High Courts02 Sept 2008Allowed
Dr. Harajogindra Singh Vs Ellora Brahma
Gauhati High Court · (2009) 1 GLR 375 : (2009) 1 GLT 361
COURT ARCHIVE
Gauhati High Court judgments, 2008
851 judgments · page 12 of 43
High Courts02 Sept 2008
Ajit Pator and Others Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLT 306
High Courts02 Sept 2008Allowed
Hasmat Ali and Another Vs State of Assam
Gauhati High Court · (2009) 1 GLD 221
Penal Code, 1860 (IPC) — Section 302, 304, 307, 325, 34
High Courts30 Aug 2008Allowed
Utpal Kumar Das Vs Court of the Munsif No. 1
Gauhati High Court · (2009) 1 GLD 60
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 35, Order 21 Rule 35(1), Order 21 Rule 97Constitution of India, 1950 — Article 154, 159, 162, 261(3)
High Courts29 Aug 2008Dismissed
Chanjit Singh (HC/GD) Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLT 113
Central Reserve Police Force Act, 1949 — Section 10, 11, 11(1), 12, 18Central Reserve Police Force Rules, 1955 — Rule 27, 35Constitution of India, 1950 — Article 226
High Courts29 Aug 2008Allowed
Promode Das and Others Vs State of Tripura
Gauhati High Court · (2009) CriLJ 1 : (2009) 2 GLT 90
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 361, 374Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 148, 149, 302, 326, 34
High Courts29 Aug 2008Dismissed
Manipur Electricity Employees Union Vs State of Manipur and Another
Gauhati High Court · (2010) 3 GLR 168 : (2009) 1 GLT 312
High Courts29 Aug 2008Allowed
Hanncilal Vaiphei Vs State of Manipur and Others
Gauhati High Court · (2009) 1 GLR 251 : (2009) 2 GLT 841
Constitution of India, 1950 — Article 311(2)General Clauses Act, 1897 — Section 16
High Courts29 Aug 2008
Abdul Hussain Brabhuiya Vs State of Assam and Others
Gauhati High Court · (2010) 1 GLD 657
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 366A
High Courts28 Aug 2008Allowed
Smt. Kunja Daimary Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLD 412 : (2009) 2 GLT 129
Constitution of India, 1950 — Article 21, 9(5)
High Courts28 Aug 2008Allowed
Sri Debolal Gorlosa @ Daniel Dimasa Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLD 860
Constitution of India, 1950 — Article 22(1), 22(5)National Security Act, 1980 — Section 3
High Courts28 Aug 2008Allowed
Prem Kanta Mahanta Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLD 741 Supp
Arms Act, 1959 — Section 27(A)Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts28 Aug 2008Dismissed
R. Kapzauva Vs State of Mizoram and Others
Gauhati High Court · (2009) 4 GLT 109
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 226
High Courts27 Aug 2008Dismissed
Dimasa Associates and Others Vs North Cachar Hills Autonomous Council and Others
Gauhati High Court · (2009) 3 GLT 442
Constitution of India, 1950 — Article 226Partnership Act, 1932 — Section 32(3), 59, 63, 72
High Courts27 Aug 2008
North East Plains People Traders and Youth Federation (PPTYF) and Others Vs Union and India (UOI) Ors.
Gauhati High Court · (2010) 6 GLR 232 : (2008) 3 GLT 845
Constitution of India, 1950 — Article 19
High Courts27 Aug 2008Allowed
Bhaity Saikia (in Jail) Vs State of Assam
Gauhati High Court · (2009) 1 GLD 730 Supp : (2008) GLT 540 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 107, 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts27 Aug 2008Allowed
Hmingdailova Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLT 160
Civil Procedure Code, 1908 (CPC) — Section 100, 80Constitution of India, 1950 — Article 12, 342, 342(1)Limitation Act, 1963 — Article 64, 65
High Courts27 Aug 2008Allowed
Ajay Bhusan Pal Vs State of Assam and Others
Gauhati High Court · (2009) 4 GLR 20 : (2009) 1 GLT 173
Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3, 4Assam Technical Education Service Rules, 1981 — Rule 12, 13Constitution of India, 1950 — Article 309
High Courts27 Aug 2008
Ainuddin Ali Vs State of Assam
Gauhati High Court · (2008) 2 GLT 560
Evidence Act, 1872 — Section 134, 134Penal Code, 1860 — Section 376, 448Penal Code, 1860 (IPC) — Section 376, 448
High Courts27 Aug 2008Dismissed
Nripendra Kumar Sarma Vs Bongaigaon Refinery and Petrochemicals Ltd. and Others
Gauhati High Court · (2008) 4 GLT 951
Constitution (Fifteenth Amendment) Act, 1963 — Article 226(1A)Constitution of India, 1950 — Article 12, 226, 367, 372General Clauses Act, 1897 — Section 2(42)