High Courts16 Feb 2010Allowed
Legal Heirs of Late Chittaranjan Das and Others Vs Chairman, Assam Board and Others
Gauhati High Court · (2012) 3 GLT 264
COURT ARCHIVE
Gauhati High Court judgments, 2010
873 judgments · page 39 of 44
High Courts16 Feb 2010Dismissed
State of Tripura Vs Jyotirmoy Malakar and Others
Gauhati High Court · (2010) CriLJ 1720 : (2010) 4 GLR 632 : (2010) 2 GLT 433
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 27, 324, 326
High Courts16 Feb 2010
State of Tripura Vs Siddik Miah and Another
Gauhati High Court · (2010) CriLJ 1834 : (2010) 2 GLT 525
Criminal Procedure Code, 1973 (CrPC) — Section 2, 378Limitation Act, 1963 — Section 2, 5Penal Code, 1860 (IPC) — Section 323, 376
High Courts16 Feb 2010Allowed
Kamala Das and Others Vs Assam Board of Revenue and Others
Gauhati High Court · (2010) 3 GLR 784
Registration Rules, 1908 — Rule 116
High Courts15 Feb 2010Allowed
Swapan Kumar Roy Vs State of Tripura and Others
Gauhati High Court · (2010) 2 GLD 41 : (2010) 2 GLT 510
Constitution of India, 1950 — Article 226Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1992 — Rule 2(1), 5, 6, 7, 7A
High Courts15 Feb 2010Dismissed
Safur Ali Vs State of Assam and Others
Gauhati High Court · (2010) 32 VST 547
Assam General Sales Tax Act, 1993 — Section 18Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 16(3), 35
High Courts15 Feb 2010
Subodh Debbarma Vs State of Tripura and Others
Gauhati High Court · (2010) 3 GLR 774 : (2010) 2 GLT 543
Constitution of India, 1950 — Article 226Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1992 — Rule 2(1), 5, 6, 7, 7A
High Courts12 Feb 2010
Bidhan Chandra Baruah (Dr.) Vs G.L.Publication Ltd.(M/S) & Ors.
Gauhati High Court · (2012) 2 GLT 271
Civil Procedure Code, 1908 — Order 7 Rule 14(3)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14(3)
High Courts11 Feb 2010Dismissed
Hindustan Lever (PPF) Workers'' Union Vs State of Assam and Others
Gauhati High Court · (2011) 3 GLR 560
Constitution of India, 1950 — Article 19(1), 226Industrial Disputes Act, 1947 — Section 12, 12(3), 12(4), 18, 19Penal Code, 1860 (IPC) — Section 120B, 147, 294, 34, 342
High Courts11 Feb 2010Allowed
Sri Laxmikant Fulfagar Vs State of Assam and Others
Gauhati High Court · (2010) 2 GLD 443 : (2011) 2 GLR 450 : (2011) 2 GLT 192
Criminal Procedure Code, 1973 (CrPC) — Section 154, 167, 173, 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts11 Feb 2010Allowed
The National Insurance Company Ltd. Vs Smt. Bimala Dey and Others
Gauhati High Court · (2011) ACJ 1984 : (2010) 2 GLD 440 : (2011) 2 GLR 325 : (2010) 2 GLT 930 : (2011) 2 TAC 608
Constitution of India, 1950 — Article 141, 142Motor Vehicles Act, 1988 — Section 147, 147(1), 173
High Courts11 Feb 2010Allowed
Sh. Vanlalringa and Others Vs State of Mizoram and Others
Gauhati High Court · (2010) 2 GLD 271 : (2011) 2 GLT 377
Constitution of India, 1950 — Article 16, 309
High Courts11 Feb 2010Allowed
Shri Bhajan Chakraborty and Others Vs Tripura Small Industries Corporation Ltd. and Another
Gauhati High Court · (2010) 2 GLD 256 : (2011) 1 GLR 735 : (2011) 1 GLT 298
Constitution of India, 1950 — Article 12, 226
High Courts11 Feb 2010Dismissed
Shri Sankar Chandra Paul and Another Vs State of Tripura and Others
Gauhati High Court · (2010) 2 GLD 45 : (2011) 1 GLT 93
Constitution of India, 1950 — Article 14, 16Tripura State Civil Services (Revised Pay) Rules, 1988 — Rule 5(3)
High Courts11 Feb 2010
Nuruzzaman Haque Vs State of Assam and Ors.
Gauhati High Court · (2011) 6 GLR 37
Constitution of India, 1950 — Article 226, 226
High Courts11 Feb 2010Allowed
Sanjeeb Kumar Das Vs State of Assam and Others
Gauhati High Court · (2010) 2 GLD 291
High Courts11 Feb 2010Dismissed
Shri Yunman Lokendro Singh Vs State of Manipur and Others
Gauhati High Court · (2010) 2 GLD 74 : (2010) 2 GLT 467
Constitution of India, 1950 — Article 12, 16, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts10 Feb 2010Allowed
Shri Laishram Shyamjai Singh Vs The District Magistrate and Others
Gauhati High Court · (2010) 2 GLD 265 : (2010) 2 GLT 423
Constitution of India, 1950 — Article 21, 22, 22(4), 22(5)National Security Act, 1980 — Section 10, 11, 3(2), 3(3), 3(4)Penal Code, 1860 (IPC) — Section 120B, 307, 364, 364A, 457
High Courts10 Feb 2010Allowed
Tonya Ori Vs State of Arunachal Pradesh
Gauhati High Court · (2006) 1 GLT 254
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 34, 341, 392
High Courts09 Feb 2010
Umesh Sarma and Another Vs State of Assam
Gauhati High Court · (2010) 3 GLR 13 : (2010) 2 GLT 417
Evidence Act, 1872 — Section 113B, 4Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A