High Courts12 Feb 2009Dismissed
Girindharilal Sarma and Another Vs Safia Ahmed and Another
Gauhati High Court · (2009) 3 GLT 529
Civil Procedure Code, 1908 (CPC) — Section 115, 96Constitution of India, 1950 — Article 227
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 636 of 1,245
High Courts11 Feb 2009Dismissed
Sri. Ram Naresh Choudhury Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLD 487
High Courts11 Feb 2009Allowed
Sri Tami Nguri Vs State of Arunachal Pradesh
Gauhati High Court · (2009) 1 GLD 553
Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 30(1)Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts11 Feb 2009Allowed
Bali Charan Kalita Vs The State of Assam
Gauhati High Court · (2009) 1 GLD 611
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 84
High Courts11 Feb 2009Allowed
Sri Bibul Gogoi Vs State of Assam
Gauhati High Court · (2009) 1 GLD 617
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts11 Feb 2009Allowed
Smt. Surabala Das Vs State of Assam
Gauhati High Court · (2009) 1 GLD 503 : (2011) 2 GLR 442
Assam Police Act, 2007 — Section 70, 71, 78, 82Penal Code, 1860 (IPC) — Section 304A, 307, 353, 394
High Courts10 Feb 2009Allowed
Jiarat Khan Vs State of Assam
Gauhati High Court · (2009) 1 GLD 548 : (2010) 2 GLR 101
Penal Code, 1860 (IPC) — Section 120(M), 302, 34, 342
High Courts10 Feb 2009Allowed
Md. Hamid Ali Vs State of Manipur and Others
Gauhati High Court · (2009) 5 GLR 208 : (2010) 3 GLT 35
Constitution of India, 1950 — Article 22(5)
High Courts09 Feb 2009
J.N. Bawri Vs Mohendra Kr. Dudhoria
Gauhati High Court · (2009) 3 GLT 100
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 47 Rule 7, Order 9 Rule 13
High Courts09 Feb 2009Dismissed
Gautam Kalita Vs State of Assam and Others
Gauhati High Court · (2009) 5 GLR 97 : (2011) 1 GLT 323
Constitution of India, 1950 — Article 226Control and Management of Ferries Rules, 1968 — Rule 4(1)Northern India Ferries Act, 1878 — Section 7, 7A, 8
High Courts09 Feb 2009
Md. Nurjaman Shah Vs State of Manipur and Others
Gauhati High Court · (2009) 5 GLR 648 : (2010) 2 GLT 913
Constitution of India, 1950 — Article 22, 22(5)
High Courts09 Feb 2009Dismissed
Union of India (UOI) and Others Vs Shri Mohit Ch. Phangcho Dekaraja
Gauhati High Court · (2009) 1 GLD 502 : (2010) 6 GLR 683
Border Security Force Rules, 1969 — Rule 19, 19(1)
High Courts09 Feb 2009Allowed
Dipul Talukdar and Others Vs Joynal Abedin and Others
Gauhati High Court · (2009) 2 GLD 77 : (2009) 2 GLT 522
Assam College Employees (Provincialisation) Act, 2005 — Section 3Constitution of India, 1950 — Article 30, 309
High Courts06 Feb 2009Dismissed
Munin Phukin and Others Vs Oil and Natural Gas Corporation Ltd. and Others
Gauhati High Court · (2009) 5 GLR 867 : (2009) 4 GLT 381
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts06 Feb 2009Allowed
Yimiangu and Another Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 2 GLT 495
Constitution of India, 1950 — Article 16, 309
High Courts05 Feb 2009
Md. Abdul Halim and Others Vs State of Assam and Others
Gauhati High Court · (2009) 5 GLR 146
Assam Panchayat Act, 1994 — Section 105, 107, 109(6), 2(19), 2(3)Constitution of India, 1950 — Article 300A, 31A(1)
High Courts05 Feb 2009
Board of Secondary Education and Another Vs Phurailatpam Nandakumar Sharma
Gauhati High Court · (2009) 5 GLR 502 : (2009) 3 GLT 77
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(4)Constitution of India, 1950 — Article 226, 32Manipur Board of Secondary Education Service Rules — Rule 21
High Courts05 Feb 2009
Kusha Kanta Dutta and Others Vs State of Assam and Others
Gauhati High Court · (2010) 3 GLT 508
Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3, 7Constitution of India, 1950 — Article 14, 16, 162, 309
High Courts05 Feb 2009
Ecos Engineers Vs Numaligarh Refinery Ltd. and Others
Gauhati High Court · (2009) 5 GLR 31 : (2009) 3 GLT 352
Constitution of India, 1950 — Article 226
High Courts04 Feb 2009Allowed
Dumar Bagra Vs State of Arunachal pradesh and Another
Gauhati High Court · (2009) 2 GLT 272
Constitution of India, 1950 — Article 14, 16