COURT ARCHIVE

Gauhati High Court judgments, 2008

851 judgments · page 6 of 43

High Courts04 Nov 2008Dismissed

Gomti Devi Sharma Vs Chanda Devi Kar

Gauhati High Court · (2009) 2 GLR 94

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 10, 151Evidence Act, 1872 — Section 109, 114Meghalaya Urban Areas Rent Control Act, 1972 — Section 2

High Courts30 Oct 2008

Radheshyam Singhal and Another Vs State of Assam

Gauhati High Court · (2009) 3 GLR 353 : (2009) 1 GLT 618

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 313(1)General Clauses Act, 1897 — Section 27Prevention of Food Adulteration Act, 1954 — Section 13(2), 14, 14A, 16, 19

High Courts26 Oct 2008Dismissed

Mariamma Sebastian Vs Union of India (UOI) and Others

Gauhati High Court · (2009) 5 GLR 230

High Courts24 Oct 2008Allowed

Smt. Annu Subba Vs Shri Pranam Rai and Another

Gauhati High Court · (2009) 1 GLD 501

Succession Act, 1925 — Section 295

High Courts21 Oct 2008Allowed

MAC Associates Vs Power Grid Corporation of India Ltd.

Gauhati High Court · (2009) 6 GLR 615 : (2009) 1 GLT 529

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11(6), 7Constitution of India, 1950 — Article 136

High Courts15 Oct 2008Dismissed

Bimal Das Vs State of Tripura

Gauhati High Court · (2009) 2 GLR 35 : (2009) 1 GLT 587

Arms Act, 1959 — Section 25(1), 27National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 148, 149, 201, 302, 307

High Courts03 Oct 2008Dismissed

Amal Biswas Vs State of Tripura

Gauhati High Court · (2010) 1 GLR 443 : (2009) 5 GLT 790

Penal Code, 1860 (IPC) — Section 307, 34, 342, 353

High Courts03 Oct 2008Dismissed

Anil Dowarah and Others Vs State of Assam and Others

Gauhati High Court · (2009) 1 GLT 573

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 419, 420

High Courts30 Sept 2008

Girish Chandra Medhi Vs State of Assam and Others

Gauhati High Court · (2009) 2 GLR 342

High Courts30 Sept 2008Dismissed

Food Corporation of India and Another Vs Union of India (UOI) and Others

Gauhati High Court · (2009) 2 GLR 288 : (2009) 1 GLT 61

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226, 38, 39, 42, 43Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 10(5), 10A(3A)

High Courts30 Sept 2008Dismissed

L/NK Madanan K. Vs Union of India (UOI) and Others

Gauhati High Court · (2009) 2 GLR 1

Central Civil Services (Pension) Rules, 1972 — Rule 23, 48AConstitution of India, 1950 — Article 226

High Courts30 Sept 2008Dismissed

Md. Abdul Hannan and Others Vs State of Assam and Others

Gauhati High Court · (2009) 5 GLR 349

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 101, 102, 103, 114, 92

High Courts30 Sept 2008Dismissed

Rafique Hussain Vs State of Assam

Gauhati High Court · (2009) 2 GLR 519

Penal Code, 1860 (IPC) — Section 302, 304

High Courts30 Sept 2008Dismissed

Gopendra Goswami and Others Vs Haradhan Das and Others

Gauhati High Court · AIR 2009 Guw 41 : (2009) 2 GLR 247 : (2009) 2 GLT 382

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts30 Sept 2008

Muslim (Md.) Vs Sethi Syntex

Gauhati High Court · (2012) 1 GLT 25

Negotiable Instruments Act, 1881 — Section 138Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts30 Sept 2008

Mahendra Kamprai and Another Vs State of Assam and Another

Gauhati High Court · (2009) 4 GLR 397 : (2008) 4 GLT 863

Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1983 — Rule 6Constitution of India, 1950 — Article 15(4), 16, 16(3), 16(4), 16(5)Representation of the People Act, 1950 — Section 16, 19, 2, 3, 4

High Courts30 Sept 2008

Anup Kumar Shyam Vs State of Assam and Others

Gauhati High Court · (2009) 3 GLR 7 : (2009) 1 GLT 578

Assam Public Service Commission Regulations, 1951 — Regulation 3Constitution of India, 1950 — Article 226

High Courts30 Sept 2008Allowed

Debendra Nath Borah Vs State of Assam and Others

Gauhati High Court · (2009) 2 GLR 459 : (2009) 1 GLT 523

Assam Co-operative Societies Act, 1949 — Section 32(3)Constitution of India, 1950 — Article 226

High Courts30 Sept 2008Dismissed

State of Assam and Others Vs Kalpa Ram Deka and Others

Gauhati High Court · (2009) 3 GLR 1 : (2009) 5 GLT 787

High Courts30 Sept 2008Dismissed

Tobom Yao and Others Vs Arunachal Pradesh Public Service Commission and Others

Gauhati High Court · (2009) 3 GLR 256 : (2008) GLT 638 Supp

Arunachal Pradesh Public Service Combined Civil Service Examination Rules, 2001 — Rule 11, 2Constitution of India, 1950 — Article 309, 335