High Courts18 May 2006
L.Mohindro Singh and Ors. Vs State of Manipur and Ors.
Gauhati High Court · (2006) 05 GAU CK 0070
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 742 of 1,245
High Courts18 May 2006Dismissed
B.K.M. Composite Farm Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLT 796
Constitution of India, 1950 — Article 226
High Courts18 May 2006Dismissed
Presson Manufacturing Limited Vs Woodlands Instruments Pvt. Ltd. and Another
Gauhati High Court · (2006) 3 GLT 183
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 28
High Courts18 May 2006
State of Arunachal Pradesh Vs Tame Hasi and Another
Gauhati High Court · (2006) 3 GLT 278
Assam Frontier (Administration of Justice) Act, 1945 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 307, 326, 34, 452
High Courts18 May 2006
State of Arunachal Pradesh Vs Naina Bahadur Chetry
Gauhati High Court · (2006) 3 GLT 85
Assam Frontier (Administration of Justice) Act, 1945 — Section 30Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 1Criminal Procedure Code, 1973 (CrPC) — Section 164(5), 313
High Courts17 May 2006Dismissed
Barnaddi Gramya Unnayan Samity Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLT 567
High Courts17 May 2006
Kusum Ch. Sarkar Vs State of Tripura and Another
Gauhati High Court · (2006) 3 GLT 167
Constitution of India, 1950 — Article 14Tripura State Civil Services (Revised Pay) Rules, 1988 — Rule 7
High Courts17 May 2006Dismissed
Rita Das Biswas Vs Trilokesh Das Biswas
Gauhati High Court · AIR 2007 Guw 122 : (2007) 1 DMC 96 : (2006) 3 GLT 221
Constitution of India, 1950 — Article 21Hindu Marriage Act, 1955 — Section 10, 13
High Courts17 May 2006Dismissed
Subhash Debnath Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 3 GLR 568 : (2006) 2 GLT 104
Industrial Disputes Act, 1947 — Section 11A
High Courts17 May 2006Dismissed
Monomohan Paul Vs Nil Mohan Das and Another
Gauhati High Court · AIR 2006 Guw 141
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Evidence Act, 1872 — Section 92
High Courts17 May 2006Dismissed
Rajen Lagshu Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLT 723
High Courts17 May 2006Allowed
Educomp Solutions Ltd. and Others Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLR 117 : (2006) 2 GLT 775
Constitution of India, 1950 — Article 14, 226
High Courts17 May 2006Dismissed
Kiran Das Vs Uma Ram Bhuyan and Another
Gauhati High Court · (2006) 05 GAU CK 0003
Evidence Act, 1872 — Section 3, 67Transfer of Property Act, 1882 — Section 53 A
High Courts16 May 2006Dismissed
Tarulata Das and Others Vs On the Death of Bharati Sharma, Her Hiers and Legal Representatives
Gauhati High Court · (2009) 1 GLR 123
Limitation Act, 1963 — Article 124, 5
High Courts16 May 2006
Silchar Development Authority Vs Silchar Municipal Board and Others
Gauhati High Court · (2006) GLT 758 Supp
Assam Municipal Act, 1956 — Section 15, 171, 171(1)Assam Town and Country Planning Act, 1959 — Section 13Constitution of India, 1950 — Article 243G, 243P, 243Q, 243R, 243S
High Courts16 May 2006
Md.Ajit Shah Vs State of Manipur and Ors.
Gauhati High Court · (2006) 05 GAU CK 0059
High Courts16 May 2006
Dipak Kumar Jain Vs Rita Das and Others
Gauhati High Court · (2006) 3 GLR 720
Motor Vehicles Act, 1988 — Section 166
High Courts16 May 2006Dismissed
Sh. R. Laithuama Vs State of Mizoram and Others
Gauhati High Court · (2006) 3 GLT 209
Land Acquisition Act, 1894 — Section 12(2), 18, 18(2), 3
High Courts15 May 2006
Th.Bobby Singh Vs State of Manipur and Ors.
Gauhati High Court · (2006) 05 GAU CK 0046