High Courts24 Apr 2009Allowed
T. Lalvulliana Vs State of Mizoram and Others
Gauhati High Court · (2009) 3 GLT 762
COURT ARCHIVE
Gauhati High Court judgments, 2009
871 judgments · page 32 of 44
High Courts24 Apr 2009
Sri W. Noren Singh Vs Manipur University
Gauhati High Court · (2009) 1 GLD 574 Supp
High Courts24 Apr 2009Dismissed
Md. Khorshed Ali Vs State of Assam and Others
Gauhati High Court · (2010) 5 GLR 258 : (2009) 3 GLT 436
Assam Land and Revenue Regulation, 1886 — Rule 18(2), 18(3)Constitution of India, 1950 — Article 19, 21
High Courts22 Apr 2009
Tapan Kumar Dutta Roy Vs Union of India & Ors.
Gauhati High Court · (2013) 2 GLR 678 : (2010) 5 GLT 52
Civil Procedure Code, 1908 — Order 47 Rule 1, 114Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts21 Apr 2009
Commissioner of Income Tax Vs India Carbon Limited
Gauhati High Court · (2009) 5 GLR 581 : (2009) 315 ITR 315
Income Tax Act, 1961 — Section 154, 260A
High Courts21 Apr 2009Dismissed
Ganesh Chandra Likharu Vs State of Assam and Another
Gauhati High Court · (2009) 3 GLT 318
High Courts21 Apr 2009Allowed
Mina Kumari Oza Das Vs The State of Assam and Others
Gauhati High Court · (2009) 04 GAU CK 0038
High Courts20 Apr 2009Allowed
Commissioner of Center Excise Vs Jellalpore Tea Estate
Gauhati High Court · (2009) 4 GLT 208
Central Excises and Salt Act, 1944 — Section 11A, 11A(3), 35E, 35E(2), 35GCustoms Act, 1962 — Section 124, 130, 28, 47
High Courts18 Apr 2009Allowed
State of Manipur and Others Vs Lampiielpat Collective Farming Coperative Society Ltd. and Others
Gauhati High Court · (2010) 1 GLR 259
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 35Manipur Co-operative Societies Act, 1976 — Section 36
High Courts09 Apr 2009Allowed
Chiron Gogoi Vs State of Assam
Gauhati High Court · (2009) 4 GLT 543
Penal Code, 1860 (IPC) — Section 300, 302, 304, 84
High Courts09 Apr 2009Dismissed
Shri Har Kumar Das and Others Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLD 163 : (2009) 4 GLT 844
High Courts09 Apr 2009Dismissed
Annayak James Tayeng Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2009) 4 GLT 122
Arunachal Pradesh Panchayat Raj Act, 1997 — Section 138, 138(1), 138(2), 138(6)Arunachal Pradesh Panchayati Raj (Constitution of Finance Commission) Rules, 2003 — Rule 3(3)
High Courts09 Apr 2009Allowed
Sujit Kumar Das and Others Vs Land Acquisition Collector
Gauhati High Court · (2009) 5 GLR 812
Constitution of India, 1950 — Article 226Land Acquisition Act, 1994 — Section 11, 18, 3, 30, 8
High Courts09 Apr 2009Dismissed
A.J. Tayeng Vs Anshu Prakash
Gauhati High Court · (2009) 4 GLT 402
Arunachal Pradesh Panchayat Raj Act, 1997 — Section 138Arunachal Pradesh Panchayati Raj (Constitution of Finance Commission) Rules, 2003 — Rule 3(3)Constitution of India, 1950 — Article 215
High Courts09 Apr 2009
Surinderjit Singh Sindhu and Others Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLT 175
Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 31, 31A, 4, 5Assam Air (Prevention and Control of Pollution) Rules, 1991 — Rule 21(2)Assam Water (Prevention and Control of Pollution) Rules, 1974 — Rule 25, 25(2), 26, 27, 28
High Courts09 Apr 2009Allowed
Samar Ali Vs State of Assam
Gauhati High Court · (2009) 4 GLT 66
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302
High Courts08 Apr 2009Dismissed
Jainaluddin Ahmed (Md.) and Others Vs State of Assam and Others
Gauhati High Court · (2006) 1 GLT 114
Constitution of India, 1950 — Article 226
High Courts07 Apr 2009Allowed
Apurba Das Vs State of Assam and Others
Gauhati High Court · (2010) 1 GLR 641 : (2009) 3 GLT 406
Assam Panchayat Act, 1994 — Section 105, 31, 31Constitution of India, 1950 — Article 243, 243O, 243P, 243P, 243ZG
High Courts07 Apr 2009Allowed
Noor Ahmed Borbhuyan and Others Vs State of Assam
Gauhati High Court · (2010) 1 GLR 357 : (2009) 3 GLT 358
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts07 Apr 2009Dismissed
Sweta Jalan and Others Vs Nandalall and Sons Tea Industries (P) Ltd. and Others
Gauhati High Court · (2010) 1 GLR 462 : (2009) 3 GLT 792 : (2010) 2 LLJ 99 : (2010) 5 SLR 790
Payment of Wages Act, 1936 — Section 15, 17