High Courts01 Mar 2006
Zindianbou and Ors. Vs State of Manipur and Ors.
Gauhati High Court · (2006) 03 GAU CK 0069
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 752 of 1,245
High Courts01 Mar 2006
Haladhar Kalita Vs State of Assam and Others
Gauhati High Court · (2006) GLT 28 Supp
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 15, 23, 6, 7Constitution of India, 1950 — Article 223, 226, 233, 233(2), 234Police Act, 1861 — Section 34
High Courts28 Feb 2006
Nripendra Nath Medhi Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLT 685
Constitution of India, 1950 — Article 226
High Courts27 Feb 2006
Muzammil Hussain and Another Vs State of Assam
Gauhati High Court · (2006) CriLJ 2971
Penal Code, 1860 (IPC) — Section 302, 304, 31, 34
High Courts27 Feb 2006Allowed
Suresh Chandra Sarma Vs State of Assam and Others
Gauhati High Court · (2006) 109 FLR 469 : (2006) 2 GLR 502
Constitution of India, 1950 — Article 226
High Courts27 Feb 2006Dismissed
Dr. Kamala Kanta Kalita and Another Vs Assam Cricket Assosciation and Others
Gauhati High Court · (2006) 1 GLT 528
Assam Cricket Association Rules — Rule 18, 20Constitution of India, 1950 — Article 12, 226
High Courts27 Feb 2006Dismissed
Konsam Brojen Singh Vs State of Manipur and Others
Gauhati High Court · (2006) 2 GLR 452 : (2006) 1 GLT 375 : (2006) 1 GLT 371
Constitution of India, 1950 — Article 14, 21, 22, 22(4), 22(5)National Security Act, 1980 — Section 3, 3(1), 8(1)
High Courts24 Feb 2006
Akham Joychandra Singh Vs Union of India represented by Secy., Ministry of Home Affairs (Department of Internal Security) North Block and Ors.
Gauhati High Court · (2006) 02 GAU CK 0051
High Courts24 Feb 2006Dismissed
Deepak Kumar Biswas Vs National Insurance Co. Ltd. and Another
Gauhati High Court · AIR 2006 Guw 110 : (2006) GLT 353 Supp
Limitation Act, 1963 — Section 5
High Courts24 Feb 2006Dismissed
Dilip Kumar Saha and Another Vs Ratna Das and Another
Gauhati High Court · (2006) 110 FLR 1020 : (2006) 2 GLR 489 : (2006) 2 GLT 300
Workmens Compensation Act, 1923 — Section 10, 10(1), 4, 4A, 4A(2)
High Courts24 Feb 2006Dismissed
Sirajur Islam Chowdhury (Md.) Vs State of Tripura and Others
Gauhati High Court · (2006) GLT 146 Supp
Constitution of India, 1950 — Article 14, 16
High Courts24 Feb 2006
Min Gayang Vs State of Meghalaya and Others
Gauhati High Court · (2006) GLT 544 Supp
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 16, 4, 4(1), 5A, 6
High Courts24 Feb 2006
Priyalal Sarkar Vs State of Tripura
Gauhati High Court · (2006) GLT 663 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts23 Feb 2006
Wikhom Joychandra Singh Vs State of Manipur and Anr.
Gauhati High Court · (2006) 02 GAU CK 0053
High Courts23 Feb 2006
Oinam Dhaneswar Singh Vs State of Manipur
Gauhati High Court · (2006) 02 GAU CK 0052
High Courts23 Feb 2006
M.Tomba Singh Vs State of Manipur and Anr.
Gauhati High Court · (2006) 02 GAU CK 0050
High Courts23 Feb 2006
Pungsubam Manglem Singh Vs State of Manipur
Gauhati High Court · (2006) 02 GAU CK 0049
High Courts23 Feb 2006
Sougaijam Gojen Singh and Ors. Vs State of Manipur and Ors.
Gauhati High Court · (2006) 02 GAU CK 0048
High Courts23 Feb 2006Dismissed
All Assam Recognised Middle English Teachers'' Association Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 521 : (2006) GLT 522 Supp
Constitution of India, 1950 — Article 14, 226
High Courts23 Feb 2006
Km.Thaonaojam Nungshi Devi Vs State of Manipur and Ors.
Gauhati High Court · (2006) 02 GAU CK 0029