High Courts22 Feb 2007
Banikanta Das and Others Vs State of Assam and Others
Gauhati High Court · (2007) 3 GLT 11
Constitution of India, 1950 — Article 16, 226, 335
COURT ARCHIVE
Gauhati High Court judgments, 2007
806 judgments · page 34 of 41
High Courts22 Feb 2007
West Bengal State Electricity Board and Others Vs Shanti Conductors Pvt. Ltd.
Gauhati High Court · (2007) 3 GLT 101
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 89Constitution of India, 1950 — Article 227
High Courts21 Feb 2007Dismissed
Union of India (UOI) Vs State of Assam and Others
Gauhati High Court · (2007) 2 GLT 392
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3Railways Act, 1989 — Section 13, 2
High Courts21 Feb 2007Allowed
Bhuban Chandra Sharma Vs The State of Meghalaya
Gauhati High Court · (2007) CriLJ 3315 : (2008) GLT 109 Supp
Arbitration and Conciliation Act, 1996 — Section 2, 9Criminal Procedure Code, 1973 (CrPC) — Section 10, 190, 193, 194, 195Penal Code, 1860 (IPC) — Section 376
High Courts21 Feb 2007
Pradip Kumar Rava Vs State of Assam
Gauhati High Court · (2007) 3 GLT 551
Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(1)(d)
High Courts20 Feb 2007Dismissed
Rathindra Lal Chakraborty and Another Vs Paramartha Sadhak Sangha
Gauhati High Court · (2007) 2 GLT 595
Succession Act, 1925 — Section 14, 276, 299
High Courts20 Feb 2007Dismissed
Commissioner of Income Tax Vs Parimal Kanti Chanda
Gauhati High Court · (2007) 291 ITR 77
Income Tax Act, 1961 — Section 250
High Courts20 Feb 2007Allowed
Ajit Barman Vs State of Assam and Others
Gauhati High Court · (2007) 2 CTLJ 390 : (2007) 3 GLT 530
High Courts20 Feb 2007Allowed
Assam Marble Industries Vs State of Assam and Others
Gauhati High Court · (2007) 2 GLT 828
Income Tax Act, 1961 — Section 263
High Courts20 Feb 2007
Ajoy Kar Vs State of Assam and Others
Gauhati High Court · (2007) 113 FLR 280 : (2008) GLT 316 Supp
Constitution of India, 1950 — Article 311
High Courts20 Feb 2007Dismissed
Swapan Kumar Sharma Vs Namita Chakraborty (Smt.)
Gauhati High Court · (2007) 2 GLT 482
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152, 23, 28
High Courts14 Feb 2007Dismissed
Assam Brook Limited Vs Borgong Catholic Hospital
Gauhati High Court · (2009) 4 GLR 545 : (2008) 1 GLT 792 : (2007) 2 GLT 459
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Constitution of India, 1950 — Article 227
High Courts13 Feb 2007Allowed
Claudia B. Sangma Vs State of Meghalaya and Others
Gauhati High Court · (2008) 2 GLT 35
High Courts13 Feb 2007
Ramusa Khatoon Mustt. and Others Vs Durga Kakati and Others
Gauhati High Court · (2007) 1 GLT 886
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts13 Feb 2007
Mosht. Amena Bewa Vs Assam State Electricity Board and Others
Gauhati High Court · (2007) 3 GLT 32
Constitution of India, 1950 — Article 226
High Courts12 Feb 2007
Director General, Border Security Force and Others Vs Iboton Singh (Kh)
Gauhati High Court · (2007) 1 GLT 903
Army Act, 1950 — Section 128, 129, 130, 131, 132Border Security Force Act, 1968 — Section 64, 68, 80, 82, 83Constitution of India, 1950 — Article 21, 226, 227, 266, 33
High Courts12 Feb 2007Dismissed
Bani Kanta Sarma and Others Vs State of Assam and Others
Gauhati High Court · (2007) 1 GLT 891
Constitution of India, 1950 — Article 14, 226