High Courts07 Mar 2006
Mecken Sing N. Marak Vs State of Meghalaya and Others
Gauhati High Court · (2006) GLT 316 Supp
Assam Police Manual — Rule 66Penal Code, 1860 (IPC) — Section 328, 379
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 751 of 1,245
High Courts07 Mar 2006Dismissed
Union of India (UOI) and Others Vs Mumtaz Ahmed
Gauhati High Court · (2007) ACJ 2675 : (2007) 1 GLR 383 : (2006) GLT 637 Supp
Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts07 Mar 2006
Amal Kumar Baruah Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLR 106 : (2006) 2 GLT 569
Assam Civil Services (Conduct) Rules, 1965 — Rule 26Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 302, 320(2), 320(8)
High Courts07 Mar 2006
Yogendra Prasad Pandey Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2006) GLT 787 Supp
High Courts06 Mar 2006
Angom Jokeshwor Singh Vs State of Manipur and Anr.
Gauhati High Court · (2006) 03 GAU CK 0085
High Courts06 Mar 2006
N.Amumacha Singh and Ors. Vs State of Manipur and Anr.
Gauhati High Court · (2006) 03 GAU CK 0064
High Courts06 Mar 2006
Hussain Ali and Others Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 666 : (2006) 2 GLT 609
Assam Animal Husbandry and Veterinary Subordinate Service Rules, 2002 — Rule 127
High Courts06 Mar 2006
State of Nagaland and Others Vs Raj Bhandar Gurung
Gauhati High Court · (2007) 2 GLR 369
Constitution of India, 1950 — Article 226
High Courts03 Mar 2006
Thoidingjam Shanti Devi and Ors. Vs State of Manipur and Anr.
Gauhati High Court · (2006) 03 GAU CK 0080
High Courts03 Mar 2006
R.K.Jitkumar Singh and Ors. Vs State of Manipur and Anr.
Gauhati High Court · (2006) 03 GAU CK 0074
High Courts03 Mar 2006
Thingom Mani Singh Vs Manipur University
Gauhati High Court · (2006) 03 GAU CK 0073
High Courts03 Mar 2006
Veikholhing Gangte and Anr. Vs State of Manipur and Anr.
Gauhati High Court · (2006) 03 GAU CK 0063
High Courts03 Mar 2006Allowed
Khorsed Ali Vs Jalkadar and Others
Gauhati High Court · (2006) 2 GLT 836
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3ALimitation Act, 1963 — Section 3
High Courts03 Mar 2006
New India Assurance Co. Ltd. Vs Member, Motor Accident Claims Tribunal and Others
Gauhati High Court · (2006) 3 ACC 805 : (2007) ACJ 1360 : (2006) 2 GLR 446 : (2006) 1 GLT 746
High Courts03 Mar 2006
David Kinghen Vs State of Nagaland and Others
Gauhati High Court · (2006) 2 GLR 752 : (2006) GLT 616 Supp
Constitution of India, 1950 — Article 19(1), 226, 300, 300A
High Courts03 Mar 2006
Hopichem Sangtam Vs State of Nagaland and Others
Gauhati High Court · (2009) 4 GLR 394 : (2006) GLT 563 Supp
Constitution of India, 1950 — Article 226
High Courts02 Mar 2006
New India Assurance Co. Ltd. Vs Imkong Toshi Jamir alias Toshi Jamir
Gauhati High Court · (2007) ACJ 2871 : (2006) 3 GLR 31 : (2006) 3 GLT 379
Motor Vehicles Act, 1988 — Section 147, 173
High Courts02 Mar 2006Allowed
Rajesh Kumar Borah Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 4 GLT 764
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 3(3)
High Courts02 Mar 2006
Nagaland Sericulture Technical Staff Association Vs State of Nagaland and Others
Gauhati High Court · (2006) GLT 600 Supp
Constitution of India, 1950 — Article 226
High Courts01 Mar 2006Allowed
Rana Saikia and Another Vs State of Assam
Gauhati High Court · (2006) CriminalCC 1094
Criminal Procedure Code, 1973 (CrPC) — Section 223Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 18Penal Code, 1860 (IPC) — Section 302, 34