High Courts28 Jan 2010Dismissed
Narayan Roy Vs Smt. Jamuna Dey (Roy)
Gauhati High Court · AIR 2010 Guw 75 : (2011) 1 GLR 444
Family Courts Act, 1984 — Section 13, 14, 19Hindu Marriage Act, 1955 — Section 10, 13, 23, 5
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 597 of 1,245
High Courts28 Jan 2010Allowed
Nabajit Das Vs State of Assam and Others
Gauhati High Court · (2011) 40 VST 446
General Clauses Act, 1897 — Section 8
High Courts28 Jan 2010Dismissed
Narjina Parvin Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLR 133
High Courts27 Jan 2010
Om Prakash Khakholia and Others Vs Md. Rafiuddin Ahemd @ Rickbaba
Gauhati High Court · (2010) 3 GLR 906 : (2010) 3 GLT 74
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 227
High Courts27 Jan 2010Dismissed
Sri Sadhan Das Vs Sri Mrinal Kanti Datta and Others
Gauhati High Court · (2010) 2 GLD 113 : (2011) 2 GLR 199 : (2010) 3 GLT 58
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 100
High Courts27 Jan 2010Allowed
Bijni Truck Malik Sanstha and Others Vs State of Assam and Others
Gauhati High Court · (2011) 3 GLR 315
Assam Municipal Act, 1956 — Section 3(3), 68, 68(1)Constitution of India, 1950 — Article 244(2), 265
High Courts27 Jan 2010
Silchar Collegiate School and Others Vs Shanta Dutta
Gauhati High Court · (2010) 124 FLR 1062 : (2010) 5 GLR 330
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts27 Jan 2010Dismissed
Md. Meyar Ali and Others Vs State of Assam
Gauhati High Court · (2010) 3 GLR 244
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 326
High Courts27 Jan 2010
Pradip Kr. Banik Vs Manindra Mandal and Others
Gauhati High Court · (2010) 3 GLR 21 : (2010) 1 GLT 715
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts25 Jan 2010
Director, Survey of India and Another Vs Subrata Kumar Sen and Others
Gauhati High Court · (2011) 5 GLR 726 : (2010) 3 GLT 817
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 23Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 1, 2, 226, 3
High Courts25 Jan 2010
Sua Gowala Vs State of Assam
Gauhati High Court · (2010) 3 GLT 1 : (2010) 2 GLT 718
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts25 Jan 2010
Panbari Tea Co. Ltd. and Others Vs Umachand Shermall and Co.
Gauhati High Court · (2010) 3 GLR 28 : (2010) 2 GLT 573
Civil Procedure Code, 1908 (CPC) — Section 21Constitution of India, 1950 — Article 227
High Courts25 Jan 2010
Harimaya Dahal Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 3 GLR 233 : (2010) 2 GLT 168
Constitution of India, 1950 — Article 21, 22(2), 226, 32Penal Code, 1860 (IPC) — Section 302, 326, 34
High Courts25 Jan 2010
Nepal Das and Anr. Vs Aditi Deori and Ors.
Gauhati High Court · (2011) 5 GLR 23 : (2011) 2 GLT 336
Civil Procedure Code Amendment Act, 2002 — Order 6 Rule 2(1), Order 6 Rule 2(1)Civil Procedure Code, 1908 — Order 6 Rule 2(1), Order 7 Rule 14(1), Order 7 Rule 14(2), Order 7 Rule 14(3)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2(1), Order 7 Rule 14(1), Order 7 Rule 14(2), Order 7 Rule 14(3)
High Courts25 Jan 2010
Md. Saukat Ali and Others Vs Musstt. Nekjan Bibi and Others
Gauhati High Court · (2010) 5 GLR 311 : (2010) 2 GLT 820
Evidence Act, 1872 — Section 67, 68Registration Act, 1908 — Section 58
High Courts25 Jan 2010
Biswajit Suraj Malakar Vs State of Assam and Others
Gauhati High Court · (2011) 4 GLR 193
High Courts22 Jan 2010Dismissed
Prakash Roadlines Ltd. Vs Rajarshi Motors (P) Ltd.
Gauhati High Court · AIR 2010 Guw 57 : (2010) 3 GLR 317 : (2010) 2 GLT 522 : (2011) 137 TTJ 52
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 19, 2
High Courts22 Jan 2010
Jayanti Deb Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 3 GLR 636 : (2010) 2 GLT 356
Border Security Force Special Relief Fund Rules — Rule 4Constitution of India, 1950 — Article 12, 14, 21, 226
High Courts22 Jan 2010Dismissed
Nagendra Sarmah Vs State of Assam
Gauhati High Court · (2010) 3 GLT 220
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts21 Jan 2010
Alauddin Ali (MD.) Vs State of Assam
Gauhati High Court · (2010) 3 GLT 821
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 354, 375, 376