High Courts06 Jan 2009Allowed
Md. Abur Ali and Others Vs State of Assam
Gauhati High Court · (2010) 1 GLR 370
Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1), 162(1)Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 640 of 1,245
High Courts05 Jan 2009Dismissed
Shri Harekrasna Das Vs Shri Gadadhar Choudhury and Others
Gauhati High Court · (2009) 1 GLD 452
Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 24(2)
High Courts05 Jan 2009Dismissed
Techi Teli Vs State of Arunachal Pradesh Ors.
Gauhati High Court · (2009) 3 GLR 310 : (2010) 3 GLT 528
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 307, 386, 389, 390, 391Penal Code, 1860 (IPC) — Section 376, 454, 457, 506, 511
High Courts05 Jan 2009
P. Chandra Mouli and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 2 GLT 808
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1)Central Civil Services (Pension) Rules, 1972 — Rule 23
High Courts01 Jan 2009
Mrinal Kanti Dutta Biswas & Ors. Vs State of Assam & Ors.
Gauhati High Court · (2009) 2 GLT 615
High Courts01 Jan 2009
Haripada Kar Vs Superintendent of Taxes, Tinsukia & Others
Gauhati High Court · (1981) 1 GLR 100
Assam Passengers and Goods Taxation Act, 1962 — Section 2(7), 2(7)
High Courts23 Dec 2008
Manashi Goswami Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLT 729
Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3Constitution of India, 1950 — Article 14, 16, 309Contract Act, 1872 — Section 10, 196, 197, 23, 70
High Courts23 Dec 2008Allowed
Sanjib Adhikari Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 2 GLT 150
Arunachal Pradesh Police (Discipline and Appeal) Rules, 1999 — Rule 7Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 211, 323, 34, 365, 408
High Courts22 Dec 2008
Ramchandra Rabidas alias Ratan Rabidas Vs State of Tripura
Gauhati High Court · (2009) CriLJ 1342 : (2009) 2 GLR 741 : (2009) 1 GLT 90
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 104, 173, 193, 4, 5General Clauses Act, 1897 — Section 26
High Courts22 Dec 2008Dismissed
G.R. Engineering Works Ltd. Vs Oil India Ltd. and Others
Gauhati High Court · (2009) 1 GLD 189 : (2009) 2 GLT 968
Central Vigilance Commission Ordinance, 1998 — Section 81
High Courts22 Dec 2008Dismissed
Shri Tikendrajit Singha and Another Vs Life Insurance Corporation of India and Others
Gauhati High Court · (2009) 1 GLD 168 : (2009) 2 GLT 177
Constitution of India, 1950 — Article 14, 16Insurance Corporation of India (Staff) Regulations, 1960 — Regulation 4
High Courts22 Dec 2008Dismissed
Rama Rakshit and Others Vs State of Tripura and Others
Gauhati High Court · (2009) 2 GLT 945
Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 226, 309Tripura Police Service (3rd amendment) Rules, 1975 — Rule 29, 3
High Courts22 Dec 2008Dismissed
Mahananda Deb Barma Vs State of Tripura and Others
Gauhati High Court · (2009) 4 GLR 598 : (2009) 3 GLT 52
Border Security Force Rules, 1969 — Rule 19Constitution of India, 1950 — Article 14, 309
High Courts19 Dec 2008Dismissed
Dr. Smt. Jyotima Phukan Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLD 516 : (2011) 2 GLT 136
High Courts19 Dec 2008Allowed
Md. Sahajuddin Vs The ASEB and Others
Gauhati High Court · (2009) 1 GLD 348 : (2009) 3 GLT 132
Constitution of India, 1950 — Article 226
High Courts19 Dec 2008Dismissed
Srimati Nishamoni Kalita and Another Vs Srimati Sarada Kalita and Others
Gauhati High Court · AIR 2009 Guw 62 : (2009) 3 GLR 348 : (2009) 4 GLT 262
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 19, 3, 7, 8, 9
High Courts19 Dec 2008Dismissed
Dr. Mahesh Gogoi Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLD 177 : (2010) 6 GLR 147 : (2009) 3 GLT 212
High Courts19 Dec 2008Dismissed
Kalpana Deb Vs Premankur Dey @ Tuklu and Others
Gauhati High Court · (2009) 1 GLD 155
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 10, 115, 151Constitution of India, 1950 — Article 227
High Courts19 Dec 2008Dismissed
Musaraf Hussain Laskar and Others Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLT 159
Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3
High Courts18 Dec 2008Dismissed
Kh. Sanatomba Tarao Vs State of Manipur and Others
Gauhati High Court · (2010) 1 GLD 777 : (2009) 2 GLT 537 : (2009) 4 SLR 788