High Courts28 Nov 2008Dismissed
Oriental Insurance Co. Ltd. Vs Alina Teronpi and Others
Gauhati High Court · (2009) 5 GLR 827
Motor Vehicles Act, 1988 — Section 140, 140(2), 166, 170
COURT ARCHIVE
Gauhati High Court judgments, 2008
851 judgments · page 3 of 43
High Courts28 Nov 2008Dismissed
Md. Ayaz Ali and Another Vs Md. Nurul Islam Choudhary and Others
Gauhati High Court · (2009) 5 GLR 468 : (2009) 2 GLT 534
Assam Land and Revenue Regulation, 1886 — Section 141, 147, 148, 151Civil Procedure Code, 1908 (CPC) — Section 115, 115(2)Constitution of India, 1950 — Article 226, 227
High Courts28 Nov 2008Dismissed
ITO Vs State of Nagaland
Gauhati High Court · (2010) 1 GLR 149
Municipal Council Act, 2001 — Section 76Nagaland Municipal Council Act, 2001 — Section 118, 118(1), 118(2), 12, 57C
High Courts28 Nov 2008
Mechumla and Another Vs State of Nagaland and Others
Gauhati High Court · (2009) 5 GLR 472
High Courts27 Nov 2008Dismissed
Bibekananda Dev Goswami Vs Indian Oil Corporation Ltd. and Others
Gauhati High Court · (2009) 4 GLR 291
High Courts27 Nov 2008Dismissed
Madan Kumar and Another Vs State of Assam
Gauhati High Court · (2009) CriLJ 1367 : (2009) 2 GLR 577
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 460
High Courts27 Nov 2008
Dhaneswar Das Vs State of Tripura
Gauhati High Court · (2009) 2 GLR 616 : (2009) 2 GLT 46
Criminal Procedure Code, 1973 (CrPC) — Section 161, 200, 431Penal Code, 1860 (IPC) — Section 375, 376, 376(1), 417
High Courts27 Nov 2008Allowed
Md. Abdul Hasim Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLD 82
Constitution of India, 1950 — Article 355
High Courts27 Nov 2008
Union of India (UOI) and Others Vs Vision Ispat Pvt. Ltd. and Others
Gauhati High Court · (2009) 1 GLT 557
Constitution of India, 1950 — Article 299Governors Act, 1986 — Section 7North Eastern Council Act, 1971 — Section 3(1)
High Courts27 Nov 2008
Arvind Joshi Vs State (CBI)
Gauhati High Court · (2009) 2 DMC 136 : (2009) 1 GLT 254
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts27 Nov 2008Allowed
Md. Mamtaz Ali Vs The State of Assam
Gauhati High Court · (2009) CriLJ 1508 : (2009) 5 GLR 107
Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Nov 2008Dismissed
Pannalal Ghosh Vs Sunit Das and Others
Gauhati High Court · (2009) 2 GLR 480
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, 115, 115(1), 151, 152Limitation Act, 1963 — Section 17(2)Tripura Landlord and Tenant Act, 1296 — Section 52
High Courts26 Nov 2008Allowed
Karabi Saha Vs State of Tripura and Others
Gauhati High Court · (2009) 3 GLR 471
Constitution of India, 1950 — Article 226Tripura Civil Services (Conduct) Rules, 1988 — Rule 17
High Courts25 Nov 2008
Prafulla Dev Sarma Vs State of Assam and Others
Gauhati High Court · (2010) 6 GLR 192
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts25 Nov 2008Allowed
Assam Branch Indian Tea Association Vs Assam State Electricity Board and Others
Gauhati High Court · (2009) 5 GLR 134 : (2009) 3 GLT 67
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 23, 26, 49, 49(1), 79
High Courts25 Nov 2008
Babul Das @ Babulal Vs State of Assam
Gauhati High Court · (2009) 4 GLR 300
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts25 Nov 2008Dismissed
Ali Akbar Vs State of Assam and Others
Gauhati High Court · (2010) 1 GLR 828 : (2009) 2 GLT 553
Assam Panchayat Act, 1994 — Section 105, 105(1), 106, 106(1)
High Courts24 Nov 2008Allowed
Shri Joy Prakash Tanti Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLD 118 : (2009) 2 GLT 112
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Nov 2008Allowed
Shri Jona Bareh and Others Vs State of Assam
Gauhati High Court · (2009) 1 GLD 598
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts21 Nov 2008Allowed
Sipra Bhowmik (Sinha) Vs State of Tripura and Others
Gauhati High Court · (2009) 3 GLR 239