High Courts09 Apr 2007Dismissed
Sujit Paul Vs State of Assam and Others
Gauhati High Court · (2007) 2 GLT 329
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 703 of 1,245
High Courts09 Apr 2007
Parghat Kaibarta Min Silpa Samabai Samity Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2007) 2 GLT 334
High Courts09 Apr 2007Dismissed
Hareswar Das Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 4 GLR 303 : (2007) 3 GLT 554
High Courts09 Apr 2007Dismissed
Anindya Basumatary Vs Food Corporation of India and Others
Gauhati High Court · (2007) 2 CTLJ 84 : (2007) 3 GLT 558
Constitution of India, 1950 — Article 14, 226
High Courts05 Apr 2007Dismissed
Samsul Haque and Others Vs State of Assam and Others
Gauhati High Court · (2008) GLT 182 Supp
Assam Co-operative Societies Rules, 1953 — Rule 5
High Courts05 Apr 2007
Imphalbench Angom Sushila Devi Vs State of Manipur and Ors.
Gauhati High Court · (2007) 3 GLT 176
High Courts05 Apr 2007
Angom Sushila Devi Vs State of Manipur and Others
Gauhati High Court · (2007) 3 GLT 176
High Courts05 Apr 2007Allowed
State of Tripura Vs Nikhilesh @ Nikhil Chandra Esh and Others
Gauhati High Court · (2007) 3 GLT 608
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Apr 2007Dismissed
Deepak Kumar Poddar Vs State of Assam and Others
Gauhati High Court · (2008) 18 VST 356
Assam General Sales Tax Act, 1993 — Section 2(22), 9(4)
High Courts05 Apr 2007
Xavier P.Mao and Anr. Vs Secretary, Government of India, Ministry of Human Resource Development and Ors.
Gauhati High Court · (2008) 1 GLR 450
High Courts03 Apr 2007
Bikash Roy and Others Vs State of Assam and Others
Gauhati High Court · (2009) 4 GLR 449 : (2007) 3 GLT 62
Assam State Acquisition of Lands Belonging to Religious or Charitable Institution of Public Nature Act, 1959 — Section 15, 20
High Courts03 Apr 2007
Kumud Kalita Vs Lalit Sarma
Gauhati High Court · (2008) 2 GLR 431
Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts03 Apr 2007Dismissed
Joint Action Committee of The Public Works Department Vs State of Manipur and Others
Gauhati High Court · (2009) 4 GLR 516 : (2008) GLT 131 Supp
Constitution of India, 1950 — Article 14, 226, 32
High Courts02 Apr 2007
Rupa Dutta Vs Mahindra and Mahindra Financial Services Ltd.
Gauhati High Court · (2009) 4 GLR 627
Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Mar 2007Allowed
Pradip Chakma Vs State of Tripura
Gauhati High Court · (2007) CriLJ 2785 : (2009) 1 GLR 239 : (2007) 3 GLT 218
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 232Penal Code, 1860 (IPC) — Section 395, 397
High Courts29 Mar 2007
Tazuddin Laskar Vs State of Assam
Gauhati High Court · (2008) GLT 138 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 366, 376
High Courts29 Mar 2007
Union of India (UOI) and Others Vs Bir Bahadur Chhetri
Gauhati High Court · (2008) 2 GLT 43
Army Act, 1950 — Section 122, 17, 19, 20, 34
High Courts28 Mar 2007Allowed
Dharam Deo Verma Vs Ved Mitra Verma
Gauhati High Court · (2007) 3 GLT 165
Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 276, 299, 59, 63
High Courts28 Mar 2007Dismissed
Himani Malngiang and Others Vs Lummawshun Minerals (P.) Ltd. and Others
Gauhati High Court · (2007) 3 GLR 890 : (2008) GLT 10 Supp
Civil Procedure Code, 1908 (CPC) — Section 151, 16, 20, 21
High Courts27 Mar 2007Dismissed
H.N. Bhorali Vs Lily Marbaniang
Gauhati High Court · (2007) 2 GLT 927
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 15Hindu Succession Act, 1956 — Section 15, 16