High Courts25 Sept 2007Dismissed
Mrs. Jesmin Rahman Vs Mrs. Afruza Begum and Another
Gauhati High Court · (2008) CriLJ 892 : (2008) 1 GLT 434
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 401, 482
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 688 of 1,245
High Courts24 Sept 2007Dismissed
Binod Beria Vs Vishnu Sharma
Gauhati High Court · (2008) CriLJ 888
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 406, 420, 427, 447, 499
High Courts24 Sept 2007Allowed
Usman Goni and Others Vs Abdul Khalique and Others
Gauhati High Court · (2008) 3 GLT 179
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 115, 151Constitution of India, 1950 — Article 227
High Courts21 Sept 2007
Mujibur Rahman Vs State of Assam
Gauhati High Court · (2007) 4 GLT 948
Penal Code, 1860 (IPC) — Section 301, 302, 304, 325, 326
High Courts21 Sept 2007Allowed
Gedu Miah Vs State of Tripura
Gauhati High Court · (2007) 4 GLT 874
Penal Code, 1860 (IPC) — Section 141, 148, 307
High Courts20 Sept 2007Dismissed
State of Assam Vs Rajib Bardoloi
Gauhati High Court · (2008) 1 GLT 466
Criminal Procedure Code, 1973 (CrPC) — Section 401, 439(2)Penal Code, 1860 (IPC) — Section 409
High Courts20 Sept 2007Allowed
Shri Kamal Krishna Das Vs State of Assam and Others
Gauhati High Court · (2007) 115 FLR 868
High Courts19 Sept 2007Dismissed
Abdul Selim Vs State of Tripura and Others
Gauhati High Court · (2008) 1 GLT 539
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 5
High Courts19 Sept 2007Allowed
Sujit Bardhan Vs State of Tripura
Gauhati High Court · (2011) 2 GLR 263 : (2008) 1 GLT 192
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302
High Courts19 Sept 2007
New India Assurance Co. Ltd. Vs Tarun Chandra Das and Another
Gauhati High Court · (2008) GLT 332 Supp
Workmens Compensation Act, 1923 — Section 30, 30(1), 4, 4(1)
High Courts19 Sept 2007
Lepa Gayari Vs State of Assam
Gauhati High Court · (2008) 1 GLT 500 : (2008) GLT 261 Supp
Penal Code, 1860 (IPC) — Section 376
High Courts18 Sept 2007
Haren Ch. Sharma Vs State of Assam
Gauhati High Court · (2008) 1 GLT 412
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 498A
High Courts18 Sept 2007Allowed
Brij Pal Tanwar Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 3 GLR 746 : (2008) 1 GLT 722
High Courts18 Sept 2007Allowed
Ganesh Gogoi Vs State of Assam
Gauhati High Court · (2008) 1 GLT 314
Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Sept 2007Dismissed
Ananda Ram Bora Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLR 433
Constitution of India, 1950 — Article 226
High Courts18 Sept 2007
United India Insurance Co.Ltd. Vs Sailendra Kr.Sarma Baruah and anr.
Gauhati High Court · (2008) 5 GLR 630
Motor Vehicles Act, 1988 — Section 104, 104, 147(1), 147(1), 163A
High Courts18 Sept 2007Dismissed
Ratan Gupta and Another Vs United Bank of India and Others
Gauhati High Court · (2008) 2 GLT 226
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18, 20, 22
High Courts17 Sept 2007
Ranjan Saha Vs State of Tripura
Gauhati High Court · (2008) CriLJ 214 : (2007) 4 GLT 855
Criminal Procedure Code, 1973 (CrPC) — Section 154, 374, 377, 378Penal Code, 1860 (IPC) — Section 302, 304, 334, 34
High Courts17 Sept 2007Allowed
Arunamayee Bishaya and Others Vs Rabindra Kumar Bora and Others
Gauhati High Court · (2008) 1 GLT 421
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts14 Sept 2007Allowed
Taleb Ali and Others Vs State of Tripura and Others
Gauhati High Court · (2008) 1 GLT 80
North Tripura Zilla Parishad under the Tripura Panchayat Act, 1993 — Section 16, 16(1), 16(1)(b)