High Courts09 Feb 2010
Umesh Sarma and Another Vs State of Assam
Gauhati High Court · (2010) 3 GLR 13 : (2010) 2 GLT 417
Evidence Act, 1872 — Section 113B, 4Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 595 of 1,245
High Courts09 Feb 2010Dismissed
Larsen and Toubro Limited Vs State of Assam and Others
Gauhati High Court · (2010) 6 GLR 447 : (2010) 31 VST 417
Assam Value Added Tax Act, 2003 — Section 107, 79, 82
High Courts09 Feb 2010Allowed
Mihir Textiles Ltd. Vs Joint Commissioner of Income Tax
Gauhati High Court · (2010) 02 GAU CK 0009
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142(1), 147, 148, 149
High Courts09 Feb 2010Dismissed
Lance Naik, Dalbir Singh (Army No. 2790739-X) Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 2 GLD 438
High Courts09 Feb 2010
Basudev Das Vs Union of India
Gauhati High Court · (2011) 272 ELT 668
Customs Act, 1962 — Section 106, 108, 110, 111, 112Evidence Act, 1872 — Section 24
High Courts08 Feb 2010Allowed
Smt. Muna Thapa and Another Vs State of Manipur and Others
Gauhati High Court · (2010) 2 GLD 165
Constitution of India, 1950 — Article 243B, 243E, 243E(3)Manipur Panchayati Raj Act, 1994 — Section 20(1), 22, 22(2)
High Courts08 Feb 2010Dismissed
Md. Moinul Hoque Vs Momtaz Begum Khan
Gauhati High Court · (2010) 4 GLR 248
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 10, 13(1), 13(2), 7, 8
High Courts08 Feb 2010
Riburaj Bhujel Vs State of Manipur and Others
Gauhati High Court · AIR 2010 Guw 100 : (2010) 4 GLR 259 : (2010) 2 GLT 694
Constitution of India, 1950 — Article 243BMANIPUR PANCHAYATI RAJ ACT, 1994 — Section 20, 22, 243E
High Courts08 Feb 2010Allowed
Smt. Devimaya Thapa and Others Vs State of Manipur and Others
Gauhati High Court · (2010) 2 GLD 162
Constitution of India, 1950 — Article 243B, 243E, 243E(3)Manipur Panchayati Raj Act, 1994 — Section 20(1), 22, 22(2)
High Courts08 Feb 2010
Indian Oil Corporation Vs State of Tripura and Others
Gauhati High Court · (2010) 30 VST 155
Constitution of India, 1950 — Article 226
High Courts05 Feb 2010
Shri. Mahadev Haider Vs State of Assam and Others
Gauhati High Court · (2010) 1 GLD 830
Constitution of India, 1950 — Article 226Foreigners Act, 1946 — Section 9
High Courts05 Feb 2010Allowed
State of Manipur Vs Smt. Elangbam Ongbi R.K. Jibanlata Devi and Others
Gauhati High Court · (2010) 1 GLD 770 : (2010) 2 GLT 548
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 47 Rule 1Constitution of India, 1950 — Article 137, 145Hindu Marriage Act, 1955 — Section 10, 11, 16, 5, 5(1)
High Courts05 Feb 2010
Miranyamoi Rabha and Others Vs State of Assam and Others
Gauhati High Court · (2006) 1 GLT 964
Board of Secondary Education Assam Regulations — Regulation 15Board of Secondary Education Assam Rules — Rule 13, 14, 15, 5Constitution of India, 1950 — Article 226
High Courts05 Feb 2010Allowed
Management of Dayang Tea Estate Vs Secretary, Assam Chah Karmachari Sangha and Others
Gauhati High Court · (2010) 3 LLJ 622
Constitution of India, 1950 — Article 227
High Courts05 Feb 2010Allowed
Management of the Dayang Tea Estate Vs Secretary, Assam Chah Karmachari Sangha and Others
Gauhati High Court · (2010) 3 GLR 851 : (2010) 5 SLR 499
Constitution of India, 1950 — Article 227
High Courts05 Feb 2010Dismissed
Nakul Paul Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLR 57
Constitution of India, 1950 — Article 226
High Courts05 Feb 2010Dismissed
Sri Bijan Bhattacharjya Vs State of Assam and Others
Gauhati High Court · (2010) 1 GLD 883 : (2010) 6 GLR 528
Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 14(4)Constitution of India, 1950 — Article 226
High Courts05 Feb 2010
Sriram Mura Vs State of Assam
Gauhati High Court · (2010) 6 GLR 899
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts04 Feb 2010Allowed
Laishram Shyamjai Singh Vs The District Magistrate and Others
Gauhati High Court · (2010) CriLJ 2930
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 10
High Courts04 Feb 2010Allowed
Robijuddin Vs State of Assam
Gauhati High Court · (2010) 5 GLR 266
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 302, 304(1), 34, 447