High Courts02 Aug 2010
Sri Ranjan Tripura and Sri Nayan Tripura alias Nayan Kr. Tripura Vs The State of Tripura
Gauhati High Court · (2010) 4 GLT 586
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 576 of 1,245
High Courts02 Aug 2010Allowed
B. Narola Vs State of Nagaland and Others
Gauhati High Court · (2011) 5 GLR 577
High Courts30 Jul 2010
Shantiranjan Saha Vs Pranati Saha and Another
Gauhati High Court · (2011) 2 DMC 17 : (2011) 1 GLR 287
Constitution of India, 1950 — Article 136Hindu Adoptions and Maintenance Act, 1956 — Section 18(1)Hindu Marriage Act, 1955 — Section 10, 13, 13(1), 24, 25
High Courts30 Jul 2010Allowed
State of Tripura and Others Vs Sanatan Talukdar and Others
Gauhati High Court · (2010) 4 GLT 955
All India Services (Discipline and Appeal) Rules, 1969 — Rule 7(3), 8, 8(2)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 16, 310, 311
High Courts30 Jul 2010Allowed
State of Tripura and Another Vs Sanatan Talukdar and Others
Gauhati High Court · (2011) 1 GLR 232
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 16, 310, 311
High Courts30 Jul 2010Dismissed
Shri Krishna Kanta Roy Vs State of Tripura
Gauhati High Court · (2010) CriLJ 3956 : (2010) 4 GLT 332
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 8Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Jul 2010Allowed
Ranu Sinha and Others Vs State of Tripura and Others
Gauhati High Court · (2011) 3 GLR 591 : (2011) 1 GLT 387
Constitution of India, 1950 — Article 14, 16, 311
High Courts30 Jul 2010
Basantakumar Singh and Another Vs State of Manipur and Others
Gauhati High Court · (2011) 2 GLT 584
Constitution of India, 1950 — Article 226, 309, 320(3)
High Courts29 Jul 2010Allowed
Rajib Neog Vs State of Assam
Gauhati High Court · (2011) CriLJ 399 : (2011) 1 DMC 626 : (2010) 4 GLT 492 : (2011) 2 RCR(Criminal) 43
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 304B, 306, 498(A)
High Courts29 Jul 2010Dismissed
Smt Kalyanee Borgohain Vs The State of Assam and Others
Gauhati High Court · (2010) 6 GLR 618
High Courts29 Jul 2010Allowed
State of Manipur and Another Vs The Chief Information Commissioner and Another
Gauhati High Court · AIR 2010 Guw 183 : (2011) 2 GLT 275
Right to Information Act, 2005 — Section 10, 18, 18(1), 18(3), 19
High Courts29 Jul 2010Dismissed
Mina Begum and Another Vs State of Assam
Gauhati High Court · (2011) 3 GLR 374 : (2011) 1 GLT 584
Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 121, 122, 123, 124, 125Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Jul 2010Dismissed
Sakuntala Sinha Vs Tarun Kumar Sinha and Others
Gauhati High Court · (2011) 2 GLR 307 : (2011) 2 GLT 394
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts28 Jul 2010Dismissed
Somnath Banerjee Vs Smt. Arati Rani Chakraborty and Another
Gauhati High Court · AIR 2010 Guw 187
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 6 Rule 17, 151Constitution of India, 1950 — Article 227
High Courts28 Jul 2010
Rejia Khatun Vs Union of India (UOI) and Another
Gauhati High Court · (2010) 6 GLR 611
High Courts28 Jul 2010Allowed
Kamakhya Prasad Gupta and Another Vs Jibon Lal Gupta
Gauhati High Court · (2010) 6 GLR 467 : (2011) 1 GLT 435
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(4), Order 4 Rule 1, Order 4 Rule 1(1), Order 4 Rule 1(2), Order 43 Rule 1Limitation Act, 1963 — Article 137, 5Succession Act, 1925 — Section 266, 273, 295, 299, 96
High Courts28 Jul 2010Dismissed
Somnath Banerjee Vs Arati Rani Chakraborty and Another
Gauhati High Court · (2010) 4 GLT 420
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 9, Order 6 Rule 17, 151Constitution of India, 1950 — Article 227
High Courts28 Jul 2010Allowed
Ashutosh Saha and Another Vs Tripura Khadi and Village Industries Board and Others
Gauhati High Court · (2011) 5 GLR 604 : (2011) 1 GLT 367
High Courts27 Jul 2010Allowed
Hemamani Talukdar Vs Akshendra Kalita
Gauhati High Court · AIR 2011 Guw 31 : (2010) 6 GLR 369
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 148, 151Limitation Act, 1963 — Section 5
High Courts26 Jul 2010Dismissed
Meitankeisangbam Tombisaana Singh and Others Vs State of Manipur and Others
Gauhati High Court · (2011) 6 GLR 845
Criminal Procedure Code, 1973 (CrPC) — Section 20(1)