High Courts15 Sept 2009Allowed
Commissioner of Income Tax Vs Shiv Shakti Flour Mills P. Ltd.
Gauhati High Court · (2010) 327 ITR 430
Income Tax Act, 1961 — Section 139, 142(1), 143, 143(1), 147
COURT ARCHIVE
Gauhati High Court judgments, 2009
871 judgments · page 13 of 44
High Courts15 Sept 2009Dismissed
Shri Marmik Riba Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 1 GLD 110 Supp : (2010) 1 GLT 186
High Courts15 Sept 2009Dismissed
Kipa Raja and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 3 GLR 830 : (2009) 5 GLT 143
Constitution of India, 1950 — Article 226
High Courts15 Sept 2009Dismissed
Shyamal Kr. Choudhury Vs State of Assam
Gauhati High Court · (2010) 3 GLR 51 : (2010) 2 GLT 137
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 415, 420
High Courts15 Sept 2009Allowed
Shri Loyalakpa Wahengbam Ananta Vs The State of Manipur and Others
Gauhati High Court · (2009) 1 GLD 79 Supp : (2010) 3 GLT 150
Constitution of India, 1950 — Article 14, 162, 226, 309
High Courts14 Sept 2009Dismissed
State of Assam Vs Laksheswar Talukdar
Gauhati High Court · (2010) 4 GLR 113 : (2009) 5 GLT 756
Advocates (Right to take up Law Teaching) Rules, 1979 — Rule 3, 3(1), 3(2)Advocates Act, 1961 — Section 49A, 49A(4)Assam Public Service (Ad-hoc) Appointment Rules, 1986 — Rule 3(1)
High Courts11 Sept 2009
Jiban Das Vs State of Tripura
Gauhati High Court · (2010) 2 DMC 134 : (2010) 1 GLT 666
Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 113A, 113B, 4Penal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts11 Sept 2009Allowed
Shri Kh. Jilla Singh Vs The State of Manipur and Others
Gauhati High Court · (2009) 1 GLD 72 Supp : (2009) 5 GLT 711 : (2010) 3 SLR 221
Constitution of India, 1950 — Article 14
High Courts11 Sept 2009Dismissed
Nantulal Biswas and Another Vs State of Tripura
Gauhati High Court · (2010) CriLJ 501 : (2010) 2 Crimes 763 : (2010) 1 GLR 647 : (2009) 5 GLT 426
Penal Code, 1860 (IPC) — Section 302, 34, 447
High Courts11 Sept 2009Dismissed
State of Tripura and Another Vs Bela Dey (Das) and Another
Gauhati High Court · (2011) ACJ 1625 : (2010) 1 GLR 81 : (2009) 4 GLT 864
Constitution of India, 1950 — Article 15(3)Hindu Succession Act, 1956 — Section 14, 14(1)Motor Vehicles Act, 1988 — Section 165, 165(1), 166, 166(1), 173
High Courts11 Sept 2009
Smt. Thokchom Ongbi Memi Devi Vs The State of Manipur and Others
Gauhati High Court · (2009) 1 GLD 117 Supp : (2009) 5 GLT 380
Arms Act, 1959 — Section 27(3)Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 505
High Courts11 Sept 2009Allowed
Mallika Datta and Another Vs Rakhi Paul and Others
Gauhati High Court · (2011) ACJ 1248 : (2010) 1 GLR 90 : (2009) 4 GLT 947
Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 163A, 166, 168
High Courts11 Sept 2009
State of Tripura and Others Vs Subhankar Choudhury and Others
Gauhati High Court · (2010) 1 GLR 99 : (2009) 5 GLT 706
Constitution of India, 1950 — Article 226, 309Tripura State Civil Services (Revised Pay) Rules, 1988 — Rule 13
High Courts10 Sept 2009Dismissed
La Boruah and Others Vs Assam Board of Revenue and Others
Gauhati High Court · (2010) 3 GLR 676 : (2009) 5 GLT 479
Assam Land and Revenue Regulation, 1886 — Section 147, 50, 51, 52, 53Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Constitution of India, 1950 — Article 226
High Courts10 Sept 2009
M.E.S. Builders Association of India, Shillong Branch Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 2 GLD 761
Assam General Sales Tax Act, 1993 — Section 27Assam General Sales Tax Rules, 1993 — Rule 8(3)Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5
High Courts10 Sept 2009Dismissed
Jai Prakash Singh Vs Union of India (UOI) and Another
Gauhati High Court · (2010) CriLJ 1633 : (2010) 1 GLR 594 : (2009) 5 GLT 376
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37
High Courts10 Sept 2009
Mes Builders Association of India Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 2 GLR 576 : (2010) 2 GLT 310 : (2009) 25 VST 140
Constitution of India, 1950 — Article 14, 19, 265, 286, 300A
High Courts10 Sept 2009
Subrata Trade Agencies Vs Employees'' State Insurance Corporation and Others
Gauhati High Court · (2010) 124 FLR 38 : (2011) 2 GLR 400 : (2009) 5 GLT 718 : (2010) 2 LLJ 380
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 1, 2, 3, 39, 40Factories Act, 1948 — Section 2
High Courts10 Sept 2009Dismissed
Management of Maijan Tea Estate Vs Their Workmen represented by the General Secy. Bharatiya Chah Majdoor Sangha and Others
Gauhati High Court · (2009) 1 GLD 595 Supp : (2011) 4 GLR 102
Industrial Disputes Act, 1947 — Section 10, 10(4)
High Courts10 Sept 2009Dismissed
Management of Maijan Tea Estate Vs Workmen and Others
Gauhati High Court · (2009) 5 GLT 361
Industrial Disputes Act, 1947 — Section 10, 10(4)