High Courts19 Sept 2006Dismissed
Keshab Kalita and Others Vs Thanu Ram Kalita and Others
Gauhati High Court · (2007) 1 GLR 556 : (2008) GLT 313 Supp
Civil Procedure Code, 1908 (CPC) — Section 100, 41
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 726 of 1,245
High Courts19 Sept 2006Allowed
Meghalaya Plywood Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (2007) 210 CTR 144 : (2006) 4 GLT 508
Income Tax Act, 1961 — Section 120, 144A, 246, 263
High Courts19 Sept 2006
Pramath Ch. Sarma Vs State of Assam and Others
Gauhati High Court · (2007) 2 GLR 152 : (2007) 1 GLT 212
Constitution of India, 1950 — Article 226
High Courts18 Sept 2006Allowed
Narayan Chandra Deb and Others Vs State of Tripura and Others
Gauhati High Court · (2006) GLT 329 Supp
Tripura State Civil Services (Revised Pay) (Amendment) Rules, 1999 — Rule 10
High Courts18 Sept 2006
Mahesh Doley and Others Vs State of Assam and Others
Gauhati High Court · (2007) 2 GLR 7 : (2006) 3 GLT 832 : (2003) 1 GLT 33
Missing Autonomous Council (Amendment) Act — Section 80
High Courts18 Sept 2006Dismissed
Management of Hindustan Paper Corporation Ltd. Vs Presiding Officer, Industrial Tribunal and Another
Gauhati High Court · (2007) 1 GLR 232
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 31, 33, 33A
High Courts18 Sept 2006Dismissed
Mustt. Beula Khatun Vs State of Assam and Others
Gauhati High Court · (2007) 1 GLR 194
High Courts16 Sept 2006Dismissed
Nagen Barthakur Vs State of Assam and Others
Gauhati High Court · (2007) 1 GLR 404
Assam Panchayat Act, 1994 — Section 103, 15, 15(1), 73, 73(2)
High Courts15 Sept 2006
Chagir Mia and Ors. Vs State of Tripura
Gauhati High Court · (2008) 2 GLR 370
High Courts15 Sept 2006
Indian Pharmaceutical Association and Others Vs State of Tripura and Others
Gauhati High Court · (2007) 1 GLT 475
Pharmacy Act, 1948 — Section 10, 11, 14, 29, 3
High Courts15 Sept 2006Dismissed
Mukul Saikia and Others Vs State of Assam and Others
Gauhati High Court · (2007) 2 GLR 81 : (2007) 1 GLT 96
High Courts15 Sept 2006Dismissed
Sushil Kumar Agarwalla and Another Vs State of Assam and Another
Gauhati High Court · (2007) 2 BC 695 : (2006) 134 CompCas 14 : (2009) 3 GLR 693 : (2006) 4 GLT 601
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 31, 34
High Courts15 Sept 2006Allowed
Commissioner of Income Tax Vs Micro India Ltd.
Gauhati High Court · (2007) 211 CTR 64 : (2007) 1 GLT 163 : (2007) 290 ITR 389 : (2008) 167 TAXMAN 278
Income Tax Act, 1961 — Section 143, 260A, 28, 43, 72
High Courts15 Sept 2006Allowed
Shio Narayan Prasad Vs Oriental Insurance Co. Ltd. and Others
Gauhati High Court · (2006) GLT 91 Supp
Civil Procedure Code, 1908 (CPC) — Section 9Motor Vehicles Act, 1988 — Section 140, 146, 147, 147(5), 158(6)
High Courts15 Sept 2006Allowed
Nazrul Islam Borbhuiya Vs Yakub Ciddikie and Another
Gauhati High Court · (2006) 3 GLT 828
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 122, 137, 5
High Courts13 Sept 2006Dismissed
Jagjit Kaur and Another Vs United India Insurance Co. Ltd. and Others
Gauhati High Court · (2007) 2 GLT 142
Contract Act, 1872 — Section 124Motor Vehicles Act, 1988 — Section 145, 146, 147, 148, 149
High Courts13 Sept 2006Dismissed
Barak Valley Tea Co. and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 2 BC 548 : (2006) 133 CompCas 937
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 31, 37
High Courts13 Sept 2006
Dr. Manidipa Baruah Vs Gauhati University and Others
Gauhati High Court · (2007) 1 GLR 163
Constitution of India, 1950 — Article 226
High Courts13 Sept 2006Dismissed
Atindra Chandra Bhattacharjee Vs Dipali Bhattacharjee
Gauhati High Court · AIR 2007 Guw 17 : (2007) 1 GLR 606 : (2007) 1 GLT 7
Hindu Marriage Act, 1955 — Section 13, 28