High Courts23 May 2006
National Insurance Co. Ltd. Vs Member, Mact Kamrup, GHY and Others
Gauhati High Court · (2006) 4 ACC 176 : (2006) 2 GLT 804
Motor Vehicles Act, 1988 — Section 163A
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 32 of 54
High Courts23 May 2006Allowed
Abhijit Kalita @ Anol Kakoti and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 2 GLT 683
Constitution of India, 1950 — Article 226
High Courts23 May 2006
Ph.Nabachandra Sharma Vs State of Manipur and Ors.
Gauhati High Court · (2006) 05 GAU CK 0016
High Courts22 May 2006Allowed
Pramod Bhuyan Vs State of Assam
Gauhati High Court · (2006) 4 GLT 731
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 302, 304A, 34
High Courts19 May 2006
Sekhar Dutta Choudhury Vs State of Tripura and Others
Gauhati High Court · (2006) 3 GLT 384
Constitution of India, 1950 — Article 14Tripura State Civil Services (Revised Pay) (Amendment) Rules, 1999 — Rule 10
High Courts19 May 2006Allowed
Tileswar Dutta Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLT 342
Constitution of India, 1950 — Article 39, 41, 43
High Courts19 May 2006Dismissed
Madan Kumar Nama Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 3 GLT 733
Border Security Force Act, 1968 — Section 117, 20, 53, 70Border Security Force Rules, 1969 — Rule 151, 157, 16(2), 16(5), 167Constitution of India, 1950 — Article 226
High Courts18 May 2006Dismissed
Keshab Ch. Singha and Others Vs Moulovi Abdul Matin Choudhury and Others
Gauhati High Court · (2006) 3 GLR 635 : (2006) 2 GLT 731
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts18 May 2006Allowed
National Insurance Company Ltd. Vs Rana Dev Sutradhar and Others
Gauhati High Court · (2006) 05 GAU CK 0084
Employees Compensation Act, 1923 — Section 2, 30Motor Vehicles Act, 1988 — Section 143, 144, 167, 173
High Courts18 May 2006
L.Mohindro Singh and Ors. Vs State of Manipur and Ors.
Gauhati High Court · (2006) 05 GAU CK 0070
High Courts18 May 2006
B.S.Yambem, Commandant CRPF Vs Union of India and Ors.
Gauhati High Court · (2006) 05 GAU CK 0047
High Courts18 May 2006Dismissed
B.K.M. Composite Farm Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLT 796
Constitution of India, 1950 — Article 226
High Courts18 May 2006Dismissed
Presson Manufacturing Limited Vs Woodlands Instruments Pvt. Ltd. and Another
Gauhati High Court · (2006) 3 GLT 183
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 28
High Courts18 May 2006
State of Arunachal Pradesh Vs Tame Hasi and Another
Gauhati High Court · (2006) 3 GLT 278
Assam Frontier (Administration of Justice) Act, 1945 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 307, 326, 34, 452
High Courts18 May 2006
State of Arunachal Pradesh Vs Naina Bahadur Chetry
Gauhati High Court · (2006) 3 GLT 85
Assam Frontier (Administration of Justice) Act, 1945 — Section 30Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 1Criminal Procedure Code, 1973 (CrPC) — Section 164(5), 313
High Courts17 May 2006Dismissed
Barnaddi Gramya Unnayan Samity Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLT 567
High Courts17 May 2006
Kusum Ch. Sarkar Vs State of Tripura and Another
Gauhati High Court · (2006) 3 GLT 167
Constitution of India, 1950 — Article 14Tripura State Civil Services (Revised Pay) Rules, 1988 — Rule 7