High Courts19 Aug 2010
Onyx Maiphok Vs State of Assam and Others
Gauhati High Court · (2010) 6 GLR 57
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(1)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 572 of 1,245
High Courts19 Aug 2010Dismissed
The Oriental Insurance Company Ltd. Vs Smt Smriti Bala Das, Shri Pallab Das and Shri Centu Saha
Gauhati High Court · (2011) 2 TAC 341
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149(2) , 170, 173
High Courts19 Aug 2010Dismissed
National Insurance Company Ltd. Vs Sri Amullya Chandra Das, Sri Manik Lal Debnath and Sri Dipankar Debbarma
Gauhati High Court · (2011) 2 GLR 226
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149(2), 170, 173
High Courts19 Aug 2010Dismissed
Oriental Insurance Co. Ltd. Vs Sri Hiralal Das and Others
Gauhati High Court · (2011) 2 TAC 417
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149(2), 170, 173
High Courts18 Aug 2010Dismissed
Chitrajit Bhaumik (Dr.) Vs State of Tripura and Others
Gauhati High Court · (2011) 4 GLR 779 : (2010) 4 GLT 454
Constitution of India, 1950 — Article 226Education (Youth Affairs and Sports) departments Recruitment Rules — Rule 1.3.3
High Courts18 Aug 2010Dismissed
Pranati Modak (Saha) Vs State of Tripura and Others
Gauhati High Court · (2011) 4 GLR 50 : (2010) 4 GLT 387
Education (Youth Affairs and Sports) Departments Recruitment Rules — Rule 1.3.3
High Courts18 Aug 2010
Stollysnaitang Vs Khasi Hills Autonomous District Council and Others
Gauhati High Court · (2011) 1 GLR 532 : (2011) 3 GLT 435
Constitution of India, 1950 — Article 226Khasi Hills Autonomous District (Administration of Elaka) Act, 1991 — Section 4Khasi Hills Autonomous District (Nomination and Election of the Syiem, Deputy Syiem and Electors of Hima Maharam) Act, 2006 — Section 11, 8(3), 8(4), 8(5)
High Courts18 Aug 2010Allowed
Chandan Muhuri and Another Vs State of Tripura
Gauhati High Court · (2010) CriLJ 4566 : (2010) 4 GLT 478
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 34, 342, 376, 376(1)
High Courts18 Aug 2010Dismissed
Smt. Trinity Thyrmang Vs State of Meghalaya and Others
Gauhati High Court · (2011) 129 FLR 535
Constitution of India, 1950 — Article 226
High Courts18 Aug 2010Allowed
Subash Chandra Adhikary Vs State of Arunachal Pradesh
Gauhati High Court · (2011) 3 GLR 461
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 342, 365, 375, 376, 376(1)
High Courts18 Aug 2010Dismissed
Shri Swapan Chakraborty Vs The State of Tripura
Gauhati High Court · (2010) 08 GAU CK 0009
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11(4) , 23
High Courts17 Aug 2010Dismissed
Birendra Kumar Nath Vs North Eastern Regional Agriculture Marketing Co-Operation Ltd.
Gauhati High Court · (2011) 3 GLR 449
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 9 Rule 13, 115, 151Limitation Act, 1963 — Section 5
High Courts17 Aug 2010
Khoisnam Gunaban Singh Vs District Magistrate, Imphal West District & Ors.
Gauhati High Court · (2012) 1 GLR 637 : (2010) 5 GLT 158
National Security Act, 1980 — Section 14, 14, 8, 8
High Courts17 Aug 2010Dismissed
Bengia Menia (Asm Chulyu) and Others Vs Deputy Commissioner, Dist. Lower Subansiri, Zero and Others
Gauhati High Court · (2010) 4 GLT 353
Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003 — Section 3(1), 4, 5, 6Constitution of India, 1950 — Article 188, 243B, 99
High Courts17 Aug 2010Dismissed
Santosh Raksam Marak Vs State of Meghalaya and Others
Gauhati High Court · (2011) 5 GLR 563 : (2011) 1 GLT 578
Constitution of India, 1950 — Article 226
High Courts16 Aug 2010Allowed
Muslim Ali Vs The State of Assam and Others
Gauhati High Court · (2010) 08 GAU CK 0112
High Courts16 Aug 2010Allowed
Gautam Kumar Sarma Vs State of Assam and Others
Gauhati High Court · (2010) 6 GLR 22
High Courts16 Aug 2010Dismissed
Elsie Ara Begum Vs State of Assam and Others
Gauhati High Court · (2010) 6 GLR 18
High Courts16 Aug 2010
A.O.D.Oil Co-Operative Society Ltd.and Ors. Vs State of Assam and Ors.
Gauhati High Court · (2012) 2 GLR 313
High Courts16 Aug 2010Allowed
Manabjyoti Duarah Vs Dibrugarh University and Others
Gauhati High Court · (2010) 6 GLR 493
Constitution of India, 1950 — Article 14