High Courts19 Sept 2007
New India Assurance Co. Ltd. Vs Tarun Chandra Das and Another
Gauhati High Court · (2008) GLT 332 Supp
Workmens Compensation Act, 1923 — Section 30, 30(1), 4, 4(1)
COURT ARCHIVE
Gauhati High Court judgments, 2007
806 judgments · page 11 of 41
High Courts19 Sept 2007
Lepa Gayari Vs State of Assam
Gauhati High Court · (2008) 1 GLT 500 : (2008) GLT 261 Supp
Penal Code, 1860 (IPC) — Section 376
High Courts18 Sept 2007
Haren Ch. Sharma Vs State of Assam
Gauhati High Court · (2008) 1 GLT 412
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 498A
High Courts18 Sept 2007Allowed
Brij Pal Tanwar Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 3 GLR 746 : (2008) 1 GLT 722
High Courts18 Sept 2007Allowed
Ganesh Gogoi Vs State of Assam
Gauhati High Court · (2008) 1 GLT 314
Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Sept 2007Dismissed
Ananda Ram Bora Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLR 433
Constitution of India, 1950 — Article 226
High Courts18 Sept 2007
United India Insurance Co.Ltd. Vs Sailendra Kr.Sarma Baruah and anr.
Gauhati High Court · (2008) 5 GLR 630
Motor Vehicles Act, 1988 — Section 104, 104, 147(1), 147(1), 163A
High Courts18 Sept 2007Dismissed
Ratan Gupta and Another Vs United Bank of India and Others
Gauhati High Court · (2008) 2 GLT 226
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18, 20, 22
High Courts17 Sept 2007
Ranjan Saha Vs State of Tripura
Gauhati High Court · (2008) CriLJ 214 : (2007) 4 GLT 855
Criminal Procedure Code, 1973 (CrPC) — Section 154, 374, 377, 378Penal Code, 1860 (IPC) — Section 302, 304, 334, 34
High Courts17 Sept 2007Allowed
Arunamayee Bishaya and Others Vs Rabindra Kumar Bora and Others
Gauhati High Court · (2008) 1 GLT 421
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Sept 2007Allowed
Andrew Banrilang Umdor Vs State of Meghalaya and Others
Gauhati High Court · (2007) 4 GLT 712
Constitution of India, 1950 — Article 226
High Courts17 Sept 2007Dismissed
State of Assam Vs Abdul Khaleque and Others
Gauhati High Court · (2008) GLT 264 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 315Penal Code, 1860 (IPC) — Section 149, 302, 34
High Courts14 Sept 2007Allowed
Taleb Ali and Others Vs State of Tripura and Others
Gauhati High Court · (2008) 1 GLT 80
North Tripura Zilla Parishad under the Tripura Panchayat Act, 1993 — Section 16, 16(1), 16(1)(b)
High Courts14 Sept 2007
Dhiren Baruah Vs State of Assam
Gauhati High Court · (2009) 1 GLR 439 : (2007) 4 GLT 740
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 302
High Courts14 Sept 2007
Bibhuti Bhushan Sarkar Vs State of Tripura and Ors.
Gauhati High Court · (2008) 2 GLR 795
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 20, 20, 21, 21Constitution of India, 1950 — Article 14, 14
High Courts13 Sept 2007Allowed
Director, N.E.R.I.S.T. Vs D. Roy Choudhury
Gauhati High Court · (2008) 1 GLT 523
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 15, 2
High Courts13 Sept 2007
Amolok Singh Vs State of Tripura
Gauhati High Court · (2008) 4 GLT 631
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 299, 302
High Courts12 Sept 2007
Rabindra Paul Vs State of Assam
Gauhati High Court · (2008) 2 DMC 123 : (2008) 1 GLT 474
Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 114, 3Penal Code, 1860 (IPC) — Section 201, 302, 304, 304B, 306
High Courts12 Sept 2007
Sukanta Sarkar Petitioner Vs State of Assam and Ors.
Gauhati High Court · (2008) 1 GLR 264
High Courts12 Sept 2007Allowed
Mainul Haque Vs State of Tripura
Gauhati High Court · (2007) 4 GLT 869
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 323, 326