COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 627 of 1,245

High Courts07 May 2009Dismissed

S.B. Housing Co-operative Society Limited Vs State of Assam and Others

Gauhati High Court · (2009) 2 GLD 290 : (2009) 3 GLT 585

Assam Co-operative Societies Rules, 1953 — Rule 22Land Acquisition Act, 1894 — Section 11A, 12, 16, 17, 3

High Courts07 May 2009

Benudhar Doley Vs State of Assam

Gauhati High Court · (2009) CriLJ 4524 : (2010) 1 Crimes 1034 : (2009) 6 GLR 793

Penal Code, 1860 (IPC) — Section 376, 457

High Courts06 May 2009

Dulal Biswas and Others Vs State of Tripura

Gauhati High Court · (2009) 4 GLT 363

Arms Act, 1959 — Section 25(1)

High Courts06 May 2009Allowed

Smt. Damayanti Goswami and Others Vs Smt. Karuna Das and Others

Gauhati High Court · AIR 2009 Guw 146 : (2009) 4 GLT 757

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

High Courts06 May 2009

Swagmoni Boraik Vs State of Assam and Others

Gauhati High Court · (2010) 1 GLR 499 : (2009) 3 GLT 387

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 201, 302, 34, 353, 379

High Courts06 May 2009

Sri Anil Kr. Pathak and Another Vs Sri Prabin Sarma

Gauhati High Court · (2009) 1 GLD 296 Supp : (2009) 5 GLT 199

High Courts06 May 2009Allowed

Pradip Sarkar and Another Vs State of Tripura

Gauhati High Court · (2009) 4 GLT 582

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304B, 307, 326, 498(A)

High Courts05 May 2009

Shri Dilip Gohain Vs S. Bhupinder Singh and Another

Gauhati High Court · (2009) 1 GLD 315 Supp : (2009) 5 GLT 218

High Courts05 May 2009Dismissed

B. Chhawnkima Vs State of Mizoram and Others

Gauhati High Court · (2009) 2 GLD 1 : (2009) 3 GLT 648 : (2010) 1 SLR 50

Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 279, 302, 304Police Act, 1861 — Section 7

High Courts05 May 2009Allowed

Oriental Insurance Co. Ltd. Vs Smt. Joga Bordoloi and Another

Gauhati High Court · (2009) 122 FLR 321 : (2009) 1 GLD 314 Supp : (2011) 1 TAC 510

Workmens Compensation Act, 1923 — Section 2M

High Courts05 May 2009Allowed

Chanam Ranjit Meitei Vs Union of India (UOI)

Gauhati High Court · (2010) 1 GLR 118 : (2010) 3 GLT 361

Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 213, 228, 235Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(2), 2(3), 20, 50, 52A(2)

High Courts05 May 2009Allowed

National Insurance Co. Ltd. Vs Sh. Laltlanthanga and Others

Gauhati High Court · (2010) 2 GLR 78 : (2009) 3 GLT 346

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Industrial Disputes Act, 1947 — Section 33(2)Motor Vehicles Act, 1988 — Section 149(2), 166, 170, 173

High Courts04 May 2009

Nandita Shil and Another Vs State of Tripura and Others

Gauhati High Court · (2009) 6 GLR 6 : (2009) 3 GLT 153

Central Civil Services (Pension) Rules, 1972 — Rule 54, 54(14), 54(7), 54(8)Constitution of India, 1950 — Article 226Guardians and Wards Act, 1890 — Section 10

High Courts04 May 2009

Sh. Pazawna Vs State Bank of India and Others

Gauhati High Court · (2009) 6 GLR 27 : (2009) 3 GLT 780

Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 226State Bank of India (Officers Service) Rules, 1992 — Rule 67

High Courts30 Apr 2009Allowed

Sh. K. Lalmalsawma Vs State of Mizoram and Others

Gauhati High Court · (2010) 1 GLR 495 : (2009) 3 GLT 729

High Courts30 Apr 2009Allowed

Pankaj Medhi and Others Vs State of Assam and Others

Gauhati High Court · (2009) 6 GLR 763 : (2009) 3 GLT 307

Assam Directorate Establishment (Ministerial) Services Rules, 1973 — Rule 1(2), 10, 12, 12(1), 2Constitution of India, 1950 — Article 14, 16, 309

High Courts30 Apr 2009Allowed

Sri Dijen Sarmah and Sri Sahab Uddin Barbhuiya Vs The State of Assam and The Assam Public Service Commission

Gauhati High Court · (2009) 04 GAU CK 0037

Constitution of India, 1950 — Article 14, 16

High Courts30 Apr 2009Dismissed

Chipak Essi and Others Vs Lal Puroik and Others

Gauhati High Court · (2009) 5 GLR 596 : (2009) 4 GLT 174

Arunachal Pradesh Secretariat Subordinate Service Rules, 1989 — Rule 12, 9Constitution of India, 1950 — Article 226

High Courts30 Apr 2009

Mridula Chanda Vs Principal Secretary, N.C. Hills Autonomous Council and Others

Gauhati High Court · (2009) 6 GLR 906

Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9

High Courts30 Apr 2009Allowed

Putul Konch Vs State of Assam and Others

Gauhati High Court · (2006) 1 GLT 388