High Courts21 Jul 2008Dismissed
Md. Abdul Mazid Mazumdar Vs State of Assam
Gauhati High Court · (2009) 1 GLR 129
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 657 of 1,245
High Courts21 Jul 2008
F. Lalhriata Vs State of Mizoram and Others
Gauhati High Court · (2009) 4 GLR 239
Constitution of India, 1950 — Article 311
High Courts21 Jul 2008
North Eastern Electric Power Corporation Ltd. Vs Gammon India Ltd. and Another
Gauhati High Court · (2009) 3 GLR 407 : (2008) 4 GLT 54
Arbitration Act, 1940 — Section 17, 30, 33
High Courts21 Jul 2008
Z.R. Remtluanga Vs State of Mizoram and Others
Gauhati High Court · (2008) 3 GLT 760
Constitution of India, 1950 — Article 311
High Courts21 Jul 2008Dismissed
Chakreswar Das Vs State of Assam and Others
Gauhati High Court · (2008) 4 GLT 69
High Courts18 Jul 2008Allowed
Oriental Insurance Co. Ltd. Vs Dalin Mawlieh and Others
Gauhati High Court · (2008) 3 GLT 194
Motor Vehicles Act, 1988 — Section 166, 173Penal Code, 1860 (IPC) — Section 279, 304A
High Courts18 Jul 2008Dismissed
Gulab Chandra Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLR 872 : (2008) 4 GLT 36
Army Act, 1950 — Section 164, 69Constitution of India, 1950 — Article 226, 227Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts18 Jul 2008Dismissed
Somejahan Saikia Vs Sujit Kumar Das and Others
Gauhati High Court · (2009) 2 GLR 158
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(1)
High Courts18 Jul 2008Allowed
Kamakhya Mahanta and Another Vs State of Meghalaya and Another
Gauhati High Court · (2008) 4 GLT 336
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 155, 155(2), 156Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 32A, 39BNegotiable Instruments Act, 1881 (NI) — Section 138, 142, 143
High Courts18 Jul 2008Dismissed
Girish Baruah Vs State of Assam
Gauhati High Court · (2009) 3 GLR 242 : (2008) 4 GLT 977
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482, 561AEvidence Act, 1872 — Section 114A
High Courts17 Jul 2008Allowed
P.S. Rockson Vs State of Manipur and Others
Gauhati High Court · (2009) 6 GLR 254 : (2008) 4 GLT 47
Penal Code, 1860 (IPC) — Section 120B, 409Police Act, 1861 — Section 4
High Courts16 Jul 2008Dismissed
Kharibam Ibomcha Singh Vs State of Manipur and Others
Gauhati High Court · (2008) 4 GLT 571
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3, 6, 7
High Courts16 Jul 2008
Abu Taher Sk. Vs State of Assam
Gauhati High Court · (2008) 4 GLT 64
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts16 Jul 2008Allowed
Nilendu Paul and Others Vs State of Assam
Gauhati High Court · (2009) 5 GLT 639
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304(B), 34
High Courts15 Jul 2008Dismissed
Premananda Hazarika Vs Assam State Election Commission and Others
Gauhati High Court · (2009) 1 GLT 672
Assam Panchayat (Constitution) Rules, 1955 — Rule 54Assam Panchayat (Constitution) Rules, 1995 — Rule 12(2), 22(1), 3, 3(1), 44Assam Panchayat Act, 1994 — Section 114, 114(1), 114(4), 127, 129
High Courts15 Jul 2008
Md. Ayub Nabi Vs State of Assam
Gauhati High Court · (2009) 1 GLR 181
Penal Code, 1860 (IPC) — Section 302, 304
High Courts14 Jul 2008Dismissed
Dulen Borgohain Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLR 870
Assam Panchayat (Financial) Rules, 2002 — Rule 49Constitution of India, 1950 — Article 226
High Courts10 Jul 2008Dismissed
Kishan Singhania Vs Dilip Singhania
Gauhati High Court · (2008) CriLJ 3749 : (2008) 4 GLT 329
Criminal Procedure Code, 1973 (CrPC) — Section 145, 156, 193, 195, 340Penal Code, 1860 (IPC) — Section 120, 192, 193, 195, 34
High Courts09 Jul 2008Dismissed
Atul Chandra Dutta Vs State of Assam and Others
Gauhati High Court · (2009) 6 GLR 284 : (2009) 1 GLT 689
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9, 9(2)Constitution of India, 1950 — Article 226
High Courts03 Jul 2008
Lalsanglora and Others Vs State of Mizoram and Others
Gauhati High Court · (2008) 4 GLT 203
Constitution of India, 1950 — Article 226, 311Police Act, 1861 — Section 7Police Act, 1949 — Section 7