COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 685 of 1,245

High Courts12 Oct 2007Dismissed

State of Tripura Vs Bikash Sinha and Another

Gauhati High Court · (2008) 4 GLT 645

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 321, 397, 401Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 307

High Courts12 Oct 2007

Rukongutuo and Others Vs State of Nagaland and Others

Gauhati High Court · (2008) 1 GLT 129

High Courts12 Oct 2007Allowed

Union of India (UOI) and Others Vs V. Shankaran and Another

Gauhati High Court · (2008) 4 GLT 885

Army Act, 1950 — Section 19, 71Army Rules, 1954 — Rule 14, 14(2)Border Security Force Act, 1968 — Section 107, 11, 11(2), 11(3), 113

High Courts12 Oct 2007Dismissed

Makkadas Ali Mazumdar and Another Vs Aftab Uddin Barbhuiya and Another

Gauhati High Court · (2008) CriLJ 835 : (2008) 1 GLT 848

Criminal Procedure Code, 1973 (CrPC) — Section 195(1)(b)(ii)Penal Code, 1860 (IPC) — Section 468, 471

High Courts12 Oct 2007Allowed

Smt. Baby Deb Vs Ajit Deb

Gauhati High Court · AIR 2008 Guw 49 : (2008) GLT 415 Supp

Civil Procedure Code, 1908 (CPC) — Section 2COMPANIES ACT, 1956 — Section 111Constitution of India, 1950 — Article 227

High Courts12 Oct 2007Allowed

Haider Ali (MD.) Vs Union of India (UOI) and Others

Gauhati High Court · (2007) 4 GLT 727

Army Act, 1950 — Section 101

High Courts12 Oct 2007Allowed

Jakir Hossain Vs State of Tripura

Gauhati High Court · (2008) 1 GLT 921

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313, 374Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 122, 300, 319, 341, 352

High Courts11 Oct 2007

Sushil Choudhury Vs Union of India and Anr.

Gauhati High Court · (2008) 3 GLR 308

High Courts11 Oct 2007Dismissed

Bijon Mahanta and Another Vs State of Assam and Another

Gauhati High Court · (2009) 3 GLR 148 : (2007) 4 GLT 722

Arms Act, 1959 — Section 25, 3, 39Criminal Procedure Code, 1973 (CrPC) — Section 210, 482Wild Life (Protection) Act, 1972 — Section 12, 21, 22, 25, 27

High Courts11 Oct 2007Dismissed

Jaiprakash Vs Union of India and Ors.

Gauhati High Court · (2008) 1 GLR 440

Code Of Criminal Procedure, 1973 — Section 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 36A(4), 37, 37(1)(b), 37(1)(b)(ii)

High Courts10 Oct 2007

Kaushal Mishra and Others Vs Raj Kumar Mishra

Gauhati High Court · (2007) 4 GLT 889

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 482

High Courts10 Oct 2007Dismissed

Tilak Medhi Vs State of Assam

Gauhati High Court · (2009) 2 GLT 86

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 354, 448

High Courts10 Oct 2007Dismissed

Raghubir Das Vs Sarbamangala Das

Gauhati High Court · (2007) 4 GLT 417

Hindu Marriage Act, 1955 — Section 12, 13, 28, 5

High Courts09 Oct 2007

Mrs. Fatima Begum Vs Md. Sajid Alam Chowdhury

Gauhati High Court · (2008) CriLJ 1227 : (2010) 1 GLT 988 : (2008) 4 GLT 988

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27

High Courts09 Oct 2007

Swapan Kumar Bhattacharjee Vs Apeejay Tea Ltd.and Ors.

Gauhati High Court · (2008) 3 GLR 397

Assam Plantation Labour Rules, 1956 — Rule 66, 66Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts09 Oct 2007Allowed

Santosh Nandi and Another Vs State of Tripura

Gauhati High Court · (2007) 4 GLT 572

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 409

High Courts09 Oct 2007Allowed

Gopal Chandra Sarkar and Others Vs State of Assam and Others

Gauhati High Court · (2007) 4 GLT 410

High Courts09 Oct 2007Dismissed

Aggarwal Motor Company Vs State of Assam and Others

Gauhati High Court · (2009) 20 VST 600

Assam General Sales Tax Act, 1993 — Section 44(3)

High Courts09 Oct 2007

New India Assurance Co.Ltd. Vs Beauti Nandi and Ors.(And other cases)

Gauhati High Court · (2008) 5 GLR 799

Motor Vehicles Act, 1988 — Section 173, 173

High Courts09 Oct 2007

Abdul Jalil and Others Vs State of Assam and Others

Gauhati High Court · (2009) 3 GLR 659 : (2007) 4 GLT 882

Assam Panchayat Act, 1994 — Section 105, 109(6)