High Courts09 Jan 2007Dismissed
N. Malla (Prof.) and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLR 534 : (2007) 2 GLT 246
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2007
806 judgments · page 40 of 41
High Courts09 Jan 2007Allowed
Smt. Bandana Gogoi Vs Commissioner of Income Tax and Another
Gauhati High Court · (2007) 209 CTR 31 : (2007) 289 ITR 28
Income Tax Act, 1961 — Section 132, 132A, 139, 142, 143
High Courts09 Jan 2007
Management of Food Corpn. of india Vs Central Govt. Industrial Tribunal and Another
Gauhati High Court · (2007) 115 FLR 102 : (2007) 2 GLT 789
Constitution of India, 1950 — Article 38, 39, 43, 43AIndustrial Disputes Act, 1947 — Section 10, 2, 25, 25B, 25F
High Courts09 Jan 2007Dismissed
Commissioner of Income Tax Vs Shyamal Bhattacharjee
Gauhati High Court · (2007) 211 CTR 520 : (2007) 290 ITR 178
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127, 143, 144, 153Limitation Act, 1963 — Section 5
High Courts09 Jan 2007Dismissed
Sahab Uddin Ahmed Vs State of Assam and Others
Gauhati High Court · (2009) 4 GLR 669 : (2007) 2 GLT 769
Constitution of India, 1950 — Article 243C
High Courts08 Jan 2007Dismissed
Sheo Balak Singh Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 2 GLR 396 : (2007) 1 GLT 943
Constitution of India, 1950 — Article 226
High Courts08 Jan 2007Dismissed
Miehlo Manasia Vs State of Mizoram and Others
Gauhati High Court · (2007) 1 GLT 693
Constitution of India, 1950 — Article 163, 166, 243R, 361
High Courts08 Jan 2007
Nungshiton Begum and Others Vs United India Insurance Co. Ltd. and Others
Gauhati High Court · (2007) 3 GLR 923 : (2007) 2 GLT 155
Constitution of India, 1950 — Article 226Employees Compensation Act, 1923 — Section 4Insurance Act, 1938 — Section 64U
High Courts08 Jan 2007Allowed
National Insurance Co. Ltd. Vs Mintu Debnath and Others
Gauhati High Court · (2007) 2 GLT 490
Civil Procedure Code, 1908 (CPC) — Section 114, 151Motor Vehicles Act, 1988 — Section 147, 149, 166, 173, 174
High Courts05 Jan 2007Dismissed
Runu Das Vs Oriental Insurance Co. and Others
Gauhati High Court · (2007) 2 GLR 635 : (2008) 1 GLT 966
Constitution of India, 1950 — Article 226
High Courts04 Jan 2007
State of Manipur and Others Vs Hidangmanym Brajamani Sharma
Gauhati High Court · (2009) 4 GLT 72
Constitution of India, 1950 — Article 14, 16, 162, 167, 226
High Courts04 Jan 2007Allowed
Golden Menthol Export Pvt. Limited Vs Sheba Wheels (P) Ltd.
Gauhati High Court · (2007) 2 GLT 47
COMPANIES ACT, 1956 — Section 433, 434, 439Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142Penal Code, 1860 (IPC) — Section 406, 420
High Courts04 Jan 2007Dismissed
Ashutosh Das Vs State of Tripura
Gauhati High Court · (2007) CriLJ 1315 : (2007) 2 GLT 446
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 34, 346, 366, 375, 376
High Courts04 Jan 2007Allowed
Tripura Gramin Bank Vs Laxmi Nag and Others
Gauhati High Court · (2007) 2 GLR 645 : (2007) 1 GLT 846
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts04 Jan 2007
Purnya Kala Devi Vs State of Assam and Others
Gauhati High Court · (2008) ACJ 1565 : (2007) 3 GLR 932
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 147, 165, 168, 2
High Courts04 Jan 2007
Smt. Lili Bora Vs Smt. Nishi Rani Hazarika and Others
Gauhati High Court · (2008) ACJ 2003 : AIR 2007 Guw 65 : (2007) 2 GLR 612 : (2007) 3 TAC 707
Motor Vehicles Act, 1988 — Section 147, 163A, 165, 166, 168
High Courts03 Jan 2007
Usmanali and Ors. Vs Pratap Ch.Bora
Gauhati High Court · (2007) 2 GLT 503
Limitation Act, 1963 — Article 64, 64, 65, 65
High Courts03 Jan 2007
Smt. Mamoni Choudhury and Another Vs Pradip Kr. Choudhury and Others
Gauhati High Court · AIR 2007 Guw 135
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts03 Jan 2007
Aikan Medhi and Others Vs Phula Balak Medhi and Others
Gauhati High Court · (2008) GLT 145 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 145Negotiable Instruments Act, 1881 (NI) — Section 11, 118, 13Penal Code, 1860 (IPC) — Section 188, 324, 34
High Courts02 Jan 2007Dismissed
Tata Elxsi (India) Ltd. and Others Vs Viswanath Goenka
Gauhati High Court · (2007) CriLJ 1696 : (2007) 3 GLT 666
COMPANIES ACT, 1956 — Section 73Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 205, 482