High Courts27 Mar 2009Allowed
Shri Manik Lal Chandra Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLD 781 : (2009) 4 GLT 196
COURT ARCHIVE
Gauhati High Court judgments, 2009
871 judgments · page 34 of 44
High Courts27 Mar 2009Dismissed
Chitta Ranjan Kar Vs State of Tripura and Others
Gauhati High Court · AIR 2009 Guw 94 : (2009) 2 GLT 875
Civil Procedure Code, 1908 (CPC) — Section 114, 151, 96Constitution of India, 1950 — Article 226, 227
High Courts27 Mar 2009Dismissed
Manjurul Haque Choudhury and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 1 GLR 490 : (2009) 3 GLT 749
Constitution of India, 1950 — Article 226
High Courts26 Mar 2009
Santanu Debbarma Vs State of Tripura and Others
Gauhati High Court · (2009) 5 GLR 626 : (2009) 3 GLT 193
Constitution of India, 1950 — Article 142
High Courts26 Mar 2009Dismissed
Dilip Deka Vs State of Assam and Others
Gauhati High Court · (2009) 5 GLR 562 : (2009) 4 GLT 859
Assam Co-operative Societies Act, 1949 — Section 65, 66
High Courts26 Mar 2009Dismissed
Jaintia Alloys P. Ltd. and Others and Premier Cryogenics Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 235 CTR 201 : (2010) 320 ITR 442
Income Tax Act, 1961 — Section 115JA, 115JB, 154, 80IB
High Courts26 Mar 2009Allowed
Anupam Chowdhury Vs State of Tripura and Others
Gauhati High Court · (2009) 5 GLR 781 : (2009) 3 GLT 60 : (2009) 5 SLR 332
Constitution of India, 1950 — Article 14, 16
High Courts26 Mar 2009Allowed
Kading Panio Multipurpose Co-Operative Society Ltd. and Another Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 5 GLR 382 : (2009) 4 GLT 90
Arunachal Pradesh Co-operative Societies Act, 1978 — Section 9Constitution of India, 1950 — Article 226
High Courts26 Mar 2009Dismissed
Shri Dilip Deka Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLD 808
Assam Co-operative Societies Act, 1949 — Section 65, 66
High Courts26 Mar 2009Allowed
Ranjit Chandra Biswas Vs Gauhati University and Others
Gauhati High Court · (2009) 6 GLR 303 : (2009) 4 GLT 177
Gauhati University Regulations — Regulation 14, 15, 16
High Courts25 Mar 2009Dismissed
Ajit Kumar Deb Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 5 GLR 233 : (2009) 3 GLT 245
Arunachal Pradesh Police (Discipline and Appeal) Rules, 1999 — Rule 3Constitution of India, 1950 — Article 20(2), 226General Financial Rules, 1963 — Rule 66
High Courts25 Mar 2009Dismissed
SREI Infrastructure Finance Ltd. Vs Bhageeratha Engineering Ltd. and Others
Gauhati High Court · AIR 2009 Guw 110 : (2009) 6 GLR 828
Arbitration and Conciliation Act, 1996 — Section 2, 36, 9Civil Procedure Code, 1908 (CPC) — Section 151Partnership Act, 1932 — Section 69
High Courts25 Mar 2009
Sanbor Shullai Vs State of Meghalaya and Others
Gauhati High Court · (2009) 5 GLR 126 : (2009) 3 GLT 642
Constitution of India, 1950 — Article 191(2), 212Income Tax Act, 1961 — Section 254
High Courts25 Mar 2009Dismissed
State of Tripura and Another Vs Smt. Gayetri Acherjee and Others
Gauhati High Court · (2010) ACJ 2251 : AIR 2009 Guw 107 : (2009) 5 GLR 115
Motor Vehicles Act, 1988 — Section 166, 2
High Courts25 Mar 2009Allowed
Chumatho Pochury and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 4 GLT 640
National Security Act, 1980 — Section 3, 3(1), 3(2), 3(3), 3(4)
High Courts24 Mar 2009
Baliloyi and Another Vs Deputy Commissioner, AALO and Others
Gauhati High Court · (2009) 4 GLT 383
Constitution of India, 1950 — Article 226
High Courts24 Mar 2009Allowed
Shri Laqljit Paswan Vs Assam Agricultural University and Others
Gauhati High Court · (2009) 2 GLD 99 : (2009) 4 GLT 835
Assam Agricultural University Loans and Advance Rules, 1979 — Rule 7
High Courts24 Mar 2009Allowed
Raben Das and Others Vs State of Assam
Gauhati High Court · (2009) 2 GLD 339 : (2009) 2 GLT 697
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 24, 313, 40Penal Code, 1860 (IPC) — Section 164, 34, 376, 395
High Courts21 Mar 2009
Rabindra Nath Saha Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 4 GLT 557
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(2)Constitution of India, 1950 — Article 226
High Courts20 Mar 2009Allowed
The State of Nagaland Vs Mr. Temsukaba and Others
Gauhati High Court · (2009) 1 GLD 196 Supp : (2009) 3 GLT 395