High Courts16 Jan 2009Allowed
Bipul Rava and Others Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLD 297
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Gauhati High Court judgments, 2009
871 judgments · page 43 of 44
High Courts16 Jan 2009Dismissed
Dhanu Mahili Vs State of Assam
Gauhati High Court · (2009) 3 GLT 800
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Jan 2009
Arjun Kumar Vs State of Assam
Gauhati High Court · (2009) 01 GAU CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 326
High Courts16 Jan 2009
Biren Namasudra Vs State of Assam
Gauhati High Court · (2010) 2 GLR 90
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302
High Courts16 Jan 2009Dismissed
Md. Jubbar Ali Vs State of Assam
Gauhati High Court · (2009) 1 GLD 276
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts16 Jan 2009Dismissed
Oinam Nimai Singh Vs Ningthoujam Jayanta Singh and Others
Gauhati High Court · (2009) 2 GLT 772
Constitution of India, 1950 — Article 14, 16
High Courts15 Jan 2009Allowed
Umesh Debbarma and Others Vs State of Tripura
Gauhati High Court · (2010) 1 GLT 582
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 464, 464(2)Penal Code, 1860 (IPC) — Section 148, 149, 307, 325, 34
High Courts15 Jan 2009Allowed
Konjengbam Ibomcha Singh Vs State of Manipur and Another
Gauhati High Court · (2009) 2 GLT 644
Constitution of India, 1950 — Article 226, 309Manipur Services (Special Pension) Rules, 1982 — Rule 10, 4, 49, 9
High Courts13 Jan 2009Dismissed
Baiju Baby and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 1 GLT 405
Assam Frontier (Administration of Justice) Act, 1945 — Section 30(1)Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 313(1), 313(2), 313(3)Evidence Act, 1872 — Section 114A
High Courts13 Jan 2009Allowed
State of Arunachal Pradesh Vs P.K. Baruah and Others
Gauhati High Court · (2010) 4 GLR 217
Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 15, 16, 17, 18, 25Criminal Procedure Code, 1973 (CrPC) — Section 197, 378(1), 378A(1), 397, 399Limitation Act, 1963 — Article 131, 137
High Courts13 Jan 2009Allowed
Kagum Nomuk Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2011) 3 GLR 439 : (2009) 5 GLT 460
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(5)Constitution of India, 1950 — Article 21
High Courts09 Jan 2009Dismissed
Indian Oil Corporation Ltd. (Guwahati Refinery) Vs State of Assam and Others
Gauhati High Court · (2009) 5 GLR 668 : (2009) 1 GLT 427 : (2009) 21 VST 76
Constitution of India, 1950 — Article 246, 286, 301, 302, 303
High Courts09 Jan 2009Dismissed
Shri Nabin Baruah Vs The State of Assam
Gauhati High Court · (2009) 1 GLD 622
Penal Code, 1860 (IPC) — Section 302
High Courts09 Jan 2009Dismissed
Rupsai Gore Vs State of Assam
Gauhati High Court · (2009) 1 GLD 279
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 313(2), 313(3), 313(4)Penal Code, 1860 (IPC) — Section 302
High Courts09 Jan 2009Allowed
Pitam Bhumij and Others Vs State of Assam
Gauhati High Court · (2009) 1 GLD 450
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 448
High Courts08 Jan 2009Allowed
Lukba Rime and etc. Vs State of Arunachal Pradesh
Gauhati High Court · (2009) CriLJ 3100 : (2010) 3 GLR 321 : (2009) 2 GLT 325
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 342, 366, 376
High Courts08 Jan 2009Allowed
State of Arunachal Pradesh Vs Gita Balmiki
Gauhati High Court · (2009) 4 GLR 340 : (2009) 2 GLT 797
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Temporary Service) Rules, 1965 — Rule 2, 5(1)Penal Code, 1860 (IPC) — Section 417, 419, 420
High Courts07 Jan 2009Allowed
Shri Tage Habung and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 1 GLD 460 : (2009) 3 GLT 86
Arunachal Pradesh Public Service Combined Civil Service Examination Rules, 2001 — Rule 11
High Courts07 Jan 2009Allowed
Dr. Loitongbam Nelson Vs State of Manipur and Others
Gauhati High Court · (2009) 6 GLR 867 : (2009) 2 GLT 854
Constitution of India, 1950 — Article 21
High Courts07 Jan 2009Dismissed
Fagua Mepo and Others Vs Arunachal Pradesh Public Service Commission and Others
Gauhati High Court · (2010) 3 GLR 477 : (2009) 2 GLT 769
Constitution of India, 1950 — Article 226National Institute of Fashion Technology Act, 2006 — Section 31