High Courts08 May 2007Dismissed
Mafiqul Hussain Vs Abul Basar and Others
Gauhati High Court · (2007) 3 GLT 476
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(4)Penal Code, 1860 (IPC) — Section 427, 434, 447
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 701 of 1,245
High Courts08 May 2007
Issa Industries Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 3 GLT 629
Constitution of India, 1950 — Article 12, 226
High Courts08 May 2007
Subrata Dutta and Others Vs State of Meghalaya and Others
Gauhati High Court · (2007) 4 GLT 112
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 5
High Courts04 May 2007
Gita Rani Moral and Others Vs Oriental Insurance Co. Ltd. and Others
Gauhati High Court · (2008) GLT 224 Supp
Motor Vehicles Act, 1988 — Section 166, 173
High Courts04 May 2007Dismissed
Ganesh Electric Stores Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 2 CTLJ 333 : (2007) 3 GLT 454
Constitution of India, 1950 — Article 14, 19, 226Reserve Bank of India Act, 1934 — Section 42Banking Regulation Act, 1949 — Section 35
High Courts04 May 2007
Union of India (UOI) and Others Vs Durmesh Coal and Others
Gauhati High Court · (2007) 4 GLT 139
Constitution of India, 1950 — Article 226Railways Act, 1989 — Section 72, 73
High Courts02 May 2007
Associated Tyre Company Vs Commissioner of Taxes and Others
Gauhati High Court · (2009) 19 VST 313
Constitution of India, 1950 — Article 286, 366
High Courts02 May 2007
Barnabas Induar Vs State of Assam
Gauhati High Court · (2007) 3 GLT 381
Penal Code, 1860 (IPC) — Section 302, 447
High Courts02 May 2007Dismissed
Mariamun Nessa and Others Vs State of Assam and Another
Gauhati High Court · (2007) 3 GLT 306
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 304, 34
High Courts02 May 2007
J.Trans Power (P.) Ltd. Vs State of Assam and Ors.
Gauhati High Court · (2007) 3 GLT 422
Constitution of India, 1950 — Article 226, 226
High Courts02 May 2007
Warren Tea Ltd. Vs State of Assam and Others
Gauhati High Court · (2007) 3 GLT 519 : (2008) 296 ITR 313
Income Tax Act, 1961 — Section 37, 40A, 80VV
High Courts30 Apr 2007
Prabindas & Anr. Vs State of Assam
Gauhati High Court · (2008) 3 GLT 956
Penal Code, 1860 — Section 376(2)(g)Penal Code, 1860 (IPC) — Section 376(2)(g)
High Courts27 Apr 2007
Managing Committee, Tyrsad Church of God Lp School Vs State of Meghalaya and Ors.
Gauhati High Court · (2008) 1 GLR 426
High Courts26 Apr 2007Allowed
Management of Kitply Industries Ltd. Vs Presiding Officer, Labour Court and Another
Gauhati High Court · (2007) 114 FLR 744 : (2007) 3 GLT 479
Industrial Employment (Standing Orders) Act, 1946 — Section 2
High Courts26 Apr 2007Allowed
Raju Patel Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 3 GLT 173
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 140
High Courts26 Apr 2007Allowed
State of Arunachal Pradesh and Others Vs Kuru Talum
Gauhati High Court · (2007) 114 FLR 93 : (2007) 3 GLT 374
Arms Act, 1959 — Section 25, 29Constitution of India, 1950 — Article 226
High Courts25 Apr 2007Dismissed
Keshab Deka Vs State of Assam
Gauhati High Court · (2007) 3 GLT 376
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts24 Apr 2007Dismissed
Parlawmi Lrs. of Bualsailovi Vs State of Mizoram and Others
Gauhati High Court · (2008) GLT 141 Supp
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 18Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Order 6Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Apr 2007Dismissed
Bualsailovi Vs State of Mizoram and Others
Gauhati High Court · (2009) 2 GLR 788
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 18Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Order 6Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Apr 2007Allowed
Congregational Church of India (Maraland), Serkawr Group Vs Congregational Church of India (Maraland), Saiha Group
Gauhati High Court · (2009) 1 GLR 136 : (2007) 3 GLT 763
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1