High Courts20 Dec 2007Allowed
Kshiti Bhusan Chakraborty Vs North Eastern Regional Institute of Science and Technology and Others
Gauhati High Court · (2008) 1 GLT 71
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2007
806 judgments · page 1 of 41
High Courts20 Dec 2007
Devendra Nath Rai Vs Union of India (UOI) and Another
Gauhati High Court · (2008) 2 GLT 278
Constitution of India, 1950 — Article 14, 16, 226
High Courts20 Dec 2007
Kartik Das and Ors. Vs Abhijit Saikia
Gauhati High Court · (2008) 4 GLR 827
Penal Code, 1860 — Section 405Penal Code, 1860 (IPC) — Section 405
High Courts20 Dec 2007
Ariful Islam and Others Vs State of Assam and Others
Gauhati High Court · (2008) 2 GLT 150
Constitution of India, 1950 — Article 14, 15, 16
High Courts19 Dec 2007Allowed
Khangra Daimary Vs State of Assam and Others
Gauhati High Court · (2008) 1 GLT 338
Penal Code, 1860 (IPC) — Section 302
High Courts19 Dec 2007Allowed
Reshmi Basfor Vs State of Assam and Others
Gauhati High Court · (2008) 117 FLR 85 : (2008) 1 GLT 332
Constitution of India, 1950 — Article 14, 16
High Courts19 Dec 2007
J.B.Law College and Anr. Vs Madan Hazarika And Ors.
Gauhati High Court · (2008) 4 GLR 799
High Courts19 Dec 2007
Naren Moran Vs State of Assam and Others
Gauhati High Court · (2008) 3 GLT 224
High Courts19 Dec 2007Dismissed
Tharaso Mangpong Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2009) 2 GLT 401
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
High Courts18 Dec 2007Dismissed
Kali Bogo and Others Vs Tabom Bam and Others
Gauhati High Court · (2008) 1 GLT 463
Constitution of India, 1950 — Article 215, 226Contempt of Courts Act, 1971 — Section 12, 13, 2
High Courts17 Dec 2007Allowed
Oriental Insurance Co. Ltd. Vs Divisional Manager, National Insurance Co. Ltd. and Others
Gauhati High Court · (2008) 3 GLT 153
Motor Vehicles Act, 1988 — Section 166, 173Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts15 Dec 2007Allowed
Nirmala Sarma Baruah Vs State of Assam and Others
Gauhati High Court · (2008) GLT 339 Supp
Assam Secondary Education (Provincialisation) Act, 1977 — Section 4, 4(2)Constitution of India, 1950 — Article 226
High Courts14 Dec 2007Allowed
Geeta Das (Dr.) Vs Union of India (UOI) and Others
Gauhati High Court · (2008) GLT 403 Supp
Constitution of India, 1950 — Article 16, 226
High Courts14 Dec 2007
Amphu Brahma Vs State of Assam and Others
Gauhati High Court · (2008) 1 GLT 12
Penal Code, 1860 (IPC) — Section 306
High Courts14 Dec 2007Allowed
H.R.A. Choudhury Vs Rockybul Hussain
Gauhati High Court · (2008) 1 GLT 623
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 500, 501
High Courts14 Dec 2007Dismissed
Adisons Constructions Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLT 773
Constitution of India, 1950 — Article 14, 21, 226, 298, 299
High Courts14 Dec 2007
Nripendra Nath Deka Vs State of Assam and Ors.
Gauhati High Court · (2008) 2 GLR 10
Assam Services (Confidential Rolls) Rules, 1990 — Rule 7, 7
High Courts14 Dec 2007Allowed
Vungkhonem Vs State of Manipur and Others
Gauhati High Court · (2009) 1 GLR 214 : (2008) 1 GLT 14
Burmah Oil Company (Acquisition of Shares of Oil India Limited and of the Undertaking in India of Assam Oil Company Limited and the Burmah Oil Company (India Trading) Limited) Act, 1981 — Section 11Constitution of India, 1950 — Article 14, 31
High Courts14 Dec 2007Allowed
Nazneen Illiyas Hannan Vs President, Shillong Muslim Union and Another
Gauhati High Court · (2009) 2 GLT 708
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6B
High Courts14 Dec 2007Allowed
United India Insurance Co. Ltd. Vs Suresh Ram and Another
Gauhati High Court · (2009) ACJ 1472
Motor Vehicles Act, 1988 — Section 149, 173, 181