High Courts14 Sept 2007
Dhiren Baruah Vs State of Assam
Gauhati High Court · (2009) 1 GLR 439 : (2007) 4 GLT 740
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 689 of 1,245
High Courts14 Sept 2007
Bibhuti Bhushan Sarkar Vs State of Tripura and Ors.
Gauhati High Court · (2008) 2 GLR 795
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 20, 20, 21, 21Constitution of India, 1950 — Article 14, 14
High Courts13 Sept 2007Allowed
Director, N.E.R.I.S.T. Vs D. Roy Choudhury
Gauhati High Court · (2008) 1 GLT 523
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 15, 2
High Courts13 Sept 2007
Amolok Singh Vs State of Tripura
Gauhati High Court · (2008) 4 GLT 631
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 299, 302
High Courts12 Sept 2007
Rabindra Paul Vs State of Assam
Gauhati High Court · (2008) 2 DMC 123 : (2008) 1 GLT 474
Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 114, 3Penal Code, 1860 (IPC) — Section 201, 302, 304, 304B, 306
High Courts12 Sept 2007Allowed
Mainul Haque Vs State of Tripura
Gauhati High Court · (2007) 4 GLT 869
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 323, 326
High Courts11 Sept 2007Dismissed
Customs and Central Excise and Others Vs Commissioner, Customs (Preventive) and Others
Gauhati High Court · (2007) 4 GLT 560
Administrative Tribunals Act, 1985 — Section 14, 3
High Courts11 Sept 2007Dismissed
Union of India (UOI) and Others Vs State of Manipur and Others
Gauhati High Court · (2008) CriLJ 32 : (2007) 4 GLT 581
Armed Forces (Special Powers) Act, 1958 — Section 4, 6Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 197, 45
High Courts11 Sept 2007Allowed
Satyabrata Goswami Vs Presiding Officer, Industrial Tribunal and Others
Gauhati High Court · (2006) 1 GLT 72
Industrial Disputes (Central) Rules, 1957 — Rule 33, 33AIndustrial Disputes Act, 1947 — Section 10, 22, 23, 31, 31(1)
High Courts11 Sept 2007
Rina Gohain Vs State of Assam and Ors.
Gauhati High Court · (2008) 5 GLR 168
Assam Municipal Act, 1956 — Section 43, 43Constitution of India, 1950 — Article 226, 226
High Courts10 Sept 2007Dismissed
Arunachal Saw and Veneer Mills Ltd. and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 4 GLT 924
Central Excise Rules, 1944 — Rule 173Q, 9(2)Central Excise Rules, 2002 — Rule 25, 8(3)Central Excises and Salt Act, 1944 — Section 11A, 11AC, 35F
High Courts10 Sept 2007Dismissed
Videocon Industries Limited Vs Union of India (UOI) and Others
Gauhati High Court · (2008) GLT 780 Supp
Central Excises and Salt Act, 1944 — Section 14, 14(3)Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 83
High Courts07 Sept 2007Dismissed
Mangra Anand Chewasi Vs State of Assam
Gauhati High Court · (2007) 4 GLT 834
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts07 Sept 2007Allowed
Chongtham Yaimbi Devi and Others Vs State of Manipur and Others
Gauhati High Court · (2008) 4 GLT 723
Constitution of India, 1950 — Article 14, 243QManipur Municipalities Act, 1994 — Section 31, 31(1), 31(2)Manipur Municipality (Amendment) Act, 2005 — Section 31(2)
High Courts06 Sept 2007Dismissed
Tripura State Electricity Corporation Ltd. and Others Vs Shyamal Chandra Debnath
Gauhati High Court · AIR 2008 Guw 1 : (2008) 1 GLT 490
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 43
High Courts06 Sept 2007
Oil and Natural Gas Corporation Ltd. Vs Phula Bala Paul and Others
Gauhati High Court · (2007) 4 GLT 680
Land Acquisition Act, 1894 — Section 18, 23, 50, 53, 54
High Courts05 Sept 2007
Jorhat Municipal Board and Another Vs Sriprakash Baruah
Gauhati High Court · (2007) 4 GLT 831
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 52, Order 21 Rule 58
High Courts05 Sept 2007Allowed
Smt. Chongtuokhawi Vs Union of India (UOI) and Others
Gauhati High Court · AIR 2008 Guw 6 : (2007) 2 CTLJ 414 : (2008) 1 GLT 396
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23PENSIONS ACT, 1871 — Section 11, 12, 4
High Courts05 Sept 2007
Bikram Das Panik Vs State of Assam
Gauhati High Court · (2007) 4 GLT 362
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts03 Sept 2007Dismissed
Karuna Deka and Another Vs O.N.G.C. Ltd. and Others
Gauhati High Court · (2008) GLT 892 Supp
Constitution of India, 1950 — Article 14, 226