High Courts20 Mar 2009
Prasanta Das Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 5 GLT 486
Constitution of India, 1950 — Article 309
COURT ARCHIVE
Gauhati High Court judgments, 2009
871 judgments · page 35 of 44
High Courts19 Mar 2009
Padang Sangyu and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 4 GLT 411
High Courts19 Mar 2009
R. Lalsiama Vs Lai Autonomous District Council and Another
Gauhati High Court · (2010) 1 GLR 210 : (2009) 3 GLT 229
High Courts19 Mar 2009
Obuk Mize Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 4 GLT 820
High Courts19 Mar 2009Allowed
Smt. Renubala Nama and Others Vs Smt. Renubala Das
Gauhati High Court · (2009) 5 GLR 120 : (2009) 3 GLT 753
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96
High Courts19 Mar 2009Allowed
Obukmize Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2011) 1 GLR 601
High Courts19 Mar 2009
Uttam Das and Others Vs State of Tripura
Gauhati High Court · (2009) CriLJ 2054 : (2009) 6 GLR 245 : (2009) 2 GLT 898
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Mar 2009
Md.Emad Uddin Vs State of Assam and Ors.
Gauhati High Court · (2009) 3 GLR 367 : (2009) 2 GLT 411
High Courts18 Mar 2009Dismissed
Birendra Rudrapaul Vs Nikunja Behari Debnath through LR''s
Gauhati High Court · AIR 2009 Guw 114 : (2009) 5 GLR 358 : (2009) 2 GLT 887
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 118, 58
High Courts18 Mar 2009Dismissed
United India Insurance Co. Ltd. Vs Pushpa Chandra Chakma and Others
Gauhati High Court · (2009) 6 GLR 308
Motor Vehicles Act, 1988 — Section 140, 146, 146(1), 147, 147(1)
High Courts18 Mar 2009Dismissed
Dr. Atindra Kumar Adhikari Vs State of Assam and Others
Gauhati High Court · (2009) 6 GLR 186 : (2009) 2 GLT 579
Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3, 4Assam Services (Discipline and Appeal) Rules, 1964 — Rule 26Constitution of India, 1950 — Article 226, 320(3)(A)(B)
High Courts17 Mar 2009Allowed
Royal Borang and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 3 GLT 532
Registration of Electors Rules, 1960 — Rule 41Representation of the People Act, 1950 — Section 21(3), 22, 23, 23(3)Representation of the People Act, 1951 — Section 33(1), 33(4), 33(5)
High Courts17 Mar 2009
All Arunachal Pradesh Abotani Nibu (Priest) Welfare Association and Another Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 4 GLT 62
Constitution of India, 1950 — Article 226
High Courts17 Mar 2009
State of Arunachal Pradesh Vs Babulal Kimsim
Gauhati High Court · (2009) CriLJ 2030 : (2009) 6 GLR 639 : (2009) 2 GLT 572
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376, 379, 511
High Courts17 Mar 2009
Rajiv Phukan and Another Vs The State of Assam
Gauhati High Court · (2010) CriLJ 338 : (2009) 2 GLT 414
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145, 25, 26, 27, 8
High Courts16 Mar 2009
Harez Ali and Another etc. Vs State of Assam and Others etc.
Gauhati High Court · AIR 2009 Guw 132 : (2009) 5 GLR 1 : (2009) 2 GLT 561
Assam Panchayat (Financial) Rules, 2002 — Rule 47Assam Panchayat Act, 1994 — Section 109(6)
High Courts16 Mar 2009Dismissed
Sagar Enterprise Vs Hindustan Paper Corporation Ltd. and Another
Gauhati High Court · (2009) 5 GLR 600 : (2009) 4 GLT 823
Constitution of India, 1950 — Article 226
High Courts16 Mar 2009Dismissed
Dhruba Choudhury Vs State of Assam and Others
Gauhati High Court · (2009) 5 GLR 753 : (2009) 4 GLT 148
High Courts13 Mar 2009
New India Assurance Co. Ltd. Vs Sumita Agarwal and Others
Gauhati High Court · (2010) 3 GLT 187
Motor Vehicles Act, 1988 — Section 140, 166
High Courts13 Mar 2009
Dipak Choudhury and Another Vs State of Tripura
Gauhati High Court · (2009) CriLJ 2912 : (2009) 5 GLR 93 : (2009) 3 GLT 129
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 323, 406, 498A