High Courts01 Sept 2006
Tahera @ Pari and Ors. Vs State of Manipur(Home Department) and Ors.
Gauhati High Court · (2006) 09 GAU CK 0077
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 16 of 54
High Courts01 Sept 2006
Megha Assam Coal Mines (India) Ltd. Vs State of Assam
Gauhati High Court · (2006) 4 GLT 559
High Courts01 Sept 2006
Chagir Mia Vs State of Tripura
Gauhati High Court · (2006) 4 GLT 71
Penal Code, 1860 — Section 302, 34Penal Code, 1860 (IPC) — Section 302, 34
High Courts01 Sept 2006
Chingzam, Manipur Vs State of Manipur and Ors
Gauhati High Court · (2006) 09 GAU CK 0044
High Courts01 Sept 2006Allowed
Chagir Mia and Others Vs State of Tripura
Gauhati High Court · (2006) 4 GLT 71
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts31 Aug 2006Allowed
State of Tripura and Others Vs Krishna Kanta Debbarma
Gauhati High Court · (2006) 4 GLT 80
High Courts31 Aug 2006Dismissed
Ganga Bala Bharali Vs Anar Begam and Others
Gauhati High Court · (2007) 1 GLR 199 : (2006) 4 GLT 591
Transfer of Property Act, 1882 — Section 54
High Courts31 Aug 2006Allowed
Chatribari Christian Hospital Vs Gauhati Municipal Corporation and Others
Gauhati High Court · (2006) 4 GLT 581
Constitution of India, 1950 — Article 226Gauhati Municipal Corporation Act, 1971 — Section 186, 186(2), 187, 204
High Courts31 Aug 2006Allowed
Tripura Truck Owners'' Syndicate Vs State of Tripura and Others
Gauhati High Court · (2007) 1 GLT 654 : (2006) 4 GLT 351
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226
High Courts30 Aug 2006Dismissed
Manager Hanuman Bagh Tea Estate Vs Puneshwari Kurmi
Gauhati High Court · (2007) 112 FLR 354 : (2007) 3 GLR 940 : (2008) 1 GLT 651
Employees Compensation Act, 1923 — Section 3
High Courts30 Aug 2006Dismissed
Dr. Abhijit Sarma Vs State of Assam and Others
Gauhati High Court · (2007) 2 GLR 356 : (2006) 3 GLT 263
Constitution of India, 1950 — Article 226
High Courts30 Aug 2006Dismissed
Aziruddin and Others Vs State of Assam
Gauhati High Court · (2009) 3 GLR 290
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 302, 323
High Courts30 Aug 2006
Md.Ayajuddin Vs State of Manipur and Ors.
Gauhati High Court · (2006) 08 GAU CK 0080
High Courts30 Aug 2006
Khuraijam Binod Singh Vs State of Manipur and Ors.
Gauhati High Court · (2006) 08 GAU CK 0077
High Courts30 Aug 2006Dismissed
Loukrakpam Rupnarain Singh Vs State of Manipur and Others
Gauhati High Court · (2006) GLT 379 Supp
Constitution of India, 1950 — Article 14
High Courts30 Aug 2006
Ngangbam Dayamoi Singh, Manipur Vs Jt.Secretary (CADA) to the Government of Manipur, Secretariat, Imphal and Ors.
Gauhati High Court · (2006) 08 GAU CK 0049
High Courts30 Aug 2006
N.Anoubi Devi and Ors. Vs State of Manipur and Ors.
Gauhati High Court · (2006) 08 GAU CK 0048
High Courts30 Aug 2006
Nongmeikapam Achow Singh Vs State of Manipur and Anr.
Gauhati High Court · (2006) 08 GAU CK 0045
High Courts30 Aug 2006Dismissed
Barman Taye Vs State of Assam and Another
Gauhati High Court · (2007) 1 GLR 702
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 326, 448
High Courts30 Aug 2006Allowed
Manipur Electronics Development Corporation and Others Vs Manipur Human Rights Commission and Another
Gauhati High Court · (2006) GLT 42 Supp
Protection of Human Rights Act, 1993 — Section 17, 19, 2, 34, 39