High Courts13 Mar 2007
Mojib Uddin Choudhury and Ors. Vs Fazil Ahmed Choudhury
Gauhati High Court · (2008) 1 GLR 376
Civil Procedure Code, 1908 — Order 21 Rule 97, 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 47
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 706 of 1,245
High Courts13 Mar 2007
Sanjeev Goswami Vs Kanika Devi and Ors.
Gauhati High Court · (2008) 5 GLR 67
Succession Act, 1925 — Section 284, 284
High Courts12 Mar 2007Allowed
Abdul Malik Vs State of Assam
Gauhati High Court · (2009) 2 GLT 54
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 34, 427, 436, 447
High Courts12 Mar 2007Allowed
Lakshmi Press Vs Regional Director, E.S.I. Corporation
Gauhati High Court · (2008) 116 FLR 999 : (2007) 3 GLT 526 : (2008) 2 LLJ 729
Employees State Insurance Act, 1948 — Section 2, 75, 84
High Courts12 Mar 2007Dismissed
Sunil Chandra Paul and Others Vs Abdul Bari @ Helal and Others
Gauhati High Court · (2007) 3 GLT 234
Court Fees Act, 1870 — Section 7(ix)(cc), 7(XII)Transfer of Property Act, 1882 — Section 55
High Courts08 Mar 2007Dismissed
Abdul Khalique Vs Abdul Sattar and Others
Gauhati High Court · (2007) 2 GLT 644
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts08 Mar 2007Allowed
Vijay Singh Jain and Another Vs Abdul Rahman
Gauhati High Court · (2008) 1 BC 651 : (2007) 2 GLT 895
Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts08 Mar 2007
Lal Mohan Nath Vs Monorama Sarma
Gauhati High Court · (2008) 1 GLR 371
Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 Mar 2007Allowed
Priti International Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 4 GLR 492
High Courts07 Mar 2007Dismissed
Binoy Chakma Vs State of Tripura
Gauhati High Court · (2007) CriLJ 2834 : (2007) 3 GLT 119
Penal Code, 1860 (IPC) — Section 34, 436
High Courts07 Mar 2007Allowed
Sakaldew Prasad Sahani Vs Narakanta Saikia
Gauhati High Court · (2007) 2 GLT 509
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 47
High Courts06 Mar 2007Allowed
Raja Kakati Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 4 GLR 46 : (2007) 2 GLT 312
Constitution of India, 1950 — Article 226
High Courts06 Mar 2007Allowed
Pachhunga University College Teachers'' Association and Another Vs North Eastern Hill University and Others
Gauhati High Court · (2009) 3 GLR 636 : (2007) 3 GLT 620
Mizoram University Act, 2000 — Section 33
High Courts06 Mar 2007Dismissed
Management of Assam State Electricity Board Vs Industrial Tribunal and Another
Gauhati High Court · (2007) 115 FLR 92 : (2007) 2 GLT 899 : (2008) 1 LLJ 213
Constitution of India, 1950 — Article 226, 38, 39, 42, 43Industrial Disputes Act, 1947 — Section 10, 12, 7
High Courts05 Mar 2007Dismissed
Anjan Kr. Bhattacharjee Vs State of Assam and Others
Gauhati High Court · (2010) 1 GLR 608
Assam College Employees (Provincialisation) Rules, 2005 — Rule 3
High Courts05 Mar 2007Dismissed
Prabin Kr. Das Vs State of Assam and Others
Gauhati High Court · (2007) 3 GLT 1016
High Courts05 Mar 2007
Dhruba Bharali Vs Shyam Chandra Kalita and Others
Gauhati High Court · (2008) GLT 178 Supp
Motor Vehicles Act, 1939 — Section 110D, 95(1), 95(2)
High Courts05 Mar 2007Allowed
UCO Bank, Agartala Branch Vs Dipak Debbarma and Others
Gauhati High Court · AIR 2007 Guw 96 : (2007) 4 BC 169 : (2007) 137 CompCas 845 : (2007) 3 CompLJ 141 : (2007) 3 GLR 918 : (2007) 2 GLT 515 : (2007) 79 SCL 559
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17
High Courts02 Mar 2007Allowed
Jatindra Nath Sarma Vs State of Assam and Another
Gauhati High Court · (2008) 2 GLT 831
Constitution of India, 1950 — Article 226, 309
High Courts02 Mar 2007
Ramdeo Sarma Vs Assam State Electricity Board and Others
Gauhati High Court · (2008) 1 BC 125 : (2007) 3 GLT 186
Civil Procedure Code, 1908 (CPC) — Section 102, 115, 34