High Courts15 Jul 2010
State of Manipur & Ors. Vs S.K.Shangring Lamkang & Anr.
Gauhati High Court · (2010) 5 GLT 588
Constitution of India, 1950 — Article 226, 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 578 of 1,245
High Courts15 Jul 2010
Sagolshem Ongbilatani Devi Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 3 GLR 578 : (2010) 4 GLT 625
Constitution of India, 1950 — Article 21, 226, 32Penal Code, 1860 (IPC) — Section 121, 121A, 307, 34
High Courts14 Jul 2010Dismissed
Bimal Dey Vs Basudev Subba and Others
Gauhati High Court · (2010) 4 GLT 305
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 20 Rule 5, Order 43 Rule 1, Order 8 Rule 10, Order 9 Rule 7Evidence Act, 1872 — Section 102Meghalaya Urban Areas Rent Control Act, 1972 — Section 5(1)
High Courts13 Jul 2010
Subal Deb and Others Vs State of Tripura
Gauhati High Court · (2010) 4 GLT 552
Penal Code, 1860 (IPC) — Section 33, 34, 366, 37
High Courts13 Jul 2010Dismissed
Etuwa Bhumiz Vs State of Assam
Gauhati High Court · (2010) 6 GLR 460
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302
High Courts13 Jul 2010
Subal Deb Vs State of Tripura
Gauhati High Court · (2011) CriLJ 765
Penal Code, 1860 (IPC) — Section 33, 34, 366, 37
High Courts09 Jul 2010Allowed
Abani Nandi @ Abani Mohan Nandi Vs State of Tripura
Gauhati High Court · (2010) 4 GLT 281
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts09 Jul 2010Allowed
Abani Nandi Vs State of Tripura
Gauhati High Court · (2010) 6 GLR 656
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts02 Jul 2010
Faziron Nessa and Others Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLT 340
Constitution of India, 1950 — Article 14, 16, 16(2), 309
High Courts02 Jul 2010Dismissed
Jagannath Kr. Dey and Others Vs State of Assam and Others
Gauhati High Court · (2010) 3 GLT 632
Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3(F)Constitution of India, 1950 — Article 14, 16, 311
High Courts02 Jul 2010Dismissed
Dhiraj Majumdar Vs State of Assam and Others
Gauhati High Court · (2011) 1 GLT 226
Constitution of India, 1950 — Article 226
High Courts02 Jul 2010Dismissed
Dilip Sarma Vs Punjab National Bank and Others
Gauhati High Court · (2010) 4 GLT 310
Banking Regulation Act, 1949 — Section 30B(1)Constitution of India, 1950 — Article 226Debts Recovery Tribunal Act, 1993 — Section 20
High Courts01 Jul 2010Allowed
Abdur Rahman Vs Dealer Selection Board (Assam and Manipur)
Gauhati High Court · (2011) 1 GLR 749
High Courts01 Jul 2010Allowed
Ratul Bhagabati Vs State of Assam and Others
Gauhati High Court · (2011) 1 GLR 15
Assam Stenographers Service Rules, 1995 — Rule 2, 5, 5(3), 6Constitution of India, 1950 — Article 309
High Courts01 Jul 2010
Dhan Singh Vs Union of India and Others
Gauhati High Court · (2011) 4 GLR 177
Constitution of India, 1950 — Article 226
High Courts30 Jun 2010
Tinuwati Vs State of Nagaland and Others
Gauhati High Court · (2010) 6 GLR 718
Nagaland Services (Discipline and Appeal) Rules, 1967 — Rule 6, 6(1)
High Courts30 Jun 2010
Madhushree Das Vs Gauhati University and Ors.
Gauhati High Court · (2012) 5 GLR 275
High Courts29 Jun 2010Allowed
Rijumoni Das Vs State of Assam and Others
Gauhati High Court · (2011) 1 GLT 737
High Courts29 Jun 2010
Dharampal Satyapal Ltd. Vs Union of India (UOI)
Gauhati High Court · (2010) 257 ELT 194 : (2010) 1 GLT 744
Central Excises and Salt Act, 1944 — Section 11ABCivil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 215, 226
High Courts29 Jun 2010Allowed
United India Insurance Co. Ltd. Vs Biakthuami and others
Gauhati High Court · (2012) ACJ 1208
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 195Limitation Act, 1963 — Section 5