COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 607 of 1,245

High Courts30 Oct 2009Dismissed

Sajal Deb Vs Anita Dey and Others

Gauhati High Court · (2006) 1 GLT 711

Benami Transactions (Prohibition) Act, 1988 — Section 2, 3, 3(1), 4, 4(3)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11Depositories Act, 1996 — Section 10(1)

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High Courts30 Oct 2009Allowed

Braja Kalita and Others Vs Bipin Chandra Kalita

Gauhati High Court · (2009) 5 GLT 610

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 47Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts29 Oct 2009Dismissed

Bidhu Bhusan Deb and Others Vs State of Tripura and Others

Gauhati High Court · (2010) 2 GLR 208 : (2010) 1 GLT 470

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High Courts29 Oct 2009

K. Hrangliana Vs State of Mizoram

Gauhati High Court · (2010) 2 GLR 459 : (2009) 5 GLT 738

Criminal Procedure Code, 1973 (CrPC) — Section 1, 313, 313(1), 314, 342Penal Code, 1860 (IPC) — Section 302

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High Courts29 Oct 2009Allowed

Putul Majhi Vs State of Assam

Gauhati High Court · (2010) 5 GLR 213

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 302

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High Courts29 Oct 2009Allowed

Kshitish Nath and Others Vs Dharmes Wari Devi and Another

Gauhati High Court · (2006) 1 GLT 236

Limitation Act, 1963 — Section 5

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High Courts29 Oct 2009Dismissed

Bidhu Bhushan Deb and Others Vs State of Tripura and Others

Gauhati High Court · (2009) 2 GLD 815

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High Courts28 Oct 2009Dismissed

Nelson Kharnabi and Another Vs State of Meghalaya and Others

Gauhati High Court · (2010) 1 GLR 508 : (2010) 3 GLT 483

Constitution of India, 1950 — Article 226Meghalaya Police Service Rules, 1996 — Rule 41, 7 , 7(2), 8(3)

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High Courts28 Oct 2009Dismissed

Dabasree Das Baishnab Vs FI Multimedia Consultants

Gauhati High Court · (2010) 2 BC 637 : (2010) 1 GLT 574

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 82Negotiable Instruments Act, 1881 (NI) — Section 138, 142Partnership Act, 1932 — Section 69

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High Courts28 Oct 2009Allowed

Satyajit Roy Vs State of Tripura

Gauhati High Court · (2010) CriLJ 3397 : (2010) 2 GLR 719 : (2009) 5 GLT 843

Criminal Procedure Code, 1973 (CrPC) — Section 292, 293, 319Evidence Act, 1872 — Section 123, 124, 45, 47, 67Penal Code, 1860 (IPC) — Section 201, 34, 409, 468, 471

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High Courts28 Oct 2009Dismissed

Commissioner of Income Tax Vs Williamson Tea (Assam) Ltd. (formerly George Williamson (Assam) Ltd.)

Gauhati High Court · (2010) 230 CTR 79 : (2010) 1 GLR 57 : (2009) 319 ITR 368

Central Excises and Salt Act, 1944 — Section 35HCivil Procedure Code, 1908 (CPC) — Section 100, 96Income Tax Act, 1961 — Section 246A, 249, 252, 253, 260A

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High Courts28 Oct 2009

Smt. Debasree Das Baishnab Vs F1 Multimedia Consultants

Gauhati High Court · (2009) 2 GLD 831

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(2), 142Partnership Act, 1932 — Section 69, 69(2)

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High Courts27 Oct 2009Dismissed

Diganta Gogoi Vs State of Assam and Others

Gauhati High Court · (2010) 4 GLR 708 : (2010) 2 GLT 401

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High Courts26 Oct 2009

National Insurance Company, Ltd. Vs Shi Subrata Kanti Roy

Gauhati High Court · (2009) 2 GLD 801 : (2011) 2 GLR 505 : (2010) 1 GLT 372

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 132, 161, 174, 184, 197Tripura Land Revenue and Land Reforms Act, 1960 — Section 62

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High Courts26 Oct 2009Allowed

(Civ) F.S., Pavanesh Kumar Mahajan, V.S.M. Vs Union of India (UOI) and Others

Gauhati High Court · (2010) 4 GLR 770

Constitution of India, 1950 — Article 14

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High Courts23 Oct 2009Allowed

Pawan Pantanti Vs State of Assam

Gauhati High Court · (2010) 2 GLR 383

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302

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High Courts23 Oct 2009Dismissed

Pallav Das @ Kero Young Vs State of Assam and Another

Gauhati High Court · (2010) 3 GLR 834 : (2010) 2 GLT 535

Assam Wildlife Protection Rules, 1997 — Rule 52, 52Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(2), 482Specific Relief Act, 1963 — Section 41

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High Courts23 Oct 2009Dismissed

Dr. (Mrs.) Pallabi Kalita Vs Union of India (UOI) and Others

Gauhati High Court · (2010) 1 GLD 239 : (2010) 1 GLT 337

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High Courts22 Oct 2009

Baburam Narzar and Others Vs State of Assam and Others

Gauhati High Court · (2010) 1 GLR 544 : (2009) 4 GLT 983

Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 — Section 2, 3, 4, 4(1)

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High Courts22 Oct 2009

Tapeng Gao Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2010) 1 GLD 21

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 5

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