High Courts09 Sept 2008
Minajul Haque Vs State of Assam
Gauhati High Court · (2009) 2 GLR 106 : (2009) 2 GLT 836
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Gauhati High Court judgments, 2008
851 judgments · page 11 of 43
High Courts08 Sept 2008
Baishakhu Konwar Vs State of Assam
Gauhati High Court · (2009) 2 GLT 109
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts08 Sept 2008Allowed
Rehana Ahmed Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLR 183 : (2008) GLT 714 Supp
Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 14(4), 2, 24, 24(2)
High Courts08 Sept 2008Allowed
Dr. Ranjit Reang Vs State of Tripura and Others
Gauhati High Court · (2008) CriLJ 4607 : (2009) 1 GLR 325 : (2009) 2 GLT 278
Constitution of India, 1950 — Article 21, 226, 32
High Courts08 Sept 2008Allowed
Shri Shishir Kumar Ray Vs State of Assam
Gauhati High Court · (2009) 1 GLD 224 : (2009) 2 GLT 380
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts08 Sept 2008Allowed
Bhajan Debnath Vs Collector of Excise and Others
Gauhati High Court · (2009) 2 GLR 51 : (2009) 5 GLT 796
Tripura Excise Rules, 1990 — Rule 24, 26
High Courts08 Sept 2008Dismissed
Dulu Deka Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLR 693
Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 2, 3
High Courts06 Sept 2008
Sandoh North Eastern Vs State of Nagaland and Others
Gauhati High Court · (2009) 1 GLT 817 : (2011) 106 SCL 29
Companies Act, 1956 — Section 168, 2(18), 224, 227, 617Constitution of India, 1950 — Article 14, 19, 21Partnership Act, 1932 — Section 18, 19, 22, 69(2)
High Courts05 Sept 2008Allowed
K. Panger Jamir and Others etc. Vs State of Nagaland and Others
Gauhati High Court · (2009) CriLJ 199 : (2009) 4 GLR 91
Constitution of India, 1950 — Article 136, 227Criminal Procedure Code, 1973 (CrPC) — Section 1(2), 3, 9Penal Code, 1860 (IPC) — Section 406, 407, 408, 409, 417
High Courts05 Sept 2008Dismissed
Jadav Saikia Vs State of Assam and Others
Gauhati High Court · (2009) 5 GLR 55 : (2009) 5 GLT 524
High Courts05 Sept 2008Dismissed
Phriensibon Kharmuthi Vs Commissioner and Secretary, Education Department, Govt. of Meghalaya and Others
Gauhati High Court · (2009) 5 GLR 483 : (2009) 3 GLT 43
Constitution of India, 1950 — Article 136, 142, 226, 311(2), 32
High Courts04 Sept 2008Dismissed
Hasta Bahadur Rai Vs State of Assam
Gauhati High Court · (2009) 1 GLD 239
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts04 Sept 2008
Azizur Rahman (Md.) Vs State of Assam
Gauhati High Court · (2012) 1 GLT 535
Penal Code, 1860 — Section 304BPenal Code, 1860 (IPC) — Section 304B
High Courts04 Sept 2008Dismissed
Sri Arunjyoti Mali Vs State of Assam
Gauhati High Court · (2009) 1 GLD 856 : (2011) 2 GLT 122
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 498A
High Courts03 Sept 2008Allowed
Sri Dinesh Rajput Vs State of Assam
Gauhati High Court · (2009) 1 GLD 237
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 304
High Courts03 Sept 2008
Shyamanta Thakur and Others Vs State of Assam and Others
Gauhati High Court · (2009) 6 GLR 137 : (2009) 1 GLT 193
Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006 — Section 10(1)(b)Assam Secondary Education Act, 1961 — Section 24(1), 24(2)Assam Town and Country Planning Act, 1959 — Section 10(2)
High Courts03 Sept 2008Dismissed
Md. Sadek Hussain Vs Mustt. Himani Begum
Gauhati High Court · (2009) 1 GLD 393 : (2009) 1 GLT 367
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts03 Sept 2008
Jaspal Singh Bisht Vs State of Tripura and Others
Gauhati High Court · (2009) 1 GLR 203 : (2009) 1 GLT 287 : (2009) 2 SLR 737
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Tripura State Rifles (Discipline, Control, Service Conditions etc.) Rules, 1986 — Rule 40Tripura State Rifles Act, 1983 — Section 10
High Courts03 Sept 2008
Arundhati Deb Vs Gauhati High Court and Others
Gauhati High Court · (2009) 3 GLR 76 : (2009) 1 GLT 201
Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 7(4)
High Courts02 Sept 2008Allowed
Sri Chimai Bhuyan Vs State of Assam
Gauhati High Court · (2009) 1 GLD 232 : (2009) 2 GLT 365
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304