High Courts06 Sept 2006
Mahadeobari Tea Co. (P) Ltd. and Others Vs Assam State Electricity Board and Another
Gauhati High Court · (2006) GLT 472 Supp
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 15 of 54
High Courts06 Sept 2006Dismissed
Union of India (UOI) Vs T.K. Chatterjee
Gauhati High Court · (2006) 4 GLT 134
Army Act, 1950 — Section 69Constitution of India, 1950 — Article 136, 220, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 100
High Courts06 Sept 2006Allowed
Hemadhar Hazarika Vs Union of India (UOI) and Others
Gauhati High Court · (2006) CriLJ 72
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 21, 22Unlawful Activities (Prevention) Act, 1967 — Section 10, 13, 4, 5, 6
High Courts06 Sept 2006Dismissed
Satyaranjan Debbarma Vs Tripura Tribal Areas Autonomous District Council and Others
Gauhati High Court · (2007) 2 GLR 833 : (2006) GLT 149 Supp
High Courts06 Sept 2006Dismissed
Sumendra Debbarma and Another Vs TTAADC and Others
Gauhati High Court · (2006) GLT 156 Supp
High Courts06 Sept 2006Dismissed
Ravindra Yadav Vs Union of India (UOI) and Others
Gauhati High Court · (2009) 3 GLR 919 : (2006) 4 GLT 381
Army Rules, 1954 — Rule 13, 13(2), 13(3)Constitution of India, 1950 — Article 14, 19, 226, 309, 310
High Courts05 Sept 2006
Apurba Ballav Goswami Vs State of Assam and Others
Gauhati High Court · (2007) 2 GLR 581 : (2006) 2 GLT 122
Arms Act, 1959 — Section 25, 39, 9Criminal Procedure Code, 1973 (CrPC) — Section 321Wild Life (Protection) Act, 1972 — Section 51, 59
High Courts05 Sept 2006Dismissed
Bidya Sagar Das Vs State of Assam
Gauhati High Court · (2006) 4 GLT 406
Penal Code, 1860 (IPC) — Section 302
High Courts05 Sept 2006Dismissed
Assam State Warehousing Corporation Vs Commissioner of Income Tax and Another
Gauhati High Court · (2007) 207 CTR 659 : (2006) 286 ITR 642
Income Tax Act, 1961 — Section 10(29), 254, 260A, 263, 37(1)
High Courts05 Sept 2006Dismissed
S. Lokendrajit Singh Vs United Bank of India and Others
Gauhati High Court · (2006) GLT 267 Supp
High Courts05 Sept 2006Allowed
National Insurance Co. Ltd. Vs Dipen Laskar and Another
Gauhati High Court · (2009) 2 GLT 347
Penal Code, 1860 (IPC) — Section 279, 304(A), 338Workmens Compensation Act, 1923 — Section 4(2), 4(A), 4(A2), 4(A3)
High Courts05 Sept 2006Dismissed
Ningpertin and Another Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2006) GLT 153 Supp
Arms Act, 1959 — Section 25A, 27Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 15, 16, 17, 18, 25Criminal Procedure Code, 1973 (CrPC) — Section 307, 378(1), 386, 389, 390
High Courts05 Sept 2006
Hindustan Anitbiotics Ltd. Vs Candida Enterprises
Gauhati High Court · (2007) 4 GLR 240
Arbitration and Conciliation Act, 1996 — Section 8(1), 8(1)
High Courts04 Sept 2006Allowed
Amrita Das Vs Mukul Das
Gauhati High Court · (2007) 1 DMC 630 : (2006) 4 GLT 185
Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13
High Courts04 Sept 2006Dismissed
Sushanta Majumdar Vs Union of India (UOI) and Others
Gauhati High Court · (2006) GLT 1 Supp
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409, 411, 420, 468, 471
High Courts04 Sept 2006
Hage Tara Vs Hage Appo
Gauhati High Court · (2006) GLT 32 Supp
Assam Frontier (Administration of Justice) Act, 1945 — Section 48Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 52, 59Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, 96
High Courts01 Sept 2006Allowed
Megha Assam Coal Mines (India) Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2006) 4 GLT 559
Assam General Sales Tax Act, 1993 — Section 74(3), 9(4)
High Courts01 Sept 2006Dismissed
Nepal Das and Others Vs State of Tripura
Gauhati High Court · (2006) 4 GLT 453
Criminal Procedure Code, 1973 (CrPC) — Section 231, 231(2), 302, 303, 304Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 109, 148, 149, 302, 326
High Courts01 Sept 2006Dismissed
Hari Singh Bhamrah Vs State of Assam and Others
Gauhati High Court · (2008) 1 BC 148 : (2007) 1 GLR 525 : (2007) 2 GLT 409
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152Constitution of India, 1950 — Article 227
High Courts01 Sept 2006
Akoijam Ibomcha Singh Vs Secretary, Sangeet Natak Academi and Ors.
Gauhati High Court · (2006) 09 GAU CK 0078