COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 646 of 1,245

High Courts30 Sept 2008Dismissed

Tobom Yao and Others Vs Arunachal Pradesh Public Service Commission and Others

Gauhati High Court · (2009) 3 GLR 256 : (2008) GLT 638 Supp

Arunachal Pradesh Public Service Combined Civil Service Examination Rules, 2001 — Rule 11, 2Constitution of India, 1950 — Article 309, 335

Read judgment

High Courts30 Sept 2008Dismissed

Daliman Nessa Vs Union of India (UOI) and Others

Gauhati High Court · (2009) 5 GLR 633

Citizenship Act, 1955 — Section 9Constitution of India, 1950 — Article 355Foreigners Act, 1946 — Section 9

Read judgment

High Courts30 Sept 2008Dismissed

Tushar Kanti Mazumdar Vs State of Assam and Others

Gauhati High Court · (2011) 44 VST 427

Foreign Exchange Regulation Act, 1973 — Section 29(1), 29(1)(b)Income Tax Act, 1961 — Section 132, 132(8), 153A, 158BC

Read judgment

High Courts29 Sept 2008

Banis Ali Vs State of Assam

Gauhati High Court · (2009) 2 GLR 668

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 401, 482, 87Penal Code, 1860 (IPC) — Section 380, 457

Read judgment

High Courts29 Sept 2008Allowed

Sri Rambabu Sharma and Others Vs The State of Assam

Gauhati High Court · (2009) 1 GLD 581 Supp : (2009) 2 GLT 34

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts29 Sept 2008Dismissed

State of Assam Vs Chandan Baruah

Gauhati High Court · (2009) 2 GLR 674 : (2009) 2 GLT 357

Criminal Procedure Code, 1973 (CrPC) — Section 100, 164, 401, 437(3), 438Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 409

Read judgment

High Courts29 Sept 2008Dismissed

Ramesh Kumar Gupta Vs Kshetrimayum Ibohal Singh and Others

Gauhati High Court · (2009) 2 GLR 468 : (2009) 1 GLT 507

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 8, Order 8 Rule 2Government of India Act, 1915 — Section 30Stamp Act, 1899 — Section 35

Read judgment

High Courts29 Sept 2008Dismissed

Firoz Khan Vs State of Assam

Gauhati High Court · (2009) 3 GLR 327

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 2, 225, 24, 301, 301(2)Penal Code, 1860 (IPC) — Section 302, 324, 34

Read judgment

High Courts29 Sept 2008

Ng John Poumai and Another Vs State of Manipur and Others

Gauhati High Court · (2011) 4 GLR 480

Constitution of India, 1950 — Article 226

Read judgment

High Courts26 Sept 2008

Gurnam Singh Vs Superintendent of Customs (Preventive)

Gauhati High Court · (2009) 2 GLR 402

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 468, 469, 470, 471Customs Act, 1962 — Section 11, 111, 117, 126, 135Economic Offences (Inapplicability of Limitation) Act, 1974 — Section 2

Read judgment

High Courts26 Sept 2008Allowed

Savizo Chadi and Others Vs State of Nagaland and Others

Gauhati High Court · (2009) 4 GLR 295 : (2009) 2 GLT 135

Constitution of India, 1950 — Article 14, 19, 21

Read judgment

High Courts26 Sept 2008Dismissed

Abu Sayed Khan Vs State of Assam and Others

Gauhati High Court · (2009) 3 GLR 21 : (2009) 1 GLT 357

Read judgment

High Courts26 Sept 2008Dismissed

P.K. Handique Vs State of Meghalaya

Gauhati High Court · (2009) 2 GLR 325 : (2009) 3 GLT 236

Meghalaya Public Health Engineering Service Rules, 1996 — Rule 7(5)

Read judgment

High Courts26 Sept 2008Dismissed

Dr. Muhibul Islam Vs State of Assam and Others

Gauhati High Court · (2009) 2 GLR 672 : (2009) 1 GLT 359

Assam Aided Colleges (Under Deficit System) Employees Gratuity Rules, 1972 — Rule 3(1), 3(4)

Read judgment

High Courts25 Sept 2008Dismissed

Shyam Sunder Bhartia and Another Vs Accountant General (A and E)

Gauhati High Court · (2008) 4 GLT 962

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, 149Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 10, 18(2), 18(3), 18(4), 18(5)Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 28(3), 28A

Read judgment

High Courts24 Sept 2008Allowed

National Insurance Company Ltd. Vs Bimal Nath

Gauhati High Court · (2009) 2 GLR 62 : (2009) 1 GLT 370

Workmens Compensation Act, 1923 — Section 2(1), 30, 4, 4(1), 4(2)

Read judgment

High Courts24 Sept 2008

New India Assurance Co. Ltd. Vs City Lyngdoh and Others

Gauhati High Court · (2010) ACJ 86 : (2009) 4 GLR 875 : (2009) 1 GLT 629

Motor Vehicles Act, 1988 — Section 146, 147, 166

Read judgment

High Courts24 Sept 2008Dismissed

Tandonbi Devi and Others Vs Kalamu Singha and Another

Gauhati High Court · (2010) 5 GLR 367 : (2009) 3 GLT 260

Assam Temporarily (Settled Area) Tenancy Act, 1971 — Section 3(3)Evidence Act, 1872 — Section 111, 114, 115, 68Registration Act, 1908 — Section 52, 58, 59, 60, 60(2)

Read judgment

High Courts24 Sept 2008Dismissed

Arunachal Pradesh Public Service Commission (APPSC) Vs Pravin Kumar Singh and Another

Gauhati High Court · (2009) 2 GLR 162 : (2009) 5 GLT 810

Constitution of India, 1950 — Article 226

Read judgment

High Courts24 Sept 2008Dismissed

Nenkar Lailyang Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2009) 2 GLT 376

Constitution of India, 1950 — Article 226

Read judgment