High Courts21 Jan 2010
Md. Alauddin Ali Vs State of Assam
Gauhati High Court · (2011) 1 GLR 502
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 354, 375, 376
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 598 of 1,245
High Courts21 Jan 2010Allowed
Kalyan Kumar Roy and Others Vs Tripura Gramin Bank and Others
Gauhati High Court · (2010) 2 GLD 450 : (2011) 1 GLT 531
Constitution of India, 1950 — Article 142National Bank for Agriculture and Rural Development Act, 1981 — Section 3, 38Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 4.4
High Courts21 Jan 2010Dismissed
Gouranga Das and etc. Vs The State of Tripura
Gauhati High Court · (2010) CriLJ 2125 : (2010) 1 GLT 694
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 145, 157, 159, 32, 62Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
High Courts21 Jan 2010
Dipumoni Baruah @ Kon Bhaiti Vs State of Assam
Gauhati High Court · (2010) 3 GLR 61 : (2010) 3 GLT 766
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 324, 325, 326, 34
High Courts21 Jan 2010Allowed
Sri Sajal Sutradhar Vs State of Assam
Gauhati High Court · (2010) 1 GLD 892
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 109, 116, 34, 375, 376
High Courts21 Jan 2010Dismissed
Prabhas Bhowmik @ Prabash Vs State of Assam
Gauhati High Court · (2010) 3 GLR 268
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302
High Courts20 Jan 2010
Oriental Insurance Co. Ltd. Vs Rodingliani and Another
Gauhati High Court · (2006) 1 GLT 399
Mizoram Motor Vehicles Rules, 1995 — Rule 276Motor Vehicles Act, 1988 — Section 173
High Courts19 Jan 2010Dismissed
Joseph Zairemmawia and Others Vs State of Mizoram and Others
Gauhati High Court · (2006) 1 GLT 985
Constitution of India, 1950 — Article 226, 266
High Courts18 Jan 2010
Md. Saifor Uddin Ahmed Vs State of Assam and Others
Gauhati High Court · (2010) 1 GLD 885
Assam Ministerial District Establishment Service Rules, 1967 — Rule 6
High Courts12 Jan 2010Dismissed
Arambam Biren Singh Vs State of Manipur and Others
Gauhati High Court · (2010) 3 GLR 440 : (2010) 2 GLT 297
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 25, 26National Security (Second Amendment) Act, 1984 — Section 3
High Courts12 Jan 2010Allowed
Miss Yapi Dolum and Others Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2010) 2 GLD 712 : (2010) 2 GLT 541
Constitution of India, 1950 — Article 309
High Courts12 Jan 2010Allowed
Shri M.K. Sen Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 2 GLD 714 : (2010) 2 GLT 397
High Courts12 Jan 2010Allowed
Tarik Talom (Dr.) Vs State of Arunachal Pradesh
Gauhati High Court · (2006) 1 GLT 290
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 323, 366, 380, 427, 452
High Courts08 Jan 2010
Md. Abdul Khalique Vs State of Assam and Others
Gauhati High Court · (2010) 1 GLD 872
Constitution of India, 1950 — Article 19, 20, 21, 22Foreigners Act, 1946 — Section 9
High Courts08 Jan 2010
Shri Uttam Ch. Das Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 1 GLD 869
Constitution of India, 1950 — Article 19, 20, 21, 22Foreigners Act, 1946 — Section 9
High Courts08 Jan 2010Dismissed
Munin Mahanta @ Munin Ch. Mahanta Vs Meera Thakuria and Others
Gauhati High Court · (2006) 1 GLT 802
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 103Evidence Act, 1872 — Section 101
High Courts08 Jan 2010Dismissed
Arun Kumar Bakshi Vs Hindustan Paper Corporation and Others
Gauhati High Court · (2010) 4 GLR 127
Conduct, Discipline and Appeal Rules — Rule 4
High Courts08 Jan 2010Allowed
Sardar Jagir Singh Vs Ranjit Baruah
Gauhati High Court · (2010) 3 GLR 586
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts08 Jan 2010Dismissed
Md. Ashraf Ali and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 4 GLR 382 : (2010) 2 GLT 607
Citizenship (Amendment) Act, 1985 — Section 18, 6A(2), 6A(3), 6A(4), 6A(5)Citizenship Act, 1955 — Section 3, 4, 5, 6Constitution of India, 1950 — Article 226
High Courts08 Jan 2010Dismissed
Sri Maran Nama Vs State of Tripura
Gauhati High Court · (2010) CriLJ 1594 : (2010) 3 GLR 160 : (2010) 2 GLT 184
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 113B, 21