High Courts05 Sept 2009
Bakul Rani Das and Others Vs State of Tripura
Gauhati High Court · (2009) 4 GLT 958
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 428Penal Code, 1860 (IPC) — Section 307, 320, 324, 326, 34
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 612 of 1,245
High Courts05 Sept 2009Allowed
Dulal Gogoi Vs State of Assam
Gauhati High Court · (2010) 3 GLR 823 : (2009) 5 GLT 498
Criminal Procedure Code, 1973 (CrPC) — Section 235, 313Penal Code, 1860 (IPC) — Section 302, 304, 304(2)
High Courts04 Sept 2009
Smt. Laxmi Chakraborty and etc. Vs State of Tripura
Gauhati High Court · (2010) CriLJ 1360 : (2010) 4 GLR 744 : (2009) 5 GLT 337
Evidence Act, 1872 — Section 30, 8Penal Code, 1860 (IPC) — Section 34, 361, 363, 364, 511
High Courts04 Sept 2009
G.L. Publications Ltd. and Others Vs North Eastern Indian Trust for Education and Development (NEITED) and Others
Gauhati High Court · (2009) 1 GLD 350 Supp : (2009) 4 GLT 978
Penal Code, 1860 (IPC) — Section 120B, 420
High Courts03 Sept 2009
Ajit Chandra Puzari Vs State of Assam and Others
Gauhati High Court · (2010) 1 GLR 105
High Courts03 Sept 2009Dismissed
Bhogeswar Borah Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLR 615 : (2010) 1 GLT 59
Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 398Police Act, 1861 — Section 7
High Courts03 Sept 2009Allowed
The Mahindra and Mahindra Financial Services Ltd. and Another Vs Delta Classic Pvt. Ltd.
Gauhati High Court · (2010) CriLJ 4591 : (2009) 4 GLT 741
Companies Act, 1956 — Section 291, 292, 293Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482, 561ANegotiable Instruments Act, 1881 (NI) — Section 138, 141, 144(1)
High Courts03 Sept 2009
Ratul Kumar Das and Others Vs State of Assam and Others
Gauhati High Court · (2009) 4 GLT 648
Assam Public Service Commission (Procedure and Conduct of Business) Rules, 1986 — Rule 31, 34, 36, 37, 38Constitution of India, 1950 — Article 15(3), 16, 16(1), 16(4), 226
High Courts02 Sept 2009Allowed
Shri Bikash Paul Chowdhury Vs The State of Meghalaya and Others
Gauhati High Court · (2009) 1 GLD 339 Supp
High Courts02 Sept 2009Allowed
Bikash Paul Chowdhury Vs State of Meghalaya and Others
Gauhati High Court · (2010) 2 GLR 851
High Courts02 Sept 2009Dismissed
Benu Namasudra Vs The State of Tripura
Gauhati High Court · (2010) CriLJ 781 : (2010) 1 GLR 296 : (2009) 4 GLT 963
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 161, 162, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 114, 149, 302, 34
High Courts02 Sept 2009
R. Rohmingliana Vs State of Mizoram and Others
Gauhati High Court · (2010) 3 GLR 673 : (2010) 1 GLT 616
Mizoram Co-operative Societies Act, 2006 — Section 51, 51(c)
High Courts02 Sept 2009Dismissed
Subungcha Mwshahary and Others Vs Assam Public Service Commission and Others
Gauhati High Court · (2009) 4 GLT 308
Constitution of India, 1950 — Article 13, 15(4), 16(4), 16(4A), 341
High Courts02 Sept 2009Dismissed
E.N. Paslein Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 4 GLT 643
High Courts01 Sept 2009
Bibhabananda Choudhury and Others Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLR 118
Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3Gauhati Municipal Corporation Act, 1971 — Section 67, 72, 72(1)
High Courts01 Sept 2009Allowed
Lalremtluangi Vs State of Mizoram and Others
Gauhati High Court · (2010) 3 GLR 688 : (2009) 4 GLT 901
High Courts31 Aug 2009
Idris Ali and Others Vs State of Assam and Others
Gauhati High Court · (2010) 1 GLR 110 : (2009) 5 GLT 123
Assam panchayat Act, 1994 — Section 2(1), 2(2), 4, 4(6)Constitution of India, 1950 — Article 226
High Courts28 Aug 2009Allowed
Shri Everest Lyngdoh Nongpiur Vs State of Meghalaya
Gauhati High Court · (2010) 1 GLD 589 : (2011) 2 GLR 381 : (2009) 4 GLT 514
Assam Autonomous Districts Administration of Justice Act, 1960 — Section 2, 2(1)Constitution of India, 1950 — Article 20, 21Penal Code, 1860 (IPC) — Section 376, 448, 511
High Courts28 Aug 2009Dismissed
Sudhir Ranjan Chanda Vs Uma Dutta
Gauhati High Court · (2010) 1 GLR 8 : (2009) 5 GLT 681
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 56Meghalaya Transfer of Land (Regulation) Act, 1971 — Section 2, 3, 3(1), 4
High Courts28 Aug 2009Dismissed
Saru Ram Saikia Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLR 213 : (2010) 1 GLT 614
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 6(2)Penal Code, 1860 (IPC) — Section 120BUnlawful Activities (Prevention) Act, 1967 — Section 10, 13