High Courts16 Dec 2009Allowed
Juri Gogoi @ Chenimai Gogoi Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 1 GLT 430
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(5)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 601 of 1,245
High Courts16 Dec 2009Allowed
Kiranjoy Reang and Another Vs State of Tripura
Gauhati High Court · (2006) 1 GLT 284
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 120B, 121, 309, 34, 349
High Courts15 Dec 2009Allowed
Prabir Ranjan Sengupta Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLR 379 : (2010) 2 GLT 53
High Courts15 Dec 2009Allowed
Khagen Das Vs State of Assam
Gauhati High Court · (2010) 3 GLR 25
Penal Code, 1860 (IPC) — Section 313, 417, 420, 493
High Courts14 Dec 2009
Md. Abdul Motin and Others Vs State of Assam and Others
Gauhati High Court · (2010) 2 GLR 323
Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978 — Section 4, 5, 6
High Courts11 Dec 2009Allowed
Parameswar Reddy @ Baburam and Others Vs State of Assam
Gauhati High Court · (2010) 2 GLR 141 : (2010) 1 GLT 119
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 464Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Dec 2009Dismissed
Lalawmpuia and Others Vs The State of Mizoram and Others
Gauhati High Court · (2010) 1 GLD 624 : (2010) 2 GLT 482
Constitution of India, 1950 — Article 351
High Courts10 Dec 2009Allowed
S.N. Yadav Vs State of Mizoram and Others
Gauhati High Court · (2010) 3 GLR 148 : (2010) 2 GLT 556
Assam Police Manual — Rule 66Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(8), 15Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts10 Dec 2009Allowed
Pradip Kr. Taye and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 320 ITR 29 : (2010) 189 TAXMAN 483
Constitution of India, 1950 — Article 342Income Tax Act, 1961 — Section 10(26)
High Courts10 Dec 2009Allowed
Mohan Singh Rawat Vs Meghalaya State Electricity Board and Others
Gauhati High Court · (2010) 1 GLT 629
High Courts10 Dec 2009Dismissed
Bhanumatisikdar and Others Vs Binapani Singha Roy and Another
Gauhati High Court · (2010) 1 GLT 107
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 90Transfer of Property Act, 1882 — Section 106
High Courts10 Dec 2009
Hirendra Nath Gohain Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 1 GLD 612 : (2010) 1 GLT 49
Constitution of India, 1950 — Article 13, 14, 19(1), 21Post Office Act, 1898 — Section 6
High Courts10 Dec 2009Allowed
Hoka Konyak Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 4 BC 399
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 12 Rule 2, Order 12 Rule 6, Order 15 Rule 1, Order 15 Rule 2Financial Institutions Act, 1993 — Section 19(7), 25(b), 29Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts10 Dec 2009
Mosht. Moriom Bewa Vs Assam State Electricity Board and Others
Gauhati High Court · (2006) 1 GLT 531
Constitution of India, 1950 — Article 226Electricity Rules, 1956 — Rule 91
High Courts09 Dec 2009Dismissed
Dhirendra Sutradhar Vs State of Tripura and Another
Gauhati High Court · (2010) 3 GLR 799 : (2010) 1 GLT 271
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(2), 10(3), 14Constitution of India, 1950 — Article 226
High Courts09 Dec 2009Allowed
Dipak Das and Others Vs State of Tripura
Gauhati High Court · (2010) 2 GLR 615 : (2010) 1 GLT 15
Arms Act, 1959 — Section 25, 27, 27(1), 27(2), 27(3)Army Act, 1950 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 360
High Courts09 Dec 2009Allowed
Krishna Devi @ Sabitri Devi Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 4 GLR 276
High Courts09 Dec 2009
K.D.C. Bonded Warehouse (P.) Ltd. Vs State of Assam and Others
Gauhati High Court · (2011) 38 VST 111
Assam General Sales Tax Act, 1993 — Section 18(1), 31(1), 36, 36(1), 37
High Courts08 Dec 2009Allowed
Latu Dasgram Co-operative Society Limited Vs State of Assam and Others
Gauhati High Court · (2010) 2 GLD 18 : (2010) 1 GLT 653
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3
High Courts08 Dec 2009Dismissed
Ambar Ali and Another Vs State of Assam
Gauhati High Court · (2011) 1 GLR 761
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302