High Courts30 Jul 2007Allowed
K.G. Kalung Vs State of Manipur and Others
Gauhati High Court · (2010) 3 GLT 688
Manipur (Village Authorities in Hill Areas) Act, 1956 — Section 3, 3(2)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 694 of 1,245
High Courts27 Jul 2007
Bijoyananda Chowdhury and Another Vs State of Assam and Others
Gauhati High Court · (2007) 3 GLT 981
Constitution of India, 1950 — Article 21
High Courts26 Jul 2007
Mridul Das and Others Vs State of Assam
Gauhati High Court · (2009) 1 GLR 633
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 376, 376(2), 447
High Courts26 Jul 2007Dismissed
Dr. Sachindra Barman Vs State of Assam and Others
Gauhati High Court · (2009) 5 GLR 223
Assam Health Services Rules, 1995 — Rule 11, 3Constitution of India, 1950 — Article 309
High Courts25 Jul 2007Allowed
Oriental Insurance Co. Ltd. Vs Himangshu Ch. Deb and Another
Gauhati High Court · (2009) ACJ 1359 : (2010) 3 GLT 712
Motor Vehicles Act, 1988 — Section 142, 146, 147
High Courts25 Jul 2007
State of Tripura and Others Vs Jharna Rani Pal and Another
Gauhati High Court · (2008) 1 GLT 974
Electricity Act, 1910 — Section 33, 39, 40, 41Fatal Accidents Act, 1855 — Section 2Penal Code, 1860 (IPC) — Section 304
High Courts25 Jul 2007Dismissed
Taiyab (MD.) and Another Vs Meghalaya Board of Wakf and Others
Gauhati High Court · (2007) 4 GLT 771
Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Section 103, 115, 151Constitution of India, 1950 — Article 227
High Courts25 Jul 2007Allowed
Chandana Roy and Another Vs State of Tripura and Others
Gauhati High Court · (2008) GLT 764 Supp
Street Offences Act, 1959 — Section 1, 47
High Courts24 Jul 2007
M. Chummi Ahmed Lrs. of Zeenat Ahmed Vs Kelis Thabah and Another
Gauhati High Court · (2007) 4 GLT 98
Meghalaya Transfer of Land (Regulation) Act, 1971 — Section 4(4)
High Courts24 Jul 2007
Indar Yadav Vs State of Assam
Gauhati High Court · (2008) 1 GLR 172
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(1)
High Courts24 Jul 2007
S.P. Singh Yadav Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 4 GLT 782
High Courts24 Jul 2007
Management, Pabhojan Tea Estate Vs State of Assam and Others
Gauhati High Court · (2007) 115 FLR 624
Industrial Disputes Act, 1947 — Section 10
High Courts23 Jul 2007Allowed
Muni Devi Vs Kameshwar Roy and Another
Gauhati High Court · (2007) 4 GLT 767
Penal Code, 1860 (IPC) — Section 494
High Courts23 Jul 2007
New India Assurance Co. Ltd. Vs Ram Jatan Roy and Another
Gauhati High Court · (2008) ACJ 1200 : (2008) GLT 232 Supp
Motor Vehicles Act, 1988 — Section 147, 166, 170
High Courts20 Jul 2007
Barnaddi Grammya Unnayan Samity Vs State of Assam and Others
Gauhati High Court · (2008) 4 GLT 776
Air (Prevention and Control of Pollution) Act, 1981 — Section 17(1), 21, 21(1), 22, 31
High Courts20 Jul 2007
North East Paper and Industries Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLR 813 : (2007) 4 GLT 837
COMPANIES ACT, 1956 — Section 3Constitution of India, 1950 — Article 226
High Courts20 Jul 2007Dismissed
Sanjib Kr. Mudoi Vs State of Assam and Others
Gauhati High Court · (2008) 1 GLT 568
Penal Code, 1860 (IPC) — Section 409
High Courts19 Jul 2007Allowed
Geeta Dey Vs State of Assam
Gauhati High Court · (2009) 1 GLR 629
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Evidence Act, 1872 — Section 108
High Courts19 Jul 2007
Khetoli Vs State of Nagaland And Ors.
Gauhati High Court · (2008) 4 GLR 362
Nagaland Municipal Council Act, 2001 — Section 12, 12, 9, 9
High Courts18 Jul 2007Dismissed
Workman of Shree Sibbari Tea Estate Vs Management of Shree Sibbari Tea Estate and Another
Gauhati High Court · (2007) 115 FLR 871 : (2007) 4 GLT 47 : (2008) 1 LLJ 1079