COURT ARCHIVE

Gauhati High Court judgments, 2009

871 judgments · page 12 of 44

High Courts23 Sept 2009Dismissed

Kala Ram Boro @ Kalia Kachari Vs Harendra Malakar and Others

Gauhati High Court · (2010) 1 GLT 357

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 100, 21, 21(2)Court Fees Act, 1870 — Section 7 , 7ASuits Valuation Act, 1887 — Section 11

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High Courts23 Sept 2009Dismissed

Freight Couriers and Others Vs The State of Tripura and Others

Gauhati High Court · (2009) 1 GLD 86 Supp

Assam General Sales Tax Act, 1993 — Section 3(1), 42, 44, 44(5)Constitution of India, 1950 — Article 14, 19(1), 226, 246, 264Tripura Sales Tax (Amendment) Act, 1984 — Section 36A

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High Courts22 Sept 2009

State of Arunachal Pradesh Vs Tai Ngomdir

Gauhati High Court · (2010) 4 GLR 332 : (2009) 4 GLT 939

Assam Frontier (Administration of Justice) Regulations, 1945 — Section 30(1)Criminal Procedure Code, 1973 (CrPC) — Section 164, 229, 313, 313(4)Evidence Act, 1872 — Section 24, 25, 26, 30

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High Courts22 Sept 2009Dismissed

Nong Maithem Sarat Singh Vs Mairebam Herojit Singh and Others

Gauhati High Court · (2010) 1 GLD 297 : (2009) 5 GLT 802

Evidence Act, 1872 — Section 92Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 35, 36, 61

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High Courts22 Sept 2009

State of Arunachal Pradesh Vs Taingomdir

Gauhati High Court · (2009) 4 GLT 939

Assam Frontier (Administration of Justice) Act, 1945 — Section 30(1)Criminal Procedure Code, 1973 (CrPC) — Section 164, 229, 313, 313(4)Evidence Act, 1872 — Section 21, 24, 25, 26, 30

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High Courts21 Sept 2009

Dharam Nath Yadav Vs Co. Pratham Bihar and Others

Gauhati High Court · (2009) 1 GLD 663 Supp : (2010) 1 GLT 30

Army Act, 1950 — Section 102(1), 108, 116, 116(1), 116(2)Army Rules, 1954 — Rule 106, 107, 108, 109, 110Constitution of India, 1950 — Article 226, 227

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High Courts20 Sept 2009

Arun Saikia Vs Union of India & Ors.

Gauhati High Court · (2011) 5 GLT 354

National Security Act, 1980 — Section 3(2), 3(2)

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High Courts19 Sept 2009Allowed

Dr. Jawaharlal Zongluzu Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2010) 1 GLD 308 : (2009) 5 GLT 208

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High Courts18 Sept 2009

Apurba Das Vs State of Assam

Gauhati High Court · (2010) CriLJ 803 : (2010) 1 GLR 574 : (2009) 3 GLT 406

Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 4, 7

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High Courts18 Sept 2009Dismissed

Dewan Alkash Ali and Others Vs Md. Ali Baksh and Others

Gauhati High Court · (2010) 1 GLD 606 : (2011) 1 GLR 370 : (2009) 5 GLT 132

Assam Land and Revenue Regulation, 1886 — Section 71, 85

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High Courts18 Sept 2009Allowed

United India Insurance Co. Ltd. Vs Shri Zoramthanga and Others

Gauhati High Court · (2009) 1 GLD 591 Supp : (2010) 1 GLT 114

Motor Vehicles Act, 1988 — Section 147, 147(2), 166, 173

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High Courts18 Sept 2009Dismissed

Vishnu Coal Traders Ltd. Vs Coal India Ltd. and Others

Gauhati High Court · (2010) 4 GLR 252 : (2010) 1 GLT 63

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High Courts17 Sept 2009

Smt. M. Thangi Vs The Union of India (UOI) and Others

Gauhati High Court · (2009) 1 GLD 322 Supp : (2011) 3 GLR 276 : (2011) 1 GLT 252

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, 100, 16, 20

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High Courts17 Sept 2009

Mokdam Ali and Another Vs State of Assam and Others

Gauhati High Court · (2011) 1 GLR 525

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156, 482Medical Termination of Pregnancy Act, 1971 — Section 4, 5(2), 5(4)

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High Courts17 Sept 2009Dismissed

State of Tripura Vs Dr. Sankar Paul and Others

Gauhati High Court · (2010) 1 GLR 671 : (2009) 5 GLT 296

Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(3), 281, 313, 378Evidence Act, 1872 — Section 114, 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 118, 201, 211, 302, 304A

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High Courts17 Sept 2009Dismissed

The Manager Power Grid. NER Luangmual and Others Vs Mr. Thinlaihnema and Others

Gauhati High Court · (2009) 1 GLD 139 Supp : (2011) 1 GLR 897

Constitution of India, 1950 — Article 227Telegraph Act, 1885 — Section 10, 11, 12, 13, 14

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High Courts17 Sept 2009Dismissed

Mangal Deb Barma Vs State of Tripura

Gauhati High Court · (2010) 1 GLR 20 : (2009) 5 GLT 434

Arms Act, 1959 — Section 2, 25, 25(1), 25(1A), 25(1AA)Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 145, 155, 165

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High Courts16 Sept 2009Dismissed

Longboi Tea Company (Pvt.) Ltd. Vs State of Assam and Others

Gauhati High Court · (2010) 2 BC 355 : (2009) 5 GLT 464

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 15, 17

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High Courts16 Sept 2009

Mariom Begum Vs State of Assam and Others

Gauhati High Court · (2010) 1 GLR 555 : (2009) 5 GLT 194

Assam Panchayat Act, 1994 — Section 15, 15(1), 15(2)Constitution of India, 1950 — Article 226

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High Courts16 Sept 2009

National Insurance Co. Ltd. Vs Girija Gopala Krishnan and Another

Gauhati High Court · (2009) 4 GLT 839

Motor Vehicles Act, 1988 — Section 118, 166, 170, 173Road Regulations, 1989 — Regulation 2, 4, 5

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