High Courts17 May 2006Dismissed
Rita Das Biswas Vs Trilokesh Das Biswas
Gauhati High Court · AIR 2007 Guw 122 : (2007) 1 DMC 96 : (2006) 3 GLT 221
Constitution of India, 1950 — Article 21Hindu Marriage Act, 1955 — Section 10, 13
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 33 of 54
High Courts17 May 2006Dismissed
Subhash Debnath Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 3 GLR 568 : (2006) 2 GLT 104
Industrial Disputes Act, 1947 — Section 11A
High Courts17 May 2006Dismissed
Monomohan Paul Vs Nil Mohan Das and Another
Gauhati High Court · AIR 2006 Guw 141
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Evidence Act, 1872 — Section 92
High Courts17 May 2006Dismissed
Rajen Lagshu Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLT 723
High Courts17 May 2006Allowed
Educomp Solutions Ltd. and Others Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLR 117 : (2006) 2 GLT 775
Constitution of India, 1950 — Article 14, 226
High Courts17 May 2006
Jitendra Kalita Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLR 143 : (2006) 2 GLT 654
Constitution of India, 1950 — Article 14, 154, 154(1), 16, 162
High Courts17 May 2006Allowed
National Insurance Co. Ltd. Vs Sandhya Rani Debbarma and Others
Gauhati High Court · (2008) GLT 874 Supp
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149(2), 168, 173
High Courts17 May 2006Dismissed
Kiran Das Vs Uma Ram Bhuyan and Another
Gauhati High Court · (2006) 05 GAU CK 0003
Evidence Act, 1872 — Section 3, 67Transfer of Property Act, 1882 — Section 53 A
High Courts16 May 2006Dismissed
Tarulata Das and Others Vs On the Death of Bharati Sharma, Her Hiers and Legal Representatives
Gauhati High Court · (2009) 1 GLR 123
Limitation Act, 1963 — Article 124, 5
High Courts16 May 2006
Silchar Development Authority Vs Silchar Municipal Board and Others
Gauhati High Court · (2006) GLT 758 Supp
Assam Municipal Act, 1956 — Section 15, 171, 171(1)Assam Town and Country Planning Act, 1959 — Section 13Constitution of India, 1950 — Article 243G, 243P, 243Q, 243R, 243S
High Courts16 May 2006
Md.Ajit Shah Vs State of Manipur and Ors.
Gauhati High Court · (2006) 05 GAU CK 0059
High Courts16 May 2006
Bhaba Gogoi Vs State of Assam
Gauhati High Court · (2006) CriLJ 3973
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts16 May 2006
Dipak Kumar Jain Vs Rita Das and Others
Gauhati High Court · (2006) 3 GLR 720
Motor Vehicles Act, 1988 — Section 166
High Courts16 May 2006Dismissed
Sh. R. Laithuama Vs State of Mizoram and Others
Gauhati High Court · (2006) 3 GLT 209
Land Acquisition Act, 1894 — Section 12(2), 18, 18(2), 3
High Courts15 May 2006
Sinam Gopal Singh Vs Rakesh, Chief Secretary to the Government of Manipur and Ors.
Gauhati High Court · (2006) 05 GAU CK 0058
High Courts15 May 2006
Th.Bobby Singh Vs State of Manipur and Ors.
Gauhati High Court · (2006) 05 GAU CK 0046
High Courts12 May 2006
Mahadev Biswas and Others Vs State of Assam
Gauhati High Court · (2006) GLT 543 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 302, 304, 304A, 323
High Courts12 May 2006
State of Manipur and Anr. Vs Santa Darji and Ors
Gauhati High Court · (2006) 05 GAU CK 0066
High Courts12 May 2006
State of Assam Vs Mintu Paul
Gauhati High Court · (2006) GLT 426 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 366, 376
High Courts12 May 2006Dismissed
Noor Islam Vs State of Assam
Gauhati High Court · (2006) 2 GLT 522
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 447