COURT ARCHIVE

Gauhati High Court judgments, 2005

798 judgments · page 21 of 40

High Courts26 May 2005Allowed

Promode Basumatary Vs Civil Judge (Sr. Divn.) No. 1 and Another

Gauhati High Court · (2005) 4 GLT 584

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 5 Rule 2, Order 5 Rule 5, Order 9 Rule 13, Order 9 Rule 6Constitution of India, 1950 — Article 226, 227

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High Courts25 May 2005Dismissed

Uma Bricks industries and Others Vs State of Tripura and Others

Gauhati High Court · (2006) 3 GLT 504

Central Sales Tax Act, 1956 — Section 9(3)Constitution of India, 1950 — Article 226, 227Tripura Sales Tax Act, 1976 — Section 11, 12, 13, 14, 19(1)

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High Courts25 May 2005

United India Insurance Co. Ltd. Vs Rodingliana and Another

Gauhati High Court · (2007) 2 ACC 189

Constitution of India, 1950 — Article 21Motor Vehicles Act, 1988 — Section 10, 170, 2, 3, 4

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High Courts25 May 2005

New India Assurance Co. Ltd. Vs Lalnunthara and Another

Gauhati High Court · (2007) 1 ACC 427

Motor Vehicles Act, 1988 — Section 147, 149, 170

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High Courts25 May 2005Dismissed

New India Assurance Co. Ltd. Vs R. Biakliana and Another

Gauhati High Court · (2006) 3 ACC 620 : (2005) 3 GLR 712

Motor Vehicles Act, 1988 — Section 147(1), 170

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High Courts25 May 2005Dismissed

Minu Goswami and Others Vs State of Assam and Others

Gauhati High Court · (2005) 4 GLT 608

Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3

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High Courts25 May 2005Allowed

G. Lalrotluanga Vs Chief Secretary to the Govt. of Mizoram and Others

Gauhati High Court · (2005) 3 GLR 699

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(5)Penal Code, 1860 (IPC) — Section 408

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High Courts25 May 2005

State of Mizoram Vs Rualhleithanga

Gauhati High Court · (2005) CriLJ 3184 : (2005) GLT 234 Supp

Constitution of India, 1950 — Article 15, 21, 39, 45, 47Criminal Law (Amendment) Act, 1983 — Section 376A, 376B, 376C, 376DCriminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313

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High Courts24 May 2005Dismissed

Ajit Kumar Majumdar Vs Tripura Co-operative Milk Producers Union Ltd. and Others

Gauhati High Court · (2005) GLT 20 Supp

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

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High Courts20 May 2005Dismissed

Nazibul Hussain @ Nazimul Hussain Vs State of Assam

Gauhati High Court · (2005) GLT 154 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 323, 376

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High Courts20 May 2005Allowed

State of Mizoram Vs Lalrinkhuma

Gauhati High Court · (2005) CriLJ 3414

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 114, 118

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High Courts19 May 2005Allowed

Lila Borah Vs State of Assam and Others

Gauhati High Court · (2006) 1 GLR 445 : (2005) 4 GLT 715 : (2004) 4 GLT 715

Assam Municipal Act, 1956 — Section 147, 148, 301Assam Municipal Rules, 1956 — Rule 7

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High Courts18 May 2005Dismissed

Aftar Ali and Another Vs State of Assam

Gauhati High Court · (2005) GLT 213 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts18 May 2005Allowed

Rinchin Leta Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2009) 4 GLR 628

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33

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High Courts18 May 2005Dismissed

Prasanna Kumar Nath Vs State of Assam and Others

Gauhati High Court · (2006) 3 GLR 252 : (2005) 4 GLT 424 : (2004) 4 GLT 348

Assam Services (Discipline and Appeal) Rules, 1964 — Rule 11

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High Courts18 May 2005Dismissed

State of Mizoram and Another Vs V.S. Pillai and Another

Gauhati High Court · (2006) 2 GLR 640 : (2005) 4 GLT 188

Limitation Act, 1963 — Section 5

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High Courts18 May 2005

Sajal Malakar and Others Vs State of Tripura

Gauhati High Court · (2005) GLT 11 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Forest Act, 1927 — Section 26(1), 41, 42, 68

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High Courts18 May 2005Allowed

Sandhya Rani Das and Another Vs Nilratan Paul and Another

Gauhati High Court · (2006) 1 GLR 498

Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5Workmens Compensation Act, 1923 — Section 10, 4, 4A

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High Courts18 May 2005Dismissed

Padmanath Sarmah Vs Hitendra Nath Goswami and Others

Gauhati High Court · (2006) 1 GLR 452 : (2005) 2 GLT 595

Contract Labour (Regulation and Abolition) Act, 1970 — Section 12Electricity (Supply) Act, 1948 — Section 33, 5, 5(4), 5(5), 60Representation of the People Act, 1951 — Section 100, 123(7), 99, 99(1)

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High Courts18 May 2005Dismissed

Ratan Malla and Others Vs Sefalli Malla

Gauhati High Court · (2006) 1 GLR 475 : (2005) 3 GLT 489

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 185, 407, 407(1)Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 406, 482, 484, 498A

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