COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 568 of 1,245

High Courts10 Sept 2010Dismissed

Nimai Kar Vs Bishnupada Saha and Another

Gauhati High Court · AIR 2011 Guw 1

Civil Procedure Code Amendment Act, 1999 — Section 12Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 21 Rule 63, Order 4 Rule 2, Order 43 Rule 1, Order 43 Rule 1(a)Companies Act, 1956 — Section 171

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High Courts10 Sept 2010Allowed

Gs-161752 OVSR Ghanashyam Vishwakarma Vs Director General, Border Roads Organisation and Others

Gauhati High Court · (2011) 4 GLR 462

Constitution of India, 1950 — Article 226, 227

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High Courts10 Sept 2010

Mohan Miah and Others Vs State of Tripura

Gauhati High Court · (2010) 4 GLT 609

Penal Code, 1860 (IPC) — Section 138, 148, 149, 161, 307

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High Courts10 Sept 2010Allowed

Dulal Chandra Baidya Vs Tripura State Electricity Corporation Ltd. and Others

Gauhati High Court · (2011) 3 GLR 258 : (2011) 1 GLT 729

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(2), 19(1)Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 379, 409, 420, 468

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High Courts09 Sept 2010

Debol Das & Ors., Legal Heirs Of Sudhir Chandra Roy Vs Madan Lal Goala & Anr.

Gauhati High Court · (2011) 2 GLT 358

Assam Urban Areas Rent Control Act, 1972 — Section 5(1)(c), 5(1)(c)

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High Courts09 Sept 2010Dismissed

Samir Ghosh Vs State of Tripura and Others

Gauhati High Court · (2011) 1 GLR 102 : (2011) 38 VST 441

Constitution of India, 1950 — Article 226Tripura Value Added Tax Act, 2004 — Section 3, 3(1), 3(2), 5, 5(2)

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High Courts09 Sept 2010

Tochimong Yimchunger Vs State of Nagaland

Gauhati High Court · (2010) 5 GLT 515

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High Courts09 Sept 2010Dismissed

K. Solo (Dr.) Vs State of Nagaland and Others

Gauhati High Court · (2011) 4 GLT 711

Constitution of India, 1950 — Article 226Nagaland Health Service Rules, 2006 — Rule 11, 15

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High Courts08 Sept 2010Dismissed

State of Tripura Vs Khokan Bhowmik and Another

Gauhati High Court · (2011) 2 GLT 381

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Penal Code, 1860 (IPC) — Section 304B, 306, 498A

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High Courts08 Sept 2010

Nungsangpokla Vs State of Nagaland & Ors.

Gauhati High Court · (2012) 2 GLR 364 : (2010) 5 GLT 301

Constitution of India, 1950 — Article 226, 226

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High Courts08 Sept 2010

Gopal Sarkar & Ors. Vs Santosh Mallik

Gauhati High Court · (2010) 5 GLT 199

Civil Procedure Code, 1908 — Section 47Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts08 Sept 2010

Ganesh Thakur (GS-178495Y UDC) Vs Director General, Border Roads Organization & Ors.

Gauhati High Court · (2010) 5 GLT 483

Constitution of India, 1950 — Article 20(2), 20(2)

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High Courts08 Sept 2010

State of Nagaland and Others Vs Rongsen Ao

Gauhati High Court · (2011) 1 LLJ 853

Arms Act, 1959 — Section 25(1)Penal Code, 1860 (IPC) — Section 307, 407, 409, 506

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High Courts08 Sept 2010Allowed

Asemo Lotha Vs Union of India (UOI) and Others

Gauhati High Court · (2011) 4 GLR 453

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 46(3)Penal Code, 1860 (IPC) — Section 279, 304, 326, 338

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High Courts08 Sept 2010

Debarshi Bhattacharjee Vs Bithi Dey and Others

Gauhati High Court · (2013) 4 GLT 305

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 101, 102, 19

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High Courts07 Sept 2010

Narayan Noatia & Ors. Vs State of Tripura

Gauhati High Court · (2011) 5 GLT 183

Penal Code, 1860 — Section 148, 149, 302, 448Penal Code, 1860 (IPC) — Section 148, 149, 302, 448

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High Courts07 Sept 2010Allowed

Rakesh Debnath Vs State of Tripura

Gauhati High Court · (2011) CriLJ 1030

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 164(5), 313, 374Penal Code, 1860 (IPC) — Section 34, 364A

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High Courts06 Sept 2010

Kamakhya Plastics (P) Ltd.(M/S) & Anr. Vs State of Assam & Ors.

Gauhati High Court · (2011) 4 GLT 794

Assam General Sales Tax Act, 1993 — Section 9(3), 9(3)

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High Courts06 Sept 2010Allowed

Commissioner of Income Tax Vs Assam Roofing Ltd.

Gauhati High Court · (2011) 239 CTR 331 : (2011) 330 ITR 87

Income Tax Act, 1961 — Section 143(3), 239, 240, 244A, 260A

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High Courts06 Sept 2010Dismissed

Nazir Hussain Sarkar Vs State of Assam and Others

Gauhati High Court · (2010) 09 GAU CK 0009

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