High Courts17 May 2005
State Bank of India Vs Solex Custings and Others
Gauhati High Court · AIR 2006 Guw 67 : (2008) 1 BC 77 : (2005) 3 GLR 670 : (2006) 3 GLT 38
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 22 of 40
High Courts17 May 2005
Sadananda Bharali Vs Assam State Transport Corporation and Others
Gauhati High Court · (2005) 107 FLR 81 : (2006) GLT 834 Supp
High Courts17 May 2005
Bijoylakshmi Bardoloi Vs State of Assam
Gauhati High Court · (2006) GLT 375 Supp
Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 13Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 24
High Courts16 May 2005Allowed
Smt. Sima Palit Vs Pradip Kumar Palit and Another
Gauhati High Court · AIR 2005 Guw 140 : (2005) 4 GLT 379 : (2004) 4 GLT 379
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 494
High Courts16 May 2005
Amalendu Dutta Vs Gumti Devi Sharma
Gauhati High Court · (2005) 3 GLT 245
Bengal, Agra and the Civil Courts (Amendment) Act, 1965 — Section 19(2), 9, 9(2)Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 19, 19(1), 19(2), 2, 3Meghalaya Adaptation of Laws Order, 1974 — Order 1
High Courts16 May 2005
State of Meghalaya Vs Richard Lyngdoh
Gauhati High Court · (2006) 2 GLR 328 : (2006) GLT 166 Supp
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 19Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Rule 4Assam Re-Organisation (Meghalaya) Act, 1969 — Section 3
High Courts13 May 2005Allowed
Rahimuddin Mazumdar and Others Vs State of Assam
Gauhati High Court · (2005) 4 GLT 170
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 395
High Courts13 May 2005Dismissed
Thingbaijam Vs State of Manipur
Gauhati High Court · (2005) CriLJ 4780 : (2005) 3 GLT 604
Criminal Procedure (Amendment) Act, 1978 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 233, 313, 322, 325, 326Evidence Act, 1872 — Section 24, 27
High Courts13 May 2005Dismissed
Pradip Saikia and Others Vs Suwala Saikia and Others
Gauhati High Court · AIR 2006 Guw 56 : (2005) 3 GLR 297
Succession Act, 1925 — Section 376
High Courts13 May 2005Allowed
Bhabakanta Neog Vs Assam State Electricity Board and Others
Gauhati High Court · (2005) 3 GLT 257
Boards General Service Regulations, 1960 — Regulation 13(2), 13(4)
High Courts13 May 2005
Krishna Mohan Jamatia Vs State of Tripura and Others
Gauhati High Court · AIR 2005 Guw 124 : (2007) 2 GLR 760 : (2005) 4 GLT 122 : (2004) 4 GLT 122
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 141Constitution of India, 1950 — Article 226, 227
High Courts12 May 2005Dismissed
Ramjan Ali and Another Vs State of Assam
Gauhati High Court · (2005) 3 GLR 26
Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1)
High Courts12 May 2005
S. Medhi Vs Bar Council of Assam and Others
Gauhati High Court · (2005) 3 GLT 483
Advocates Act, 1961 — Section 35, 35(1), 49(1)Constitution of India, 1950 — Article 226
High Courts11 May 2005Dismissed
Akshay Coal Suppliers and Others Vs State of Assam and Others
Gauhati High Court · (2006) GLT 776 Supp
Assam General Sales Tax Act, 1993 — Section 17, 24(3), 2A, 30, 30(2)Assam General Sales Tax Rules, 1993 — Rule 25, 36, 36(3), 36(6)Central Sales Tax Act, 1956 — Section 14, 9, 9(2)
High Courts11 May 2005Allowed
Gautam Saha Vs State of Assam
Gauhati High Court · (2006) 1 GLR 727 : (2005) 2 GLT 580
Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts11 May 2005Dismissed
Mejum Karga Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) 3 GLR 72 : (2005) 3 GLT 92
Arunachal Pradesh Secretariat Subordinate Service Rules, 1989 — Rule 8Constitution of India, 1950 — Article 14, 16, 162, 309, 320
High Courts11 May 2005Allowed
Jadu Thakur and Others Vs On The Death of Kedar Prasad alias Kedar Prasad Ram and His Legal Heirs
Gauhati High Court · (2007) 2 GLR 526 : (2006) 4 GLT 389
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts11 May 2005
Porna Bdr. Sonar and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) 3 GLR 652
Constitution of India, 1950 — Article 14
High Courts11 May 2005Dismissed
New Manas Tea Estate (P.) Ltd. Vs Bargaon Tea Co. (P.) Ltd.
Gauhati High Court · (2005) 3 GLR 63 : (2005) 2 GLT 516
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15, Order 8 Rule 1, 151Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 86
High Courts10 May 2005
Upendra Nath Bezbaruah and Others Vs State of Assam and Others
Gauhati High Court · (2005) 3 GLT 532
Assam Craftsmen, Training Service Rules, 1993 — Rule 3, 5, 6, 6(1)