COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 730 of 1,245

High Courts23 Aug 2006Dismissed

Eastern India Motion Picture Association Vs State of Assam and Another

Gauhati High Court · (2008) GLT 366 Supp

Assam Amusement and Betting Tax Act, 1939 — Section 12, 2(1), 2(2), 2(4), 2(7)Assam Amusement and Betting Tax Rules, 1939 — Rule 14, 5Constitution of India, 1950 — Article 265

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High Courts23 Aug 2006Dismissed

Kitply Industries Ltd. Vs California Pacific Trading Corporation

Gauhati High Court · (2008) 142 CompCas 286

Civil Procedure Code, 1908 (CPC) — Section 13COMPANIES ACT, 1956 — Section 433, 439AContract Act, 1872 — Section 73

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High Courts23 Aug 2006

Samurailatpam Ibochouba Sharma, Manipur Vs State of Manipur

Gauhati High Court · (2006) 08 GAU CK 0075

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High Courts23 Aug 2006Dismissed

Landmark Establishments (P.) Ltd. and Another Vs Guwahati Municipal Corporation and Another

Gauhati High Court · (2007) 1 GLR 428 : (2006) 3 GLT 582

Constitution of India, 1950 — Article 226

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High Courts22 Aug 2006Dismissed

On the Death of Sole Appellant, his L/H Nilima Baruah and Others Vs On the Death of Sushil Madhab Baruah his L/H Debabali Baruah and Others

Gauhati High Court · (2007) 1 GLR 159

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High Courts22 Aug 2006

National Insurance Co. Ltd. Vs State of Assam and Others

Gauhati High Court · (2007) 2 ACC 586 : (2007) 2 GLR 501

Employees Compensation Act, 1923 — Section 30, 4

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High Courts22 Aug 2006Dismissed

Ajeet Corporation and Others Vs United Bank of India

Gauhati High Court · (2007) 1 GLR 521

Civil Procedure Code, 1908 (CPC) — Section 115, 151Limitation Act, 1963 — Section 18

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High Courts21 Aug 2006

Hijam Jugindro Singh Vs State of Manipur and Anr.

Gauhati High Court · (2006) 08 GAU CK 0079

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High Courts21 Aug 2006Dismissed

Montu Rahman Vs State of Assam

Gauhati High Court · (2006) GLT 372 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 387

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High Courts21 Aug 2006Allowed

Budhewar Bora Vs State of Assam and Others

Gauhati High Court · (2007) CriLJ 1017

Constitution of India, 1950 — Article 14, 21, 22, 226, 32

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High Courts20 Aug 2006

Subhas Mitra Vs State of Arunachal Pradesh and Ors.

Gauhati High Court · (2007) 3 GLT 203

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High Courts18 Aug 2006

Laheswari Basumatary Vs State of Assam and Others

Gauhati High Court · (2007) 2 GLR 91

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High Courts18 Aug 2006Allowed

Jiten Thakuria Vs State of Assam and Others

Gauhati High Court · (2009) 5 GLR 540

Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 13Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 13, 24, 24(2), 3, 3(1)

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High Courts17 Aug 2006

Akoijam Modhuchandra Singh and Ors. Vs Khoisnam (N) Khongbantabam (O) Gomti Devi and Ors.

Gauhati High Court · (2006) 08 GAU CK 0123

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High Courts17 Aug 2006

Oriental Insurance Co. Ltd. Vs Dwijen Kalita and Another

Gauhati High Court · (2008) GLT 336 Supp

Workmens Compensation Act, 1923 — Section 30, 4

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High Courts16 Aug 2006

Jamela Khatoon and Ors. Vs Ram Nagina Mahto

Gauhati High Court · (2008) 5 GLR 247

Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 3(d), 3(d)Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts16 Aug 2006

Siraj Ali and Others Vs State of Assam and Another

Gauhati High Court · (2009) 2 GLT 891

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 202, 302

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High Courts14 Aug 2006

Sher Alam (Md.) and Another Vs State of Assam

Gauhati High Court · (2006) GLT 87 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 106, 117, 360, 443(3), 446

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High Courts14 Aug 2006Dismissed

Executive Committee of Shree Shree Shiv Durga (Chandi) Mandir Parichalana Samity Manch and Another Vs Assam State Housing Board and Others

Gauhati High Court · (2007) 1 GLR 651 : (2007) 2 GLT 462

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227

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High Courts14 Aug 2006Dismissed

Executive Committee of Shree Shiv Durga and Another Vs Assam State Housing Board and Others

Gauhati High Court · (2007) 2 GLT 462

Assam State Housing Board Act, 1972 — Section 58Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(3), Order 43 Rule 1, 151Constitution of India, 1950 — Article 227

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