COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 611 of 1,245

High Courts14 Sept 2009Dismissed

State of Assam Vs Laksheswar Talukdar

Gauhati High Court · (2010) 4 GLR 113 : (2009) 5 GLT 756

Advocates (Right to take up Law Teaching) Rules, 1979 — Rule 3, 3(1), 3(2)Advocates Act, 1961 — Section 49A, 49A(4)Assam Public Service (Ad-hoc) Appointment Rules, 1986 — Rule 3(1)

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High Courts11 Sept 2009

Jiban Das Vs State of Tripura

Gauhati High Court · (2010) 2 DMC 134 : (2010) 1 GLT 666

Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 113A, 113B, 4Penal Code, 1860 (IPC) — Section 107, 306, 498A

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High Courts11 Sept 2009Allowed

Shri Kh. Jilla Singh Vs The State of Manipur and Others

Gauhati High Court · (2009) 1 GLD 72 Supp : (2009) 5 GLT 711 : (2010) 3 SLR 221

Constitution of India, 1950 — Article 14

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High Courts11 Sept 2009Dismissed

Nantulal Biswas and Another Vs State of Tripura

Gauhati High Court · (2010) CriLJ 501 : (2010) 2 Crimes 763 : (2010) 1 GLR 647 : (2009) 5 GLT 426

Penal Code, 1860 (IPC) — Section 302, 34, 447

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High Courts11 Sept 2009Dismissed

State of Tripura and Another Vs Bela Dey (Das) and Another

Gauhati High Court · (2011) ACJ 1625 : (2010) 1 GLR 81 : (2009) 4 GLT 864

Constitution of India, 1950 — Article 15(3)Hindu Succession Act, 1956 — Section 14, 14(1)Motor Vehicles Act, 1988 — Section 165, 165(1), 166, 166(1), 173

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High Courts11 Sept 2009

Smt. Thokchom Ongbi Memi Devi Vs The State of Manipur and Others

Gauhati High Court · (2009) 1 GLD 117 Supp : (2009) 5 GLT 380

Arms Act, 1959 — Section 27(3)Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 505

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High Courts11 Sept 2009Allowed

Mallika Datta and Another Vs Rakhi Paul and Others

Gauhati High Court · (2011) ACJ 1248 : (2010) 1 GLR 90 : (2009) 4 GLT 947

Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 163A, 166, 168

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High Courts11 Sept 2009

State of Tripura and Others Vs Subhankar Choudhury and Others

Gauhati High Court · (2010) 1 GLR 99 : (2009) 5 GLT 706

Constitution of India, 1950 — Article 226, 309Tripura State Civil Services (Revised Pay) Rules, 1988 — Rule 13

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High Courts10 Sept 2009Dismissed

La Boruah and Others Vs Assam Board of Revenue and Others

Gauhati High Court · (2010) 3 GLR 676 : (2009) 5 GLT 479

Assam Land and Revenue Regulation, 1886 — Section 147, 50, 51, 52, 53Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Constitution of India, 1950 — Article 226

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High Courts10 Sept 2009Dismissed

Jai Prakash Singh Vs Union of India (UOI) and Another

Gauhati High Court · (2010) CriLJ 1633 : (2010) 1 GLR 594 : (2009) 5 GLT 376

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37

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High Courts10 Sept 2009

Mes Builders Association of India Vs Union of India (UOI) and Others

Gauhati High Court · (2010) 2 GLR 576 : (2010) 2 GLT 310 : (2009) 25 VST 140

Constitution of India, 1950 — Article 14, 19, 265, 286, 300A

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High Courts10 Sept 2009

Subrata Trade Agencies Vs Employees'' State Insurance Corporation and Others

Gauhati High Court · (2010) 124 FLR 38 : (2011) 2 GLR 400 : (2009) 5 GLT 718 : (2010) 2 LLJ 380

Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 1, 2, 3, 39, 40Factories Act, 1948 — Section 2

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High Courts10 Sept 2009Dismissed

Management of Maijan Tea Estate Vs Their Workmen represented by the General Secy. Bharatiya Chah Majdoor Sangha and Others

Gauhati High Court · (2009) 1 GLD 595 Supp : (2011) 4 GLR 102

Industrial Disputes Act, 1947 — Section 10, 10(4)

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High Courts10 Sept 2009Dismissed

Management of Maijan Tea Estate Vs Workmen and Others

Gauhati High Court · (2009) 5 GLT 361

Industrial Disputes Act, 1947 — Section 10, 10(4)

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High Courts10 Sept 2009

Deepak Panyang Vs State of Arunachal Pradesh

Gauhati High Court · (2010) CriLJ 2567 : (2011) 1 GLR 160 : (2011) 4 GLT 266

Assam Frontier (Administration of Justice) Regulations, 1945 — Section 30(1)Penal Code, 1860 (IPC) — Section 302, 379

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High Courts08 Sept 2009

Rama Paul and Others Vs State of Tripura and Others

Gauhati High Court · (2010) 1 GLR 64

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97

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High Courts08 Sept 2009Dismissed

Nijara Devi Baruah Vs Gauhati University and Others

Gauhati High Court · (2009) 5 GLT 231

Gauhati University Regulations — Regulation 14

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High Courts08 Sept 2009Allowed

Kaberi Borah Vs Gauhati University and Others

Gauhati High Court · (2009) 5 GLT 679

Gauhati University Regulations — Regulation 14, 15

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High Courts07 Sept 2009Allowed

Mrinal Kanti Roy Barman and Others Vs The State of Tripura

Gauhati High Court · (2010) CriLJ 1679 : (2010) 4 GLR 445 : (2009) 5 GLT 157

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 174, 313, 374Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B, 114, 32

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High Courts07 Sept 2009

Premadhar Konwar and Others Vs State of Assam and Others

Gauhati High Court · (2010) 3 GLR 846

Constitution of India, 1950 — Article 16, 16(2)

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