COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 659 of 1,245

High Courts27 Jun 2008Allowed

Anjay Kumar Nath Vs State of Assam and Others

Gauhati High Court · (2009) 2 GLR 600

Arms Act, 1959 — Section 27(B)Penal Code, 1860 (IPC) — Section 120(B), 302, 34, 364(A), 365Unlawful Activities (Prevention) Act, 1967 — Section 10, 13

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High Courts27 Jun 2008Dismissed

Md. Irfan and Others Vs Union of India (UOI) and Others

Gauhati High Court · (2009) 2 GLR 627

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High Courts27 Jun 2008Dismissed

Md. Abdul Sattar Vs State of Assam and Others

Gauhati High Court · (2009) 2 GLR 628 : (2008) 4 GLT 838

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)

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High Courts27 Jun 2008Dismissed

Hare Krishna Das and Others Vs State of Assam and Others

Gauhati High Court · (2008) 3 GLT 924

Constitution of India, 1950 — Article 226, 309, 32

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High Courts27 Jun 2008

Abdul Malek Vs State of Assam and Others

Gauhati High Court · (2009) 3 GLR 651 : (2008) 3 GLT 750

Constitution of India, 1950 — Article 226

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High Courts26 Jun 2008Dismissed

Dr. Pabitra Kumar Das Vs State of Assam and Another

Gauhati High Court · (2009) 2 GLR 637 : (2008) GLT 589 Supp

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 200, 306, 311, 313, 315Evidence Act, 1872 — Section 165

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High Courts26 Jun 2008Dismissed

Sabita Kuri and Others Vs Gauhati High Court and Others

Gauhati High Court · (2009) 5 GLR 27 : (2008) 4 GLT 199

Constitution of India, 1950 — Article 14

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High Courts26 Jun 2008Allowed

Smt. Munmun Barkakati Das Vs Girish Das

Gauhati High Court · AIR 2008 Guw 186

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21, 227Evidence Act, 1872 — Section 112

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High Courts26 Jun 2008Allowed

Munmun Barkakati Das Vs Girish Das

Gauhati High Court · (2009) 2 GLR 537

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21, 227Evidence Act, 1872 — Section 112

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High Courts25 Jun 2008Allowed

Sukla Deb and Others Vs Union of India (UOI) and Others

Gauhati High Court · (2009) 1 GLR 904 : (2008) 4 GLT 626

Penal Code, 1860 (IPC) — Section 302, 48

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High Courts25 Jun 2008Dismissed

Lila Bordoloi and Others Vs Assam State Publication Board and Others

Gauhati High Court · (2009) 3 GLR 128 : (2008) 3 GLT 155

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High Courts25 Jun 2008Allowed

Lachit Bordoloi Vs Union of India (UOI) and Others

Gauhati High Court · (2008) 4 GLT 677

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 22Explosive Substances Act, 1908 — Section 4

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High Courts25 Jun 2008Allowed

Chandmohan Saha Vs State of Tripura and Others

Gauhati High Court · (2008) 4 GLT 342

Penal Code, 1860 (IPC) — Section 409

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High Courts24 Jun 2008Allowed

Nasiruddin S.K. and Another Vs State of Assam and Others

Gauhati High Court · (2009) 4 GLT 206

Revision of Pay Rules, 1983 — Rule 11

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High Courts24 Jun 2008Allowed

Ananta Gogoi Vs Union of India (UOI) and Others

Gauhati High Court · (2009) 4 GLR 11 : (2009) 4 GLT 216

Constitution of India, 1950 — Article 22, 22(5)National Security Act, 1980 — Section 10, 3(2), 3(3), 3(4), 9

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High Courts23 Jun 2008

Sultan Ali and Others Vs State of Assam

Gauhati High Court · (2009) 6 GLR 759 : (2008) 3 GLT 17

Criminal Procedure Code, 1973 (CrPC) — Section 173, 482, 87Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

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High Courts23 Jun 2008Dismissed

James Sebastian and Another Vs State of Assam and Another

Gauhati High Court · (2008) CriLJ 3634 : (2009) 3 GLR 85 : (2008) 3 GLT 713

Criminal Procedure Code, 1973 (CrPC) — Section 147, 154, 155, 156, 173Penal Code, 1860 (IPC) — Section 273, 325, 34, 406, 417

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High Courts23 Jun 2008Dismissed

Khukan Debnath Vs State of Assam

Gauhati High Court · (2009) 2 GLR 765 : (2008) 3 GLT 904

Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 302

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High Courts20 Jun 2008Dismissed

Sakhitombi Devi Vs Zonal Manager, Life Insurance Corporation of India and Others

Gauhati High Court · AIR 2009 Guw 90 : (2008) 3 GLT 782

Insurance Act, 1938 — Section 45

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High Courts20 Jun 2008Dismissed

Upendra Nath Deka Vs Haladhar Das

Gauhati High Court · (2009) 3 GLR 788 : (2008) 3 GLT 47

Penal Code, 1860 (IPC) — Section 420

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