COURT ARCHIVE

Gauhati High Court judgments, 2007

806 judgments · page 10 of 41

High Courts28 Sept 2007Allowed

Management of Assam Tribune Pvt. Ltd. Vs State of Assam and Others

Gauhati High Court · (2008) 116 FLR 342 : (2008) 2 LLJ 76

Constitution of India, 1950 — Article 14, 19Payment of Gratuity Act, 1972 — Section 4, 7Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 17, 2, 5

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High Courts27 Sept 2007

Zenith Drugs and Allied Agencies (P) Ltd. Vs Union of India (UOI) and Others

Gauhati High Court · (2008) 1 GLT 588

Customs Act, 1962 — Section 113, 11K, 130A

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High Courts27 Sept 2007Allowed

Shankar Routh Vs Soma Dutta

Gauhati High Court · (2009) 1 GLR 463 : (2007) 4 GLT 562

Hindu Marriage Act, 1955 — Section 13

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High Courts27 Sept 2007Dismissed

Rahmat Ali Barbhuiya Vs State of Assam and Others

Gauhati High Court · (2009) 4 GLR 80 : (2008) 2 GLT 789

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High Courts26 Sept 2007

K.Thanmawia Vs State of Mizoram and Ors.

Gauhati High Court · (2008) 1 GLR 555

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High Courts26 Sept 2007Allowed

Ismail SK. and Another Vs Bani Hussain and Others

Gauhati High Court · (2007) 4 GLT 537

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1), 482

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High Courts25 Sept 2007Dismissed

Bhabanand Kakoti Vs State of Meghalaya

Gauhati High Court · (2008) CriLJ 194 : (2007) 4 GLT 9

Penal Code, 1860 (IPC) — Section 302

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High Courts25 Sept 2007

Tara Nath Mahanta Vs State of Assam and Others

Gauhati High Court · (2007) 4 GLT 635 : (2007) 4 GLT 634

Penal Code, 1860 (IPC) — Section 409, 420, 465, 471

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High Courts25 Sept 2007Allowed

S.S. Khanna Vs Union of India (UOI) and Others

Gauhati High Court · (2009) 3 GLR 915 : (2008) 4 GLT 363

Border Security Force Act, 1968 — Section 141

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High Courts25 Sept 2007Dismissed

Thanglenngir Chiru and Another Vs Dy. Commissioner and Collector of Land Acquisition and Others

Gauhati High Court · (2008) 1 GLT 442

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 15, 16, 17, 18

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High Courts25 Sept 2007Dismissed

Mrs. Jesmin Rahman Vs Mrs. Afruza Begum and Another

Gauhati High Court · (2008) CriLJ 892 : (2008) 1 GLT 434

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 401, 482

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High Courts24 Sept 2007Dismissed

Binod Beria Vs Vishnu Sharma

Gauhati High Court · (2008) CriLJ 888

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 406, 420, 427, 447, 499

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High Courts24 Sept 2007Allowed

Usman Goni and Others Vs Abdul Khalique and Others

Gauhati High Court · (2008) 3 GLT 179

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 115, 151Constitution of India, 1950 — Article 227

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High Courts21 Sept 2007

Mujibur Rahman Vs State of Assam

Gauhati High Court · (2007) 4 GLT 948

Penal Code, 1860 (IPC) — Section 301, 302, 304, 325, 326

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High Courts21 Sept 2007Allowed

Gedu Miah Vs State of Tripura

Gauhati High Court · (2007) 4 GLT 874

Penal Code, 1860 (IPC) — Section 141, 148, 307

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High Courts21 Sept 2007Dismissed

Dilip Deka Vs Board of Secondary Education and Others

Gauhati High Court · (2008) GLT 234 Supp

Constitution of India, 1950 — Article 226

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High Courts20 Sept 2007Dismissed

State of Assam Vs Rajib Bardoloi

Gauhati High Court · (2008) 1 GLT 466

Criminal Procedure Code, 1973 (CrPC) — Section 401, 439(2)Penal Code, 1860 (IPC) — Section 409

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High Courts20 Sept 2007Allowed

Shri Kamal Krishna Das Vs State of Assam and Others

Gauhati High Court · (2007) 115 FLR 868

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High Courts19 Sept 2007Dismissed

Abdul Selim Vs State of Tripura and Others

Gauhati High Court · (2008) 1 GLT 539

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 5

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High Courts19 Sept 2007Allowed

Sujit Bardhan Vs State of Tripura

Gauhati High Court · (2011) 2 GLR 263 : (2008) 1 GLT 192

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302

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