High Courts19 Mar 2010Dismissed
Md. Jameruddin and Others Vs State of Manipur and Others
Gauhati High Court · (2010) 2 GLD 350 : (2010) 4 GLT 945
Constitution of India, 1950 — Article 14, 19, 21
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 590 of 1,245
High Courts19 Mar 2010Dismissed
Jaydev Das Vs Central Bureau of Investigation
Gauhati High Court · (2010) 4 GLR 804
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 120B, 409, 419, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 17, 31
High Courts19 Mar 2010Allowed
Nome Lego Vs Gauhati University and Others
Gauhati High Court · (2010) 4 GLT 528
L.L.B. Regulations — Regulation 14, 15, 16
High Courts19 Mar 2010Dismissed
Shri Ashim Kumar Gupta Roy and Another Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 2 GLD 746
Constitution of India, 1950 — Article 226, 309
High Courts19 Mar 2010Allowed
Dhiren Ch. Das Vs State of Assam and Others
Gauhati High Court · (2011) 5 GLR 686
Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 24(2)Constitution of India, 1950 — Article 226
High Courts18 Mar 2010Allowed
Vidyasagar Sharma Vs Jugal Kishore Sharma
Gauhati High Court · (2006) 1 GLT 666
Succession Act, 1925 — Section 63
High Courts18 Mar 2010Allowed
Randolf Howard Pariat Vs State of Meghalaya and Others
Gauhati High Court · (2010) 3 GLT 388
Meghalaya Health Services Rules, 1990 — Rule 9, 9(3), 9(8)
High Courts17 Mar 2010Dismissed
Armstrong Sanglein Vs Khasi Hills Autonomous District Council and Others
Gauhati High Court · (2010) 4 GLT 583
High Courts16 Mar 2010Allowed
Amoresh Roy and Others Vs State of Assam and Others
Gauhati High Court · (2010) 2 GLD 1 : (2011) 2 GLR 157
Assam Panchayat Act, 1994 — Section 2(26), 3, 3(1), 3(2), 3(3)Constitution of India, 1950 — Article 226
High Courts15 Mar 2010Allowed
Justin Wahlang Vs State of Meghalaya and Another
Gauhati High Court · (2010) 3 GLT 64
High Courts15 Mar 2010Allowed
Saroj Kumar Singh Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 4 GLR 139 : (2010) 2 GLT 897
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16Central Industrial Security Force Rules, 2001 — Rule 25, 25(1), 25(2), 25(3)Constitution of India, 1950 — Article 14, 16
High Courts15 Mar 2010
Dr. Nandita Choudhury Vs Hindustan Paper Corporation Ltd.
Gauhati High Court · (2011) 1 GLR 571
Constitution of India, 1950 — Article 14Promotion Policy and Rules — Rule 21
High Courts12 Mar 2010Allowed
Sita Satnami Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLR 51 : (2010) 3 GLT 291
Assam Panchayat Act, 1994 — Section 15, 15(1), 15(2), 17, 17(3)
High Courts12 Mar 2010Dismissed
Meghalaya Wine Dealers Association and Another Vs State of Meghalaya and Others
Gauhati High Court · (2010) 5 GLR 332 : (2010) 2 GLT 673
Constitution of India, 1950 — Article 12, 19(1), 226, 32, 359(1)Meghalaya Excise (Amendment) Rules, 2008 — Rule 372, 373Meghalaya Excise Act, 1910 — Section 26, 36
High Courts12 Mar 2010Dismissed
Amiya Gowala Vs State of Assam
Gauhati High Court · (2010) 6 GLR 165
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts12 Mar 2010Allowed
Lourembam Deben Singh and Others Vs State of Manipur and Others
Gauhati High Court · (2010) 4 GLR 230 : (2010) 2 GLT 653
Constitution of India, 1950 — Article 14, 16Manipur Police Service Rules, 1965 — Rule 14, 17(1), 4, 5, 5(1)
High Courts11 Mar 2010
Someswar Baro Vs Bodoland Territorial Areas District and Others
Gauhati High Court · (2011) 4 GLR 694
High Courts11 Mar 2010Dismissed
Musstt. Habiza Bewa Vs Asharful Alom Paramanik and Another
Gauhati High Court · (2010) 2 GLD 726 : (2010) 6 GLR 894
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 376, 448, 511
High Courts11 Mar 2010
Hage Kano Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 4 GLR 27
High Courts11 Mar 2010
Ng. Komon Vs State of Manipur and Others
Gauhati High Court · AIR 2010 Guw 102 : (2010) 6 GLR 179 : (2010) 4 GLT 1035
Constitution of India, 1950 — Article 21, 21A, 226, 29, 30