COURT ARCHIVE

Gauhati High Court judgments, 2007

806 judgments · page 37 of 41

High Courts23 Jan 2007Allowed

Manipur Human Rights Commission Vs State of Manipur and Others

Gauhati High Court · (2007) 2 GLT 199

Constitution of India, 1950 — Article 14, 15, 16, 19, 21Protection of Human Rights Act, 1993 — Section 10, 12, 13, 14, 15

High Courts22 Jan 2007Dismissed

The State of Tripura Vs Shri Chayan alias Santosh Saha

Gauhati High Court · (2007) CriLJ 2903 : (2007) 1 GLT 754

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 366, 366A, 375, 376

High Courts20 Jan 2007

Jhantu Das Vs State of Tripura

Gauhati High Court · (2007) 2 GLR 443

Criminal Procedure Code, 1973 (CrPC) — Section 251, 252, 254, 360, 374Motor Vehicles Act, 1988 — Section 181, 185

High Courts19 Jan 2007Allowed

Manipur Pradesh Congress Committee and Others Vs Union of India (UOI) and Others

Gauhati High Court · (2009) 5 GLR 300 : (2007) 2 GLT 577

Census Act, 1948 — Section 14Constitution of India, 1950 — Article 1, 12, 136, 14, 142DELIMITATION ACT, 2002 — Section 4, 8, 9

High Courts19 Jan 2007Allowed

Subarna Tamuli (SMTI) Vs State of Assam and Others

Gauhati High Court · (2007) 2 GLT 455

High Courts19 Jan 2007Dismissed

Phuljhari Devi and Another Vs State of Assam

Gauhati High Court · (2007) 1 GLT 710

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 18Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2

High Courts19 Jan 2007

P.C. Molla Vs Union of India (UOI) and Others

Gauhati High Court · (2007) 2 GLR 785 : (2007) 2 GLT 208

Central Reserve Police Force Act, 1949 — Section 11Constitution of India, 1950 — Article 226, 311

High Courts19 Jan 2007Allowed

Mulin Sarma Vs State of Assam and Others

Gauhati High Court · (2007) 2 GLT 634

Penal Code, 1860 (IPC) — Section 323, 34, 384, 409, 506

High Courts19 Jan 2007Allowed

Heritage Engineer and Developers Pvt. Ltd. Vs State of Assam and Others

Gauhati High Court · (2007) CriLJ 1464 : (2007) 1 GLT 725

Criminal Procedure Code, 1973 (CrPC) — Section 133, 144, 145Penal Code, 1860 (IPC) — Section 143, 144, 323, 381, 406

High Courts19 Jan 2007Dismissed

Sufur Ali Vs State of Assam and Others

Gauhati High Court · (2007) 2 GLT 232 : (2007) 10 VST 499

Central Sales Tax Act, 1956 — Section 9Constitution of India, 1950 — Article 226

High Courts19 Jan 2007Allowed

Chandradhar Das Vs Assam Backward Classes Commission and Others

Gauhati High Court · (2007) 2 GLR 488 : (2007) 2 GLT 813

Constitution of India, 1950 — Article 311

High Courts19 Jan 2007Allowed

Sujit Kumar Das Vs State of Assam and Others

Gauhati High Court · (2007) CriLJ 2700 : (2007) 2 GLT 214

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 133, 144, 145Penal Code, 1860 (IPC) — Section 34, 380, 427, 451

High Courts19 Jan 2007Dismissed

Hills Trade Agencies and Another Vs Hindustan Paper Corporation Ltd. and Others

Gauhati High Court · (2009) 4 GLR 540 : (2008) 11 VST 935

Assam General Sales Tax Act, 1993 — Section 27

High Courts19 Jan 2007Allowed

Sadhan Baidy and Others Vs State of Tripura

Gauhati High Court · (2007) 2 GLR 710 : (2007) 1 GLT 749

Electricity Act, 1910 — Section 39, 40, 41, 42, 43Penal Code, 1860 (IPC) — Section 378, 379

High Courts19 Jan 2007Allowed

Moccha Joynab Begum Vs State of Assam and Others

Gauhati High Court · (2007) 2 GLT 948

High Courts19 Jan 2007Dismissed

Jorjia Sultana and Another Vs Tripti Bordoloi and Others

Gauhati High Court · (2007) 2 GLT 137

Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227

High Courts18 Jan 2007Allowed

National Insurance Co. Ltd. Vs Okram Subhash Chandra Singh and Another

Gauhati High Court · (2007) 2 GLT 657

Motor Vehicles Act, 1988 — Section 140, 143, 147, 149, 163A

High Courts18 Jan 2007Dismissed

State of Tripura Vs Santi Kumar Deb

Gauhati High Court · (2007) 2 GLT 979

High Courts18 Jan 2007Dismissed

Tarapada Bhattacharjee Vs Coal India Ltd.

Gauhati High Court · (2011) 1 GLR 619 : (2008) 1 GLT 604

Coal Mines (Nationalisation) Act, 1973 — Section 17, 18, 2, 3, 4

High Courts18 Jan 2007Allowed

Joginder Paul Bagga Vs Premi Devi

Gauhati High Court · (2007) 2 DMC 403 : (2007) 2 GLT 188

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401, 482Hindu Marriage Act, 1955 — Section 5