COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 574 of 1,245

High Courts11 Aug 2010

Jayshree Tea and Industries Limited, owning amongst others, Jayshree Timber Products, Unit II Vs The Customs, Excise and Service Tax Appellate Tribunal, East Zonal Bench and The Commissioner, Appeals, Central Excise

Gauhati High Court · (2010) 08 GAU CK 0072

Central Excises and Salt Act, 1944 — Section 11B, 11B(2), 12A

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High Courts11 Aug 2010Dismissed

State of Manipur and Others Vs Maisnam Mani Singh and Others

Gauhati High Court · (2011) 5 GLR 732

Manipur Municipalities (Amendment) Act, 1996 — Section 46(3)Manipur Municipality (Qualification, Condition of Service, Power Function and Duties of Executive Officers) Rules, 1990 — Rule 9(2)

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High Courts10 Aug 2010Allowed

Sushil Kumar Dey Vs Bimal Chandra Dutta

Gauhati High Court · (2011) 3 GLR 887

Assam Urban Areas Rent Control Act, 1972 — Section 5(4), 8Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 8 Rule 1A, 115(1), 141, 151Constitution of India, 1950 — Article 226, 227

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High Courts10 Aug 2010Allowed

Sagolsem Ningol Jugeshwori Devi Vs State of Manipur and Others

Gauhati High Court · (2010) 4 GLT 299

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3, 3(2), 3(2), 3(3), 8Unlawful Activities (Prevention) Act, 1967 — Section 10, 11, 13, 15, 17

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High Courts10 Aug 2010Dismissed

S. Takowati Vs Union of India (UOI) and Others

Gauhati High Court · (2010) 4 GLT 547

Constitution of India, 1950 — Article 226

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High Courts10 Aug 2010

Haren Kalita S/o.Late Mahendra Kalita Vs Gauhati High Court, The High Court of Assam

Gauhati High Court · (2010) 08 GAU CK 0086

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High Courts10 Aug 2010Allowed

Niru Das Vs State of Assam

Gauhati High Court · (2010) 6 GLR 63

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 304(A), 314

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High Courts10 Aug 2010Allowed

Kshitish Nandi Vs Manada Dhar and Others

Gauhati High Court · AIR 2011 Guw 43 : (2011) 2 GLR 241

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 16, 151, 47Constitution of India, 1950 — Article 227

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High Courts10 Aug 2010

Babul Phukan and Others Vs State of Assam

Gauhati High Court · (2011) 1 Crimes 312 : (2010) 6 GLR 579 : (2011) 1 GLT 136

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147 , 302, 323, 324, 325

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High Courts10 Aug 2010Dismissed

Ranjit Kumar Talukdar Vs State of Assam and Another

Gauhati High Court · (2011) 1 GLT 123

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173, 227, 228Penal Code, 1860 (IPC) — Section 376, 376(1), 448, 506

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High Courts10 Aug 2010Allowed

Dr. Pynshngain Phyllei Vs Dr. Sarin K. Sangma and Others

Gauhati High Court · (2011) 3 GLR 306 : (2010) 4 GLT 879

Constitution of India, 1950 — Article 320Meghalaya Public Service Commission (Limitation of Functions) Regulations, 1972 — Regulation 3

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High Courts09 Aug 2010

Chingangbam Dinesh Singh Vs State of Manipur and Others

Gauhati High Court · (2010) 6 GLR 15

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(1), 156(3), 200

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High Courts06 Aug 2010

Julekha Wahida Ahmed Vs State of Assam and Others

Gauhati High Court · (2011) 3 GLR 646

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High Courts06 Aug 2010Allowed

Sh. Raj kumar and Another Vs State of Mizoram and Others

Gauhati High Court · (2011) 1 GLT 229

Lushai Hills District (Village Councils) Act, 1953 — Section 3(1), 4, 5

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High Courts06 Aug 2010Dismissed

Commissioner of Income Tax Vs Nagaland Roller Flour Mills Ltd.

Gauhati High Court · (2011) 4 GLR 60 : (2010) 329 ITR 631

Income Tax Act, 1961 — Section 143(1), 154, 260A, 32A, 32A(1)

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High Courts06 Aug 2010Dismissed

Ratna Bhattacharjee Vs Dhruba Bhattacharjee

Gauhati High Court · (2011) 2 DMC 798 : (2011) 1 GLR 341 : (2011) 2 GLT 563

Hindu Marriage Act, 1955 — Section 13

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High Courts06 Aug 2010

Commissioner of Income Tax Vs Kironmoy Roy Choudhury

Gauhati High Court · (2011) 239 CTR 575

Income Tax Act, 1961 — Section 147, 260A, 268A, 268A(3)

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High Courts05 Aug 2010Allowed

Hamendra Chakraborty Vs National Insurance Company and Others

Gauhati High Court · (2010) 4 GLT 575

Constitution of India, 1950 — Article 16

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High Courts05 Aug 2010Allowed

Haradhan Rishi Das Vs State of Tripura and Others

Gauhati High Court · (2010) 6 GLR 573

Fundamental Rules — Rule 49

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High Courts05 Aug 2010

State of Mizoram and Another Vs K. Lalngilneia and Another

Gauhati High Court · (2011) 1 GLT 152

Motor Vehicles Act, 1988 — Section 166

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