High Courts09 Apr 2008Dismissed
Achom Brojeshori Devi and Others Vs S. Budhachandra Singh and Others
Gauhati High Court · (2010) 3 GLT 266
Pension Rules — Rule 68, 69, 74
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 667 of 1,245
High Courts09 Apr 2008Dismissed
Naba Kamal Bhuyan Vs Gulabchand Jain
Gauhati High Court · (2009) 2 GLR 542
Criminal Procedure Code, 1973 (CrPC) — Section 200, 256, 256(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts09 Apr 2008Allowed
Dipak Thakur Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 3 GLT 565
Regional Rural Banks Act, 1976 — Section 17, 29
High Courts09 Apr 2008Allowed
Ajoy Ch. Bordoloi Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLR 380
Administrative Service/Indian Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(5)Assam Engineering (Public Works Department) Service Rules, 1978 — Rule 12, 12(2), 13, 13(1), 13(2)Constitution of India, 1950 — Article 162, 166(3)
High Courts09 Apr 2008Dismissed
Master Jitender Sharma Vs Govt. of India, Ministry of Human Resource Development and Others
Gauhati High Court · (2009) 2 GLR 783 : (2009) 5 GLT 520
Constitution of India, 1950 — Article 14
High Courts08 Apr 2008
Ranjit Gohain Vs State of Assam
Gauhati High Court · (2009) 1 GLD 720 Supp
Penal Code, 1860 (IPC) — Section 302, 34
High Courts08 Apr 2008Dismissed
Managing Committee of the Zoo Road Vidyapith High School Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLR 591
High Courts07 Apr 2008
Babul Deb Vs State of Assam and anr.
Gauhati High Court · (2008) 4 GLR 49
Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Apr 2008Dismissed
Ratan Acharjee Vs State of Tripura
Gauhati High Court · (2008) CriLJ 4419 : (2010) 3 GLR 185 : (2008) 2 GLT 332
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 228A, 375, 376, 376A, 376B
High Courts04 Apr 2008Dismissed
Bikash Das Vs State of Tripura
Gauhati High Court · (2008) CriLJ 3448 : (2008) 2 GLT 549
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114
High Courts04 Apr 2008
Laxmi Bricks Industries Vs State of Tripura and Others
Gauhati High Court · (2009) 3 GLT 149 : (2008) 17 VST 294
Tripura Sales Tax Act, 1976 — Section 10, 21(2), 23, 9(4)
High Courts04 Apr 2008Dismissed
Uttam Debbarma Vs State of Tripura
Gauhati High Court · (2008) CriLJ 3730 : (2009) 3 GLT 272
Criminal Procedure Code, 1973 (CrPC) — Section 161, 222, 313Penal Code, 1860 (IPC) — Section 221, 222, 302, 304B, 325
High Courts03 Apr 2008
United India Insurance Co. Ltd. Vs Sh. Vanlalhruaia and Another
Gauhati High Court · (2009) 4 GLT 153
Motor Vehicles Act, 1988 — Section 166
High Courts03 Apr 2008
Madan Kalita Vs State of Assam and Others
Gauhati High Court · (2009) 5 GLR 322 : (2008) 4 GLT 316
Constitution of India, 1950 — Article 226
High Courts03 Apr 2008
Rajendra Prasad Borah Vs Income Tax Appellate Tribunal and Others
Gauhati High Court · (2008) 2 GLT 483 : (2008) 302 ITR 243
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 250, 254, 33
High Courts03 Apr 2008Dismissed
Smt. Nandita Acharjee Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 218 CTR 258 : (2008) 2 GLT 458 : (2008) 302 ITR 75
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 153B
High Courts03 Apr 2008
Jagrit Foods Pvt. Ltd. and Others Vs United Bank of India and Others
Gauhati High Court · AIR 2008 Guw 101
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 17A
High Courts03 Apr 2008Dismissed
Chanchala Paul Vs State of Assam and Others
Gauhati High Court · (2009) 2 GLR 447
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 6(1)
High Courts03 Apr 2008
Abhijit Kumar Barua Vs Hindustan Petroleum Corporation Ltd. and Others
Gauhati High Court · (2009) 3 GLR 450
Constitution of India, 1950 — Article 226
High Courts02 Apr 2008
President, Shri Pachungnun Chonglian of Bungmual Churachandpur Town and Others Vs Dhirendra Singh and Others
Gauhati High Court · (2009) CriLJ 608
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 20