COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 662 of 1,245

High Courts30 May 2008

Kanu Mia and etc. Vs State of Tripura

Gauhati High Court · (2008) CriLJ 3137 : (2009) 1 GLR 910 : (2008) 3 GLT 237

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 342Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 20, 64Penal Code, 1860 (IPC) — Section 120B, 34, 351, 366, 376

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High Courts30 May 2008Dismissed

Abul Khayer and Others Vs Union of India (UOI) and Others

Gauhati High Court · (2006) ACJ 2682 : AIR 2008 Guw 134 : (2009) 3 GLR 777 : (2008) 3 GLT 119

Constitution of India, 1950 — Article 227Employees Compensation Act, 1923 — Section 4, 4AMotor Vehicles Act, 1988 — Section 140, 143, 157, 166, 167

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High Courts30 May 2008

Kanu Mia Vs State of Tripura

Gauhati High Court · (2008) CriLJ 3137 : (2009) 1 GLR 910 : (2008) 3 GLT 237

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 342Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 2(1), 20, 64Penal Code, 1860 (IPC) — Section 120B, 34, 351, 366, 376

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High Courts29 May 2008

Gurumayum Rajatkanta Sharma @ Promise @ German Vs District Magistrate and Others

Gauhati High Court · (2008) 2 GLT 853

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 167

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High Courts29 May 2008Dismissed

Anser Ali Vs State of Assam

Gauhati High Court · (2009) 3 GLR 800 : (2008) 3 GLT 914

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 113B, 32Penal Code, 1860 (IPC) — Section 304B

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High Courts29 May 2008

Putul Moran @ Pilika Moran Vs Union of India and Ors.

Gauhati High Court · (2008) 5 GLR 313

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

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High Courts29 May 2008Dismissed

Musst. Fazila Begum @ Fazliya Begum Vs State of Assam and Others

Gauhati High Court · (2009) 3 GLR 201 : (2008) GLT 507 Supp

Assam Civil Services (Conduct) Rules, 1965 — Rule 26(1)Assam Services (Pension) Rules, 1969 — Rule 136, 137, 137(5), 143Succession Act, 1925 — Section 372

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High Courts29 May 2008Allowed

L. Mangia Vs K. Panmei and Others

Gauhati High Court · (2008) 4 GLT 251 : (2008) 4 GLT 250

Constitution of India, 1950 — Article 226

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High Courts29 May 2008Allowed

Sadullah (Md.) Vs Assam State Electricity Board and Others

Gauhati High Court · (2008) GLT 474 Supp

Electricity Act, 2003 — Section 162, 162(2)

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High Courts28 May 2008Dismissed

Tilok Panika and Another Vs State of Assam and Others

Gauhati High Court · (2008) 3 GLT 952 : (2008) 3 GLT 951

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts28 May 2008Dismissed

Pulakesh Baruah and Another Vs State of Assam and Others

Gauhati High Court · (2009) 3 GLR 499 : (2008) 3 GLT 28

Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978 — Section 4(A)

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High Courts28 May 2008Dismissed

Om Prakash Gattani Vs State of Assam and Others

Gauhati High Court · (2008) 4 GLT 807

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 397

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High Courts27 May 2008Dismissed

Santi Ram Deka Vs State of Assam

Gauhati High Court · (2009) 5 GLR 550 : (2008) 3 GLT 840

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 17, 18, 19, 20, 21Penal Code, 1860 (IPC) — Section 161, 302

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High Courts27 May 2008

Soibam Ningol Arambam Ongbi Binodini Devi Vs Union of India and Ors.

Gauhati High Court · (2008) 5 GLR 265

Assam Rifles Act, 1941 — Section 10(4), 10(4)Motor Vehicles Act, 1988 — Section 166, 166

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High Courts27 May 2008Dismissed

Lebudhar Chetia @ Lambodhar Chutia Vs State of Assam

Gauhati High Court · (2008) 2 GLT 608

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 8

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High Courts27 May 2008

Rafique Uddin and Others Vs State of Assam

Gauhati High Court · (2009) 2 GLR 562 : (2008) GLT 522 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(9)Penal Code, 1860 (IPC) — Section 324, 326, 34, 376, 457

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High Courts27 May 2008Dismissed

Mazir Uddin Vs State of Assam

Gauhati High Court · (2009) 2 GLR 883 : (2008) 2 GLT 873

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts27 May 2008

Krishna Priti Gupta Vs Union of India (UOI) and Others

Gauhati High Court · (2009) 3 GLR 719 : (2008) 3 GLT 753

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High Courts26 May 2008

Raj International Vs Tripura Jute Mills Ltd.

Gauhati High Court · (2008) 3 GLT 695

Arbitration and Conciliation Act, 1996 — Section 11, 16, 34, 37, 9Constitution of India, 1950 — Article 226, 227, 228

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High Courts26 May 2008Allowed

Vijaya Bank, Dimapur Branch Vs Babu Manjunath Prasad (since deceased) through his wife, Smt. S. Amenla Jamir (LR)

Gauhati High Court · (2009) 2 GLD 643

Rules for Administration of Justice and Police in Nagaland, 1937 — Rule 29

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