High Courts29 Jun 2010
Meera Bora Vs Hiranath and Others
Gauhati High Court · (2011) 1 GLT 69
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15, 99Succession Act, 1925 — Section 280, 281, 295
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 579 of 1,245
High Courts29 Jun 2010Allowed
Sibananda Choudhury and Another Vs State of Assam and Others
Gauhati High Court · (2010) 6 GLR 585
Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978 — Section 5, 7Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1983 — Rule 5, 5(6), 8, 9
High Courts28 Jun 2010Dismissed
Village Education Committee Vs State of Nagaland and Others
Gauhati High Court · (2010) 6 GLR 704
Nagaland Communitisation of Elementary Education Institutions and Services Rules, 2002 — Rule 6(1)
High Courts25 Jun 2010Allowed
Renu Barman Vs State of Assam and Another
Gauhati High Court · (2010) 3 GLT 552
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 7, 9
High Courts24 Jun 2010Allowed
Mohan Duwara and Another Vs State of Assam
Gauhati High Court · (2010) 4 GLT 129
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 394
High Courts24 Jun 2010
State of Assam and Anr. Vs Rabindra Nath Kalita (And another case)
Gauhati High Court · (2010) 5 GLR 564
High Courts24 Jun 2010Dismissed
Board of Trustees, Assam Tea Plantations Provident Fund and Pension Fund Scheme and Others Vs Mihir Kr. Dey and Another
Gauhati High Court · (2011) 1 GLT 520
High Courts24 Jun 2010Dismissed
Dipali Deka Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLT 593
Assam Panchayat Act, 1994 — Section 15, 15(1)
High Courts23 Jun 2010Allowed
Danti Ram Reang Vs State of Tripura
Gauhati High Court · (2010) CriLJ 4499 : (2011) 1 GLR 13 : (2010) 4 GLT 538
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 25, 26, 27
High Courts22 Jun 2010Dismissed
Putul Chetri Vs State of Assam
Gauhati High Court · (2010) 6 GLR 552
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 173, 313Penal Code, 1860 (IPC) — Section 366(A), 375, 376
High Courts18 Jun 2010Dismissed
Bankim Behari Das Vs MD. Hasen Ali and Others
Gauhati High Court · (2010) 6 GLR 668
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 4(1), Order 18 Rule 5, Order 18 Rule 6, Order 18 Rule 7Evidence Act, 1872 — Section 138
High Courts17 Jun 2010Dismissed
Pradip Kumar Sarmah Vs State of Assam and Others
Gauhati High Court · (2011) 4 GLR 260
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 7, 9(10), 9(11), 9(12), 9(2)Penal Code, 1860 (IPC) — Section 353, 448, 506
High Courts17 Jun 2010Allowed
New India Assurance Co. Ltd. Vs Numali Saikia and Others
Gauhati High Court · (2011) 1 GLR 560
Motor Vehicles Act, 1988 — Section 166, 168, 173
High Courts16 Jun 2010Allowed
Jagadish Debbarma @ Jagabandhu @ Jaigya and Others Vs State of Tripura
Gauhati High Court · (2010) 4 GLT 428
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34, 436
High Courts16 Jun 2010
K.Sidhardhan Vs State of Arunachal Pradesh and Ors.
Gauhati High Court · (2012) 2 GLR 288
High Courts16 Jun 2010Allowed
Manager (Finance) Hindustan Paper Corporation Ltd. Vs Canara Bank
Gauhati High Court · AIR 2010 Guw 155 : (2010) 4 GLT 848
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 2, 5
High Courts16 Jun 2010Dismissed
Sabitri Nath and Others Vs Smt. Sabitri Deb and Others
Gauhati High Court · AIR 2010 Guw 169 : (2010) 4 GLT 374
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 6B, Order 8 Rule 6C
High Courts16 Jun 2010Allowed
Ogan Perme Vs Obang Dai and Another
Gauhati High Court · (2010) 6 GLR 168
Limitation Act, 1963 — Section 5
High Courts16 Jun 2010Dismissed
The Deputy Director-Cum-Authorized Officer Vs Jatin Brahma and Others
Gauhati High Court · (2011) CriLJ 1663
Criminal Procedure Code, 1973 (CrPC) — Section 2, 244(1), 245(1), 246, 246(1)Evidence Act, 1872 — Section 114, 3Foreigners Act, 1946 — Section 2, 9
High Courts16 Jun 2010Dismissed
Rangamayee Chowdhury and Others Vs State of Tripura and Others
Gauhati High Court · (2011) 2 GLT 407
Criminal Procedure Code, 1973 (CrPC) — Section 145Tripura Land Revenue and Land Reforms Act, 1960 — Section 187, 187(1), 187(B)(C), 187(B)2, 187(B)4