High Courts16 Jun 2010Allowed
Hanuman Industries and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 4 GLT 101
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 113, 137
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 580 of 1,245
High Courts15 Jun 2010
Arjun Ch. Roy Vs State of Assam
Gauhati High Court · (2010) 4 GLT 288
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts15 Jun 2010
Misba Al Achil Hazarika Vs Hasmot Ali Hazarika
Gauhati High Court · (2010) 6 GLR 189
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 307, 386
High Courts14 Jun 2010Allowed
Central Bureau of Investigation (CBI) Vs Swapan Kr. Bose and Others
Gauhati High Court · (2010) CriLJ 3932 : (2010) 3 GLT 629
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 300Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19, 19(1)
High Courts14 Jun 2010Dismissed
State of Tripura Vs Haradhan Majumder and Others
Gauhati High Court · (2010) 6 GLR 134
Criminal Procedure Code, 1973 (CrPC) — Section 157, 313, 378Dowry Prohibition Act, 1961 — Section 2, 4Evidence Act, 1872 — Section 113B
High Courts14 Jun 2010Dismissed
State of Tripura Vs Haradhan Majumder and Another
Gauhati High Court · (2010) 3 GLT 743
Criminal Procedure Code, 1973 (CrPC) — Section 157, 313, 378Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113B
High Courts11 Jun 2010
Md.Abdul Latiff Vs State of Manipur and Ors.(And another case)
Gauhati High Court · (2010) 5 GLR 578 : (2010) 5 GLT 322
Manipur Panchayati Raj Act, 1994 — Section 57(4), 57(4)
High Courts10 Jun 2010
Budhua Baruah Vs State of Assam
Gauhati High Court · (2010) 6 GLR 464
Criminal Procedure Code, 1973 (CrPC) — Section 439(1)Penal Code, 1860 (IPC) — Section 366(A)
High Courts09 Jun 2010Dismissed
A.S. Hopeson Vs A.S. Wungnang
Gauhati High Court · (2010) 3 GLT 755
Civil Procedure Code Amendment Act, 1976 — Section 100A, 12, 13, 38, 50Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 7, 100A, 114, 141Constitution of India, 1950 — Article 132(1), 133(1), 136
High Courts09 Jun 2010Allowed
Reema Sinha @ Singha Vs Pankaj Singha
Gauhati High Court · (2011) 1 DMC 230 : (2010) 3 GLT 752
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 24, 25, 9
High Courts09 Jun 2010
Sri Jumnya Ete Vs Smt. Jumbe Ete and Sri Jumdo Ete
Gauhati High Court · (2011) 2 GLR 843 : (2011) 4 GLT 704
Civil Procedure Code, 1908 (CPC) — Section 115, 21Constitution of India, 1950 — Article 226
High Courts09 Jun 2010Allowed
Tripura Khadi and Village Industries Board and Another Vs Ashis Kanti Saha and Another
Gauhati High Court · (2011) 4 GLR 306
Constitution of India, 1950 — Article 226, 309, 314General Clauses Act, 1897 — Section 16Industrial Disputes Act, 1947 — Section 33, 33(1), 33A
High Courts09 Jun 2010
Dhaniswar Basumatary Vs State of Assam and Others
Gauhati High Court · (2011) 1 GLR 461 : (2010) 3 GLT 443
Assam Public Services (Appointment of Family Members of Persons Killed By Extremists/Terrorists) Rules, 1992 — Rule 3, 4Constitution of India, 1950 — Article 309Evidence Act, 1872 — Section 108
High Courts08 Jun 2010Dismissed
Dolu Munda Vs State of Assam
Gauhati High Court · (2011) CriLJ 607 : (2010) 4 GLT 89
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts08 Jun 2010
Md. Azim Ali and Others Vs State of Assam
Gauhati High Court · (2011) 1 GLR 146
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 13, 32Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 448
High Courts08 Jun 2010
Asadur Rahman (Md.) Vs Lutfa Islam & Ors.
Gauhati High Court · (2012) 2 GLR 799 : (2010) 5 GLT 422
Waqf Act, 1995 — Section 64(4), 64(4), 83(2), 83(2), 89, 89
High Courts08 Jun 2010Dismissed
Nagendra Das Vs United Bank of India and Others
Gauhati High Court · (2010) 4 LLJ 691
United Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4(11), 4(15), 4(18), 4(2), 4(21)
High Courts08 Jun 2010
Azim Ali (MD.) and Others Vs State of Assam
Gauhati High Court · (2010) 3 GLT 785
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 13, 32Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 448
High Courts07 Jun 2010
Deba Kanta Bhuyan Vs Dilip kumar Ray and ors.
Gauhati High Court · (2012) 3 GLR 343
Transfer of Property Act, 1882 — Section 41, 41
High Courts07 Jun 2010Allowed
Pradip Kumar Neog Vs State of Assam and Others
Gauhati High Court · (2011) 1 GLT 149
Assam Secondary Education (Provincialisation) Act, 1977 — Section 4(3)Constitution of India, 1950 — Article 226