High Courts27 Nov 2007Dismissed
Mrinalini Deb Barma and Others Vs Upama Deb Barma and Others
Gauhati High Court · (2009) 1 GLR 580 : (2008) GLT 654 Supp
Evidence Act, 1872 — Section 68, 71Succession Act, 1925 — Section 276, 63
COURT ARCHIVE
Gauhati High Court judgments, 2007
806 judgments · page 4 of 41
High Courts27 Nov 2007Dismissed
Priyalal Gope Vs State of Tripura
Gauhati High Court · (2008) 4 GLT 758
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts27 Nov 2007Dismissed
Rabindra Kumar Bhattacharjee Vs Amar Ranjan Sarkar and Others
Gauhati High Court · (2010) 4 GLT 534
Evidence Act, 1872 — Section 116
High Courts26 Nov 2007Allowed
Lalchand Sha and Others Vs Kalabati Devi and Others
Gauhati High Court · (2008) GLT 432 Supp
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2)Limitation Act, 1963 — Article 56, 58, 59, 65, 3Specific Relief Act, 1963 — Section 31, 34
High Courts23 Nov 2007Dismissed
Thongam (ONGBI) Sanatombi Devi Vs District Magistrate and Others
Gauhati High Court · (2007) 4 GLT 931
National Security Act, 1980 — Section 13, 3, 8, 9Penal Code, 1860 (IPC) — Section 25, 386
High Courts23 Nov 2007Dismissed
Chaman Singh (Ex-Subedar) Vs Director General, Directorate General Assam Rifles and Another
Gauhati High Court · (2008) 4 GLT 715
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 15Central Civil Services (Pension) Rules, 1972 — Rule 24Constitution of India, 1950 — Article 14
High Courts23 Nov 2007
Kula Prasad Gogoi Vs State of Assam and Others
Gauhati High Court · (2008) 1 GLT 98
Penal Code, 1860 (IPC) — Section 328, 420, 468, 471
High Courts23 Nov 2007
NEPD Marketing Pvt. Ltd. and Another Vs State of Assam
Gauhati High Court · (2008) 3 GLT 470
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 482Penal Code, 1860 (IPC) — Section 120A, 120B, 272, 273, 415
High Courts23 Nov 2007
Sankar Bhattacharjee Vs Tripura Small Industries Corporation Ltd.and Ors
Gauhati High Court · (2008) 5 GLR 858
Constitution of India, 1950 — Article 226, 226
High Courts23 Nov 2007Allowed
North East Pure Drinks Pvt. Ltd. and Others Vs State of Assam
Gauhati High Court · (2008) GLT 898 Supp
Assam Finance (Sales Tax) Act, 1956 — Section 27, 27(1), 27(2)Assam Value Added Tax Act, 2003 — Section 87, 87(2)Assam Weights and Measures (Enforcement) Act, 1958 — Section 38
High Courts23 Nov 2007
Biodeal Laboratories Pvt. Ltd. Vs State of Assam
Gauhati High Court · (2008) GLT 569 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 17(A), 18A, 22(6), 23, 23(3)Drugs and Cosmetics Rules, 1945 — Rule 46
High Courts22 Nov 2007Allowed
Laxmi Mukhiya Vs State of Arunachal Pradesh
Gauhati High Court · (2008) 3 GLT 960
Penal Code, 1860 (IPC) — Section 201, 302
High Courts22 Nov 2007
Laxmimukhiya Vs State of Arunachal Pradesh
Gauhati High Court · (2008) 3 GLT 960
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302
High Courts21 Nov 2007Allowed
Sayed Ahmed Laskar Vs Anam Uddin
Gauhati High Court · (2010) 3 GLT 182 : (2008) 1 GLT 220
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148
High Courts20 Nov 2007
Rose Valley Real Estate and Construction Ltd. Vs United Commercial Bank and Another
Gauhati High Court · AIR 2008 Guw 38 : (2009) 1 GLR 726 : (2008) GLT 805 Supp
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 56Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 31
High Courts20 Nov 2007Dismissed
M. Balakrishna Reddy Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 4 GLT 583
High Courts20 Nov 2007Dismissed
Subhas Deka Vs Central Bank of India and Others
Gauhati High Court · (2007) 4 GLT 748
High Courts20 Nov 2007Allowed
Gautam Ghosh and Others Vs State of Tripura
Gauhati High Court · (2008) 1 GLT 42
Penal Code, 1860 (IPC) — Section 149, 436
High Courts20 Nov 2007
Subhash Projects and Marketing Ltd. Vs Government of Arunachal Pradesh
Gauhati High Court · (2008) 1 ARBLR 79 : (2008) 1 GLT 151
Arbitration and Conciliation Act, 1996 — Section 11, 23
High Courts19 Nov 2007Dismissed
Banizuddin and Another Vs State of Assam
Gauhati High Court · (2007) 4 GLT 518
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 34