High Courts14 Dec 2005Allowed
Hemodhar Gogoi Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 3 GLR 817 : (2006) GLT 71 Supp
Constitution of India, 1950 — Article 19, 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 761 of 1,245
High Courts14 Dec 2005
Samar Krishna Saha Vs State of Tripura and Others
Gauhati High Court · (2006) 1 GLR 703 : (2006) GLT 207 Supp
Succession Act, 1925 — Section 213, 213(1), 213(2), 57Tripura Land Revenue and Land Reforms Act, 1960 — Section 143, 187(3), 195, 2, 4
High Courts14 Dec 2005Dismissed
Pranay Kr. Dutta Vs North Eastern Regional Institute of Science and Technology and Others
Gauhati High Court · (2006) 1 GLT 60
Constitution of India, 1950 — Article 14, 16
High Courts14 Dec 2005
Jitendra Mallick Vs Priya Kumar Chowdhury and Others
Gauhati High Court · (2006) GLT 843 Supp
Motor Vehicles Act, 1988 — Section 166
High Courts14 Dec 2005
Lal Mohan Sutradhar Vs Niroda Sundari Majumder and Others
Gauhati High Court · (2006) GLT 255 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Court Fees Act, 1870 — Section 7(4), 7(5)Suits Valuation Act, 1887 — Section 8
High Courts13 Dec 2005Allowed
Binapani Bhattacharjee Vs Pratap Bhattacharjee
Gauhati High Court · (2007) 1 DMC 460 : (2006) 3 GLT 523
Criminal Procedure Code, 1973 (CrPC) — Section 126Hindu Marriage Act, 1955 — Section 10, 13
High Courts13 Dec 2005Allowed
Pursottam Das Chokhani Vs Sarita Devi Nathani
Gauhati High Court · AIR 2006 Guw 160 : (2006) 2 ARBLR 176 : (2006) 2 GLR 16 : (2006) 1 GLT 1
Arbitration and Conciliation Act, 1996 — Section 12(3), 13, 13(2), 19(1), 24Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, 151, 89
High Courts13 Dec 2005
Farhana Begum Vs Life Insurance Corporation of India and Others
Gauhati High Court · (2006) 3 GLR 74 : (2006) 3 GLT 377
High Courts13 Dec 2005Allowed
Pakaria-Duba Matshyajibi Samabaya Samity Ltd. Vs Nekara Nekeri Samabaya Samity Ltd and Others
Gauhati High Court · (2006) 2 GLT 252
Assam Fisheries Rules, 1953 — Rule 12, 8
High Courts12 Dec 2005Dismissed
Chandra Prakash Bagaria and Another Vs Ashok Kumar Sharma
Gauhati High Court · (2006) 2 GLR 107
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 409, 420
High Courts09 Dec 2005Dismissed
United India Insurance Co. Ltd. Vs Chandana Saha and Others
Gauhati High Court · (2006) 2 GLR 156 : (2006) GLT 252 Supp
Motor Vehicles Act, 1988 — Section 128, 128(1), 147, 147(1), 147(2)
High Courts08 Dec 2005
Pradeep Kr. Rajbongshi Vs Union of India (UOI) and Others
Gauhati High Court · (2006) GLT 565 Supp
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts07 Dec 2005
Abul Hussain and Others Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 83 : (2006) GLT 195 Supp
Assam Panchayat (Constitution) Rules, 1995 — Rule 53Assam Panchayat Act, 1994 — Section 10, 15, 15(1), 6, 6(1)
High Courts05 Dec 2005Dismissed
Khemani Engineering Corporation Vs General Manager, N.F. Railway and Others
Gauhati High Court · (2006) 2 GLR 709 : (2006) 1 GLT 642
Constitution of India, 1950 — Article 136, 226, 227, 25, 32Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 10, 15, 4, 5, 5B
High Courts05 Dec 2005Allowed
Julius L.R. Marak Vs State of Meghalaya and Others
Gauhati High Court · (2006) 3 GLT 304
Meghalaya Civil Service Rules, 1975 — Rule 22, 23
High Courts05 Dec 2005Allowed
Pranab Kumar Banerjee and Another Vs Momin Ali alias Mukib Ali
Gauhati High Court · (2006) 2 GLR 26
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 4, Order 7 Rule 11, 151Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts02 Dec 2005
New India Assurance Co. Ltd. Vs Anil Kurmi and Others
Gauhati High Court · (2006) GLT 487 Supp
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)Motor Vehicles Act, 1988 — Section 140, 163, 166, 174
High Courts02 Dec 2005
Rajesh Kumar Bhatra Vs State of Assam and Others
Gauhati High Court · (2006) GLT 691 Supp
Constitution of India, 1950 — Article 14, 142, 21, 226, 32
High Courts02 Dec 2005
Chairman, Tripura Road Transport Corporation Ltd. and Another Vs Askhay Kumar Sharma and Others
Gauhati High Court · (2006) 1 GLT 671
Constitution of India, 1950 — Article 136, 226
High Courts01 Dec 2005
Management of Teok Tea Estate Vs Labour Court and Another
Gauhati High Court · (2006) GLT 248 Supp
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 11, 11A