High Courts13 Feb 2006Dismissed
Himangshu Dutta Vs Md. Kala Mia
Gauhati High Court · (2006) 3 GLR 200
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 9, 11, 115, 35AIncome Tax Act, 1961 — Section 281A
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 754 of 1,245
High Courts13 Feb 2006Allowed
Sadhana Saha and Another Vs Commandant Provisioning, M.T. Pool and Others
Gauhati High Court · (2006) 3 ACC 736 : (2007) ACJ 822 : (2006) GLT 298 Supp
Penal Code, 1860 (IPC) — Section 279, 338
High Courts10 Feb 2006
Managing Director, Hanuman Plantations Limited Vs Commissioner for Workmen''s Compensation and Others
Gauhati High Court · (2008) GLT 304 Supp
Penal Code, 1860 (IPC) — Section 302Workmens Compensation Act, 1923 — Section 21, 21(2), 8
High Courts10 Feb 2006Allowed
Ranjit Kumar Roy and Others Vs Tripura Gramin Bank and Others
Gauhati High Court · (2006) 1 GLT 553
Constitution of India, 1950 — Article 14, 141, 16Regional Rural Banks Act, 1976 — Section 29
High Courts10 Feb 2006
Maya Purkayastha L.Rs. of Biswapati Purkayastha Vs Inspector General of Police and Others
Gauhati High Court · (2006) GLT 461 Supp
Civil Procedure Code, 1908 (CPC) — Section 81Penal Code, 1860 (IPC) — Section 47A
High Courts10 Feb 2006Allowed
Jagnabalkya Chakraborty Vs Bidyarthi Chakraborty and Others
Gauhati High Court · AIR 2006 Guw 120 : (2006) 2 GLR 543 : (2006) 1 GLT 560
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 153
High Courts09 Feb 2006
Mufajjil Ali @ Maijul and Another Vs State of Assam
Gauhati High Court · (2006) GLT 301 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Feb 2006
Jatindra Nath Gogoi Vs Union of India and Ors.
Gauhati High Court · (2007) 3 GLT 282
Central Civil Services (Pension) Rules, 1972 — Rule 54, 54Constitution of India, 1950 — Article 226, 226
High Courts09 Feb 2006
Juber Ahmed Vs State of Assam and Others
Gauhati High Court · (2006) 109 FLR 472 : (2006) 2 GLR 775
High Courts09 Feb 2006
United India Insurance Co. Ltd. Vs Mrinalini Talukdar and Others
Gauhati High Court · (2007) 1 ACC 557 : (2008) ACJ 131
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 171
High Courts09 Feb 2006
Sahidul Islam Vs State of Assam
Gauhati High Court · (2006) GLT 479 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 164(3), 164(4), 313Penal Code, 1860 (IPC) — Section 302
High Courts08 Feb 2006Dismissed
Amaresh Narayan Choudhury Vs United Bank of India and Others
Gauhati High Court · (2006) GLT 50 Supp
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts07 Feb 2006Dismissed
Ameya Developers Pvt. Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLT 471
High Courts07 Feb 2006
Pradip Kumar Dutta Vs State of Assam and Ors.
Gauhati High Court · (2007) 3 GLT 700
Constitution of India, 1950 — Article 226, 226
High Courts07 Feb 2006Allowed
Manmatha Rajan Tribedi Vs Gopal Krishna T.E. Co. (P.) Ltd. and Others
Gauhati High Court · (2006) 2 GLR 565 : (2006) GLT 718 Supp
Assam Land and Revenue Regulation, 1886 — Section 50Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 54
High Courts06 Feb 2006Dismissed
Gopal Ch. Banerjee and Another Vs State of Tripura and Others
Gauhati High Court · (2006) 1 GLT 546
Civil Procedure Code, 1908 (CPC) — Section 80(1)Tripura Land Revenue and Land Reforms Act, 1960 — Section 11(3), 11(4), 15, 43(1)
High Courts06 Feb 2006
Dilip Kumar Kalita and Another Vs Nilima Saikia
Gauhati High Court · (2007) 1 ACC 723
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 166
High Courts06 Feb 2006
Vareli Textile Industries Vs Commissioner of Income Tax
Gauhati High Court · (2006) 201 CTR 403
Income Tax Act, 1961 — Section 37(1)
High Courts03 Feb 2006
Lalbiakkimi Vs State of Mizoram and Others
Gauhati High Court · (2006) GLT 727 Supp
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 376, 376(1)
High Courts03 Feb 2006Dismissed
Capt L.Z. Sailo Vs State of Mizoram and Others
Gauhati High Court · (2006) 2 GLR 769 : (2006) GLT 440 Supp
Penal Code, 1860 (IPC) — Section 124(A), 153(A), 153(B)Regulation of the Procedure of Officers Appointed to Administer Judice in the Lushai Hills Rules, 1937 — Rule 18