High Courts21 Apr 2005
United India Insurance Co. Ltd. Vs Kawlthangpuii and Another
Gauhati High Court · (2006) 3 GLR 739
Motor Vehicles Act, 1988 — Section 140, 149, 163A, 165, 166
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 25 of 40
High Courts21 Apr 2005Dismissed
Pu Benjamin Lalrinawma Vs State of Mizoram and Others
Gauhati High Court · (2007) 2 GLR 743 : (2005) 3 GLT 580
Constitution of India, 1950 — Article 226
High Courts21 Apr 2005Dismissed
Sh. F. Ngkur Biakvela Tioner Vs State of Mizoram and Others
Gauhati High Court · (2005) 3 GLT 595
Constitution of India, 1950 — Article 14
High Courts21 Apr 2005Allowed
Tanakayatara Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2005) 3 GLT 76
Constitution of India, 1950 — Article 21, 309
High Courts21 Apr 2005Allowed
United India Insurance Co. Ltd. Vs R. Lalhmingliana and Another
Gauhati High Court · (2005) GLT 198 Supp
Motor Vehicles Act, 1988 — Section 149(2), 166, 168, 170
High Courts19 Apr 2005
Sukhendu Choudhury Vs State of Tripura
Gauhati High Court · (2007) 4 GLR 305
Constitution of India, 1950 — Article 14, 14, 309, 309
High Courts19 Apr 2005
Rana Purkayastha Vs Himadri Purkayastha and Others
Gauhati High Court · (2006) GLT 287 Supp
Civil Procedure Code, 1908 (CPC) — Section 10, 100, 151, 25
High Courts19 Apr 2005
Jharna Sarkar Vs State of Tripura and Ors.
Gauhati High Court · (2007) 3 GLT 475
Constitution of India, 1950 — Article 226, 226
High Courts18 Apr 2005Dismissed
State of Manipur and Others Vs Chongtham Homendro Singh
Gauhati High Court · (2005) 3 GLT 154
Constitution of India, 1950 — Article 226, 32
High Courts18 Apr 2005
Patkai Christian Academy and Another Vs State of Manipur and Others
Gauhati High Court · (2005) GLT 859 Supp
Constitution of India, 1950 — Article 19(1), 25, 26, 26(1), 29Manipur Secondary Education Act, 1972 — Section 2, 48(2), 48(4), 49(2), 49(4)
High Courts13 Apr 2005Allowed
Raja Das Vs Assam Fisheries Devp. Corporation and Others
Gauhati High Court · (2005) 3 GLT 544
High Courts13 Apr 2005
Md. Abu Taleb Ali Vs Mst. Hasina Bibi
Gauhati High Court · (2007) 2 GLR 792 : (2005) 3 GLT 559
Constitution of India, 1950 — Article 15, 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 310, 397, 401
High Courts13 Apr 2005
Laishram Bihari Singh Vs Union of India and Others
Gauhati High Court · (2006) 1 GLT 362
Constitution of India, 1950 — Article 19(1), 20, 21, 22National Security Act, 1980 — Section 3(1), 3(5), 8, 8(1)
High Courts12 Apr 2005Allowed
Dharmeswar Choudhury Vs State of Assam and Another
Gauhati High Court · (2006) 2 GLR 777 : (2006) GLT 817 Supp
Assam Engineering (Public Works Department) Service Rules, 1978 — Rule 11, 13, 13(1), 13(2), 13(5)Constitution of India, 1950 — Article 16, 21
High Courts12 Apr 2005Allowed
Kushum Lata Kala Vs Kumari Parul Saha
Gauhati High Court · (2005) 3 GLR 57 : (2005) 2 GLT 530
Assam Urban Areas Rent Control Act, 1972 — Section 5(4)
High Courts12 Apr 2005Dismissed
Utpal Nath and Another Vs State of Assam
Gauhati High Court · (2005) 3 GLT 493
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 27, 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 326, 34
High Courts12 Apr 2005Allowed
Numaligarh Refinery Ltd. Vs Rajab Uddin Ahmed
Gauhati High Court · (2005) 2 GLT 390
Condut Displine Appeal Rules, 1995 — Rule 6Penal Code, 1860 (IPC) — Section 408
High Courts11 Apr 2005Allowed
Marcofed Employees Union and Others Vs State of Nagaland and Others
Gauhati High Court · (2005) 3 GLT 571
Assam Co-operative Societies Act, 1949 — Section 3(1)Constitution of India, 1950 — Article 12, 14, 16, 21, 23States Reorganisation Act, 1956 — Section 65
High Courts08 Apr 2005Dismissed
Bipul Chandra Dey @ Bipul Bieharidey Vs Tripura Jute Mills and Others
Gauhati High Court · (2005) 4 GLT 1
Constitution of India, 1950 — Article 162, 226, 309Evidence Act, 1872 — Section 114, 35
High Courts08 Apr 2005Dismissed
Ruben Borah Vs Anju Borah and Others
Gauhati High Court · (2006) 1 GLR 743 : (2005) 4 GLT 127 : (2004) 4 GLT 127
Civil Procedure Code, 1908 (CPC) — Section 2(11)Hindu Succession Act, 1956 — Section 30, 8Motor Vehicles Act, 1988 — Section 165(1), 166