COURT ARCHIVE

Gauhati High Court judgments, 2006

1,071 judgments · page 49 of 54

High Courts02 Feb 2006Dismissed

Nityananda Debnath and Others Vs Estate Officer and Others

Gauhati High Court · AIR 2006 Guw 78 : (2006) GLT 731 Supp

Land Acquisition Act, 1894 — Section 16, 17National Highways Act, 1956 — Section 4, 5Provincial Insolvency Act, 1920 — Section 56

High Courts01 Feb 2006Dismissed

Union of India (UOI) and Others Vs Swapan Kumar Deb

Gauhati High Court · (2006) 2 GLR 422 : (2006) 2 GLT 139

High Courts01 Feb 2006Dismissed

Surjya Kumar Das and Others Vs Anil Chandra Kar and Others

Gauhati High Court · (2007) 2 GLR 541

Civil Procedure Code, 1908 (CPC) — Section 100, 21, 21(2), 9, 99Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 11

High Courts01 Feb 2006Dismissed

S.S. Photographic Lab. Pvt. Ltd. Vs State of Assam and Others

Gauhati High Court · (2006) 3 GLT 495 : (2006) 145 STC 156

Assam General Sales Tax Act, 1993 — Section 16, 17, 17(3), 17(5), 2(33)Constitution of India, 1950 — Article 141, 246(3), 366(20A), 366(29A)

High Courts01 Feb 2006

Mustt. Amrana Begum Mazumdar Vs State of Assam and Others

Gauhati High Court · (2006) 2 GLR 527 : (2006) 1 GLT 66 : (2006) 1 GLT 604

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 107, 108Penal Code, 1860 (IPC) — Section 365

High Courts01 Feb 2006Allowed

Mulibash Hastasilpa Samabay Samity Ltd. and Others Vs State of Assam and Others

Gauhati High Court · AIR 2006 Guw 113 : (2006) 1 GLT 477

Assam Forest Regulations, 1891 — Section 3(3)

High Courts31 Jan 2006

Union of India (UOI) and Others Vs Thaiu Mag and Others

Gauhati High Court · (2006) GLT 260 Supp

Administrative Tribunals Act, 1985 — Section 14(2), 4(1)Constitution of India, 1950 — Article 226, 323A

High Courts31 Jan 2006

Habibur Rahman Vs State of Assam and Others

Gauhati High Court · (2006) GLT 218 Supp

Assam Panchayat Act, 1994 — Section 15, 15(1), 15(2)

High Courts31 Jan 2006

Pratap Kr. Deb Vs Bikash Roy and Others

Gauhati High Court · (2006) 1 GLT 648

Constitution of India, 1950 — Article 226

High Courts31 Jan 2006Allowed

Prabodh Chandra Hazarika Vs Oriental Insurance Co. Ltd. and Others

Gauhati High Court · (2006) 4 GLT 38

Constitution of India, 1950 — Article 14, 16, 226Evidence Act, 1872 — Section 114, 14

High Courts31 Jan 2006Dismissed

Abdul Kalam Borbhuya Vs State of Assam and Others

Gauhati High Court · (2006) 2 GLR 367 : (2006) 1 GLT 771

Assam Elementary Education (Provincialisation) Act, 1974 — Section 27Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3Constitution of India, 1950 — Article 14, 226

High Courts31 Jan 2006Allowed

Escorts Ltd. Vs International Tractors Ltd. and Others

Gauhati High Court · AIR 2006 Guw 100 : (2007) 1 CTLJ 220 : (2006) 2 GLR 187 : (2006) 1 GLT 222

Constitution of India, 1950 — Article 14, 226

High Courts31 Jan 2006Allowed

Rock International Vs State of Assam and Others

Gauhati High Court · (2006) 2 GLR 570 : (2006) 4 GLT 123 : (2008) 11 VST 111

Assam General Sales Tax Act, 1993 — Section 2(38), 27, 7Central Sales Tax Act, 1956 — Section 3, 3Constitution of India, 1950 — Article 269, 286

High Courts31 Jan 2006Dismissed

Kishore Kalita Vs Brahmaputra Board and Others

Gauhati High Court · (2006) 3 GLR 767

High Courts31 Jan 2006

Ngaikhong Khullen Pisc.Co-operative Society Ltd. Vs State of Manipur and Ors.

Gauhati High Court · (2006) 01 GAU CK 0042

High Courts31 Jan 2006Allowed

Smt. Areni Lotha Vs Union of India (UOI) and Others

Gauhati High Court · AIR 2006 Guw 83 : (2006) GLT 345 Supp

Constitution of India, 1950 — Article 21

High Courts31 Jan 2006Allowed

Smt. Ningthemcha Ongbi Shakhenbi Devi Vs State of Manipur and Others

Gauhati High Court · (2006) CriLJ 1895 : (2006) 2 GLT 627

Arms Act, 1959 — Section 25(1A), 25(1B)Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 176, 438, 439, 46

High Courts30 Jan 2006Dismissed

Nagendra Nath Gogoi Vs Tengapani Tea Co. Ltd.

Gauhati High Court · (2006) 2 GLT 141 : (2007) 75 SCL 241

COMPANIES ACT, 1956 — Section 630Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 401, 482

High Courts30 Jan 2006

Viyishe Sema and Another Vs State of Nagaland

Gauhati High Court · (2006) GLT 379 Supp

High Courts30 Jan 2006

Th.Ibetombi Devi Vs State of Manipur and Anr.

Gauhati High Court · (2006) 01 GAU CK 0072