COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 762 of 1,245

High Courts01 Dec 2005Allowed

Lakhi Patwary and Others Vs Madhabi Talukdar and Others

Gauhati High Court · (2006) 2 GLR 149 : (2006) 1 GLT 566

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 10(4), Order 22 Rule 4, Order 22 Rule 4(4)

High Courts01 Dec 2005

Management of Teok Tea Estate Vs Presiding Officer, Labour Court and Others

Gauhati High Court · (2006) 108 FLR 696 : (2006) 2 GLR 144

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 11, 11A

High Courts30 Nov 2005

Krishna Sarkar Vs State of Tripura and Others

Gauhati High Court · (2006) GLT 361 Supp

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 114, 307, 326

High Courts29 Nov 2005Allowed

Gun Gun Sahu @ Ajit Sahu Vs State of Assam

Gauhati High Court · (2006) 2 GLT 196

Criminal Procedure Code, 1973 (CrPC) — Section 161

High Courts29 Nov 2005Dismissed

Parimal Mazumdar Vs State of Assam

Gauhati High Court · (2006) CriLJ 2296

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 387

High Courts28 Nov 2005

Kailash Kalita Vs Sanjib Sharma and Others

Gauhati High Court · (2006) GLT 750 Supp

Civil Procedure Code, 1908 (CPC) — Section 10Limitation Act, 1963 — Article 64Specific Relief Act, 1963 — Section 6

High Courts25 Nov 2005Dismissed

Meena Chakraborty Vs Management of United Bank and Another

Gauhati High Court · (2006) 2 GLR 52

Industrial Disputes Act, 1947 — Section 10

High Courts25 Nov 2005Dismissed

Oriental Insurance Co. Ltd. Vs Krishna Kakati and Others

Gauhati High Court · (2006) 2 GLR 139 : (2005) 4 GLT 712 : (2004) 4 GLT 712

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149(2), 166, 170

High Courts25 Nov 2005

Koijam Ongbi Ibembhal Devi Vs State of Manipur and Others

Gauhati High Court · (2009) 2 GLR 451 : (2006) GLT 332 Supp

Manipur Land Revenue and Land Reform Rules, 1961 — Rule 18Manipur Land Revenue and Land Reforms Act, 1960 — Section 11(3), 11(4), 15, 52, 81(1)

High Courts24 Nov 2005Allowed

Pallavi Saikia (Bharali) Vs Mriganka Bharali

Gauhati High Court · (2006) 2 GLR 135 : (2006) GLT 425 Supp

Civil Procedure Code, 1908 (CPC) — Section 24, 25Hindu Marriage Act, 1955 — Section 12(1)

High Courts24 Nov 2005

Eastern Agency Vs State of Assam and Others

Gauhati High Court · (2006) 1 GLR 698 : (2006) 1 GLT 14

Assam General Sales Tax Act, 1993 — Section 17(5)Central Sales Tax Act, 1956 — Section 19, 20, 6A, 8, 8(5)Constitution of India, 1950 — Article 226

High Courts23 Nov 2005Dismissed

Manju Boro and Others Vs Karuna Kanta Boro and Others

Gauhati High Court · (2006) 1 GLT 752

Civil Procedure Code Amendment Act, 1976 — Order 21 Rule 103, Order 21 Rule 18, Order 21 Rule 97, 100, 101

High Courts23 Nov 2005

T. Chubatemsu Kichu and Others Vs State of Nagaland and Others

Gauhati High Court · (2006) 1 GLR 718

Motor Vehicles Act, 1939 — Section 2(29), 2(3), 3(29)Motor Vehicles Act, 1988 — Section 2(40), 2(7), 206, 213, 93Nagaland Motor Vehicles Draft Rules, 2001 — Rule 108(5), 108(8)

High Courts22 Nov 2005

United India Insurance Co. Ltd. Vs H. Lalhmingliana and Another

Gauhati High Court · (2007) 1 ACC 91 : (2006) 2 GLT 538 : (2006) 2 GLT 139

Motor Vehicles Act, 1988 — Section 140, 141, 163, 163A, 163B

High Courts22 Nov 2005

State of Mizoram Vs Ramengmawia

Gauhati High Court · (2006) CriLJ 1188 : (2006) 1 GLR 745 : (2006) 1 GLT 762

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 229, 252, 271, 271(2), 272Penal Code, 1860 (IPC) — Section 299, 300, 302, 304

High Courts21 Nov 2005Dismissed

Paul Tushar Biswas Vs Addl. Dist. Judge and Another

Gauhati High Court · (2006) 2 DMC 59 : (2006) 1 GLT 489

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 13, 14, 38, 39Constitution of India, 1950 — Article 227Divorce Act, 1869 — Section 10, 3(4), 43, 55

High Courts21 Nov 2005Dismissed

Sushil Kumar Barua Vs Golok Chandra Kalita

Gauhati High Court · (2009) 2 GLR 654 : (2008) 1 GLT 714

Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 161, 163, 197, 46Evidence Act, 1872 — Section 24

High Courts21 Nov 2005

Jasmina Begum Vs State of Assam and Others

Gauhati High Court · (2006) 108 FLR 373 : (2006) 1 GLR 713

High Courts18 Nov 2005Allowed

R.K. Angousana Singh Vs Sainik School Society and Others

Gauhati High Court · (2006) 1 GLT 717

Constitution of India, 1950 — Article 12, 14, 16Sainik Schools Societys Rules — Rule 416, 421, 422, 427, 7.07

High Courts18 Nov 2005

Lalit Debnath Vs Tripura University and Others

Gauhati High Court · (2006) GLT 847 Supp

Constitution of India, 1950 — Article 14, 226Tripura University Act, 2006 — Section 10(6)