High Courts02 Aug 2007
Nameirakpam Inaotomba Singh Vs Union of India
Gauhati High Court · (2008) 2 GLR 672
Constitution of India, 1950 — Article 22(5), 22(5)National Security Act, 1980 — Section 8, 8
COURT ARCHIVE
Gauhati High Court judgments, 2007
806 judgments · page 17 of 41
High Courts01 Aug 2007
Tazel S.K. Vs State of Assam
Gauhati High Court · (2009) 1 GLR 616
Penal Code, 1860 (IPC) — Section 302, 304
High Courts01 Aug 2007Dismissed
Laishram Surbala Devi Vs M.A. Sattar and Others
Gauhati High Court · (2007) 4 GLT 214
High Courts01 Aug 2007Dismissed
Debashis Chakraborty Vs Smt. Mausumi Bhattacharjee
Gauhati High Court · AIR 2007 Guw 178 : (2010) 3 GLT 602
Evidence Act, 1872 — Section 120, 134Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 25
High Courts01 Aug 2007
Kali Mohan Sahaji and Others Vs State of Tripura and Others
Gauhati High Court · (2008) 4 GLT 306
Tripura Land Revenue and Land Reforms Act, 1960 — Section 187(3), 95
High Courts01 Aug 2007Allowed
State of Tripura and Another Vs Dipika Saha and Others, Legal Heirs of Bipul Saha
Gauhati High Court · (2010) 3 GLT 611
High Courts31 Jul 2007
Mukunda Madhab Saikia Vs State of Assam
Gauhati High Court · (2008) GLT 275 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 359, 361, 362, 366, 366A
High Courts31 Jul 2007
Sterlite Optical Technologies Ltd. Vs Oil India Limited and Others
Gauhati High Court · (2007) 4 GLT 54 : (2008) 14 VST 9
Assam Entry Tax Act, 2008 — Section 3(3)Assam General Sales Tax Act, 1993 — Section 62A
High Courts31 Jul 2007Dismissed
Abdul Sufan Laskar and Others Vs State of Assam
Gauhati High Court · (2008) 1 GLT 578
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 401, 482Evidence Act, 1872 — Section 145
High Courts31 Jul 2007
Dandiyamyrah Vs State of Assam
Gauhati High Court · (2007) 3 GLT 986
Criminal Procedure Code, 1973 (CrPC) — Section 209Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302, 304
High Courts31 Jul 2007Allowed
Rintu Das Vs State of Assam
Gauhati High Court · (2007) 4 GLT 289
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts30 Jul 2007Allowed
K.G. Kalung Vs State of Manipur and Others
Gauhati High Court · (2010) 3 GLT 688
Manipur (Village Authorities in Hill Areas) Act, 1956 — Section 3, 3(2)
High Courts27 Jul 2007
Bijoyananda Chowdhury and Another Vs State of Assam and Others
Gauhati High Court · (2007) 3 GLT 981
Constitution of India, 1950 — Article 21
High Courts26 Jul 2007
Mridul Das and Others Vs State of Assam
Gauhati High Court · (2009) 1 GLR 633
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 376, 376(2), 447
High Courts26 Jul 2007Dismissed
Dr. Sachindra Barman Vs State of Assam and Others
Gauhati High Court · (2009) 5 GLR 223
Assam Health Services Rules, 1995 — Rule 11, 3Constitution of India, 1950 — Article 309
High Courts25 Jul 2007Allowed
Oriental Insurance Co. Ltd. Vs Himangshu Ch. Deb and Another
Gauhati High Court · (2009) ACJ 1359 : (2010) 3 GLT 712
Motor Vehicles Act, 1988 — Section 142, 146, 147
High Courts25 Jul 2007
State of Tripura and Others Vs Jharna Rani Pal and Another
Gauhati High Court · (2008) 1 GLT 974
Electricity Act, 1910 — Section 33, 39, 40, 41Fatal Accidents Act, 1855 — Section 2Penal Code, 1860 (IPC) — Section 304
High Courts25 Jul 2007Dismissed
Taiyab (MD.) and Another Vs Meghalaya Board of Wakf and Others
Gauhati High Court · (2007) 4 GLT 771
Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Section 103, 115, 151Constitution of India, 1950 — Article 227
High Courts25 Jul 2007Allowed
Chandana Roy and Another Vs State of Tripura and Others
Gauhati High Court · (2008) GLT 764 Supp
Street Offences Act, 1959 — Section 1, 47
High Courts24 Jul 2007
M. Chummi Ahmed Lrs. of Zeenat Ahmed Vs Kelis Thabah and Another
Gauhati High Court · (2007) 4 GLT 98
Meghalaya Transfer of Land (Regulation) Act, 1971 — Section 4(4)