High Courts18 Mar 2005
Renu Bala Devi and Others Vs Lohit Ch. Nath and Others
Gauhati High Court · (2006) 1 GLR 485 : (2005) GLT 804 Supp
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 29 of 40
High Courts18 Mar 2005Dismissed
Birkhang Boro Vs State of Assam and Others
Gauhati High Court · (2005) 2 GLR 638
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 17, 4
High Courts18 Mar 2005
Oriental Insurance Co. Ltd. Vs Arsad Ali and Others
Gauhati High Court · (2007) 1 ACC 687
Constitution of India, 1950 — Article 226, 227
High Courts18 Mar 2005Dismissed
Swapan Kr. Paul Vs Abala Rani Nath and Others
Gauhati High Court · (2006) 1 GLR 758
Civil Procedure Code Amendment Act, 2002 — Section 115Motor Vehicles Act, 1988 — Section 140, 140(5), 163A, 166
High Courts18 Mar 2005Dismissed
National Insurance Co. Ltd. Vs Abdul Kuddus and Others
Gauhati High Court · (2005) 2 GLR 477
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 163(A), 166
High Courts18 Mar 2005
National Insurance Co. Ltd. Vs Biswajit Banik and Others
Gauhati High Court · (2006) 1 GLR 434 : (2005) 4 GLT 420 : (2004) 4 GLT 420
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149(2), 166, 173
High Courts18 Mar 2005
National Insurance Co. Ltd. and Others Vs Gauri Roy (Deb.) and Others
Gauhati High Court · (2005) 1 GLT 569
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 102, 103(1), 105(2), 122, 124(4)Motor Vehicles Act, 1988 — Section 149(2), 173
High Courts18 Mar 2005
Oriental Insurance Co. Ltd. Vs Bina Bhattacharjee and Others
Gauhati High Court · (2005) 3 GLR 380
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 163A, 166
High Courts18 Mar 2005Allowed
Dey and Co. Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 3 GLR 404 : (2006) GLT 709 Supp
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 21, 85, 85(2)
High Courts18 Mar 2005Dismissed
Samat Kumar Mundhra Vs Smt. Suman Kabra and Another
Gauhati High Court · AIR 2005 Guw 154
Civil Procedure Code, 1908 (CPC) — Section 10, 151Constitution of India, 1950 — Article 226, 227
High Courts17 Mar 2005Allowed
Dipu Ahmed Vs State of Assam
Gauhati High Court · (2005) GLT 135 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 33, 50, 50(1), 54
High Courts17 Mar 2005Dismissed
State of Manipur Vs Khupkhosoi Simte and Another
Gauhati High Court · (2006) 2 GLR 474 : (2005) 3 GLT 250
Arbitration and Conciliation Act, 1996 — Section 11, 11(4)Constitution of India, 1950 — Article 12, 227, 32
High Courts17 Mar 2005
Thounaojam Rajesh Singh Vs State of Manipur and Anr.
Gauhati High Court · (2005) 03 GAU CK 0017
High Courts17 Mar 2005Dismissed
Sanwarmal Agarwal Vs State of Assam
Gauhati High Court · (2005) 2 GLT 351
Criminal Procedure Code, 1973 (CrPC) — Section 433General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Mar 2005
Phijam (O) Jamuna Devi Vs Chairman, Manipur Rural Bank Head Office at Keishampat, Imphal and Anr.
Gauhati High Court · (2005) 03 GAU CK 0061
High Courts15 Mar 2005
Phaningsang Vs State of Manipur and Ors.
Gauhati High Court · (2005) 03 GAU CK 0060
High Courts15 Mar 2005Allowed
Silcoorie Tea Estate Vs General Secretary, Cachar Ch. Sramik Union and Others
Gauhati High Court · (2005) 106 FLR 592 : (2005) 2 GLT 166 : (2005) 3 LLJ 465
Industrial Disputes Act, 1947 — Section 10(4)
High Courts15 Mar 2005Dismissed
Mumtaz Rana Laskar Vs State of Assam and Others
Gauhati High Court · (2006) 1 GLT 9
Assam Panchayat Act, 1950 — Section 23(3)Assam Panchayat Act, 1994 — Section 15, 15(1), 15(2), 17(1)
High Courts14 Mar 2005
A.L.Fareng Vs Addl.Chief Secretary(Works), Government of Manipur and Ors.
Gauhati High Court · (2005) 03 GAU CK 0062