High Courts24 Nov 2008Allowed
Shri Joy Prakash Tanti Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLD 118 : (2009) 2 GLT 112
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 643 of 1,245
High Courts21 Nov 2008Allowed
Shri Jona Bareh and Others Vs State of Assam
Gauhati High Court · (2009) 1 GLD 598
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts21 Nov 2008Allowed
Sipra Bhowmik (Sinha) Vs State of Tripura and Others
Gauhati High Court · (2009) 3 GLR 239
High Courts20 Nov 2008
Dhalai Ram Reang Vs State of Tripura
Gauhati High Court · (2010) 1 GLR 277 : (2009) 2 GLT 141
Evidence Act, 1872 — Section 114, 25, 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 364A
High Courts20 Nov 2008Allowed
Ataur Rahman and Others Vs Siraj Uddin and Others
Gauhati High Court · (2009) 5 GLR 569
High Courts20 Nov 2008Allowed
Tohelisumi Vs State of Nagaland and Others
Gauhati High Court · (2009) 2 GLT 956
High Courts19 Nov 2008
California Pacific Trading Corporation Vs Kitply Industries Ltd.
Gauhati High Court · (2009) 148 CompCas 345 : (2009) 4 GLR 373 : (2009) 1 GLT 107 : (2009) 91 SCL 258
Civil Procedure Code, 1908 (CPC) — Section 13COMPANIES ACT, 1956 — Section 433, 434Contract Act, 1872 — Section 73
High Courts19 Nov 2008Dismissed
Smt. Runu Borah Vs Dr. Binod Borah
Gauhati High Court · (2009) 1 GLD 116
Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(2), 378(4), 468Penal Code, 1860 (IPC) — Section 417
High Courts19 Nov 2008
Chungjalen Misao and Anr. Vs State of Manipur and Ors.
Gauhati High Court · (2010) 2 GLR 811
Constitution of India, 1950 — Article 226, 226
High Courts19 Nov 2008Allowed
S.C. Parashar Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 2 GLT 814
High Courts18 Nov 2008Allowed
Sri Ramen Chandra Deka Vs Smt. Sujata Deka
Gauhati High Court · (2009) 2 DMC 589 : (2009) 1 GLD 78 : (2009) 2 GLT 717
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18Penal Code, 1860 (IPC) — Section 494
High Courts17 Nov 2008Dismissed
Mohan Talukdar and Others Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLR 355 : (2011) 1 GLT 27
Assam Elementary Education (Provincialisation) (Amendment) Rules, 2005 — Rule 5(6)Constitution of India, 1950 — Article 309
High Courts17 Nov 2008
Kashinath Bhattacharjee Vs State of Tripura and Another
Gauhati High Court · (2009) CriLJ 1188 : (2009) 3 GLR 537 : (2009) 2 GLT 456
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 401, 91Evidence Act, 1872 — Section 123, 124
High Courts14 Nov 2008Dismissed
Swadesh Das Vs State of Tripura
Gauhati High Court · (2009) 2 GLT 319
Penal Code, 1860 (IPC) — Section 302, 34, 346, 436, 457
High Courts14 Nov 2008Allowed
Pandu Munda Vs State of Tripura
Gauhati High Court · (2009) 4 GLR 252
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
High Courts14 Nov 2008Allowed
Pradip Sarkar and Others Vs State of Tripura
Gauhati High Court · (2009) 4 GLR 242 : (2009) 2 GLT 438
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Nov 2008Allowed
Dipak Nath and Another Vs State of Tripura
Gauhati High Court · (2009) 2 GLT 40
Criminal Procedure Code, 1973 (CrPC) — Section 232Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
High Courts14 Nov 2008
Diamond Power Infrastructure Ltd. Vs Assam State Electricity Board and Others
Gauhati High Court · (2009) 1 GLD 24
High Courts13 Nov 2008
State of Manipur & Anr. Vs Laishram Amusana Singh & Ors.
Gauhati High Court · (2010) 5 GLT 169
High Courts12 Nov 2008Dismissed
Mangal Singh Deb Barma Vs State of Tripura
Gauhati High Court · (2009) 2 GLR 333 : (2009) 2 GLT 27
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 118, 138