High Courts30 Mar 2006
B.Majumdar Vs Jorhat Municipal Board
Gauhati High Court · (2007) 4 GLR 269
Assam Municipal Act, 1956 — Section 326, 326
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 40 of 54
High Courts30 Mar 2006Allowed
Md. Abul Mazid and Others Vs Faruque Shaikh and Another
Gauhati High Court · (2007) ACJ 2112 : (2006) GLT 674 Supp
Motor Vehicles Act, 1988 — Section 134, 136, 158, 165, 166
High Courts30 Mar 2006
Md. Abul Mazid Etc. Vs Faruque Shaikh and Another
Gauhati High Court · (2007) 1 ACC 692
Motor Vehicles Act, 1988 — Section 134, 136, 158, 165, 166
High Courts30 Mar 2006Allowed
Abdul Mazid Vs Faruque Sheikh and Another
Gauhati High Court · (2009) 1 GLR 426
Motor Vehicles Act, 1988 — Section 134, 136, 158, 158(4), 158(6)
High Courts30 Mar 2006Allowed
Ganesh Sarma (Dr.) Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLT 34
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9Assam Services (Pension) Rules, 1969 — Rule 21Constitution of India, 1950 — Article 266, 311
High Courts30 Mar 2006Dismissed
Binoy Kumar Mishra Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 1 GLT 695
All India Services (Conduct) Rules, 1968 — Rule 3(1)All India Services (Discipline and Appeal) Rules, 1969 — Rule 24, 24, 24A, 28, 28Constitution of India, 1950 — Article 226
High Courts30 Mar 2006
Sakutushi Ao Vs Oriental Insurance Co. Ltd. and Others
Gauhati High Court · (2006) GLT 668 Supp
Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts29 Mar 2006Allowed
Uma Kanta Gayari and Another Vs State of Assam and Others
Gauhati High Court · (2006) 1 GLT 688
Constitution of India, 1950 — Article 21, 226, 32
High Courts29 Mar 2006Dismissed
Oriental Insurance Co. Ltd. Vs Dongkholam and Others
Gauhati High Court · (2006) 3 ACC 820 : (2007) ACJ 1973 : (2006) 2 GLT 1
Motor Vehicles Act, 1988 — Section 149, 165, 166, 170
High Courts29 Mar 2006Dismissed
Union of India (UOI) Vs Oinam Keirungba Meetei
Gauhati High Court · (2007) 2 ACC 899 : (2008) ACJ 783 : (2007) 1 GLR 251 : (2006) 2 GLT 200
Railway Claims Tribunal Act, 1987 — Section 18
High Courts29 Mar 2006
Thaneswar Nath Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 1 GLT 692
Armed Forces (Special Powers) Act, 1958 — Section 5Penal Code, 1860 (IPC) — Section 120B, 201, 346
High Courts28 Mar 2006
Sultan Mohammad Khan Vs Sahin Ahmed and Others
Gauhati High Court · (2006) GLT 722 Supp
Assam Panchayat Act, 1994 — Section 15(1)Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 4Assam Settlement of Forest Coupes and Mahals by Tender System Rules, 1967 — Rule 3
High Courts28 Mar 2006
Mamata Bezbora Legal Heirs of Prabir Bezbora and Others Vs Jayashree Chaliha and Others
Gauhati High Court · (2006) 2 GLT 189
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 27Transfer of Property Act, 1882 — Section 41
High Courts28 Mar 2006
Pato Devi Vs State of Manipur and Ors.
Gauhati High Court · (2006) 03 GAU CK 0076
High Courts28 Mar 2006Dismissed
Tsering Doka and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2009) 1 GLR 606 : (2006) GLT 647 Supp
Constitution of India, 1950 — Article 14, 16
High Courts28 Mar 2006
Shakum Vs State of ManipurSecy.(PHED) Government and Anr.
Gauhati High Court · (2006) 03 GAU CK 0018
High Courts27 Mar 2006Allowed
All Guwahati Educated Unemployed Hawkers Association and etc. Vs All Guwahati Municipal Corporation and Others etc.
Gauhati High Court · AIR 2006 Guw 132 : (2006) 2 GLT 518
Legal Services Authorities Act, 1987 — Section 22A, 22B, 22C, 22D, 22E
High Courts24 Mar 2006Dismissed
Purabi Majumder and Others Vs State of Tripura and Others
Gauhati High Court · (2006) GLT 199 Supp
Civil Procedure Code, 1908 (CPC) — Section 107Specific Relief Act, 1963 — Section 34Tripura Land Revenue and Land Reforms Act, 1960 — Section 11(3), 11(4), 133, 134, 135
High Courts24 Mar 2006
Salam James Meitei @ Sanatombi @ Naocha @ Albertson @ Lantamba @ Ningthiba Vs State of Manipur and Ors.
Gauhati High Court · (2006) 03 GAU CK 0079
High Courts24 Mar 2006Allowed
Nripen Sarma Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 1 GLT 851
Army Act, 1950 — Section 115, 120, 164Criminal Procedure Code, 1973 (CrPC) — Section 164