High Courts23 Jan 2008Allowed
Mainuddin Ahmed Vs Food Corporation of India and Others
Gauhati High Court · (2010) 1 GLR 779 : (2008) 2 GLT 887
COURT ARCHIVE
Gauhati High Court judgments, 2008
851 judgments · page 41 of 43
High Courts23 Jan 2008Allowed
Prafulla Rajkhowa and Others Vs State of Assam and Others
Gauhati High Court · (2008) 1 GLT 874
Assam Co-operative Societies Act, 1949 — Section 31(3), 36
High Courts22 Jan 2008Allowed
Najir Khan Vs State of Manipur and Others
Gauhati High Court · (2008) 2 GLT 779
Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 167National Security Act, 1980 — Section 5A
High Courts22 Jan 2008Allowed
Dibyalata Konwar Vs New India Assurance Co. Ltd. and Others
Gauhati High Court · (2009) ACJ 2371 : (2008) 1 GLT 671
Motor Vehicles Act, 1988 — Section 166
High Courts22 Jan 2008Dismissed
Alekh Tossa Vs State of Assam
Gauhati High Court · (2008) 1 GLT 933
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 376
High Courts22 Jan 2008
Md.Gousuddin Vs State of Assam
Gauhati High Court · (2008) 4 GLR 523
Penal Code, 1860 — Section 307Penal Code, 1860 (IPC) — Section 307
High Courts21 Jan 2008
Jaharul Islam Borbhuiya Vs State of Assam and Others
Gauhati High Court · (2008) 2 GLT 773
High Courts18 Jan 2008Dismissed
Santosh Mishra Vs State of Assam and Others
Gauhati High Court · (2008) 2 GLT 419
High Courts18 Jan 2008Allowed
Sansai Gowala and Others Vs State of Assam
Gauhati High Court · (2008) 2 GLT 556
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts18 Jan 2008Dismissed
Rajeev Chakraborty Vs Golaghat Truck Owners Association
Gauhati High Court · (2008) 4 BC 252 : (2008) 1 GLT 897
General Clauses Act, 1897 — Section 9Limitation Act, 1963 — Section 12Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 3, 72
High Courts18 Jan 2008Allowed
Brojendra Nath Talukdar Vs State of Assam and Others
Gauhati High Court · (2008) 2 GLT 602
Constitution of India, 1950 — Article 309, 320
High Courts17 Jan 2008Dismissed
Imkong Imchen Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 1 GLT 682
Constitution of India, 1950 — Article 105, 14, 141, 168, 170
High Courts17 Jan 2008Dismissed
Thokchom Ongbi Mani Devi Vs State of Manipur and Others
Gauhati High Court · (2009) 1 GLR 785 : (2008) 1 GLT 663
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 307, 309, 400
High Courts16 Jan 2008Allowed
Remisiama and Others Vs Dr. Ainghinglova
Gauhati High Court · (2009) 4 GLT 240
Criminal Procedure Code, 1973 (CrPC) — Section 115, 151Mizoram Civil Courts Act, 2005 — Section 31Specific Relief Act, 1963 — Section 41
High Courts16 Jan 2008
Ranjit Kr. Debnath Baidya Vs State of Tripura and Others
Gauhati High Court · (2008) GLT 816 Supp
Constitution of India, 1950 — Article 21
High Courts14 Jan 2008
Kshitish Chandra Sarkar Vs Tripura Small Industries Corporation Ltd.and Ors.
Gauhati High Court · (2008) 4 GLR 602
High Courts11 Jan 2008
Raunak Agency Vs State of Mizoram and Ors.
Gauhati High Court · (2008) 3 GLR 28
Mizoram State Lottery Rules, 2000 — Rule 2(g), 2(g), 4, 4Mizoram State Online Lottery (Regulation) Rules, 2006 — Rule 5(1), 5(1)
High Courts11 Jan 2008Allowed
Phokan Sonowal and Another Vs State of Assam
Gauhati High Court · (2008) CriLJ 2155 : (2008) 1 GLT 665
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Jan 2008Allowed
Ashok Kumar Roy Vs State of Assam and Others
Gauhati High Court · (2008) 1 GLT 639
High Courts10 Jan 2008
State of Arunachal Pradesh and Others Vs K.K. Hazarika
Gauhati High Court · (2008) 2 GLT 492