High Courts25 May 2006Dismissed
Uttam Chakraborty Vs State of Tripura and Others
Gauhati High Court · (2009) 3 GLR 655
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 741 of 1,245
High Courts25 May 2006Allowed
Mantu Telenga and Another Vs State of Tripura
Gauhati High Court · (2009) 3 GLR 444 : (2006) 3 GLT 453
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts25 May 2006
Arron Bricks and Another Vs State of Tripura and Others
Gauhati High Court · (2007) 5 VST 163
Tripura Sales Tax Act, 1976 — Section 10, 23, 9, 9(4)
High Courts25 May 2006
New India Assurance Co.Ltd. Vs Subhadra Debbarma and Ors.
Gauhati High Court · (2008) 5 GLR 58
Motor Vehicles Act, 1988 — Section 149(2), 149(2)
High Courts25 May 2006Allowed
Milon Munda and Others Vs State of Tripura
Gauhati High Court · (2006) 2 GLT 821
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164(5)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts24 May 2006
Pranab Kumar Baruah Vs State of Assam and Others
Gauhati High Court · (2007) 2 GLT 429
High Courts24 May 2006Allowed
General Manager, Hindustan Paper Corporation Ltd. Vs Presiding Officer, Industrial Tribunal and Another
Gauhati High Court · (2007) 112 FLR 67 : (2006) 3 GLR 169 : (2006) GLT 420 Supp : (2007) 2 LLJ 169
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 28(10), 33(2)
High Courts24 May 2006Dismissed
Girindra Nath Neog Vs Assam State Electricity Board and Others
Gauhati High Court · (2009) 1 GLR 739 : (2006) GLT 176 Supp
Constitution of India, 1950 — Article 226
High Courts24 May 2006Dismissed
Smt. Rupa Bania Vs State of Assam
Gauhati High Court · (2006) CriLJ 3455 : (2006) 3 GLR 696 : (2006) 3 GLT 552 : (2006) 3 GLT 393
Constitution of India, 1950 — Article 20, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 188, 220(1), 221(1), 221(2), 258General Clauses Act, 1897 — Section 26
High Courts23 May 2006
Santi Ranjan Dey and Others Vs State of Assam and Others
Gauhati High Court · (2009) 1 GLR 507 : (2006) 4 GLT 716
Constitution of India, 1950 — Article 14, 21, 226
High Courts23 May 2006
Rameswar Das and Others Vs Jogeswar (Kalita) Das and Others
Gauhati High Court · (2007) 1 GLT 90
Civil Procedure Code, 1908 (CPC) — Section 115, 47Transfer of Property Act, 1882 — Section 53, 53A
High Courts23 May 2006
National Insurance Co. Ltd. Vs Member, Mact Kamrup, GHY and Others
Gauhati High Court · (2006) 4 ACC 176 : (2006) 2 GLT 804
Motor Vehicles Act, 1988 — Section 163A
High Courts23 May 2006Allowed
Abhijit Kalita @ Anol Kakoti and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 2 GLT 683
Constitution of India, 1950 — Article 226
High Courts22 May 2006Allowed
Pramod Bhuyan Vs State of Assam
Gauhati High Court · (2006) 4 GLT 731
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 302, 304A, 34
High Courts19 May 2006
Sekhar Dutta Choudhury Vs State of Tripura and Others
Gauhati High Court · (2006) 3 GLT 384
Constitution of India, 1950 — Article 14Tripura State Civil Services (Revised Pay) (Amendment) Rules, 1999 — Rule 10
High Courts19 May 2006Allowed
Tileswar Dutta Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLT 342
Constitution of India, 1950 — Article 39, 41, 43
High Courts19 May 2006Dismissed
Madan Kumar Nama Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 3 GLT 733
Border Security Force Act, 1968 — Section 117, 20, 53, 70Border Security Force Rules, 1969 — Rule 151, 157, 16(2), 16(5), 167Constitution of India, 1950 — Article 226
High Courts18 May 2006Dismissed
Keshab Ch. Singha and Others Vs Moulovi Abdul Matin Choudhury and Others
Gauhati High Court · (2006) 3 GLR 635 : (2006) 2 GLT 731
Civil Procedure Code, 1908 (CPC) — Section 115