High Courts28 Aug 2008Allowed
Sri Debolal Gorlosa @ Daniel Dimasa Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLD 860
Constitution of India, 1950 — Article 22(1), 22(5)National Security Act, 1980 — Section 3
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 651 of 1,245
High Courts28 Aug 2008Allowed
Prem Kanta Mahanta Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLD 741 Supp
Arms Act, 1959 — Section 27(A)Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts28 Aug 2008Dismissed
R. Kapzauva Vs State of Mizoram and Others
Gauhati High Court · (2009) 4 GLT 109
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 226
High Courts27 Aug 2008Dismissed
Dimasa Associates and Others Vs North Cachar Hills Autonomous Council and Others
Gauhati High Court · (2009) 3 GLT 442
Constitution of India, 1950 — Article 226Partnership Act, 1932 — Section 32(3), 59, 63, 72
High Courts27 Aug 2008
North East Plains People Traders and Youth Federation (PPTYF) and Others Vs Union and India (UOI) Ors.
Gauhati High Court · (2010) 6 GLR 232 : (2008) 3 GLT 845
Constitution of India, 1950 — Article 19
High Courts27 Aug 2008Allowed
Bhaity Saikia (in Jail) Vs State of Assam
Gauhati High Court · (2009) 1 GLD 730 Supp : (2008) GLT 540 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 107, 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts27 Aug 2008Allowed
Hmingdailova Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLT 160
Civil Procedure Code, 1908 (CPC) — Section 100, 80Constitution of India, 1950 — Article 12, 342, 342(1)Limitation Act, 1963 — Article 64, 65
High Courts27 Aug 2008Allowed
Ajay Bhusan Pal Vs State of Assam and Others
Gauhati High Court · (2009) 4 GLR 20 : (2009) 1 GLT 173
Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3, 4Assam Technical Education Service Rules, 1981 — Rule 12, 13Constitution of India, 1950 — Article 309
High Courts27 Aug 2008
Ainuddin Ali Vs State of Assam
Gauhati High Court · (2008) 2 GLT 560
Evidence Act, 1872 — Section 134, 134Penal Code, 1860 — Section 376, 448Penal Code, 1860 (IPC) — Section 376, 448
High Courts27 Aug 2008Dismissed
Nripendra Kumar Sarma Vs Bongaigaon Refinery and Petrochemicals Ltd. and Others
Gauhati High Court · (2008) 4 GLT 951
Constitution (Fifteenth Amendment) Act, 1963 — Article 226(1A)Constitution of India, 1950 — Article 12, 226, 367, 372General Clauses Act, 1897 — Section 2(42)
High Courts27 Aug 2008
Haricharan Basumatary Vs State of Assam
Gauhati High Court · (2009) 1 GLD 710 Supp : (2008) GLT 599 Supp
Penal Code, 1860 (IPC) — Section 302
High Courts26 Aug 2008
Lalzidingaralte and Others Vs State of Mizoram and Others
Gauhati High Court · (2008) 4 GLT 790
High Courts26 Aug 2008Dismissed
Management of Boisahabi Tea Estate Vs Presiding Officer, Labour Court and Others
Gauhati High Court · (2008) 4 GLT 920 : (2009) 1 LLJ 639
Industrial Disputes Act, 1947 — Section 10Payment of Gratuity Act, 1972 — Section 4, 5
High Courts26 Aug 2008Allowed
Madhu Jelwa Vs Ashok Seberawal and Another
Gauhati High Court · (2009) 1 GLR 318 : (2009) 5 GLT 514
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, Order 43 Rule 1, 107
High Courts25 Aug 2008
Babulal Sharma Vs Sant Kumar Bajoria
Gauhati High Court · (2008) 3 GLT 655
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)
High Courts25 Aug 2008Dismissed
Sandip Kar and Others Vs Pampy Kar
Gauhati High Court · (2009) 1 GLR 329 : (2009) 1 GLT 663
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482, 561APenal Code, 1860 (IPC) — Section 406, 498A
High Courts25 Aug 2008
Saiful Islam Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLT 363
High Courts22 Aug 2008Dismissed
Church of God Vs State of Meghalaya and Others
Gauhati High Court · (2011) 1 GLT 325
Meghalaya Societies Registration Act, 1983 — Section 10, 11
High Courts22 Aug 2008Dismissed
Md. Noor Hussain Vs State of Assam
Gauhati High Court · (2009) 5 GLR 546 : (2009) 1 GLT 669
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts22 Aug 2008Dismissed
Bharati Das (Modak) and Others Vs Ranjit Kumar Das and Others
Gauhati High Court · (2009) 1 GLT 205
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 4, Order 6 Rule 17, 115 , 115(1)Constitution of India, 1950 — Article 226, 227Government of India Act, 1915 — Section 107