High Courts25 Aug 2005
Sanasam Babu Singh Vs Accountant General, Manipur at Imphal and Ors.
Gauhati High Court · (2005) 08 GAU CK 0005
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 11 of 40
High Courts24 Aug 2005Dismissed
All Tripura Vehicle Owners ''Representatives'' Association Vs State of Tripura and Others
Gauhati High Court · (2005) GLT 186 Supp
Constitution of India, 1950 — Article 21Contract Act, 1872 — Section 182, 187, 217
High Courts24 Aug 2005Allowed
Kamal Kanti Debnath Vs State of Tripura and Others
Gauhati High Court · (2005) GLT 400 Supp
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14(10), 14(11), 14(13), 14(15)
High Courts24 Aug 2005Dismissed
Ajit Borah Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 38 : (2005) 4 GLT 642 : (2004) 4 GLT 642
Constitution of India, 1950 — Article 21, 226
High Courts24 Aug 2005
Viyiho Sema and Others Vs State of Nagaland and Another
Gauhati High Court · (2006) 2 GLR 628
Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 188
High Courts24 Aug 2005Allowed
Sawarmal Agarwalla Vs State of Assam and Another
Gauhati High Court · (2006) 109 FLR 108 : (2006) GLT 412 Supp : (2006) 2 LLJ 1009
Criminal Procedure Code, 1898 (CrPC) — Section 155(2), 156(1), 482, 561AEmployees State Insurance (General) Regulations, 1950 — Regulation 26Employees State Insurance Act, 1948 — Section 1(6), 38, 39, 40, 44
High Courts24 Aug 2005
Sadou Asom Puthi Prakasak Aru Bikreta Sangtha and Another Vs State of Assam and Another
Gauhati High Court · (2006) 1 GLR 395
High Courts24 Aug 2005
Chatanguri Meen Samabai Samity Ltd. Vs State of Assam and Others
Gauhati High Court · (2006) GLT 137 Supp
Assam Fisheries Rules, 1953 — Rule 12, 12(8)Constitution of India, 1950 — Article 226
High Courts23 Aug 2005
Toijam Joy Singh and Ors. Vs State of Manipur and Ors.
Gauhati High Court · (2005) 08 GAU CK 0061
High Courts23 Aug 2005Dismissed
Subir Kumar Dey Vs Joya Dey @ Joya Mahajan
Gauhati High Court · (2006) 2 GLR 42 : (2006) 2 GLT 298
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10Constitution of India, 1950 — Article 227
High Courts23 Aug 2005Dismissed
Jyotish Chandra Pathak Vs State of Assam and Another
Gauhati High Court · (2006) 2 GLR 430
Assam Executive Business Rules, 1968 — Rule 11Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9Assam Services (Pension) Rules, 1969 — Rule 2, 21
High Courts23 Aug 2005
Batou and Others Vs State of Nagaland and Others
Gauhati High Court · (2006) 1 GLR 382 : (2006) GLT 513 Supp
Constitution of India, 1950 — Article 243R, 243R(2), 243SNagaland Municipal Council Act, 2001 — Section 12, 12(1), 12(2), 2(19), 21
High Courts23 Aug 2005
Angauithou Vs State of Nagaland and Others
Gauhati High Court · (2005) GLT 366 Supp
Constitution of India, 1950 — Article 226, 309Nagaland Civil Service (Class- I) Rules, 1967 — Rule 3, 6
High Courts23 Aug 2005Allowed
Rezna Begum Barbhuiya Vs State of Assam and Others
Gauhati High Court · (2008) GLT 43 Supp
Assam Panchayat Act, 1994 — Section 15, 15(1), 15(2)
High Courts22 Aug 2005Dismissed
Prasanna Kumar Phukan Vs State of Assam and Others
Gauhati High Court · (2006) 109 FLR 120 : (2006) 2 GLR 419
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9(9)
High Courts19 Aug 2005Dismissed
Tenzin Tsetim and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) GLT 281 Supp
Constitution of India, 1950 — Article 14, 162, 226, 311Penal Code, 1860 (IPC) — Section 420, 420B, 468
High Courts19 Aug 2005Dismissed
Abdul Qadir Siddique Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2007) 2 GLT 671
Constitution of India, 1950 — Article 14, 226
High Courts19 Aug 2005Allowed
Parbati Prasad Chaliha (Dr.) Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 1 GLT 136
High Courts19 Aug 2005Dismissed
Darshan Singh Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) GLT 24 Supp
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)