COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 587 of 1,245

High Courts22 Apr 2010Dismissed

Jyoti Forge and Fabrication and Another Vs State of Assam and Others

Gauhati High Court · (2010) 6 GLR 308 : (2010) 31 VST 76

Assam Finance (Sales Tax) Act, 1956 — Section 12(1)Assam General Sales Tax Act, 1993 — Section 12, 30, 37, 37(1), 37(2)Assam General Sales Tax Rules, 1993 — Rule 36(1)

High Courts22 Apr 2010Dismissed

Jitendra @ Jatindra Debnath Vs State of Tripura and Others

Gauhati High Court · (2010) 3 GLT 422

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302, 34

High Courts21 Apr 2010Allowed

Salam Kesho Singh Vs State of Manipur and Others

Gauhati High Court · (2011) 1 GLT 287

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 384, 511Unlawful Activities (Prevention) Act, 1967 — Section 10, 13

High Courts21 Apr 2010

Deepak Bora Vs State of Assam

Gauhati High Court · (2010) 4 GLT 116

Penal Code, 1860 (IPC) — Section 114, 307, 313, 34, 376

High Courts20 Apr 2010

Daya Ram Agarwal & Ors. Vs Ashok Industries Pvt.Ltd.(M/S.) & ORS.

Gauhati High Court · (2010) 5 GLT 731

Companies Act, 1956 — Section 397, 397, 398, 398, 402

High Courts20 Apr 2010Dismissed

Rinku Deka Vs State of Assam

Gauhati High Court · (2010) 4 GLR 611

Criminal Procedure Code, 1973 (CrPC) — Section 164, 374Penal Code, 1860 (IPC) — Section 307, 366, 376, 376(1)

High Courts20 Apr 2010Dismissed

Tageng Tamuk and Another Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2010) 4 GLT 751

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 14, 16, 21, 226, 309

High Courts20 Apr 2010Dismissed

Abdus Samad Vs Union of India (UOI) and Others

Gauhati High Court · (2011) 1 GLR 337

Citizenship Act, 1955 — Section 6AConstitution of India, 1950 — Article 226

High Courts20 Apr 2010Dismissed

State of Tripura and Others Vs Bijoy Choudhury and Others

Gauhati High Court · (2010) 4 GLR 797

Constitution of India, 1950 — Article 14, 16, 226

High Courts20 Apr 2010Dismissed

Kamala Tea Company Ltd. Vs Union of India (UOI) and Others

Gauhati High Court · (2010) 5 GLR 397 : (2011) 2 GLT 369

Constitution of India, 1950 — Article 226, 300A

High Courts19 Apr 2010

Rongku Flago Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2011) 2 GLT 398

Constitution of India, 1950 — Article 14, 16, 226

High Courts16 Apr 2010

Axis Bank Ltd. and Others Vs Anupam Acharjee and Others

Gauhati High Court · AIR 2010 Guw 98 : (2011) 2 GLR 377 : (2010) 3 GLT 127

Constitution of India, 1950 — Article 226

High Courts13 Apr 2010Dismissed

Promode Debnath Vs State of Tripura

Gauhati High Court · (2010) 3 GLT 233

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 164(5), 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302

High Courts12 Apr 2010Allowed

Director of Income Tax (Exemption) Vs Shia Dawoodi Bohra Jamat

Gauhati High Court · (2010) 04 GAU CK 0064

Income Tax Act, 1961 — Section 11, 12, 12AA, 13, 260A

High Courts12 Apr 2010Allowed

M.S. Freight Carrier (India) Private Limited Vs State of Tripura and Others

Gauhati High Court · (2011) 2 GLR 80 : (2010) 2 GLT 911 : (2010) 31 VST 549

TRIPURA VALUE ADDED TAX ACT, 2004 — Section 18, 70

High Courts12 Apr 2010Allowed

Ajit Kumar Nath and Others Vs State of Tripura

Gauhati High Court · (2010) CriLJ 2492 : (2010) 5 GLR 17 : (2010) 2 GLT 865

Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 106, 165Penal Code, 1860 (IPC) — Section 498A

High Courts12 Apr 2010Allowed

H.K. Buildcon Ltd. Vs ITO

Gauhati High Court · (2010) 04 GAU CK 0021

Income Tax Act, 1961 — Section 142, 143, 144, 147, 148

High Courts12 Apr 2010Allowed

Ram Lakhan Sharma Vs Union of India (UOI) and Others

Gauhati High Court · (2011) 1 GLT 17

Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27, 27A, 5(5), 9Constitution of India, 1950 — Article 226, 311(2)

High Courts12 Apr 2010Allowed

Matilal and Gouri Food and Storage Pvt. Ltd. Vs State of Tripura and Others

Gauhati High Court · (2010) 2 GLD 629

Companies Act, 1956 — Section 4, 70Constitution of India, 1950 — Article 14, 225, 226, 229

High Courts09 Apr 2010

Microcosm Builders Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2010) 4 GLR 713

Constitution of India, 1950 — Article 14