High Courts25 Feb 2009Allowed
Shri Ashok Bandhu Bhowmik Vs The State of Tripura
Gauhati High Court · (2009) 2 GLT 361
Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 498A
COURT ARCHIVE
Gauhati High Court judgments, 2009
871 judgments · page 38 of 44
High Courts25 Feb 2009
Pallab Datta Roy Vs State of Tripura and Others
Gauhati High Court · (2010) 1 GLR 68 : (2009) 2 GLT 315
Constitution of India, 1950 — Article 226
High Courts25 Feb 2009
Zakir Hussain Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 3 GLT 232 : (2009) 8 SLR 271
Assam Civil Services (Conduct) Rules, 1965 — Rule 26Central Civil Services (Conduct) Rules, 1964 — Rule 21Central Reserve Police Force Act, 1949 — Section 11(1)
High Courts25 Feb 2009
Chau Trinam Manchey Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2009) 5 GLT 529
High Courts24 Feb 2009
Bhupen Kalita Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLT 766
Assam Legal Metrology Service (Amendment) Rules, 2000 — Rule 7Assam Standards of Weights and Measures (Enforcement) Rules, 1994 — Rule 20, 20(1), 20(2)Assam Weights and Measures Services Rules, 1981 — Rule 11, 11(4), 3, 5
High Courts24 Feb 2009
Kailash Chandra Sarma Vs Biraj Krishna Das and Another
Gauhati High Court · AIR 2009 Guw 73 : (2009) 4 GLR 759
Evidence Act, 1872 — Section 135
High Courts24 Feb 2009Dismissed
Kanti Ram Moran and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 4 GLR 755
Constitution of India, 1950 — Article 21, 226
High Courts24 Feb 2009
Randip Boro and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 2 GLT 777
Central Reserve Police Force Rules, 1955 — Rule 8
High Courts20 Feb 2009Allowed
Centre of Medical and Sales Representatives'' Union (North East Region) Vs Vice-President (Marketing), Fair Deal Corporation (Pvt.) Ltd.
Gauhati High Court · (2009) 123 FLR 73 : (2009) 5 GLR 210 : (2009) 3 LLJ 513 : (2009) 6 SLR 769
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 142, 227Contract Act, 1872 — Section 28
High Courts19 Feb 2009Dismissed
S. Sumnyan and Others Vs Limi Niri and Others
Gauhati High Court · (2006) 1 GLT 116
Arunachal Pradesh Administration (Public Works Department) Group B Posts Recruitment Rules, 1983 — Rule 13, 14, 19, 22, 6Assistant Engineer (Civil) (Group B) Recruitment Rules, 1991 — Rule 5Constitution of India, 1950 — Article 14, 16, 162, 226, 309
High Courts19 Feb 2009
Nirmal Ch. Saikia Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLT 726
High Courts19 Feb 2009Dismissed
Md. Moinal Islam Choudhary Vs State of Assam and Another
Gauhati High Court · (2009) 5 GLR 576 : (2009) 4 GLT 158
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 161(3), 173, 207Penal Code, 1860 (IPC) — Section 23, 24, 354, 384, 44
High Courts19 Feb 2009Allowed
Saurav Jyoti Barman Vs Parikshit Haloi and Another
Gauhati High Court · (2010) 5 GLR 206 : (2009) 3 GLT 382
Motor Vehicles Act, 1988 — Section 166
High Courts19 Feb 2009Dismissed
Md. Moinul Islam Choudhury Vs State of Assam and Another
Gauhati High Court · (2009) 1 GLD 777
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 161(3), 173, 207Penal Code, 1860 (IPC) — Section 23, 24, 354, 384, 44
High Courts19 Feb 2009Allowed
Prasanta Goswami Vs Smt. Ramala Das
Gauhati High Court · AIR 2009 Guw 74 : (2009) 4 GLR 775 : (2009) 3 GLT 96
Evidence Act, 1872 — Section 101, 102
High Courts18 Feb 2009Dismissed
Md. Sahidur Rahman Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 4 GLR 728 : (2009) 2 GLT 305
High Courts17 Feb 2009Dismissed
The Headmasters/Teachers-in-Charge Association Vs Commissioner/Secretary (Education) Govt. of Manipur and Others
Gauhati High Court · (2009) 4 GLR 733 : (2009) 2 GLT 780
Constitution of India, 1950 — Article 226, 32
High Courts17 Feb 2009Dismissed
The Headmasters/Teachers-incharge Association Vs The Commissioner/Secretary (Education) and Others
Gauhati High Court · (2009) 1 GLD 636
Constitution of India, 1950 — Article 226, 32
High Courts17 Feb 2009Dismissed
Monmi Sarma Vs Gauhati University and Others
Gauhati High Court · (2009) 5 GLR 144
Constitution of India, 1950 — Article 226Gauhati University Regulations — Regulation 15
High Courts17 Feb 2009Allowed
Commissioner of Income Tax Vs Daga Entrade (P) Limited
Gauhati High Court · (2010) 236 CTR 296 : (2009) 1 GLD 493
Assam General Sales Tax Act, 1993 — Section 36(1)Income Tax Act, 1922 — Section 33BIncome Tax Act, 1961 — Section 142(1), 142(2), 260A, 263, 263(1)