COURT ARCHIVE

Gauhati High Court judgments, 2007

806 judgments · page 3 of 41

High Courts06 Dec 2007Dismissed

K.D. Ramsiej and Another Vs Union of India (UOI) and Others

Gauhati High Court · (2007) 4 GLT 894

Constitution of India, 1950 — Article 226Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 7

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High Courts06 Dec 2007

Sinam Inao Singh Vs Union of India and Ors.

Gauhati High Court · (2008) 2 GLR 39

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High Courts05 Dec 2007Allowed

Vanlaizauya Royte and Another Vs State of Mizoram and Others

Gauhati High Court · (2009) 3 GLR 884

Constitution of India, 1950 — Article 14, 16, 226, 309Mizoram Education and Human Resources Development Department (School Education) (Group B post) Recruitment Rules, 2003 — Rule 4

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High Courts05 Dec 2007

Nepal Chandra Das Vs State of Tripura and Others

Gauhati High Court · (2008) 1 GLT 190 : (2008) 2 LLJ 887

Factories Act, 1948 — Section 64

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High Courts05 Dec 2007

Bidhu Bhusan Das Vs State of Tripura and Others

Gauhati High Court · (2009) 1 GLT 567

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 311

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High Courts05 Dec 2007

Lohitya Pal Das Vs State of Assam & Ors.

Gauhati High Court · (2010) 5 GLT 560

Constitution of India, 1950 — Article 226, 226

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High Courts04 Dec 2007Allowed

Dadhi Das and Others Vs State of Assam and Others

Gauhati High Court · (2008) 3 GLT 576

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High Courts04 Dec 2007

Rajesh Chakraborty Vs State of Tripura and Ors.

Gauhati High Court · (2008) 3 GLR 106

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High Courts04 Dec 2007

Jogamaya Saikia (Dr.) and Others Vs National Institute of Technology and Others

Gauhati High Court · (2009) 1 GLR 799 : (2008) 1 GLT 215

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High Courts04 Dec 2007

Malin Debnath Vs State of Assam

Gauhati High Court · (2008) 4 GLR 836

Evidence Act, 1872 — Section 113B, 113BPenal Code, 1860 — Section 304BPenal Code, 1860 (IPC) — Section 304B

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High Courts04 Dec 2007Allowed

Uttaradeb Vs Land Acquisition Collector and Another

Gauhati High Court · (2008) 1 GLT 531

Land Acquisition Act, 1894 — Section 23, 4, 5, 5A

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High Courts04 Dec 2007

Anu Morang Vs State of Assam and Others

Gauhati High Court · (2008) GLT 307 Supp

Constitution of India, 1950 — Article 311, 311(2)

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High Courts03 Dec 2007

Prafulla Kr. Kalita Vs State of Assam and Others

Gauhati High Court · (2008) 2 GLT 701

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High Courts30 Nov 2007Allowed

Prabin Das and Another Vs State of Assam

Gauhati High Court · (2008) 3 GLT 956

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 376(2)(g), 380, 457

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High Courts30 Nov 2007

Shivanand Mishra Vs Union of India and Ors.

Gauhati High Court · (2008) 2 GLR 527

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High Courts30 Nov 2007Allowed

Employees'' State Insurance Corporation and Another Vs Moonlight Pyrbot

Gauhati High Court · (2008) 2 GLT 192

Civil Procedure Code, 1908 (CPC) — Section 100, 96Employees State Insurance Act, 1948 — Section 40, 45, 75, 82Limitation Act, 1963 — Section 12, 5

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High Courts29 Nov 2007

Barindra Ram Khaund Vs Central Bureau of Investigation

Gauhati High Court · (2008) 2 GLR 505

Prevention of Corruption Act, 1988 — Section 13(2), 13(2)

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High Courts29 Nov 2007

Tilak Hazarika Vs Nakul Chandra Paul

Gauhati High Court · (2008) 2 GLR 545

Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts28 Nov 2007

National Insurance Co. Ltd. Vs H. Rales and Others

Gauhati High Court · (2008) 2 GLT 766

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High Courts27 Nov 2007Dismissed

Kulendra Chandra Roy Vs Debdas Roy Choudhury

Gauhati High Court · (2009) 1 GLR 638 : (2008) GLT 888 Supp

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Tripura Buildings (Lease and Rent Control) Act, 1975 — Section 12(3), 20, 22, 22(1)

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