High Courts30 Jul 2009Allowed
Pradip Borgohain Vs State of Assam
Gauhati High Court · (2009) 4 GLT 852
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 618 of 1,245
High Courts30 Jul 2009Allowed
Makam Kishore Kumar (GO-002240W) Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 1 GLT 246
High Courts30 Jul 2009Dismissed
Raj Narayan Paul Vs State of Assam and Others
Gauhati High Court · (2009) 5 GLT 766
Constitution of India, 1950 — Article 226
High Courts30 Jul 2009
Lianhnuni Vs State of Mizoram and Others
Gauhati High Court · (2010) 1 GLR 376 : (2009) 5 GLT 220
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts30 Jul 2009Allowed
State of Mizoram and Others Vs Bhagheeratha Engineering Ltd.
Gauhati High Court · (2010) 1 GLD 155 : (2009) 5 GLT 475
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Section 11
High Courts30 Jul 2009Allowed
Rina Devi Bora Vs Dwijen Ch. Bora and Another
Gauhati High Court · (2010) 2 DMC 110 : (2009) 4 GLT 432
Constitution of India, 1950 — Article 14, 15, 21Protection of Women From Domestic Violence Act, 2005 — Section 12, 17(1), 19(1), 2, 23
High Courts29 Jul 2009Dismissed
Redaul Hussain Khan and Others Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLT 855
Arms Act, 1959 — Section 25(1B)(A)Constitution of India, 1950 — Article 136, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 167, 167(2), 167(2A)
High Courts29 Jul 2009Dismissed
Md. Harez Ali Vs State of Assam
Gauhati High Court · (2010) 1 GLD 576 : (2010) 1 GLT 586
Criminal Procedure Code, 1973 (CrPC) — Section 202, 313Penal Code, 1860 (IPC) — Section 366
High Courts29 Jul 2009
National Insurance Co. Ltd. Vs Sh. Lalropara and Another
Gauhati High Court · (2010) 1 GLR 826 : (2010) 1 GLT 531
Motor Vehicles Act, 1988 — Section 163A
High Courts29 Jul 2009Allowed
Md. Abdul Kashem Vs The State of Assam
Gauhati High Court · (2009) 1 GLD 127 Supp : (2010) 1 GLT 11
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 201, 302, 306
High Courts29 Jul 2009
Md. Joynal Mir and Others Vs State of Assam
Gauhati High Court · (2010) 1 GLR 758 : (2009) 5 GLT 800
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 34, 365, 367, 379
High Courts29 Jul 2009
Kitply Industries Ltd. Vs California Pacific Trading Corporation
Gauhati High Court · (2009) 151 CompCas 19 : (2010) 1 GLR 401 : (2009) 5 GLT 54 : (2010) 103 SCL 250
Civil Procedure Code, 1908 (CPC) — Section 1(3), 10, 11, 12, 13Companies Act, 1956 — Section 233A, 235, 237, 424G, 433Evidence Act, 1872 — Section 40, 41, 42, 43
High Courts28 Jul 2009Allowed
Hasa Basumatary Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 4 GLT 428
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 302
High Courts28 Jul 2009Allowed
Pabitra Swary Vs State of Assam
Gauhati High Court · (2010) 3 GLT 732
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 361, 363, 366
High Courts28 Jul 2009Allowed
Dinesh Goyenka and Others Vs State of Assam
Gauhati High Court · (2010) 116 CompLJ 1 : (2010) 2 Crimes 297 : (2010) 1 GLR 238
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts28 Jul 2009
New India Assurance Co. Ltd. Vs Lalchhandami and Another
Gauhati High Court · (2011) ACJ 1650 : (2010) 1 GLR 142 : (2010) 1 GLT 555
Motor Vehicles Act, 1988 — Section 166
High Courts28 Jul 2009
Hemo Chandra Nath Vs State of Assam
Gauhati High Court · (2010) 1 GLD 582 : (2009) 5 GLT 321
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 326
High Courts24 Jul 2009
Malendra Debbarma and Another Vs State of Tripura
Gauhati High Court · (2009) 4 GLT 777
Arms Act, 1959 — Section 27, 27(1), 27(2), 5Civil Procedure Code, 1908 (CPC) — Section 141Criminal Procedure Code, 1973 (CrPC) — Section 161, 313
High Courts24 Jul 2009Dismissed
Jashubanta Sarmah and Others Vs State of Assam and Others
Gauhati High Court · (2010) 1 GLT 592
Constitution of India, 1950 — Article 309
High Courts23 Jul 2009Allowed
Gadapani Saikia Vs The State of Assam
Gauhati High Court · (2009) 1 GLD 203 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 417, 420