High Courts13 Dec 2005Allowed
Binapani Bhattacharjee Vs Pratap Bhattacharjee
Gauhati High Court · (2007) 1 DMC 460 : (2006) 3 GLT 523
Criminal Procedure Code, 1973 (CrPC) — Section 126Hindu Marriage Act, 1955 — Section 10, 13
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 2 of 40
High Courts13 Dec 2005Allowed
Pursottam Das Chokhani Vs Sarita Devi Nathani
Gauhati High Court · AIR 2006 Guw 160 : (2006) 2 ARBLR 176 : (2006) 2 GLR 16 : (2006) 1 GLT 1
Arbitration and Conciliation Act, 1996 — Section 12(3), 13, 13(2), 19(1), 24Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, 151, 89
High Courts13 Dec 2005
Farhana Begum Vs Life Insurance Corporation of India and Others
Gauhati High Court · (2006) 3 GLR 74 : (2006) 3 GLT 377
High Courts13 Dec 2005Allowed
Pakaria-Duba Matshyajibi Samabaya Samity Ltd. Vs Nekara Nekeri Samabaya Samity Ltd and Others
Gauhati High Court · (2006) 2 GLT 252
Assam Fisheries Rules, 1953 — Rule 12, 8
High Courts12 Dec 2005Dismissed
Chandra Prakash Bagaria and Another Vs Ashok Kumar Sharma
Gauhati High Court · (2006) 2 GLR 107
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 409, 420
High Courts12 Dec 2005
Mumtaj Ali and Others Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLT 349
Assam Police Manual — Regulation 26Constitution of India, 1950 — Article 226, 309
High Courts09 Dec 2005Dismissed
United India Insurance Co. Ltd. Vs Chandana Saha and Others
Gauhati High Court · (2006) 2 GLR 156 : (2006) GLT 252 Supp
Motor Vehicles Act, 1988 — Section 128, 128(1), 147, 147(1), 147(2)
High Courts08 Dec 2005
Pradeep Kr. Rajbongshi Vs Union of India (UOI) and Others
Gauhati High Court · (2006) GLT 565 Supp
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts07 Dec 2005
Abul Hussain and Others Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 83 : (2006) GLT 195 Supp
Assam Panchayat (Constitution) Rules, 1995 — Rule 53Assam Panchayat Act, 1994 — Section 10, 15, 15(1), 6, 6(1)
High Courts05 Dec 2005Dismissed
Khemani Engineering Corporation Vs General Manager, N.F. Railway and Others
Gauhati High Court · (2006) 2 GLR 709 : (2006) 1 GLT 642
Constitution of India, 1950 — Article 136, 226, 227, 25, 32Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 10, 15, 4, 5, 5B
High Courts05 Dec 2005Allowed
Julius L.R. Marak Vs State of Meghalaya and Others
Gauhati High Court · (2006) 3 GLT 304
Meghalaya Civil Service Rules, 1975 — Rule 22, 23
High Courts05 Dec 2005Allowed
Pranab Kumar Banerjee and Another Vs Momin Ali alias Mukib Ali
Gauhati High Court · (2006) 2 GLR 26
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 4, Order 7 Rule 11, 151Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts02 Dec 2005
New India Assurance Co. Ltd. Vs Anil Kurmi and Others
Gauhati High Court · (2006) GLT 487 Supp
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)Motor Vehicles Act, 1988 — Section 140, 163, 166, 174
High Courts02 Dec 2005
Rajesh Kumar Bhatra Vs State of Assam and Others
Gauhati High Court · (2006) GLT 691 Supp
Constitution of India, 1950 — Article 14, 142, 21, 226, 32
High Courts02 Dec 2005
Chairman, Tripura Road Transport Corporation Ltd. and Another Vs Askhay Kumar Sharma and Others
Gauhati High Court · (2006) 1 GLT 671
Constitution of India, 1950 — Article 136, 226
High Courts01 Dec 2005
Management of Teok Tea Estate Vs Labour Court and Another
Gauhati High Court · (2006) GLT 248 Supp
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 11, 11A
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