High Courts16 Aug 2007Disposed Off
Nandalal Parshuram and Another Vs Agricultural ITO and Others
Gauhati High Court · (2009) 1 GLR 146 : (2007) 4 GLT 490
Assam Agricultural Income Tax Act, 1939 — Section 23, 35C, 35D, 35E, 35G
COURT ARCHIVE
Gauhati High Court judgments, 2007
806 judgments · page 15 of 41
High Courts16 Aug 2007Allowed
Manager Baroi @ Borai Vs State of Arunachal Pradesh
Gauhati High Court · (2008) 1 GLT 62
Penal Code, 1860 (IPC) — Section 302
High Courts16 Aug 2007Allowed
Bibhu Charan Barua Vs Nani Gopaldeva Goswami and Others
Gauhati High Court · (2008) 3 GLT 486
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 47Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 146
High Courts16 Aug 2007Allowed
Awadh Kumar Yadav and Others Vs Dhani Ram Sahu
Gauhati High Court · (2008) GLT 188 Supp
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9, 115
High Courts14 Aug 2007
Union of India (UOI) and Others Vs Man Bahadur Chhetri and Others
Gauhati High Court · (2008) 1 GLT 1
Constitution of India, 1950 — Article 14, 309
High Courts13 Aug 2007Dismissed
Smt. Sushila Devi Jhawar and Others Vs State of Tripura and Others
Gauhati High Court · AIR 2007 Guw 169 : (2008) 2 CTLJ 433
High Courts13 Aug 2007
Ashok Kumar Pandit Vs Purabi Das & Ors.
Gauhati High Court · (2008) 1 GLR 406
Assam Legal Service Rules, 1962 — Rule 15, 15
High Courts10 Aug 2007Allowed
Noor Islam Vs State of Assam
Gauhati High Court · (2007) 4 GLT 18
Criminal Procedure Code, 1973 (CrPC) — Section 103, 157, 161, 173, 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302
High Courts10 Aug 2007Allowed
Manoj Roy and Others Vs Gunendra Roy
Gauhati High Court · AIR 2008 Guw 146
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 62Transfer of Property Act, 1882 — Section 106, 111
High Courts10 Aug 2007Allowed
Sanjit Debbarma alias Khurumpui Vs State of Tripura
Gauhati High Court · (2007) CriLJ 4627 : (2008) 1 GLT 836
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114, 145, 157
High Courts10 Aug 2007
Afcons Infrastructure Ltd. and Hindustan Construction Co. Ltd. Vs State of Assam and Others
Gauhati High Court · (2008) 1 GLT 377 : (2007) 9 VST 195
Assam Value Added Tax Act, 2003 — Section 105Assam Value Added Tax Rules, 2005 — Rule 57Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5
High Courts10 Aug 2007Allowed
Priya Vart Choudhury Vs Bichitra Debnath and Others
Gauhati High Court · (2007) 4 GLT 752
Motor Vehicles Act, 1988 — Section 166, 173, 196, 2
High Courts10 Aug 2007
Bhaity Karmakar Vs State of Assam
Gauhati High Court · (2009) 1 GLR 557 : (2008) 2 GLR 735
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302
High Courts10 Aug 2007Dismissed
Bhuram Gogoi Vs State of Assam and Others
Gauhati High Court · (2007) 4 GLT 126
High Courts10 Aug 2007
T.R. Gupta and Another Vs Vascon
Gauhati High Court · (2007) CriLJ 4144 : (2007) 4 GLT 187
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 18
High Courts10 Aug 2007Dismissed
Kartick Kumar Shil and Others Vs State of Tripura
Gauhati High Court · (2008) 1 DMC 477 : (2007) 4 GLT 295
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Hindu Marriage Act, 1955 — Section 13
High Courts09 Aug 2007
Md. Isub Ali Vs State of Tripura
Gauhati High Court · (2008) CriLJ 100 : (2007) 3 GLT 962
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 325Probation of Offenders Act, 1958 — Section 3
High Courts09 Aug 2007
Protul Pathak and Another Vs State of Assam
Gauhati High Court · (2007) 4 GLT 674 : (2007) 4 GLT 647
Criminal Procedure Code, 1973 (CrPC) — Section 313, 389Penal Code, 1860 (IPC) — Section 299, 300, 307, 448
High Courts09 Aug 2007Dismissed
Prakash Pandey Vs Union of India (UOI) and Others
Gauhati High Court · (2008) GLT 226 Supp