High Courts23 Aug 2010Dismissed
Firoz Khan Vs State of Manipur and Others
Gauhati High Court · (2010) 6 GLR 576
Constitution of India, 1950 — Article 22(5)Preventive Detention Act, 1950 — Section 5
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 571 of 1,245
High Courts23 Aug 2010
Khsetrimayum Ghane Singh Vs State of Manipur and Others
Gauhati High Court · (2010) 6 GLR 609
High Courts23 Aug 2010Dismissed
Sorenshangbam Mangijao Meitei Vs Union of India and Others
Gauhati High Court · (2011) 3 GLR 248
High Courts20 Aug 2010Allowed
Minawati Gogoi Vs Gopinath Gogoi
Gauhati High Court · (2011) 3 GLR 296 : (2010) 4 GLT 199
Evidence Act, 1872 — Section 114Hindu Marriage Act, 1955 — Section 11, 12, 13, 13(2), 15
High Courts20 Aug 2010Dismissed
Meghalaya Commercial Truck Owner and Operators Association and Another Vs State of Meghalaya and Others
Gauhati High Court · (2011) 4 GLR 398 : (2010) 4 GLT 172
Administration of Nongstoin Syiemship Rules, 2006 — Rule 12, 13Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 30Central Provinces and Berar Local Government Act, 1948 — Section 90, 90(2)
High Courts20 Aug 2010Allowed
Nani Deb and Another Vs State of Tripura
Gauhati High Court · (2011) 1 GLR 465
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 448
High Courts20 Aug 2010
Central Bank of India Vs Central Bank of India Canteen Boys'' Association and Others
Gauhati High Court · (2011) 5 GLR 630 : (2010) 4 GLT 245
Banking Regulation Act, 1945 — Section 45(5)Constitution of India, 1950 — Article 226, 309Industrial Disputes Act, 1947 — Section 10
High Courts20 Aug 2010
Ritu Mahanta S/o LT.Jogeswar Mahanta Vs Nilima Das W/o Late Prabin Das
Gauhati High Court · (2010) 08 GAU CK 0085
High Courts20 Aug 2010Allowed
Shankarlal Jhawar Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLT 378
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 1(1), Order 30 Rule 10, 80, 80(1)Limitation Act, 1963 — Article 14Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts20 Aug 2010Allowed
Basanti Kalita Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLT 506
Constitution of India, 1950 — Article 21, 22(1)Penal Code, 1860 (IPC) — Section 201, 302
High Courts20 Aug 2010Dismissed
Suraj Kumar Pandey Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 08 GAU CK 0008
Constitution of India, 1950 — Article 227
High Courts20 Aug 2010
Pynskhem Kharpuri and Others Vs State of Meghalaya and Others
Gauhati High Court · (2011) 6 GLR 755
Constitution of India, 1950 — Article 166(1), 166(2), 226, 302, 77(1)Essential Commodities Act, 1955 — Section 3
High Courts19 Aug 2010Dismissed
Leena B. Dam Vs State of Assam and Others
Gauhati High Court · (2011) 1 GLR 431
High Courts19 Aug 2010
Gadamete Vs Duter Padu
Gauhati High Court · (2011) 1 GLT 398
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(4), Order 6 Rule 16, Order 7 Rule 11, 11, 26(2)Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 100(1), 123(7), 81(3), 83(1), 83(2)
High Courts19 Aug 2010
Ratan Debnath and Others Vs State of Tripura
Gauhati High Court · (2010) 4 GLT 407
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304
High Courts19 Aug 2010Dismissed
Abdul Rejjak Vs State of Tripura
Gauhati High Court · (2010) 4 GLT 263
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 342Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts19 Aug 2010
Haradhan Das Vs State of Tripura and Others
Gauhati High Court · (2010) 6 GLR 51
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(2)Constitution of India, 1950 — Article 21, 226Fundamental Rules — Rule 53
High Courts19 Aug 2010
Tokkong Tayeng Vs State of Arunachal Pradesh and Ors.
Gauhati High Court · (2011) 6 GLR 103
High Courts19 Aug 2010
Onyx Maiphok and Others Vs State of Assam and Another
Gauhati High Court · (2010) 4 GLT 565
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20