High Courts27 Jun 2008
Abdul Malek Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLR 651 : (2008) 3 GLT 750
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2008
851 judgments · page 21 of 43
High Courts26 Jun 2008Dismissed
Dr. Pabitra Kumar Das Vs State of Assam and Another
Gauhati High Court · (2009) 2 GLR 637 : (2008) GLT 589 Supp
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 200, 306, 311, 313, 315Evidence Act, 1872 — Section 165
High Courts26 Jun 2008Dismissed
Sabita Kuri and Others Vs Gauhati High Court and Others
Gauhati High Court · (2009) 5 GLR 27 : (2008) 4 GLT 199
Constitution of India, 1950 — Article 14
High Courts26 Jun 2008Allowed
Smt. Munmun Barkakati Das Vs Girish Das
Gauhati High Court · AIR 2008 Guw 186
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21, 227Evidence Act, 1872 — Section 112
High Courts26 Jun 2008Allowed
Munmun Barkakati Das Vs Girish Das
Gauhati High Court · (2009) 2 GLR 537
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21, 227Evidence Act, 1872 — Section 112
High Courts25 Jun 2008Allowed
Sukla Deb and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLR 904 : (2008) 4 GLT 626
Penal Code, 1860 (IPC) — Section 302, 48
High Courts25 Jun 2008Dismissed
Dhebua Rajowar Vs State of Assam
Gauhati High Court · (2008) CriLJ 3981 : (2008) 3 GLT 187
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302, 84
High Courts25 Jun 2008Dismissed
Lila Bordoloi and Others Vs Assam State Publication Board and Others
Gauhati High Court · (2009) 3 GLR 128 : (2008) 3 GLT 155
High Courts25 Jun 2008Allowed
Lachit Bordoloi Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 4 GLT 677
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 22Explosive Substances Act, 1908 — Section 4
High Courts25 Jun 2008Dismissed
Nalini Bordoloi and Others Vs District Collector
Gauhati High Court · AIR 2008 Guw 152 : (2009) 3 GLR 178 : (2008) 3 GLT 879
Land Acquisition Act, 1894 — Section 11, 12, 15, 17, 18
High Courts25 Jun 2008Allowed
Chandmohan Saha Vs State of Tripura and Others
Gauhati High Court · (2008) 4 GLT 342
Penal Code, 1860 (IPC) — Section 409
High Courts24 Jun 2008Allowed
Nasiruddin S.K. and Another Vs State of Assam and Others
Gauhati High Court · (2009) 4 GLT 206
Revision of Pay Rules, 1983 — Rule 11
High Courts24 Jun 2008Allowed
Ananta Gogoi Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 4 GLR 11 : (2009) 4 GLT 216
Constitution of India, 1950 — Article 22, 22(5)National Security Act, 1980 — Section 10, 3(2), 3(3), 3(4), 9
High Courts23 Jun 2008
Sultan Ali and Others Vs State of Assam
Gauhati High Court · (2009) 6 GLR 759 : (2008) 3 GLT 17
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482, 87Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts23 Jun 2008Dismissed
James Sebastian and Another Vs State of Assam and Another
Gauhati High Court · (2008) CriLJ 3634 : (2009) 3 GLR 85 : (2008) 3 GLT 713
Criminal Procedure Code, 1973 (CrPC) — Section 147, 154, 155, 156, 173Penal Code, 1860 (IPC) — Section 273, 325, 34, 406, 417
High Courts23 Jun 2008Dismissed
Khukan Debnath Vs State of Assam
Gauhati High Court · (2009) 2 GLR 765 : (2008) 3 GLT 904
Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 302
High Courts20 Jun 2008Dismissed
Sakhitombi Devi Vs Zonal Manager, Life Insurance Corporation of India and Others
Gauhati High Court · AIR 2009 Guw 90 : (2008) 3 GLT 782
Insurance Act, 1938 — Section 45
High Courts20 Jun 2008Dismissed
Upendra Nath Deka Vs Haladhar Das
Gauhati High Court · (2009) 3 GLR 788 : (2008) 3 GLT 47
Penal Code, 1860 (IPC) — Section 420
High Courts19 Jun 2008
Ramprabash Chowhan Vs Tripura Road Transport Corporation and Others
Gauhati High Court · (2008) 3 GLT 42
Constitution of India, 1950 — Article 14, 226
High Courts17 Jun 2008
Munindra Deka Vs State of Assam
Gauhati High Court · (2009) 1 GLR 190 : (2008) GLT 519 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 366, 375, 376, 496