High Courts24 Mar 2006Allowed
P.G. Momin Vs Government of Meghalaya and Others
Gauhati High Court · (2006) 3 GLR 205
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 41 of 54
High Courts24 Mar 2006Allowed
Surajitdas Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLT 324
Assam Town and Country Planning (Constitution of Authority) Rules, 1961 — Rule 6Assam Town and Country Planning Act, 1959 — Section 8Criminal Procedure Code, 1973 (CrPC) — Section 195, 340
High Courts24 Mar 2006Dismissed
Subrata Kumar Chakraborty and Another Vs State of Tripura and Others
Gauhati High Court · (2006) GLT 208 Supp
Constitution of India, 1950 — Article 14
High Courts24 Mar 2006Dismissed
Bibhutosh Bhattacharjee Vs North Eastern Regional Institute of Sicence and Technology and Others
Gauhati High Court · (2006) 3 GLT 164
Constitution of India, 1950 — Article 14, 16
High Courts24 Mar 2006Allowed
Tummar Bagra and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2007) 1 CTLJ 210 : (2006) 2 GLT 265
High Courts23 Mar 2006
Mohit Ch. Saikia Vs Md. Lal Mian
Gauhati High Court · (2006) 3 GLR 112
Specific Relief Act, 1963 — Section 6
High Courts23 Mar 2006Allowed
State of Tripura and Another Vs Tripura Government Pensioner''s Association
Gauhati High Court · (2006) 2 GLT 688
Central Civil Services (Pension) (Amendment) Rules, 1991 — Rule 55ACentral Civil Services (Pension) Rules, 1972 — Rule 55ACivil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts23 Mar 2006Dismissed
Viswanath Bogar Vs Gyarasilal Agarwalla
Gauhati High Court · (2006) 3 GLR 177 : (2006) 2 GLT 514
Assam Urban Areas Rent Control Act, 1972 — Section 5(1)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144, 144(1), 151Constitution of India, 1950 — Article 226, 227
High Courts23 Mar 2006
Thiyam Kula Singh and Anr. Vs State of Manipur and Anr.
Gauhati High Court · (2006) 03 GAU CK 0077
High Courts23 Mar 2006
Anil Kumar Baruah Vs State of Arunachal Pradesh
Gauhati High Court · (2007) 3 GLT 229
Constitution of India, 1950 — Article 227, 227Criminal Procedure Code, 1973 — Section 407Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts23 Mar 2006Allowed
Prag Electrical Pvt. Ltd. Vs State of Assam and Others
Gauhati High Court · (2007) 1 BC 246 : (2006) 2 GLT 624
Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 2, 3, 4, 5
High Courts23 Mar 2006
Md.Nizamuddin Vs State of Manipur and Ors.
Gauhati High Court · (2006) 03 GAU CK 0046
High Courts23 Mar 2006
Huidrom Ongbi Shanti Devi Vs State of Manipur and Ors.
Gauhati High Court · (2006) 03 GAU CK 0043
High Courts23 Mar 2006
Abdul Mazid Vs State of Assam and Others
Gauhati High Court · (2006) GLT 521 Supp
Constitution of India, 1950 — Article 213, 217, 219, 226, 56Gauhati Municipal Corporation Act, 1971 — Section 146, 15, 15(1), 15(3), 20Gauhati Municipal Corporation Election Rules, 1973 — Rule 107, 2, 21B, 21C, 21D
High Courts22 Mar 2006Allowed
State of Tripura Vs Sabitri Salt Suppliers
Gauhati High Court · (2007) 3 ARBLR 519 : (2007) 2 GLT 163
Arbitration and Conciliation Act, 1996 — Section 30, 31, 34Evidence Act, 1872 — Section 91
High Courts22 Mar 2006Dismissed
Md. Alauddin Vs State of Assam
Gauhati High Court · (2006) 3 GLR 210 : (2009) 3 GLT 524 : (2006) 2 GLT 163
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts22 Mar 2006Dismissed
Cheniram Rajowar Vs State of Assam
Gauhati High Court · (2006) 2 GLT 169
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376, 493
High Courts22 Mar 2006Allowed
Ashish Kr. Dey Vs Food Corporation of India and Others
Gauhati High Court · (2006) GLT 7 Supp
Income Tax Act, 1961 — Section 158BFA(2), 220(2), 221, 226(3), 251
High Courts21 Mar 2006
Kamal Kumar (Prof.) and Others Vs North Eastern Hill University and Others
Gauhati High Court · (2006) 1 GLT 841
Constitution of India, 1950 — Article 309North Eastern Hill University Act, 1973 — Section 37