COURT ARCHIVE

Gauhati High Court judgments, 2009

871 judgments · page 27 of 44

High Courts29 May 2009

Bimalendu Roy and Others Vs State of Assam and Others

Gauhati High Court · (2009) 2 GLD 526 : (2010) 6 GLR 388

Assam Municipal Act, 1956 — Section 10, 11, 26, 26(1), 26(5)Constitution of India, 1950 — Article 168, 172, 243, 243B, 243EPenal Code, 1860 (IPC) — Section 21

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High Courts29 May 2009

H.K. Dutta Vs State of Nagaland and Others

Gauhati High Court · (2009) 4 GLT 774

Central Civil Services (Pension) Rules, 1972 — Rule 69, 9.4Penal Code, 1860 (IPC) — Section 129, 165, 34, 384

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High Courts29 May 2009

Suresh Singh and Others Vs Shillong Club Ltd.

Gauhati High Court · (2010) 2 GLR 759 : (2009) 3 GLT 474

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 43 Rule 1, 115Companies Act, 1956 — Section 10G, 10GB, 25, 397, 83Constitution of India, 1950 — Article 221, 226, 227

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High Courts29 May 2009

Tirupati Food Products (M/s.) and Others Vs Union of India and Others

Gauhati High Court · (2013) 4 GLT 244

Constitution of India, 1950 — Article 162

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High Courts28 May 2009

Pradip Debnath and Another Vs State of Tripura and Others

Gauhati High Court · (2009) 122 FLR 921 : (2010) 2 GLR 346 : (2009) 3 GLT 633

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High Courts28 May 2009Dismissed

Tripura Rajya Nath Kalyan Samity and Others Vs Union of India (UOI) and Others

Gauhati High Court · AIR 2009 Guw 142 : (2009) 4 GLT 924

Constitution of India, 1950 — Article 14, 15, 226, 30

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High Courts28 May 2009Dismissed

J.P. Rai, IAS Vs The State of Arunachal Pradesh and Others

Gauhati High Court · AIR 2009 Guw 151 : (2009) 5 GLR 835 : (2009) 3 GLT 411 : (2011) 1 RCR(Civil) 561

Constitution of India, 1950 — Article 225, 226, 6

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High Courts28 May 2009Dismissed

Abhijit alias Ajit Sarkar and Others Vs State of Tripura

Gauhati High Court · (2009) CriLJ 2943 : (2010) 1 GLR 577 : (2009) 3 GLT 426

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts28 May 2009Allowed

Chengaseng Kath Vs State of Nagaland and Others

Gauhati High Court · (2009) 4 GLT 801

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High Courts28 May 2009Allowed

East Khasi Hills Autonomous District Council and Others Vs Stinghshon Rongrin and Another

Gauhati High Court · (2009) 2 GLD 225

Constitution of India, 1950 — Article 14, 16, 19(1), 31 311, 311(2)

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High Courts28 May 2009Allowed

Neidilhou Angami and Others Vs State of Nagaland and Others

Gauhati High Court · (2010) 2 GLR 218 : (2009) 3 GLT 692

Constitution of India, 1950 — Article 14, 16, 162, 309Nagaland Economics and Statistics Service Rules, 1973 — Rule 13, 14, 14.1, 5, 6

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High Courts28 May 2009

Dilip Ch. Bhuyan and Others Vs State of Assam and Others

Gauhati High Court · (2009) 4 GLT 751

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High Courts27 May 2009

Jenar Marak Vs Garo Hills Autonomous District Council and Others

Gauhati High Court · AIR 2009 Guw 129 : (2009) 5 GLR 768 : (2009) 4 GLT 611

Garo Hills Autonomous District Council (Land and Revenue) Regulation, 1954 — Section 3(3)

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High Courts27 May 2009Allowed

Kiran Sarma @ Kiran Chandra Sarma and Others Vs State of Assam

Gauhati High Court · (2009) 4 GLT 287

Criminal Procedure Code, 1973 (CrPC) — Section 145, 161, 313Penal Code, 1860 (IPC) — Section 109, 120B, 201, 210, 302

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High Courts26 May 2009Allowed

Shri Kula Singh Bordoloi Vs The State of Assam and Others

Gauhati High Court · (2009) 05 GAU CK 0050

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High Courts26 May 2009

Abdul Rahman Vs State of Assam and Others

Gauhati High Court · (2010) 5 GLR 293 : (2009) 4 GLT 437

Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 14(4), 24, 24(2)

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High Courts26 May 2009

Umesh Chandra Roy and Others Vs State of Assam and Others

Gauhati High Court · (2009) 5 GLR 844

Assam Stenographers Service (Amendment) Rules, 1999 — Rule 11(1)Assam Stenographers Service Rules, 1995 — Rule 11, 11(1), 6, 6(1)Constitution of India, 1950 — Article 226

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High Courts26 May 2009Allowed

Mrs. Lona Sarma (Barua) Vs State of Assam and Others

Gauhati High Court · (2009) 1 GLD 281 Supp : (2011) 2 GLR 62 : (2010) 3 GLT 465

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 144, 145

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High Courts26 May 2009

State of Mizoram and Others Vs Master Laldinpuia (through his father)

Gauhati High Court · (2009) 2 GLD 359

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 1, Order 12 Rule 2, 96Electricity Rules, 1956 — Rule 35Mizoram Civil Courts Act, 2005 — Section 17(2)

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High Courts25 May 2009Dismissed

M. Thangbika and Another Vs C. Liannghinga and Another

Gauhati High Court · (2009) 4 GLT 586

Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Order 3

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