High Courts07 Dec 2006Dismissed
Biman Ranjan Dhar Choudhury Vs State of Tripura and Others
Gauhati High Court · (2007) 1 GLT 572
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 717 of 1,245
High Courts06 Dec 2006Dismissed
Manoranjan Sutradhar Vs State of Tripura and Others
Gauhati High Court · (2006) GLT 320 Supp
High Courts06 Dec 2006Dismissed
Dipankar Chakraborty and Others Vs State Bank of India and Others
Gauhati High Court · (2007) 2 GLR 837 : (2006) GLT 274 Supp
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12
High Courts06 Dec 2006
State of Assam and Others Vs Rimki Buragohain and Others
Gauhati High Court · (2007) 1 GLT 260
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts05 Dec 2006
Thounaojam Romen Singh Vs District Magistrate and Others
Gauhati High Court · (2006) GLT 818 Supp
Constitution of India, 1950 — Article 22, 226General Clauses Act, 1897 — Section 21National Security Act, 1980 — Section 14(1), 3, 3(3), 3(5), 8
High Courts05 Dec 2006Allowed
Kripesh Chandra Roy Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 1 GLT 579
Criminal Procedure Code, 1973 (CrPC) — Section 303, 304
High Courts05 Dec 2006Allowed
United India Insurance Co. Ltd. Vs Recharson @ Akhai @ Yaokhai and Another
Gauhati High Court · (2007) 2 GLR 811 : (2007) 1 GLT 555
Employees Compensation Act, 1923 — Section 2, 30, 4
High Courts05 Dec 2006Allowed
Indian Railway Catering and Tourism Corporation Ltd. Vs Alak Kumar Ghose and Others
Gauhati High Court · (2007) 2 ARBLR 503 : (2007) 2 GLR 521 : (2007) 1 GLT 174
Arbitration and Conciliation Act, 1996 — Section 37, 9
High Courts05 Dec 2006
R.K. Bimol Singh Vs State of Manipur and Others
Gauhati High Court · (2007) 2 GLR 362 : (2007) 2 GLT 82
Constitution of India, 1950 — Article 226
High Courts05 Dec 2006Allowed
Sanjay Kumar and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 1 GLT 619
Constitution of India, 1950 — Article 19
High Courts05 Dec 2006Allowed
Madnani Construction Corporation P. Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (2008) 296 ITR 45
Income Tax Act, 1961 — Section 143, 144, 145, 44AB
High Courts05 Dec 2006Dismissed
Nripendra Deb Roy Vs State of Tripura and Another
Gauhati High Court · (2007) 2 GLR 349 : (2007) 1 GLT 773
High Courts05 Dec 2006Dismissed
State of Tripura and Another Vs Bhajan Chandra Debnath and Others
Gauhati High Court · (2006) GLT 567 Supp
High Courts04 Dec 2006Allowed
Diptendu Bhattacharjee Vs State of Tripura and Others
Gauhati High Court · (2007) 2 GLR 551
High Courts04 Dec 2006Dismissed
National Insurance Co. Ltd. Vs Sandhya Rani Das and Others
Gauhati High Court · (2007) 3 GLT 288
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149, 173
High Courts02 Dec 2006Allowed
Anjan Deb Roy and Another Vs State of Tripura and Others
Gauhati High Court · (2007) 1 GLT 574
Constitution of India, 1950 — Article 226
High Courts02 Dec 2006Allowed
Sushil Kumar Baruah Vs State of Assam and Others
Gauhati High Court · (2007) 1 GLT 533
High Courts01 Dec 2006
United India Insurance Co. Ltd. Vs Manoranjan Das and Another
Gauhati High Court · (2008) GLT 329 Supp
Workmens Compensation Act, 1923 — Section 4(1), 4(1)(C)
High Courts01 Dec 2006Dismissed
Officer Commanding Vs Sitram Banda and Another
Gauhati High Court · (2007) 2 GLR 158
Constitution of India, 1950 — Article 226, 227Employees Compensation Act, 1923 — Section 19, 30
High Courts01 Dec 2006Allowed
Jorehaut Group Ltd. Vs Assistant Commissioner of Income Tax
Gauhati High Court · (2007) 289 ITR 422
Income Tax Act, 1961 — Section 147, 148