High Courts05 Jun 2006
Sanjoy Deb Barma Vs State of Tripura and Others
Gauhati High Court · (2006) 3 GLT 47
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 311, 311(2)
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 30 of 54
High Courts05 Jun 2006Allowed
Oriental Insurance Co. Ltd. Vs Gunamai Saikia and Another
Gauhati High Court · (2007) 2 GLT 617
Motor Vehicles Act, 1939 — Section 95(2)(b)(ii)
High Courts02 Jun 2006Dismissed
Kulen Haloi Vs State of Assam
Gauhati High Court · (2006) 2 GLT 807
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 448
High Courts02 Jun 2006Dismissed
Gauhati High Court, (Prinicpal Seat) Employees Association and Another Vs Gauhati High Court and Others
Gauhati High Court · (2006) 2 GLT 749
Constitution of India, 1950 — Article 14, 146(2), 16, 216, 223
High Courts01 Jun 2006Allowed
Prakash Nath Vs State of Assam
Gauhati High Court · (2007) 4 GLT 640 : (2007) 2 GLT 471
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 375, 376
High Courts01 Jun 2006Dismissed
Mihir Sarkar Vs Soma Roy (Sarkar)
Gauhati High Court · (2006) 3 GLR 655
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 28
High Courts01 Jun 2006Allowed
Chanambam Menjor Singh Vs Comdt./C.O. 61 CRPF and Others
Gauhati High Court · (2007) 2 GLR 28 : (2006) 3 GLT 429
Constitution of India, 1950 — Article 20, 21, 22, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 357
High Courts01 Jun 2006Allowed
Prabhat Chandra Rudra Paul Vs Food Corporation of India and Others
Gauhati High Court · (2007) 1 GLT 22
High Courts01 Jun 2006Dismissed
Hem Chandra Goswami Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLR 577 : (2008) 4 GLT 947 : (2006) 3 GLT 57
Dibrugarh University Act, 1965 — Section 32
High Courts01 Jun 2006Dismissed
Bhagawan Meghani Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 4 GLT 152
Central Civil Services (Revised Pay) Rules, 1986 — Rule 27Constitution of India, 1950 — Article 226
High Courts31 May 2006Allowed
Union of India (UOI) and Others Vs Md. Zainul Abedin and Another
Gauhati High Court · (2007) 2 GLR 301 : (2006) 3 GLT 270
Constitution of India, 1950 — Article 14, 16, 226, 311
High Courts31 May 2006
Milonjoy Reang Vs State of Tripura
Gauhati High Court · (2008) 3 GLR 764
Evidence Act, 1872 — Section 26, 26Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302
High Courts31 May 2006Allowed
Amu Mia Vs State of Assam
Gauhati High Court · (2006) 3 GLT 418
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 376, 379
High Courts31 May 2006Dismissed
Bijoy Kumar Pandey Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 1 GLR 440 : (2006) 2 GLT 840
Constitution of India, 1950 — Article 311
High Courts30 May 2006Dismissed
Lankashi Tea and Seed Estates P. Ltd. and Another Vs Commissioner of Taxes and Others
Gauhati High Court · (2006) 205 CTR 36 : (2007) 1 GLT 628 : (2006) 2 GLT 493 : (2006) 284 ITR 515
Assam Agricultural Income Tax Act, 1939 — Section 2, 8, 8(1), 8(2)Assam Taxation (on Specified Lands) Act, 1990 — Section 2Income Tax Act, 1961 — Section 2(1A), 28, 37, 37(1), 43B
High Courts30 May 2006
Shyamal Saikia Vs Gauhati High Court and Others
Gauhati High Court · (2006) 2 GLT 874
Constitution of India, 1950 — Article 226
High Courts30 May 2006Dismissed
S. Joychand Singh Vs Gauhati High Court and Another
Gauhati High Court · (2006) 3 GLR 582 : (2006) 2 GLT 877
Constitution of India, 1950 — Article 226
High Courts29 May 2006Dismissed
Jodhraj Baid and Another Vs State of Mizoram and Others
Gauhati High Court · (2006) 2 GLT 673
Administration of Justice (Lushai Hills) Rules, 1937 — Rule 10, 8, 9Constitution of India, 1950 — Article 233, 234, 235, 236, 237Criminal Procedure Code, 1973 (CrPC) — Section 32
High Courts27 May 2006Dismissed
Abdul Rob Vs State of Assam
Gauhati High Court · (2006) 4 GLT 817
Criminal Procedure Code, 1973 (CrPC) — Section 299, 299(1), 313Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 34, 376, 457
High Courts26 May 2006
Lairenlakam Somondro Singh @ Somorendro @ Kenedy Vs State of Manipur and Others
Gauhati High Court · (2006) 4 GLT 106
Constitution of India, 1950 — Article 21, 22, 22(5)General Clauses Act, 1897 — Section 21Maintenance of Internal Security Act, 1971 — Section 14