High Courts24 Sept 2008Dismissed
Arunachal Pradesh Public Service Commission (APPSC) Vs Pravin Kumar Singh and Another
Gauhati High Court · (2009) 2 GLR 162 : (2009) 5 GLT 810
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2008
851 judgments · page 8 of 43
High Courts24 Sept 2008Dismissed
Nenkar Lailyang Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 2 GLT 376
Constitution of India, 1950 — Article 226
High Courts24 Sept 2008Allowed
Shri Kashi Nath Gogoi and Others Vs Sri Thambahadur Dorjee and Others
Gauhati High Court · (2010) 1 GLD 691 : (2009) 5 GLT 532
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 145(1), 145(4)Limitation Act, 1963 — Article 65Penal Code, 1860 (IPC) — Section 188
High Courts23 Sept 2008
Toholi Zhimomi and Another Vs State of Nagaland and Others
Gauhati High Court · (2009) 6 GLR 798
Constitution of India, 1950 — Article 16, 309, 73Nagaland Treasury, Accounts and Audit Service Rules, 2002 — Rule 3(1), 3(2), 8
High Courts23 Sept 2008Allowed
David Tsela and Others Vs State of Nagaland and Others
Gauhati High Court · (2009) 2 GLR 56
Constitution of India, 1950 — Article 309
High Courts22 Sept 2008Allowed
Dharmeswar Haloi @ Baity Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLT 657
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3
High Courts22 Sept 2008Allowed
Pijush Chattorpadhyay Vs National Council for Co-operative Training and Others
Gauhati High Court · (2010) 3 GLR 344
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 311(2)
High Courts22 Sept 2008
Subha Hazarika @ Dilip Hazarika Vs State of Assam
Gauhati High Court · (2009) 2 GLT 281
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts22 Sept 2008Allowed
Thinkholet and Others Vs Collector of Land Acquisition and DC and Others
Gauhati High Court · (2009) 2 GLR 699 : (2009) 3 GLT 485
Constitution of India, 1950 — Article 141, 226, 227Land Acquisition Act, 1894 — Section 23, 24, 34, 4(1), 6
High Courts22 Sept 2008Dismissed
Ningthoujam Samarendra Singh and Others Vs State of Manipur and Others
Gauhati High Court · (2009) 1 GLT 307
Constitution of India, 1950 — Article 15(2), 17, 226, 341(1), 341(2)
High Courts19 Sept 2008
Union of India (UOI) Vs Lalthanmawia and Others
Gauhati High Court · (2009) 2 GLR 145 : (2008) GLT 612 Supp
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 27 Rule 1, Order 27 Rule 2, Order 5 Rule 8, Order 8 Rule 10Constitution of India, 1950 — Article 142Evidence Act, 1872 — Section 58
High Courts19 Sept 2008Allowed
Madine Hazarika Vs Tezpur University and Others
Gauhati High Court · (2009) 2 GLR 112
High Courts18 Sept 2008Allowed
Dharani Daloi Vs State of Assam
Gauhati High Court · (2011) 1 GLR 659
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 341, 342, 366, 366A, 376
High Courts18 Sept 2008Dismissed
C/339 Rodingliana, Excise and Narcotics Station Vs State of Mizoram and Others
Gauhati High Court · (2009) 4 GLR 86
Penal Code, 1860 (IPC) — Section 409, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts18 Sept 2008Allowed
Md. Yahiya Khan @ Inao Vs State of Manipur and Others
Gauhati High Court · (2009) 1 GLD 153
Constitution of India, 1950 — Article 22, 22(5)
High Courts18 Sept 2008Dismissed
Bin Ram Thousen Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 2 GLR 320 : (2008) GLT 650 Supp
High Courts18 Sept 2008Allowed
New India Assurance Co. Ltd. Vs Bharat Singh and Another
Gauhati High Court · (2009) 3 GLR 317 : (2009) 1 GLT 660
Workmens Compensation (Amendment) Act, 2000 — Section 4, 4(1), 4A
High Courts18 Sept 2008Allowed
Ganesh Gogoi Vs State of Assam
Gauhati High Court · (2009) 1 GLD 56
Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Sept 2008
Babul Sabdakar Vs State of Tripura
Gauhati High Court · (2010) 3 GLT 171
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376, 376(1), 417
High Courts17 Sept 2008Allowed
Lallianpuii Sailo Vs H. Vanlaltlana and Others
Gauhati High Court · (2009) 3 GLR 232 : (2009) 2 GLT 373
Administration of Justice (Lushai Hills) Rules, 1954 — Rule 54Civil Procedure Code, 1908 (CPC) — Order 21 Rule 55Lushai Hills Autonomous District (Administration of Justice) Rules, 1953 — Rule 23, 5