High Courts27 Feb 2008Dismissed
Nalin Borah Vs State of Assam and Others
Gauhati High Court · (2008) 1 GLT 795
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 672 of 1,245
High Courts27 Feb 2008
Romoni Kr. Chakma and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2008) 4 GLT 48 : (2008) 4 GLT 148
Assam Forest Regulations, 1891 — Section 25(d)(e), 25(d)(f)
High Courts27 Feb 2008
Learned Public Prosecutor, In re.
Gauhati High Court · (2008) 4 GLR 734
Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts27 Feb 2008Allowed
In Re: Public Prosecutor, Gauhati High Court
Gauhati High Court · (2008) GLT 429 Supp
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 321, 482Penal Code, 1860 (IPC) — Section 120B, 307, 325, 326, 396
High Courts27 Feb 2008
Ramiz Ahmed Barbhuiya Vs State of Assam and Others
Gauhati High Court · (2010) 1 GLR 732 : (2009) 1 GLT 247
Constitution of India, 1950 — Article 14, 16
High Courts27 Feb 2008Allowed
Ranabir Bhowmik Vs State of Tripura
Gauhati High Court · (2008) 2 GLT 121
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313Forest Act, 1927 — Section 26, 42
High Courts26 Feb 2008
Bamgaon Matshyajbi Self Help Group and Others Vs State of Assam and Others
Gauhati High Court · (2008) 2 GLT 695
Constitution of India, 1950 — Article 226
High Courts26 Feb 2008Dismissed
State/CBI/ACB/Silchar Branch Vs Arun Kanti Ghose (A-2) and Another
Gauhati High Court · (2008) 2 GLT 686
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 147, 420, 467Prevention of Corruption Act, 1988 — Section 13
High Courts26 Feb 2008
Tamizur Rahman Borbhuiya and Ors. Vs State of Assam and Ors.
Gauhati High Court · (2008) 5 GLR 204
Civil Procedure Code, 1908 — Section 100, 96Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 68, 68
High Courts26 Feb 2008
Laipubam Sanathoi Sharma Vs State of Manipur and Ors.
Gauhati High Court · (2008) 4 GLR 342
High Courts25 Feb 2008
Sadhan Das Vs Mrinal Kanti Dutta & Ors.
Gauhati High Court · (2011) 2 GLR 200 : (2010) 3 GLT 58
Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100
High Courts25 Feb 2008
Arun Seal Vs State of Assam
Gauhati High Court · (2008) 4 GLR 131
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302
High Courts24 Feb 2008Allowed
Suresh Paul Singh Yadav Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 2 GLT 207
High Courts22 Feb 2008
Rani Narah Vs State of Assam
Gauhati High Court · (2008) CriLJ 4048 : (2008) 1 GLT 688
Criminal Procedure Code, 1973 (CrPC) — Section 15, 154, 155, 156, 173Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 147, 325, 352, 353, 427
High Courts22 Feb 2008
Binda Rai and Ors. Vs Rajendra Mahato
Gauhati High Court · (2008) 4 GLR 631
Civil Procedure Code, 1908 — Order 21 Rule 100, Order 21 Rule 99Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 99
High Courts22 Feb 2008Allowed
Ajoy Kumar Swami and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLR 806 : (2009) 4 GLT 330
Constitution of India, 1950 — Article 14, 16, 226
High Courts20 Feb 2008Allowed
Musstt. Sukurun Nessa and Others Vs Tajamulali Barbhuiya and Another
Gauhati High Court · (2011) 1 GLT 557
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146
High Courts20 Feb 2008
Purno Boro Vs State of Assam and Others
Gauhati High Court · AIR 2009 Guw 65 : (2008) 1 GLT 986
Constitution of India, 1950 — Article 31A, 31B
High Courts20 Feb 2008Dismissed
Sariar Ahmed Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLT 324
Civil Procedure Code, 1908 (CPC) — Section 100, 109Constitution of India, 1950 — Article 133(1)
High Courts19 Feb 2008Dismissed
Sirajul Haque Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLT 219