High Courts06 Aug 2009Allowed
Miss Smita Baruah Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLD 490 Supp : (2010) 6 GLR 376 : (2010) 1 GLT 565
Dibrugarh University Regulations, 2001 — Regulation 15
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 617 of 1,245
High Courts06 Aug 2009
Deep Nath Vs State of Assam
Gauhati High Court · (2011) 1 GLR 639
Penal Code, 1860 (IPC) — Section 307, 324
High Courts06 Aug 2009
Kirandeka Vs State of Assam
Gauhati High Court · (2010) 1 GLT 54
Penal Code, 1860 (IPC) — Section 307, 326, 335, 506
High Courts06 Aug 2009Allowed
Bhupinder Kumar Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 1 GLR 5 : (2009) 5 GLT 150
High Courts05 Aug 2009Allowed
Dhana Chandra Malsum Vs State of Tripura
Gauhati High Court · (2009) 4 GLT 890
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395
High Courts05 Aug 2009
Shri Amoy Morang Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 1 GLD 677 : (2011) 4 GLR 643 : (2010) 1 GLT 352
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(6), 10(7), 27(1)Constitution of India, 1950 — Article 226
High Courts05 Aug 2009Dismissed
Shri Pongrem Arangham Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 1 GLD 672 : (2010) 1 GLT 311
Arunachal Pradesh Industries Officer Service Rules, 1999 — Rule 10, 10(1), 10(3), 9Constitution of India, 1950 — Article 309
High Courts04 Aug 2009Dismissed
Muhibar Ali Hazarika Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 1 GLR 417 : (2009) 5 GLT 200
Central Reserve Police Force Act, 1949 — Section 11, 11(1)Central Reserve Police Force Rules, 1955 — Rule 27
High Courts04 Aug 2009Allowed
Abdul Rahman Vs State of Assam
Gauhati High Court · (2010) 1 GLD 223 : (2009) 4 GLT 437
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 162Penal Code, 1860 (IPC) — Section 304B, 34
High Courts04 Aug 2009
Kamal Saikia @ Kamal Sonowal Vs State of Assam
Gauhati High Court · (2009) 5 GLT 344
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376, 376(1), 417, 493, 494
High Courts01 Aug 2009Dismissed
Mustt. Sahera Khatun @ Sahera Banu Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 1 GLD 574
Foreigners Act, 1946 — Section 9
High Courts01 Aug 2009Allowed
Ashis Kanti Saha Vs State of Tripura and Others
Gauhati High Court · (2010) 1 GLR 795 : (2009) 5 GLT 760
Penal Code, 1860 (IPC) — Section 409
High Courts01 Aug 2009
Nripendra Ch. Dey Vs Land Acquisition Collector, Govt. of Tripura
Gauhati High Court · AIR 2010 Guw 41 : (2010) 1 GLR 770 : (2010) 1 GLT 524
Land Acquisition Act, 1894 — Section 11, 18, 23, 24, 34
High Courts31 Jul 2009Allowed
Miss Okram Indubala Devi Vs The Gauhati High Court and Others
Gauhati High Court · (2009) 1 GLD 200 Supp : (2009) 4 GLT 276
Central Civil Services (Pension) Rules, 1972 — Rule 54(6), 54(8)
High Courts31 Jul 2009
Nikunja Chanda and Others Vs State of Assam
Gauhati High Court · (2010) 1 DMC 872 : (2010) 1 GLR 243 : (2010) 1 GLT 662
Penal Code, 1860 (IPC) — Section 304B, 34, 496A, 498A
High Courts31 Jul 2009Dismissed
Dilip Saikia Vs State of Assam
Gauhati High Court · (2010) 1 GLR 214 : (2009) 5 GLT 657
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376, 376(1), 457
High Courts31 Jul 2009Allowed
Manash Padmabari Jiniram Fishery Cooperative Society Limited and Others Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLD 130 Supp : (2011) 3 GLR 187 : (2009) 4 GLT 909
Assam Fisheries Rules, 1953 — Rule 12
High Courts31 Jul 2009
Worter Kharmalki and Others Vs State of Meghalaya and Others
Gauhati High Court · AIR 2010 Guw 50 : (2010) 2 GLR 858
Constitution of India, 1950 — Article 226, 25, 26, 32
High Courts31 Jul 2009Dismissed
Mukut Kalita Vs State of Assam and Others
Gauhati High Court · (2009) 4 GLT 807
High Courts31 Jul 2009Allowed
Dinesh Chandra Bey Vs State of Assam and Others
Gauhati High Court · (2010) 1 GLT 516
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 7(6), 9, 9(2)