High Courts13 Dec 2006Allowed
Gouranga Roy and Others Vs State of Tripura
Gauhati High Court · (2007) 2 GLT 379
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 366
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 716 of 1,245
High Courts12 Dec 2006Dismissed
Vinny Engineering Enterprises (P.) Ltd. and Another Vs Assam State Weaving and Manufacturing Co. Ltd. and Another
Gauhati High Court · (2007) 1 GLR 787 : (2007) 1 GLT 667
Arbitration and Conciliation Act, 1996 — Section 11Constitution of India, 1950 — Article 136, 226
High Courts12 Dec 2006Allowed
Rajib Saikia Vs Indian Tea and Provision Ltd. and Another
Gauhati High Court · (2007) 113 FLR 902 : (2007) 2 GLR 504 : (2007) 1 GLT 939
Industrial Disputes Act, 1947 — Section 17B
High Courts12 Dec 2006
Chandana Roy and Another Vs State of Tripura and Another
Gauhati High Court · (2007) 2 GLR 692 : (2007) 2 GLT 55
Constitution of India, 1950 — Article 14, 16
High Courts12 Dec 2006Allowed
Safiquddin Mazumdar and Others Vs Alimuddin Barlaskar and Others
Gauhati High Court · (2006) GLT 285 Supp
Assam Alienation of Land (Regulation) Act, 1980 — Section 11, 23, 25, 3, 32Civil Procedure Code, 1908 (CPC) — Section 80Specific Relief Act, 1963 — Section 21(5)
High Courts12 Dec 2006Dismissed
Dharma Saikia Vs State of Assam
Gauhati High Court · (2007) 1 GLR 790 : (2006) GLT 517 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313, 362, 482Penal Code, 1860 (IPC) — Section 376, 397, 401
High Courts12 Dec 2006Dismissed
Anungla Imdong Phom and Others Vs State of Nagaland and Others
Gauhati High Court · (2007) 3 GLR 888 : (2007) 2 GLT 368
High Courts11 Dec 2006
Niman Sonowal Vs State of Assam
Gauhati High Court · (2007) 2 GLR 147
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 212, 376, 417
High Courts11 Dec 2006Allowed
Jitendra Kumar Dhar and Others Vs Sibu Paul and Another
Gauhati High Court · (2007) 2 GLT 68
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151Constitution of India, 1950 — Article 227
High Courts11 Dec 2006
Archdiocese of Shillong Vs Samuel Dkhar and Another
Gauhati High Court · (2007) 3 GLT 127
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts11 Dec 2006Dismissed
Nambam Mangi Singh and Others Vs Keisham (N) Inakhunbi Devi and Others
Gauhati High Court · (2007) 1 GLT 865
Civil Procedure Code, 1908 (CPC) — Section 10Hindu Succession Act, 1956 — Section 14, 24, 25, 26, 27
High Courts11 Dec 2006Dismissed
Weldone Lyngdoh Vs Eva Phawa
Gauhati High Court · (2007) 2 DMC 550 : (2007) 2 GLT 531
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397General Clauses Act, 1897 — Section 3
High Courts08 Dec 2006Dismissed
Dipti Kr. Gogoi Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 2 GLT 241
High Courts08 Dec 2006Allowed
Sudipta Sen Vs Abhijit Deb Roy and Others
Gauhati High Court · (2007) 2 GLT 182
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 201, 415, 420, 468
High Courts08 Dec 2006
Haobijam Kenjit Singh alias Kenedy Vs State of Manipur and Others
Gauhati High Court · (2007) CriLJ 689 : (2006) GLT 577 Supp
Constitution of India, 1950 — Article 22, 226General Clauses Act, 1897 — Section 21National Security Act, 1980 — Section 14, 3
High Courts08 Dec 2006Dismissed
Shiva Shankar Prasad Yadav Vs Arya Samaj and Others
Gauhati High Court · (2007) 1 GLT 178
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 418, 419, 420, 465, 468
High Courts08 Dec 2006
Indian Potash Ltd. Vs Sapan Kumar Bhattacharjee
Gauhati High Court · (2008) 1 GLR 53
Industrial Disputes Act, 1947 — Section 2(R), 2(R)
High Courts07 Dec 2006Dismissed
Nur Ali (Md) Vs Thambal Sana Bibi
Gauhati High Court · (2007) 1 GLT 508
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19
High Courts07 Dec 2006Dismissed
Commissioner of Income Tax Vs Poddar Swadesh Udyog (P.) Ltd.
Gauhati High Court · (2007) 2 GLR 97
Income Tax Act, 1961 — Section 143, 250, 260A
High Courts07 Dec 2006
Kanaklata Saha Vs State of Tripura and Others
Gauhati High Court · (2006) GLT 559 Supp
Constitution of India, 1950 — Article 14, 16, 311(2)