COURT ARCHIVE

Gauhati High Court judgments, 2008

851 judgments · page 15 of 43

High Courts08 Aug 2008Dismissed

H. Kala Singh and Another Vs State of Meghalaya

Gauhati High Court · (2008) CriLJ 4141 : (2008) 3 GLT 888

Criminal Procedure Code, 1973 (CrPC) — Section 102, 140, 161, 20, 233Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 36B, 41, 42, 43Penal Code, 1860 (IPC) — Section 302

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High Courts08 Aug 2008

Suprakash Sarkar Vs State of Assam

Gauhati High Court · (2009) 2 GLR 40 : (2009) 1 GLT 297

Assam Municipal Act, 1956 — Section 27, 27(3), 28(2), 293, 296

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High Courts07 Aug 2008Allowed

Romesh Kharkongor and Others Vs Christopher Well Thankiew and Others

Gauhati High Court · (2009) 2 GLR 649 : (2010) 3 GLT 100

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(2), Order 23 Rule 1(3)

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High Courts07 Aug 2008Allowed

Shri Ramdhan Mili and Another Vs State of Assam

Gauhati High Court · (2009) 1 GLD 851 : (2009) 1 GLT 723

Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 207, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts07 Aug 2008Allowed

Bimal Kapali Vs State of Tripura

Gauhati High Court · (2009) 1 GLR 287 : (2008) 4 GLT 814

Penal Code, 1860 (IPC) — Section 201, 302, 34, 366

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High Courts07 Aug 2008Allowed

Gopa Deb Vs State of Tripura and Another

Gauhati High Court · (2009) 1 GLR 307 : (2008) 4 GLT 841

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(2), 482Dowry Prohibition Act, 1961 — Section 4

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High Courts06 Aug 2008

I. Ayangla Imchen Vs State of Nagaland and Others

Gauhati High Court · (2009) 5 GLR 741 : (2008) 4 GLT 750

Constitution of India, 1950 — Article 14, 226Nagaland Higher Education Service Rules, 2003 — Rule 4, 8

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High Courts06 Aug 2008Dismissed

Mrs. Hafizun Begum Vs Member, Motor Accident Claims Tribunal and Others

Gauhati High Court · (2009) ACJ 2329 : AIR 2009 Guw 4 : (2009) 5 GLR 823

Arbitration and Conciliation Act, 1996 — Section 2Civil Procedure Code, 1908 (CPC) — Section 140, 2Motor Vehicles Act, 1988 — Section 166, 168

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High Courts06 Aug 2008

Sajal Chandra Das Vs State of Assam and Ors

Gauhati High Court · AIR 2009 Guw 14 : (2009) 3 GLR 215

Assam Panchayat (Constitution) Rules, 1995 — Rule 44, 44Constitution of India, 1950 — Article 226, 226

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High Courts06 Aug 2008

Bolo Ram Paul and Others Vs Digendra Dutta and Others

Gauhati High Court · (2009) 1 GLD 737 Supp : (2008) 4 GLT 928

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 15 Rule 2, Order 18 Rule 1, Order 18 Rule 2, Order 18 Rule 4Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 302, 34

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High Courts05 Aug 2008Dismissed