High Courts17 Sept 2008
United India Insurance Co. Ltd. Vs Lalzuia and Others
Gauhati High Court · (2009) 2 GLR 109
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Gauhati High Court judgments, 2008
851 judgments · page 9 of 43
High Courts17 Sept 2008Dismissed
M.A. Ezung Vs State of Nagaland and Others
Gauhati High Court · (2009) 1 GLT 293
High Courts16 Sept 2008Allowed
North Eastern Tubes Ltd. and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 2 GLR 492 : (2009) 1 GLT 181
High Courts16 Sept 2008Dismissed
Rajeswari Debbarma and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 2 GLR 174
Constitution of India, 1950 — Article 226
High Courts16 Sept 2008Dismissed
Sailen Debbarma and Others Vs State of Tripura
Gauhati High Court · (2009) 2 GLR 167 : (2010) 3 GLT 174
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 436
High Courts16 Sept 2008Dismissed
Sumati Talukdar Vs Dulumani Talukdar and Others
Gauhati High Court · (2009) 2 GLR 411 : (2009) 1 GLT 222
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Succession Act, 1925 — Section 276, 281, 299, 59, 63
High Courts16 Sept 2008Allowed
Sunanda Gogoi and Others Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLT 218
High Courts15 Sept 2008Allowed
Gopal Chandra Patowary and Others Vs State of Assam and Others
Gauhati High Court · (2008) GLT 618 Supp
Constitution of India, 1950 — Article 226, 243U, 243XGauhati Municipal Corporation Act, 1971 — Section 16, 17, 17(2), 22, 238(1)
High Courts15 Sept 2008
Anil Ch. Nath Vs Md. Aliul Islam and Others
Gauhati High Court · (2009) 2 GLR 207 : (2009) 1 GLT 517
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 227
High Courts15 Sept 2008Allowed
Gopal Dey Vs State of Assam
Gauhati High Court · (2010) 1 GLR 791
Penal Code, 1860 (IPC) — Section 201, 299, 302, 34, 366
High Courts15 Sept 2008Allowed
Gopal Ch. Patowary and Others Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLR 219
Constitution of India, 1950 — Article 226, 243(W), 243U, 243XGauhati Municipal Corporation (Second Amendment) Act, 2006 — Section 425(A)Gauhati Municipal Corporation Act, 1971 — Section 16, 17, 17(2), 22, 29
High Courts15 Sept 2008Allowed
Dr. Upendra Nath Misra Vs State of Assam and Others
Gauhati High Court · (2009) 120 FLR 291 : (2009) 1 GLR 78 : (2009) 1 GLT 214
Assam Services (Pension) Rules, 1969 — Rule 98
High Courts15 Sept 2008Allowed
Jatin Talukdar Vs State of Assam
Gauhati High Court · (2009) 2 GLR 10 : (2009) 2 GLT 65
Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 299, 302, 84
High Courts15 Sept 2008Dismissed
Media Palace Vs Airport Authority of India and Others
Gauhati High Court · (2009) 2 GLR 20 : (2009) 2 GLT 59
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 380
High Courts15 Sept 2008Allowed
Ravi Jhunjhunwala and Another Vs Pawan Kumar Mishra and Another
Gauhati High Court · (2009) CriLJ 533 : (2009) 2 GLR 346 : (2009) 1 GLT 609
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 200, 201, 202Penal Code, 1860 (IPC) — Section 207, 34, 420, 468, 506
High Courts12 Sept 2008
Ratan Karmakar Vs State of Assam
Gauhati High Court · (2009) CriLJ 1339
Penal Code, 1860 (IPC) — Section 302, 304
High Courts12 Sept 2008
Assam Roller Flour Mills Association and Others Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLR 1 : (2008) 4 GLT 366
Constitution of India, 1950 — Article 226, 254Evidence Act, 1872 — Section 114, 31C
High Courts12 Sept 2008Dismissed
Kago Tabiyo Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 2 GLR 368 : (2011) 2 GLT 235
High Courts12 Sept 2008Allowed
Nagendra Nath Chutia Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLR 339 : (2009) 1 GLT 592
Assam Panchayat (Constitution) Rules, 1995 — Rule 50, 50(10), 50(11), 50(2)Assam Panchayat Act, 1994 — Section 10, 11, 127, 129, 138Constitution of India, 1950 — Article 226, 227, 243, 243O
High Courts11 Sept 2008
Pranita Barman and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 2 GLT 138
Central Civil Services (Pension) Rules, 1972 — Rule 54Constitution of India, 1950 — Article 226