High Courts15 May 2009Allowed
P. Chupathung Jami and Others Vs State of Nagaland and Others
Gauhati High Court · (2009) 6 GLR 585 : (2009) 4 GLT 615
COURT ARCHIVE
Gauhati High Court judgments, 2009
871 judgments · page 29 of 44
High Courts15 May 2009
Hindustan Goods Carriers (P) Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2009) 4 GLT 578 : (2009) 24 VST 392
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 45
High Courts15 May 2009Dismissed
Commissioner of Income Tax Vs Peerchand Ratanlal Baid (HUF), Proprietor Capital Travels
Gauhati High Court · (2009) 226 CTR 189 : (2010) 1 GLR 390 : (2009) 3 GLT 330
Income Tax Act, 1961 — Section 113, 132, 132A, 142, 143
High Courts15 May 2009Dismissed
Union of India (UOI) and Others Vs Pravanjan Kishore Dev Varman and Others
Gauhati High Court · (2009) 3 GLT 399
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Income Tax Act, 1961 — Section 269, 269UD, 269UD(1), 269UL(3)Penal Code, 1860 (IPC) — Section 120B, 420
High Courts15 May 2009Allowed
Ganesh Basumatary Vs State of Assam
Gauhati High Court · (2009) CriLJ 3705 : (2009) 5 GLT 347
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts14 May 2009
Md. Afajuddin Ahmed Vs The State of Assam and Others
Gauhati High Court · (2009) 1 GLD 302 Supp : (2010) 6 GLR 523 : (2009) 4 GLT 629
High Courts14 May 2009Allowed
Manna Ghosh Vs State of Tripura
Gauhati High Court · (2009) 2 GLD 350 : (2009) 3 GLT 493
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338, 427
High Courts13 May 2009Allowed
Shri Krolion M. Sangma Vs Executive Member, Garo Hills Autonomous District Council and Others
Gauhati High Court · (2009) 2 GLD 156
Garo Hills Autonomous District (Market tax) Regulations, 1970 — Regulation 11, 6, 8(5)
High Courts13 May 2009
State of Assam Vs Dineswar Doley & Ors.
Gauhati High Court · (2010) 5 GLT 477
Criminal Procedure Code, 1973 — Section 161Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 145, 145
High Courts13 May 2009Dismissed
Commissioner of Central Excise Vs Oswal Chemicals and Fertilizers Ltd. and Another
Gauhati High Court · (2009) 4 GLT 102
Central Excises and Salt Act, 1944 — Section 35G
High Courts12 May 2009Dismissed
Dwijen Das Vs State of Assam
Gauhati High Court · (2009) 1 GLD 876 : (2009) 3 GLT 546
Criminal Procedure Code, 1973 (CrPC) — Section 215, 222, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B
High Courts12 May 2009Allowed
Ch. Sana Devi (Miss) and Others Vs State of Manipur and Another
Gauhati High Court · (2009) 1 GLD 881
High Courts12 May 2009Allowed
Managing Committee of Ram of Ram Thakur and Another Vs The State of Assam and Others
Gauhati High Court · (2009) 1 GLD 307 Supp : (2010) 6 GLR 545 : (2009) 4 GLT 788
High Courts11 May 2009Dismissed
Bimal Rabi Das @ Joy Ram Rabi Das and Another Vs Janaki Rabi Das and Others
Gauhati High Court · (2009) 5 GLR 854 : (2009) 3 GLT 326
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6, Order 9 Rule 7, Order 9 Rule 9, 115
High Courts11 May 2009Allowed
Khalason Daimari and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 1 GLT 490
Armed Forces (Special Powers) Act, 1958 — Section 5Penal Code, 1860 (IPC) — Section 302
High Courts08 May 2009
Biplab Dhar Vs Panna Saha
Gauhati High Court · (2010) 2 DMC 215 : (2009) 4 GLT 404
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 12
High Courts08 May 2009
Sujit Shil and Others Vs State of Tripura
Gauhati High Court · (2009) 4 GLT 398
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 324, 326, 34
High Courts08 May 2009Allowed
State of Mizoram and Another Vs Mizoram Pensioner''s Association and Another and Shri Sadhan Ranjan Choudhary
Gauhati High Court · (2009) 2 GLD 8 : (2011) 2 GLR 313
Constitution of India, 1950 — Article 309
High Courts08 May 2009
Shri Lalremruata Vs State of Mizoram State of Mizoram Vs Shri Lalremruata
Gauhati High Court · (2009) 2 GLD 28 : (2010) 1 GLT 675
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173, 212, 313Penal Code, 1860 (IPC) — Section 376(2), 53
High Courts07 May 2009Dismissed
S.B. Housing Co-operative Society Limited Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLD 290 : (2009) 3 GLT 585
Assam Co-operative Societies Rules, 1953 — Rule 22Land Acquisition Act, 1894 — Section 11A, 12, 16, 17, 3