COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 647 of 1,245

High Courts24 Sept 2008Allowed

Shri Kashi Nath Gogoi and Others Vs Sri Thambahadur Dorjee and Others

Gauhati High Court · (2010) 1 GLD 691 : (2009) 5 GLT 532

Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 145(1), 145(4)Limitation Act, 1963 — Article 65Penal Code, 1860 (IPC) — Section 188

High Courts23 Sept 2008

Toholi Zhimomi and Another Vs State of Nagaland and Others

Gauhati High Court · (2009) 6 GLR 798

Constitution of India, 1950 — Article 16, 309, 73Nagaland Treasury, Accounts and Audit Service Rules, 2002 — Rule 3(1), 3(2), 8

High Courts23 Sept 2008Allowed

David Tsela and Others Vs State of Nagaland and Others

Gauhati High Court · (2009) 2 GLR 56

Constitution of India, 1950 — Article 309

High Courts22 Sept 2008Allowed

Dharmeswar Haloi @ Baity Vs Union of India (UOI) and Others

Gauhati High Court · (2009) 1 GLT 657

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3

High Courts22 Sept 2008Allowed

Pijush Chattorpadhyay Vs National Council for Co-operative Training and Others

Gauhati High Court · (2010) 3 GLR 344

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 311(2)

High Courts22 Sept 2008Allowed

Thinkholet and Others Vs Collector of Land Acquisition and DC and Others

Gauhati High Court · (2009) 2 GLR 699 : (2009) 3 GLT 485

Constitution of India, 1950 — Article 141, 226, 227Land Acquisition Act, 1894 — Section 23, 24, 34, 4(1), 6

High Courts22 Sept 2008Dismissed

Ningthoujam Samarendra Singh and Others Vs State of Manipur and Others

Gauhati High Court · (2009) 1 GLT 307

Constitution of India, 1950 — Article 15(2), 17, 226, 341(1), 341(2)

High Courts19 Sept 2008

Union of India (UOI) Vs Lalthanmawia and Others

Gauhati High Court · (2009) 2 GLR 145 : (2008) GLT 612 Supp

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 27 Rule 1, Order 27 Rule 2, Order 5 Rule 8, Order 8 Rule 10Constitution of India, 1950 — Article 142Evidence Act, 1872 — Section 58

High Courts19 Sept 2008Allowed

Madine Hazarika Vs Tezpur University and Others

Gauhati High Court · (2009) 2 GLR 112

High Courts18 Sept 2008Allowed

Dharani Daloi Vs State of Assam

Gauhati High Court · (2011) 1 GLR 659

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 341, 342, 366, 366A, 376

High Courts18 Sept 2008Dismissed

C/339 Rodingliana, Excise and Narcotics Station Vs State of Mizoram and Others

Gauhati High Court · (2009) 4 GLR 86

Penal Code, 1860 (IPC) — Section 409, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

High Courts18 Sept 2008Allowed

Md. Yahiya Khan @ Inao Vs State of Manipur and Others

Gauhati High Court · (2009) 1 GLD 153

Constitution of India, 1950 — Article 22, 22(5)

High Courts18 Sept 2008Dismissed

Bin Ram Thousen Vs Union of India (UOI) and Others

Gauhati High Court · (2009) 2 GLR 320 : (2008) GLT 650 Supp

High Courts18 Sept 2008

Babul Sabdakar Vs State of Tripura

Gauhati High Court · (2010) 3 GLT 171

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376, 376(1), 417

High Courts17 Sept 2008Allowed

Lallianpuii Sailo Vs H. Vanlaltlana and Others

Gauhati High Court · (2009) 3 GLR 232 : (2009) 2 GLT 373

Administration of Justice (Lushai Hills) Rules, 1954 — Rule 54Civil Procedure Code, 1908 (CPC) — Order 21 Rule 55Lushai Hills Autonomous District (Administration of Justice) Rules, 1953 — Rule 23, 5

High Courts17 Sept 2008

United India Insurance Co. Ltd. Vs Lalzuia and Others

Gauhati High Court · (2009) 2 GLR 109

Motor Vehicles Act, 1988 — Section 166

High Courts17 Sept 2008Dismissed

M.A. Ezung Vs State of Nagaland and Others

Gauhati High Court · (2009) 1 GLT 293

High Courts16 Sept 2008Allowed

North Eastern Tubes Ltd. and Another Vs Union of India (UOI) and Others

Gauhati High Court · (2009) 2 GLR 492 : (2009) 1 GLT 181

High Courts16 Sept 2008Dismissed

Rajeswari Debbarma and Another Vs Union of India (UOI) and Others

Gauhati High Court · (2009) 2 GLR 174

Constitution of India, 1950 — Article 226

High Courts16 Sept 2008Dismissed

Sailen Debbarma and Others Vs State of Tripura

Gauhati High Court · (2009) 2 GLR 167 : (2010) 3 GLT 174

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 436