High Courts10 Aug 2006
K.S. Oils Ltd. and Others Vs State of Assam
Gauhati High Court · (2007) 4 GLT 761
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Prevention of Food Adulteration Act, 1954 — Section 16, 17, 7
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 20 of 54
High Courts10 Aug 2006
Bipul Medhi Vs State of Assam
Gauhati High Court · (2008) CriLJ 1099 : (2007) 2 GLR 200 : (2006) 3 GLT 585
Criminal Procedure Code, 1973 (CrPC) — Section 221Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 100, 104, 106, 375, 376
High Courts10 Aug 2006
Thokchom (N) Mutum (O) Memcha Devi Vs National Hydro Electric Power Corporation Ltd.and Anr.
Gauhati High Court · (2006) 08 GAU CK 0051
High Courts10 Aug 2006
Sonoline X-Ray and Pathological Center Vs State of Assam and Others
Gauhati High Court · (2007) 1 GLT 216
Constitution of India, 1950 — Article 366
High Courts09 Aug 2006Dismissed
Subhajoy Tripura and Others Vs State of Tripura
Gauhati High Court · (2006) GLT 119 Supp
Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Aug 2006Dismissed
Biswajit Saha Vs Shah Md. Farid and Another
Gauhati High Court · (2009) 3 GLT 241
Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(4)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, 115
High Courts09 Aug 2006Dismissed
Dr. Tridip Kumar Sarma and Dr. Bani Kumar Sarmah Vs Commissioner of Income Tax and Others
Gauhati High Court · (2006) 206 CTR 645 : (2006) 4 GLT 86 : (2006) 286 ITR 482
Income Tax Act, 1961 — Section 132, 140, 143(3), 158BC, 158BD
High Courts09 Aug 2006Allowed
Commissioner of Income Tax Vs S.B. Industries
Gauhati High Court · (2006) 286 ITR 336
High Courts09 Aug 2006Dismissed
Pabitra Dey and Others Vs State of Tripura
Gauhati High Court · (2006) 4 GLT 311
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 326
High Courts09 Aug 2006Dismissed
State of Tripura and Others Vs Sahid Ali and Others
Gauhati High Court · (2006) 4 GLT 295
Constitution of India, 1950 — Article 14
High Courts09 Aug 2006Dismissed
Methoni Tea Co. Ltd. Vs State of Assam and Others
Gauhati High Court · (2006) 206 CTR 638 : (2006) 286 ITR 511
Assam Agricultural Income Tax Act, 1939 — Section 20D, 20D(6), 23, 36(3), 39
High Courts09 Aug 2006
John L.Killong, Manipur State Vs Secretary, Co-Operation, Government of Manipur, PO and PS, Imphal and Ors.
Gauhati High Court · (2006) 08 GAU CK 0070
High Courts09 Aug 2006Dismissed
Commissioner of Income Tax Vs Rajesh Kumar Jalan
Gauhati High Court · (2006) 206 CTR 361 : (2009) 1 GLR 827 : (2006) 4 GLT 256 : (2006) 286 ITR 274
Income Tax Act, 1961 — Section 139, 139(1), 139(4), 142(1), 2(47)Transfer of Property Act, 1882 — Section 53A
High Courts09 Aug 2006Dismissed
Jonaram Das Vs Md. Abdul Kadir and Others
Gauhati High Court · AIR 2007 Guw 18 : (2007) 2 GLR 61
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 9, Order 7 Rule 3
High Courts09 Aug 2006Dismissed
Lingu Orang Vs State of Assam
Gauhati High Court · (2006) 3 GLR 759 : (2006) 4 GLT 95
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Aug 2006Dismissed
Kanak Udyog (India) and Others Vs State of Assam and Others
Gauhati High Court · (2007) 3 BC 222 : (2007) 139 CompCas 12 : (2006) 4 GLT 492
Constitution of India, 1950 — Article 14, 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 12, 13, 15, 19, 20
High Courts09 Aug 2006Dismissed
State of Tripura and Others Vs Jhanu Devi Chakma
Gauhati High Court · (2006) 4 GLT 338
Constitution of India, 1950 — Article 14, 16
High Courts09 Aug 2006
Sukhato Sema, Nagaland Vs Union of India
Gauhati High Court · (2006) 08 GAU CK 0019
High Courts09 Aug 2006
Th.Shamungou Singh and Anr. Vs State of Manipur and Anr.
Gauhati High Court · (2006) 08 GAU CK 0017
High Courts09 Aug 2006Dismissed
Basant Cables and Conductors Pvt. Ltd. and Another Vs UCO Bank and Others
Gauhati High Court · (2006) GLT 13 Supp
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226