High Courts20 Nov 2007Dismissed
M. Balakrishna Reddy Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 4 GLT 583
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 683 of 1,245
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 Courts16 Nov 2007Dismissed
Mohan Kachari and Others Vs State of Meghalaya and Others
Gauhati High Court · (2008) 3 GLT 128
Constitution of India, 1950 — Article 14Police Act, 1861 — Section 12, 4
High Courts16 Nov 2007
Smt. S.K. Shangring Lamkang and Another Vs State of Manipur and Others
Gauhati High Court · AIR 2008 Guw 46 : (2008) 1 GLT 32
Constitution of India, 1950 — Article 226
High Courts16 Nov 2007
Shree Sai Rolling Mills (India) Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 1 GLR 511
Central Excise Rules, 2002 — Rule 9Central Excises and Salt Act, 1944 — Section 11, 11D, 12, 35F, 5AConstitution of India, 1950 — Article 162, 226, 265, 300A
High Courts16 Nov 2007Allowed
Real Mazon India Ltd. Vs State of Assam and Others
Gauhati High Court · (2008) 2 CTLJ 257 : (2008) 1 GLT 1020
Constitution of India, 1950 — Article 14, 141, 19
High Courts16 Nov 2007
Dolly Khonglah and Another Vs Dilip Kumar Singhania and Another
Gauhati High Court · (2008) 2 GLT 77
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts16 Nov 2007
Manik Chakraborty Vs State of Tripura
Gauhati High Court · (2008) 4 GLT 822
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313, 323, 374Penal Code, 1860 (IPC) — Section 299, 300, 302, 302, 302
High Courts15 Nov 2007
National Insurance Company Ltd. Vs Tarepla and Ors.
Gauhati High Court · (2008) 1 GLR 444
Motor Vehicles Act, 1988 — Section 149, 149, 170, 170
High Courts15 Nov 2007Dismissed
A.S. Silas and Others Vs State of Assam and Others
Gauhati High Court · (2008) 2 GLT 398
Constitution of India, 1950 — Article 226
High Courts14 Nov 2007Dismissed
Sanjoy Sukla Das Vs Union of India (UOI) and Others
Gauhati High Court · (2008) GLT 394 Supp
Constitution of India, 1950 — Article 14
High Courts14 Nov 2007Allowed
Registrar (I and E), Gauhati High Court and Another Vs Amarjit Borgohain and Others
Gauhati High Court · (2007) 4 GLT 357
High Courts13 Nov 2007Dismissed
State of Tripura Vs Sanjit Sil and Another
Gauhati High Court · (2008) CriLJ 1750
Criminal Procedure Code, 1973 (CrPC) — Section 164, 281, 313Penal Code, 1860 (IPC) — Section 120B, 380, 409, 419, 420
High Courts13 Nov 2007Dismissed
Mangal Mazumdar Vs State of Assam
Gauhati High Court · (2007) 4 GLT 806
Penal Code, 1860 (IPC) — Section 302, 307, 498(A)
High Courts13 Nov 2007
Jaichandran Nair, EX. LNK Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 3 GLT 323
Central Reserve Police Force Act, 1949 — Section 11
High Courts13 Nov 2007Allowed
Lang Kamdeng Gracy Vs State of Meghalaya and Others
Gauhati High Court · (2008) 1 GLT 227
Constitution of India, 1950 — Article 21, 22, 226Penal Code, 1860 (IPC) — Section 34, 365, 384, 506, 511
High Courts13 Nov 2007
Prasenjit Debbarma and Others Vs State of Tripura
Gauhati High Court · (2008) 2 GLT 101
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 323Penal Code, 1860 (IPC) — Section 148, 149, 153A, 302, 326