High Courts17 Jun 2008Allowed
Muslim Uddin Mazumdar and Others Vs State of Assam and Others
Gauhati High Court · (2009) 4 GLT 106
Assam Aided Higher Secondary, High and Meddle Schools Manegement Rules, 1976 — Rule 6
COURT ARCHIVE
Gauhati High Court judgments, 2008
851 judgments · page 22 of 43
High Courts16 Jun 2008
Seralin Ann Dkhar and ors. Vs Meghalaya Legislative Assembly and ors.(And another cases)
Gauhati High Court · (2008) 5 GLR 553
High Courts16 Jun 2008Allowed
Thingujam Homen Singh Vs State of Manipur and Others
Gauhati High Court · (2008) 3 GLT 529
High Courts13 Jun 2008Dismissed
Purna Kanta Sharma Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLR 581
Constitution of India, 1950 — Article 226
High Courts13 Jun 2008Allowed
Sima Biswas Vs State of Tripura and Others
Gauhati High Court · (2009) 1 GLR 896 : (2008) 3 GLT 452
Constitution of India, 1950 — Article 14
High Courts13 Jun 2008
In Re: Rupin Sharma and Another
Gauhati High Court · (2008) 3 GLT 181
Prevention of Corruption Act, 1988 — Section 7
High Courts13 Jun 2008
Janardan Bezbarua and Others Vs Oil India Ltd. and Others
Gauhati High Court · (2010) 6 GLR 70 : (2008) 3 GLT 739
High Courts13 Jun 2008
Mazir Uddin and Another Vs State of Assam
Gauhati High Court · (2008) 3 GLT 12
Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts13 Jun 2008
Lakshmi Talukdar @ Lakhsmi Bala Talukdar and Others Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLR 864 : (2008) 3 GLT 448
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 166Penal Code, 1860 (IPC) — Section 417, 420
High Courts13 Jun 2008Dismissed
Associate Enterprise Vs Coal India Ltd. and Others
Gauhati High Court · AIR 2008 Guw 149 : (2009) 4 GLR 320 : (2008) 3 GLT 327
COMPANIES ACT, 1956 — Section 617Constitution of India, 1950 — Article 14
High Courts13 Jun 2008Dismissed
State of Nagaland and Others Vs Rothrongba Sangtam and Others
Gauhati High Court · (2010) 1 GLR 762 : (2008) 4 GLT 176
Constitution of India, 1950 — Article 311
High Courts13 Jun 2008Dismissed
Guru Charan Das Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLR 816
High Courts13 Jun 2008Dismissed
Dalimi Taye (Patir) and Others Vs State of Assam and Another
Gauhati High Court · (2009) 2 GLR 552
Constitution of India, 1950 — Article 226, 311
High Courts13 Jun 2008Dismissed
Dalmi Taye (Patir) and Others Vs State of Assam and Another
Gauhati High Court · (2008) 3 GLT 710
Constitution of India, 1950 — Article 226, 311
High Courts12 Jun 2008Dismissed
Taru Das Vs State of Tripura
Gauhati High Court · (2008) CriLJ 3143 : (2008) 3 GLT 33
Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 34, 359, 361, 366, 366A
High Courts12 Jun 2008
Gauhati Medical College Teachers'' Association and Another Vs State of Assam and Others
Gauhati High Court · (2008) 3 GLT 458
High Courts12 Jun 2008Dismissed
Wahengbam Uttarani Devi and Others Vs State of Manipur and Others
Gauhati High Court · (2009) 1 GLT 331
Constitution of India, 1950 — Article 14, 16, 309
High Courts11 Jun 2008Dismissed
Nirendra Nath Koch Vs State of Assam and Others
Gauhati High Court · (2011) 2 GLR 113 : (2008) 3 GLT 611
Constitution of India, 1950 — Article 226
High Courts11 Jun 2008Dismissed
Suben Maradi and Another Vs State of Assam
Gauhati High Court · (2008) 3 GLT 252
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 201, 302, 34