High Courts11 Aug 2008
Krishna Kanta Borah Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLR 243
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 653 of 1,245
High Courts08 Aug 2008Dismissed
Union of India (UOI) and Others Vs Lan Robert Nongrum
Gauhati High Court · (2009) 3 GLR 547
Arbitration Act, 1940 — Section 17, 30
High Courts08 Aug 2008Allowed
Ramadhar Lall Vs State of Assam
Gauhati High Court · (2010) 1 GLR 518 : (2008) 4 GLT 102
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 173, 190, 468Penal Code, 1860 (IPC) — Section 173, 307, 326, 34, 352
High Courts08 Aug 2008Dismissed
Sri. A.K. Borah Vs Raja Ram Mallah and Another
Gauhati High Court · (2009) 1 GLD 383 : (2008) 4 GLT 764
Constitution of India, 1950 — Article 226, 356Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 197, 197(1), 197(2)Penal Code, 1860 (IPC) — Section 294, 319, 323, 350, 351
High Courts08 Aug 2008Allowed
Director of Animal Husbandry and Veterinary Department, Govt. of Assam Vs Rabia Begum
Gauhati High Court · (2009) 2 GLR 571 : (2008) 3 GLT 869 : (2009) 2 LLJ 399
Constitution of India, 1950 — Article 226
High Courts08 Aug 2008
Madhu Sudhan Debbarma Vs State of Tripura and ors.
Gauhati High Court · (2012) 3 GLR 349
High Courts08 Aug 2008Dismissed
Afruja Sakia Yasmin Ahmed Vs District and Sessions Judge and Others
Gauhati High Court · (2008) 119 FLR 371 : (2009) 1 GLR 82 : (2008) 4 GLT 140
Constitution of India, 1950 — Article 14, 16, 309
High Courts08 Aug 2008Dismissed
Sri Sasanka Dey Vs Sri Dipankar Brahma
Gauhati High Court · (2010) 1 GLD 642 : (2008) 4 GLT 737
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 147, 155(2), 156(1)Penal Code, 1860 (IPC) — Section 323, 384, 506
High Courts08 Aug 2008Allowed
Sri Ramadhar Lall Vs State of Assam
Gauhati High Court · (2009) 1 GLD 711
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173(2), 190(1), 468Penal Code, 1860 (IPC) — Section 307, 326, 34, 352, 448
High Courts08 Aug 2008
Pranab Rauth Vs State of Assam
Gauhati High Court · (2008) 4 GLT 589
Criminal Procedure Code, 1973 (CrPC) — Section 167, 437, 438, 439, 446APenal Code, 1860 (IPC) — Section 209, 365, 419
High Courts08 Aug 2008Dismissed
H. Kala Singh and Another Vs State of Meghalaya
Gauhati High Court · (2008) CriLJ 4141 : (2008) 3 GLT 888
Criminal Procedure Code, 1973 (CrPC) — Section 102, 140, 161, 20, 233Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 36B, 41, 42, 43Penal Code, 1860 (IPC) — Section 302
High Courts08 Aug 2008
Suprakash Sarkar Vs State of Assam
Gauhati High Court · (2009) 2 GLR 40 : (2009) 1 GLT 297
Assam Municipal Act, 1956 — Section 27, 27(3), 28(2), 293, 296
High Courts07 Aug 2008Allowed
Romesh Kharkongor and Others Vs Christopher Well Thankiew and Others
Gauhati High Court · (2009) 2 GLR 649 : (2010) 3 GLT 100
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(2), Order 23 Rule 1(3)
High Courts07 Aug 2008Allowed
Shri Ramdhan Mili and Another Vs State of Assam
Gauhati High Court · (2009) 1 GLD 851 : (2009) 1 GLT 723
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 207, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts07 Aug 2008Allowed
Bimal Kapali Vs State of Tripura
Gauhati High Court · (2009) 1 GLR 287 : (2008) 4 GLT 814
Penal Code, 1860 (IPC) — Section 201, 302, 34, 366
High Courts07 Aug 2008Allowed
Gopa Deb Vs State of Tripura and Another
Gauhati High Court · (2009) 1 GLR 307 : (2008) 4 GLT 841
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(2), 482Dowry Prohibition Act, 1961 — Section 4
High Courts06 Aug 2008
I. Ayangla Imchen Vs State of Nagaland and Others
Gauhati High Court · (2009) 5 GLR 741 : (2008) 4 GLT 750
Constitution of India, 1950 — Article 14, 226Nagaland Higher Education Service Rules, 2003 — Rule 4, 8
High Courts06 Aug 2008Dismissed
Mrs. Hafizun Begum Vs Member, Motor Accident Claims Tribunal and Others
Gauhati High Court · (2009) ACJ 2329 : AIR 2009 Guw 4 : (2009) 5 GLR 823
Arbitration and Conciliation Act, 1996 — Section 2Civil Procedure Code, 1908 (CPC) — Section 140, 2Motor Vehicles Act, 1988 — Section 166, 168
High Courts06 Aug 2008
Sajal Chandra Das Vs State of Assam and Ors
Gauhati High Court · AIR 2009 Guw 14 : (2009) 3 GLR 215
Assam Panchayat (Constitution) Rules, 1995 — Rule 44, 44Constitution of India, 1950 — Article 226, 226
High Courts06 Aug 2008
Bolo Ram Paul and Others Vs Digendra Dutta and Others
Gauhati High Court · (2009) 1 GLD 737 Supp : (2008) 4 GLT 928
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 15 Rule 2, Order 18 Rule 1, Order 18 Rule 2, Order 18 Rule 4Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 302, 34