High Courts14 Jan 2008
Kshitish Chandra Sarkar Vs Tripura Small Industries Corporation Ltd.and Ors.
Gauhati High Court · (2008) 4 GLR 602
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 678 of 1,245
High Courts11 Jan 2008
Raunak Agency Vs State of Mizoram and Ors.
Gauhati High Court · (2008) 3 GLR 28
Mizoram State Lottery Rules, 2000 — Rule 2(g), 2(g), 4, 4Mizoram State Online Lottery (Regulation) Rules, 2006 — Rule 5(1), 5(1)
High Courts11 Jan 2008Allowed
Phokan Sonowal and Another Vs State of Assam
Gauhati High Court · (2008) CriLJ 2155 : (2008) 1 GLT 665
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Jan 2008Allowed
Ashok Kumar Roy Vs State of Assam and Others
Gauhati High Court · (2008) 1 GLT 639
High Courts10 Jan 2008
State of Arunachal Pradesh and Others Vs K.K. Hazarika
Gauhati High Court · (2008) 2 GLT 492
High Courts10 Jan 2008Allowed
S.D. Majumdar Vs State of Mizoram and Others
Gauhati High Court · (2008) 2 GLT 844
Constitution of India, 1950 — Article 32
High Courts09 Jan 2008Allowed
Partha Sarathi Dutta and Another Vs Tripura Public Service Commission and Others
Gauhati High Court · (2008) 2 GLT 722
High Courts09 Jan 2008Allowed
Promod Das Pathak Vs State of Assam
Gauhati High Court · (2008) CriLJ 1303 : (2008) 2 GLT 682
Criminal Procedure Code, 1973 (CrPC) — Section 202, 313Penal Code, 1860 (IPC) — Section 376
High Courts09 Jan 2008Allowed
Bimal Bhowmik (Dr.) Vs State of Tripura and Others
Gauhati High Court · (2008) 2 GLT 275
High Courts09 Jan 2008Dismissed
Anonda Chandra Saikia Vs Madhu Ram Saikia
Gauhati High Court · (2009) 1 GLR 701 : (2008) 4 GLT 84
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 91, 92, 99
High Courts09 Jan 2008
United India Insurance Co. Ltd. Vs Nilima Nandi and Others
Gauhati High Court · (2009) ACJ 765 : (2008) 2 GLT 762
High Courts09 Jan 2008
Madhab Barthakur Vs Central Bureau of Investigation
Gauhati High Court · (2008) CriLJ 1701 : (2008) 2 GLT 743
Criminal Procedure Code, 1973 (CrPC) — Section 3, 4, 452, 5Penal Code, 1860 (IPC) — Section 4, 5
High Courts08 Jan 2008
Abdul Kuddus Borbhuiya & Ors., Legal Heirs of Late Samsul Haque Borbhuiya Vs Ibrahim Ali Borbhuiya & Ors.
Gauhati High Court · (2008) 3 GLT 170
Civil Procedure Code, 1908 — Order 41 Rule 33, Order 41 Rule 4Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4
High Courts08 Jan 2008
Ankur Dutta and Ors. Vs State of Assam
Gauhati High Court · (2008) 2 GLR 477
Penal Code, 1860 — Section 376Penal Code, 1860 (IPC) — Section 376
High Courts08 Jan 2008
Samsul Haque Borbhuiya (D) by LRs. Vs Md. Ibrahim Ali Borbhuiya and Others
Gauhati High Court · AIR 2008 Guw 93 : (2008) 3 GLT 170
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4
High Courts08 Jan 2008Dismissed
State of Tripura and Others Vs Dulali Rani Dutta
Gauhati High Court · (2008) 2 GLT 412
Constitution of India, 1950 — Article 14, 16
High Courts08 Jan 2008
Nitoli and Others Vs State of Nagaland and Others
Gauhati High Court · (2009) 3 GLT 297 : (2008) 1 GLT 769
Constitution of India, 1950 — Article 14, 16, 162, 226, 309
High Courts07 Jan 2008Dismissed
M.C. Journey Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 1 GLT 535
Army Act, 1950 — Section 39, 48
High Courts04 Jan 2008Allowed
Manju Mazumdar Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 2 GLT 394
Army Act, 1950 — Section 106Constitution of India, 1950 — Article 311
High Courts04 Jan 2008
Bikash Borah and Ors. Vs State of Assam
Gauhati High Court · (2008) 4 GLR 493
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302