High Courts30 Jun 2006Allowed
Md. Ashanullah Vs Md. Abdul Nessim @ Danger Bhaity and Another
Gauhati High Court · (2007) 1 GLR 156
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 406
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 736 of 1,245
High Courts30 Jun 2006
Union of India (UOI) and Others Vs Shree Ganapati Rolling Mills (P.) Ltd. and Others
Gauhati High Court · (2006) 3 GLR 586 : (2006) 4 GLT 1
Central Excises and Salt Act, 1944 — Section 5, 5AConstitution of India, 1950 — Article 299
High Courts30 Jun 2006
Rajdhani Filling Station and Another Vs State of Assam and Others
Gauhati High Court · (2007) 1 GLR 470 : (2006) 3 GLT 424
Gauhati Metropolitan Development Authority Act, 1985 — Section 88
High Courts30 Jun 2006
Nipen Das and Another Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLR 432 : (2007) 2 GLT 418
High Courts30 Jun 2006Dismissed
Association of Corporations and Apex Societies of Handlooms Vs Assam Apex Weavers and Artisans Co-operative Federation Ltd.
Gauhati High Court · (2007) 2 BC 446 : (2007) 1 GLR 549 : (2006) 3 GLT 645
High Courts30 Jun 2006Dismissed
Gol Gaijairung Vs State of Manipur and Others
Gauhati High Court · (2007) 2 GLR 74 : (2006) 3 GLT 236
Constitution of India, 1950 — Article 14, 226
High Courts30 Jun 2006
Saraf Uddin and Others Vs State of Assam
Gauhati High Court · (2006) 4 GLT 118
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 326
High Courts30 Jun 2006Dismissed
Lahoty Brothers Ltd. and Another Vs Kalidas Ghosh
Gauhati High Court · (2006) 3 GLT 534
Assam Urban Areas Rent Control Act, 1972 — Section 14(3), 5, 5(1), 5(4), 6(1)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts30 Jun 2006Dismissed
Association of Corporations and Apex Societies of Handlooms Vs Assam Apex Weaers and Artisans Co-Operative Federation Limited
Gauhati High Court · (2006) 3 GLT 645
High Courts29 Jun 2006Allowed
Brijlal Das Vs Pragjyotish Gaonlia Bank and Others
Gauhati High Court · (2006) 3 GLT 77
High Courts29 Jun 2006
Rajkumar Sinha and Others Vs Puskar Singh and Others
Gauhati High Court · (2007) 1 GLR 542 : (2006) 3 GLT 55
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 3, Order 12 Rule 4
High Courts29 Jun 2006Dismissed
State of Tripura and Others Vs Sri Haradhan Chowdhury
Gauhati High Court · AIR 2006 Guw 181 : (2006) 3 GLT 747
Forest Act, 1927 — Section 33, 69Penal Code, 1860 (IPC) — Section 379
High Courts29 Jun 2006Dismissed
Ram Shah Vs Union of India (UOI) and Another
Gauhati High Court · (2006) 3 GLT 295
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2, 4, 5(1), 9
High Courts29 Jun 2006Dismissed
Bhagaban Talukdar Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 1 GLR 593 : (2006) 3 GLT 255
Army Rules, 1954 — Rule 115, 115(2)
High Courts28 Jun 2006
K. Suresh and Others Vs Arihant Hire Purchase Co. Ltd.
Gauhati High Court · (2007) 2 GLR 375 : (2006) 3 GLT 74
Constitution of India, 1950 — Article 12Criminal Procedure Code, 1973 (CrPC) — Section 197, 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Jun 2006Allowed
Arun Saha Vs Union of India (UOI) and Another
Gauhati High Court · (2008) GLT 852 Supp
High Courts27 Jun 2006Dismissed
Jhantu Biswas Vs State of Assam and Another
Gauhati High Court · (2006) 3 GLR 756
Criminal Procedure Code, 1973 (CrPC) — Section 452Penal Code, 1860 (IPC) — Section 406, 420
High Courts27 Jun 2006Dismissed
Bijay Prasad Sahu Vs State of Manipur and Others
Gauhati High Court · (2006) 4 GLT 263
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3(1)Constitution of India, 1950 — Article 12, 226, 32Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 26, 27
High Courts27 Jun 2006
New India Assurance Company Ltd. Vs Lily Borah and Others
Gauhati High Court · (2007) 2 ACC 575 : (2008) ACJ 1036 : (2006) 3 GLT 51
Motor Vehicles Act, 1988 — Section 149, 168, 174
High Courts26 Jun 2006Allowed
Md. Amsor Ali Vs State of Assam
Gauhati High Court · (2006) 3 GLR 843
Arms Act, 1959 — Section 2, 25Criminal Procedure Code, 1973 (CrPC) — Section 313