High Courts19 Aug 2009
National Insurance Co. Ltd. Vs Ismaeli (Smt.) and Another
Gauhati High Court · (2011) ACJ 725 : (2009) 2 GLD 646 : (2010) 1 GLT 571
Evidence Act, 1872 — Section 74Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Gauhati High Court judgments, 2009
871 judgments · page 17 of 44
High Courts18 Aug 2009Allowed
Biswa Saikia Vs State of Assam and Others
Gauhati High Court · (2011) 1 GLT 80
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 26, 7, 9Constitution of India, 1950 — Article 226, 311(2)
High Courts18 Aug 2009Dismissed
Absi Yampansao and Others Vs State of Nagaland and Others
Gauhati High Court · (2010) 4 GLR 98 : (2010) 1 GLT 452
Constitution of India, 1950 — Article 226
High Courts18 Aug 2009
Gopi Mohan Nath Vs Gopal Nunia and Ors.
Gauhati High Court · (2012) 2 GLR 826
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 2(ii)25, 2(ii)25
High Courts18 Aug 2009Dismissed
Arjun Chahani Vs State of Assam
Gauhati High Court · (2010) 3 GLR 488 : (2009) 5 GLT 325
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302, 304, 34, 341
High Courts18 Aug 2009
Lalropuia Vs State of Mizoram
Gauhati High Court · (2009) 2 GLD 620 : (2009) 5 GLT 335
Criminal Procedure Code, 1973 (CrPC) — Section 207, 241Penal Code, 1860 (IPC) — Section 380, 454
High Courts17 Aug 2009Dismissed
Subal Kumar Dey and etc. Vs Public Prosecutor and Others
Gauhati High Court · (2009) CriLJ 4338 : (2010) 6 GLR 410 : (2009) 4 GLT 366
Criminal Procedure Code, 1973 (CrPC) — Section 199, 309Evidence Act, 1872 — Section 40, 41, 42, 43Penal Code, 1860 (IPC) — Section 499, 500, 501
High Courts14 Aug 2009Dismissed
Samsun Nehar Barbhuiyan Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLR 620 : (2010) 1 GLT 578
High Courts14 Aug 2009
Inderjeet Mehta Vs Union of India (UOI)
Gauhati High Court · (2011) 1 GLT 172
Arbitration Act, 1940 — Section 14, 17, 20, 8
High Courts14 Aug 2009
Smt. Minakshi Das Vs Md. Nur Azam Ali and Another
Gauhati High Court · (2009) CriLJ 4748 : (2010) 3 GLR 459 : (2009) 4 GLT 633
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 164, 438, 439Official Secrets Act, 1923 — Section 3, 5
High Courts14 Aug 2009
Gas Authority of India Ltd. Vs State of Tripura and Others
Gauhati High Court · (2010) 1 GLR 833 : (2009) 4 GLT 930 : (2010) 27 VST 115
Constitution of India, 1950 — Article 226, 366Sales of Goods Act, 1930 — Section 4
High Courts13 Aug 2009
Mrs. Anowara Khatun @ Anowara Bewa Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLD 564 Supp : (2009) 5 GLT 120
Foreigners Act, 1946 — Section 9
High Courts13 Aug 2009
Munindra Ch. Roy Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 2 GLD 726
High Courts13 Aug 2009Allowed
Tama Fabrication Works Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 1 GLD 107 : (2011) 4 GLR 485 : (2010) 1 GLT 493
Constitution of India, 1950 — Article 14, 226
High Courts13 Aug 2009Dismissed
Dilip Kumar Deb Vs Musstt. Atabunnessa and Others
Gauhati High Court · (2010) 4 GLT 223
Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(1), 5(4), 6(1), 6(4)Civil Procedure Code, 1908 (CPC) — Order 16 Rule 4, 115
High Courts13 Aug 2009Dismissed
Md. Abdul Kuddus Vs State of Assam and Others
Gauhati High Court · (2010) 2 GLR 829
Foreigners Act, 1946 — Section 9
High Courts13 Aug 2009
Abdul Awal Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 1 GLR 159
Foreigners Act, 1946 — Section 9
High Courts13 Aug 2009
Gopal Ch. Das Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 1 GLR 140
Foreigners Act, 1946 — Section 9
High Courts13 Aug 2009Dismissed
Bogan Oza Vs Lalitya Kr. Das
Gauhati High Court · (2010) 2 BC 10 : (2009) 6 GLR 856 : (2009) 5 GLT 282
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 140
High Courts13 Aug 2009Dismissed
Aisa Bibi @ Aysha Khatoon (Mrs.) Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 2 GLD 724