High Courts28 Apr 2005
Rakhal Chandra Sarkar Vs State of Tripura and Others
Gauhati High Court · (2006) 107 FLR 1171 : (2005) 3 GLR 88
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 24 of 40
High Courts28 Apr 2005
Smt. Jhunu Das Vs Smt. Purnima Debnath (Bhowmik) and Another
Gauhati High Court · AIR 2005 Guw 122 : (2006) 2 GLR 498
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6A(1)Constitution of India, 1950 — Article 227
High Courts28 Apr 2005
Thangkhokhup S.Kipgen Vs State of Manipur and Ors.
Gauhati High Court · (2005) 04 GAU CK 0049
High Courts28 Apr 2005
Imphal Municipal Pensioners Association and Anr. Vs Imphal Municipal Council and Anr.
Gauhati High Court · (2005) 04 GAU CK 0047
High Courts28 Apr 2005Allowed
Tirtha Nath Das Vs State of Assam
Gauhati High Court · (2005) 3 GLR 37 : (2005) 3 GLT 385
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 17, 19, 5(2), 6(1), 7
High Courts28 Apr 2005Dismissed
Biswanath Debbarma Vs Sumitra Debbarma
Gauhati High Court · (2005) 3 GLR 21 : (2005) 2 GLT 540
Civil Procedure Code, 1908 (CPC) — Section 60(1)Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 397, 401Family Courts Act, 1984 — Section 17
High Courts28 Apr 2005Dismissed
State of Assam and Another Vs Tote Dewan @ Man Bahadur Dewan
Gauhati High Court · (2005) 3 GLT 67
Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3), 361Penal Code, 1860 (IPC) — Section 302, 84
High Courts28 Apr 2005Allowed
Ramhinge and Another Vs State Meghalaya and Others
Gauhati High Court · (2006) 2 GLT 294
Constitution of India, 1950 — Article 315
High Courts28 Apr 2005
Union of India (UOI) and Others Vs Anil Kumar Bajpai
Gauhati High Court · (2006) GLT 60 Supp
Border Security Force Act, 1968 — Section 107, 108, 109, 111, 113Border Security Force Rules, 1969 — Rule 106, 123, 45B, 45B(1), 48Constitution of India, 1950 — Article 226
High Courts27 Apr 2005Dismissed
State of Mizoram and Others Vs Chalthiangi (SMT)
Gauhati High Court · (2005) 3 GLT 186
Civil Procedure Code Amendment Act, 2002 — Section 10, 100A
High Courts27 Apr 2005
Narayan Debnath and Another Vs Sukumar Roy and Others
Gauhati High Court · (2005) 3 GLR 286
Motor Vehicles Act, 1988 — Section 163A, 166, 173
High Courts26 Apr 2005Dismissed
Ajay Kumar Pathak Vs State of Assam and Others
Gauhati High Court · (2006) 4 GLT 681
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 304, 34
High Courts26 Apr 2005Allowed
Hrangthanmawii Vs Lai Autonomous District Council and Others
Gauhati High Court · (2007) 1 GLR 377 : (2005) 2 GLT 588
Constitution of India, 1950 — Article 14, 16
High Courts26 Apr 2005Dismissed
Dari Kanu Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2006) 1 GLR 584 : (2005) 3 GLT 330
Arunachal Pradesh Power Engineering Service Rules, 1993 — Rule 12, 12(2), 12(4), 17, 20Constitution of India, 1950 — Article 14, 16(1), 226, 309
High Courts26 Apr 2005
L.Shantikumar Singh Vs State of Manipur and Ors.
Gauhati High Court · (2005) 04 GAU CK 0048
High Courts26 Apr 2005
L.Shantikumar Singh Vs L.Shantikumar Singh
Gauhati High Court · (2005) 04 GAU CK 0040
High Courts26 Apr 2005
Ningombam Imo Singh. Vs State of Manipur and Ors.
Gauhati High Court · (2005) 04 GAU CK 0039
High Courts26 Apr 2005Allowed
Dr. Jiten Barkakoti Vs Subrata Patangia and Another
Gauhati High Court · (2006) 3 BC 196 : (2005) CriLJ 3598 : (2005) 2 GLT 558
Negotiable Instruments Act, 1881 (NI) — Section 118, 118A, 13, 138, 139
High Courts26 Apr 2005Allowed
Thongbam Brajamani Singh Vs State of Manipur and Others
Gauhati High Court · (2006) GLT 384 Supp
Constitution of India, 1950 — Article 12, 14, 16, 309
High Courts26 Apr 2005
Lukram Kabothoi Meitei Vs Union of India and Anr.
Gauhati High Court · (2005) 04 GAU CK 0011