High Courts13 Jan 2006Dismissed
Pradip Kumar Dey Vs State of Tripura and Others
Gauhati High Court · (2006) 2 GLT 11
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 52 of 54
High Courts10 Jan 2006Dismissed
Jahura Khatun and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 3 GLT 741
Constitution of India, 1950 — Article 226, 355Illegal Migrants (Determination by Tribunals) Act, 1983 — Section 8(1)
High Courts10 Jan 2006
State of Tripura and Others Vs Tarun Chandra Dey and Others
Gauhati High Court · (2006) 4 GLT 213
Tripura State Civil Services (Revised Pay) (Amendment) Rules, 1999 — Rule 10, 3, 4, 5, 7Tripura State Civil Services (Revised Pay) Rules, 1988 — Rule 5(1), 5(2), 5(3)
High Courts10 Jan 2006Dismissed
Suleman Ali Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLR 457
Assam Panchayat Act, 1994 — Section 43, 43(1), 43(3), 51, 52
High Courts10 Jan 2006Allowed
Apurba Borkakoti Vs Assam State Transport Corporation and Others
Gauhati High Court · (2006) 2 GLR 492
Employees Service Regulations, 1971 — Regulation 50
High Courts09 Jan 2006
Industrial Cooperative Bank Ltd. Vs Moniram Das
Gauhati High Court · (2008) 3 GLR 344
Civil Procedure Code, 1908 — Order 39 Rule 1, Order 39 Rule 2Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts09 Jan 2006Allowed
Dinesh Chandra Kakati Vs Gauhati University and Others
Gauhati High Court · (2007) 2 GLT 74
High Courts09 Jan 2006Allowed
Anil Chandra Shil Vs Director of Panchayat, Govt. of Tripura and Another
Gauhati High Court · (2006) 2 GLT 68
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10Penal Code, 1860 (IPC) — Section 147, 201, 302
High Courts09 Jan 2006
State of Meghalaya and Others Vs Meghalaya Food Grains Stockist Whole Salers Association and Others
Gauhati High Court · (2006) GLT 575 Supp
Essential Commodities Act, 1955 — Section 3(2)
High Courts09 Jan 2006
Tajendra Kumar Nath Vs Mina Rani Nath
Gauhati High Court · (2006) GLT 604 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 5Penal Code, 1860 (IPC) — Section 326, 494
High Courts06 Jan 2006
Pralay Saran Chakraborty Vs Chairman, State Bank of India and Others
Gauhati High Court · (2006) 3 GLT 174 : (2007) 2 LLJ 73
High Courts06 Jan 2006
Mihir Kanti Choudhury Vs Union of India (UOI) and Others
Gauhati High Court · (2006) GLT 765 Supp
Army Rules, 1954 — Rule 37(3)Border Security Force Act, 1968 — Section 114(2), 117, 117(1), 117(2), 27(3)Border Security Force Rules, 1969 — Rule 40A, 45, 45B
High Courts06 Jan 2006
Anil Krishna Sarkar Vs Union of India (UOI) and Another
Gauhati High Court · (2006) GLT 294 Supp
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts06 Jan 2006
Bijita Saha and Others Vs State of Tripura and Others
Gauhati High Court · AIR 2006 Guw 61 : (2006) 2 GLT 25 : (2006) GLT 389 Supp
Constitution of India, 1950 — Article 14, 21, 300A
High Courts06 Jan 2006
Oil and Natural Gas Corporation Ltd. and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 2 GLR 739 : (2006) 3 GLT 369
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 33(1), 33(2), 33A
High Courts06 Jan 2006Dismissed
College of Education Vs Gauhati University and Others
Gauhati High Court · (2006) 1 GLT 661
National Council for Teacher Education Act, 1993 — Section 12, 13, 14, 17(1), 18
High Courts06 Jan 2006Dismissed
Keshab Debnath (Dr.) Vs State of Tripura and Others
Gauhati High Court · (2006) 2 GLT 44
High Courts05 Jan 2006
United India Insurance Co. Ltd. Vs Snehalata Datta and Others
Gauhati High Court · (2006) GLT 747 Supp
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 149(1), 149(2), 170, 171, 173
High Courts05 Jan 2006Dismissed
Saha and Nath Biri Factory and Others Vs Sankar Biri Factory
Gauhati High Court · (2006) GLT 616 Supp