High Courts02 Mar 2007
Sudhindra kr.Bhattacharjee Vs Assam Co.Operative apex bank and Ors.
Gauhati High Court · (2007) 2 GLT 843
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 707 of 1,245
High Courts02 Mar 2007Allowed
Ambuja Cement Eastern Ltd. Vs Oil and Natural Gas Corporation Ltd. and Another
Gauhati High Court · (2007) 3 ARBLR 489 : (2007) 2 GLT 629
Arbitration Act, 1940 — Section 31, 33, 41Arbitration and Conciliation Act, 1996 — Section 85Civil Procedure Code, 1908 (CPC) — Section 151
High Courts01 Mar 2007Allowed
Sudhindra Kr. Bhattacharjee Vs Assam Co. Operative Apex Bank and Others
Gauhati High Court · (2007) 2 GLT 843
High Courts01 Mar 2007
Tapan Kr. Das and Others Vs State of Assam and Others
Gauhati High Court · (2008) 3 GLT 234
High Courts01 Mar 2007
Salemfort Khonglah Vs State of Assam and Others
Gauhati High Court · (2007) 7 VST 38
Assam Value Added Tax Act, 2003 — Section 76
High Courts01 Mar 2007Allowed
Amberlight Lyngdoh Vs State of Meghalaya and Others
Gauhati High Court · (2007) 2 GLT 538
Constitution of India, 1950 — Article 311(2)
High Courts28 Feb 2007Dismissed
Ram Piyari Chauhan and Another Vs Sankar Gowala and Others
Gauhati High Court · (2007) 3 GLT 489
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts28 Feb 2007Dismissed
Kmenlang Suiam Vs State of Meghalaya and Others
Gauhati High Court · (2007) 3 GLT 224
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 41 Rule 12, Order 41 Rule 16, Order 41 Rule 19, Order 43 Rule 1Specific Relief Act, 1963 — Section 14(1), 41
High Courts28 Feb 2007Allowed
Joykali Radio Stores Vs State of Tripura and Others
Gauhati High Court · (2007) 2 GLT 526
Tripura Sales Tax Act, 1976 — Section 34
High Courts28 Feb 2007Allowed
Arunachal Pradesh Forest Corporation Ltd. Vs Assistant Commissioner of Income Tax and Others
Gauhati High Court · (2007) 211 CTR 320 : (2007) 2 GLT 883 : (2007) 290 ITR 139
Constitution of India, 1950 — Article 46, 47Income Tax Act, 1961 — Section 10, 2, 260A, 37, 4
High Courts28 Feb 2007
Pradip Das Vs State of Tripura
Gauhati High Court · (2007) 2 GLT 192
Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 173, 190, 198APenal Code, 1860 (IPC) — Section 34, 420, 498A
High Courts28 Feb 2007Allowed
Bhabananda Deka and Others Vs Utsab Deka and Others
Gauhati High Court · (2007) 2 GLT 774
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 4
High Courts28 Feb 2007Allowed
Rupan Kishan Vs Narayan Das and Another
Gauhati High Court · (2007) 2 GLT 962
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts28 Feb 2007Allowed
Safior Rahman and Others Vs State of Assam and Others
Gauhati High Court · (2007) 2 GLT 308
High Courts27 Feb 2007Dismissed
Dharmeswar Barman Vs Dipjyoti Sarma and Others
Gauhati High Court · (2007) 2 GLT 916
Transfer of Property Act, 1882 — Section 108, 53A
High Courts27 Feb 2007
Smt. Dipti Doley Basumatary, Neepco Tribal Employee''s Welfare Association, Adhu Kumar Basumatary and Bongaigaon Refinery and Petrochemicals Ltd. Tribal Employees'' Welfare Association Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 211 CTR 127 : (2007) 3 GLT 348 : (2007) 290 ITR 498
Constitution of India, 1950 — Article 342, 366Income Tax Act, 1961 — Section 10, 142, 192
High Courts27 Feb 2007
Faruque Rahim Vs Akbari Begum and Others
Gauhati High Court · (2007) 3 GLT 182
High Courts27 Feb 2007
Mamani Saikia Vs State of Assam and Others
Gauhati High Court · (2007) 2 GLT 956
High Courts26 Feb 2007Dismissed
Borpathar Tea Estate Vs Presiding Officer, Labour Court and Another
Gauhati High Court · (2007) 2 GLT 653
High Courts26 Feb 2007
Krishnapada Das Vs State of Tripura
Gauhati High Court · (2007) 3 GLT 554
Criminal Procedure Code, 1973 — Section 439Criminal Procedure Code, 1973 (CrPC) — Section 439