COURT ARCHIVE

Gauhati High Court judgments, 2009

871 judgments · page 10 of 44

High Courts23 Oct 2009Dismissed

Pallav Das @ Kero Young Vs State of Assam and Another

Gauhati High Court · (2010) 3 GLR 834 : (2010) 2 GLT 535

Assam Wildlife Protection Rules, 1997 — Rule 52, 52Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(2), 482Specific Relief Act, 1963 — Section 41

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High Courts23 Oct 2009

Assam Roller Flour Mills Association Vs Debeswar Bora and Others

Gauhati High Court · (2009) 5 GLT 1

Assam Agricultural Produce Market (General) Rules, 1975 — Rule 21, 22, 23, 23(1), 25Assam Agricultural Produce Market Act, 1972 — Section 12(2), 13(2), 21, 21(2), 21(7)Constitution of India, 1950 — Article 226

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High Courts23 Oct 2009Dismissed

Dr. (Mrs.) Pallabi Kalita Vs Union of India (UOI) and Others

Gauhati High Court · (2010) 1 GLD 239 : (2010) 1 GLT 337

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High Courts22 Oct 2009

Baburam Narzar and Others Vs State of Assam and Others

Gauhati High Court · (2010) 1 GLR 544 : (2009) 4 GLT 983

Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 — Section 2, 3, 4, 4(1)

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High Courts22 Oct 2009

Tapeng Gao Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2010) 1 GLD 21

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 5

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High Courts22 Oct 2009Dismissed

New India Assurance Co. Ltd. Vs Shri Thawmlien and Another

Gauhati High Court · (2009) 2 GLD 779 : (2011) 1 GLR 394

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 12, 147, 147(1)Workmens Compensation Act, 1923 — Section 10, 11(1), 3, 4, 4A

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High Courts21 Oct 2009Allowed

Kynremri Lyngdoh Vs State of Meghalaya and Others

Gauhati High Court · (2010) 3 GLR 221 : (2009) 5 GLT 368

Constitution of India, 1950 — Article 12, 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 145(1), 146, 146(1)Evidence Act, 1872 — Section 115

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High Courts21 Oct 2009Allowed

Riangdo Veneers Private Ltd. Vs State of Mizoram and Others

Gauhati High Court · (2010) 1 GLR 571 : (2009) 5 GLT 764 : (2010) 27 VST 327

Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 226

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High Courts21 Oct 2009Allowed

Akbar Ali Vs Union of India (UOI) and Others

Gauhati High Court · (2011) 2 GLR 592 : (2010) 1 GLT 382

Assam Rifles Act, 1941 — Section 5Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 15, 19Central Civil Services (Conduct) Rules, 1964 — Rule 3, 9

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High Courts20 Oct 2009