High Courts18 Dec 2006Allowed
Mahendra Kr. Singh Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 1 GLT 648
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 2 of 54
High Courts14 Dec 2006Allowed
L. Manichandra @ Chinglen Vs Union of India (UOI) and Others
Gauhati High Court · (2008) GLT 361 Supp
Constitution of India, 1950 — Article 22(5)Maintenance of Internal Security Act, 1971 — Section 3(1)National Security Act, 1980 — Section 3, 3(1), 3(2)
High Courts14 Dec 2006
In Re: State of Assam and Another
Gauhati High Court · (2007) CriLJ 927 : (2007) 2 GLR 182 : (2007) 1 GLT 330
Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 11, 13, 14, 161, 164Penal Code, 1860 (IPC) — Section 302, 376
High Courts14 Dec 2006
Bhartia Associates (P.) Ltd. Vs State of Assam and Another
Gauhati High Court · (2009) 4 GLR 346 : (2007) 2 GLT 701
Assam Entry Tax Act, 2008 — Section 3, 5Assam General Sales Tax Act, 1993 — Section 2, 2(33)Central Sales Tax Act, 1956 — Section 14, 15
High Courts14 Dec 2006Dismissed
Keisham (O) Chaoba Devi and Others Vs Keisham Manihar Singh and Another
Gauhati High Court · (2007) 2 GLR 815 : (2007) 1 GLT 594
Civil Procedure Code, 1908 (CPC) — Section 114, 115, 151Constitution of India, 1950 — Article 226, 227Succession Act, 1925 — Section 276
High Courts14 Dec 2006Dismissed
Amjad Ali and Others Vs State of Assam
Gauhati High Court · (2007) 1 GLT 433
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34, 35, 38
High Courts13 Dec 2006Allowed
Rupon Basumatary and Another Vs State of Assam
Gauhati High Court · (2008) GLT 310 Supp
Arms Act, 1959 — Section 25(1)(A)Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts13 Dec 2006Allowed
Gouranga Roy and Others Vs State of Tripura
Gauhati High Court · (2007) 2 GLT 379
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 366
High Courts12 Dec 2006Dismissed
Vinny Engineering Enterprises (P.) Ltd. and Another Vs Assam State Weaving and Manufacturing Co. Ltd. and Another
Gauhati High Court · (2007) 1 GLR 787 : (2007) 1 GLT 667
Arbitration and Conciliation Act, 1996 — Section 11Constitution of India, 1950 — Article 136, 226
High Courts12 Dec 2006Allowed
Rajib Saikia Vs Indian Tea and Provision Ltd. and Another
Gauhati High Court · (2007) 113 FLR 902 : (2007) 2 GLR 504 : (2007) 1 GLT 939
Industrial Disputes Act, 1947 — Section 17B
High Courts12 Dec 2006
Chandana Roy and Another Vs State of Tripura and Another
Gauhati High Court · (2007) 2 GLR 692 : (2007) 2 GLT 55
Constitution of India, 1950 — Article 14, 16
High Courts12 Dec 2006Dismissed
R.K. Mekro Vs State of Nagaland and Others
Gauhati High Court · (2007) 2 GLT 731
Assam Co-operative Societies Act, 1949 — Section 2(1), 2(h), 2(j), 31(3), 34
High Courts12 Dec 2006Allowed
Safiquddin Mazumdar and Others Vs Alimuddin Barlaskar and Others
Gauhati High Court · (2006) GLT 285 Supp
Assam Alienation of Land (Regulation) Act, 1980 — Section 11, 23, 25, 3, 32Civil Procedure Code, 1908 (CPC) — Section 80Specific Relief Act, 1963 — Section 21(5)
High Courts12 Dec 2006Dismissed
Dharma Saikia Vs State of Assam
Gauhati High Court · (2007) 1 GLR 790 : (2006) GLT 517 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313, 362, 482Penal Code, 1860 (IPC) — Section 376, 397, 401
High Courts12 Dec 2006Dismissed
Anungla Imdong Phom and Others Vs State of Nagaland and Others
Gauhati High Court · (2007) 3 GLR 888 : (2007) 2 GLT 368
High Courts11 Dec 2006
Niman Sonowal Vs State of Assam
Gauhati High Court · (2007) 2 GLR 147
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 212, 376, 417
High Courts11 Dec 2006Dismissed
Ram Gopal Deorah Vs Esther Bathew (Smti.)
Gauhati High Court · (2007) 3 GLT 35
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 227
High Courts11 Dec 2006Allowed
Jitendra Kumar Dhar and Others Vs Sibu Paul and Another
Gauhati High Court · (2007) 2 GLT 68
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151Constitution of India, 1950 — Article 227
High Courts11 Dec 2006
Archdiocese of Shillong Vs Samuel Dkhar and Another
Gauhati High Court · (2007) 3 GLT 127
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts11 Dec 2006Dismissed
Nambam Mangi Singh and Others Vs Keisham (N) Inakhunbi Devi and Others
Gauhati High Court · (2007) 1 GLT 865
Civil Procedure Code, 1908 (CPC) — Section 10Hindu Succession Act, 1956 — Section 14, 24, 25, 26, 27