High Courts26 Feb 2009Allowed
Eastern Business (P.) Ltd. and Others Vs Manika Dhar and Others
Gauhati High Court · (2009) 4 GLR 762 : (2009) 2 GLT 785
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 634 of 1,245
High Courts26 Feb 2009
Inamul Islam Vs North Eastern Electric Power Corporation Ltd. and Others
Gauhati High Court · (2009) 2 GLT 392
High Courts26 Feb 2009Dismissed
Md. Abdul Rahim and Others Vs Management of Cachar Paper Mill, Hindustan Paper Corpn. Ltd.
Gauhati High Court · (2009) 121 FLR 1094 : (2009) 1 GLD 641 : (2011) 5 GLR 534
Industrial Disputes Act, 1947 — Section 10, 31, 31(1), 31(2), 33
High Courts26 Feb 2009Allowed
Shri Sujit Rudra Paul Vs State of Tripura
Gauhati High Court · (2009) CriLJ 3291 : (2009) 2 GLT 296
Criminal Procedure Code, 1973 (CrPC) — Section 174, 232, 313, 343Penal Code, 1860 (IPC) — Section 120B, 302
High Courts26 Feb 2009
Sri Ratan Das and Another Vs State of Assam
Gauhati High Court · (2009) 2 GLD 40 : (2009) 2 GLT 674
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts26 Feb 2009
Aparajita Dutta and Another Vs State of Assam
Gauhati High Court · (2009) 2 GLT 704
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498A
High Courts25 Feb 2009Allowed
Pohar Ali (M.D.) Vs State of Assam and Others
Gauhati High Court · (2011) 1 GLT 559
High Courts25 Feb 2009Dismissed
Gagan Ch. Kalita and Others Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLT 655
High Courts25 Feb 2009Allowed
Shri Ashok Bandhu Bhowmik Vs The State of Tripura
Gauhati High Court · (2009) 2 GLT 361
Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 498A
High Courts25 Feb 2009
Pallab Datta Roy Vs State of Tripura and Others
Gauhati High Court · (2010) 1 GLR 68 : (2009) 2 GLT 315
Constitution of India, 1950 — Article 226
High Courts25 Feb 2009
Zakir Hussain Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 3 GLT 232 : (2009) 8 SLR 271
Assam Civil Services (Conduct) Rules, 1965 — Rule 26Central Civil Services (Conduct) Rules, 1964 — Rule 21Central Reserve Police Force Act, 1949 — Section 11(1)
High Courts25 Feb 2009
Chau Trinam Manchey Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2009) 5 GLT 529
High Courts24 Feb 2009
Bhupen Kalita Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLT 766
Assam Legal Metrology Service (Amendment) Rules, 2000 — Rule 7Assam Standards of Weights and Measures (Enforcement) Rules, 1994 — Rule 20, 20(1), 20(2)Assam Weights and Measures Services Rules, 1981 — Rule 11, 11(4), 3, 5
High Courts24 Feb 2009
Kailash Chandra Sarma Vs Biraj Krishna Das and Another
Gauhati High Court · AIR 2009 Guw 73 : (2009) 4 GLR 759
Evidence Act, 1872 — Section 135
High Courts24 Feb 2009Dismissed
Kanti Ram Moran and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 4 GLR 755
Constitution of India, 1950 — Article 21, 226
High Courts24 Feb 2009
Randip Boro and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 2 GLT 777
Central Reserve Police Force Rules, 1955 — Rule 8
High Courts20 Feb 2009Allowed
Centre of Medical and Sales Representatives'' Union (North East Region) Vs Vice-President (Marketing), Fair Deal Corporation (Pvt.) Ltd.
Gauhati High Court · (2009) 123 FLR 73 : (2009) 5 GLR 210 : (2009) 3 LLJ 513 : (2009) 6 SLR 769
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 142, 227Contract Act, 1872 — Section 28
High Courts19 Feb 2009
Nirmal Ch. Saikia Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLT 726
High Courts19 Feb 2009Dismissed
Md. Moinal Islam Choudhary Vs State of Assam and Another
Gauhati High Court · (2009) 5 GLR 576 : (2009) 4 GLT 158
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 161(3), 173, 207Penal Code, 1860 (IPC) — Section 23, 24, 354, 384, 44
High Courts19 Feb 2009Allowed
Saurav Jyoti Barman Vs Parikshit Haloi and Another
Gauhati High Court · (2010) 5 GLR 206 : (2009) 3 GLT 382
Motor Vehicles Act, 1988 — Section 166