High Courts22 Feb 2006
Monohar Debnath Vs Monoranjan Debnath and Ors.
Gauhati High Court · (2008) 1 GLR 747
Civil Procedure Code, 1908 — Section 152Civil Procedure Code, 1908 (CPC) — Section 152
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 47 of 54
High Courts21 Feb 2006Dismissed
Monwar Ali and Others Vs Mustt. Rayachan Bewa and Others
Gauhati High Court · AIR 2006 Guw 146 : (2006) GLT 498 Supp
Easements Act, 1882 — Section 13, 15
High Courts20 Feb 2006Dismissed
Pawan Kumar Agarwal and Another Vs State Bank of India
Gauhati High Court · (2006) 2 GLR 729
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 16, 20, 21
High Courts20 Feb 2006Dismissed
Employees'' State Insurance Corporation Vs Dhiren Chaudhury
Gauhati High Court · (2006) 109 FLR 178 : (2006) 2 LLJ 943
Employees State Insurance Act, 1948 — Section 45A, 82
High Courts20 Feb 2006
Promode Boro and Others Vs Paramesh Dutta and Others
Gauhati High Court · (2006) 2 GLR 425 : (2006) 1 GLT 758
High Courts20 Feb 2006Allowed
Ganesh Electric Stores Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 437 : (2006) GLT 619 Supp
Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468
High Courts20 Feb 2006Allowed
Jitendra Dev Barma Vs State of Tripura and Another
Gauhati High Court · (2006) 2 GLT 78
Pension Rules — Rule 48A(4)
High Courts16 Feb 2006Allowed
Ramij Uddin Mazumdar and Another Vs State of Assam and Others
Gauhati High Court · (2006) 4 GLT 829
High Courts16 Feb 2006Allowed
Smt. Phulo Bala Das Vs Union of India (UOI) and Others
Gauhati High Court · (2006) CriLJ 3051 : (2007) 1 GLR 369 : (2007) 2 GLT 465
Armed Forces (Assam and Manipur) Special Powers Act, 1958 — Section 4, 5Constitution of India, 1950 — Article 21, 226Penal Code, 1860 (IPC) — Section 302
High Courts16 Feb 2006Dismissed
Sri Mithu Kalita alias Mitu Kalita Vs State of Assam
Gauhati High Court · (2006) CriLJ 2570 : (2006) 1 GLT 393
Constitution of India, 1950 — Article 136, 14, 19, 19(2), 19(3)Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 306, 313, 313(1), 313(2)Evidence Act, 1872 — Section 27
High Courts16 Feb 2006Dismissed
B. Pdah Vs Meghalaya State Electricity Board and Others
Gauhati High Court · (2006) 3 GLT 639
Assam State Electricity Board Employees (General Services) Regulations, 1960 — Regulation 10Meghalaya Civil Services (Pension) Rules, 1983 — Rule 8(1)
High Courts16 Feb 2006
Jutismrita Dowarah Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLR 767
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9, 9(4), 9(9)Constitution of India, 1950 — Article 19(1), 226
High Courts16 Feb 2006
Parag Saikia @ Ridip Saikia Vs State of Assam
Gauhati High Court · (2006) GLT 490 Supp
Penal Code, 1860 (IPC) — Section 354, 376, 376(1), 451
High Courts15 Feb 2006
Hemendra Nath Thakuria Vs State of Assam and Others
Gauhati High Court · (2006) GLT 699 Supp
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts14 Feb 2006
Sobha Biswas and Others Vs Ranjit Lodh
Gauhati High Court · (2006) 1 GLT 479
Assam Urban Areas Rent Control Act, 1972 — Section 2, 5, 5(4)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Transfer of Property Act, 1882 — Section 108
High Courts13 Feb 2006Dismissed
Himangshu Dutta Vs Md. Kala Mia
Gauhati High Court · (2006) 3 GLR 200
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 9, 11, 115, 35AIncome Tax Act, 1961 — Section 281A
High Courts13 Feb 2006Allowed
Sadhana Saha and Another Vs Commandant Provisioning, M.T. Pool and Others
Gauhati High Court · (2006) 3 ACC 736 : (2007) ACJ 822 : (2006) GLT 298 Supp
Penal Code, 1860 (IPC) — Section 279, 338
High Courts10 Feb 2006
Managing Director, Hanuman Plantations Limited Vs Commissioner for Workmen''s Compensation and Others
Gauhati High Court · (2008) GLT 304 Supp
Penal Code, 1860 (IPC) — Section 302Workmens Compensation Act, 1923 — Section 21, 21(2), 8
High Courts10 Feb 2006Allowed
Ranjit Kumar Roy and Others Vs Tripura Gramin Bank and Others
Gauhati High Court · (2006) 1 GLT 553
Constitution of India, 1950 — Article 14, 141, 16Regional Rural Banks Act, 1976 — Section 29
High Courts10 Feb 2006
Maya Purkayastha L.Rs. of Biswapati Purkayastha Vs Inspector General of Police and Others
Gauhati High Court · (2006) GLT 461 Supp
Civil Procedure Code, 1908 (CPC) — Section 81Penal Code, 1860 (IPC) — Section 47A