High Courts17 Mar 2006
Sajal Barua Vs State of Tripura
Gauhati High Court · (2006) GLT 705 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 750 of 1,245
High Courts17 Mar 2006Dismissed
Babita Sarma and Others Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLT 335
High Courts17 Mar 2006Dismissed
Amal Chandra Kalita and Another Vs State of Assam
Gauhati High Court · (2006) 2 GLR 506
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 10, 3, 7
High Courts17 Mar 2006
Sreenivas Basudev Vs Vineet Kumar Kothari
Gauhati High Court · AIR 2007 Guw 5 : (2006) 3 GLR 230 : (2006) 3 GLT 118
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1(1), Order 5 Rule 2, Order 7 Rule 14, Order 7 Rule 14(1), Order 7 Rule 14(3)Constitution of India, 1950 — Article 227
High Courts17 Mar 2006Dismissed
National Insurance Company Ltd. Vs Subir Das and Another
Gauhati High Court · (2007) 2 GLR 652 : (2006) GLT 821 Supp
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts17 Mar 2006
Divisional Manager, National Insurance Co. Ltd. Vs Anju Debnath and Others
Gauhati High Court · (2006) GLT 840 Supp
Motor Vehicles Act, 1988 — Section 161, 163, 173Penal Code, 1860 (IPC) — Section 279, 304(A)
High Courts16 Mar 2006Allowed
Ambar Newar @ Rajen Newar and Another Vs State of Assam
Gauhati High Court · (2007) 2 GLR 52
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 365, 366, 376
High Courts16 Mar 2006
Bhulan Natta Vs State of Tripura and Others
Gauhati High Court · (2006) GLT 587 Supp
Penal Code, 1860 (IPC) — Section 302, 304
High Courts13 Mar 2006
State of Tripura and Others Vs Khokan Chandra Dey
Gauhati High Court · (2006) 2 GLT 308
High Courts13 Mar 2006Allowed
Lila Choudhury Vs Commissioner of Income Tax and Others
Gauhati High Court · (2007) 209 CTR 266 : (2006) 3 GLR 827 : (2007) 289 ITR 226
Income Tax Act, 1961 — Section 143, 147, 148, 263
High Courts13 Mar 2006
Pinaki Nandi Vs Union of India (UOI) and Others
Gauhati High Court · (2006) GLT 829 Supp
High Courts13 Mar 2006
Babul Konwar Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2006) GLT 793 Supp
Constitution of India, 1950 — Article 16, 21
High Courts13 Mar 2006Dismissed
Nepal Ch. Debnath Vs State of Tripura and Others
Gauhati High Court · (2006) GLT 161 Supp
Tripura State Rifles (Discipline, Control, Service Conditions etc.) Rules, 1986 — Rule 39(1), 39(2), 39(3), 4, 4(3)Tripura State Rifles Act, 1983 — Section 10, 11, 12, 12(1)
High Courts13 Mar 2006Dismissed
Abdul Motin Vs Assam Cricket Association and Others
Gauhati High Court · (2006) 2 GLT 156
Constitution of India, 1950 — Article 12, 226
High Courts10 Mar 2006Allowed
Siba Ram Barua Vs State of Assam
Gauhati High Court · (2006) 3 GLR 668 : (2006) 2 GLT 614
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 379, 395Penal Code, 1860 (IPC) — Section 324, 34, 354, 375, 376
High Courts10 Mar 2006
S.Rajeswari Devi Vs State of Manipur and Ors.
Gauhati High Court · (2006) 03 GAU CK 0084
High Courts10 Mar 2006Dismissed
Harihar Deka Vs Gauhati High Court and Others
Gauhati High Court · (2006) 3 GLR 77 : (2006) GLT 800 Supp
Constitution of India, 1950 — Article 229, 309Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 18, 3, 39, 6, 63
High Courts10 Mar 2006
Shaikhui Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 2 GLT 861
Constitution of India, 1950 — Article 21, 22, 22(1), 226, 32
High Courts09 Mar 2006Allowed
Pradesh Rai Vs State of Assam
Gauhati High Court · (2006) 2 DMC 621 : (2006) 2 GLT 146
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 498A
High Courts08 Mar 2006
Sushanta Protim Pathak and Another Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLT 270