COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 656 of 1,245

High Courts28 Jul 2008Allowed

Sri Nishi Nath Sarma Vs State of Assam and Others

Gauhati High Court · (2009) 120 FLR 433 : (2009) 1 GLD 374

Assam Public Service Commission Regulations, 1951 — Regulation 3, 3(1)Constitution of India, 1950 — Article 14, 16

High Courts25 Jul 2008Dismissed

Smt. Krishna Devi @ Sabitri Devi (Rani) Vs Union of India (UOI) and Another

Gauhati High Court · (2009) 1 GLD 399

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11

High Courts25 Jul 2008Dismissed

Priya Vart Choudhury Vs Malati Rani Ghosh and Others

Gauhati High Court · (2008) 3 GLT 763

Motor Vehicles Act, 1988 — Section 140, 166, 2

High Courts25 Jul 2008Dismissed

Ravinder Pal Vs Union of India (UOI) and Others

Gauhati High Court · (2009) 2 GLR 306 : (2008) 3 GLT 422

Constitution of India, 1950 — Article 311

High Courts25 Jul 2008

Sarabari Begum (Mustt.) @ Syera Begum and Others Vs State of Assam and Others

Gauhati High Court · (2008) 3 GLT 272

Citizenship Act, 1955 — Section 6AConstitution of India, 1950 — Article 226, 355Evidence Act, 1872 — Section 106

High Courts24 Jul 2008Dismissed

R. Laithuama Vs State of Mizoram and Others

Gauhati High Court · (2008) 4 GLT 746

Constitution of India, 1950 — Article 32Land Acquisition Act, 1894 — Section 18

High Courts24 Jul 2008

R.Laithuama Vs State of Mizoram & Ors.

Gauhati High Court · (2008) 4 GLT 746

Constitution of India, 1950 — Article 226, 226Land Acquisition Act, 1894 — Section 18, 18

High Courts23 Jul 2008Dismissed

Chief Executive Officer, Cantonment Board Vs Tenzing Gopu Lama and etc.

Gauhati High Court · (2008) CriLJ 3681 : (2009) 3 GLR 730 : (2008) 4 GLT 707

Cantonments Act, 1924 — Section 184, 251Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 10, 100, 101, 102, 103

High Courts23 Jul 2008

Abdul Hasim (MD) Vs Union of India (UOI) and Others

Gauhati High Court · (2008) 3 GLT 402

Constitution of India, 1950 — Article 14, 355Foreigners Act, 1946 — Section 14, 3, 9

High Courts23 Jul 2008

United India Insurance Co. Ltd. Vs Lalnunenga and Another

Gauhati High Court · (2008) 4 GLT 82

Motor Vehicles Act, 1988 — Section 163A

High Courts22 Jul 2008

Ambika Baishya Vs State of Assam and Another

Gauhati High Court · (2009) 6 GLR 726

Criminal Procedure Code, 1973 (CrPC) — Section 137(1), 29, 29(2), 313, 325Drugs and Cosmetics Act, 1940 — Section 36Evidence Act, 1872 — Section 106, 114, 3, 4(1)

High Courts22 Jul 2008

M. Nakro Vs State of Nagaland and Others

Gauhati High Court · (2009) 5 GLR 162 : (2008) GLT 676 Supp

Constitution of India, 1950 — Article 14, 16, 162, 226, 309Nagaland Engineering Services Rules, 1997 — Rule 7, 8

High Courts22 Jul 2008

Lalhlimpuii and Others Vs State of Mizoram and Others

Gauhati High Court · (2010) 2 GLR 94 : (2008) GLT 468 Supp

Constitution of India, 1950 — Article 226

High Courts22 Jul 2008

Hispreacheringson Shylla Vs Khasi Hills Autonomous District Council and Others

Gauhati High Court · (2009) 2 GLR 500 : (2008) 3 GLT 433

Constitution of India, 1950 — Article 102, 191, 368

High Courts22 Jul 2008Dismissed

R.L. Malsawma Vs State of Mizoram and Others

Gauhati High Court · (2008) 4 GLT 755

Constitution of India, 1950 — Article 14, 16, 226

High Courts22 Jul 2008Allowed

Meghalaya State Electricity Board Vs Mrs. Edentinora Mawthoh and Others

Gauhati High Court · (2009) ACJ 847 : AIR 2008 Guw 174 : (2009) 1 GLT 74

Electricity Act, 2003 — Section 68

High Courts22 Jul 2008Allowed

Dibrugarh Fishery Co-Operative Society Ltd. Vs State of Assam and Others

Gauhati High Court · (2009) 3 GLR 335 : (2008) 4 GLT 935

Assam Fisheries Rules, 1953 — Rule 11(2), 12, 3, 50, 8

High Courts22 Jul 2008

Ashadali Mandal Vs State of Assam and Others

Gauhati High Court · (2009) 4 GLR 686

Assam Panchayat Act, 1994 — Section 106Constitution of India, 1950 — Article 226Northern India Ferries Act, 1878 — Section 12, 13, 4, 6, 7

High Courts22 Jul 2008

Hanif Uddin Vs State of Assam and Others

Gauhati High Court · (2009) 2 GLR 514

Assam Panchayat Act, 1994 — Section 106, 4

High Courts21 Jul 2008Dismissed

Pradip Buragohain Vs Pranati Phukan

Gauhati High Court · (2010) 4 GLT 768

Representation of the People Act, 1951 — Section 100, 100(1), 117, 123, 123(1)