High Courts13 Mar 2009
Biplab Roy Vs State of Tripura
Gauhati High Court · (2009) 4 GLT 897
Criminal Procedure Code, 1973 (CrPC) — Section 164, 228, 228(1), 397, 401Penal Code, 1860 (IPC) — Section 376, 376(1), 406, 417
COURT ARCHIVE
Gauhati High Court judgments, 2009
871 judgments · page 36 of 44
High Courts12 Mar 2009Dismissed
Krishna Ghosh Vs State of Tripura
Gauhati High Court · (2009) 2 GLT 658
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304(A)
High Courts12 Mar 2009
Arindam Datta Vs State of Tripura
Gauhati High Court · (2009) 2 GLT 839
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7Tripura Foodgrains (Distribution) Control Order, 1972 — Rule 14, 15, 2
High Courts10 Mar 2009
Oriental Insurance Company Ltd. Vs Francis Marwein and Others
Gauhati High Court · (2010) 1 GLT 537
Motor Vehicles Act, 1988 — Section 140, 166, 170, 173Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338, 427
High Courts10 Mar 2009
Chandra Bansh Choubey and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 4 GLT 133
High Courts09 Mar 2009
Biswanath Dasgupta Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 4 GLT 827
High Courts09 Mar 2009Dismissed
Assam State Electricity Board Vs R.N. Dutta
Gauhati High Court · AIR 2009 Guw 117 : (2009) 5 GLR 246 : (2009) 2 GLT 951
Arbitration and Conciliation Act, 1996 — Section 2, 31, 34, 37, 7Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 3, 4, 5, 6
High Courts09 Mar 2009Dismissed
Rafal Chakma Vs State of Tripura
Gauhati High Court · (2009) 4 GLT 80
Penal Code, 1860 (IPC) — Section 313, 350, 376, 376(1), 448
High Courts09 Mar 2009Allowed
State of Manipur and Others Vs Angom Suchila Devi
Gauhati High Court · (2010) 1 GLR 588 : (2009) 3 GLT 757
Constitution of India, 1950 — Article 21, 41
High Courts09 Mar 2009
State of Manipur Vs Chanambam Binoy Singh
Gauhati High Court · (2011) 4 GLR 350
Criminal Procedure Code, 1973 (CrPC) — Section 164, 397, 397(3), 437(1), 439(2)Penal Code, 1860 (IPC) — Section 366A, 376
High Courts05 Mar 2009
Takar Poyom and Another Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2009) 5 GLT 494
High Courts05 Mar 2009Allowed
Patel Engineering Ltd. Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 2 GLR 23 : (2009) 2 GLT 622 : (2009) 24 VST 481
Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5Constitution of India, 1950 — Article 226, 246, 265, 269, 286
High Courts05 Mar 2009Allowed
Jaiprakash Associates Limited (Cement Devision) Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 22 VST 310
Central Sales Tax Act, 1956 — Section 6Constitution of India, 1950 — Article 1, 145, 245, 246, 247
High Courts04 Mar 2009Allowed
Manik Kumar Lodh and Another Vs State of Tripura
Gauhati High Court · (2009) 4 GLR 772
Criminal Procedure Code, 1973 (CrPC) — Section 216, 222, 464Penal Code, 1860 (IPC) — Section 302, 306, 323, 498A
High Courts03 Mar 2009Allowed
Yomka Sora Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 5 GLR 415 : (2009) 5 GLT 543
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11(5)
High Courts03 Mar 2009
Takek Niji Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2010) 5 GLR 402 : (2009) 5 GLT 471
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 337
High Courts03 Mar 2009Dismissed
Kamakhya Narayan Singh (Dr.) Vs State of Assam and Others
Gauhati High Court · (2010) 3 GLT 502
High Courts03 Mar 2009Dismissed
Binchi Boje Vs Dakchi Kadu
Gauhati High Court · (2011) 4 GLT 634
Assam Frontier (Administration of Justice) Regulations, 1945 — Section 47, 50
High Courts01 Mar 2009
Budul Ahmed Vs Kutub Alimazumdar & Ors.
Gauhati High Court · (2009) 2 GLT 940
Criminal Procedure Code, 1973 — Section 397, 401Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts27 Feb 2009Allowed
Shyamal Kanti Deb Vs State of Tripura and Others
Gauhati High Court · (2009) 2 GLT 350
Tripura State Civil Services (Revised Pay) (Amendment) Rules, 1999 — Rule 13