High Courts24 May 2010Dismissed
Chatrasing Roy and Others Vs State of Assam and Others
Gauhati High Court · (2010) 6 GLR 665
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 583 of 1,245
High Courts21 May 2010Allowed
D.P. Agarwala Vs Oil and Natural Gas Corporation Ltd. and Others
Gauhati High Court · (2010) 3 GLT 667 : (2010) 32 VST 8
Assam Value Added Tax Act, 2003 — Section 2, 47Constitution of India, 1950 — Article 366Finance Act, 1994 — Section 65
High Courts20 May 2010Dismissed
Dilip Biswas and Others Vs State of Assam and Others
Gauhati High Court · (2010) 3 GLT 807
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 61, 64, 65Foreigners Act, 1946 — Section 9
High Courts20 May 2010Allowed
B.C. Liana @ B.C.M. Liana Vs State of Mizoram and Others
Gauhati High Court · (2010) 6 GLR 115
Constitution of India, 1950 — Article 14, 16, 226, 309Mizoram Middle Schools and High Schools (Provincialisation) Rules, 1994 — Rule 4(1)(2), 6
High Courts20 May 2010Dismissed
Lalhlimpuia and Others Vs State of Mizoram and Others
Gauhati High Court · AIR 2010 Guw 117 : (2010) 5 GLR 107 : (2011) 1 GLT 59
Constitution of India, 1950 — Article 19, 19(1), 19(5), 19(6), 21Mizoram Motor Vehicles Rules, 1995 — Rule 89(1)Motor Vehicles Act, 1939 — Section 74
High Courts20 May 2010
Hawa Bagang Vs State of Arunachal Pradesh and Ors.
Gauhati High Court · (2011) 6 GLR 244
High Courts20 May 2010Allowed
Dr. Md. Quaisar Jawed Vs State of Assam and Others
Gauhati High Court · (2010) 6 GLR 171 : (2011) 3 GLT 827
Assam Medical Colleges (Regulation of Admission to Post Graduate Courses) Rules, 2006 — Rule 15
High Courts20 May 2010Allowed
Nosir Ahmed Mazumder Vs State of Assam and Others
Gauhati High Court · (2011) 2 GLR 96
Assam Panchayat Act, 1994 — Section 15Constitution of India, 1950 — Article 226
High Courts20 May 2010
Sanjiv Baidya Vs The State of Arunachal Pradesh
Gauhati High Court · (2011) 1 GLR 220 : (2010) 3 GLT 758
Penal Code, 1860 (IPC) — Section 366, 366(A)
High Courts19 May 2010
Purabha Kahali Vs Royal Construction and Ors.
Gauhati High Court · (2010) 5 GLR 549
Civil Procedure Code, 1908 — Order 1 Rule 10, 21(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 21(1)
High Courts18 May 2010
State of Arunachal Pradesh Vs Samail Baiju
Gauhati High Court · (2010) 4 GLT 95
Assam Frontier (Administration of Justice) Act, 1945 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 376
High Courts18 May 2010Dismissed
Deepak Kumar Poddar Vs State of Assam and Others
Gauhati High Court · (2010) 6 GLR 835 : (2010) 31 VST 8
Assam General Sales Tax Act, 1993 — Section 17(4), 2(22), 9(4)
High Courts17 May 2010Dismissed
Pawan Anand Vs Banajyoti Nath
Gauhati High Court · (2010) 6 GLR 702 : (2011) 2 RCR(Criminal) 23
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts15 May 2010Dismissed
Nibash Ch. Saha and Another Vs Champa Lal Ladhar
Gauhati High Court · AIR 2010 Guw 137 : (2010) 5 GLR 143 : (2010) 3 GLT 407
Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 16, 20
High Courts14 May 2010
Jaishil Taba and Ors. Vs State of Arunachal Pradesh and Ors.
Gauhati High Court · (2012) 1 GLR 233
High Courts14 May 2010Dismissed
Giridhar Kishko Vs State of Assam
Gauhati High Court · (2011) 3 Crimes 13 : (2010) 6 GLR 884
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 228(A), 332, 342, 376
High Courts14 May 2010Allowed
Jayanti Roy Choudhury Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 3 GLT 417
Motor Vehicles Act, 1988 — Section 2(30)Representation of the People Act, 1951 — Section 160, 161, 162, 163
High Courts14 May 2010Dismissed
Mohammad Hussain and Others Vs Mustt. Rugena Begum
Gauhati High Court · (2010) 5 GLR 348
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 323, 34, 498(A)
High Courts13 May 2010Dismissed
Srikanta Sharma Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 5 GLR 4 : (2010) 3 GLT 216
Central Reserve Police Force Act, 1949 — Section 10, 11, 11(1), 12, 9Central Reserve Police Force Rules, 1955 — Rule 27
High Courts13 May 2010
Smt. Kapi Tali Vs Extra Assistant Commissioner and Shri Joram Anu
Gauhati High Court · (2010) 05 GAU CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 145