High Courts17 May 2007
T.A.Rongmei and Anr. Vs State of Nagaland and Ors.
Gauhati High Court · (2012) 1 GLR 654
Constitution of India, 1950 — Article 226, 226
COURT ARCHIVE
Gauhati High Court judgments, 2007
806 judgments · page 24 of 41
High Courts17 May 2007
Tarani Kalita Vs State of Assam
Gauhati High Court · (2008) 5 GLR 61
Penal Code, 1860 — Section 304Penal Code, 1860 (IPC) — Section 304
High Courts17 May 2007
State of Nagaland and Others Vs Khekato Sumi
Gauhati High Court · (2007) 3 GLT 656
Constitution of India, 1950 — Article 226
High Courts17 May 2007Dismissed
Jyoti Forge and Fabrication and Another Vs State of Assam and Others
Gauhati High Court · (2007) 3 GLT 659 : (2010) 31 VST 66
Constitution of India, 1950 — Article 226
High Courts17 May 2007
Gobin Rajwer Vs State of Assam
Gauhati High Court · (2008) 1 GLR 626
Penal Code, 1860 — Section 304Penal Code, 1860 (IPC) — Section 304
High Courts16 May 2007
Tilikhu Village Vs State of Nagaland
Gauhati High Court · (2007) 4 GLR 494
Wild Life (Protection) Act, 1972 — Section 34A, 34A, 51, 51
High Courts16 May 2007
Thilikhu Village and Another Vs State of Nagaland and Others
Gauhati High Court · (2007) 4 GLT 270
Constitution of India, 1950 — Article 226Wild Life (Protection) Act, 1972 — Section 27, 34, 51
High Courts16 May 2007
Khaliluddin @ Khalilur Rahman Vs State of Assam
Gauhati High Court · (2008) 1 GLR 79
Penal Code, 1860 — Section 304Penal Code, 1860 (IPC) — Section 304
High Courts15 May 2007Allowed
Ghanshyam Sharma and Others Vs Jadu Nandan Sharma and Others
Gauhati High Court · (2007) 3 GLT 672
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts15 May 2007Allowed
Samiran Begum Vs State of Assam
Gauhati High Court · (2007) 4 GLT 207
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 107, 109, 34, 342, 376
High Courts15 May 2007
Ganesh Ch.Konwar Vs United Bank of India
Gauhati High Court · (2008) 5 GLR 108
United Bank of India (Employees) Pension Regulations, 1995 — Rule 28, 28
High Courts15 May 2007
Pratima Das and Others Vs State of Assam and Others
Gauhati High Court · (2007) 3 GLT 675
High Courts15 May 2007Allowed
State of Tripura and Others Vs Sunil Chandra Debnath
Gauhati High Court · (2007) 4 GLT 442
Constitution of India, 1950 — Article 16, 309
High Courts15 May 2007Dismissed
Sri Jugia Orang Vs State of Assam
Gauhati High Court · (2007) CriLJ 4761 : (2007) 3 GLT 424
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 302
High Courts14 May 2007
Amrit Kumar Khatoniar Vs Oil India Ltd. and Others
Gauhati High Court · (2007) 3 GLT 921
Arbitration and Conciliation Act, 1996 — Section 34, 36, 5, 7Constitution of India, 1950 — Article 226
High Courts14 May 2007Allowed
Baba Dutta @ Mecha Vs State of Assam
Gauhati High Court · (2009) 1 GLR 421
Penal Code, 1860 (IPC) — Section 376, 376(1)
High Courts14 May 2007
Mantu Das Vs State of Assam
Gauhati High Court · (2007) 4 GLR 497
Penal Code, 1860 — Section 366, 377Penal Code, 1860 (IPC) — Section 366, 377
High Courts11 May 2007
Gwendoline Lyngdoh Vs State of Meghalaya and Others
Gauhati High Court · (2007) 4 GLT 261
Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
High Courts11 May 2007Dismissed
Jasim Uddin Vs State of Assam
Gauhati High Court · (2008) GLT 60 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 375, 376, 376(2), 417, 493
High Courts11 May 2007Allowed
Prafulla Chandra Saikia Vs State of Assam and Others
Gauhati High Court · (2007) 4 GLT 267