High Courts09 Jul 2009Allowed
Maibam Ibohal Singh Vs State of Manipur and Others
Gauhati High Court · (2009) 6 GLR 507
Constitution of India, 1950 — Article 14, 311(2)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 620 of 1,245
High Courts03 Jul 2009Allowed
Sadek Ali Vs State of Tripura
Gauhati High Court · (2010) 1 DMC 277 : (2009) 4 GLT 904
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 306, 34
High Courts03 Jul 2009Allowed
Raid Laban College Teachers'' Welfare Association and Another Vs State of Meghalaya and Others
Gauhati High Court · (2010) 1 GLR 328 : (2009) 4 GLT 594
Constitution of India, 1950 — Article 13, 21, 39University Grants Commission Act, 1956 — Section 12(8), 12(B), 2
High Courts02 Jul 2009
Neeraj Bharali Vs State of Assam and Another
Gauhati High Court · (2009) 5 GLT 260
Assam Services (Confidential Rolls) Rules, 1990 — Rule 10, 13
High Courts01 Jul 2009Dismissed
Kamakhya Photo Lab P. Ltd. Vs Commissioner of Income Tax and Another
Gauhati High Court · (2011) 238 CTR 461 : (2009) 4 GLT 253 : (2010) 327 ITR 565
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 28Income Tax Act, 1961 — Section 143(3), 260A, 271(1)
High Courts30 Jun 2009Allowed
Pancharatna Cement P. Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 227 CTR 267 : (2009) 6 GLR 459 : (2009) 5 GLT 93 : (2009) 317 ITR 259
Income Tax Act, 1961 — Section 140A, 143, 147, 148, 41
High Courts30 Jun 2009Allowed
Forhana Begum Laskar Vs State of Assam and Others
Gauhati High Court · (2009) 6 GLR 429 : (2009) 3 GLT 575
Assam Panchayat Act, 1994 — Section 15, 15(1), 15(2), 15(3), 15(5)
High Courts29 Jun 2009Dismissed
Michak Sangma Vs State of Meghalaya and Others
Gauhati High Court · (2010) 1 GLR 289 : (2009) 4 GLT 995
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 15, 16, 17, 18
High Courts29 Jun 2009Allowed
Gyanendra Moitra Vs Jyotirmoy Sarkar
Gauhati High Court · (2010) 1 GLT 327
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 8 Rule 1, Order 8 Rule 10, Order 9 Rule 7, 151Constitution of India, 1950 — Article 227
High Courts26 Jun 2009
Subash Deb Vs State of Tripura
Gauhati High Court · (2009) CriLJ 3868 : (2009) 4 GLT 84
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 307, 325, 326, 436, 438
High Courts26 Jun 2009Allowed
Binalish M. Sangma Vs State of Meghalaya and Others
Gauhati High Court · (2010) 1 GLR 437 : (2009) 3 GLT 569
Constitution of India, 1950 — Article 14, 141, 144Meghalaya Civil Services (Pension) Rules, 1983 — Rule 268D, 48, 48(1), 54(14)Succession Act, 1925 — Section 372(1), 372(3)
High Courts26 Jun 2009Dismissed
Arunachal Trade and Commercial Agency Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 3 BC 307 : (2010) 2 GLT 102
Constitution of India, 1950 — Article 14, 226
High Courts25 Jun 2009
Rukmini Bora and Another Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLT 834
Administrative Service (Regulation of Seniority) Rules, 1954 — Rule 3(3)Assam Secondary Education (Middle English Schools and High Schools) (Provincialisation) Rules, 1979 — Rule 3Assam Secondary Education (Provincialisation) Act, 1977 — Section 13, 2, 3, 3(1), 3(3)
High Courts25 Jun 2009Dismissed
Rabindra Chakraborty and Others Vs Nivaadhikari and Others
Gauhati High Court · (2010) 1 GLT 609
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 5Limitation Act, 1963 — Section 5
High Courts25 Jun 2009Allowed
Sh. Chhawntluanga Vs State of Mizoram and Others
Gauhati High Court · (2010) 1 GLD 163 : (2009) 5 GLT 814
High Courts24 Jun 2009
Herbo Foundation Pvt. Ltd. and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 4 GLT 454
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3(3)Central Excise Rules, 1944 — Rule 173G, 22, 23, 24, 25
High Courts24 Jun 2009Allowed
Herbo Foundation (P.) Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 1 GLR 781
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3Central Excise Rules, 1944 — Rule 173G, 22, 23, 24, 25
High Courts24 Jun 2009Dismissed
Smt. Tijender Kaur Vs Commissioner of Income Tax and Another
Gauhati High Court · (2009) 227 CTR 586 : (2009) 317 ITR 455
Income Tax Act, 1961 — Section 144, 250
High Courts24 Jun 2009Allowed
Swapna Saha Bhowmik Vs The State of Tripura
Gauhati High Court · (2010) CriLJ 1893 : (2010) 1 DMC 588 : (2009) 6 GLR 575 : (2009) 4 GLT 373
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 397, 401Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 306, 34, 511