High Courts31 Jan 2008Dismissed
Bhabendra Nath Baruah and Others Vs Bina Devi and Others
Gauhati High Court · (2008) 4 GLT 907
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 3, 5, 5(1), 5(2), 5(3)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 676 of 1,245
High Courts30 Jan 2008
Vivek Anand Singhania Vs State of Assam and Another
Gauhati High Court · (2008) 2 GLT 375
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts30 Jan 2008Allowed
Utpal Saikia (No. 410451F Riflemen) (GD) Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 3 GLT 533
Army Act, 1950 — Section 69Army and Air Force (Disposal of Private Property) Act, 1950 — Section 4Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
High Courts30 Jan 2008Dismissed
Mubarak Hussain and Another Vs State of Assam and Others
Gauhati High Court · (2008) 1 GLT 615
Constitution of India, 1950 — Article 12, 226
High Courts30 Jan 2008
Oriental Insurance Company Vs Tanjeso Lap and Others
Gauhati High Court · (2008) 1 GLT 654
Legal Services Authorities Act, 1987 — Section 19, 20, 21, 25Motor Vehicles Act, 1988 — Section 140, 166
High Courts29 Jan 2008Dismissed
Atowar Ali and Another Vs Mustt. Jaitun Nessa Bibi
Gauhati High Court · (2009) 1 GLR 682 : (2008) 4 GLT 659
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482, 7, 97Penal Code, 1860 (IPC) — Section 339, 34, 340, 343, 363
High Courts29 Jan 2008Dismissed
D.P. Goenka Vs Vijoy Choudhury
Gauhati High Court · AIR 2008 Guw 80 : (2008) 2 GLT 137
Civil Procedure Code, 1908 (CPC) — Section 115, 151Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts29 Jan 2008
Ghanashyam Sarma and Another Vs State of Assam and Others
Gauhati High Court · (2008) 2 GLT 705
Constitution of India, 1950 — Article 226, 228Criminal Procedure Code, 1973 (CrPC) — Section 157, 457, 482Penal Code, 1860 (IPC) — Section 114, 120B, 23, 24, 378
High Courts29 Jan 2008
Goutam Das and Another Vs State of Tripura and Another
Gauhati High Court · (2008) 3 GLT 625
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 306, 307Evidence Act, 1872 — Section 114, 133, 145, 155
High Courts29 Jan 2008
Kamal Kumar Saha and Anr. Vs State of Assam and Ors.
Gauhati High Court · (2008) 4 GLR 848
High Courts29 Jan 2008Allowed
State of Arunachal Pradesh Vs Manmohan Singh Bhomrah
Gauhati High Court · (2009) 4 GLR 722 : (2008) 1 GLT 658
Motor Vehicles Act, 1988 — Section 166
High Courts28 Jan 2008Allowed
Pramod Kumar William Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLT 761
Assam Rifles Medical Examination (Categorisation and Invalidation) Rules, 1988 — Rule 14, 9Central Civil Services (Pension) Rules, 1972 — Rule 48, 48(1)Constitution of India, 1950 — Article 226, 310, 311
High Courts28 Jan 2008Allowed
Potsangbam Super Singh and Others Vs State of Manipur and Others
Gauhati High Court · (2009) 3 GLT 635
Constitution of India, 1950 — Article 14, 16
High Courts28 Jan 2008
Om Singh Janoh Vs State of Meghalaya & Ors.
Gauhati High Court · (2008) 1 GLT 1065
Limitation Act, 1963 — Section 5, 5
High Courts28 Jan 2008Dismissed
Rihon Singh Janoh Vs State of Meghalaya and Others
Gauhati High Court · (2008) 1 GLT 1065
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 3
High Courts28 Jan 2008Allowed
Ek Mawlong Vs State of Meghalaya and Others
Gauhati High Court · (2008) 1 GLT 1083
Constitution of India, 1950 — Article 142, 19, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 482
High Courts25 Jan 2008
Jaideep Singh and Others Vs Union of India (UOI) and Another
Gauhati High Court · (2008) 2 GLT 91
Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 141Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 2
High Courts25 Jan 2008Allowed
Sh. F. Vanlalringa Vs State of Mizoram
Gauhati High Court · (2010) 3 GLT 454
Criminal Procedure Code, 1973 (CrPC) — Section 304Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(C), 31, 36, 37, 41
High Courts24 Jan 2008Dismissed
Workmen of Sookerating Tea Estate Vs Management of Sookerating and Another
Gauhati High Court · (2008) 117 FLR 244 : (2008) 1 GLT 881 : (2008) 2 LLJ 144
Industrial Disputes Act, 1947 — Section 18, 2, 25Industrial Employment (Standing Orders) Act, 1946 — Section 2, 3
High Courts24 Jan 2008Dismissed
Jalanta Sen Gupta and Another Vs State Election Commission and Others
Gauhati High Court · AIR 2008 Guw 88 : (2008) 1 GLT 937
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 30, 57