High Courts11 Sept 2007Dismissed
Customs and Central Excise and Others Vs Commissioner, Customs (Preventive) and Others
Gauhati High Court · (2007) 4 GLT 560
Administrative Tribunals Act, 1985 — Section 14, 3
COURT ARCHIVE
Gauhati High Court judgments, 2007
806 judgments · page 12 of 41
High Courts11 Sept 2007Dismissed
Union of India (UOI) and Others Vs State of Manipur and Others
Gauhati High Court · (2008) CriLJ 32 : (2007) 4 GLT 581
Armed Forces (Special Powers) Act, 1958 — Section 4, 6Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 197, 45
High Courts11 Sept 2007Allowed
Satyabrata Goswami Vs Presiding Officer, Industrial Tribunal and Others
Gauhati High Court · (2006) 1 GLT 72
Industrial Disputes (Central) Rules, 1957 — Rule 33, 33AIndustrial Disputes Act, 1947 — Section 10, 22, 23, 31, 31(1)
High Courts11 Sept 2007
Rina Gohain Vs State of Assam and Ors.
Gauhati High Court · (2008) 5 GLR 168
Assam Municipal Act, 1956 — Section 43, 43Constitution of India, 1950 — Article 226, 226
High Courts10 Sept 2007Dismissed
Arunachal Saw and Veneer Mills Ltd. and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 4 GLT 924
Central Excise Rules, 1944 — Rule 173Q, 9(2)Central Excise Rules, 2002 — Rule 25, 8(3)Central Excises and Salt Act, 1944 — Section 11A, 11AC, 35F
High Courts10 Sept 2007Dismissed
Videocon Industries Limited Vs Union of India (UOI) and Others
Gauhati High Court · (2008) GLT 780 Supp
Central Excises and Salt Act, 1944 — Section 14, 14(3)Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 83
High Courts07 Sept 2007Dismissed
Mangra Anand Chewasi Vs State of Assam
Gauhati High Court · (2007) 4 GLT 834
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts07 Sept 2007Allowed
Chongtham Yaimbi Devi and Others Vs State of Manipur and Others
Gauhati High Court · (2008) 4 GLT 723
Constitution of India, 1950 — Article 14, 243QManipur Municipalities Act, 1994 — Section 31, 31(1), 31(2)Manipur Municipality (Amendment) Act, 2005 — Section 31(2)
High Courts06 Sept 2007Dismissed
Tripura State Electricity Corporation Ltd. and Others Vs Shyamal Chandra Debnath
Gauhati High Court · AIR 2008 Guw 1 : (2008) 1 GLT 490
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 43
High Courts06 Sept 2007
Oil and Natural Gas Corporation Ltd. Vs Phula Bala Paul and Others
Gauhati High Court · (2007) 4 GLT 680
Land Acquisition Act, 1894 — Section 18, 23, 50, 53, 54
High Courts06 Sept 2007
Arun Kanungo and Others Vs D. Pakyntein and Others
Gauhati High Court · (2008) 2 GLT 168
Constitution of India, 1950 — Article 20, 22Criminal Procedure Code, 1973 (CrPC) — Section 225, 226, 227, 228, 229Evidence Act, 1872 — Section 114, 133, 25, 42
High Courts05 Sept 2007
Jorhat Municipal Board and Another Vs Sriprakash Baruah
Gauhati High Court · (2007) 4 GLT 831
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 52, Order 21 Rule 58
High Courts05 Sept 2007Allowed
Smt. Chongtuokhawi Vs Union of India (UOI) and Others
Gauhati High Court · AIR 2008 Guw 6 : (2007) 2 CTLJ 414 : (2008) 1 GLT 396
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23PENSIONS ACT, 1871 — Section 11, 12, 4
High Courts05 Sept 2007
Bikram Das Panik Vs State of Assam
Gauhati High Court · (2007) 4 GLT 362
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts05 Sept 2007Allowed
Amarendra Kumar Saikia and Others Vs State of Assam and Others
Gauhati High Court · (2007) 4 GLT 494
Constitution of India, 1950 — Article 16
High Courts03 Sept 2007Dismissed
Karuna Deka and Another Vs O.N.G.C. Ltd. and Others
Gauhati High Court · (2008) GLT 892 Supp
Constitution of India, 1950 — Article 14, 226
High Courts03 Sept 2007
Fazar Ali and Another Vs M.S.E.B. and Others
Gauhati High Court · (2007) 4 GLT 567
High Courts31 Aug 2007
Pranjal Hazarika Vs State of Assam and Others
Gauhati High Court · (2008) GLT 775 Supp
High Courts31 Aug 2007Allowed
Employees'' Provident Fund Organisation Vs Hotel Broadway and Others
Gauhati High Court · (2008) 118 FLR 453 : (2008) 2 LLJ 36
Civil Procedure Code, 1908 (CPC) — Section 21, 80, 9Constitution of India, 1950 — Article 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 13, 14, 14B, 2
High Courts31 Aug 2007
Kanan Kumar Pandit Vs Commissioner and Secretary, Education Department and Others
Gauhati High Court · (2008) GLT 788 Supp
Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 10, 10A, 3, 9