High Courts19 Mar 2009
Uttam Das and Others Vs State of Tripura
Gauhati High Court · (2009) CriLJ 2054 : (2009) 6 GLR 245 : (2009) 2 GLT 898
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 632 of 1,245
High Courts18 Mar 2009
Md.Emad Uddin Vs State of Assam and Ors.
Gauhati High Court · (2009) 3 GLR 367 : (2009) 2 GLT 411
High Courts18 Mar 2009Dismissed
Birendra Rudrapaul Vs Nikunja Behari Debnath through LR''s
Gauhati High Court · AIR 2009 Guw 114 : (2009) 5 GLR 358 : (2009) 2 GLT 887
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 118, 58
High Courts18 Mar 2009Dismissed
United India Insurance Co. Ltd. Vs Pushpa Chandra Chakma and Others
Gauhati High Court · (2009) 6 GLR 308
Motor Vehicles Act, 1988 — Section 140, 146, 146(1), 147, 147(1)
High Courts17 Mar 2009Allowed
Royal Borang and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2010) 3 GLT 532
Registration of Electors Rules, 1960 — Rule 41Representation of the People Act, 1950 — Section 21(3), 22, 23, 23(3)Representation of the People Act, 1951 — Section 33(1), 33(4), 33(5)
High Courts17 Mar 2009
All Arunachal Pradesh Abotani Nibu (Priest) Welfare Association and Another Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 4 GLT 62
Constitution of India, 1950 — Article 226
High Courts17 Mar 2009
State of Arunachal Pradesh Vs Babulal Kimsim
Gauhati High Court · (2009) CriLJ 2030 : (2009) 6 GLR 639 : (2009) 2 GLT 572
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376, 379, 511
High Courts16 Mar 2009
Harez Ali and Another etc. Vs State of Assam and Others etc.
Gauhati High Court · AIR 2009 Guw 132 : (2009) 5 GLR 1 : (2009) 2 GLT 561
Assam Panchayat (Financial) Rules, 2002 — Rule 47Assam Panchayat Act, 1994 — Section 109(6)
High Courts16 Mar 2009Dismissed
Sagar Enterprise Vs Hindustan Paper Corporation Ltd. and Another
Gauhati High Court · (2009) 5 GLR 600 : (2009) 4 GLT 823
Constitution of India, 1950 — Article 226
High Courts16 Mar 2009Dismissed
Dhruba Choudhury Vs State of Assam and Others
Gauhati High Court · (2009) 5 GLR 753 : (2009) 4 GLT 148
High Courts13 Mar 2009
New India Assurance Co. Ltd. Vs Sumita Agarwal and Others
Gauhati High Court · (2010) 3 GLT 187
Motor Vehicles Act, 1988 — Section 140, 166
High Courts13 Mar 2009
Dipak Choudhury and Another Vs State of Tripura
Gauhati High Court · (2009) CriLJ 2912 : (2009) 5 GLR 93 : (2009) 3 GLT 129
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 323, 406, 498A
High Courts13 Mar 2009
Biplab Roy Vs State of Tripura
Gauhati High Court · (2009) 4 GLT 897
Criminal Procedure Code, 1973 (CrPC) — Section 164, 228, 228(1), 397, 401Penal Code, 1860 (IPC) — Section 376, 376(1), 406, 417
High Courts12 Mar 2009Dismissed
Krishna Ghosh Vs State of Tripura
Gauhati High Court · (2009) 2 GLT 658
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304(A)
High Courts12 Mar 2009
Arindam Datta Vs State of Tripura
Gauhati High Court · (2009) 2 GLT 839
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7Tripura Foodgrains (Distribution) Control Order, 1972 — Rule 14, 15, 2
High Courts10 Mar 2009
Oriental Insurance Company Ltd. Vs Francis Marwein and Others
Gauhati High Court · (2010) 1 GLT 537
Motor Vehicles Act, 1988 — Section 140, 166, 170, 173Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338, 427
High Courts10 Mar 2009
Chandra Bansh Choubey and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 4 GLT 133
High Courts09 Mar 2009
Biswanath Dasgupta Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 4 GLT 827
High Courts09 Mar 2009Dismissed
Assam State Electricity Board Vs R.N. Dutta
Gauhati High Court · AIR 2009 Guw 117 : (2009) 5 GLR 246 : (2009) 2 GLT 951
Arbitration and Conciliation Act, 1996 — Section 2, 31, 34, 37, 7Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 3, 4, 5, 6
High Courts09 Mar 2009Dismissed
Rafal Chakma Vs State of Tripura
Gauhati High Court · (2009) 4 GLT 80
Penal Code, 1860 (IPC) — Section 313, 350, 376, 376(1), 448