High Courts28 Apr 2010Dismissed
Ajit Chakraborty Vs The State of Tripura
Gauhati High Court · (2010) CriLJ 3103 : (2010) 2 DMC 791 : (2010) 3 GLT 281
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302, 304B
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 586 of 1,245
High Courts28 Apr 2010
C.R.Sarma Vs State of Assam
Gauhati High Court · (2010) 4 GLR 496
Criminal Procedure Code, 1973 — Section 161Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts27 Apr 2010Allowed
Sushil Suri Vs State of Assam
Gauhati High Court · (2010) 4 GLT 599
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376(2), 511
High Courts27 Apr 2010Dismissed
Gautam Construction and Another Vs State of Assam and Others
Gauhati High Court · (2010) 35 VST 441
Constitution of India, 1950 — Article 366
High Courts27 Apr 2010
Prakash Tanti Vs State of Assam
Gauhati High Court · (2010) 3 GLT 723
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 304, 324, 326, 448
High Courts27 Apr 2010Dismissed
Shankar Chandra Paul Vs Makhan Bala Das and Others, Legal Heirs of Girindra Mohan Das
Gauhati High Court · (2010) 4 GLT 233
Evidence Act, 1872 — Section 91, 92
High Courts27 Apr 2010Dismissed
Nakul Mura Vs State of Assam
Gauhati High Court · (2011) 1 GLT 88
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts26 Apr 2010Allowed
State Bank of India Vs T. Bardhan
Gauhati High Court · AIR 2011 Guw 68 : (2010) 5 GLR 94
High Courts26 Apr 2010
Chief Executive Officer, Meghalaya Board of Wakf, Shillong & Anr. Vs Kishan Chandra Baharwani & Ors.
Gauhati High Court · (2010) 5 GLT 344
Waqf Act, 1954 — Section 36A, 36A, 36B, 36B
High Courts26 Apr 2010Dismissed
Darilian Passah Vs Batriti Lyngdoh and Others
Gauhati High Court · (2010) 4 GLR 599 : (2010) 3 GLT 717 : (2011) 2 TAC 786
Motor Vehicles Act, 1988 — Section 101, 101(2), 102, 173
High Courts26 Apr 2010Allowed
Girish Chandra Papnee Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 4 GLR 640 : (2010) 3 GLT 781
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts26 Apr 2010Allowed
103588M Hav Girish Chandra Papnee Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 2 GLD 614
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts23 Apr 2010
State of Assam & Anr. Vs Sujit Biswas & Anr.
Gauhati High Court · (2010) 5 GLT 765
Criminal Procedure Code, 1973 — Section 313, 354(3)Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3)Penal Code, 1860 — Section 302, 376(2)(f)
High Courts23 Apr 2010Allowed
Md. Abdul Ahad Choudhury Vs State of Mizoram and Another
Gauhati High Court · (2010) 2 GLD 684 : (2010) 3 GLT 246
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 1(2), 190, 193, 209, 87Government of India (Amendment) Act, 1935 — Section 92(1)
High Courts23 Apr 2010Dismissed
Amar Das Vs State of Tripura and Others
Gauhati High Court · (2010) 4 GLR 782
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 14(15), 15, 19Central Civil Services (Pension) Rules, 1972 — Rule 9, 9(2)Central Reserve Police Force Rules, 1955 — Rule 27
High Courts23 Apr 2010Allowed
Sudhir Ranjan Chakraborty and Others Vs Ashish Upadhyay and Others
Gauhati High Court · (2010) 4 GLR 591 : (2010) 4 GLT 570
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 42, 43
High Courts22 Apr 2010
Shri Tobing Borang, Draughtsman Vs The State of Arunachal Pradesh and Shri Tapan Chandra Kar, JE, PWD, Sub-division Koyu
Gauhati High Court · (2011) 1 GLT 112
Assam Frontier (Administration of Justice) Act, 1945 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(4), 173, 239Penal Code, 1860 (IPC) — Section 451, 497
High Courts22 Apr 2010Allowed
Sri Somen Baidya Vs State of Tripura and Others
Gauhati High Court · (2010) 2 GLD 874
Constitution of India, 1950 — Article 226
High Courts22 Apr 2010Allowed
Md. Amir Hussain Vs The State of Assam
Gauhati High Court · (2010) CriLJ 4201 : (2011) 2 Crimes 127 : (2010) 3 GLT 572
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 489(A), 489(C)Wild Life (Protection) Act, 1972 — Section 51
High Courts22 Apr 2010Allowed
Chandrapati Debbarma Vs State of Tripura and Others
Gauhati High Court · (2011) 1 GLR 704
Constitution of India, 1950 — Article 21, 226