High Courts05 Aug 2008Dismissed
Anup Kr. Deb Barma Vs Ahindra Kr. Deb Barma and Others
Gauhati High Court · (2009) 2 GLR 688
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 654 of 1,245
High Courts05 Aug 2008Allowed
Union of India (UOI) and Others Vs Satya Narayan Yadav
Gauhati High Court · (2010) 3 GLR 298 : (2009) 1 GLT 582
Army Act, 1950 — Section 104, 105, 106, 38, 39Army Rules, 1954 — Rule 183
High Courts05 Aug 2008Dismissed
Umesh Debnath Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2008) 4 GLT 579
High Courts05 Aug 2008Allowed
Promod Ch. Roy and Others Vs State of Assam
Gauhati High Court · (2009) 1 GLD 864
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts05 Aug 2008Allowed
Sri Lalu Goala Vs State of Assam
Gauhati High Court · (2009) 1 GLD 862
Penal Code, 1860 (IPC) — Section 302, 304
High Courts05 Aug 2008Allowed
Dibakar Moran @ Rabin Baruah @ Dharmeswar Deori Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 3 GLR 740
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 3(3)
High Courts05 Aug 2008Allowed
Bhajan Ch. Debnath Vs State of Tripura and Others
Gauhati High Court · (2008) 3 GLT 797
Constitution of India, 1950 — Article 16, 226
High Courts05 Aug 2008Allowed
Sonu Bala Deb Barma Vs State of Tripura and Others
Gauhati High Court · (2010) 1 GLR 350 : (2008) 3 GLT 807
Constitution of India, 1950 — Article 226
High Courts05 Aug 2008Dismissed
Shamsher Singh Sandhu Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 5 GLR 524 : (2008) 4 GLT 260
Central Reserve Police Force Act, 1949 — Section 1, 16, 17, 18, 19Constitution of India, 1950 — Article 14, 16, 162, 226, 309
High Courts05 Aug 2008Dismissed
Anup Kr. Debbarma Vs Ahindra Kr. Debbarma and Others
Gauhati High Court · (2008) 4 GLT 285
High Courts05 Aug 2008Allowed
Union of India (UOI) and Others Vs Mohanlal Das
Gauhati High Court · (2009) 1 GLR 297 : (2008) 3 GLT 812
Army Act, 1950 — Section 91Border Security Force Act, 1968 — Section 104, 105, 106, 18, 19Constitution of India, 1950 — Article 311
High Courts05 Aug 2008Dismissed
Deben Biswas Vs State of Assam and Another
Gauhati High Court · (2009) 5 GLR 644
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Penal Code, 1860 (IPC) — Section 498(A)
High Courts04 Aug 2008
Rubul Ali Vs State of Assam
Gauhati High Court · (2009) 3 GLR 195 : (2009) 2 GLT 120
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 326, 34, 427, 447
High Courts04 Aug 2008Allowed
National Insurance Company Ltd. Vs Ltpoktemjen and Others
Gauhati High Court · (2010) 1 GLR 343 : (2008) GLT 480 Supp
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts04 Aug 2008Dismissed
National Insurance Co. Ltd. and Another Vs Atarer Nachha and Others
Gauhati High Court · (2008) 4 GLT 272
Interest Act, 1978 — Section 3Motor Vehicles Act, 1988 — Section 117, 146, 147, 167
High Courts01 Aug 2008
Mridul Kumar Bhattacharjee and Another Vs State of Assam and Another
Gauhati High Court · (2009) 1 GLD 497 Supp : (2008) GLT 526 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 469, 471, 473Limitation Act, 1963 — Section 5
High Courts01 Aug 2008
Keshab Kalita Vs State of Assam and Others
Gauhati High Court · (2009) 4 GLR 149
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts01 Aug 2008
Tezalpatty Tea (P.) Ltd. Vs Eastern Tea Brokers (P.) Ltd.
Gauhati High Court · (2009) 5 GLR 150 : (2009) 1 GLT 456
Assam Money Lenders Act, 1934 — Section 2(1), 2(2), 2(3), 2A, 6Companies Act, 1956 — Section 433, 434, 439
High Courts01 Aug 2008Dismissed
T.M. Enterprise Vs State of Arunachal Pradesh and Others
Gauhati High Court · AIR 2008 Guw 184 : (2009) 4 GLR 335
Contract Act, 1872 — Section 10, 23
High Courts01 Aug 2008Dismissed
Rameswari Basumatary and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2008) GLT 583 Supp
Constitution of India, 1950 — Article 21, 226Penal Code, 1860 (IPC) — Section 34, 341, 364