High Courts20 Dec 2006
Hesamuddin @ Iboyaima Vs State of Manipur and Others
Gauhati High Court · (2007) 2 GLR 823 : (2006) GLT 506 Supp
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 114, 302, 307, 326, 34
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 715 of 1,245
High Courts20 Dec 2006
Nicholas Daimari Vs State of Assam and Ors.
Gauhati High Court · (2007) 3 GLT 341
High Courts19 Dec 2006Dismissed
Nipen Chandra Kalita and Others Vs State of Assam and Others
Gauhati High Court · (2008) GLT 463 Supp
Assam Minor Mineral Concessions Rules, 1994 — Rule 17, 17(1), 17(2), 17(3), 31Constitution of India, 1950 — Article 226Forest (Conservation) Act, 1980 — Section 2
High Courts19 Dec 2006
Naresh Das and Another Vs State of Tripura and Others
Gauhati High Court · (2007) 2 GLT 866
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 396
High Courts19 Dec 2006
Bipin Chandra Kalita Vs Sarama Kalita and Others
Gauhati High Court · (2007) 2 GLT 399
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146Evidence Act, 1872 — Section 114, 30, 4, 90Registration Act, 1908 — Section 60, 69
High Courts19 Dec 2006
Atul Bora Vs Akan Bora
Gauhati High Court · AIR 2007 Guw 51 : (2007) 2 GLR 424 : (2008) GLT 793 Supp
Evidence Act, 1872 — Section 137, 138, 144, 145, 154Representation of the People Act, 1951 — Section 87
High Courts19 Dec 2006Allowed
Dilip Debnath Vs State of Tripura
Gauhati High Court · (2007) 2 GLR 769 : (2007) 2 GLT 125
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 304
High Courts19 Dec 2006
Naresh Das and Another Vs State of Tripura
Gauhati High Court · (2007) CriLJ 2269 : (2007) 2 GLT 866
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162Penal Code, 1860 (IPC) — Section 396
High Courts19 Dec 2006Dismissed
Peerless Shipping and Oil Field Services Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2007) 8 VST 330
Constitution of India, 1950 — Article 366
High Courts19 Dec 2006Dismissed
Accountant General Vs Moirangthem Bobby Singh and Others
Gauhati High Court · (2006) GLT 513 Supp
Central Civil Services (Pension) Rules, 1972 — Rule 54, 54(6)Constitution of India, 1950 — Article 19(1), 19(5), 31(1)
High Courts18 Dec 2006Dismissed
Md. Arju Ali Vs State of Assam and Others
Gauhati High Court · (2007) 2 GLR 416 : (2008) GLT 286 Supp
Constitution of India, 1950 — Article 14, 16, 162, 226, 309
High Courts18 Dec 2006Allowed
Indian Oil Corporation Ltd. Vs Presiding Officer, Central Govt. Industrial Tribunal and Others
Gauhati High Court · (2007) 112 FLR 1221 : (2007) 1 GLT 542 : (2007) 2 LLJ 597
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 36Industrial Disputes Act, 1947 — Section 10, 34
High Courts18 Dec 2006
B and A Plantation and Industries Ltd. and Another Vs Commissioner of Income Tax and Others
Gauhati High Court · (2007) 211 CTR 415 : (2007) 290 ITR 395
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 12, 120, 143, 144A, 147
High Courts18 Dec 2006Allowed
Mahendra Kr. Singh Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 1 GLT 648
Constitution of India, 1950 — Article 226
High Courts14 Dec 2006Allowed
L. Manichandra @ Chinglen Vs Union of India (UOI) and Others
Gauhati High Court · (2008) GLT 361 Supp
Constitution of India, 1950 — Article 22(5)Maintenance of Internal Security Act, 1971 — Section 3(1)National Security Act, 1980 — Section 3, 3(1), 3(2)
High Courts14 Dec 2006
In Re: State of Assam and Another
Gauhati High Court · (2007) CriLJ 927 : (2007) 2 GLR 182 : (2007) 1 GLT 330
Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 11, 13, 14, 161, 164Penal Code, 1860 (IPC) — Section 302, 376
High Courts14 Dec 2006
Bhartia Associates (P.) Ltd. Vs State of Assam and Another
Gauhati High Court · (2009) 4 GLR 346 : (2007) 2 GLT 701
Assam Entry Tax Act, 2008 — Section 3, 5Assam General Sales Tax Act, 1993 — Section 2, 2(33)Central Sales Tax Act, 1956 — Section 14, 15
High Courts14 Dec 2006Dismissed
Keisham (O) Chaoba Devi and Others Vs Keisham Manihar Singh and Another
Gauhati High Court · (2007) 2 GLR 815 : (2007) 1 GLT 594
Civil Procedure Code, 1908 (CPC) — Section 114, 115, 151Constitution of India, 1950 — Article 226, 227Succession Act, 1925 — Section 276
High Courts14 Dec 2006Dismissed
Amjad Ali and Others Vs State of Assam
Gauhati High Court · (2007) 1 GLT 433
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34, 35, 38
High Courts13 Dec 2006Allowed
Rupon Basumatary and Another Vs State of Assam
Gauhati High Court · (2008) GLT 310 Supp
Arms Act, 1959 — Section 25(1)(A)Criminal Procedure Code, 1973 (CrPC) — Section 313