High Courts07 Nov 2009Allowed
New India Assurance Company Ltd. Vs State of Tripura and Others
Gauhati High Court · (2010) CriLJ 1866 : (2010) 2 GLT 59
Penal Code, 1860 (IPC) — Section 279, 304(A), 337
COURT ARCHIVE
Gauhati High Court judgments, 2009
871 judgments · page 8 of 44
High Courts07 Nov 2009
Narayan Sarkar and Others Vs State of Tripura
Gauhati High Court · (2010) CriLJ 986 : (2010) 1 GLT 459
Penal Code, 1860 (IPC) — Section 148, 307, 326
High Courts06 Nov 2009Allowed
Hemanta Kumar Gogoi Vs State of Assam
Gauhati High Court · (2016) 5 GauLT 325 : (2009) 28 SCT 37
Constitution of India, 1950 - Article 226
High Courts06 Nov 2009Allowed
Karan Luthra Vs State of Meghalaya
Gauhati High Court · (2010) 3 GLR 600 : (2010) 1 GLT 474
Arbitration and Conciliation Act, 1996 — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 401, 482Penal Code, 1860 (IPC) — Section 405, 406, 409
High Courts06 Nov 2009Dismissed
Oriental Insurance Co. Ltd. Vs A.J. Thomas
Gauhati High Court · (2011) ACJ 428 : (2010) 4 GLR 397 : (2010) 2 GLT 518
Motor Vehicles Act, 1988 — Section 147, 173
High Courts06 Nov 2009Allowed
Mrs. Nanda Baruah and Another Vs Soumitra Sen and Others
Gauhati High Court · (2010) 2 GLD 37 : (2011) 2 GLR 445
Constitution of India, 1950 — Article 309
High Courts06 Nov 2009Dismissed
Hamen Bharali (Dr.) and Others Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLT 522
Constitution of India, 1950 — Article 162, 19(1), 19(2), 309Right to Information Act, 2005 — Section 2, 6(2), 8(1)
High Courts06 Nov 2009Allowed
Sayeda Bibijan Begum Vs Md. Kismat Ali and Others
Gauhati High Court · (2010) CriLJ 1193 : (2010) 2 GLR 792 : (2009) 5 GLT 392
Criminal Procedure Code, 1973 (CrPC) — Section 161, 401Penal Code, 1860 (IPC) — Section 302, 326, 327, 34, 341
High Courts05 Nov 2009Allowed
Jamuna Debbarma Vs Radheshyam Das and Another
Gauhati High Court · (2010) 4 GLR 441 : (2010) 1 GLT 320
High Courts05 Nov 2009Allowed
Parimal Debnath Vs State of Assam and Another
Gauhati High Court · (2009) 5 GLT 655
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126
High Courts04 Nov 2009Allowed
Tarani Das and Another Vs State of Assam
Gauhati High Court · (2010) 4 GLR 402
Penal Code, 1860 (IPC) — Section 304B
High Courts04 Nov 2009Allowed
Mr. Tarun Kanti Chakraborty Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 2 GLD 488 : (2009) 5 GLT 77
Arunachal Pradesh Forest Corporation Limited Service Rules, 1977 — Rule 15Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 3
High Courts04 Nov 2009Dismissed
All Guwahati Hand Cart Pullers Association and Others Vs State of Assam and Others
Gauhati High Court · (2010) 1 GLR 457
Gauhati Municipal Corporation Act, 1971 — Section 119, 120, 167, 167(2)
High Courts04 Nov 2009Allowed
Freight Carriers (India) Pvt. Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 1 GLD 284
Arbitration and Conciliation Act, 1996 — Section 11, 34, 37, 39(2), 39(4)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, 115, 151Limitation Act, 1963 — Section 14, 5
High Courts03 Nov 2009
United India Insurance Co. Ltd. Vs H. Lalthankima and Another
Gauhati High Court · (2009) 2 GLD 840
Mizoram Motor Vehicles Taxation Rules, 1996 — Rule 258Motor Vehicles Act, 1988 — Section 140, 163A
High Courts03 Nov 2009Dismissed
Md. Jakir Hossain and Others Vs Smt. Sabnam Begam
Gauhati High Court · (2010) 2 GLD 761 : (2010) 1 GLT 588
Criminal Procedure Code, 1973 (CrPC) — Section 178, 190, 200, 202, 204Penal Code, 1860 (IPC) — Section 34, 406, 407, 498, 498A
High Courts03 Nov 2009
United India Insurance Co. Ltd. Vs Kasibor Rahman and Another
Gauhati High Court · (2006) 1 GLT 384
Workmens Compensation Act, 1923 — Section 4(1)
High Courts30 Oct 2009Allowed
Mizoram College Teachers Association and Others Vs State of Mizoram and Others
Gauhati High Court · (2010) 1 GLD 527 : (2010) 6 GLR 108
Constitution of India, 1950 — Article 14, 16, 226
High Courts30 Oct 2009Dismissed
State of Tripura and Another Vs Brajendra Chandra Das
Gauhati High Court · (2010) 5 GLR 352 : (2010) 1 GLT 406
Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1), 23(2)
High Courts30 Oct 2009Allowed
Sukram Ekka Vs State of Assam
Gauhati High Court · (2010) 2 GLR 805
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 326