High Courts23 Nov 2006
Goalpara Roller Flour Mill Ltd. Vs State of Assam and Others
Gauhati High Court · (2007) 2 GLR 805 : (2007) 2 GLT 952 : (2008) 12 VST 478
Assam Entry Tax Act, 2008 — Section 3
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 719 of 1,245
High Courts23 Nov 2006Allowed
Assam Financial Corporation Vs Dutta Barua and Company and Another
Gauhati High Court · AIR 2007 Guw 41 : (2006) 4 GLT 534
Constitution of India, 1950 — Article 14, 226, 300AState Financial Corporations Act, 1951 — Section 29
High Courts23 Nov 2006Allowed
Manik Majumder Vs State of Tripura and Others
Gauhati High Court · (2006) 2 GLR 333 : (2007) 3 GLT 493
Constitution of India, 1950 — Article 226
High Courts23 Nov 2006Dismissed
Md. Taher Ali Vs State of Assam
Gauhati High Court · (2007) CriLJ 1024 : (2007) 2 GLR 119 : (2007) 1 GLT 459
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376, 448
High Courts23 Nov 2006Dismissed
Yumpi Padu Vs Firoj Ahmed
Gauhati High Court · (2007) 2 GLR 574
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 397, 401, 482Penal Code, 1860 (IPC) — Section 34, 341, 379, 427, 447
High Courts23 Nov 2006Allowed
Benulal Debnath and Another Vs State of Tripura
Gauhati High Court · (2007) 1 GLT 880
Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A
High Courts22 Nov 2006Allowed
J. Deep Chemicals and Fertilizers Vs State of Tripura and Others
Gauhati High Court · (2007) 2 GLT 173
Constitution of India, 1950 — Article 226
High Courts22 Nov 2006Dismissed
Bharat Drug Stores Vs Commissioner of Income Tax and Another
Gauhati High Court · (2006) 11 GAU CK 0082
Income Tax Act, 1961 — Section 254, 260A
High Courts22 Nov 2006Dismissed
Commissioner of Income Tax Vs Doom Dooma India Ltd.
Gauhati High Court · (2007) 1 GLR 518 : (2009) 5 GLT 20 : (2009) 310 ITR 387
Income Tax Act, 1961 — Section 260A, 43
High Courts22 Nov 2006Dismissed
Assam State Warehousing Corporation Vs Commissioner of Income Tax and Another
Gauhati High Court · (2009) ACJ 1215 : (2007) 1 GLR 603 : (2007) 288 ITR 25
Income Tax Act, 1961 — Section 10, 139, 143, 260A, 271Warehousing Corporations Act, 1962 — Section 34
High Courts22 Nov 2006Dismissed
Ranjit Bhattacharjee Vs State of Tripura and Others
Gauhati High Court · (2007) 2 GLR 124
Constitution of India, 1950 — Article 226
High Courts22 Nov 2006Allowed
Dr. Parimal Chakraborty and etc. Vs Smt. Bijaya Paul and Others
Gauhati High Court · AIR 2007 Guw 72 : (2006) GLT 501 Supp
Consumer Protection Act, 1986 — Section 2Penal Code, 1860 (IPC) — Section 304A
High Courts22 Nov 2006
Noel Prakash Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2007) 2 GLT 1000
Constitution of India, 1950 — Article 226, 309
High Courts22 Nov 2006
Abdul Gaffar Vs State of Manipur and Others
Gauhati High Court · (2007) 1 GLT 218
Constitution of India, 1950 — Article 14, 16, 309
High Courts22 Nov 2006
Sailendra Ch.Kar Vs Kandarpa Mohan Adhikari
Gauhati High Court · (2008) 1 GLR 188
Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 Nov 2006Dismissed
Kamraj Das and Others Vs State of Tripura
Gauhati High Court · (2006) GLT 300 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(5), 374(2)Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 34, 346, 353, 354, 365
High Courts21 Nov 2006Allowed
Rajib Banik and Another Vs State of Tripura
Gauhati High Court · (2007) 1 GLT 775
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
High Courts21 Nov 2006Dismissed
Modern Lube Industries Vs Central Pollution Control Board and Others
Gauhati High Court · (2007) 1 GLR 574 : (2006) GLT 295 Supp
Constitution of India, 1950 — Article 226
High Courts21 Nov 2006
Bidhu Debbarma Vs State of Tripura
Gauhati High Court · (2006) GLT 730 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 222, 357(3), 357(4)Penal Code, 1860 (IPC) — Section 364A, 383, 384
High Courts21 Nov 2006Allowed
Abdur Rahim Laskar Vs Kholilura Rahman Choudhury and Others
Gauhati High Court · (2007) 2 GLR 1 : (2007) 1 GLT 325
Assam Panchayat Act, 1994 — Section 111(e)