High Courts16 Aug 2010Dismissed
Md. Saiful Islam Vs State of Assam and Others
Gauhati High Court · (2010) 6 GLR 1 : (2011) 1 GLT 108
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 573 of 1,245
High Courts13 Aug 2010Allowed
Pradip Sarkar Vs State of Tripura
Gauhati High Court · (2011) 1 GLR 539
Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15Penal Code, 1860 (IPC) — Section 109, 120B, 302, 450
High Courts13 Aug 2010Dismissed
Subrata Das Vs State of Tripura
Gauhati High Court · (2010) 4 GLT 615
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376, 376(1)
High Courts13 Aug 2010Allowed
Raid Laban College Society and Another Vs State of Meghalaya and Another
Gauhati High Court · AIR 2010 Guw 173
Right to Information Act, 2005 — Section 18, 19, 19(1), 2, 3University Grants Commission Act, 1956 — Section 12B, 2
High Courts13 Aug 2010
Meghalaya Bitchem (P.) Ltd. Vs State of Meghalaya and Ors.
Gauhati High Court · (2011) 3 GLR 476 : (2011) 5 GLT 528
Central Sales Tax Act, 1956 — Section 8(5), 8(5)
High Courts13 Aug 2010
Lafarge Umiam Mining (P.) Ltd. Vs Union of India and Ors.
Gauhati High Court · (2012) 1 GLR 481 : (2011) 5 GLT 702
Constitution of India, 1950 — Article 226, 226Customs Act, 1962 — Section 9, 9
High Courts13 Aug 2010Dismissed
Subrata Das Vs The State of Tripura
Gauhati High Court · (2010) CriLJ 4676
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376, 376(1)
High Courts13 Aug 2010Allowed
Lalhmingchhuanga Vs State of Mizoram
Gauhati High Court · (2010) 6 GLR 42
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 375, 376, 376(1)
High Courts13 Aug 2010Allowed
N. Hangsing, N.C.S. and Others Vs State of Nagaland and Others
Gauhati High Court · (2011) 6 GLR 648
Conduct of Departmental Examination Rules, 1970 — Rule 19, 20Constitution of India, 1950 — Article 309
High Courts13 Aug 2010Dismissed
Bina Rani Debbarma and Another Vs State of Tripura
Gauhati High Court · (2010) 4 GLT 844
Criminal Procedure Code, 1973 (CrPC) — Section 439Explosive Substances Act, 1908 — Section 4, 6Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 122, 123
High Courts12 Aug 2010
Sh. J. Sangthangpuia and Others Vs Lai Autonomous District Council and Others
Gauhati High Court · (2011) 2 GLT 210
Constitution of India, 1950 — Article 226Lai, Mara and Chakma District Councils (Group A, B, C and D Posts) Recruitment Rules, 1992 — Rule 6
High Courts12 Aug 2010Allowed
Ghana Kanta Nath and Others Vs State of Assam
Gauhati High Court · (2011) 1 GLR 212 : (2011) 2 GLT 74
Penal Code, 1860 (IPC) — Section 302, 34, 342, 364, 365
High Courts12 Aug 2010Dismissed
Nilkamal Ltd. Vs Nanotech (P.) Ltd.
Gauhati High Court · (2010) 6 GLR 31
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 115, 20Companies Act, 1956 — Section 132Contract Act, 1872 — Section 23, 28
High Courts12 Aug 2010Allowed
Tutu Boruah Vs State of Assam
Gauhati High Court · (2011) 3 GLR 454
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 34, 365, 366, 376, 498
High Courts12 Aug 2010
Abdul Jabar (Md.) Vs Union of India & Ors.
Gauhati High Court · (2010) 5 GLT 393
Constitution of India, 1950 — Article 22(5), 22(5)National Security Act, 1980 — Section 3, 3
High Courts12 Aug 2010Dismissed
Tribal Cultivation and Harvesting Agencies Vs Dima Hasao Autonomous Council and Others
Gauhati High Court · (2012) 3 GLT 15
Arbitration and Conciliation Act, 1996 — Section 21, 37, 9Specific Relief Act, 1963 — Section 14, 14(3)(c)
High Courts12 Aug 2010Dismissed
Rani Bala Saha and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 4 GLT 460
Constitution of India, 1950 — Article 226
High Courts12 Aug 2010
Sankar Deb Vs State of Tripura
Gauhati High Court · (2011) 1 GLR 887 : (2011) 1 GLT 329
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 320, 321, 323
High Courts12 Aug 2010
Kangjam Ongbi Mema Devi Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 1 GLT 379
Central Civil Services (Conduct) Rules, 1964 — Rule 16, 16, 16(4)Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27
High Courts12 Aug 2010
Kiran Chandra Phukan, S/O.Late Dibakar Phukan Vs L.S.Sangsan Deputy Commissioner
Gauhati High Court · (2010) 08 GAU CK 0013