High Courts03 Mar 2006Allowed
Khorsed Ali Vs Jalkadar and Others
Gauhati High Court · (2006) 2 GLT 836
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3ALimitation Act, 1963 — Section 3
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 45 of 54
High Courts03 Mar 2006
New India Assurance Co. Ltd. Vs Member, Motor Accident Claims Tribunal and Others
Gauhati High Court · (2006) 3 ACC 805 : (2007) ACJ 1360 : (2006) 2 GLR 446 : (2006) 1 GLT 746
High Courts03 Mar 2006
David Kinghen Vs State of Nagaland and Others
Gauhati High Court · (2006) 2 GLR 752 : (2006) GLT 616 Supp
Constitution of India, 1950 — Article 19(1), 226, 300, 300A
High Courts03 Mar 2006
Hopichem Sangtam Vs State of Nagaland and Others
Gauhati High Court · (2009) 4 GLR 394 : (2006) GLT 563 Supp
Constitution of India, 1950 — Article 226
High Courts02 Mar 2006
New India Assurance Co. Ltd. Vs Imkong Toshi Jamir alias Toshi Jamir
Gauhati High Court · (2007) ACJ 2871 : (2006) 3 GLR 31 : (2006) 3 GLT 379
Motor Vehicles Act, 1988 — Section 147, 173
High Courts02 Mar 2006
A.S.Wilson Vs State of Manipur and Anr.
Gauhati High Court · (2006) 03 GAU CK 0048
High Courts02 Mar 2006Allowed
Rajesh Kumar Borah Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 4 GLT 764
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 3(3)
High Courts02 Mar 2006
Nagaland Sericulture Technical Staff Association Vs State of Nagaland and Others
Gauhati High Court · (2006) GLT 600 Supp
Constitution of India, 1950 — Article 226
High Courts01 Mar 2006Allowed
Rana Saikia and Another Vs State of Assam
Gauhati High Court · (2006) CriminalCC 1094
Criminal Procedure Code, 1973 (CrPC) — Section 223Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 18Penal Code, 1860 (IPC) — Section 302, 34
High Courts01 Mar 2006
Zindianbou and Ors. Vs State of Manipur and Ors.
Gauhati High Court · (2006) 03 GAU CK 0069
High Courts01 Mar 2006
Haladhar Kalita Vs State of Assam and Others
Gauhati High Court · (2006) GLT 28 Supp
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 15, 23, 6, 7Constitution of India, 1950 — Article 223, 226, 233, 233(2), 234Police Act, 1861 — Section 34
High Courts28 Feb 2006
Nripendra Nath Medhi Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLT 685
Constitution of India, 1950 — Article 226
High Courts28 Feb 2006
Kabo Leikai Nupi Keithel Development Committee and Anr. Vs State of Manipur and Ors.
Gauhati High Court · (2006) 02 GAU CK 0057
High Courts27 Feb 2006
Muzammil Hussain and Another Vs State of Assam
Gauhati High Court · (2006) CriLJ 2971
Penal Code, 1860 (IPC) — Section 302, 304, 31, 34
High Courts27 Feb 2006Allowed
Suresh Chandra Sarma Vs State of Assam and Others
Gauhati High Court · (2006) 109 FLR 469 : (2006) 2 GLR 502
Constitution of India, 1950 — Article 226
High Courts27 Feb 2006Dismissed
Dr. Kamala Kanta Kalita and Another Vs Assam Cricket Assosciation and Others
Gauhati High Court · (2006) 1 GLT 528
Assam Cricket Association Rules — Rule 18, 20Constitution of India, 1950 — Article 12, 226
High Courts27 Feb 2006Dismissed
Konsam Brojen Singh Vs State of Manipur and Others
Gauhati High Court · (2006) 2 GLR 452 : (2006) 1 GLT 375 : (2006) 1 GLT 371
Constitution of India, 1950 — Article 14, 21, 22, 22(4), 22(5)National Security Act, 1980 — Section 3, 3(1), 8(1)
High Courts24 Feb 2006
Akham Joychandra Singh Vs Union of India represented by Secy., Ministry of Home Affairs (Department of Internal Security) North Block and Ors.
Gauhati High Court · (2006) 02 GAU CK 0051
High Courts24 Feb 2006
Th.Jeetendra Singh Vs Imphal Municipal Council thr.the Chairman (IMC), Imphal, Manipur and Anr.
Gauhati High Court · (2006) 02 GAU CK 0047
High Courts24 Feb 2006
Aribam Laxmirani Devi Vs State of Manipur and Ors.
Gauhati High Court · (2006) 02 GAU CK 0046