High Courts29 Mar 2005Allowed
Sayed Sabir Ahmed Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 2 GLT 428
National Security Act, 1980 — Section 10, 14(1), 3(2), 3(5)
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 28 of 40
High Courts29 Mar 2005Allowed
Charan Machahary Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLR 723 : (2005) 2 GLT 358
High Courts25 Mar 2005Dismissed
Shillong Municipal Board and Another Vs Latiplang Kharkongor and Others
Gauhati High Court · (2006) 7 CTLJ 50 : (2005) 4 GLT 411 : (2004) 4 GLT 411
Contract Act, 1872 — Section 25, 5
High Courts24 Mar 2005
Manoj Saha and Others Vs State of Assam
Gauhati High Court · (2005) 3 GLT 658
Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 32, 32(1)Penal Code, 1860 (IPC) — Section 304B
High Courts24 Mar 2005Allowed
All Manipur Pensioners'' Association and Another Vs State of Manipur and Others
Gauhati High Court · (2005) 3 GLR 384 : (2005) 1 GLT 602
Constitution of India, 1950 — Article 14, 142, 19(1), 309, 31(1)Manipur Civil Services (Pension) (Amendment) Rules, 1991 — Rule 3Manipur Civil Services (Pension) Rules, 1977 — Rule 3
High Courts24 Mar 2005
Gajen Talukdar and Others Vs Smt. Dipamoni Das
Gauhati High Court · AIR 2005 Guw 147
Succession Act, 1925 — Section 372, 383
High Courts24 Mar 2005
Bahnisikha Chakma Vs State of Tripura and Others
Gauhati High Court · (2006) 3 GLR 837
Constitution of India, 1950 — Article 15
High Courts23 Mar 2005Dismissed
Abhijit Ghosh Vs State of Tripura and Others
Gauhati High Court · (2005) 107 FLR 785 : (2006) 3 GLT 560
High Courts23 Mar 2005
Prasanta Chaudhari Vs State of Nagaland and Others
Gauhati High Court · (2005) 3 GLT 589
High Courts23 Mar 2005
Kh.Brojen Singh Vs Chief Secretary to the Government of Manipur and Ors.
Gauhati High Court · (2005) 03 GAU CK 0014
High Courts23 Mar 2005Dismissed
Union of India (UOI) and Others Vs Sukhen Chandra Das
Gauhati High Court · (2005) GLT 78 Supp
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)
High Courts23 Mar 2005Allowed
Shri Kamal Kumar Sharma Vs State of Assam and Others
Gauhati High Court · (2005) 3 GLT 87 : (2006) 144 STC 458
Assam General Sales Tax Act, 1993 — Section 2(34), 44(3), 44(5), 46(2)
High Courts22 Mar 2005Allowed
Kausik Ranjan Dutta Vs State of Tripura and Others
Gauhati High Court · (2006) 2 GLR 403
High Courts22 Mar 2005Allowed
Uttam Kumar Sarkar Vs Ratan Kumar Barman
Gauhati High Court · (2005) 106 FLR 594 : (2005) 2 GLT 168
Constitution of India, 1950 — Article 14, 15, 21, 226
High Courts22 Mar 2005
M.S. Associates Vs Union of India
Gauhati High Court · (2005) 147 TAXMAN 172
Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 105, 14, 148, 149, 150Criminal Procedure Code, 1973 (CrPC) — Section 154
High Courts22 Mar 2005
M.S. Associates, Ajoy Kumar Subba, Smt. Jyoti Limbu and Sanjay Raj Subba and Another Vs Union of India (UOI) and Others Director of Income Tax (Investigation) Vs Sanjay Raj Subba and Another
Gauhati High Court · (2005) 196 CTR 318 : (2005) 3 GLT 188 : (2005) 275 ITR 502
Civil Procedure Code, 1908 (CPC) — Section 2(17)Constitution (Forty-Fourth Amendment) Act, 1978 — Section 26Constitution of India, 1950 — Article 105, 14, 148, 149, 150
High Courts21 Mar 2005Dismissed
Piklu Das Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 2 GLR 641
High Courts21 Mar 2005Dismissed
Bata India Ltd. and Others Vs United Publishers and Another
Gauhati High Court · (2005) 3 GLR 317 : (2005) 1 GLT 437
Assam Urban Areas Rent Control Act, 1972 — Section 2, 5, 5(1), 5(4), 5(A)Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 4, 115, 115, 144Constitution of India, 1950 — Article 227
High Courts21 Mar 2005
Board of Trustees for The Port of Kolkata, ICICI Bank Limited and Scrapt Traders Vs Official Liquidator, Gauhati High Court and Others
Gauhati High Court · (2006) 130 CompCas 595 : (2006) 5 CompLJ 130 : (2006) 2 GLR 644
Companies Act, 1956 — Section 446, 456, 476, 520, 529(2)Major Port Trusts Act, 1963 — Section 52
High Courts18 Mar 2005
National Insurance Co. Ltd. Vs Biswajit Bank and Others
Gauhati High Court · (2007) 1 ACC 296
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149, 166, 173