High Courts16 May 2007
Khaliluddin @ Khalilur Rahman Vs State of Assam
Gauhati High Court · (2008) 1 GLR 79
Penal Code, 1860 — Section 304Penal Code, 1860 (IPC) — Section 304
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 700 of 1,245
High Courts15 May 2007Allowed
Ghanshyam Sharma and Others Vs Jadu Nandan Sharma and Others
Gauhati High Court · (2007) 3 GLT 672
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts15 May 2007Allowed
Samiran Begum Vs State of Assam
Gauhati High Court · (2007) 4 GLT 207
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 107, 109, 34, 342, 376
High Courts15 May 2007
Ganesh Ch.Konwar Vs United Bank of India
Gauhati High Court · (2008) 5 GLR 108
United Bank of India (Employees) Pension Regulations, 1995 — Rule 28, 28
High Courts15 May 2007
Pratima Das and Others Vs State of Assam and Others
Gauhati High Court · (2007) 3 GLT 675
High Courts15 May 2007Allowed
State of Tripura and Others Vs Sunil Chandra Debnath
Gauhati High Court · (2007) 4 GLT 442
Constitution of India, 1950 — Article 16, 309
High Courts15 May 2007Dismissed
Sri Jugia Orang Vs State of Assam
Gauhati High Court · (2007) CriLJ 4761 : (2007) 3 GLT 424
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 302
High Courts14 May 2007Allowed
Baba Dutta @ Mecha Vs State of Assam
Gauhati High Court · (2009) 1 GLR 421
Penal Code, 1860 (IPC) — Section 376, 376(1)
High Courts14 May 2007
Mantu Das Vs State of Assam
Gauhati High Court · (2007) 4 GLR 497
Penal Code, 1860 — Section 366, 377Penal Code, 1860 (IPC) — Section 366, 377
High Courts11 May 2007
Gwendoline Lyngdoh Vs State of Meghalaya and Others
Gauhati High Court · (2007) 4 GLT 261
Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
High Courts11 May 2007Dismissed
Jasim Uddin Vs State of Assam
Gauhati High Court · (2008) GLT 60 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 375, 376, 376(2), 417, 493
High Courts11 May 2007Allowed
Prafulla Chandra Saikia Vs State of Assam and Others
Gauhati High Court · (2007) 4 GLT 267
High Courts10 May 2007Allowed
Tafizali and Another Vs State of Assam
Gauhati High Court · (2007) 3 GLT 481
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 366
High Courts10 May 2007Allowed
Soleman Ali (Md.) Vs State of Assam and Others
Gauhati High Court · (2007) 3 GLT 778
Constitution of India, 1950 — Article 14, 16
High Courts10 May 2007
Union of India Vs Prakash Chand
Gauhati High Court · (2007) 4 GLR 66
Constitution of India, 1950 — Article 21, 21
High Courts10 May 2007
Md. Jamiruddin Ahmed Vs State of Assam
Gauhati High Court · (2008) CriLJ 586
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 376
High Courts10 May 2007
Runa Nath @ Rina Nath Vs State Of Tripura
Gauhati High Court · (2010) 3 GLT 254
Penal Code, 1860 — Section 120BPenal Code, 1860 (IPC) — Section 120B
High Courts08 May 2007Dismissed
All Manipur Aided Elementary Schools Unapproved Teachers'' Association Vs Henry K. Heni and Others
Gauhati High Court · AIR 2008 Guw 98 : (2009) 1 GLR 821 : (2008) 2 GLT 27
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 20
High Courts08 May 2007
United India Insurance Co. Ltd. Vs Kalitara Sarkar and Others
Gauhati High Court · (2008) GLT 76 Supp
Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140, 140(1), 140(2), 140(4), 141
High Courts08 May 2007
All Manipur Aided Elementary Schools Unapproved Teacher''s Association Vs Henry K. Heni and Others
Gauhati High Court · AIR 2008 Guw 98 : (2009) 1 GLR 821 : (2008) 2 GLT 27
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 20