High Courts30 Mar 2010
Dipankar Dey and Others Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLT 905
Constitution of India, 1950 — Article 21A, 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 589 of 1,245
High Courts30 Mar 2010
Sudip Alias Tultul Choudhury Vs State of Tripura
Gauhati High Court · (2010) 4 GLR 674 : (2010) 2 GLT 870
Criminal Procedure Code, 1973 (CrPC) — Section 161, 306, 307, 313Evidence Act, 1872 — Section 114, 133, 144Penal Code, 1860 (IPC) — Section 302, 34, 448
High Courts30 Mar 2010Allowed
Onyo Apang and Others Vs State of Arunachal Pradesh
Gauhati High Court · (2010) 4 GLR 645 : (2010) 2 GLT 630
Constitution of India, 1950 — Article 14, 16
High Courts30 Mar 2010
Pradip Deka and Another Vs State of Assam
Gauhati High Court · (2010) 3 GLT 16
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 321, 323, 324, 325, 332
High Courts26 Mar 2010Allowed
Smt. Runa Nath alias Rina Nath Vs State of Tripura
Gauhati High Court · (2010) 2 GLD 385 : (2011) 1 GLR 476
Penal Code, 1860 (IPC) — Section 114, 120A, 120B, 201, 302
High Courts26 Mar 2010Allowed
ART International Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 2 GLD 900 : (2011) 4 GLR 623 : (2011) 2 GLT 325
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 111, 46, 46(1), 46(4)
High Courts26 Mar 2010
Nagendra Bezbaruah & Ors. Vs State of Assam & Ors.
Gauhati High Court · (2011) 6 GLR 311 : (2010) 5 GLT 362
High Courts25 Mar 2010
Sajjan Kumar Tharad and Another Vs Deoris Marbaniang
Gauhati High Court · (2006) 1 GLT 773
Administration of Justice and Police Rules, 1971 — Rule 36ACivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4Constitution of India, 1950 — Article 227
High Courts25 Mar 2010
Eva Dey Vs Bappi Dey
Gauhati High Court · (2010) 5 GLR 411
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13Civil Procedure Code, 1908 (CPC) — Section 151, 24
High Courts25 Mar 2010
Sajjan Kumar Tharad Vs Smti Deoris Marbaniang
Gauhati High Court · AIR 2011 Guw 47
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2 , Order 39 Rule 3, Order 39 Rule 4, Order 43 Rule 1(r)Constitution of India, 1950 — Article 227
High Courts24 Mar 2010Allowed
Tana Anil Tara and Others Vs Manglong Ralongham and Others
Gauhati High Court · (2006) 1 GLT 585
Constitution of India, 1950 — Article 14, 141, 16, 226, 309
High Courts24 Mar 2010Dismissed
Lohskhembha Dkhar and Others Vs State of Meghalaya and Others
Gauhati High Court · (2010) 4 GLT 922 : (2010) 6 SLR 181
Constitution of India, 1950 — Article 14, 16
High Courts24 Mar 2010
Saibal Ganguly Vs Government of Assam and Others
Gauhati High Court · (2010) 4 GLR 810 : (2010) 3 GLT 190
Assam Prisons (Leave and Emergency Release) Rules, 1968 — Rule 11, 13, 14, 15, 16Constitution of India, 1950 — Article 14, 16, 161, 17, 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 401, 432, 432(2), 433, 433(A)
High Courts23 Mar 2010Allowed
Sri S. Prafullo Singh and Another Vs The State of Manipur and Others
Gauhati High Court · (2010) 2 GLD 446 : (2011) 1 GLR 322 : (2010) 2 GLT 794
Constitution of India, 1950 — Article 309
High Courts23 Mar 2010Allowed
Ganesh Kumar Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 03 GAU CK 0049
Army Act, 1950 — Section 80
High Courts23 Mar 2010
State of Mizoram and Others Vs Sh. Hrangdawla and Another
Gauhati High Court · AIR 2010 Guw 84 : (2011) 3 GLR 444
Constitution of India, 1950 — Article 21, 226, 32
High Courts23 Mar 2010
Padma Sadhan Jamatia Vs State of Tripura
Gauhati High Court · (2006) 1 GLT 851
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 25, 26, 27
High Courts22 Mar 2010
Rajesh Jain Vs D.D. Industries Ltd.
Gauhati High Court · AIR 2010 Guw 115 : (2010) 5 GLR 307
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1
High Courts20 Mar 2010Allowed
Sri Billal Mia and Another Vs State of Tripura
Gauhati High Court · (2010) 2 GLD 307 : (2010) 2 GLT 736
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 145, 27, 32(1)Penal Code, 1860 (IPC) — Section 107, 302, 304B, 306, 34
High Courts19 Mar 2010Dismissed
Smt. Yumnam Ningol Thingnam Ongbi Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 2 GLD 379 : (2010) 2 GLT 779
Constitution of India, 1950 — Article 21, 22, 22(3), 22(4), 22(5)National Security Act, 1980 — Section 14, 3(3), 3(4), 8Unlawful Activities (Prevention) Act, 1967 — Section 17, 18, 20