High Courts14 Dec 2007Allowed
Geeta Das (Dr.) Vs Union of India (UOI) and Others
Gauhati High Court · (2008) GLT 403 Supp
Constitution of India, 1950 — Article 16, 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 680 of 1,245
High Courts14 Dec 2007
Amphu Brahma Vs State of Assam and Others
Gauhati High Court · (2008) 1 GLT 12
Penal Code, 1860 (IPC) — Section 306
High Courts14 Dec 2007Allowed
H.R.A. Choudhury Vs Rockybul Hussain
Gauhati High Court · (2008) 1 GLT 623
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 500, 501
High Courts14 Dec 2007Dismissed
Adisons Constructions Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLT 773
Constitution of India, 1950 — Article 14, 21, 226, 298, 299
High Courts14 Dec 2007
Nripendra Nath Deka Vs State of Assam and Ors.
Gauhati High Court · (2008) 2 GLR 10
Assam Services (Confidential Rolls) Rules, 1990 — Rule 7, 7
High Courts14 Dec 2007Allowed
Vungkhonem Vs State of Manipur and Others
Gauhati High Court · (2009) 1 GLR 214 : (2008) 1 GLT 14
Burmah Oil Company (Acquisition of Shares of Oil India Limited and of the Undertaking in India of Assam Oil Company Limited and the Burmah Oil Company (India Trading) Limited) Act, 1981 — Section 11Constitution of India, 1950 — Article 14, 31
High Courts14 Dec 2007Allowed
Nazneen Illiyas Hannan Vs President, Shillong Muslim Union and Another
Gauhati High Court · (2009) 2 GLT 708
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6B
High Courts14 Dec 2007Allowed
United India Insurance Co. Ltd. Vs Suresh Ram and Another
Gauhati High Court · (2009) ACJ 1472
Motor Vehicles Act, 1988 — Section 149, 173, 181
High Courts14 Dec 2007Allowed
Anupam Choudhury Vs State of Assam and Others
Gauhati High Court · AIR 2008 Guw 189 : (2008) 2 GLT 589
Land Acquisition Act, 1894 — Section 11, 12, 15, 18, 23
High Courts13 Dec 2007Dismissed
Rantosh Dhar Vs Sashi Prakash and Another
Gauhati High Court · (2008) 1 GLT 201
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 2
High Courts13 Dec 2007Allowed
Kamal Ch. Borah Vs State of Assam
Gauhati High Court · (2008) 3 GLT 540
Penal Code, 1860 (IPC) — Section 366, 372
High Courts12 Dec 2007Dismissed
Santosh Sarkar and Another Vs State of Arunachal Pradesh
Gauhati High Court · (2008) 1 GLT 572
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 362, 363, 366, 375
High Courts12 Dec 2007Dismissed
Jalal Ahmed Mazumdar Vs State of Assam
Gauhati High Court · (2008) CriLJ 1235 : (2008) 1 GLT 403
COMPANIES ACT, 1956 — Section 267Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 389, 482Penal Code, 1860 (IPC) — Section 307, 324, 34, 341, 347
High Courts11 Dec 2007Allowed
Nameirakpam Dhiren Singh and Others Vs State of Manipur and Another
Gauhati High Court · (2009) 1 GLR 161
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 245, 482Penal Code, 1860 (IPC) — Section 120, 120B, 121, 121A, 403
High Courts11 Dec 2007Allowed
Dr. Moirangthem Kiranchand Singh Vs State of Manipur and Another
Gauhati High Court · (2009) 6 GLR 896
Constitution of India, 1950 — Article 226, 309
High Courts11 Dec 2007Dismissed
Mohanlal Pradhan Vs State Bank of India and Others
Gauhati High Court · (2008) 4 GLT 347
Penal Code, 1860 (IPC) — Section 409, 419, 420
High Courts11 Dec 2007
Robin Dhekial Phukan Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 2 GLT 876
Constitution of India, 1950 — Article 22
High Courts07 Dec 2007Allowed
Edentinora Mawthoh Vs State of Meghalaya and Others
Gauhati High Court · (2008) 1 GLT 732
High Courts07 Dec 2007Allowed
Paoliamsoi Vaiphei Vs The Council of Higher Secondary Education and Others
Gauhati High Court · (2008) 1 GLT 585
Constitution of India, 1950 — Article 14, 21, 311
High Courts07 Dec 2007
Ratul Sarma and Ors. Vs State of Assam and Ors.
Gauhati High Court · (2008) 2 GLR 1
Assam Survey and Settlement Centre Rules, 1992 — Rule 23, 23