High Courts09 Apr 2010Dismissed
Raj Kumar Kheroda Singh and Others Vs State of Manipur and Others
Gauhati High Court · (2010) 2 GLD 858 : (2011) 1 GLT 237
Constitution of India, 1950 — Article 16
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 588 of 1,245
High Courts09 Apr 2010
Deputy Inspector of Schools Vs Khalilur Rahman Borbhuiya and Others
Gauhati High Court · (2006) 1 GLT 977
Constitution of India, 1950 — Article 136, 226
High Courts09 Apr 2010
Gourab Chakraborty and Another Vs State of Tripura and Others
Gauhati High Court · (2010) 3 GLT 1
Tripura Police Service Act — Section 2Tripura Police Service Rules, 1967 — Rule 13, 19(4), 2, 28, 29
High Courts09 Apr 2010
Moirangthem Gandhi Singh Vs State of Manipur and Others
Gauhati High Court · (2011) 1 GLT 562
Constitution of India, 1950 — Article 21, 22, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 82Penal Code, 1860 (IPC) — Section 120B, 381
High Courts09 Apr 2010Dismissed
Imprint and Another Vs State of Tripura and Others
Gauhati High Court · (2010) 2 GLD 531
High Courts08 Apr 2010
Shiningstar Warjri Vs State of Meghalaya and Others
Gauhati High Court · (2010) 4 GLT 927
Constitution of India, 1950 — Article 14
High Courts08 Apr 2010Allowed
Dr. H. Biren Singh Vs State of Manipur and Others
Gauhati High Court · (2010) 2 GLD 869 : (2011) 2 GLR 36 : (2011) 4 GLT 298
Constitution of India, 1950 — Article 309
High Courts08 Apr 2010Dismissed
Sri Gadam Ete Vs Smti. Duter Padu
Gauhati High Court · (2010) 4 GLR 666 : (2010) 3 GLT 29
High Courts08 Apr 2010Allowed
Milan Debnath Vs State of Tripura
Gauhati High Court · (2010) 4 GLR 1 : (2010) 2 GLT 843
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 376, 376(1)
High Courts07 Apr 2010Dismissed
Union of India (UOI) Vs Indian Oil Corporation (AOD)
Gauhati High Court · (2011) 3 GLR 548
High Courts07 Apr 2010Dismissed
Gautam Das and Others Vs Md. Abdul Matin
Gauhati High Court · (2010) 5 GLR 420 : (2010) 4 GLT 140
Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 190, 190(1), 190(2)Penal Code, 1860 (IPC) — Section 19, 21, 25, 30, 34
High Courts05 Apr 2010Dismissed
Jiten Kalita Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLR 722
Constitution of India, 1950 — Article 226
High Courts05 Apr 2010Dismissed
Monowara Begum Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLR 516
Constitution of India, 1950 — Article 226
High Courts05 Apr 2010
Nabajit Sarkar @ Nitu Sarkar Vs State of Assam & Ors.
Gauhati High Court · (2010) 5 GLT 645
Constitution of India, 1950 — Article 14, 14
High Courts01 Apr 2010Allowed
Sunil Jaiswal Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 3 GLT 775
Constitution of India, 1950 — Article 19(2), 19(6)Essential Commodities Act, 1955 — Section 7Passports Act, 1967 — Section 10, 10(3), 10(5)
High Courts01 Apr 2010Dismissed
Ajit Boraik Vs State of Assam
Gauhati High Court · (2006) 1 GLT 826
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302
High Courts01 Apr 2010Dismissed
Sudhir Lohia and Another Vs Chairman, Debts Recovery Appellate Tribunal and Others
Gauhati High Court · (2010) 4 BC 453
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 4, Order 8 Rule 5Constitution of India, 1950 — Article 226, 227
High Courts31 Mar 2010Allowed
Sunit Kumar Bardoloi Vs State of Assam and Others
Gauhati High Court · (2006) 1 GLT 786
Constitution of India, 1950 — Article 226
High Courts31 Mar 2010
Nagaland University and Others Vs Narola and Others
Gauhati High Court · (2011) 4 GLT 428
High Courts30 Mar 2010Allowed
Bimal Chandra Sarkar Vs State of Tripura
Gauhati High Court · (2010) 4 GLR 567 : (2010) 3 GLT 49
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 174Evidence Act, 1872 — Section 145, 154Penal Code, 1860 (IPC) — Section 302, 303, 304B, 304B(2), 498A