High Courts17 Aug 2006Allowed
M. Birendra Sharma and Others Vs Lokeswar Singh and Others
Gauhati High Court · (2007) 2 GLT 824
Assam (temporarily Settled Areas) Tenancy Act, 1971 — Section 28, 28(b)Civil Procedure Code, 1908 (CPC) — Section 11
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 19 of 54
High Courts17 Aug 2006
Wangkhem Kumar Singh Vs Chingtham Kullachandra Singh
Gauhati High Court · (2006) 08 GAU CK 0074
High Courts16 Aug 2006
Jamela Khatoon and Ors. Vs Ram Nagina Mahto
Gauhati High Court · (2008) 5 GLR 247
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 3(d), 3(d)Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Aug 2006
Siraj Ali and Others Vs State of Assam and Another
Gauhati High Court · (2009) 2 GLT 891
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 202, 302
High Courts14 Aug 2006
Sher Alam (Md.) and Another Vs State of Assam
Gauhati High Court · (2006) GLT 87 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 106, 117, 360, 443(3), 446
High Courts14 Aug 2006
Oinam Radhapyari Devi Vs State of Manipur
Gauhati High Court · (2006) 08 GAU CK 0046
High Courts14 Aug 2006
W.Raghuchandra Singh Vs State of Manipur and Ors.
Gauhati High Court · (2006) 08 GAU CK 0018
High Courts14 Aug 2006Dismissed
Executive Committee of Shree Shree Shiv Durga (Chandi) Mandir Parichalana Samity Manch and Another Vs Assam State Housing Board and Others
Gauhati High Court · (2007) 1 GLR 651 : (2007) 2 GLT 462
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts14 Aug 2006Dismissed
Executive Committee of Shree Shiv Durga and Another Vs Assam State Housing Board and Others
Gauhati High Court · (2007) 2 GLT 462
Assam State Housing Board Act, 1972 — Section 58Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(3), Order 43 Rule 1, 151Constitution of India, 1950 — Article 227
High Courts12 Aug 2006Dismissed
Damodar Sarma Vs State of Assam
Gauhati High Court · (2007) CriLJ 1526 : (2007) 1 GLR 655
Constitution of India, 1950 — Article 19Criminal Procedure Code, 1973 (CrPC) — Section 292, 313Penal Code, 1860 (IPC) — Section 292
High Courts11 Aug 2006Allowed
Amal Chandra Das Vs State of Tripura and Others
Gauhati High Court · (2009) 1 GLR 156
High Courts11 Aug 2006Dismissed
Union of India (UOI) and Others Vs C and C Construction (P.) Ltd.
Gauhati High Court · (2007) 1 GLR 782
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts11 Aug 2006
Warepam Brojen Singh @ Ravi Vs District Magistrate, Bishnupur, District and Ors.
Gauhati High Court · (2006) 08 GAU CK 0081
High Courts11 Aug 2006
Maisnam Biren Singh Vs State of Manipur and Ors.
Gauhati High Court · (2006) 08 GAU CK 0072
High Courts11 Aug 2006
Meinam Sujata Devi and Ors. Vs State of Manipur and Ors.
Gauhati High Court · (2006) 08 GAU CK 0071
High Courts11 Aug 2006Allowed
Central Bank of India Vs Asharan Begraj Rathi and Others
Gauhati High Court · (2007) 2 GLR 531
Limitation Act, 1963 — Section 5
High Courts11 Aug 2006
Baramari Min Samabai Samity Ltd. Vs Assam Fisheries Development Corporation Ltd.and Ors.
Gauhati High Court · (2007) 3 GLT 186
High Courts10 Aug 2006Allowed
Union of India (UOI) and Another Vs Abujaher
Gauhati High Court · (2006) 4 GLT 323
Border Security Force Rules, 1969 — Rule 13(3), 26Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts10 Aug 2006Dismissed
Karuna Kanta Barman Vs Ramesh Baishya
Gauhati High Court · (2006) 3 GLR 790
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146Specific Relief Act, 1963 — Section 34, 5, 6
High Courts10 Aug 2006Dismissed
H. Nabachandra Singh Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 3 GLT 842 : (1999) 2 GLT 557
Constitution of India, 1950 — Article 226