High Courts23 Jun 2009
Gauranga Ch. Das Vs State of Assam and Others
Gauhati High Court · (2010) 1 GLR 706 : (2009) 4 GLT 600
COURT ARCHIVE
Gauhati High Court judgments, 2009
871 judgments · page 24 of 44
High Courts23 Jun 2009
Shallang Area Coal Dealer and Truck Owner Association and etc. Vs State of Meghalaya and Others
Gauhati High Court · AIR 2010 Guw 11 : (2009) 3 GLT 711
Constitution of India, 1950 — Article 14, 162, 19, 254, 301General Clauses Act, 1897 — Section 23Motor Vehicles Act, 1988 — Section 113, 114, 115, 131, 132
High Courts23 Jun 2009Dismissed
Babul Ch. Bora and Others Vs Presiding Officer, Labour Court
Gauhati High Court · (2010) 1 GLR 335 : (2009) 4 GLT 256
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17(B), 25F
High Courts23 Jun 2009Allowed
Nagendra Nath Lahkar Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLT 479
Constitution of India, 1950 — Article 226Majority Act, 1875 — Section 3
High Courts23 Jun 2009
Dipen Rajbongshi Vs State of Assam
Gauhati High Court · (2009) 4 GLT 892
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1)Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts23 Jun 2009Allowed
K.R. Alva Vs Housing and Urban Development Corporation Ltd. and Others
Gauhati High Court · (2009) 2 GLD 698
Housing and Urban Development Corporation Limited Conduct, Discipline and Appeal Rules, 1976 — Rule 26, 33, 5(21), 5(4), 5(5)
High Courts19 Jun 2009Dismissed
Nagchong Kipgen and Others Vs State of Manipur and Another
Gauhati High Court · (2009) 2 GLD 379
Constitution of India, 1950 — Article 226, 227, 309Workmens Compensation Act, 1923 — Section 15, 17
High Courts18 Jun 2009Allowed
Rup Narayan Pradhan and Others Vs Mrinal Kr. Roy and Others
Gauhati High Court · (2009) 3 GLT 685
Constitution of India, 1950 — Article 14, 309
High Courts18 Jun 2009Dismissed
Mridul Kumar Bhattacharjee and Others Vs State of Assam and Another
Gauhati High Court · (2009) 122 FLR 923 : (2009) 1 GLR 88 : (2010) 4 GLT 136 : (2010) 1 LLJ 211
PLANTATIONS LABOUR ACT, 1951 — Section 2, 36, 39
High Courts18 Jun 2009Allowed
Ouguri Kataguri Bhurbandha Matshyajibi Samabai Samtty Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2009) 4 GLT 753
Assam Fisheries Rules, 1953 — Rule 12, 8Constitution of India, 1950 — Article 14
High Courts17 Jun 2009Dismissed
Tadik Tabang and Others Vs Gumjum Ango and Others
Gauhati High Court · (2009) 4 GLT 626
Assam Frontier (Administration of Justice) Act, 1945 — Section 5, 5(2)
High Courts17 Jun 2009
State of Nagaland and Another Vs Tito and Others
Gauhati High Court · (2009) 4 GLT 223
Criminal Procedure Code, 1973 (CrPC) — Section 10(3), 164, 437(1), 437(2), 437(5)Penal Code, 1860 (IPC) — Section 107, 120B, 34, 376
High Courts17 Jun 2009
Tabang Jamoh Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 3 GLT 724
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Constitution of India, 1950 — Article 226
High Courts16 Jun 2009Allowed
Sansab Ali Mondal and Another Vs State of Assam
Gauhati High Court · (2009) 4 GLT 187
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Jun 2009Allowed
Kina Ram Mech Vs Assam Co-operative Apex Bank Ltd. and Another
Gauhati High Court · (2009) 5 GLT 204
Assam Co-operative Apex Bank Limited Staff Rules 1980 — Rule 46
High Courts12 Jun 2009Dismissed
State of Tripura and Others Vs Shankar Chandra Dev
Gauhati High Court · (2009) 2 GLD 426 : (2009) 4 GLT 759
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14Civil Procedure Code, 1908 (CPC) — Section 80, 9Constitution of India, 1950 — Article 14, 21, 311(2)
High Courts12 Jun 2009Dismissed
Dinesh Chandra Shib Vs Hiralal Saha
Gauhati High Court · (2010) CriLJ 3689 : (2010) 1 GLR 316 : (2009) 3 GLT 605
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 482Dowry Prohibition Act, 1961 — Section 4
High Courts12 Jun 2009
Shibani Das Gupta (Smt.) Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 1 GLD 66
Border Security Force Special Relief Fund Rules — Rule 4Constitution of India, 1950 — Article 12, 14, 21, 226
High Courts12 Jun 2009Allowed
Alindra Debbarma and Vs State of Tripura
Gauhati High Court · (2009) CriLJ 3917 : (2010) 1 Crimes 461 : (2010) 2 GLR 155 : (2009) 4 GLT 880
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 34, 366, 366A, 376
High Courts12 Jun 2009Dismissed
Mithun Hagjer alias Action Dimasa Vs State of Assam and Others
Gauhati High Court · (2009) CriLJ 4370 : (2010) 2 GLR 832 : (2009) 3 GLT 701
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 437, 439