High Courts13 Sept 2006Dismissed
Shyamal Bhattacherjee Vs State of Tripura and Others
Gauhati High Court · (2006) 4 GLT 358
Constitution of India, 1950 — Article 226, 51A
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 727 of 1,245
High Courts13 Sept 2006
Nagaland Taxation District Ministerial Staff Association and Others Vs State of Nagaland and Others
Gauhati High Court · (2006) GLT 609 Supp
Constitution of India, 1950 — Article 14, 16, 226Nagaland Taxation Service Rules, 1976 — Rule 2, 6, 6(4)
High Courts12 Sept 2006
George Williamson (A) Ltd. Vs Commissioner of Income Tax and Another
Gauhati High Court · (2006) 206 CTR 555 : (2007) 1 GLR 680 : (2007) 1 GLT 223 : (2006) 286 ITR 533
Income Tax Act, 1961 — Section 143, 143(1), 143(1A), 143(2), 260AIncome Tax Rules, 1962 — Rule 8A
High Courts12 Sept 2006
Rekha Paul and Others Vs Oriental Insurance Co. Ltd. and Others
Gauhati High Court · (2006) GLT 231 Supp
Civil Procedure Code, 1908 (CPC) — Section 114, 115, 151, 25, 3Constitution of India, 1950 — Article 136, 14, 223, 226, 227Contempt of Courts Act, 1971 — Section 3
High Courts12 Sept 2006Dismissed
Pravabati Ghosh and Another Vs Gautam Das and Others
Gauhati High Court · (2009) 4 GLR 64 : (2006) GLT 15 Supp
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 11, 115Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 110A(1), 140, 158(6), 163A, 165
High Courts12 Sept 2006
Ismail Hussain and Others Vs State of Assam and Others
Gauhati High Court · (2006) GLT 47 Supp
Assam Panchayat Employees (Provincialization) Act, 1999 — Section 3
High Courts11 Sept 2006
Gayatri Chakraborty Vs Life Insurance Corporation of India and Others
Gauhati High Court · (2007) 2 GLR 620 : (2008) 1 GLT 290
Evidence Act, 1872 — Section 107, 108
High Courts11 Sept 2006
Babban Singh Vs Chairman and Managing Director, National Project Construction Corporation and Others
Gauhati High Court · (2007) 2 GLR 600
High Courts08 Sept 2006Allowed
Bongaigaon Refinery and Petrochemicals Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 211 CTR 326 : (2006) 287 ITR 120
Assam General Sales Tax Act, 1993 — Section 36Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(1), 143(3), 256(1), 256(2), 263
High Courts08 Sept 2006Allowed
Sherowali Himghar and Services (P) Ltd. Vs State of Tripura and Others
Gauhati High Court · (2006) GLT 125 Supp
Air (Prevention and Control of Pollution) Act, 1981 — Section 19, 21, 21(1), 21(4), 31(2)Tripura State Pollution Control Board (Prevention and Control of Water Pollution) Rules, 1989 — Rule 29, 29(1), 8, 8(1), 8(2)Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 25(4), 25(7), 26, 28
High Courts08 Sept 2006Dismissed
Upendra Nath Sarma Vs Punjab National Bank and Others
Gauhati High Court · (2009) 6 GLR 879
Constitution of India, 1950 — Article 14
High Courts08 Sept 2006Dismissed
Putul Rani Goswami Vs Kanan Das and Others
Gauhati High Court · (2006) GLT 26 Supp
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 9Registration Act, 1908 — Section 73Specific Relief Act, 1963 — Section 16, 16(1)
High Courts08 Sept 2006Dismissed
Pradip Singha Roy and Others Vs Debka Singha (Chakraborty) and Others
Gauhati High Court · (2006) GLT 367 Supp
Civil Procedure Code, 1908 (CPC) — Section 100, 100(4), 100(5)
High Courts07 Sept 2006Dismissed
Builders Association of India (Regd.) Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 4 GLT 48
Constitution of India, 1950 — Article 14, 226
High Courts06 Sept 2006
Mahadeobari Tea Co. (P) Ltd. and Others Vs Assam State Electricity Board and Another
Gauhati High Court · (2006) GLT 472 Supp
High Courts06 Sept 2006Dismissed
Union of India (UOI) Vs T.K. Chatterjee
Gauhati High Court · (2006) 4 GLT 134
Army Act, 1950 — Section 69Constitution of India, 1950 — Article 136, 220, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 100
High Courts06 Sept 2006Allowed
Hemadhar Hazarika Vs Union of India (UOI) and Others
Gauhati High Court · (2006) CriLJ 72
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 21, 22Unlawful Activities (Prevention) Act, 1967 — Section 10, 13, 4, 5, 6
High Courts06 Sept 2006Dismissed
Satyaranjan Debbarma Vs Tripura Tribal Areas Autonomous District Council and Others
Gauhati High Court · (2007) 2 GLR 833 : (2006) GLT 149 Supp
High Courts06 Sept 2006Dismissed
Sumendra Debbarma and Another Vs TTAADC and Others
Gauhati High Court · (2006) GLT 156 Supp
High Courts05 Sept 2006
Apurba Ballav Goswami Vs State of Assam and Others
Gauhati High Court · (2007) 2 GLR 581 : (2006) 2 GLT 122
Arms Act, 1959 — Section 25, 39, 9Criminal Procedure Code, 1973 (CrPC) — Section 321Wild Life (Protection) Act, 1972 — Section 51, 59