COURT ARCHIVE

Gauhati High Court judgments, 2005

798 judgments · page 27 of 40

High Courts04 Apr 2005Dismissed

Direct Recruits Engineers Association, Works and Housing Vs State of Nagaland and Others

Gauhati High Court · (2005) GLT 814 Supp

Constitution of India, 1950 — Article 14, 16, 309Nagaland Engineering Services Rules, 1997 — Rule 17, 8

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High Courts04 Apr 2005Allowed

V. Kehie Vs State of Nagaland and Others

Gauhati High Court · (2005) GLT 835 Supp

Assam Co-operative Societies Act, 1949 — Section 3(2)Executive Business of Government of Nagaland Rules — Rule 9Nagaland Co-Operative Service Rules, 1992 — Rule 2(j)

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High Courts02 Apr 2005Allowed

Madhab Medhi and Others Vs State of Assam and Another

Gauhati High Court · (2006) 3 GLR 624 : (2005) 2 GLT 380

Constitution of India, 1950 — Article 309

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High Courts02 Apr 2005Dismissed

Hind Supply Corporation and Others Vs Union of India (UOI) and Others

Gauhati High Court · (2005) 3 GLT 338

Arbitration and Conciliation Act, 1996 — Section 30Constitution of India, 1950 — Article 226

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High Courts01 Apr 2005Dismissed

Heirloom Kharkongor Vs Collector, East Khasi Hills

Gauhati High Court · (2005) 2 GLT 562

Land Acquisition Act, 1894 — Section 18, 23, 51(A), 6

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High Courts01 Apr 2005

Tater Mite Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2006) GLT 280 Supp

Arunachal Pradesh Public Premises (Eviction of Unauthorzied Occupants) Act, 2003 — Section 10, 11, 12, 2, 21

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High Courts01 Apr 2005Dismissed

Sh. Lalremmawia Vs State of Mizoram and Others

Gauhati High Court · (2005) 3 GLR 49

Central Civil Services (Conduct) Rules, 1964 — Rule 22, 3.1Constitution of India, 1950 — Article 226, 309Motor Vehicles Act, 1988 — Section 182, 184, 185

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High Courts01 Apr 2005

Abdul Kalam Vs State of Manipur and Others

Gauhati High Court · (2006) GLT 882 Supp

Administrative Tribunals Act, 1985 — Section 28, 5(6)Constitution of India, 1950 — Article 12, 136, 14, 15, 16Manipur Public Service Commission (Exemption from Consultation) Regulations, 1972 — Regulation 3

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High Courts01 Apr 2005Dismissed