COURT ARCHIVE

Gauhati High Court judgments, 2005

798 judgments · page 19 of 40

High Courts09 Jun 2005Dismissed

New India Assurance Co. Ltd. Vs Lalnghilhlovi and Another

Gauhati High Court · (2006) 2 ACC 501 : (2006) ACJ 1847

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149(2), 163A, 170

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High Courts09 Jun 2005Dismissed

Raj Kumar Manta Vs State of Assam and Others

Gauhati High Court · (2005) 3 GLT 275

Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978 — Section 5Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1983 — Rule 12, 13, 13(2), 2, 5Constitution of India, 1950 — Article 14, 16, 16(4), 16(4A)

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High Courts09 Jun 2005Allowed

Chairman and Managing Director, Hindusthan Paper Corporation Ltd. and Others Vs Bendangkokba Longkumar and Another

Gauhati High Court · (2005) 3 GLR 629 : (2004) 4 GLT 531

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 47 Rule 1, Order 7 Rule 1Constitution of India, 1950 — Article 12, 137, 145, 147, 226

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High Courts09 Jun 2005Allowed

Chairman and Managing Director, Hindustan Paper Corporation Ltd. and Others Vs Bendangkokba Longkumar and Another

Gauhati High Court · (2005) 4 GLT 531

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 12, 137, 145, 147, 226

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High Courts09 Jun 2005Allowed

Partha Sarathi Choudhury Vs Union of India (UOI) and Others

Gauhati High Court · (2005) 106 FLR 1099

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High Courts08 Jun 2005Allowed

Bipal Bashi Das Vs Oriental Insurance Co. Ltd.

Gauhati High Court · (2008) ACJ 1728 : (2007) 1 GLR 242 : (2005) 3 GLT 407

Motor Vehicles Act, 1988 — Section 166, 173

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High Courts08 Jun 2005Dismissed

Dhananjay Mudoi and Another Vs Smt. Guan Mudoi and Others

Gauhati High Court · AIR 2006 Guw 31 : (2005) 3 GLT 534

Assam Land and Revenue Regulation, 1886 — Section 154Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts08 Jun 2005

Zanghinglova Vs State Bank of India and Others

Gauhati High Court · (2005) 3 GLR 704 : (2006) GLT 130 Supp : (2006) 1 LLJ 805

Industrial Disputes Act, 1947 — Section 2State Bank of India Employees Pension Fund Rules, 1955 — Rule 20, 22(1), 7, 9

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High Courts08 Jun 2005

Swapna Dhar Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2005) 3 GLR 693 : (2005) 3 GLT 313

Central Civil Services (Pension) Rules, 1972 — Rule 50, 53, 54, 54(14), 64(4)

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High Courts08 Jun 2005Dismissed

Bisha Mia and Others Vs Natub Ali and Others

Gauhati High Court · (2005) 3 GLT 324

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts07 Jun 2005Allowed

Union of India (UOI) and Others Vs Nehu Casual Labour Association and Others

Gauhati High Court · (2005) 3 GLT 299

Constitution of India, 1950 — Article 142, 226

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High Courts07 Jun 2005

Raj Kumar Bajaj Vs Union of India (UOI) and Others

Gauhati High Court · AIR 2005 Guw 143 : (2005) 3 GLR 646 : (2005) 4 GLT 82 : (2004) 4 GLT 82

Constitution of India, 1950 — Article 226Telegraph Rules, 1951 — Rule 443

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High Courts07 Jun 2005

Loktongbam Gourachandra Singh Vs State of Manipur and Anr.

Gauhati High Court · (2005) 06 GAU CK 0042

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High Courts07 Jun 2005

Suriya Begum Vs State of Assam and Others

Gauhati High Court · (2005) 3 GLR 624 : (2005) 3 GLT 327

Constitution of India, 1950 — Article 2Penal Code, 1860 (IPC) — Section 302, 304

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High Courts07 Jun 2005Allowed

Subrata Talukdar Vs State of Assam and Others

Gauhati High Court · (2005) 4 GLT 579

Assam Services (Discipline and Appeal) Rules, 1964 — Rule 64, 9, 9(2), 9(3), 9(4)Constitution of India, 1950 — Article 14

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High Courts06 Jun 2005Dismissed

Murlidhar Jogani and Others Vs Ahmed Tea Company (P) Ltd. and Others

Gauhati High Court · (2005) 3 GLT 506

Civil Procedure Code, 1908 (CPC) — Section 115, 24, 47

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High Courts06 Jun 2005

Wahengbam Joykumar and Anr. Vs State of Manipur and Ors.

Gauhati High Court · (2005) 06 GAU CK 0004

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High Courts03 Jun 2005Dismissed

Bijoy Krishna Roy Vs State of Tripura and Others

Gauhati High Court · (2005) GLT 118 Supp

Constitution of India, 1950 — Article 14, 16, 226, 32

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High Courts03 Jun 2005Dismissed

Narayan Chandra Ghosh Vs State of Tripura and Others

Gauhati High Court · (2005) GLT 56 Supp

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(18)Constitution of India, 1950 — Article 1, 226Criminal Procedure Code, 1973 (CrPC) — Section 107

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High Courts03 Jun 2005

Hari Shankar Tewari Vs State of Tripura

Gauhati High Court · (2005) CriLJ 3323 : (2005) 3 GLT 126

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 164Penal Code, 1860 (IPC) — Section 201, 228A, 34, 376(2), 468

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