High Courts24 Sept 2009Allowed
Th. Hemanta Singh @ Th. Ibomcha Singh Vs State of Nagaland and Others
Gauhati High Court · (2010) 3 GLR 260
National Security Act, 1980 — Section 8
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 609 of 1,245
High Courts24 Sept 2009Dismissed
Golap Chouhan Vs State of Assam
Gauhati High Court · (2010) 4 GLR 308
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 228Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 375, 376, 376(2), 448, 90
High Courts24 Sept 2009Dismissed
Technostrength (P.) Ltd. Vs Oil India Ltd. and Others
Gauhati High Court · (2010) 3 GLR 894
Constitution of India, 1950 — Article 226
High Courts23 Sept 2009
Oil India Ltd. Vs Lal Babu Das and Another
Gauhati High Court · (2010) 3 GLR 593 : (2010) 1 GLT 368
Land Acquisition Act, 1894 — Section 12, 12(2), 18, 18(2), 4Limitation Act, 1963 — Section 29(2), 5
High Courts23 Sept 2009
Bibhav Behari Mukherjee Vs Brahmaputra Valley Fertilizer Corporation Ltd. and Others
Gauhati High Court · (2010) 4 GLR 181
Constitution of India, 1950 — Article 226Hindustan Fertilizer Corporation Limited Employees (Conduct, Discipline and Appeal) Rules, 1981 — Rule 23, 26, 28, 37, 5
High Courts23 Sept 2009Dismissed
Navayug Matshyajibi Samabai Samity Ltd. Vs Oujari Kataguri Bhurbandha Matshyajibi Samabai Samity Ltd. and Others
Gauhati High Court · (2009) 1 GLD 661 Supp
Fisheries Rules, 1953 — Rule 12, 8, 8(6)
High Courts23 Sept 2009
Zenith Services and Another Vs State of Tripura and Others
Gauhati High Court · (2010) 2 GLR 843 : (2010) 2 GLT 205 : (2009) 25 VST 37
Constitution of India, 1950 — Article 226
High Courts23 Sept 2009
Ram Lagan Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 1 GLD 15 : (2011) 2 GLR 468
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 14, 16Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 197(2), 482, 483
High Courts23 Sept 2009
Anand Kundu Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLD 694 Supp : (2009) 5 GLT 621
Constitution of India, 1950 — Article 355Foreigners Act, 1946 — Section 3(2), 8, 9
High Courts23 Sept 2009
Young Men Christian Association Vs Holy Mother of Aurobindo Ashram & Ors.
Gauhati High Court · (2010) 5 GLT 276
Civil Procedure Code, 1908 — Order 47 Rule 7Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Chapter 5A, Chapter 5A, 2(2), 2(2)
High Courts23 Sept 2009Dismissed
Freight Carriers and Others Vs State of Tripura and Others
Gauhati High Court · (2010) 3 GLR 359 : (2010) 2 GLT 335 : (2009) 26 VST 233
Constitution of India, 1950 — Article 14, 19, 226, 246, 264
High Courts23 Sept 2009Allowed
Naorem Deepak Singh Vs State of Manipur and Others
Gauhati High Court · AIR 2009 Guw 87 : (2009) 5 GLT 774
Constitution of India, 1950 — Article 14, 15, 16
High Courts23 Sept 2009
Amena Khatoon Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 1 GLR 551 : (2009) 5 GLT 468
Foreigners Act, 1946 — Section 9
High Courts23 Sept 2009Allowed
Singhi Cables and Conductors Pvt. Ltd. and Another Vs The Assam State Electricity Board and Others
Gauhati High Court · (2010) 2 GLD 495 : (2011) 4 GLR 787 : (2010) 3 GLT 160
Constitution of India, 1950 — Article 14, 226
High Courts23 Sept 2009
Arambam Thomchou Singh Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 1 GLR 714 : (2010) 1 GLT 510
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(1), 14, 16Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 197, 197(1), 197(2), 482
High Courts23 Sept 2009Dismissed
Kala Ram Boro @ Kalia Kachari Vs Harendra Malakar and Others
Gauhati High Court · (2010) 1 GLT 357
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 100, 21, 21(2)Court Fees Act, 1870 — Section 7 , 7ASuits Valuation Act, 1887 — Section 11
High Courts23 Sept 2009Dismissed
Freight Couriers and Others Vs The State of Tripura and Others
Gauhati High Court · (2009) 1 GLD 86 Supp
Assam General Sales Tax Act, 1993 — Section 3(1), 42, 44, 44(5)Constitution of India, 1950 — Article 14, 19(1), 226, 246, 264Tripura Sales Tax (Amendment) Act, 1984 — Section 36A
High Courts22 Sept 2009
State of Arunachal Pradesh Vs Tai Ngomdir
Gauhati High Court · (2010) 4 GLR 332 : (2009) 4 GLT 939
Assam Frontier (Administration of Justice) Regulations, 1945 — Section 30(1)Criminal Procedure Code, 1973 (CrPC) — Section 164, 229, 313, 313(4)Evidence Act, 1872 — Section 24, 25, 26, 30
High Courts22 Sept 2009Dismissed
Nong Maithem Sarat Singh Vs Mairebam Herojit Singh and Others
Gauhati High Court · (2010) 1 GLD 297 : (2009) 5 GLT 802
Evidence Act, 1872 — Section 92Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 35, 36, 61
High Courts22 Sept 2009
State of Arunachal Pradesh Vs Taingomdir
Gauhati High Court · (2009) 4 GLT 939
Assam Frontier (Administration of Justice) Act, 1945 — Section 30(1)Criminal Procedure Code, 1973 (CrPC) — Section 164, 229, 313, 313(4)Evidence Act, 1872 — Section 21, 24, 25, 26, 30