High Courts01 Aug 2006
State of Arunachal Pradesh and Others Vs Rajdhani Tractors and Agencies
Gauhati High Court · (2007) 2 GLR 578
Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 22 of 54
High Courts01 Aug 2006Allowed
Osman Ali Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLT 696
Arms Act, 1959 — Section 25(1)(A), 27Constitution of India, 1950 — Article 21, 211, 22, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 357, 438, 439, 46
High Courts01 Aug 2006
Konjengbam Kanhai Singh Vs State of Manipur, Manipur and Ors.
Gauhati High Court · (2006) 08 GAU CK 0083
High Courts01 Aug 2006Dismissed
Manika Talukdar Vs State of Tripura and Others
Gauhati High Court · (2006) 4 GLT 63
High Courts01 Aug 2006Allowed
Kim Gangte Vs State of Manipur
Gauhati High Court · (2006) 3 GLT 356
Criminal Procedure Code, 1973 (CrPC) — Section 155(4), 195, 195(1), 313, 316Penal Code, 1860 (IPC) — Section 186, 427Probation of Offenders Act, 1958 — Section 12, 3, 4
High Courts01 Aug 2006Allowed
Kalyan Kumar Sarkar Vs Alok Kanti Paul Choudhury and Others
Gauhati High Court · (2007) 1 GLR 462 : (2006) 3 GLT 624
Constitution of India, 1950 — Article 226
High Courts01 Aug 2006
Pekar Gamlin Vs State of Arunachal Pradesh
Gauhati High Court · (2006) 4 GLT 564
Assam Frontier (Administration of Justice) Act, 1945 — Section 30(1)Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 482
High Courts31 Jul 2006Allowed
Union of India (UOI) and Others Vs Jayashri Deb Roy (Dutta)
Gauhati High Court · (2009) 1 GLR 843
High Courts31 Jul 2006Dismissed
Akhil Kumar Nikhil Kumar Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLR 731 : (2006) 3 GLT 690 : (2007) 9 VST 79
Central Sales Tax Act, 1956 — Section 9Constitution of India, 1950 — Article 226
High Courts31 Jul 2006Allowed
Reba Kanta Deka Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 3 GLT 780
Penal Code, 1860 (IPC) — Section 34, 365
High Courts31 Jul 2006
Commissioner of Income Tax Vs Chandra Charitable Trust
Gauhati High Court · (2006) 156 TAXMAN 19
Income Tax Act, 1961 — Section 11, 12, 13, 263
High Courts31 Jul 2006Allowed
Sarungbam Joykumar Singh and Others Vs State of Manipur and Others
Gauhati High Court · (2007) 1 GLR 138 : (2006) 3 GLT 310
Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 4, 5A, 6, 7
High Courts31 Jul 2006Allowed
Rajat Kumar Das Roy Vs Union of India (UOI) and Others
Gauhati High Court · (2008) GLT 269 Supp
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(2)Penal Code, 1860 (IPC) — Section 307, 448, 506
High Courts31 Jul 2006Allowed
Indrajit Terang Vs State of Assam and Others
Gauhati High Court · (2006) CriLJ 4450 : (2006) 3 GLR 810 : (2006) 3 GLT 320
Constitution of India, 1950 — Article 21, 226Penal Code, 1860 (IPC) — Section 384
High Courts28 Jul 2006Allowed
National Insurance Co. Ltd. Vs Momina Begum and Others
Gauhati High Court · (2006) 4 GLT 543
Motor Vehicles Act, 1988 — Section 147(I)Workmens Compensation Act, 1923 — Section 12, 17, 3, 4, 5
High Courts28 Jul 2006
Priyanka Estate International (P.) Ltd. and Others Vs State of Assam and Others
Gauhati High Court · (2007) 1 GLR 473 : (2006) 3 GLT 1
Constitution of India, 1950 — Article 226
High Courts28 Jul 2006
Ngapa Maram Vs District Magistrate, Imphal West, Manipur and Ors.
Gauhati High Court · (2006) 07 GAU CK 0047
High Courts28 Jul 2006
Huidrom Priyokumar Singh Vs District Magistrate, Imphal West, Manipur and Ors.
Gauhati High Court · (2006) 07 GAU CK 0029
High Courts28 Jul 2006Dismissed
Jhanwarlal Patwa Vs Uday Narain Goswami and Another
Gauhati High Court · AIR 2006 Guw 184 : (2006) 3 GLT 458
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 135, 137, 138, 139, 165
High Courts28 Jul 2006
Manager, (In-Charge), Kuhum Tea Estate Vs State of Assam and Ors.
Gauhati High Court · (2007) 2 GLT 965
Constitution of India, 1950 — Article 226, 226