High Courts24 Apr 2008Dismissed
Madan Chutia Vs State of Assam and Others
Gauhati High Court · (2008) 2 GLT 539
COURT ARCHIVE
Gauhati High Court judgments, 2008
851 judgments · page 29 of 43
High Courts24 Apr 2008Allowed
Dhirendra Kumar Ghosh Vs Satyendra Kumar Paul and Others
Gauhati High Court · (2008) GLT 511 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 147Penal Code, 1860 (IPC) — Section 188
High Courts23 Apr 2008Dismissed
Avinash Chander Sharma Vs Union of India (UOI) and Another
Gauhati High Court · (2009) 4 GLT 167
Border Security Force (General Duty Officers) Recruitment Rules, 2001 — Rule 13
High Courts23 Apr 2008Allowed
Raid Laban College Society and Another Vs State of Meghalaya and Others
Gauhati High Court · (2008) 2 GLT 794
Constitution of India, 1950 — Article 13, 19, 300A, 5University Grants Commission Act, 1956 — Section 12B, 2
High Courts23 Apr 2008
Dula Bose Vs Amalendu Guha and Anr.
Gauhati High Court · (2008) 5 GLR 326
Civil Procedure Code, 1908 — Order 47 Rule 1, 96Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 96
High Courts21 Apr 2008Dismissed
Aminul Islam Vs Bijoya Prava Barua and Others
Gauhati High Court · (2008) 3 GLT 109
Waqf Act, 1995 — Section 3, 4, 5, 6, 7
High Courts20 Apr 2008Allowed
Smt. Rukmini Majhi Vs State of Assam
Gauhati High Court · (2008) CriLJ 4615
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts17 Apr 2008
Th.Lokendra Singh & Anr. Vs State of Manipur & Ors.
Gauhati High Court · (2012) 3 GLT 897
High Courts14 Apr 2008
Irom Shyam Singh and Another Vs State of Manipur and Another
Gauhati High Court · (2008) CriLJ 3162 : (2008) 2 GLT 825
Criminal Procedure Code, 1973 (CrPC) — Section 156, 168, 169, 170, 173Penal Code, 1860 (IPC) — Section 34, 406, 420, 468, 471
High Courts14 Apr 2008
Iromshyam Singh Vs State of Manipur and Anr.
Gauhati High Court · (2008) 4 GLR 654
Criminal Procedure Code, 1973 — Section 169, 170, 171, 172, 173Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 171, 172, 173
High Courts11 Apr 2008
Barpeta Mahakuma Sarkarisulav Mullyar Dokanisantha Vs State of Assam and Ors.
Gauhati High Court · (2008) 5 GLR 294
Essential Commodities Act, 1955 — Section 3, 3
High Courts11 Apr 2008
Dhanani Shoes Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2008) 14 VST 422
Constitution of India, 1950 — Article 22, 226
High Courts11 Apr 2008Allowed
Raju Prasad Sarma Vs Haladhar Sarma
Gauhati High Court · (2008) 2 GLT 933
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 247, 248Penal Code, 1860 (IPC) — Section 379, 403, 406, 420, 424
High Courts11 Apr 2008
Sheikh Abdullah and Others Vs State of Assam and Others
Gauhati High Court · (2008) 4 GLT 932
High Courts11 Apr 2008
Azizur Rahman Vs State of Assam and Others
Gauhati High Court · (2011) 1 GLT 166
High Courts10 Apr 2008Dismissed
Ajay Mimi and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2008) 4 GLT 602
High Courts10 Apr 2008
Vanlallawma and Another Vs State of Mizoram and Others
Gauhati High Court · (2010) 3 GLT 295
Constitution of India, 1950 — Article 14, 16, 226, 311, 311(1)
High Courts09 Apr 2008
Milk Food Limited and Others Vs State of Assam
Gauhati High Court · (2009) 1 GLT 643
Agricultural Produce (Grading and Marking) Act, 1937 — Section 3General (Grading and Marking) Rules, 1988 — Rule 10, 11, 11(2)Ghee (Grading and Marking) Rules, 1938 — Rule 5(1C), 7
High Courts09 Apr 2008Allowed
B. Zakili Vs Lai Autonomous District Council and Others
Gauhati High Court · (2009) 4 GLT 212
Constitution of India, 1950 — Article 14, 16, 351
High Courts09 Apr 2008Dismissed
Achom Brojeshori Devi and Others Vs S. Budhachandra Singh and Others
Gauhati High Court · (2010) 3 GLT 266
Pension Rules — Rule 68, 69, 74