High Courts24 Mar 2008Dismissed
Khanindra Hazarka Vs Rekha Sakia and Others
Gauhati High Court · (2008) 3 GLT 339
Limitation Act, 1963 — Section 15, 26, 27
COURT ARCHIVE
Gauhati High Court judgments, 2008
851 judgments · page 32 of 43
High Courts24 Mar 2008Dismissed
Jumbom Karlo Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 5 GLT 40
Assam Engineering (Public Works Department) Service Rules, 1978 — Rule 6(1)Constitution of India, 1950 — Article 14, 16(1), 226
High Courts20 Mar 2008Dismissed
Anjana Dhekial Phukan Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 3 GLT 964
National Security Act, 1980 — Section 14, 3
High Courts20 Mar 2008
Tata Motors Ltd. Vs Bornali Dutta Bora & Ors.
Gauhati High Court · (2012) 2 GLT 176
Contract Act, 1872 — Section 172, 172Criminal Procedure Code, 1973 — Section 451, 457Criminal Procedure Code, 1973 (CrPC) — Section 451, 457
High Courts20 Mar 2008Dismissed
Shantanu Borthakur and Another Vs Management of Gauhati Stock Exchange Limited and Another
Gauhati High Court · (2008) 117 FLR 1068 : (2008) 2 GLT 454 : (2008) 3 LLJ 429
Industrial Disputes Act, 1947 — Section 33
High Courts19 Mar 2008Dismissed
Sajal Bhattacharjee and Another Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLT 399
Constitution of India, 1950 — Article 226
High Courts18 Mar 2008
Dimbeswari Saikia Vs State of Assam and Others
Gauhati High Court · (2009) 6 GLR 875 : (2008) 2 GLT 513
Constitution of India, 1950 — Article 226
High Courts18 Mar 2008
Rengfrah Stone Crusher Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLR 586 : (2008) 3 GLT 650
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15
High Courts18 Mar 2008Allowed
Uday Kumar Das Vs State of Assam and Others
Gauhati High Court · (2010) 3 GLT 813
Assam Forest Regulations, 1891 — Section 72Constitution of India, 1950 — Article 21
High Courts18 Mar 2008Dismissed
Puran Surin Vs State of Assam
Gauhati High Court · (2008) 2 GLT 755
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts18 Mar 2008
Md. Edad Uddin Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLR 367 : (2009) 2 GLT 411
Constitution of India, 1950 — Article 226
High Courts18 Mar 2008Allowed
Ramesh Rongpi @ Rahang Vs State of Assam
Gauhati High Court · (2010) 1 GLR 599 : (2008) 3 GLT 58
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts17 Mar 2008
Management, Daisajan Tea Estate Vs Presiding Officer, Labour Court and Another
Gauhati High Court · (2008) 117 FLR 1077 : (2009) 6 GLR 598
Industrial Disputes Act, 1947 — Section 11A
High Courts17 Mar 2008
Safique Ahmed Choudhury Vs State of Assam and Others
Gauhati High Court · (2008) 2 GLT 775
Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 11, 11(4), 12, 12(1), 12(1)(b)
High Courts17 Mar 2008Dismissed
Sarat Chandra Konwar Vs Tezpur University
Gauhati High Court · (2009) 1 GLT 843
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 8, Order 23 Rule 1, Order 32 Rule 1, Order 32 Rule 14
High Courts14 Mar 2008Allowed
North Eastern Security Service and Another Vs Tezpur University and Others
Gauhati High Court · (2008) 2 GLT 517 : (2008) 2 GLT 516
High Courts14 Mar 2008
Anjali Medhi Vs State of Assam and Others
Gauhati High Court · (2008) 2 GLT 433
Constitution of India, 1950 — Article 226
High Courts13 Mar 2008Dismissed
Sumitra Ghosh Vs Suprakash Sarkar and Others
Gauhati High Court · (2008) 3 GLT 662
Constitution of India, 1950 — Article 226
High Courts13 Mar 2008
State of Assam Vs Pradip Chandra Pathak
Gauhati High Court · (2008) 3 GLR 459
Assam Forest Regulations, 1891 — Regulation 49(6), 49(6)