High Courts05 May 2010Allowed
Sikandar Ali Vs State of Assam
Gauhati High Court · (2010) 4 GLR 547 : (2010) 3 GLT 538
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 325
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 585 of 1,245
High Courts05 May 2010Dismissed
Md. Habibur Rahman and Another Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLR 499
Constitution of India, 1950 — Article 14, 16, 226
High Courts04 May 2010Allowed
Abdul Syed and Others Vs State
Gauhati High Court · (2010) 3 GLT 728
Penal Code, 1860 (IPC) — Section 147, 34, 366, 448, 511
High Courts04 May 2010Dismissed
New India Assurance Co. Ltd. Vs Waitilian I. Nongbet
Gauhati High Court · (2010) 3 GLT 83
Succession Act, 1925 — Section 306Workmens Compensation Act, 1923 — Section 22, 30
High Courts04 May 2010Allowed
Hemanta Medhi Vs State of Assam
Gauhati High Court · (2011) 1 GLR 641
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376, 497
High Courts04 May 2010Dismissed
Barnali Mahanta Vs State Of Assam and Others
Gauhati High Court · (2010) 4 GLT 588
Assam Government Aided Junior College Management Rules, 2001 — Rule 18, 4, 9Assam Higher Secondary Education Act, 1984 — Section 28, 3Assam Secondary Education (Provincialisation) Act, 1977 — Section 2, 8
High Courts04 May 2010Dismissed
Pranab Kumar Saha Vs Tripura Truck Owners Syndicate and Another
Gauhati High Court · (2011) 1 GLR 882 : (2010) 3 GLT 89
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 27Contract Act, 1872 — Section 29Evidence Act, 1872 — Section 65, 66, 91
High Courts04 May 2010Dismissed
Coaches Association and Others Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLR 561
Constitution of India, 1950 — Article 226, 309
High Courts04 May 2010
Gaurish Ranjan Paul Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 3 GLT 114
High Courts04 May 2010
Commissioner-Cum-Secretary (Power) and Others Vs Shaman Enterprise
Gauhati High Court · (2010) 3 GLT 126
High Courts03 May 2010Allowed
Workman of Bijlibari Tea Estate Vs Management of Bijlibari Tea Estate
Gauhati High Court · (2010) 4 GLR 849 : (2010) 4 GLT 207
Industrial Disputes Act, 1947 — Section 11A
High Courts03 May 2010
Deepak Lohia Vs Kamrup Developers P. Ltd. and Others
Gauhati High Court · (2010) 157 CompCas 82 : (2010) 3 CompLJ 409 : (2010) 6 GLR 219
COMPANIES ACT, 1956 — Section 10F, 397, 398, 402, 634A
High Courts30 Apr 2010
Ali Ahmed Mazumdar Vs State of Assam & Ors.
Gauhati High Court · (2010) 5 GLT 309
Assam Panchayat Act, 1994 — Section 15, 15
High Courts30 Apr 2010Dismissed
State of Tripura Vs Nurul Amin and Others
Gauhati High Court · (2010) 3 GLT 768
Arms Act, 1959 — Section 27(3)Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 395, 396, 397
High Courts29 Apr 2010Dismissed
Moshidur Rahman Prodhani Vs State of Meghalaya and Others
Gauhati High Court · (2010) 4 GLT 278
Assam Aided High and Higher Secondary Schools Employees (Amendment) Rules, 1965 — Rule 4, 4(3)Constitution of India, 1950 — Article 226
High Courts29 Apr 2010Allowed
Haree Narayan Gupta and Harilal Shah Vs Union of India (UOI)
Gauhati High Court · (2010) 6 GLR 91 : (2011) 1 TAC 324
Railway Claims Tribunal Act, 1987 — Section 23Railway Protection Force Act, 1957 — Section 2(1)Railways Act, 1989 — Section 123, 124A, 2(29), 34
High Courts28 Apr 2010Allowed
Anil Kumar Kothari Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 232 CTR 104
Constitution of India, 1950 — Article 136, 226Income Tax Act, 1961 — Section 127, 142, 34
High Courts28 Apr 2010
Tankeswar Roy Vs State of Assam
Gauhati High Court · (2010) 4 GLR 496
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts28 Apr 2010
Likha Saaya Vs Nikh Kamin and Another
Gauhati High Court · (2010) 4 GLR 726 : (2010) 3 GLT 398
Bills of Sale Act, 1878 — Section 1, 10(2), 4, 9Representation of the People Act, 1951 — Section 80, 81, 81(1), 81(3), 86
High Courts28 Apr 2010Allowed
Mahendra Kumar Sharma Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 4 GLT 242