High Courts14 Aug 2008
Hem Chandra Dutta Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLR 17 : (2008) 4 GLT 947
Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 24, 24(2)
COURT ARCHIVE
Gauhati High Court judgments, 2008
851 judgments · page 14 of 43
High Courts14 Aug 2008Dismissed
Suton Dutta Gupta Vs State of Assam
Gauhati High Court · (2009) 1 GLT 395
Criminal Procedure Code, 1973 (CrPC) — Section 173, 220, 222, 313, 401Penal Code, 1860 (IPC) — Section 323, 34, 406, 427, 448
High Courts13 Aug 2008Allowed
Swapan Kumar Pal Vs Oil and Natural Gas Corporation Ltd. and Others
Gauhati High Court · (2008) 220 CTR 238 : (2008) 17 VST 332
Constitution of India, 1950 — Article 226
High Courts13 Aug 2008
Power Grid Corp. of India Ltd. Vs Johan Bordoloi and Others
Gauhati High Court · (2009) 1 GLD 680 Supp : (2009) 1 GLT 188
National Hydroelectric Power Corporation Limited and the North Eastern Electric Power Corporation Limited (Acquisition and Transfer of Power Transmission Systems) Act, 1993 — Section 10, 2
High Courts13 Aug 2008
Lalnunthara Pautu Vs State of Mizoram and Ors.
Gauhati High Court · (2009) 6 GLR 541
High Courts13 Aug 2008Dismissed
Ranjana Begum Laskar and Another Vs State of Assam and Others
Gauhati High Court · (2008) 4 GLT 278
Contract Act, 1872 — Section 70
High Courts13 Aug 2008Dismissed
Ratul Neog Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLR 337 : (2008) 4 GLT 607
High Courts13 Aug 2008
Pannalal Ghosh and Others Vs Iresh Das and Others
Gauhati High Court · (2008) 4 GLT 857
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 115, 152
High Courts11 Aug 2008Dismissed
Surjya Kumar Hazarika Vs Commandant, Central Industrial Security Force and Others
Gauhati High Court · (2009) 4 GLR 258 : (2009) 3 GLT 369
Central Industrial Security Force Act, 1968 — Section 10, 18, 8Central Industrial Security Force Rules, 1969 — Rule 29A, 31, 42, 47(2)Constitution of India, 1950 — Article 226
High Courts11 Aug 2008
B.T. Murry Vs State of Nagaland and Others
Gauhati High Court · (2008) 4 GLT 288
High Courts11 Aug 2008
Krishna Kanta Borah Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLR 243
High Courts08 Aug 2008Dismissed
Union of India (UOI) and Others Vs Lan Robert Nongrum
Gauhati High Court · (2009) 3 GLR 547
Arbitration Act, 1940 — Section 17, 30
High Courts08 Aug 2008Allowed
Ramadhar Lall Vs State of Assam
Gauhati High Court · (2010) 1 GLR 518 : (2008) 4 GLT 102
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 173, 190, 468Penal Code, 1860 (IPC) — Section 173, 307, 326, 34, 352
High Courts08 Aug 2008Dismissed
Sri. A.K. Borah Vs Raja Ram Mallah and Another
Gauhati High Court · (2009) 1 GLD 383 : (2008) 4 GLT 764
Constitution of India, 1950 — Article 226, 356Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 197, 197(1), 197(2)Penal Code, 1860 (IPC) — Section 294, 319, 323, 350, 351
High Courts08 Aug 2008Allowed
Director of Animal Husbandry and Veterinary Department, Govt. of Assam Vs Rabia Begum
Gauhati High Court · (2009) 2 GLR 571 : (2008) 3 GLT 869 : (2009) 2 LLJ 399
Constitution of India, 1950 — Article 226
High Courts08 Aug 2008
Madhu Sudhan Debbarma Vs State of Tripura and ors.
Gauhati High Court · (2012) 3 GLR 349
High Courts08 Aug 2008Dismissed
Afruja Sakia Yasmin Ahmed Vs District and Sessions Judge and Others
Gauhati High Court · (2008) 119 FLR 371 : (2009) 1 GLR 82 : (2008) 4 GLT 140
Constitution of India, 1950 — Article 14, 16, 309
High Courts08 Aug 2008Dismissed
Sri Sasanka Dey Vs Sri Dipankar Brahma
Gauhati High Court · (2010) 1 GLD 642 : (2008) 4 GLT 737
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 147, 155(2), 156(1)Penal Code, 1860 (IPC) — Section 323, 384, 506
High Courts08 Aug 2008Allowed
Sri Ramadhar Lall Vs State of Assam
Gauhati High Court · (2009) 1 GLD 711
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173(2), 190(1), 468Penal Code, 1860 (IPC) — Section 307, 326, 34, 352, 448
High Courts08 Aug 2008
Pranab Rauth Vs State of Assam
Gauhati High Court · (2008) 4 GLT 589
Criminal Procedure Code, 1973 (CrPC) — Section 167, 437, 438, 439, 446APenal Code, 1860 (IPC) — Section 209, 365, 419