High Courts07 Apr 2009Dismissed
Lily Bora and Another Vs State of Assam
Gauhati High Court · (2009) 5 GLR 806
Criminal Procedure Code, 1973 (CrPC) — Section 164, 221, 222, 313Penal Code, 1860 (IPC) — Section 107, 302, 304(B), 306, 498(A)
COURT ARCHIVE
Gauhati High Court judgments, 2009
871 judgments · page 33 of 44
High Courts07 Apr 2009Dismissed
Ataur Rahman @ Botol Vs State of Assam
Gauhati High Court · (2010) 3 GLR 305 : (2009) 2 GLT 962
Penal Code, 1860 (IPC) — Section 302, 34, 341
High Courts06 Apr 2009Allowed
Bikash Das @ Ranadhir Das Vs State of Tripura and Another
Gauhati High Court · (2009) 6 GLR 43 : (2009) 3 GLT 137
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 227, 228, 228(1)Penal Code, 1860 (IPC) — Section 359, 361, 366, 366A, 375
High Courts03 Apr 2009Dismissed
Nabakumar Banik Vs Smt. Amita Datta
Gauhati High Court · AIR 2009 Guw 103 : (2010) 1 DMC 514
Evidence Act, 1872 — Section 102, 3Hindu Marriage Act, 1955 — Section 10, 13, 23, 28Penal Code, 1860 (IPC) — Section 494
High Courts03 Apr 2009Dismissed
Md. Jainal Uddin alias Abedine Vs State of Tripura
Gauhati High Court · (2009) CriLJ 2572 : (2009) 5 GLR 452 : (2009) 3 GLT 462
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374Penal Code, 1860 (IPC) — Section 376, 506
High Courts02 Apr 2009Dismissed
H. Palaw and Others Vs Mara Autonomous District Council and Others
Gauhati High Court · (2009) 5 GLR 89
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts02 Apr 2009
Bipul Chaudhary Vs State of Tripura
Gauhati High Court · (2010) 1 GLD 288 : (2009) 3 GLT 119
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts02 Apr 2009Allowed
Purna Prasad Bordoloi Vs State of Assam and Others
Gauhati High Court · (2009) 4 GLT 565
Assam Services (Pension) Rules, 1969 — Rule 21
High Courts01 Apr 2009Allowed
Dulal Ch. Baidya Vs State of Tripura
Gauhati High Court · (2009) CriLJ 2365 : (2010) 1 Crimes 539 : (2009) 5 GLR 605 : (2009) 3 GLT 597
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313, 342Electricity Act, 2003 — Section 136, 151Evidence Act, 1872 — Section 113A
High Courts01 Apr 2009
Tama Fabrication Works Vs State of Arunachal Pradesh & Ors.
Gauhati High Court · (2009) 4 GLT 116
Constitution of India, 1950 — Article 299, 299
High Courts01 Apr 2009Allowed
Nirmalendu Mukherjee Vs State of Tripura and Another
Gauhati High Court · (2009) 5 GLR 17 : (2009) 3 GLT 186
Constitution of India, 1950 — Article 226, 227
High Courts01 Apr 2009Dismissed
Joy Dev Das Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLR 579
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 14, 15, 16, 17, 20Constitution of India, 1950 — Article 226
High Courts01 Apr 2009Allowed
State of Tripura and Another Vs R.N. Ghosh
Gauhati High Court · (2011) 2 GLR 419
Arbitration Act, 1940 — Section 30, 33, 35, 39, 8(2)
High Courts31 Mar 2009Allowed
Satyendra Das and Others Vs State of Assam
Gauhati High Court · (2009) 3 GLT 525
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 300, 302, 304, 323
High Courts31 Mar 2009
Nimai Chandra Sarkar Vs State of Tripura and Others
Gauhati High Court · (2009) 6 GLR 160 : (2009) 4 GLT 144
Constitution of India, 1950 — Article 226
High Courts30 Mar 2009Allowed
Rupam Talukdar Vs State of Assam and Others
Gauhati High Court · (2009) 5 GLR 63 : (2009) 4 GLT 126
Assam Panchayat (Financial) Rules, 2002 — Rule 4, 47, 9(1)Assam Panchayat Act, 1994 — Section 105, 106, 107, 108, 109Constitution of India, 1950 — Article 13(1), 19, 19(1), 300A, 31A
High Courts30 Mar 2009Dismissed
Forhana Begum Laskar Vs State of Assam and Others
Gauhati High Court · (2009) 5 GLR 39 : (2009) 3 GLT 451
Assam Panchayat Act, 1994 — Section 15, 15(1), 18, 18(5), 35Constitution of India, 1950 — Article 226
High Courts30 Mar 2009Dismissed
Abdul Mohim and Others Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLD 772
High Courts30 Mar 2009Dismissed
Kamini Brahma and Another Vs State of Assam and Others
Gauhati High Court · (2009) 5 GLR 819 : (2009) 4 GLT 871
Constitution of India, 1950 — Article 226
High Courts27 Mar 2009
Tata Motors Ltd. and Another Vs Dandeswar Das
Gauhati High Court · (2009) 5 GLR 60 : (2010) 3 GLT 500
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(B), 34, 379, 387, 403