High Courts26 May 2008
State of Mizoram Vs SH.Denis Lalnunpuia
Gauhati High Court · (2008) 5 GLR 535
Criminal Procedure Code, 1973 — Section 313Criminal Procedure Code, 1973 (CrPC) — Section 313
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 663 of 1,245
High Courts26 May 2008Allowed
Management of Maijan Vs Assam Chah Karmachari Sangha and Others
Gauhati High Court · (2009) 2 GLR 681
Constitution of India, 1950 — Article 226, 227
High Courts26 May 2008
Management of Maijan Tea Estate Vs Assam Chah Karmachari Sangha and Others
Gauhati High Court · (2008) 4 GLT 224
Constitution of India, 1950 — Article 226, 227
High Courts23 May 2008
Kshitish Nandi Vs Hira Dhar and Others
Gauhati High Court · (2008) 4 GLT 688
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152, 47
High Courts23 May 2008Dismissed
Commissioner of Customs and Central Excise Vs Assam Asbestos Limited
Gauhati High Court · (2008) 4 GLT 230
Central Excises and Salt Act, 1944 — Section 35E, 35GLimitation Act, 1963 — Section 5
High Courts23 May 2008
Motsuo Lotha and Another Vs State of Nagaland and Others
Gauhati High Court · (2008) 3 GLT 222
High Courts23 May 2008Dismissed
State of Manipur and Others Vs Chief Information Commissioner and Another
Gauhati High Court · (2008) 4 GLT 93
Constitution of India, 1950 — Article 19Evidence Act, 1872 — Section 123, 20, 7Right to Information Act, 2005 — Section 11, 2, 6, 8
High Courts22 May 2008
Milan Goala Vs State of Assam
Gauhati High Court · (2009) 3 GLR 743 : (2008) 2 GLT 884
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts22 May 2008Dismissed
Sitangshu Sekhar Das and Another Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLT 685
High Courts21 May 2008Dismissed
L. Suroliba Sangtam and Others Vs State of Nagaland and Others
Gauhati High Court · (2008) 3 GLT 219
High Courts21 May 2008Dismissed
Hage Gumto and Others Vs Ninya Bagra and Others
Gauhati High Court · (2010) 1 GLR 174
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151, 22Constitution of India, 1950 — Article 137, 181, 182, 226
High Courts21 May 2008Dismissed
Empris Shylla and Others Vs Trin Syiemiong and Another
Gauhati High Court · (2009) 1 GLR 74 : (2009) 3 GLT 209
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 36ACivil Procedure Code, 1908 (CPC) — Section 115
High Courts20 May 2008
Smt. Namita Pal Vs State of Tripura and Others
Gauhati High Court · (2008) 3 GLT 4 : (2008) 16 VST 312
Constitution of India, 1950 — Article 226
High Courts19 May 2008
Union of India (UOI) and Others Vs IPE Thomas and Others
Gauhati High Court · (2009) 5 GLR 858 : (2008) 4 GLT 730
Assam Rifles Act, 1941 — Section 12, 2(2), 3, 4, 4(3)Assam Rifles Rules, 1985 — Rule 15, 17Central Civil Services (Pension) Rules, 1972 — Rule 2, 48(A), 48A(2), 5
High Courts19 May 2008
Tamok Komut Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 1 GLR 377 : (2008) 2 GLT 313
Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 307, 313, 377, 377(2), 377(3)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 20
High Courts19 May 2008
Mitra & Co.and Ors. Vs National Insurance Company Ltd.and Anr.
Gauhati High Court · (2008) 5 GLR 252
Arbitration and Conciliation Act, 1996 — Section 11, 11
High Courts16 May 2008Allowed
Gaurikanta Barkataky Vs Commissioner of Income Tax
Gauhati High Court · (2009) 227 CTR 153 : (2009) 313 ITR 34 : (2009) 181 TAXMAN 316
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 14Income Tax Act, 1961 — Section 10, 143, 144, 144A, 171
High Courts15 May 2008Allowed
Ajit Hagjer @ Lambu Dimasa Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 5 GLR 46 : (2008) 3 GLT 142
Constitution of India, 1950 — Article 22
High Courts15 May 2008
Magus Construction Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 217 CTR 442 : (2009) 3 GLR 514 : (2009) 3 GLT 161 : (2008) 11 GLT 225 : (2009) 11 Vat Reporter 46 : (2008) 15 VST 17
Central Excises and Salt Act, 1944 — Section 37BConstitution of India, 1950 — Article 226, 268A, 270Finance Act, 1994 — Section 65, 66, 68, 69
High Courts15 May 2008Dismissed
Director, Goodricke Group Ltd. Vs State of Assam and Others
Gauhati High Court · (2009) 6 GLR 475
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10Payment of Gratuity Act, 1972 — Section 4, 4(1), 4(2), 4(3), 4(5)