High Courts21 Aug 2009Allowed

Neiloulhou G.B. and Another Vs Khrielhoulie and Party

Gauhati High Court · (2011) 4 GLR 163 : (2009) 5 GLT 139

Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 31, 36ANagaland Administration of Justice and Police Rules, 1984 — Rule 29, 29(1), 31, 32, 34Rules for Administration of Justice and Police in Nagaland (Amendment), 1974 — Rule 29, 29(1), 32
High Courts19 Aug 2009Allowed

Goutam Sengupta Vs State of Tripura and Another

Gauhati High Court · (2010) 2 GLR 432 : (2009) 5 GLT 252

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 10(5)State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 50(3)
High Courts19 Aug 2009

Sunil Kumar Surana Vs Gajaraj Surana

Gauhati High Court · (2009) 6 GLR 674 : (2009) 5 GLT 664

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(1), Order 16 Rule 1(2), Order 16 Rule 1(3), Order 16 Rule 1(4)Constitution of India, 1950 — Article 227
High Courts18 Aug 2009Dismissed

Arjun Chahani Vs State of Assam

Gauhati High Court · (2010) 3 GLR 488 : (2009) 5 GLT 325

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302, 304, 34, 341
High Courts18 Aug 2009

Lalropuia Vs State of Mizoram

Gauhati High Court · (2009) 2 GLD 620 : (2009) 5 GLT 335

Criminal Procedure Code, 1973 (CrPC) — Section 207, 241Penal Code, 1860 (IPC) — Section 380, 454