High Courts13 May 2010
Syamal Sarmah Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 6 GLR 157
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 584 of 1,245
High Courts13 May 2010
Sufia Khatijn (Musstt.) & Ors. Vs Bhoimuddin Sheikh (Md.) @ Ahmed & Anr.
Gauhati High Court · (2011) 2 GLT 1007
Criminal Procedure Code, 1973 — Section 145Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 68, 68
High Courts12 May 2010Dismissed
Bhogeswar Saikia and Others Vs State of Assam and Others
Gauhati High Court · (2011) 2 GLR 704 : (2010) 3 GLT 377
Assam Engineering (Flood Control Department) Service Rules, 1981 — Rule 22, 32Constitution (Eighty-Fifth Amendment) Act, 2001 — Article 16A(4)Constitution of India, 1950 — Article 118, 12, 13, 14, 145(1)
High Courts12 May 2010Allowed
Smt. Saraswati Sarkar Vs Lalit Chandra Sarkar
Gauhati High Court · AIR 2010 Guw 142 : (2010) 6 GLR 866 : (2010) 4 GLT 741
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(1)Family Courts Act, 1984 — Section 14, 15, 16, 19, 5Hindu Marriage Act, 1955 — Section 13, 13(1A), 13(1A)(1), 23, 23(1)
High Courts12 May 2010Dismissed
Boranglama Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 3 GLT 130
Constitution of India, 1950 — Article 136, 14, 16, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 227, 228Penal Code, 1860 (IPC) — Section 120B, 420
High Courts11 May 2010
Pioneer Co-operative Market Ltd. and Another Vs Mustt. Mehrun Nessa and Another
Gauhati High Court · (2010) 6 GLR 845
Assam Co-operative Societies Act, 1949 — Section 35Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 151Constitution of India, 1950 — Article 226, 227
High Courts11 May 2010Allowed
Violet Mawrire Vs Ka Jelina Jyrwa
Gauhati High Court · (2010) 5 GLR 358 : (2010) 3 GLT 93
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(4), Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 11Constitution of India, 1950 — Article 227United Khasi-Jaintia Hills Autonomous District (Administration of Justice) Rules, 1953 — Rule 4, 58
High Courts11 May 2010
Shri Nguka Taipodia Vs The State of Arunachal Pradesh
Gauhati High Court · (2010) 6 GLR 217
Criminal Procedure Code, 1973 (CrPC) — Section 164, 195, 306, 307, 308Penal Code, 1860 (IPC) — Section 307, 34, 354, 376, 511
High Courts07 May 2010Allowed
Situ Sarkar and Others Vs State of Assam and Another
Gauhati High Court · (2010) 6 GLR 96 : (2011) 1 GLT 116
Criminal Procedure Code, 1973 (CrPC) — Section 107, 156(3), 173, 173(2), 190(1)Penal Code, 1860 (IPC) — Section 147, 294, 325, 342, 427
High Courts07 May 2010
Amar Kalita Vs State of Assam
Gauhati High Court · (2010) 5 GLT 793
Criminal Procedure Code, 1973 — Section 154Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 32, 32
High Courts07 May 2010
Kenpi Bam (Ete) Vs State of Arunachal Pradesh & Ors.
Gauhati High Court · (2010) 5 GLT 293
Arunachal Pradesh Government Establishment (Class-III Upper Division Clerk and Lower Division Clerk) Recruitment Rules, 1977 — Schedule 2, Schedule 2
High Courts07 May 2010Dismissed
Jyotishwar Sen Vs Smt. Anjana Sen
Gauhati High Court · AIR 2010 Guw 125 : (2011) 1 DMC 18 : (2010) 3 GLT 104 : (2011) 2 RCR(Civil) 466
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 9 Rule 13Hindu Marriage Act, 1955 — Section 10, 10(2), 13, 13(1), 13(1A)
High Courts06 May 2010Dismissed
Sri Takar Belo and Arunachal Pradesh Secretariat Employee''s Association Vs The State of Arunachal Pradesh and Arunachal Pradesh Civil Service Officers Association
Gauhati High Court · (2010) 05 GAU CK 0062
Arunachal Pradesh Civil Services Rules, 1985 — Rule 3, 3(3)
High Courts06 May 2010Dismissed
Md. Niazur Rahman Vs State of Assam
Gauhati High Court · (2010) 5 GLR 249
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 4Penal Code, 1860 (IPC) — Section 392, 395, 397
High Courts06 May 2010Dismissed
The New India Insurance Co. Ltd. Vs Lalawmpuia and Others
Gauhati High Court · (2010) 2 GLD 676 : (2010) 3 GLT 548
Motor Vehicles Act, 1988 — Section 140, 162, 163A, 163A(1), 163A(2)
High Courts06 May 2010
Thounaojam Ningol Moirang-Themongbi Ibeyaima Devi Vs State of Manipur & Anr.
Gauhati High Court · (2010) 5 GLT 221
Penal Code, 1860 — Section 420Penal Code, 1860 (IPC) — Section 420
High Courts06 May 2010Allowed
Krishna Priti Gupta Vs State Bank of India and Others
Gauhati High Court · (2010) 3 GLT 615
State Bank of India (Officers Service) Rules, 1992 — Rule 3.3, 3.4, 67, 68(2)
High Courts06 May 2010Dismissed
Mamata Acharyya Vs State of Assam and Others
Gauhati High Court · (2011) 1 GLR 360
Fundamental Rules — Rule 22, 29, 31, 9(21)
High Courts06 May 2010
Mustt. Saleha Khatun and Others Vs State of Assam and Another
Gauhati High Court · (2010) CriLJ 3329
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 147, 323, 34, 379, 436
High Courts05 May 2010Dismissed
Md. Salu Miah and Others Vs State of Assam
Gauhati High Court · (2010) 4 GLR 506 : (2010) 3 GLT 564
Criminal Procedure Code, 1973 (CrPC) — Section 161(2), 162, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 34, 447