High Courts23 Nov 2009
Sri. Subin Payeng and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 1 GLD 378
Constitution of India, 1950 — Article 13, 19, 19(1), 19(5), 19(6)
COURT ARCHIVE
Gauhati High Court judgments, 2009
871 judgments · page 6 of 44
High Courts20 Nov 2009
Budhin Chandra Das Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 1 GLT 798
Central Industrial Security Force Rules, 2001 — Rule 54
High Courts20 Nov 2009
Mausumi Borah Vs State of Assam and Another
Gauhati High Court · (2010) 4 GLR 753
High Courts20 Nov 2009Allowed
Sanasam Irabanta Singh Vs State of Manipur and Others
Gauhati High Court · (2010) 4 GLR 343 : (2009) 5 GLT 595
Maintenance of Internal Security Act, 1971 — Section 3(4)National Security Act, 1980 — Section 3(3), 3(4), 3(5), 5
High Courts20 Nov 2009
Ishananda Sarma Phukan Vs District Collector
Gauhati High Court · (2006) 1 GLT 503
Land Acquisition Act, 1894 — Section 11, 17, 18, 23(2), 23(IA)
High Courts18 Nov 2009Allowed
Lalremruati and Others Vs Mizoram State Information Commission (Msic) and Others
Gauhati High Court · (2006) 1 GLT 198
Constitution of India, 1950 — Article 226, 309Mizoram Subordinate Ministerial Services Rules, 1998 — Rule 14Right to Information Rules, 2005 — Rule 9
High Courts18 Nov 2009
Shri Ringu Kalley Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 2 GLD 827 : (2010) 2 GLT 243
High Courts18 Nov 2009Allowed
Sri Michi Tara Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 1 GLD 367 : (2010) 2 GLT 39
Constitution of India, 1950 — Article 226
High Courts18 Nov 2009
Deoris Marbaniang Vs State of Meghalaya and Another
Gauhati High Court · (2010) 3 GLT 523
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 18
High Courts18 Nov 2009
Balai Natta Vs State of Tripura
Gauhati High Court · (2010) 2 GLR 744 : (2009) 5 GLT 828
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(5), 313, 342, 375Penal Code, 1860 (IPC) — Section 376(2)
High Courts18 Nov 2009Dismissed
Sushen Chandra Das Vs Prafull Kumar Das and Others
Gauhati High Court · (2010) 5 GLR 125
Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 12, 24(1)
High Courts18 Nov 2009
Sri Balai Natta Vs State of Tripura
Gauhati High Court · (2010) 1 GLD 331
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(5), 313, 342, 375Penal Code, 1860 (IPC) — Section 376(2)
High Courts17 Nov 2009
Joynal Abedin and Others Vs State of Assam and Others
Gauhati High Court · (2006) 1 GLT 70
Assam Panchayat (Financial) Rules, 2002 — Rule 47Assam Panchayat Act, 1994 — Section 107
High Courts17 Nov 2009Allowed
Hrishiraj Sharma and Another Vs State of Tripura and Others
Gauhati High Court · AIR 2010 Guw 31 : (2010) 2 GLR 442 : (2009) 5 GLT 569
Arbitration and Conciliation Act, 1996 — Section 34Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 14Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts17 Nov 2009
The New India Assurance Company Ltd. Vs Shri Lalrammawia and Another
Gauhati High Court · (2010) 1 GLD 276
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 3 Rule 1, Order 3 Rule 2Motor Vehicles Act, 1988 — Section 163A, 166
High Courts17 Nov 2009
New India Assurance Insurance Co. Ltd. Vs Lalrammawia and Another
Gauhati High Court · (2010) 2 GLR 335 : (2009) 5 GLT 631
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 3 Rule 1, Order 3 Rule 2Motor Vehicles Act, 1988 — Section 163A, 166
High Courts16 Nov 2009Allowed
Muzammil Hussain Choudhury Vs Assam State Agricultural Marketing Board and Another
Gauhati High Court · (2006) 1 GLT 180
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9
High Courts16 Nov 2009
Eurica Marbaniang Vs Dorbarlin Kharbithai
Gauhati High Court · (2006) 1 GLT 62
Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 372, 377, 383, 384
High Courts16 Nov 2009Dismissed
Moti Lal Saha Vs State of Tripura and Others
Gauhati High Court · (2010) 1 GLD 355 : (2009) 5 GLT 616
Constitution of India, 1950 — Article 226
High Courts16 Nov 2009Allowed
Md. Safiqul Islam Vs State of Assam and Others
Gauhati High Court · (2010) 1 GLR 532 : (2009) 5 GLT 417
Assam College Employees (Provincialisation) Act, 2005 — Section 3, 6