High Courts11 Dec 2006Dismissed
Weldone Lyngdoh Vs Eva Phawa
Gauhati High Court · (2007) 2 DMC 550 : (2007) 2 GLT 531
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397General Clauses Act, 1897 — Section 3
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 3 of 54
High Courts08 Dec 2006Dismissed
Dipti Kr. Gogoi Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 2 GLT 241
High Courts08 Dec 2006Allowed
Sudipta Sen Vs Abhijit Deb Roy and Others
Gauhati High Court · (2007) 2 GLT 182
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 201, 415, 420, 468
High Courts08 Dec 2006
Haobijam Kenjit Singh alias Kenedy Vs State of Manipur and Others
Gauhati High Court · (2007) CriLJ 689 : (2006) GLT 577 Supp
Constitution of India, 1950 — Article 22, 226General Clauses Act, 1897 — Section 21National Security Act, 1980 — Section 14, 3
High Courts08 Dec 2006Dismissed
Shiva Shankar Prasad Yadav Vs Arya Samaj and Others
Gauhati High Court · (2007) 1 GLT 178
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 418, 419, 420, 465, 468
High Courts08 Dec 2006
Indian Potash Ltd. Vs Sapan Kumar Bhattacharjee
Gauhati High Court · (2008) 1 GLR 53
Industrial Disputes Act, 1947 — Section 2(R), 2(R)
High Courts08 Dec 2006
Lalthnkhum Kuki Vs State of Manipur and Others
Gauhati High Court · (2007) 3 GLT 544
Constitution of India, 1950 — Article 226, 311, 32Penal Code, 1860 (IPC) — Section 302, 304A, 338
High Courts07 Dec 2006Dismissed
Nur Ali (Md) Vs Thambal Sana Bibi
Gauhati High Court · (2007) 1 GLT 508
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19
High Courts07 Dec 2006Dismissed
Commissioner of Income Tax Vs Poddar Swadesh Udyog (P.) Ltd.
Gauhati High Court · (2007) 2 GLR 97
Income Tax Act, 1961 — Section 143, 250, 260A
High Courts07 Dec 2006
Kanaklata Saha Vs State of Tripura and Others
Gauhati High Court · (2006) GLT 559 Supp
Constitution of India, 1950 — Article 14, 16, 311(2)
High Courts07 Dec 2006Dismissed
Shri Ganga Fisherman Samabay Samity Ltd. Vs State of Assam and Others
Gauhati High Court · (2007) 1 GLT 558
High Courts07 Dec 2006Dismissed
Biman Ranjan Dhar Choudhury Vs State of Tripura and Others
Gauhati High Court · (2007) 1 GLT 572
High Courts06 Dec 2006Dismissed
Manoranjan Sutradhar Vs State of Tripura and Others
Gauhati High Court · (2006) GLT 320 Supp
High Courts06 Dec 2006
Hindustan Paper Corpn. Ltd. and Another Vs L.M. Marketing and Others
Gauhati High Court · (2007) 2 GLT 499
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts06 Dec 2006Dismissed
Dipankar Chakraborty and Others Vs State Bank of India and Others
Gauhati High Court · (2007) 2 GLR 837 : (2006) GLT 274 Supp
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12
High Courts06 Dec 2006
State of Assam and Others Vs Rimki Buragohain and Others
Gauhati High Court · (2007) 1 GLT 260
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts05 Dec 2006
Thounaojam Romen Singh Vs District Magistrate and Others
Gauhati High Court · (2006) GLT 818 Supp
Constitution of India, 1950 — Article 22, 226General Clauses Act, 1897 — Section 21National Security Act, 1980 — Section 14(1), 3, 3(3), 3(5), 8
High Courts05 Dec 2006Allowed
Kripesh Chandra Roy Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 1 GLT 579
Criminal Procedure Code, 1973 (CrPC) — Section 303, 304
High Courts05 Dec 2006Allowed
United India Insurance Co. Ltd. Vs Recharson @ Akhai @ Yaokhai and Another
Gauhati High Court · (2007) 2 GLR 811 : (2007) 1 GLT 555
Employees Compensation Act, 1923 — Section 2, 30, 4
High Courts05 Dec 2006Allowed
Indian Railway Catering and Tourism Corporation Ltd. Vs Alak Kumar Ghose and Others
Gauhati High Court · (2007) 2 ARBLR 503 : (2007) 2 GLR 521 : (2007) 1 GLT 174
Arbitration and Conciliation Act, 1996 — Section 37, 9