High Courts01 Jun 2010
Md. Akbor Ali and Another Vs State of Assam
Gauhati High Court · (2010) 5 GLR 9 : (2010) 4 GLT 258
Penal Code, 1860 (IPC) — Section 302, 304, 34, 36
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 582 of 1,245
High Courts01 Jun 2010
Yambem Biren Meitei Vs District Magistrate and Another
Gauhati High Court · (2010) 3 GLT 779
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 3(4)Penal Code, 1860 (IPC) — Section 121A, 21, 307, 326, 427
High Courts01 Jun 2010
Md.Sahjamal Alias Sahjahan and Ors. Vs State of Assam
Gauhati High Court · (2010) 5 GLR 685
Evidence Act, 1872 — Section 27, 27Penal Code, 1860 — Section 302, 34Penal Code, 1860 (IPC) — Section 302, 34
High Courts31 May 2010Dismissed
Gopal Chandra Sarkar Vs Santosh Verma and Others
Gauhati High Court · (2011) 3 GLR 223 : (2010) 3 GLT 693
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 11, 3, 5, 5(3)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4(1), Order 22 Rule 4(3), Order 41 Rule 31
High Courts31 May 2010
Deepak Kumar Sharma (No.03254 1997 EX.Constable) Vs Union of India & Ors.
Gauhati High Court · (2010) 5 GLT 673
Border Security Force Rules, 1969 — Rule 25(3), 25(3)Constitution of India, 1950 — Article 226, 226
High Courts31 May 2010
Kamal Kishor Soni Vs Bhukli Devi
Gauhati High Court · (2012) 2 GLR 359
Civil Procedure Code, 1908 — Order 9 Rule 13Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts31 May 2010Dismissed
Y. Gopalkrishna Singh Vs Regional Institute of Medical Sciences (Rims) and Others
Gauhati High Court · (2010) 3 GLT 737
Gazette of India Act — Section 4
High Courts31 May 2010
Gaingamliu Zemei Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 4 GLT 215
Armed Forces (Special Powers) Act, 1958 — Section 3, 4Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts29 May 2010
Rantu Kumar Lahkar & Ors. Vs State of Assam & Ors.
Gauhati High Court · (2012) 2 GLR 471 : (2010) 5 GLT 685
High Courts29 May 2010
Rantu Kumar Lahkar and Ors. Vs State of Assam and Ors.(And other cases)
Gauhati High Court · (2012) 2 GLR 471
High Courts28 May 2010
Homeswar Bora Vs State of Assam and Others
Gauhati High Court · AIR 2010 Guw 167 : (2010) 5 GLR 1
Assam Sale of Forest Coupes and Mahal by Tender System Rules, 1977 — Rule 17, 9Contract Act, 1872 — Section 5
High Courts28 May 2010
Lotika Sonar Roy Vs State of Assam and Others
Gauhati High Court · (2011) 1 GLR 367
Assam Sale of Forest Coupes and Mahal by Tender System Rules, 1977 — Rule 17, 9Contract Act, 1872 — Section 5
High Courts26 May 2010
Ramen Chandra Boro Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 6 GLR 132
High Courts26 May 2010
Nikunja Vs State of Assam and Others
Gauhati High Court · (2010) 6 GLR 690
Constitution of India, 1950 — Article 226
High Courts26 May 2010Allowed
Amir Hussain Vs State of Assam
Gauhati High Court · (2011) 1 GLR 565
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 374(2), 489A, 489CWild Life (Protection) Act, 1972 — Section 51
High Courts26 May 2010
Nikunja Uzir Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLT 835
Constitution of India, 1950 — Article 216, 226
High Courts26 May 2010
Sangeeta Baruah Saikia Vs State of Assam And Ors.
Gauhati High Court · (2010) 5 GLR 799
Assam Non-Government College Management Rules, 2001 — Rule 14, 14, 18, 18, 19, 19
High Courts25 May 2010Dismissed
Dhon Singh Kramsa Vs State of Assam and Others
Gauhati High Court · (2011) 2 GLR 285
Constitution of India, 1950 — Article 226, 301, 309
High Courts25 May 2010
Subodh Paul and Others Vs State of Assam
Gauhati High Court · (2010) 6 GLR 202
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 149, 302, 34, 427
High Courts24 May 2010Allowed
Suraj Gupta and Others Vs State of Meghalaya and Others
Gauhati High Court · (2010) CriLJ 3457 : (2010) 5 GLR 82 : (2010) 3 GLT 225
Administration of Justice and Police in the Garo Hills District Act — Section 16, 16A, 21, 22, 23Administration of Justice and Police in the Garo Hills District Rules, 1937 — Rule 15, 16, 16B, 23, 49Criminal Procedure Code, 1973 (CrPC) — Section 164, 236, 281, 313, 364