High Courts25 May 2007Allowed
Brahmaputra Consortium Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2007) 4 GLT 236
COURT ARCHIVE
Gauhati High Court judgments, 2007
806 judgments · page 23 of 41
High Courts25 May 2007Allowed
Shankar Prasad Nandi and Others Vs State of Assam and Others
Gauhati High Court · (2007) 3 GLT 771
Constitution of India, 1950 — Article 16, 309
High Courts25 May 2007
Kanaklata Girls'' M.E. School and Others Vs State of Assam and Others
Gauhati High Court · (2007) 3 GLT 333
High Courts25 May 2007
Uttar Dhemaji Gaon Panchayat and Others Vs State of Assam and Others
Gauhati High Court · (2009) 5 GLR 272 : (2007) 3 GLT 899
Constitution of India, 1950 — Article 243E, 243K, 243U
High Courts25 May 2007
Maibam Rasbihari Singh Vs State of Manipur and Others
Gauhati High Court · (2008) 1 GLT 278
Constitution of India, 1950 — Article 14, 226
High Courts24 May 2007Dismissed
Jorhat Chak Bazar Beboshai Santha Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLR 191
Assam Municipal Act, 1956 — Section 148(2)
High Courts24 May 2007
Shyamali Ghosh (Das) Vs Agartala Municipal Council and Others
Gauhati High Court · (2007) 4 GLT 899
Constitution of India, 1950 — Article 14
High Courts24 May 2007Dismissed
Siddhartha Sarkar and Others Vs State of Assam and Others
Gauhati High Court · (2007) 3 GLT 715
Constitution of India, 1950 — Article 14, 246, 254Indian Medical Council Act, 1956 — Section 19A, 3, 4
High Courts24 May 2007
Dipti Bhuyan Das Vs Monoranjan Choudhury and Ors.
Gauhati High Court · (2008) 1 GLR 832
Assam Taxation Service Rules, 1995 — Rule 12(1), 12(1)
High Courts23 May 2007
Prafulla Chandra Sarma and Others Vs Gokul Mohan Hazarika and Others
Gauhati High Court · (2007) 3 GLT 353
Constitution of India, 1950 — Article 309
High Courts22 May 2007Dismissed
Sushil Choudhury Vs Union of India (UOI)
Gauhati High Court · (2008) 1 GLT 238 : (2007) 3 LLJ 925
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 16, 2, 2A, 4
High Courts22 May 2007Allowed
Amulya Lal Chowdhury Vs Tripura Industrial Development Corporation Ltd. and Another
Gauhati High Court · AIR 2007 Guw 113 : (2008) 1 BC 396 : (2007) 139 CompCas 594 : (2007) 3 GLR 776 : (2008) 1 GLT 137
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 128State Financial Corporations (Amendment) Act, 1985 — Section 31, 32, 32(1A), 32(7), 32G
High Courts21 May 2007
Kandarpa Kumar Das and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 3 GLT 327
Constitution of India, 1950 — Article 226
High Courts21 May 2007
Agung Lapung Vs State of Arunachal Pradesh and Ors.
Gauhati High Court · (2008) 1 GLR 91
High Courts17 May 2007
Bharat Sanchar Nigam Limited Vs Ashim Kumar Das and Others
Gauhati High Court · (2008) GLT 164 Supp
Constitution of India, 1950 — Article 14, 16, 162, 226, 309
High Courts17 May 2007Allowed
Mohan Lal Das Vs State of Assam and Others
Gauhati High Court · (2007) 4 GLT 34
Constitution of India, 1950 — Article 226
High Courts17 May 2007
State of Nagaland Vs Lipok Ao and Others
Gauhati High Court · (2007) CriLJ 3395 : (2007) 3 GLT 786 : (2007) 3 GLT 656
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 314, 342Penal Code, 1860 (IPC) — Section 302, 307, 326, 34
High Courts17 May 2007
Vijaya Bank and Others Vs Soumendra Majumdar
Gauhati High Court · (2007) 3 GLT 783
Constitution of India, 1950 — Article 12
High Courts17 May 2007
Indrajit Chandra Nath Vs State of Assam
Gauhati High Court · (2007) 4 GLR 89
Penal Code, 1860 — Section 376Penal Code, 1860 (IPC) — Section 376