COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 725 of 1,245

High Courts25 Sept 2006Dismissed

Union of India (UOI) and Others Vs Allmanipur VVF Ex-Service-Men Welfare Association

Gauhati High Court · (2006) GLT 79 Supp

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 47 Rule 1Constitution of India, 1950 — Article 136, 137, 145, 32Penal Code, 1860 (IPC) — Section 193

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High Courts25 Sept 2006Dismissed

Mafizuddin Islam and Another Vs State of Assam

Gauhati High Court · (2009) 2 GLT 201

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374(2)Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 210

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High Courts22 Sept 2006

Sofia Khonom Vs Vijaya Bank

Gauhati High Court · (2007) 1 GLT 860

Evidence Act, 1872 — Section 138

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High Courts22 Sept 2006Dismissed

Prafulla Kumar Sensowa and Another Vs State of Assam

Gauhati High Court · (2006) GLT 258 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 323, 342, 376

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High Courts21 Sept 2006Dismissed

Akoijam Dorendro Singh and Others Vs State of Manipur and Others

Gauhati High Court · (2006) GLT 461 Supp

Constitution of India, 1950 — Article 226

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High Courts21 Sept 2006Dismissed

Eminent Health Care and Cosmetics Pvt. Ltd. and Others Vs Union of India (UOI) and Others

Gauhati High Court · (2006) GLT 756 Supp

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Central Excise (Amendment) Rules, 1997 — Rule 57F(12), 8Central Excise (Amendment) Rules, 2000 — Rule 5

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High Courts21 Sept 2006

Chittaranjan Baruah Vs State of Assam and Others

Gauhati High Court · (2007) 1 GLR 773 : (2006) GLT 322 Supp

Essential Commodities Act, 1955 — Section 2, 3, 5, 6A, 6B

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High Courts21 Sept 2006

Asharam Debbarma Vs State of Tripura and Others

Gauhati High Court · (2007) 1 GLT 78

Constitution of India, 1950 — Article 342

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High Courts21 Sept 2006Dismissed

Hasarali (Md.) Vs Mustt. Batasibibi

Gauhati High Court · (2006) GLT 438 Supp

Constitution of India, 1950 — Article 217(2), 236Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2), 417Income Tax Act, 1961 — Section 33A(2)

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High Courts20 Sept 2006Dismissed

Santosh Sinha Vs State of Tripura

Gauhati High Court · (2007) CriLJ 7 : (2006) GLT 430 Supp

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 114A

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High Courts20 Sept 2006Dismissed

Somnath Deka and Another Vs State of Assam

Gauhati High Court · (2007) 1 GLT 53

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 109, 34, 375, 376

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High Courts20 Sept 2006Dismissed

Biren Bora Vs United Bank of India and Others

Gauhati High Court · (2007) 1 GLR 130 : (2006) 3 GLT 835

Constitution of India, 1950 — Article 14, 226

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High Courts20 Sept 2006

Babul Sarkar Vs State of Tripura

Gauhati High Court · (2007) 1 GLT 472

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 320, 374Penal Code, 1860 (IPC) — Section 354, 376, 448

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High Courts20 Sept 2006

Prasanna Welding Industries and Another Vs State of Assam and Others

Gauhati High Court · (2007) 7 VST 76

Assam General Sales Tax Act, 1993 — Section 27

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High Courts20 Sept 2006

Prabash Chandra Saha and Others Vs Commissioner of Income Tax

Gauhati High Court · (2007) 212 CTR 28 : (2006) 287 ITR 259

Income Tax Act, 1961 — Section 260A

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High Courts20 Sept 2006Dismissed

Oriental Insurance Co. Ltd. Vs Proboth Chandra Hazarika

Gauhati High Court · (2007) 1 GLR 410 : (2007) 1 GLT 142

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High Courts20 Sept 2006

Bishnu Talkies Vs Commissioner of Income Tax

Gauhati High Court · (2006) 09 GAU CK 0042

Evidence Act, 1872 — Section 34Income Tax Act, 1961 — Section 142(2), 147, 148, 148(2), 149

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High Courts19 Sept 2006

Atul Chandra Buragohain Vs State of Assam

Gauhati High Court · (2007) 1 GLR 707

Criminal Procedure Code, 1973 (CrPC) — Section 136, 154, 155, 156, 169Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 13

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High Courts19 Sept 2006

Swapan Kumar Saha Vs South Point Montessory High School

Gauhati High Court · (2007) 2 GLR 10 : (2007) 1 GLT 135

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338

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High Courts19 Sept 2006

Uma Das Vs Nepal Das

Gauhati High Court · (2007) 1 GLT 464

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 12, 5Penal Code, 1860 (IPC) — Section 498A

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