High Courts28 Apr 2006
Priyabala Biswas and Another Vs State of Tripura and Others
Gauhati High Court · (2006) 2 GLT 723
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 36 of 54
High Courts28 Apr 2006Dismissed
Dilip Sinha Vs Tripura Apex Weaver''s Co-operative Society Ltd. and Others
Gauhati High Court · (2006) 4 GLT 274
High Courts28 Apr 2006Allowed
Akham Ibodi Singh and Another Vs Akham Biradhwaja Singh and Another
Gauhati High Court · (2006) CriLJ 3366 : (2006) 2 DMC 523 : (2007) 1 GLR 359 : (2006) 2 GLT 48
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(2)Criminal Procedure Code, 1973 (CrPC) — Section 125, 395, 396, 397, 398Family Courts Act, 1984 — Section 10, 10(3), 14, 15, 16
High Courts28 Apr 2006Allowed
State of Nagaland and Others Vs Sentimeren AO, Laboratory Assistant and Others
Gauhati High Court · (2007) 1 GLR 564 : (2006) GLT 601 Supp
Constitution of India, 1950 — Article 20
High Courts27 Apr 2006
H.Ranibala Devi Vs Union of India and Ors.
Gauhati High Court · (2006) 04 GAU CK 0060
High Courts27 Apr 2006
Chingangbam Imo @ Dinesh Singh Vs State of Manipur
Gauhati High Court · (2006) 04 GAU CK 0042
High Courts27 Apr 2006
L.Bijoy Singh Vs State of Manipur and Anr.
Gauhati High Court · (2006) 04 GAU CK 0040
High Courts27 Apr 2006
Marthala Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 110 FLR 164 : (2006) 3 GLR 11
Central Civil Services (Extraordinary Pension) Rules, 1939 — Rule 11Constitution of India, 1950 — Article 226Railway Protection Force Rules, 1987 — Rule 273
High Courts27 Apr 2006
Waikhom Muhindro Singh Vs State of Manipur and Ors.
Gauhati High Court · (2006) 04 GAU CK 0030
High Courts27 Apr 2006
Tata Finance Ltd. Vs Naresh Ch. Deb
Gauhati High Court · (2007) 2 ARBLR 500 : (2007) 1 GLR 153
Arbitration and Conciliation Act, 1996 — Section 8
High Courts26 Apr 2006Allowed
North Eastern Electric Power Corporation Ltd. Vs S. Marbaniang
Gauhati High Court · (2007) 2 GLR 311 : (2006) 2 GLT 828
Arbitration and Conciliation Act, 1996 — Section 2, 31, 34Civil Procedure Code, 1908 (CPC) — Section 2General Clauses Act, 1897 — Section 3
High Courts26 Apr 2006
Oinam Nitaji Singh Vs District Magistrate, Imphal West, Manipur and Ors.
Gauhati High Court · (2006) 04 GAU CK 0049
High Courts26 Apr 2006
State of Manipur Vs Rifleman No.61051, Takhallambam Angou Singh
Gauhati High Court · (2006) 04 GAU CK 0045
High Courts26 Apr 2006
Tongbam Balahari Singh Vs Union of India and Ors.
Gauhati High Court · (2006) 04 GAU CK 0039
High Courts26 Apr 2006
Sagolsem Joychandra Singh Vs State of Manipur and Ors.
Gauhati High Court · (2006) 04 GAU CK 0029
High Courts26 Apr 2006
Md. Sanajuddin Ahmed Vs Nalini Prasad Sarma
Gauhati High Court · (2007) 2 GLR 754
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 34
High Courts25 Apr 2006
Ningombam Momo Singh Vs State of Manipur and Ors.
Gauhati High Court · (2006) 04 GAU CK 0057
High Courts25 Apr 2006
Swatinath and Anr. Vs State of Assam
Gauhati High Court · (2008) 1 GLR 789
Assam Trade Articles (Licencing and Control) Order, 1982 — Clause 10, Clause 10, Clause 10 Y, Clause 10 Y
High Courts25 Apr 2006Dismissed
The Assam Tribune Vs Commissioner of Income Tax and Another
Gauhati High Court · (2006) 205 CTR 430 : (2006) 285 ITR 452
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Income Tax Act, 1922 — Section 33(4)Income Tax Act, 1961 — Section 139(1), 254, 254(1), 260A, 28
High Courts25 Apr 2006Dismissed
Santanu Dutta Vs General Manager, N.F. Railway and Others
Gauhati High Court · (2009) 2 GLR 545
Constitution of India, 1950 — Article 226