High Courts29 Jul 2005
Aribam Nilamani Sharma Vs Shiksha Vikas Samiti, Manipur and Ors.
Gauhati High Court · (2005) 07 GAU CK 0002
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 15 of 40
High Courts29 Jul 2005Allowed
Thosano Ovung Vs State of Nagaland and Another
Gauhati High Court · (2005) GLT 85 Supp
Constitution of India, 1950 — Article 226
High Courts28 Jul 2005Dismissed
Imkong Imchen and Others Vs Union of India (UOI) and Others
Gauhati High Court · AIR 2006 Guw 1 : (2005) GLT 75 Supp
Constitution of India, 1950 — Article 188, 99
High Courts28 Jul 2005
S.Khama Vaiphei Vs State of Manipur and Ors.
Gauhati High Court · (2005) 07 GAU CK 0033
High Courts28 Jul 2005Allowed
Goljan Nesha Vs Gammon India Ltd. and Others
Gauhati High Court · (2007) ACJ 1341 : (2005) 106 FLR 1169 : (2005) 3 GLT 390
Constitution of India, 1950 — Article 226Employees Compensation Act, 1923 — Section 30
High Courts27 Jul 2005
Union of India and Ors. Vs Sarokhaibam Madhubala Devi
Gauhati High Court · (2005) 07 GAU CK 0031
High Courts26 Jul 2005
Chiranjib Barbhuiya Vs Rajashree Paul (Barbhuiya)
Gauhati High Court · (2007) 1 GLT 17
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13, 19, 21A, 9
High Courts25 Jul 2005
Yumnam Jamini Devi and Ors. Vs State of Manipur
Gauhati High Court · (2005) 07 GAU CK 0035
High Courts25 Jul 2005
Akham Biradhwaja Singh Vs Reserve Bank of India and Ors.
Gauhati High Court · (2005) 07 GAU CK 0032
High Courts25 Jul 2005Dismissed
Evergrowing Iron and Finvest Ltd. Vs The State of Tripura and Others
Gauhati High Court · AIR 2006 Guw 45 : (2005) 4 GLT 129 : (2004) 4 GLT 129
Constitution of India, 1950 — Article 12, 14, 226
High Courts22 Jul 2005Allowed
Gopal Krishna Bora and Others Vs State of Assam and Others
Gauhati High Court · (2006) GLT 408 Supp
Constitution of India, 1950 — Article 14, 19, 226, 300A
High Courts22 Jul 2005
New India Assurance Co.Ltd. Vs Salam Irabot Singh and Ors.
Gauhati High Court · (2005) 07 GAU CK 0005
High Courts22 Jul 2005
Thingbaijam Madan Mohan Singh Vs Union of India and Ors.
Gauhati High Court · (2005) 07 GAU CK 0003
High Courts21 Jul 2005Dismissed
Babul Rahman (MD) Vs Union of India (UOI)
Gauhati High Court · (2005) 4 GLT 206
High Courts21 Jul 2005Allowed
Ningombam Ranjit Singh and Another Vs Smt. Yumnam Premila Devi
Gauhati High Court · (2005) CriLJ 4067 : (2007) 1 GLR 266 : (2005) 4 GLT 104 : (2004) 4 GLT 104
Criminal Procedure Code, 1973 (CrPC) — Section 150(2), 155, 155(1), 155(4), 156(1)Penal Code, 1860 (IPC) — Section 120B, 406, 417, 438A, 494Wild Life (Protection) Act, 1972 — Section 55
High Courts21 Jul 2005
Md.Tajuddin Khan Vs State of Manipur and Anr.
Gauhati High Court · (2005) 07 GAU CK 0030
High Courts21 Jul 2005Dismissed
Sankha Nath Pegu Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 764
High Courts21 Jul 2005
Kshetrimayum Doren Singh Vs State of Manipur and Anr.
Gauhati High Court · (2005) 07 GAU CK 0004
High Courts19 Jul 2005
Jogen Ch. Roy and Another Vs State of Assam
Gauhati High Court · (2006) 3 GLT 229
Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 101, 103, 104, 105, 114Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts19 Jul 2005Dismissed
Sri Kameswar Das Vs The State of Assam
Gauhati High Court · (2005) CriLJ 4775
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24, 25, 26Penal Code, 1860 (IPC) — Section 109, 302, 34