High Courts03 Feb 2006Allowed
Shri Vanalalbela Vs The State of Mizoram
Gauhati High Court · (2006) CriLJ 1733 : (2009) 3 GLR 877 : (2006) GLT 611 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 755 of 1,245
High Courts03 Feb 2006
R. Laltluanga and Another Vs State of Mizoram and Others
Gauhati High Court · (2006) GLT 501 Supp
Mizoram District (Agricultural Land) Act, 1963 — Section 4, 5, 7(2)Mizoram District (Agricultural Land) Rules, 1971 — Rule 42Penal Code, 1860 (IPC) — Section 380, 441
High Courts02 Feb 2006Dismissed
Kuladhar Hazarika Vs Indian Oil Corporation and Others
Gauhati High Court · (2006) 1 GLT 510 : (2006) 2 LLJ 1091
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33(2)
High Courts02 Feb 2006
Thoudam Chandrabir Singh Vs State of Manipur and Ors.
Gauhati High Court · (2006) 02 GAU CK 0056
High Courts02 Feb 2006Allowed
State of Assam and Others Vs Makhan Pegu and Others
Gauhati High Court · (2006) 2 GLR 516 : (2006) 1 GLT 472
Missing Autonomous Council Act, 1995 — Section 80
High Courts02 Feb 2006Dismissed
Nityananda Debnath and Others Vs Estate Officer and Others
Gauhati High Court · AIR 2006 Guw 78 : (2006) GLT 731 Supp
Land Acquisition Act, 1894 — Section 16, 17National Highways Act, 1956 — Section 4, 5Provincial Insolvency Act, 1920 — Section 56
High Courts01 Feb 2006Dismissed
Union of India (UOI) and Others Vs Swapan Kumar Deb
Gauhati High Court · (2006) 2 GLR 422 : (2006) 2 GLT 139
High Courts01 Feb 2006Dismissed
Surjya Kumar Das and Others Vs Anil Chandra Kar and Others
Gauhati High Court · (2007) 2 GLR 541
Civil Procedure Code, 1908 (CPC) — Section 100, 21, 21(2), 9, 99Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 11
High Courts01 Feb 2006Dismissed
S.S. Photographic Lab. Pvt. Ltd. Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLT 495 : (2006) 145 STC 156
Assam General Sales Tax Act, 1993 — Section 16, 17, 17(3), 17(5), 2(33)Constitution of India, 1950 — Article 141, 246(3), 366(20A), 366(29A)
High Courts01 Feb 2006
Mustt. Amrana Begum Mazumdar Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 527 : (2006) 1 GLT 66 : (2006) 1 GLT 604
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 107, 108Penal Code, 1860 (IPC) — Section 365
High Courts01 Feb 2006Allowed
Mulibash Hastasilpa Samabay Samity Ltd. and Others Vs State of Assam and Others
Gauhati High Court · AIR 2006 Guw 113 : (2006) 1 GLT 477
Assam Forest Regulations, 1891 — Section 3(3)
High Courts31 Jan 2006
Union of India (UOI) and Others Vs Thaiu Mag and Others
Gauhati High Court · (2006) GLT 260 Supp
Administrative Tribunals Act, 1985 — Section 14(2), 4(1)Constitution of India, 1950 — Article 226, 323A
High Courts31 Jan 2006
Habibur Rahman Vs State of Assam and Others
Gauhati High Court · (2006) GLT 218 Supp
Assam Panchayat Act, 1994 — Section 15, 15(1), 15(2)
High Courts31 Jan 2006
Pratap Kr. Deb Vs Bikash Roy and Others
Gauhati High Court · (2006) 1 GLT 648
Constitution of India, 1950 — Article 226
High Courts31 Jan 2006Allowed
Prabodh Chandra Hazarika Vs Oriental Insurance Co. Ltd. and Others
Gauhati High Court · (2006) 4 GLT 38
Constitution of India, 1950 — Article 14, 16, 226Evidence Act, 1872 — Section 114, 14
High Courts31 Jan 2006Dismissed
Abdul Kalam Borbhuya Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 367 : (2006) 1 GLT 771
Assam Elementary Education (Provincialisation) Act, 1974 — Section 27Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3Constitution of India, 1950 — Article 14, 226
High Courts31 Jan 2006Allowed
Escorts Ltd. Vs International Tractors Ltd. and Others
Gauhati High Court · AIR 2006 Guw 100 : (2007) 1 CTLJ 220 : (2006) 2 GLR 187 : (2006) 1 GLT 222
Constitution of India, 1950 — Article 14, 226
High Courts31 Jan 2006Allowed
Rock International Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 570 : (2006) 4 GLT 123 : (2008) 11 VST 111
Assam General Sales Tax Act, 1993 — Section 2(38), 27, 7Central Sales Tax Act, 1956 — Section 3, 3Constitution of India, 1950 — Article 269, 286
High Courts31 Jan 2006Allowed
Smt. Areni Lotha Vs Union of India (UOI) and Others
Gauhati High Court · AIR 2006 Guw 83 : (2006) GLT 345 Supp
Constitution of India, 1950 — Article 21
High Courts31 Jan 2006Allowed
Smt. Ningthemcha Ongbi Shakhenbi Devi Vs State of Manipur and Others
Gauhati High Court · (2006) CriLJ 1895 : (2006) 2 GLT 627
Arms Act, 1959 — Section 25(1A), 25(1B)Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 176, 438, 439, 46