High Courts13 Jun 2007
Rakhi Nandi Vs Babul Dutta and Others
Gauhati High Court · (2007) 4 GLT 792
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Gauhati High Court judgments, 2007
806 judgments · page 21 of 41
High Courts12 Jun 2007Dismissed
V.G. Pillai Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 1 GLT 160
Border Security Force Act, 1968 — Section 106, 117, 141, 3, 34Constitution of India, 1950 — Article 136, 14, 226, 227, 33Criminal Procedure Code, 1973 (CrPC) — Section 153, 354, 475, 480, 482
High Courts12 Jun 2007Dismissed
Rangapara Development Circle Vs State of Assam and Others
Gauhati High Court · (2007) 3 GLR 805
High Courts11 Jun 2007
Jyoti Rani Debnath (Das) Vs Jyotsna Debnath and Others
Gauhati High Court · (2008) GLT 161 Supp
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 166
High Courts11 Jun 2007Allowed
Trailakya Nath Saloi Vs State of Assam and Others
Gauhati High Court · (2007) 3 GLT 318
Constitution of India, 1950 — Article 226
High Courts11 Jun 2007
Sanglakpam (N) Mema Devi and Others Vs Ph. Yaimabi Devi by her LRs.
Gauhati High Court · (2009) 4 GLR 424 : (2007) 3 GLT 345
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 107(2), 151
High Courts08 Jun 2007Allowed
United India Insurance Co. Ltd. Vs Sunarpati Devi and Others
Gauhati High Court · (2008) GLT 140 Supp
High Courts08 Jun 2007Allowed
Thanglet Vaiphei Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 2 GLR 389 : (2008) 1 GLT 560
Constitution of India, 1950 — Article 14
High Courts08 Jun 2007
Union of India (UOI) and Others Vs State of Meghalaya and Another
Gauhati High Court · (2007) 3 GLT 855
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 5
High Courts08 Jun 2007Allowed
Lakhinath Chutia alias Lakhinandan Vs State of Assam
Gauhati High Court · (2007) CriLJ 3905 : (2008) GLT 513 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts08 Jun 2007Dismissed
Md. Sadar Ali Vs Riajuddin Akanda and Others
Gauhati High Court · (2007) CriLJ 3240
Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(2), 378(3), 378(4)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts08 Jun 2007Dismissed
National Insurance Company Ltd. Vs Anindita Debnath (Roy) and Others
Gauhati High Court · (2007) 4 GLT 429
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 15, 16, 226, 227Motor Vehicles Act, 1988 — Section 140, 149, 166, 168, 173
High Courts07 Jun 2007Dismissed
S.N. Rai (DR.) Vs North Eastern Hill University and Others
Gauhati High Court · (2007) 4 GLT 229
North Eastern Hill University Act, 1973 — Section 26K
High Courts07 Jun 2007
Nurul Amin Vs State of Assam and Ors.
Gauhati High Court · (2008) 3 GLR 571
Constitution of India, 1950 — Article 226, 226
High Courts07 Jun 2007Dismissed
Laba Baruah and Another Vs State of Assam and Others
Gauhati High Court · AIR 2007 Guw 164
Constitution of India, 1950 — Article 14, 141, 226Contract Act, 1872 — Section 23
High Courts07 Jun 2007
Srinjay Kumar Singh Vs State of Nagaland
Gauhati High Court · (2007) 3 GLT 1030
Criminal Procedure Code, 1973 (CrPC) — Section 445Penal Code, 1860 (IPC) — Section 120B, 471
High Courts06 Jun 2007
Bhagaban Chandra Deka and Another Vs State of Assam and Others
Gauhati High Court · (2007) 3 GLT 644
High Courts06 Jun 2007Allowed
Bless Bamon and Others Vs State of Meghalaya and Others
Gauhati High Court · (2007) 3 GLT 875
Constitution of India, 1950 — Article 19(1)(f), 31
High Courts05 Jun 2007Dismissed
Mazida Khatun Vs State of Assam and Others
Gauhati High Court · (2007) 114 FLR 572 : (2007) 3 GLR 803
Constitution of India, 1950 — Article 14