High Courts21 Apr 2009
Commissioner of Income Tax Vs India Carbon Limited
Gauhati High Court · (2009) 5 GLR 581 : (2009) 315 ITR 315
Income Tax Act, 1961 — Section 154, 260A
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 629 of 1,245
High Courts21 Apr 2009Dismissed
Ganesh Chandra Likharu Vs State of Assam and Another
Gauhati High Court · (2009) 3 GLT 318
High Courts21 Apr 2009Allowed
Mina Kumari Oza Das Vs The State of Assam and Others
Gauhati High Court · (2009) 04 GAU CK 0038
High Courts20 Apr 2009Allowed
Commissioner of Center Excise Vs Jellalpore Tea Estate
Gauhati High Court · (2009) 4 GLT 208
Central Excises and Salt Act, 1944 — Section 11A, 11A(3), 35E, 35E(2), 35GCustoms Act, 1962 — Section 124, 130, 28, 47
High Courts18 Apr 2009Allowed
State of Manipur and Others Vs Lampiielpat Collective Farming Coperative Society Ltd. and Others
Gauhati High Court · (2010) 1 GLR 259
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 35Manipur Co-operative Societies Act, 1976 — Section 36
High Courts09 Apr 2009Allowed
Chiron Gogoi Vs State of Assam
Gauhati High Court · (2009) 4 GLT 543
Penal Code, 1860 (IPC) — Section 300, 302, 304, 84
High Courts09 Apr 2009Dismissed
Shri Har Kumar Das and Others Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLD 163 : (2009) 4 GLT 844
High Courts09 Apr 2009Dismissed
Annayak James Tayeng Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2009) 4 GLT 122
Arunachal Pradesh Panchayat Raj Act, 1997 — Section 138, 138(1), 138(2), 138(6)Arunachal Pradesh Panchayati Raj (Constitution of Finance Commission) Rules, 2003 — Rule 3(3)
High Courts09 Apr 2009Allowed
Sujit Kumar Das and Others Vs Land Acquisition Collector
Gauhati High Court · (2009) 5 GLR 812
Constitution of India, 1950 — Article 226Land Acquisition Act, 1994 — Section 11, 18, 3, 30, 8
High Courts09 Apr 2009Dismissed
A.J. Tayeng Vs Anshu Prakash
Gauhati High Court · (2009) 4 GLT 402
Arunachal Pradesh Panchayat Raj Act, 1997 — Section 138Arunachal Pradesh Panchayati Raj (Constitution of Finance Commission) Rules, 2003 — Rule 3(3)Constitution of India, 1950 — Article 215
High Courts09 Apr 2009
Surinderjit Singh Sindhu and Others Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLT 175
Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 31, 31A, 4, 5Assam Air (Prevention and Control of Pollution) Rules, 1991 — Rule 21(2)Assam Water (Prevention and Control of Pollution) Rules, 1974 — Rule 25, 25(2), 26, 27, 28
High Courts09 Apr 2009Allowed
Samar Ali Vs State of Assam
Gauhati High Court · (2009) 4 GLT 66
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302
High Courts08 Apr 2009Dismissed
Jainaluddin Ahmed (Md.) and Others Vs State of Assam and Others
Gauhati High Court · (2006) 1 GLT 114
Constitution of India, 1950 — Article 226
High Courts07 Apr 2009Allowed
Apurba Das Vs State of Assam and Others
Gauhati High Court · (2010) 1 GLR 641 : (2009) 3 GLT 406
Assam Panchayat Act, 1994 — Section 105, 31, 31Constitution of India, 1950 — Article 243, 243O, 243P, 243P, 243ZG
High Courts07 Apr 2009Dismissed
Sweta Jalan and Others Vs Nandalall and Sons Tea Industries (P) Ltd. and Others
Gauhati High Court · (2010) 1 GLR 462 : (2009) 3 GLT 792 : (2010) 2 LLJ 99 : (2010) 5 SLR 790
Payment of Wages Act, 1936 — Section 15, 17
High Courts07 Apr 2009Dismissed
Lily Bora and Another Vs State of Assam
Gauhati High Court · (2009) 5 GLR 806
Criminal Procedure Code, 1973 (CrPC) — Section 164, 221, 222, 313Penal Code, 1860 (IPC) — Section 107, 302, 304(B), 306, 498(A)
High Courts07 Apr 2009Dismissed
Ataur Rahman @ Botol Vs State of Assam
Gauhati High Court · (2010) 3 GLR 305 : (2009) 2 GLT 962
Penal Code, 1860 (IPC) — Section 302, 34, 341
High Courts06 Apr 2009Allowed
Bikash Das @ Ranadhir Das Vs State of Tripura and Another
Gauhati High Court · (2009) 6 GLR 43 : (2009) 3 GLT 137
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 227, 228, 228(1)Penal Code, 1860 (IPC) — Section 359, 361, 366, 366A, 375
High Courts03 Apr 2009Dismissed
Md. Jainal Uddin alias Abedine Vs State of Tripura
Gauhati High Court · (2009) CriLJ 2572 : (2009) 5 GLR 452 : (2009) 3 GLT 462
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374Penal Code, 1860 (IPC) — Section 376, 506
High Courts02 Apr 2009Dismissed
H. Palaw and Others Vs Mara Autonomous District Council and Others
Gauhati High Court · (2009) 5 GLR 89
Constitution of India, 1950 — Article 14, 16, 21, 226