High Courts22 Dec 2009Dismissed
Binoya Dutta Vs State Of Meghalaya and Others
Gauhati High Court · (2010) 4 GLT 473
Constitution of India, 1950 — Article 165, 165(2), 19(1), 19(2)Right to Information Act, 2005 — Section 10, 19(1), 19(3), 6, 8
COURT ARCHIVE
Gauhati High Court judgments, 2009
871 judgments · page 2 of 44
High Courts21 Dec 2009Allowed
Md. Ayub Ali and Others Vs The Assam State Electricity Board and Others
Gauhati High Court · (2010) 2 GLD 160
Electricity Rules, 1956 — Rule 29(1), 91(1)
High Courts17 Dec 2009Allowed
Hirendranath Gohain Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 2 GLR 349
Constitution of India, 1950 — Article 13, 14, 15, 16, 19Post Office Act, 1898 — Section 6
High Courts17 Dec 2009
Dhanewsari Medhi Vs State of Assam
Gauhati High Court · (2010) 4 GLR 351
Penal Code, 1860 (IPC) — Section 307, 323, 325, 334, 447
High Courts17 Dec 2009
Shukhamoy Chakma Vs State of Tripura
Gauhati High Court · (2010) 1 GLT 542
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 300, 301, 302, 304
High Courts17 Dec 2009Allowed
Smt. Dolly Bojpujari Vs State of Assam and Others
Gauhati High Court · (2010) 2 GLD 27 : (2010) 2 GLT 147
Assam Services (Pension) Rules, 1969 — Rule 11, 23, 31, 68, 93Constitution of India, 1950 — Article 148(5), 309, 310, 311, 41
High Courts17 Dec 2009
Chitta Ranjan Bhattacharjee Vs State of Tripura and Others
Gauhati High Court · (2010) 3 GLR 812 : (2010) 2 GLT 514
Mental Health Act, 1987 — Section 23, 23(1), 24, 25State Mental Health Rules, 2006 — Rule 3
High Courts17 Dec 2009Dismissed
Smt. Jehera Begam Vs State of Assam and Others
Gauhati High Court · (2010) 1 GLD 617
High Courts17 Dec 2009Dismissed
Sinod Shah Vs State of Meghalaya
Gauhati High Court · (2010) 1 GLT 604
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 317Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 364, 364A
High Courts17 Dec 2009
Sankirtan Tanti Vs State of Assam
Gauhati High Court · (2010) 4 GLR 280
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376, 417, 437, 493
High Courts17 Dec 2009Allowed
Prasanta Bharali and Another Vs State of Assam
Gauhati High Court · (2011) 3 GLR 425 : (2006) 1 GLT 918
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376(2), 457, 506
High Courts17 Dec 2009
Dominic Pendanath Vs State of Arunachal Pradesh
Gauhati High Court · (2010) 1 GLT 419
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 366, 380, 497, 498
High Courts17 Dec 2009Allowed
Vivek H. Wahlang Vs State of Meghalaya and Others
Gauhati High Court · (2010) 3 GLR 290 : (2010) 2 GLT 226 : (2010) 6 SLR 45
Essential Commodities Act, 1955 — Section 3(2)
High Courts16 Dec 2009Allowed
Samir Bhowmik Vs State of Tripura
Gauhati High Court · (2010) CriLJ 3018 : (2010) 1 GLT 425
Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 201, 376(e)(f)
High Courts16 Dec 2009Allowed
Juri Gogoi @ Chenimai Gogoi Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 1 GLT 430
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(5)
High Courts16 Dec 2009Allowed
Kiranjoy Reang and Another Vs State of Tripura
Gauhati High Court · (2006) 1 GLT 284
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 120B, 121, 309, 34, 349
High Courts15 Dec 2009Allowed
Prabir Ranjan Sengupta Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLR 379 : (2010) 2 GLT 53
High Courts15 Dec 2009Allowed
Khagen Das Vs State of Assam
Gauhati High Court · (2010) 3 GLR 25
Penal Code, 1860 (IPC) — Section 313, 417, 420, 493
High Courts15 Dec 2009
Hasmat Ali Vs State of Assam
Gauhati High Court · (2006) 1 GLT 479
Penal Code, 1860 (IPC) — Section 302, 304, 326, 341
High Courts14 Dec 2009
Md. Abdul Motin and Others Vs State of Assam and Others
Gauhati High Court · (2010) 2 GLR 323
Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978 — Section 4, 5, 6