High Courts09 Aug 2005Dismissed
Khiren Chandra Kalita Vs State of Assam
Gauhati High Court · (2006) 2 GLR 1 : (2005) 4 GLT 185 : (2004) 4 GLT 185
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 13 of 40
High Courts09 Aug 2005
Sonbeel Fishermen Co-op Society Ltd. Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 577
Assam Fisheries Rules, 1953 — Rule 12Constitution of India, 1950 — Article 14, 226
High Courts09 Aug 2005Allowed
Kipa Sero Vs State of Arunachal Pradesh
Gauhati High Court · (2005) 4 GLT 86
Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 27Criminal Procedure Code, 1973 (CrPC) — Section 100, 165(4), 364, 374(3), 482Penal Code, 1860 (IPC) — Section 308, 326, 333, 34
High Courts09 Aug 2005Dismissed
Manju Ram Kalita Vs Minati Das Kalita
Gauhati High Court · (2005) 4 GLT 72
Family Courts Act, 1984 — Section 14, 19Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 494, 498(A)
High Courts09 Aug 2005Allowed
Abdul Kalam Borbhuya Vs State of Assam and Another
Gauhati High Court · (2005) 107 FLR 948
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 376, 511
High Courts09 Aug 2005Allowed
Bidyut Buragohain Vs State of Assam
Gauhati High Court · (2005) 107 FLR 945 : (2005) 3 GLT 457
Constitution of India, 1950 — Article 226, 311
High Courts09 Aug 2005
A.R. Attal (EX. H/C) Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) 4 GLT 442
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 14
High Courts09 Aug 2005Allowed
State of Arunachal Pradesh and Another Vs Soilen Phukan and Others
Gauhati High Court · (2005) 4 GLT 57
Constitution of India, 1950 — Article 14, 16, 16(1), 16(4), 335
High Courts09 Aug 2005Allowed
Lai Puroik and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) GLT 102 Supp
Arunachal Pradesh Secretariat Subordinate Service Rules, 1989 — Rule 11, 12, 13, 9Constitution of India, 1950 — Article 14
High Courts09 Aug 2005Dismissed
Munna Bhattacharjee Vs State of Meghalaya and Others
Gauhati High Court · (2006) 1 GLT 707 : (2006) 1 GLT 614
High Courts09 Aug 2005Allowed
Haj Koyang and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) GLT 68 Supp
High Courts09 Aug 2005Dismissed
Bengia Mack and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2005) GLT 37 Supp
High Courts08 Aug 2005Dismissed
Bimalesh Sinha and Others Vs State of Assam and Others
Gauhati High Court · (2005) GLT 14 Supp
High Courts08 Aug 2005
Arenthung Yanthan Vs State of Nagaland
Gauhati High Court · (2005) 107 FLR 575 : (2006) 2 LLJ 470
High Courts08 Aug 2005
Sako Chang Vs State of Nagaland and Others
Gauhati High Court · (2006) 1 GLR 410
Constitution of India, 1950 — Article 21, 311
High Courts08 Aug 2005Dismissed
Narayan Chandra Dey Vs State of Tripura and Others
Gauhati High Court · (2007) 1 GLR 303 : (2006) 1 GLT 833
High Courts08 Aug 2005
S.L.Mangkhopao Vs State of Manipur and Ors.
Gauhati High Court · (2005) 08 GAU CK 0007
High Courts08 Aug 2005Allowed
Umadutt Jhunjhunwala Vs Suraj Kr. Longani
Gauhati High Court · (2006) 1 GLT 102
Civil Procedure Code, 1908 (CPC) — Section 100, 115, 21, 21(1), 21(2)Meghalaya Urban Areas Rent Control Act, 1972 — Section 14(3), 5, 5(4), 5(C)
High Courts06 Aug 2005Allowed
Yomi Karbi Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) GLT 140 Supp
High Courts05 Aug 2005Allowed
Pawan Kumar Tiwari Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 3 GLT 633
Constitution of India, 1950 — Article 235, 309, 51A