CourtKutchehry.com

COURT ARCHIVE

Gauhati High Court judgments, 2009

871 judgments · page 26 of 44

High Courts05 Jun 2009

Union of India (UOI) Vs J.A. Brothers

Gauhati High Court · (2009) 2 GLD 562

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 104Limitation Act, 1963 — Section 4Rules for Administration of Justice and Police in Nagaland, 1937 — Rule 29
Read judgment
High Courts02 Jun 2009Dismissed

Pradeep Brahma Vs State of Assam and Others

Gauhati High Court · (2009) 122 FLR 927 : (2009) 2 GLD 480 : (2010) 6 GLR 104 : (2009) 5 GLT 384

Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978 — Section 5Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1983 — Rule 5
Read judgment
High Courts01 Jun 2009Dismissed

Atu Mura Vs State of Assam

Gauhati High Court · (2009) 2 GLD 523 : (2009) 5 GLT 354

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
Read judgment
High Courts01 Jun 2009

Union of India (UOI) Vs B.B. Enterprises

Gauhati High Court · AIR 2009 Guw 156 : (2009) 5 GLR 705 : (2009) 3 GLT 552 : (2009) 3 GLT 197

Civil Procedure Code, 1908 (CPC) — Section 106, 34Railways Act, 1989 — Section 103, 106, 107, 110, 127
Read judgment