COURT ARCHIVE

Gauhati High Court judgments, 2006

1,071 judgments · page 51 of 54

High Courts20 Jan 2006Dismissed

Hazi Mahamud Ali Vs The State of Tripura

Gauhati High Court · (2006) CriLJ 4259 : (2007) 3 GLT 847

Criminal Procedure Code, 1973 (CrPC) — Section 173, 307, 352, 362, 367Penal Code, 1860 (IPC) — Section 304, 324, 326, 498A

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High Courts20 Jan 2006Dismissed

Krishna Gopal Banik Vs Hindustan Lever Ltd.

Gauhati High Court · (2006) 2 GLR 172

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 7 Rule 11, 16, 20Constitution of India, 1950 — Article 226, 227

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High Courts20 Jan 2006Dismissed

Jorhat Tea and Industries (P.) Ltd. Vs State of Meghalaya

Gauhati High Court · (2007) 137 CompCas 379 : (2006) GLT 655 Supp : (2006) 72 SCL 310

Companies (Acceptance of Deposits) Rules, 1975 — Rule 1, 10, 11, 2, 2(6)Companies (Amendment) Act, 1974 — Section 58A(3), 58A(4), 58A(5), 58A(6)Companies (Amendment) Act, 1998 — Section 58

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High Courts20 Jan 2006Dismissed

Rajendra Prasad Borah and Another Vs Central Bureau of Investigation and Another

Gauhati High Court · (2009) 1 GLR 571 : (2006) GLT 338 Supp

Constitution of India, 1950 — Article 366(10), 372Criminal Law Amendment (Amending) Ordinance, 1943 — Section 3, 4, 4(4), 5, 5(2)India and Burma (Emergency Provisions) Act, 1940 — Section 1(3), 3

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High Courts20 Jan 2006

Jhantu Das Vs State of Tripura

Gauhati High Court · (2006) GLT 642 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 251, 252, 254, 360, 374Motor Vehicles Act, 1988 — Section 181, 185

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High Courts19 Jan 2006

Keramati Deb Barma Vs Pran Gopal Debbarma and Others

Gauhati High Court · (2006) GLT 785 Supp

Motor Vehicles Act, 1988 — Section 163, 166, 173

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High Courts19 Jan 2006Dismissed

Md. Kamaruddin Vs State of Assam

Gauhati High Court · (2006) 3 GLR 69 : (2006) 2 GLT 534

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts19 Jan 2006

Konsam Brojen Singh @ Basan Vs State of Manipur and Others

Gauhati High Court · (2006) 1 GLT 371

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 8(1)

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High Courts18 Jan 2006Allowed

Parashmoni Konwar and Another Vs Parimita Shyam Konwar and Another

Gauhati High Court · (2006) 1 GLT 214

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 407Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts18 Jan 2006Dismissed

Jagat Mohan Tewari and Others Vs State of Assam

Gauhati High Court · (2006) 2 DMC 133 : (2007) 2 GLR 561 : (2006) 1 GLT 458

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 170, 173, 173(1)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304(B), 498(A)

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High Courts18 Jan 2006Dismissed

Shri Moni Neog and Others Vs State of Assam

Gauhati High Court · (2006) CriLJ 1944 : (2006) 1 GLT 777

Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114

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High Courts18 Jan 2006Allowed

Nagendra Nath Talukdar Vs State of Assam and Others

Gauhati High Court · (2009) 1 GLR 781

Criminal Justice Administration Act, 1914 — Section 10(1)

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High Courts18 Jan 2006

Bhadreswar Lahan @ Bhaluka Vs Lalit Lahan @ Kharikatia

Gauhati High Court · (2006) GLT 596 Supp

Limitation Act, 1963 — Section 5

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High Courts17 Jan 2006

Bhabendra Kumar Kalita Vs State of Assam and Others

Gauhati High Court · (2006) 2 GLR 733 : (2006) 4 GLT 115

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High Courts17 Jan 2006Allowed

Rajiv Bansal Vs Marcofed Employees Union

Gauhati High Court · (2006) 2 GLR 167 : (2006) 1 GLT 610

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 12, 19, 2

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High Courts17 Jan 2006Allowed

Naren Chandra Kalita Vs Assam State Electricity Board and Others

Gauhati High Court · AIR 2006 Guw 135

Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 24, 39

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High Courts17 Jan 2006

Girish Ch. Sarmah Vs Bongaigaon Refinery and Petrochemicals Ltd. and Others

Gauhati High Court · (2006) 1 GLT 235

Bongaigaon Refinery and Petrochemicals Employees (Conduct, Discipline and Appeal) Rules, 1983 — Rule 30, 39, 4, 8Constitution of India, 1950 — Article 133, 136, 226Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 2(2)

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High Courts17 Jan 2006Allowed

Rashi Mitra Vs Ganga Haridas and Others

Gauhati High Court · (2006) 1 GLT 676

Specific Relief Act, 1963 — Section 5

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High Courts17 Jan 2006Allowed

Madan Mohan Baruah Vs State of Assam and Others

Gauhati High Court · (2006) 2 GLR 736

Assam Services (Pension) Rules, 1969 — Rule 21

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High Courts13 Jan 2006Allowed

Smt. Khumanthem Ongbi Pangabam Ningol Ibemhal Devi Vs State of Manipur and Others

Gauhati High Court · (2006) CriLJ 1166 : (2006) GLT 265 Supp

Constitution of India, 1950 — Article 21, 226, 32Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468, 471Unlawful Activities (Prevention) Act, 1967 — Section 13

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