High Courts23 Feb 2010
Gauhati High Court Bar Association Vs Muij Uddin Mahmud
Gauhati High Court · (2010) 3 GLR 843 : (2010) 2 GLT 327
COURT ARCHIVE
Gauhati High Court judgments, 2010
873 judgments · page 38 of 44
High Courts22 Feb 2010Allowed
New India Assurance Co. Ltd. Vs Khenyei and Others
Gauhati High Court · (2006) 1 GLT 972
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 41 Rule 27, Order 41 Rule 27(1)Motor Vehicles Act, 1988 — Section 170
High Courts22 Feb 2010Dismissed
Lipokmar Yaden Vs State of Nagaland and Others
Gauhati High Court · (2011) 4 GLR 442 : (2006) 1 GLT 463
Constitution of India, 1950 — Article 309
High Courts19 Feb 2010Dismissed
Lalmuanpuia Vs State of Mizoram and Others
Gauhati High Court · (2010) 6 GLR 315
Constitution of India, 1950 — Article 226
High Courts19 Feb 2010
Rita Debbarma Vs State of Tripura and Others
Gauhati High Court · (2010) 3 GLR 771
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2)
High Courts19 Feb 2010
Kandarpa Kumar Deka Vs State of Assam and Ors.
Gauhati High Court · (2010) 5 GLR 639
High Courts19 Feb 2010
Smt. Purabii Dasgupta (Sarkar) Vs Arun Kumar Dey and Another
Gauhati High Court · AIR 2010 Guw 66 : (2010) 4 GLR 156 : (2010) 2 GLT 613
Civil Procedure Code, 1908 (CPC) — Section 104, 115, 144, 2, 47Constitution of India, 1950 — Article 227
High Courts19 Feb 2010Dismissed
Arunachal Pradesh Public Service Commission Vs The Arunachal Pradesh Information Commission and Another
Gauhati High Court · (2010) 2 GLD 171
Constitution of India, 1950 — Article 12, 19, 226Right to Information Act, 2005 — Section 20, 4, 8, 8(1)
High Courts19 Feb 2010
Dr. Prasanna Kumar Agarwal Vs State Bank of India and Others
Gauhati High Court · (2010) 3 GLR 715
State Bank of India (Officers Service) Rules, 1992 — Rule 50(1), 50(4), 52(3), 67(1)
High Courts19 Feb 2010Allowed
Shri Ashish Kumar Dey Vs Food Corporation of India and Others
Gauhati High Court · (2010) 2 GLD 33 : (2011) 4 GLR 758 : (2011) 2 GLT 373
Constitution of India, 1950 — Article 12, 226Penal Code, 1860 (IPC) — Section 379
High Courts19 Feb 2010Dismissed
Sh. Lalmunapuia Vs State of Mizoram and Others
Gauhati High Court · (2006) 1 GLT 890
Constitution of India, 1950 — Article 226
High Courts19 Feb 2010Allowed
Inavi and Others Vs W. Renponthung Yanthan and Others
Gauhati High Court · (2011) 2 GLR 299
High Courts18 Feb 2010
Sri Nilomani Saikia and Others Vs State of Assam and Others
Gauhati High Court · (2010) 2 GLD 427 : (2010) 4 GLT 404
High Courts18 Feb 2010Dismissed
Md. Abdul Matin Sarkar Vs State of Assam and Others
Gauhati High Court · (2011) 1 GLR 1
Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 24(2)
High Courts18 Feb 2010
Jita Moni Bhattacharyya Vs State of Assam and Others
Gauhati High Court · (2010) 5 GLR 289 : (2010) 2 GLT 691
Assam College Employees (Provincialisation) Act, 2005 — Section 6Constitution of India, 1950 — Article 226
High Courts18 Feb 2010
Nonaipara Tea Garden & Anr. Vs State of Assam & Ors.
Gauhati High Court · (2010) 5 GLT 340
Industrial Disputes Act, 1947 — Section 10, 10
High Courts18 Feb 2010Dismissed
Smt. Pebam Ningol Mikoi Devi Vs The State of Manipur and The Union of India (UOI)
Gauhati High Court · (2011) 2 GLT 156
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3Unlawful Activities (Prevention) Amendment Act, 2004 — Section 17, 20
High Courts18 Feb 2010Dismissed
Dilip Gowala @ Thunku Goala Vs State of Assam
Gauhati High Court · (2010) 3 GLR 738
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 325
High Courts18 Feb 2010Dismissed
Kangjam Dimajit Singh @ Naochou Vs District Magistrate and Others
Gauhati High Court · (2011) 2 GLT 202
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3, 5APenal Code, 1860 (IPC) — Section 120B, 123, 302, 34
High Courts17 Feb 2010Allowed
Usha Konwar Vs State of Assam
Gauhati High Court · (2010) 5 GLR 271
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302