High Courts11 Jun 2008Allowed
Dholly Sinha Vs State of Assam
Gauhati High Court · (2008) 2 GLT 925
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 661 of 1,245
High Courts06 Jun 2008Dismissed
Malay Saha Vs State of Tripura
Gauhati High Court · (2008) 3 GLT 39
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 320, 397, 401, 482Penal Code, 1860 (IPC) — Section 323, 498A
High Courts06 Jun 2008
Keyirangding Hegui Vs State of Nagaland and Others
Gauhati High Court · (2010) 1 GLR 163 : (2008) 3 GLT 210
Nagaland Village and Area Council Act, 1978 — Section 15(1)(g)
High Courts05 Jun 2008Dismissed
Dinesh Chandra Saha and Others Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLR 843 : (2008) 3 GLT 820
Citizenship Act, 1955 — Section 14, 5, 6Constitution of India, 1950 — Article 14, 21, 226ILLEGAL MIGRANTS (DETERMINATION BY TRIBUNALS) ACT, 1983 — Section 3, 8
High Courts05 Jun 2008Allowed
State of Assam Vs Ranjit Chandra Barman and Others
Gauhati High Court · (2008) 2 GLT 786
High Courts05 Jun 2008Dismissed
State of Tripura and Another, etc. Vs Indian Forest Service Association and Another, etc.
Gauhati High Court · AIR 2008 Guw 132 : (2008) 3 GLT 207
Constitution of India, 1950 — Article 226
High Courts05 Jun 2008
Baba Saikia Vs State of Assam
Gauhati High Court · (2008) 3 GLT 757
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts04 Jun 2008
Puheswar Boro Vs State of Assam
Gauhati High Court · (2008) 2 GLT 879
Penal Code, 1860 (IPC) — Section 302, 304
High Courts04 Jun 2008
State of Tripura and Anr. Vs Tripura Government Pensioners Association
Gauhati High Court · (2009) 2 GLR 869
High Courts04 Jun 2008Dismissed
Tripura Public Service Commission Vs Partha Sarathi Dutta and Another
Gauhati High Court · (2009) 5 GLR 432 : (2008) 3 GLT 200
Constitution of India, 1950 — Article 14, 16, 315, 320
High Courts03 Jun 2008Allowed
Md. Aziz Ahmed Khan Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLR 598 : (2008) GLT 918 Supp
Assam Forest Act, 1891 — Section 49, 49(1), 49(2), 49(3), 49(4)Constitution of India, 1950 — Article 226
High Courts03 Jun 2008
Adhar Barman and ors. Vs State of Assam and Ors.
Gauhati High Court · (2008) 5 GLR 434
High Courts03 Jun 2008
Oriental Insurance Co. Ltd. Vs Gunamoni Bora and Others
Gauhati High Court · (2009) 5 GLR 282 : (2008) 3 GLT 733
Motor Vehicles Act, 1988 — Section 166, 173
High Courts02 Jun 2008
Jagdish Nayak Vs State of Assam
Gauhati High Court · (2008) 4 GLT 222
Penal Code, 1860 (IPC) — Section 302, 304
High Courts02 Jun 2008Dismissed
Union of India (UOI) and Others Vs Jain Enterprises and Others
Gauhati High Court · (2009) 1 GLT 124
Contract Act, 1872 — Section 8Railway Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 106
High Courts02 Jun 2008Dismissed
Lalmohan Das Vs Samiran Das and Others
Gauhati High Court · (2008) 4 GLT 604
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 47Constitution of India, 1950 — Article 227
High Courts02 Jun 2008Allowed
Union of India (UOI) Vs Harinagar Sugar Mills Limited
Gauhati High Court · AIR 2008 Guw 161
Civil Procedure Code, 1908 (CPC) — Section 114Railway Claims Tribunal Act, 1987 — Section 23
High Courts02 Jun 2008
Union of India (UOI) and Others Vs Brij Pal Tanwar
Gauhati High Court · (2010) 4 GLR 801
High Courts02 Jun 2008Allowed
Hulash Chand Gulgulia Vs Rajkumar Gulgulia and Another
Gauhati High Court · (2009) 3 GLT 293
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151Constitution of India, 1950 — Article 227
High Courts30 May 2008Allowed
Rakhi Phukan @ Deep Gogoi Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 3 GLT 29
Constitution of India, 1950 — Article 22