High Courts02 Jun 2008
Jagdish Nayak Vs State of Assam
Gauhati High Court · (2008) 4 GLT 222
Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Gauhati High Court judgments, 2008
851 judgments · page 24 of 43
High Courts02 Jun 2008Dismissed
Union of India (UOI) and Others Vs Jain Enterprises and Others
Gauhati High Court · (2009) 1 GLT 124
Contract Act, 1872 — Section 8Railway Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 106
High Courts02 Jun 2008Dismissed
Lalmohan Das Vs Samiran Das and Others
Gauhati High Court · (2008) 4 GLT 604
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 47Constitution of India, 1950 — Article 227
High Courts02 Jun 2008Allowed
Union of India (UOI) Vs Harinagar Sugar Mills Limited
Gauhati High Court · AIR 2008 Guw 161
Civil Procedure Code, 1908 (CPC) — Section 114Railway Claims Tribunal Act, 1987 — Section 23
High Courts02 Jun 2008
Union of India (UOI) and Others Vs Brij Pal Tanwar
Gauhati High Court · (2010) 4 GLR 801
High Courts02 Jun 2008Allowed
Hulash Chand Gulgulia Vs Rajkumar Gulgulia and Another
Gauhati High Court · (2009) 3 GLT 293
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151Constitution of India, 1950 — Article 227
High Courts30 May 2008Allowed
Abdul Matlib and Another Vs State of Tripura
Gauhati High Court · (2008) 3 GLT 345 : (2008) 3 GLT 245
Criminal Procedure Code, 1973 (CrPC) — Section 161, 232, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 326
High Courts30 May 2008Allowed
Rakhi Phukan @ Deep Gogoi Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 3 GLT 29
Constitution of India, 1950 — Article 22
High Courts30 May 2008
Kanu Mia and etc. Vs State of Tripura
Gauhati High Court · (2008) CriLJ 3137 : (2009) 1 GLR 910 : (2008) 3 GLT 237
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 342Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 20, 64Penal Code, 1860 (IPC) — Section 120B, 34, 351, 366, 376
High Courts30 May 2008Allowed
Gokul Roy and Others Vs State of Tripura
Gauhati High Court · (2008) 3 GLT 260
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 326
High Courts30 May 2008Dismissed
Abul Khayer and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2006) ACJ 2682 : AIR 2008 Guw 134 : (2009) 3 GLR 777 : (2008) 3 GLT 119
Constitution of India, 1950 — Article 227Employees Compensation Act, 1923 — Section 4, 4AMotor Vehicles Act, 1988 — Section 140, 143, 157, 166, 167
High Courts30 May 2008
Kanu Mia Vs State of Tripura
Gauhati High Court · (2008) CriLJ 3137 : (2009) 1 GLR 910 : (2008) 3 GLT 237
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 342Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 2(1), 20, 64Penal Code, 1860 (IPC) — Section 120B, 34, 351, 366, 376
High Courts29 May 2008
Gurumayum Rajatkanta Sharma @ Promise @ German Vs District Magistrate and Others
Gauhati High Court · (2008) 2 GLT 853
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 167
High Courts29 May 2008Dismissed
Anser Ali Vs State of Assam
Gauhati High Court · (2009) 3 GLR 800 : (2008) 3 GLT 914
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 113B, 32Penal Code, 1860 (IPC) — Section 304B
High Courts29 May 2008
Putul Moran @ Pilika Moran Vs Union of India and Ors.
Gauhati High Court · (2008) 5 GLR 313
Constitution of India, 1950 — Article 22(5), 22(5)National Security Act, 1980 — Section 3(3), 3(3)
High Courts29 May 2008Dismissed
Musst. Fazila Begum @ Fazliya Begum Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLR 201 : (2008) GLT 507 Supp
Assam Civil Services (Conduct) Rules, 1965 — Rule 26(1)Assam Services (Pension) Rules, 1969 — Rule 136, 137, 137(5), 143Succession Act, 1925 — Section 372
High Courts29 May 2008Allowed
L. Mangia Vs K. Panmei and Others
Gauhati High Court · (2008) 4 GLT 251 : (2008) 4 GLT 250
Constitution of India, 1950 — Article 226
High Courts29 May 2008Allowed
Sadullah (Md.) Vs Assam State Electricity Board and Others
Gauhati High Court · (2008) GLT 474 Supp
Electricity Act, 2003 — Section 162, 162(2)
High Courts28 May 2008Dismissed
Tilok Panika and Another Vs State of Assam and Others
Gauhati High Court · (2008) 3 GLT 952 : (2008) 3 GLT 951
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts28 May 2008Dismissed
Pulakesh Baruah and Another Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLR 499 : (2008) 3 GLT 28
Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978 — Section 4(A)