High Courts16 Sept 2008Dismissed
Sumati Talukdar Vs Dulumani Talukdar and Others
Gauhati High Court · (2009) 2 GLR 411 : (2009) 1 GLT 222
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Succession Act, 1925 — Section 276, 281, 299, 59, 63
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 648 of 1,245
High Courts16 Sept 2008Allowed
Sunanda Gogoi and Others Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLT 218
High Courts15 Sept 2008Allowed
Gopal Chandra Patowary and Others Vs State of Assam and Others
Gauhati High Court · (2008) GLT 618 Supp
Constitution of India, 1950 — Article 226, 243U, 243XGauhati Municipal Corporation Act, 1971 — Section 16, 17, 17(2), 22, 238(1)
High Courts15 Sept 2008
Anil Ch. Nath Vs Md. Aliul Islam and Others
Gauhati High Court · (2009) 2 GLR 207 : (2009) 1 GLT 517
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 227
High Courts15 Sept 2008Allowed
Gopal Dey Vs State of Assam
Gauhati High Court · (2010) 1 GLR 791
Penal Code, 1860 (IPC) — Section 201, 299, 302, 34, 366
High Courts15 Sept 2008Allowed
Dr. Upendra Nath Misra Vs State of Assam and Others
Gauhati High Court · (2009) 120 FLR 291 : (2009) 1 GLR 78 : (2009) 1 GLT 214
Assam Services (Pension) Rules, 1969 — Rule 98
High Courts15 Sept 2008Allowed
Jatin Talukdar Vs State of Assam
Gauhati High Court · (2009) 2 GLR 10 : (2009) 2 GLT 65
Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 299, 302, 84
High Courts15 Sept 2008Dismissed
Media Palace Vs Airport Authority of India and Others
Gauhati High Court · (2009) 2 GLR 20 : (2009) 2 GLT 59
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 380
High Courts15 Sept 2008Allowed
Ravi Jhunjhunwala and Another Vs Pawan Kumar Mishra and Another
Gauhati High Court · (2009) CriLJ 533 : (2009) 2 GLR 346 : (2009) 1 GLT 609
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 200, 201, 202Penal Code, 1860 (IPC) — Section 207, 34, 420, 468, 506
High Courts12 Sept 2008
Ratan Karmakar Vs State of Assam
Gauhati High Court · (2009) CriLJ 1339
Penal Code, 1860 (IPC) — Section 302, 304
High Courts12 Sept 2008
Assam Roller Flour Mills Association and Others Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLR 1 : (2008) 4 GLT 366
Constitution of India, 1950 — Article 226, 254Evidence Act, 1872 — Section 114, 31C
High Courts12 Sept 2008Dismissed
Kago Tabiyo Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 2 GLR 368 : (2011) 2 GLT 235
High Courts12 Sept 2008Allowed
Nagendra Nath Chutia Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLR 339 : (2009) 1 GLT 592
Assam Panchayat (Constitution) Rules, 1995 — Rule 50, 50(10), 50(11), 50(2)Assam Panchayat Act, 1994 — Section 10, 11, 127, 129, 138Constitution of India, 1950 — Article 226, 227, 243, 243O
High Courts11 Sept 2008
Pranita Barman and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 2 GLT 138
Central Civil Services (Pension) Rules, 1972 — Rule 54Constitution of India, 1950 — Article 226
High Courts11 Sept 2008Dismissed
Bhaben Basumatary and Others Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLR 729
High Courts11 Sept 2008Dismissed
Farid Uddin Choudhury Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLR 605 : (2009) 1 GLT 237
High Courts11 Sept 2008Allowed
Ojing Tasing Vs State of Arunachal Pradesh
Gauhati High Court · (2010) 1 GLR 784 : (2009) 2 GLT 125
Penal Code, 1860 (IPC) — Section 333, 34, 353, 448, 506
High Courts11 Sept 2008Dismissed
Tapan Debbarma Vs State of Tripura
Gauhati High Court · (2008) CriLJ 4637 : (2008) 4 GLT 849
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 300, 302
High Courts11 Sept 2008Allowed
Siba Prashad Das Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLR 102
High Courts11 Sept 2008Allowed
Bapok Borang Vs Arunachal Pradesh Public Service Commission and Others
Gauhati High Court · (2008) GLT 721 Supp