High Courts27 Apr 2006
L.Bijoy Singh Vs State of Manipur and Anr.
Gauhati High Court · (2006) 04 GAU CK 0040
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 745 of 1,245
High Courts27 Apr 2006
Marthala Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 110 FLR 164 : (2006) 3 GLR 11
Central Civil Services (Extraordinary Pension) Rules, 1939 — Rule 11Constitution of India, 1950 — Article 226Railway Protection Force Rules, 1987 — Rule 273
High Courts27 Apr 2006
Tata Finance Ltd. Vs Naresh Ch. Deb
Gauhati High Court · (2007) 2 ARBLR 500 : (2007) 1 GLR 153
Arbitration and Conciliation Act, 1996 — Section 8
High Courts26 Apr 2006Allowed
North Eastern Electric Power Corporation Ltd. Vs S. Marbaniang
Gauhati High Court · (2007) 2 GLR 311 : (2006) 2 GLT 828
Arbitration and Conciliation Act, 1996 — Section 2, 31, 34Civil Procedure Code, 1908 (CPC) — Section 2General Clauses Act, 1897 — Section 3
High Courts26 Apr 2006
Md. Sanajuddin Ahmed Vs Nalini Prasad Sarma
Gauhati High Court · (2007) 2 GLR 754
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 34
High Courts25 Apr 2006
Swatinath and Anr. Vs State of Assam
Gauhati High Court · (2008) 1 GLR 789
Assam Trade Articles (Licencing and Control) Order, 1982 — Clause 10, Clause 10, Clause 10 Y, Clause 10 Y
High Courts25 Apr 2006Dismissed
The Assam Tribune Vs Commissioner of Income Tax and Another
Gauhati High Court · (2006) 205 CTR 430 : (2006) 285 ITR 452
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Income Tax Act, 1922 — Section 33(4)Income Tax Act, 1961 — Section 139(1), 254, 254(1), 260A, 28
High Courts25 Apr 2006Dismissed
Santanu Dutta Vs General Manager, N.F. Railway and Others
Gauhati High Court · (2009) 2 GLR 545
Constitution of India, 1950 — Article 226
High Courts24 Apr 2006Dismissed
Sailendra Nath Talukdar Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 4 GLT 643
Constitution of India, 1950 — Article 14, 16Evidence Act, 1872 — Section 114Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 3, 5, 5(4), 5(5), 5(6)
High Courts20 Apr 2006
Joshua Riamei Vs Nungba Kerosine Agency and Ors.
Gauhati High Court · (2006) 04 GAU CK 0056
High Courts18 Apr 2006
D.Jameshing and Ors. Vs State of Manipur and Ors.
Gauhati High Court · (2006) 04 GAU CK 0050
High Courts18 Apr 2006
M.Jibantara Devi Vs Manipur Electronics and Ors.
Gauhati High Court · (2006) 04 GAU CK 0028
High Courts18 Apr 2006
Maibam Sarat Singh Vs State of Manipur
Gauhati High Court · (2006) 04 GAU CK 0025
High Courts17 Apr 2006
Paom in lun Chongloi Vs State of Manipur and Anr.
Gauhati High Court · (2006) 04 GAU CK 0054
High Courts17 Apr 2006
State of Manipur Vs Yumnam Umapati Chanu
Gauhati High Court · (2006) 04 GAU CK 0041
High Courts15 Apr 2006
R.K.Deben Singh and Ors. Vs State of Manipur and Ors.
Gauhati High Court · (2006) 04 GAU CK 0035
High Courts13 Apr 2006Dismissed
Bijay Deka Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLR 618 : (2006) 2 GLT 181
Constitution of India, 1950 — Article 226
High Courts13 Apr 2006Dismissed
Samir Kumar Mitra Vs Assam State Transport Corporation and Others
Gauhati High Court · (2006) 4 GLT 779
High Courts13 Apr 2006
Naorem Jummy Meitei Vs State of Manipur and Anr.
Gauhati High Court · (2006) 04 GAU CK 0010
High Courts13 Apr 2006Dismissed
Swapna Sen Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLT 14
Assam Panchayat Act, 1994 — Section 15, 15(1), 45, 45(4)