High Courts02 May 2007
J.Trans Power (P.) Ltd. Vs State of Assam and Ors.
Gauhati High Court · (2007) 3 GLT 422
Constitution of India, 1950 — Article 226, 226
COURT ARCHIVE
Gauhati High Court judgments, 2007
806 judgments · page 26 of 41
High Courts02 May 2007Allowed
Warren Tea Limited Vs State of Assam and Others
Gauhati High Court · (2007) 3 GLT 519
Income Tax Act, 1961 — Section 37, 40A, 80VV
High Courts02 May 2007
Warren Tea Ltd. Vs State of Assam and Others
Gauhati High Court · (2007) 3 GLT 519 : (2008) 296 ITR 313
Income Tax Act, 1961 — Section 37, 40A, 80VV
High Courts30 Apr 2007
Prabindas & Anr. Vs State of Assam
Gauhati High Court · (2008) 3 GLT 956
Penal Code, 1860 — Section 376(2)(g)Penal Code, 1860 (IPC) — Section 376(2)(g)
High Courts27 Apr 2007
Managing Committee, Tyrsad Church of God Lp School Vs State of Meghalaya and Ors.
Gauhati High Court · (2008) 1 GLR 426
High Courts26 Apr 2007Allowed
Management of Kitply Industries Ltd. Vs Presiding Officer, Labour Court and Another
Gauhati High Court · (2007) 114 FLR 744 : (2007) 3 GLT 479
Industrial Employment (Standing Orders) Act, 1946 — Section 2
High Courts26 Apr 2007Allowed
Raju Patel Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 3 GLT 173
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 140
High Courts26 Apr 2007Allowed
State of Arunachal Pradesh and Others Vs Kuru Talum
Gauhati High Court · (2007) 114 FLR 93 : (2007) 3 GLT 374
Arms Act, 1959 — Section 25, 29Constitution of India, 1950 — Article 226
High Courts25 Apr 2007Dismissed
Keshab Deka Vs State of Assam
Gauhati High Court · (2007) 3 GLT 376
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts24 Apr 2007Dismissed
Parlawmi Lrs. of Bualsailovi Vs State of Mizoram and Others
Gauhati High Court · (2008) GLT 141 Supp
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 18Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Order 6Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Apr 2007Dismissed
Bualsailovi Vs State of Mizoram and Others
Gauhati High Court · (2009) 2 GLR 788
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 18Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Order 6Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Apr 2007Allowed
Congregational Church of India (Maraland), Serkawr Group Vs Congregational Church of India (Maraland), Saiha Group
Gauhati High Court · (2009) 1 GLR 136 : (2007) 3 GLT 763
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts20 Apr 2007Allowed
Oriental Insurance Co. Ltd. Vs Sudip Ranjan Deb and Others
Gauhati High Court · (2009) ACJ 22 : (2008) GLT 54 Supp
Motor Vehicles Act, 1988 — Section 165, 166, 167, 175
High Courts19 Apr 2007Dismissed
National Insurance Company Ltd. Vs Sati Rani Dey and Others
Gauhati High Court · (2007) 3 GLT 254
Constitution of India, 1950 — Article 227
High Courts18 Apr 2007Dismissed
Oriental Insurance Company Ltd. Vs Ismile Miah and Others
Gauhati High Court · (2009) 1 GLR 200
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149(2)
High Courts18 Apr 2007Dismissed
Nath Singh Mahar Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 3 GLT 465
High Courts18 Apr 2007Allowed
Jayashree Dutta Choudhury Vs State of Tripura and Another
Gauhati High Court · (2007) 3 GLT 742
High Courts18 Apr 2007Allowed
Bhanu Lodh Vs Tripura Jute Mills Ltd. and Another
Gauhati High Court · (2007) 4 GLT 348
Constitution of India, 1950 — Article 226
High Courts18 Apr 2007Dismissed
Oriental Insurance Co. Ltd. Vs Ismail Miah and Others
Gauhati High Court · (2007) 3 GLT 451
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149
High Courts17 Apr 2007Allowed
Union of India (UOI) and Others Vs Subir Sarkar
Gauhati High Court · (2008) GLT 127 Supp
Border Security Force Rules, 1969 — Rule 19, 19(1)