High Courts01 Feb 2007
Prasanta Kumar Katoni and Others Vs Tuniram Katoni and Others
Gauhati High Court · (2007) 2 GLT 689
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 710 of 1,245
High Courts01 Feb 2007
Manik Dey Vs State of Assam
Gauhati High Court · (2007) CriLJ 2981 : (2007) 3 GLR 944 : (2007) 2 GLT 44
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42
High Courts01 Feb 2007
National Insurance Company Ltd. Vs Bikodhar Borgohain and Others
Gauhati High Court · (2007) 2 GLR 767
Motor Vehicles Act, 1988 — Section 166
High Courts01 Feb 2007Dismissed
State (C.B.I.) ACU-III Vs Subhash Chandra Ghosh
Gauhati High Court · (2007) 2 GLR 607
Criminal Procedure Code, 1973 (CrPC) — Section 308Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts01 Feb 2007Dismissed
Miehlo Manasia Vs State of Mizoram and Others
Gauhati High Court · AIR 2007 Guw 98 : (2007) 1 GLT 1007
Constitution of India, 1950 — Article 163, 243, 243C, 243R
High Courts31 Jan 2007Dismissed
Anup Nath and Others Vs State of Assam
Gauhati High Court · (2008) 1 GLT 255
Criminal Procedure Code, 1973 (CrPC) — Section 164, 3, 313Evidence Act, 1872 — Section 25, 26, 27, 3Penal Code, 1860 (IPC) — Section 120, 120B, 201, 302, 34
High Courts31 Jan 2007
National Textile Corporation Vs Umesh Chanda Tahbildar
Gauhati High Court · (2008) 1 GLR 44
Assam Urban Areas Rent Control Act, 1972 — Section 5(4), 5(4)
High Courts31 Jan 2007
Bijoy Sankar Roy Vs Sujit Agarwala
Gauhati High Court · (2007) 4 GLR 191
Assam Money Lenders Act, 1934 — Section 2(1), 2(1)Negotiable Instruments Act, 1881 — Section 118Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts30 Jan 2007Allowed
Deputy Commissioner-cum-District Magistrate Vs District Consumer Forum and Another
Gauhati High Court · AIR 2007 Guw 94
Consumer Protection Act, 1986 — Section 12, 2Motor Vehicles Act, 1988 — Section 165
High Courts30 Jan 2007
Magistrate, Mangaldoi Vs Consumer Forum, Mangaldoi and Anr
Gauhati High Court · AIR 2007 Guw 94
Consumer Protection Act, 1986 — Section 12, 12
High Courts25 Jan 2007Allowed
Bank of Baroda Vs Santi Construction and Others
Gauhati High Court · (2007) 2 GLT 545
Civil Procedure Code, 1908 (CPC) — Section 144, 2, 96Constitution of India, 1950 — Article 226, 227
High Courts25 Jan 2007Dismissed
Sorokhaibam Kikramaditya Singh Vs State of Manipur
Gauhati High Court · (2009) 3 GLR 893
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 323, 327, 34, 341, 354
High Courts25 Jan 2007Dismissed
Nikhilesh Das Vs State of Tripura and Others
Gauhati High Court · (2007) 2 GLT 754
Constitution of India, 1950 — Article 226
High Courts25 Jan 2007
Suniti Rani Nath Vs Pabitra Kr.Nath (deceased by LRs)
Gauhati High Court · AIR 2007 Guw 128 : (2008) 2 GLR 520
Civil Procedure Code, 1908 — Order 6 Rule 4Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4
High Courts25 Jan 2007Dismissed
Rejia Khatoon Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 1 GLT 992
Constitution of India, 1950 — Article 355
High Courts24 Jan 2007Dismissed
State of Tripura and Another Vs Ranjit Kumar Debnath and Others
Gauhati High Court · AIR 2007 Guw 108 : (2007) 2 GLT 989
Essential Commodities Act, 1955 — Section 15, 3, 7
High Courts24 Jan 2007Dismissed
State of Tripura and Others Vs Pramode Debbarma and Others
Gauhati High Court · (2007) 114 FLR 938 : (2007) 1 GLT 740 : (2008) 1 LLJ 80
Factories Act, 1948 — Section 51, 52, 54, 56, 59
High Courts22 Jan 2007Dismissed
The State of Tripura Vs Shri Chayan alias Santosh Saha
Gauhati High Court · (2007) CriLJ 2903 : (2007) 1 GLT 754
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 366, 366A, 375, 376
High Courts20 Jan 2007
Jhantu Das Vs State of Tripura
Gauhati High Court · (2007) 2 GLR 443
Criminal Procedure Code, 1973 (CrPC) — Section 251, 252, 254, 360, 374Motor Vehicles Act, 1988 — Section 181, 185
High Courts19 Jan 2007Allowed
Manipur Pradesh Congress Committee and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 5 GLR 300 : (2007) 2 GLT 577
Census Act, 1948 — Section 14Constitution of India, 1950 — Article 1, 12, 136, 14, 142DELIMITATION ACT, 2002 — Section 4, 8, 9