High Courts05 Sept 2006Dismissed
Bidya Sagar Das Vs State of Assam
Gauhati High Court · (2006) 4 GLT 406
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 728 of 1,245
High Courts05 Sept 2006Dismissed
Assam State Warehousing Corporation Vs Commissioner of Income Tax and Another
Gauhati High Court · (2007) 207 CTR 659 : (2006) 286 ITR 642
Income Tax Act, 1961 — Section 10(29), 254, 260A, 263, 37(1)
High Courts05 Sept 2006Dismissed
S. Lokendrajit Singh Vs United Bank of India and Others
Gauhati High Court · (2006) GLT 267 Supp
High Courts05 Sept 2006Allowed
National Insurance Co. Ltd. Vs Dipen Laskar and Another
Gauhati High Court · (2009) 2 GLT 347
Penal Code, 1860 (IPC) — Section 279, 304(A), 338Workmens Compensation Act, 1923 — Section 4(2), 4(A), 4(A2), 4(A3)
High Courts05 Sept 2006Dismissed
Ningpertin and Another Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2006) GLT 153 Supp
Arms Act, 1959 — Section 25A, 27Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 15, 16, 17, 18, 25Criminal Procedure Code, 1973 (CrPC) — Section 307, 378(1), 386, 389, 390
High Courts05 Sept 2006
Hindustan Anitbiotics Ltd. Vs Candida Enterprises
Gauhati High Court · (2007) 4 GLR 240
Arbitration and Conciliation Act, 1996 — Section 8(1), 8(1)
High Courts04 Sept 2006Allowed
Amrita Das Vs Mukul Das
Gauhati High Court · (2007) 1 DMC 630 : (2006) 4 GLT 185
Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13
High Courts04 Sept 2006Dismissed
Sushanta Majumdar Vs Union of India (UOI) and Others
Gauhati High Court · (2006) GLT 1 Supp
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409, 411, 420, 468, 471
High Courts04 Sept 2006
Hage Tara Vs Hage Appo
Gauhati High Court · (2006) GLT 32 Supp
Assam Frontier (Administration of Justice) Act, 1945 — Section 48Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 52, 59Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, 96
High Courts01 Sept 2006Allowed
Megha Assam Coal Mines (India) Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2006) 4 GLT 559
Assam General Sales Tax Act, 1993 — Section 74(3), 9(4)
High Courts01 Sept 2006Dismissed
Nepal Das and Others Vs State of Tripura
Gauhati High Court · (2006) 4 GLT 453
Criminal Procedure Code, 1973 (CrPC) — Section 231, 231(2), 302, 303, 304Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 109, 148, 149, 302, 326
High Courts01 Sept 2006Dismissed
Hari Singh Bhamrah Vs State of Assam and Others
Gauhati High Court · (2008) 1 BC 148 : (2007) 1 GLR 525 : (2007) 2 GLT 409
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152Constitution of India, 1950 — Article 227
High Courts01 Sept 2006
Akoijam Ibomcha Singh Vs Secretary, Sangeet Natak Academi and Ors.
Gauhati High Court · (2006) 09 GAU CK 0078
High Courts01 Sept 2006
Megha Assam Coal Mines (India) Ltd. Vs State of Assam
Gauhati High Court · (2006) 4 GLT 559
High Courts01 Sept 2006Allowed
Chagir Mia and Others Vs State of Tripura
Gauhati High Court · (2006) 4 GLT 71
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts31 Aug 2006Allowed
State of Tripura and Others Vs Krishna Kanta Debbarma
Gauhati High Court · (2006) 4 GLT 80
High Courts31 Aug 2006Dismissed
Ganga Bala Bharali Vs Anar Begam and Others
Gauhati High Court · (2007) 1 GLR 199 : (2006) 4 GLT 591
Transfer of Property Act, 1882 — Section 54
High Courts31 Aug 2006Allowed
Chatribari Christian Hospital Vs Gauhati Municipal Corporation and Others
Gauhati High Court · (2006) 4 GLT 581
Constitution of India, 1950 — Article 226Gauhati Municipal Corporation Act, 1971 — Section 186, 186(2), 187, 204
High Courts31 Aug 2006Allowed
Tripura Truck Owners'' Syndicate Vs State of Tripura and Others
Gauhati High Court · (2007) 1 GLT 654 : (2006) 4 GLT 351
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226
High Courts30 Aug 2006Dismissed
Manager Hanuman Bagh Tea Estate Vs Puneshwari Kurmi
Gauhati High Court · (2007) 112 FLR 354 : (2007) 3 GLR 940 : (2008) 1 GLT 651
Employees Compensation Act, 1923 — Section 3