COURT ARCHIVE

Gauhati High Court judgments, 2008

851 judgments · page 19 of 43

High Courts18 Jul 2008Allowed

Kamakhya Mahanta and Another Vs State of Meghalaya and Another

Gauhati High Court · (2008) 4 GLT 336

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 155, 155(2), 156Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 32A, 39BNegotiable Instruments Act, 1881 (NI) — Section 138, 142, 143

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High Courts18 Jul 2008Dismissed

Girish Baruah Vs State of Assam

Gauhati High Court · (2009) 3 GLR 242 : (2008) 4 GLT 977

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482, 561AEvidence Act, 1872 — Section 114A

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High Courts17 Jul 2008Allowed

P.S. Rockson Vs State of Manipur and Others

Gauhati High Court · (2009) 6 GLR 254 : (2008) 4 GLT 47

Penal Code, 1860 (IPC) — Section 120B, 409Police Act, 1861 — Section 4

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High Courts16 Jul 2008Dismissed

Kharibam Ibomcha Singh Vs State of Manipur and Others

Gauhati High Court · (2008) 4 GLT 571

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3, 6, 7

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High Courts16 Jul 2008

Abu Taher Sk. Vs State of Assam

Gauhati High Court · (2008) 4 GLT 64

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

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High Courts16 Jul 2008Allowed

Nilendu Paul and Others Vs State of Assam

Gauhati High Court · (2009) 5 GLT 639

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304(B), 34

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High Courts15 Jul 2008Dismissed

Premananda Hazarika Vs Assam State Election Commission and Others

Gauhati High Court · (2009) 1 GLT 672

Assam Panchayat (Constitution) Rules, 1955 — Rule 54Assam Panchayat (Constitution) Rules, 1995 — Rule 12(2), 22(1), 3, 3(1), 44Assam Panchayat Act, 1994 — Section 114, 114(1), 114(4), 127, 129

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High Courts15 Jul 2008

Md. Ayub Nabi Vs State of Assam

Gauhati High Court · (2009) 1 GLR 181

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts14 Jul 2008Dismissed

Dulen Borgohain Vs State of Assam and Others

Gauhati High Court · (2009) 1 GLR 870

Assam Panchayat (Financial) Rules, 2002 — Rule 49Constitution of India, 1950 — Article 226

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High Courts10 Jul 2008Dismissed

Kishan Singhania Vs Dilip Singhania

Gauhati High Court · (2008) CriLJ 3749 : (2008) 4 GLT 329

Criminal Procedure Code, 1973 (CrPC) — Section 145, 156, 193, 195, 340Penal Code, 1860 (IPC) — Section 120, 192, 193, 195, 34

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High Courts09 Jul 2008Dismissed

Atul Chandra Dutta Vs State of Assam and Others

Gauhati High Court · (2009) 6 GLR 284 : (2009) 1 GLT 689

Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9, 9(2)Constitution of India, 1950 — Article 226

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High Courts03 Jul 2008

Lalsanglora and Others Vs State of Mizoram and Others

Gauhati High Court · (2008) 4 GLT 203

Constitution of India, 1950 — Article 226, 311Police Act, 1861 — Section 7Police Act, 1949 — Section 7

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High Courts02 Jul 2008Dismissed

Pema Chomphei Vs Cantonment Board and Another

Gauhati High Court · (2009) 2 GLR 8

Cantonments Act, 1924 — Section 184, 185, 256Civil Procedure Code, 1908 (CPC) — Section 115, 115(3), 151Constitution of India, 1950 — Article 227

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High Courts02 Jul 2008

Roitong Singpho Vs Sajjan Kumar Agarwal (Goel)

Gauhati High Court · (2009) 2 GLR 190 : (2009) 1 GLT 344

Criminal Procedure Code, 1973 (CrPC) — Section 2, 205, 205(2), 395, 395(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 34, 406, 467, 468, 471

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High Courts02 Jul 2008