COURT ARCHIVE

Gauhati High Court judgments, 2006

1,071 judgments · page 12 of 54

High Courts25 Sept 2006Allowed

H.M. Caire Vs Union of India (UOI) and Others

Gauhati High Court · (2008) GLT 446 Supp

All India Services (Discipline and Appeal) Rules, 1969 — Rule 6, 7, 7(1), 7(2)Central Vigilance Commission Act, 2003 — Section 26Constitution of India, 1950 — Article 124(4), 77(3)

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High Courts25 Sept 2006

National Insurance Company Ltd. Vs Chandrakala Devi

Gauhati High Court · (2006) 09 GAU CK 0076

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High Courts25 Sept 2006

Manik Lodh Vs State of Assam and Another

Gauhati High Court · (2007) 3 GLT 207

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 35

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High Courts25 Sept 2006Allowed

Pyarelal Mittal Vs Assistant Commissioner of Income Tax

Gauhati High Court · (2007) 211 CTR 512 : (2007) 1 GLR 181 : (2007) 291 ITR 214

Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 132, 143, 144, 260A, 271

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High Courts25 Sept 2006Dismissed

Union of India (UOI) and Others Vs Allmanipur VVF Ex-Service-Men Welfare Association

Gauhati High Court · (2006) GLT 79 Supp

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 47 Rule 1Constitution of India, 1950 — Article 136, 137, 145, 32Penal Code, 1860 (IPC) — Section 193

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High Courts25 Sept 2006Dismissed

Mafizuddin Islam and Another Vs State of Assam

Gauhati High Court · (2009) 2 GLT 201

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374(2)Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 210

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High Courts22 Sept 2006

Sofia Khonom Vs Vijaya Bank

Gauhati High Court · (2007) 1 GLT 860

Evidence Act, 1872 — Section 138

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High Courts22 Sept 2006Dismissed

Prafulla Kumar Sensowa and Another Vs State of Assam

Gauhati High Court · (2006) GLT 258 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 323, 342, 376

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High Courts21 Sept 2006Dismissed

Akoijam Dorendro Singh and Others Vs State of Manipur and Others

Gauhati High Court · (2006) GLT 461 Supp

Constitution of India, 1950 — Article 226

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High Courts21 Sept 2006Dismissed

Eminent Health Care and Cosmetics Pvt. Ltd. and Others Vs Union of India (UOI) and Others

Gauhati High Court · (2006) GLT 756 Supp

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Central Excise (Amendment) Rules, 1997 — Rule 57F(12), 8Central Excise (Amendment) Rules, 2000 — Rule 5

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High Courts21 Sept 2006

Chittaranjan Baruah Vs State of Assam and Others

Gauhati High Court · (2007) 1 GLR 773 : (2006) GLT 322 Supp

Essential Commodities Act, 1955 — Section 2, 3, 5, 6A, 6B

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High Courts21 Sept 2006

Asharam Debbarma Vs State of Tripura and Others

Gauhati High Court · (2007) 1 GLT 78

Constitution of India, 1950 — Article 342

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High Courts21 Sept 2006Dismissed

Hasarali (Md.) Vs Mustt. Batasibibi

Gauhati High Court · (2006) GLT 438 Supp

Constitution of India, 1950 — Article 217(2), 236Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2), 417Income Tax Act, 1961 — Section 33A(2)

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High Courts20 Sept 2006Dismissed