High Courts03 Jan 2006Allowed
Rup Jyoti Das Vs Beron Saikia
Gauhati High Court · AIR 2006 Guw 125 : (2006) 1 GLT 426
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13(1), 13(B), 14, 15
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 760 of 1,245
High Courts03 Jan 2006Dismissed
Jagat Ram Barthakur Vs State of Assam
Gauhati High Court · (2006) 2 GLR 160
Constitution of India, 1950 — Article 226, 309
High Courts03 Jan 2006Dismissed
Bengin Mack Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 2 GLR 163
Constitution of India, 1950 — Article 309
High Courts03 Jan 2006
Usha Singh Vs Bijay Kr. Rawani
Gauhati High Court · (2006) GLT 579 Supp
Hindu Marriage Act, 1955 — Section 13(1)
High Courts02 Jan 2006
Haobam Sunil Singh Vs State of Manipur
Gauhati High Court · (2006) 01 GAU CK 0043
High Courts01 Jan 2006
Santi Prasad Goenka Vs Union of India(CBI)
Gauhati High Court · (2006) 4 GLT 448
Criminal Procedure Code, 1973 — Section 227Criminal Procedure Code, 1973 (CrPC) — Section 227
High Courts23 Dec 2005
Mukut Ch. Borah Vs Shafiqur Rahman Choudhury and Others
Gauhati High Court · (2006) 2 GLR 699 : (2006) 1 GLT 579
Assam Municipal Act, 1956 — Section 209, 298, 299, 50
High Courts23 Dec 2005
Mridumoni Dhekial Phukan Vs State of Assam and Others
Gauhati High Court · (2006) GLT 625 Supp
High Courts23 Dec 2005Dismissed
Jagadish Shah and Others Vs Smti. Kailashpatikalwar and Others
Gauhati High Court · (2006) 1 GLT 515
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12, 100
High Courts22 Dec 2005Dismissed
ERA PDS Nominee Carriage Agency and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2006) 2 GLT 598
Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 5
High Courts20 Dec 2005
Mumtaz Rana Laskar Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 5 : (2006) 1 GLT 9 : (2006) 1 GLT 46
Assam Panchayat Act, 1994 — Section 15, 15(1), 5(1), 5(2)Constitution of India, 1950 — Article 226
High Courts20 Dec 2005
State of Manipur and Others Vs Moirangthem Chaoba Singh
Gauhati High Court · (2007) 1 CTLJ 275 : (2006) 2 GLR 176
Constitution of India, 1950 — Article 14, 226
High Courts20 Dec 2005
State of Manipur and Others Vs Moirangthem Chaoba Singh and Others
Gauhati High Court · (2006) 1 GLT 19
Constitution of India, 1950 — Article 14, 226
High Courts20 Dec 2005
Shri Yogesh Shah and Others Vs Smt. Dharmeswari Devi alias Dharmeswari Devi
Gauhati High Court · AIR 2006 Guw 87 : (2009) 3 GLR 665 : (2006) 1 GLT 623
Arbitration Act, 1940 — Section 41Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 97Constitution of India, 1950 — Article 226
High Courts19 Dec 2005
Pranati Deb and Others Vs Dhirendra Ch. Roy and Others
Gauhati High Court · (2006) GLT 406 Supp
Civil Procedure Code, 1908 (CPC) — Section 100Tripura Land Revenue and Land Reforms Act, 1960 — Section 46, 46(3)
High Courts17 Dec 2005
Rina Dey Vs State of Tripura and Others
Gauhati High Court · (2007) 1 GLR 398 : (2006) GLT 201 Supp
Constitution of India, 1950 — Article 21
High Courts16 Dec 2005
Pradip Kumar Das Vs Samir Das
Gauhati High Court · (2008) 2 GLR 137
Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts15 Dec 2005Allowed
Jogeswar Borah Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLT 162
Assam Forest Regulations, 1891 — Regulation 49, 49A, 51Constitution of India, 1950 — Article 226, 300A
High Courts15 Dec 2005Allowed
Kshetrimayum Prakash Singh alias Paka Vs District Magistrate and Others
Gauhati High Court · (2006) CriLJ 464 : (2006) GLT 453 Supp
Constitution of India, 1950 — Article 21, 22, 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 161National Security Act, 1980 — Section 14, 3(2), 3(3), 8
High Courts15 Dec 2005
Hadir Nilufar Khalil Vs Jalalur Rahman
Gauhati High Court · (2006) 2 GLR 550 : (2006) 1 GLT 208
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11, Order 7 Rule 13, Order 7 Rule 9