High Courts23 Jul 2009Dismissed
Managing Director, Tripura Small Industries Corporation Limited Vs Bishnu Kumar Bhowmik and Others
Gauhati High Court · (2009) 2 GLD 631
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 619 of 1,245
High Courts23 Jul 2009
Managing Director, Tripura Small Industries Corporation Ltd. Vs Bishnu Kumar Bhowmik and Others
Gauhati High Court · (2010) 2 GLR 776 : (2009) 5 GLT 817
Constitution of India, 1950 — Article 14, 226
High Courts23 Jul 2009Allowed
Ram Murti Roy Vs Sainik School Society and Others
Gauhati High Court · (2010) 6 GLR 652
High Courts23 Jul 2009
Akoni Tamuli Vs State of Assam
Gauhati High Court · (2010) 4 GLR 740 : (2009) 5 GLT 351
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 326, 34, 341
High Courts22 Jul 2009Dismissed
Thomas Nongtdu Vs State of Meghalaya
Gauhati High Court · (2009) CriLJ 4395 : (2009) 6 GLR 590 : (2009) 4 GLT 302
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158Penal Code, 1860 (IPC) — Section 120B, 224, 225, 333
High Courts22 Jul 2009
Sh. Lalsangzuala Vs State of Mizoram
Gauhati High Court · (2010) 1 Crimes 128 : (2010) 3 GLR 502 : (2011) 1 GLT 47
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 313(1)Penal Code, 1860 (IPC) — Section 302, 304
High Courts22 Jul 2009Allowed
Pusma Investment Pvt. Ltd. and Others Vs State of Meghalaya and Others
Gauhati High Court · (2010) CriLJ 56 : (2010) 1 GLR 74 : (2009) 4 GLT 589
Criminal Procedure Code, 1973 (CrPC) — Section 160, 166, 91Evidence Act, 1872 — Section 123, 124Penal Code, 1860 (IPC) — Section 120B, 408, 415, 418, 420
High Courts20 Jul 2009
Shebawheels Private Ltd. and Others Vs Satvijay Investment and Consultancy Services (P) Ltd. and Others
Gauhati High Court · (2010) 3 GLT 520
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Companies (Court) Rules, 1959 — Rule 6Companies Act, 1956 — Section 10F, 397, 398, 399, 402
High Courts18 Jul 2009Dismissed
Ambi Ram Das Vs Secretary, Department of Home Government of India
Gauhati High Court · (2010) 6 GLR 879
Central Industrial Security Force Rules, 2001 — Rule 36
High Courts18 Jul 2009Allowed
Teputhe Angami Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 6 GLR 537
Arms Act, 1959 — Section 25(1)(1A)Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3, 3(1)(2), 3(3), 7, 8
High Courts18 Jul 2009Dismissed
Ambi Ram Das Vs Secretary, Department of Home, Government of India and Others
Gauhati High Court · (2009) 5 GLT 214
Central Industrial Security Force Rules, 2001 — Rule 36
High Courts17 Jul 2009Dismissed
S.A. Bora and Another Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 2 GLD 447 : (2009) 4 GLT 674
Constitution of India, 1950 — Article 309
High Courts17 Jul 2009
Jarkar Gamlin Vs Tummar Bagra and Others
Gauhati High Court · (2009) 2 GLD 408 : (2009) 4 GLT 314
Constitution of India, 1950 — Article 226, 299Contract Act, 1872 — Section 23, 70
High Courts16 Jul 2009Allowed
Himmer Ete Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2009) 2 GLD 421
High Courts15 Jul 2009Dismissed
Baphira Kharkongor and Others Vs State of Meghalaya
Gauhati High Court · (2009) 4 GLT 293
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 341, 376, 376(2)
High Courts15 Jul 2009
Imlitemjen Tsudir and Others Vs State of Nagaland and Others
Gauhati High Court · (2010) 1 GLT 393 : (2010) 3 SLR 690
High Courts14 Jul 2009
Raja Rai @ Rajnarayan Rai Vs Secretary, Finance (Estt-B) Department and Another
Gauhati High Court · (2009) 5 GLT 130
High Courts14 Jul 2009Allowed
Mitradev Changkakoty Vs Assam State Transport Corporation and Others
Gauhati High Court · (2010) 4 GLR 606
High Courts13 Jul 2009Dismissed
Dipok Bakti Vs State of Assam
Gauhati High Court · (2009) 4 GLT 358
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts10 Jul 2009
Rohit Kumar Bhujel Vs Union of India (UOI) and Others
Gauhati High Court · (2010) 1 GLR 450
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(8), 19(1)Central Civil Services (Conduct) Rules, 1964 — Rule 21Constitution of India, 1950 — Article 14, 311