High Courts07 Dec 2007Dismissed
Subhash Datta Vs State of Tripura
Gauhati High Court · (2008) 3 GLT 560
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 498A
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 681 of 1,245
High Courts07 Dec 2007
Geeta Banikya Vs Niva Banikya and Ors.
Gauhati High Court · (2008) 2 GLR 4
Penal Code, 1860 — Section 441Penal Code, 1860 (IPC) — Section 441
High Courts07 Dec 2007
Manik Debnath and Another Vs State of Assam
Gauhati High Court · (2008) 1 GLT 205
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 35Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 2, 20, 29, 41
High Courts07 Dec 2007Dismissed
Nitu Das and Others Vs State of Tripura
Gauhati High Court · (2008) CriLJ 1434
Penal Code, 1860 (IPC) — Section 307, 34, 436
High Courts07 Dec 2007
Rafique Ahmed Mazumder Vs Hindustan Paper Corpn. Ltd. and Another
Gauhati High Court · AIR 2008 Guw 85
Constitution of India, 1950 — Article 14, 226
High Courts07 Dec 2007
Samir Baran Das and Ors. Vs Bongaigaon Refinery & Petrochemicals Ltd.and Ors.
Gauhati High Court · (2008) 4 GLR 500
High Courts07 Dec 2007Dismissed
Nilu Das and Others Vs State of Tripura
Gauhati High Court · (2008) GLT 913 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 107, 113, 313, 313(1)Penal Code, 1860 (IPC) — Section 307, 34, 436
High Courts07 Dec 2007Dismissed
Ikramul Haque @ Ikram Hussain Vs State of Assam
Gauhati High Court · (2009) 3 GLR 461 : (2008) 1 GLT 778
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 375, 376Probation of Offenders Act, 1958 — Section 6
High Courts06 Dec 2007Dismissed
K.D. Ramsiej and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 4 GLT 894
Constitution of India, 1950 — Article 226Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 7
High Courts05 Dec 2007Allowed
Vanlaizauya Royte and Another Vs State of Mizoram and Others
Gauhati High Court · (2009) 3 GLR 884
Constitution of India, 1950 — Article 14, 16, 226, 309Mizoram Education and Human Resources Development Department (School Education) (Group B post) Recruitment Rules, 2003 — Rule 4
High Courts05 Dec 2007
Nepal Chandra Das Vs State of Tripura and Others
Gauhati High Court · (2008) 1 GLT 190 : (2008) 2 LLJ 887
Factories Act, 1948 — Section 64
High Courts05 Dec 2007
Bidhu Bhusan Das Vs State of Tripura and Others
Gauhati High Court · (2009) 1 GLT 567
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 311
High Courts05 Dec 2007
Lohitya Pal Das Vs State of Assam & Ors.
Gauhati High Court · (2010) 5 GLT 560
Constitution of India, 1950 — Article 226, 226
High Courts04 Dec 2007Allowed
Dadhi Das and Others Vs State of Assam and Others
Gauhati High Court · (2008) 3 GLT 576
High Courts04 Dec 2007
Rajesh Chakraborty Vs State of Tripura and Ors.
Gauhati High Court · (2008) 3 GLR 106
High Courts04 Dec 2007
Jogamaya Saikia (Dr.) and Others Vs National Institute of Technology and Others
Gauhati High Court · (2009) 1 GLR 799 : (2008) 1 GLT 215
High Courts04 Dec 2007
Malin Debnath Vs State of Assam
Gauhati High Court · (2008) 4 GLR 836
Evidence Act, 1872 — Section 113B, 113BPenal Code, 1860 — Section 304BPenal Code, 1860 (IPC) — Section 304B
High Courts04 Dec 2007Allowed
Uttaradeb Vs Land Acquisition Collector and Another
Gauhati High Court · (2008) 1 GLT 531
Land Acquisition Act, 1894 — Section 23, 4, 5, 5A
High Courts04 Dec 2007
Anu Morang Vs State of Assam and Others
Gauhati High Court · (2008) GLT 307 Supp
Constitution of India, 1950 — Article 311, 311(2)
High Courts03 Dec 2007
Prafulla Kr. Kalita Vs State of Assam and Others
Gauhati High Court · (2008) 2 GLT 701