High Courts29 Aug 2006
Bijoy Jamatia Vs State of Tripura
Gauhati High Court · (2006) 4 GLT 68
Criminal Procedure Code, 1973 (CrPC) — Section 29, 31, 325, 360, 374(2)Penal Code, 1860 (IPC) — Section 392, 71
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 17 of 54
High Courts29 Aug 2006
Khaidem Menan Meitei @ Yaiphaba Vs District Magistrate Imphal West, Manipur and Ors.
Gauhati High Court · (2006) 08 GAU CK 0082
High Courts29 Aug 2006Dismissed
On The Death of Late Jagadish Chandra Ghosh his Legal Heirs, Geeta Ghosh and Others Vs Gautam Kum Shil
Gauhati High Court · (2007) 2 GLR 18
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts29 Aug 2006
Takhellambam Ibomcha Singh Vs State of Manipur and Ors.
Gauhati High Court · (2006) 08 GAU CK 0043
High Courts29 Aug 2006Allowed
Budheswar Bora Vs State of Assam and Others
Gauhati High Court · (2007) 1 GLR 453 : (2006) 3 GLT 527
Constitution of India, 1950 — Article 14, 21, 22, 226, 32
High Courts28 Aug 2006Dismissed
Brahma Thakur Vs Geetanjali Enterprise and Another
Gauhati High Court · (2007) 1 GLR 189
Constitution of India, 1950 — Article 226, 227, 32
High Courts28 Aug 2006
Naorem (O) Sinam Bilashini Devi Vs State of Manipur and Ors.
Gauhati High Court · (2006) 08 GAU CK 0078
High Courts28 Aug 2006Dismissed
Jamuna Devi Vs District and Sessions Judge and Others
Gauhati High Court · (2007) 1 GLR 560 : (2007) 1 GLT 148
Criminal Procedure Code, 1973 (CrPC) — Section 407, 408, 409
High Courts28 Aug 2006
Okram Sarat kumar Singh Vs State of Manipur and Ors.
Gauhati High Court · (2006) 08 GAU CK 0047
High Courts25 Aug 2006
Smt. Rani Saha Vs Dipak K. Saha
Gauhati High Court · (2007) 2 BC 344 : (2007) CriLJ 1221 : (2006) 4 GLT 303
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313, 395, 396, 397Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Aug 2006
A. Biren Singh and Others Vs State of Manipur and Others
Gauhati High Court · (2007) 2 GLT 105
Constitution of India, 1950 — Article 21, 309Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468, 475Prevention of Corruption Act, 1988 — Section 13
High Courts24 Aug 2006
Daelim Industrial Company Vs Numaligarh Refinery Ltd.
Gauhati High Court · (2006) 4 GLT 847
Arbitration Act, 1940 — Section 1Contract Act, 1872 — Section 55, 69, 73, 74Customs Act, 1962 — Section 12
High Courts24 Aug 2006Allowed
Gokul Mohan Hazarika and Others Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLR 849 : (2003) 2 GLT 657
Assam Civil Services (Class-I) Rules, 1960 — Rule 19, 3, 4, 7
High Courts24 Aug 2006Allowed
Kartar Singh Vs Union of India (UOI) and Others
Gauhati High Court · (2008) 1 GLT 678
Electricity Act, 1910 — Section 2Electricity Act, 2003 — Section 14, 185, 2
High Courts24 Aug 2006Dismissed
Nirmala Debnath and Another Vs New India Assurance Company Ltd. and Others
Gauhati High Court · (2007) 1 GLR 741 : (2006) 3 GLT 660
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 16, 19, 226, 227Motor Vehicles Act, 1988 — Section 149, 173
High Courts24 Aug 2006
Thangnganem Gangte, Manipur Vs State of Manipur and Anr.
Gauhati High Court · (2006) 08 GAU CK 0020
High Courts24 Aug 2006Dismissed
Ex. Sub. Jushim Uddin Mazumdar Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 4 GLT 540
Constitution of India, 1950 — Article 226
High Courts24 Aug 2006Allowed
Prafulla Kumar Deka (Dr.) Vs Gauhati University and Others
Gauhati High Court · (2006) GLT 639 Supp
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9Constitution of India, 1950 — Article 226Gauhati University Act, 1947 — Section 8B(4), 8B(6)
High Courts23 Aug 2006Dismissed
Bishwadeep Poddar Vs State of Assam and Others
Gauhati High Court · (2008) GLT 749 Supp
High Courts23 Aug 2006Dismissed
Eastern India Motion Picture Association Vs State of Assam and Another
Gauhati High Court · (2008) GLT 366 Supp
Assam Amusement and Betting Tax Act, 1939 — Section 12, 2(1), 2(2), 2(4), 2(7)Assam Amusement and Betting Tax Rules, 1939 — Rule 14, 5Constitution of India, 1950 — Article 265