High Courts02 May 2008
Jotila Tripura and Ors. Vs Alanga Mohan Tripura and Ors.
Gauhati High Court · (2008) 4 GLR 412
COURT ARCHIVE
Gauhati High Court judgments, 2008
851 judgments · page 28 of 43
High Courts02 May 2008Allowed
Samir Sarkar Vs State of Tripura and Others
Gauhati High Court · (2008) 2 GLT 866
Constitution of India, 1950 — Article 14
High Courts30 Apr 2008Dismissed
Satya Das @ Satyabrata Das Vs Smt. Sujata Das
Gauhati High Court · (2009) 1 GLR 211 : (2008) 4 GLT 986 : (2008) 4 JCR 178
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 20
High Courts30 Apr 2008Allowed
Shipra Shome Vs Government of Meghalaya and Others
Gauhati High Court · (2008) 2 GLT 525
Constitution of India, 1950 — Article 12, 226
High Courts30 Apr 2008
Branch Manager, Oriental Insurance Co. Ltd. Vs Subodh Sarkar and Another
Gauhati High Court · (2009) 2 GLR 907 : (2008) 3 GLT 557
Employees Compensation Act, 1923 — Section 30, 4, 4A
High Courts30 Apr 2008Allowed
Union of India (UOI) Vs Freight Carriers
Gauhati High Court · (2008) 4 ARBLR 443
Arbitration and Conciliation Act, 1996 — Section 28, 34, 37
High Courts30 Apr 2008
Ramjan Ali Vs Union of India and Ors.
Gauhati High Court · (2008) 5 GLR 287
National Security Act, 1980 — Section 14, 14, 3(5), 3(5)
High Courts29 Apr 2008Dismissed
Dhruba Nath and Others Vs State of Assam
Gauhati High Court · (2008) 3 GLT 939
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts29 Apr 2008Allowed
Deepak Kumar Das and Another Vs Parbati Das
Gauhati High Court · (2009) 5 GLR 441 : (2008) GLT 733 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 68
High Courts29 Apr 2008Allowed
Sukur Ali and Another Vs State of Assam and Others
Gauhati High Court · (2008) 3 GLT 51
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 376, 448
High Courts29 Apr 2008Allowed
Amrita Prava Hajong Vs State of Meghalaya and Another
Gauhati High Court · (2008) 3 GLT 197
High Courts29 Apr 2008Dismissed
United India Insurance Co. Ltd. Vs B.L. Rochhunga and Another
Gauhati High Court · (2009) ACJ 2139 : (2008) 3 GLT 931
Motor Vehicles Act, 1988 — Section 140, 163A, 166
High Courts29 Apr 2008Allowed
Ajahar Ali Vs State of Assam
Gauhati High Court · (2008) 3 GLT 55
Penal Code, 1860 (IPC) — Section 341, 354, 376, 447, 448
High Courts29 Apr 2008Dismissed
Khroksila Nongkhlaw Rngi Umsning Vs State of Meghalaya and Others
Gauhati High Court · (2008) 3 GLT 82
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 21, 226, 294, 32, 363Criminal Procedure Code, 1973 (CrPC) — Section 11, 80
High Courts28 Apr 2008Dismissed
State of Tripura Vs Laxman Debnath
Gauhati High Court · (2008) CriLJ 4708 : (2009) 3 GLR 702 : (2008) 3 GLT 597
Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 313, 360Penal Code, 1860 (IPC) — Section 376, 415, 417, 420, 90
High Courts28 Apr 2008
Kejorimog Chowdhury Vs State of Tripura
Gauhati High Court · (2008) 4 GLR 409
Criminal Procedure Code, 1973 — Section 320Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 — Section 323, 447, 506
High Courts25 Apr 2008Dismissed
Babul Deka and Others Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLT 9
Constitution of India, 1950 — Article 14, 16, 309, 311
High Courts25 Apr 2008
Sahir Alam Mazumdar (Md.) Vs Assam University & Ors.
Gauhati High Court · (2010) 5 GLT 570
Assam University Act, 1989 — Clause 4(j), Clause 4(j), Clause 7, Clause 7, Clause 8(iv)
High Courts25 Apr 2008Dismissed
Gauhati Roller Flour Mills Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 222 CTR 656 : (2009) 308 ITR 368 : (2009) 181 TAXMAN 86
Wealth Tax Act, 1957 — Section 24(5)
High Courts25 Apr 2008
Union of India (UOI) Vs Zokailiana and Others
Gauhati High Court · (2009) 4 GLT 198
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2, Order 47 Rule 5, 151Constitution of India, 1950 — Article 137, 226