High Courts05 Dec 2006
R.K. Bimol Singh Vs State of Manipur and Others
Gauhati High Court · (2007) 2 GLR 362 : (2007) 2 GLT 82
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 4 of 54
High Courts05 Dec 2006Allowed
Sanjay Kumar and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 1 GLT 619
Constitution of India, 1950 — Article 19
High Courts05 Dec 2006Allowed
Madnani Construction Corporation P. Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (2008) 296 ITR 45
Income Tax Act, 1961 — Section 143, 144, 145, 44AB
High Courts05 Dec 2006Dismissed
Nripendra Deb Roy Vs State of Tripura and Another
Gauhati High Court · (2007) 2 GLR 349 : (2007) 1 GLT 773
High Courts05 Dec 2006Dismissed
State of Tripura and Another Vs Bhajan Chandra Debnath and Others
Gauhati High Court · (2006) GLT 567 Supp
High Courts04 Dec 2006Allowed
Diptendu Bhattacharjee Vs State of Tripura and Others
Gauhati High Court · (2007) 2 GLR 551
High Courts04 Dec 2006Dismissed
National Insurance Co. Ltd. Vs Sandhya Rani Das and Others
Gauhati High Court · (2007) 3 GLT 288
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149, 173
High Courts02 Dec 2006Allowed
Anjan Deb Roy and Another Vs State of Tripura and Others
Gauhati High Court · (2007) 1 GLT 574
Constitution of India, 1950 — Article 226
High Courts02 Dec 2006Allowed
Sushil Kumar Baruah Vs State of Assam and Others
Gauhati High Court · (2007) 1 GLT 533
High Courts01 Dec 2006
United India Insurance Co. Ltd. Vs Manoranjan Das and Another
Gauhati High Court · (2008) GLT 329 Supp
Workmens Compensation Act, 1923 — Section 4(1), 4(1)(C)
High Courts01 Dec 2006Dismissed
Officer Commanding Vs Sitram Banda and Another
Gauhati High Court · (2007) 2 GLR 158
Constitution of India, 1950 — Article 226, 227Employees Compensation Act, 1923 — Section 19, 30
High Courts01 Dec 2006Allowed
Jorehaut Group Ltd. Vs Assistant Commissioner of Income Tax
Gauhati High Court · (2007) 289 ITR 422
Income Tax Act, 1961 — Section 147, 148
High Courts30 Nov 2006Allowed
Mornoi Gaon Panchayat Mahila Multipurpose Samabai Samity and Another Vs State of Assam and Others
Gauhati High Court · (2007) 2 GLR 799 : (2007) 1 GLT 538
High Courts30 Nov 2006Allowed
Bijan Roy Vs State of Tripura and Others
Gauhati High Court · (2007) 1 GLR 796 : (2007) 1 GLT 550
Constitution of India, 1950 — Article 14, 16
High Courts30 Nov 2006Dismissed
Manash Ali Vs State of Assam
Gauhati High Court · (2007) 1 GLT 196
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376
High Courts29 Nov 2006Dismissed
Ngmaithem Angahal Singh Vs Salam Bira @ Kora Singh and Others
Gauhati High Court · (2006) GLT 277 Supp
Constitution of India, 1950 — Article 226Manipur Land Revenue and Land Reform Rules, 1961 — Rule 10, 11, 12, 13, 18Manipur Land Revenue and Land Reforms Act, 1960 — Section 15, 2, 4, 93, 93(1)
High Courts29 Nov 2006Allowed
Nangkhujam Mungsong and Another Vs Smt. Thokchom Ongbi Gambhini Devi
Gauhati High Court · (2007) CriLJ 1491 : (2006) GLT 569 Supp
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 46
High Courts29 Nov 2006Allowed
Samsul Hussain and Others Vs Abdul Wahid and Others
Gauhati High Court · (2007) 1 GLT 980
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts28 Nov 2006
Thokchom Ratan Singh Vs District Magistrate, Imphal West
Gauhati High Court · (2007) 4 GLR 561
National Security Act, 1980 — Section 14, 14, 3(5), 3(5)
High Courts28 Nov 2006Dismissed
Paltanbazar Municipal Corpn. Market Dealers Association and Others Vs Rafia Shah and Others
Gauhati High Court · (2007) 1 GLT 958
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 10, 2Court Fees Act, 1870 — Section 7(iv)(c)