High Courts30 Jun 2009Allowed
Forhana Begum Laskar Vs State of Assam and Others
Gauhati High Court · (2009) 6 GLR 429 : (2009) 3 GLT 575
Assam Panchayat Act, 1994 — Section 15, 15(1), 15(2), 15(3), 15(5)
COURT ARCHIVE
Gauhati High Court judgments, 2009
871 judgments · page 23 of 44
High Courts29 Jun 2009Dismissed
Michak Sangma Vs State of Meghalaya and Others
Gauhati High Court · (2010) 1 GLR 289 : (2009) 4 GLT 995
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 15, 16, 17, 18
High Courts29 Jun 2009Allowed
Gyanendra Moitra Vs Jyotirmoy Sarkar
Gauhati High Court · (2010) 1 GLT 327
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 8 Rule 1, Order 8 Rule 10, Order 9 Rule 7, 151Constitution of India, 1950 — Article 227
High Courts26 Jun 2009
Subash Deb Vs State of Tripura
Gauhati High Court · (2009) CriLJ 3868 : (2009) 4 GLT 84
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 307, 325, 326, 436, 438
High Courts26 Jun 2009Allowed
Binalish M. Sangma Vs State of Meghalaya and Others
Gauhati High Court · (2010) 1 GLR 437 : (2009) 3 GLT 569
Constitution of India, 1950 — Article 14, 141, 144Meghalaya Civil Services (Pension) Rules, 1983 — Rule 268D, 48, 48(1), 54(14)Succession Act, 1925 — Section 372(1), 372(3)
High Courts26 Jun 2009Dismissed
Arunachal Trade and Commercial Agency Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 3 BC 307 : (2010) 2 GLT 102
Constitution of India, 1950 — Article 14, 226
High Courts25 Jun 2009
Rukmini Bora and Another Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLT 834
Administrative Service (Regulation of Seniority) Rules, 1954 — Rule 3(3)Assam Secondary Education (Middle English Schools and High Schools) (Provincialisation) Rules, 1979 — Rule 3Assam Secondary Education (Provincialisation) Act, 1977 — Section 13, 2, 3, 3(1), 3(3)
High Courts25 Jun 2009Dismissed
Rabindra Chakraborty and Others Vs Nivaadhikari and Others
Gauhati High Court · (2010) 1 GLT 609
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 5Limitation Act, 1963 — Section 5
High Courts25 Jun 2009Allowed
Sh. Chhawntluanga Vs State of Mizoram and Others
Gauhati High Court · (2010) 1 GLD 163 : (2009) 5 GLT 814
High Courts24 Jun 2009
Herbo Foundation Pvt. Ltd. and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 4 GLT 454
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3(3)Central Excise Rules, 1944 — Rule 173G, 22, 23, 24, 25
High Courts24 Jun 2009Allowed
Herbo Foundation (P.) Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 1 GLR 781
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3Central Excise Rules, 1944 — Rule 173G, 22, 23, 24, 25
High Courts24 Jun 2009Dismissed
Smt. Tijender Kaur Vs Commissioner of Income Tax and Another
Gauhati High Court · (2009) 227 CTR 586 : (2009) 317 ITR 455
Income Tax Act, 1961 — Section 144, 250
High Courts24 Jun 2009Allowed
Swapna Saha Bhowmik Vs The State of Tripura
Gauhati High Court · (2010) CriLJ 1893 : (2010) 1 DMC 588 : (2009) 6 GLR 575 : (2009) 4 GLT 373
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 397, 401Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 306, 34, 511
High Courts23 Jun 2009Allowed
K.R. Alva Vs HUDCO Ltd. and Others
Gauhati High Court · (2010) 2 GLR 57 : (2009) 3 GLT 764
Housing and Urban Development Corporation Limited Conduct, Discipline and Appeal Rules, 1976 — Rule 26, 33, 5(21), 5(4), 5(5)
High Courts23 Jun 2009Allowed
Commissioner of Income Tax Vs Bimal Auto Agency
Gauhati High Court · (2009) 226 CTR 573 : (2009) 6 GLR 92 : (2009) 314 ITR 191
Income Tax Act, 1961 — Section 132, 143, 153A, 158B, 158BB
High Courts23 Jun 2009Dismissed
Kapoor Chand Jain and Another Vs State of Assam and Others
Gauhati High Court · (2009) 6 GLR 489
Gauhati Municipal Corporation Act, 1971 — Section 438, 438(2), 438(3)
High Courts23 Jun 2009
Sh. Lalremsiama Vs State of Mizoram
Gauhati High Court · (2010) 3 GLR 671
Criminal Procedure Code, 1973 (CrPC) — Section 234, 235(2), 313, 374, 389Penal Code, 1860 (IPC) — Section 376(1)
High Courts23 Jun 2009Dismissed
Nilanjana Ahom Vs Dibrugarh University and Others
Gauhati High Court · (2009) 4 GLT 791
Dibrugarh University Act, 1965 — Section 14, 17, 18, 39, 4
High Courts23 Jun 2009
Borgang Tea Company (P.) Ltd.and Anr. Vs State of Assam And Ors.
Gauhati High Court · (2010) 5 GLR 219
Arbitration and Conciliation Act, 1996 — Section 30, 30Constitution of India, 1950 — Article 226, 226Industrial Disputes Act, 1947 — Section 2K, 2K
High Courts23 Jun 2009
Saved Mansurali Vs Union of India & Ors.
Gauhati High Court · (2011) 5 GLR 568 : (2011) 4 GLT 788 : (2011) 4 GLT 676
Constitution of India, 1950 — Article 226, 226Criminal Procedure Code, 1973 — Section 161, 164(5), 313Criminal Procedure Code, 1973 (CrPC) — Section 161, 164(5), 313