High Courts03 Sept 2007
Fazar Ali and Another Vs M.S.E.B. and Others
Gauhati High Court · (2007) 4 GLT 567
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 690 of 1,245
High Courts31 Aug 2007
Pranjal Hazarika Vs State of Assam and Others
Gauhati High Court · (2008) GLT 775 Supp
High Courts31 Aug 2007Allowed
Employees'' Provident Fund Organisation Vs Hotel Broadway and Others
Gauhati High Court · (2008) 118 FLR 453 : (2008) 2 LLJ 36
Civil Procedure Code, 1908 (CPC) — Section 21, 80, 9Constitution of India, 1950 — Article 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 13, 14, 14B, 2
High Courts31 Aug 2007
Kanan Kumar Pandit Vs Commissioner and Secretary, Education Department and Others
Gauhati High Court · (2008) GLT 788 Supp
Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 10, 10A, 3, 9
High Courts30 Aug 2007Dismissed
P. Jibon Singh Vs State of Manipur and Others
Gauhati High Court · (2008) 1 GLT 871
Constitution of India, 1950 — Article 14, 226
High Courts30 Aug 2007
Oil India Limited Vs Shri Neil Rose and Others
Gauhati High Court · (2008) ACJ 1176 : AIR 2008 Guw 35 : (2007) 4 GLT 446
Motor Vehicles Act, 1988 — Section 173
High Courts30 Aug 2007
Nilu Singha Roy and Another Vs State of Tripura and Others
Gauhati High Court · (2008) 1 GLT 493
Constitution of India, 1950 — Article 226
High Courts30 Aug 2007
State of Assam and Others Vs Chhotabhai Jethabhai Patel Tobacco Products Co. Ltd.
Gauhati High Court · (2009) 4 GLR 783 : (2008) 4 GLT 499 : (2008) 15 VST 70
Central Excises and Salt Act, 1944 — Section 31C, 35FConstitution of India, 1950 — Article 14, 141, 19, 246, 254Contract Act, 1872 — Section 72
High Courts29 Aug 2007
Smti Namita Paul Vs Food Corporation of India and Others
Gauhati High Court · (2009) 20 VST 799
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 226, 286, 366Sales of Goods Act, 1930 — Section 4
High Courts29 Aug 2007
Radha Krishna Jalan Vs Commissioner of Income Tax
Gauhati High Court · (2007) 213 CTR 505 : (2009) 4 GLR 30 : (2008) 3 GLT 503 : (2007) 294 ITR 28
Income Tax Act, 1961 — Section 10, 143, 147, 148, 167APartnership Act, 1932 — Section 29
High Courts29 Aug 2007
State of Tripura and Others Vs Larsen and Toubro Ltd. and Others
Gauhati High Court · (2007) 4 GLT 915 : (2009) 20 VST 42
Tripura Sales Tax Act, 1976 — Section 3A, 3AA
High Courts29 Aug 2007
Namita Paul and Others Vs Food Corporation of India and Others
Gauhati High Court · (2008) 1 GLT 49
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 226, 286, 366Sales of Goods Act, 1930 — Section 4
High Courts29 Aug 2007Allowed
Top Bahadur Chhetri and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 1 GLT 306
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25
High Courts28 Aug 2007
Sunil Chandra Dey Vs Food Corporation of India and Others
Gauhati High Court · (2008) 13 VST 467
Tripura Sales Tax Act, 1976 — Section 3Tripura Sales Tax Rules, 1976 — Rule 3A(2)
High Courts28 Aug 2007Dismissed
Surajit Saikia Vs State of Assam and Others
Gauhati High Court · (2008) 1 GLT 482
Assam Panchayat Act, 1994 — Section 137, 95
High Courts28 Aug 2007Allowed
Haren Patgiri Vs State of Assam
Gauhati High Court · (2008) 1 GLT 507
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 376
High Courts28 Aug 2007
Supreme Tyres Pvt. Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 1 GLT 154 : (2008) 1 LLJ 390
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15, 17Sick Industrial Companies (Special Provisions) Act, 1985 — Section 4, 7Q
High Courts27 Aug 2007
Ainuddin Ali Vs State of Assam
Gauhati High Court · (2008) 2 GLT 560
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 342, 376, 448
High Courts24 Aug 2007Allowed
Debashis Das Vs State of Assam and Others
Gauhati High Court · (2008) GLT 175 Supp
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 25, 9Constitution of India, 1950 — Article 12
High Courts24 Aug 2007
Mitradhar Barkakati and Others Vs State of Assam and Others
Gauhati High Court · (2008) 1 GLT 621