High Courts28 Aug 2009Dismissed
Dipu Laskar and Others Vs Sajjad Ali Choudhury and Others
Gauhati High Court · (2009) 5 GLT 358
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 613 of 1,245
High Courts27 Aug 2009Allowed
Lalmuanpuii Vs The State of Mizoram and Others
Gauhati High Court · (2009) 1 GLD 114 Supp : (2009) 5 GLT 275
Central Civil Services (Pension) Rules, 1972 — Rule 54, 54(12), 54(14), 54(7), 54(8)Constitution of India, 1950 — Article 226
High Courts27 Aug 2009Dismissed
Madhushree Das Vs Gauhati University and Others
Gauhati High Court · (2010) 4 GLR 700
Gauhati University Act, 1947 — Section 15A
High Courts27 Aug 2009Allowed
Md. Hanif Ali Vs State of Assam
Gauhati High Court · (2011) 1 GLR 419
Penal Code, 1860 (IPC) — Section 395, 398
High Courts27 Aug 2009Allowed
T. Thomas Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 5 GLT 279
Central Civil Services (Pension) Rules, 1972 — Rule 41, 41(1)Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27
High Courts27 Aug 2009Allowed
Subodh Debbarma and Others Vs State of Tripura
Gauhati High Court · (2010) 1 GLD 228 : (2009) 5 GLT 503
Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 149, 302, 376
High Courts27 Aug 2009Allowed
Sandip Kumar Bucha Vs State of Assam
Gauhati High Court · (2010) 3 GLR 472 : (2009) 5 GLT 843 : (2009) 5 GLT 703
Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts27 Aug 2009
Pradip Kumar Sarma (Dr.) and Others Vs State of Assam and Others
Gauhati High Court · (2006) 1 GLT 391
High Courts27 Aug 2009Allowed
Hanif Ali Vs State of Assam
Gauhati High Court · (2009) 5 GLT 694
Penal Code, 1860 (IPC) — Section 395, 398
High Courts26 Aug 2009Allowed
Mithu Deb Vs The State of Tripura and Others
Gauhati High Court · (2009) 1 GLD 644 Supp : (2009) 5 GLT 224
High Courts26 Aug 2009Dismissed
Laigi Miri Vs Mudang Bat
Gauhati High Court · (2009) 2 GLD 737 : (2009) 5 GLT 234
High Courts25 Aug 2009Allowed
Sumana Das and Another Vs State of Assam and Others
Gauhati High Court · (2009) 4 GLT 644
High Courts25 Aug 2009Allowed
Niranjan Borah Vs State of Assam and Another
Gauhati High Court · (2010) 4 GLR 762
Assam Co-operative Societies Act, 1949 — Section 66Assam Services (Discipline and Appeal) Rules, 1964 — Rule 7, 7(3), 8, 8(3), 9Assam Services (Pension) Rules, 1969 — Rule 21, 22
High Courts25 Aug 2009
Arijit Kr. Endow Vs State of Assam and Another
Gauhati High Court · (2010) 5 GLR 68 : (2009) 5 GLT 727
Assam Engineering (Flood Control Department) (Amendment) Rules, 1990 — Rule 13, 24, 26Assam Engineering (Flood Control Department) Service Rules, 1981 — Rule 12, 12(2), 13, 3, 3(1)Constitution of India, 1950 — Article 309
High Courts25 Aug 2009Dismissed
Sitaram Nunia Vs Prabha Bala Das and Others Legal Heirs of Hem Chandra Das
Gauhati High Court · (2009) 4 GLT 987
Assam Land and Revenue Regulation, 1886 — Section 39, 8, 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 102, Order 21 Rule 97, 105(2), 11Transfer of Property Act, 1882 — Section 5 , 52
High Courts25 Aug 2009Allowed
Bijoy Kumar Gogoi Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 5 GLT 410
High Courts25 Aug 2009
Utpal Das and Another Vs State of Assam
Gauhati High Court · (2009) 5 GLT 744
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 340, 342, 376, 376(2)
High Courts21 Aug 2009Allowed
Kalpa Nath Deka Vs The State of Assam and Others
Gauhati High Court · (2009) 1 GLD 629 Supp : (2009) 5 GLT 748
Assam Secondary Education (Provincialisation) Act, 1977 — Section 2, 3(3)Assam Secondary Education (Provincialised) Service (Amendment) Rules, 2003 — Rule 24, 24(1), 24(2)Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 10, 13, 13(3), 3, 6
High Courts21 Aug 2009Allowed
Oriental Insurance Co. Ltd. Vs Sudha Pujari and Others
Gauhati High Court · (2011) ACJ 2056 : (2010) 1 GLT 560
Motor Vehicles Act, 1988 — Section 140, 145, 146(1), 147, 147(1)
High Courts21 Aug 2009
Pramod Kumar Sharma Vs Biswanath Santosh Kumar (Huf)
Gauhati High Court · (2009) 6 GLR 702 : (2009) 5 GLT 691
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 3, Order 19 Rule 3(1), Order 19 Rule 3(2)Constitution of India, 1950 — Article 226, 227