High Courts02 Jul 2008
Dhanani Shoes Ltd. Vs State of Assam and Others
Gauhati High Court · (2008) 3 GLT 361 : (2008) 16 VST 228
Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2008
851 judgments · page 20 of 43
High Courts02 Jul 2008Dismissed
Shyam Sundar Agarwala Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLD 714 Supp
Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 52
High Courts02 Jul 2008
Dr. Parimal Ch. Acharjee Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLD 728 Supp
High Courts02 Jul 2008
Bamang Anthony and Another Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 2 GLR 722
Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 32Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 438, 439, 439(1)Penal Code, 1860 (IPC) — Section 120(B), 409, 420, 468
High Courts01 Jul 2008Allowed
Md. Momin Ali and Others Vs State of Assam
Gauhati High Court · (2009) 1 GLD 868
Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 34
High Courts01 Jul 2008Allowed
Eden Cold Storage (P.) Ltd. Vs Oriental Insurance Co. Ltd. and Others
Gauhati High Court · (2010) 1 GLR 187 : (2010) 1 GLT 794 : (2008) 4 GLT 794
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts01 Jul 2008
Faizur Rahman (MD.) @ Ali Vs State of Assam
Gauhati High Court · (2009) 1 GLR 819 : (2008) 3 GLT 420
Criminal Procedure Code, 1973 (CrPC) — Section 325, 360, 374, 482Penal Code, 1860 (IPC) — Section 304
High Courts01 Jul 2008Dismissed
State of Assam Vs Nirmalibora and Others
Gauhati High Court · (2008) 3 GLT 543
Constitution of India, 1950 — Article 14, 16, 162, 21A, 226
High Courts01 Jul 2008Dismissed
Union of India (UOI) (Railways) Vs Manipur Tea Trading Company
Gauhati High Court · (2008) 4 GLT 897
Limitation Act, 1963 — Section 30, 5
High Courts30 Jun 2008Dismissed
Roti Mandal Vs State of Assam
Gauhati High Court · (2010) 1 GLR 563 : (2008) 3 GLT 619
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 201, 302
High Courts30 Jun 2008Dismissed
Naren Tanti Vs State of Assam
Gauhati High Court · (2008) 3 GLT 149
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts27 Jun 2008Dismissed
M.S. Freight Carriers Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 2 GLR 665
Arbitration and Conciliation Act, 1996 — Section 11, 34, 37, 39(1), 39(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts27 Jun 2008Allowed
Ratul Das Vs Oriental Insurance Co. Ltd. and Others
Gauhati High Court · (2010) ACJ 482 : AIR 2008 Guw 180 : (2008) 3 GLT 874
Constitution of India, 1950 — Article 12, 226
High Courts27 Jun 2008Dismissed
Moinul Hoque Vs State of Assam and Others
Gauhati High Court · (2008) 3 GLT 781 : (2008) 3 GLT 481
Constitution of India, 1950 — Article 12, 136, 226
High Courts27 Jun 2008Allowed
Monira Khatun Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLT 147
Arms Act, 1959 — Section 27(A)Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 326
High Courts27 Jun 2008Allowed
Affected Peoples Coordination Committee of N.C. Hills Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLD 390
High Courts27 Jun 2008Allowed
Anjay Kumar Nath Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLR 600
Arms Act, 1959 — Section 27(B)Penal Code, 1860 (IPC) — Section 120(B), 302, 34, 364(A), 365Unlawful Activities (Prevention) Act, 1967 — Section 10, 13
High Courts27 Jun 2008Dismissed
Md. Irfan and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 2 GLR 627
High Courts27 Jun 2008Dismissed
Md. Abdul Sattar Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLR 628 : (2008) 4 GLT 838
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts27 Jun 2008Dismissed
Hare Krishna Das and Others Vs State of Assam and Others
Gauhati High Court · (2008) 3 GLT 924
Constitution of India, 1950 — Article 226, 309, 32