High Courts29 Nov 2005
U.Fairly Syiem Vs U.R.Kringwell Syiem
Gauhati High Court · (2006) 1 GLT 614
Khasi Hills Autonomous District (Nomination and Election of the Syiem, Deputy Syiem and Electors of Nongstoin Syiemship) Act, 2003 — Section 7, 7
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 3 of 40
High Courts29 Nov 2005Dismissed
Parimal Mazumdar Vs State of Assam
Gauhati High Court · (2006) CriLJ 2296
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 387
High Courts28 Nov 2005
Kailash Kalita Vs Sanjib Sharma and Others
Gauhati High Court · (2006) GLT 750 Supp
Civil Procedure Code, 1908 (CPC) — Section 10Limitation Act, 1963 — Article 64Specific Relief Act, 1963 — Section 6
High Courts25 Nov 2005Dismissed
Meena Chakraborty Vs Management of United Bank and Another
Gauhati High Court · (2006) 2 GLR 52
Industrial Disputes Act, 1947 — Section 10
High Courts25 Nov 2005Dismissed
Oriental Insurance Co. Ltd. Vs Krishna Kakati and Others
Gauhati High Court · (2006) 2 GLR 139 : (2005) 4 GLT 712 : (2004) 4 GLT 712
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149(2), 166, 170
High Courts25 Nov 2005
Koijam Ongbi Ibembhal Devi Vs State of Manipur and Others
Gauhati High Court · (2009) 2 GLR 451 : (2006) GLT 332 Supp
Manipur Land Revenue and Land Reform Rules, 1961 — Rule 18Manipur Land Revenue and Land Reforms Act, 1960 — Section 11(3), 11(4), 15, 52, 81(1)
High Courts24 Nov 2005Allowed
Pallavi Saikia (Bharali) Vs Mriganka Bharali
Gauhati High Court · (2006) 2 GLR 135 : (2006) GLT 425 Supp
Civil Procedure Code, 1908 (CPC) — Section 24, 25Hindu Marriage Act, 1955 — Section 12(1)
High Courts24 Nov 2005
Eastern Agency Vs State of Assam and Others
Gauhati High Court · (2006) 1 GLR 698 : (2006) 1 GLT 14
Assam General Sales Tax Act, 1993 — Section 17(5)Central Sales Tax Act, 1956 — Section 19, 20, 6A, 8, 8(5)Constitution of India, 1950 — Article 226
High Courts23 Nov 2005Dismissed
Manju Boro and Others Vs Karuna Kanta Boro and Others
Gauhati High Court · (2006) 1 GLT 752
Civil Procedure Code Amendment Act, 1976 — Order 21 Rule 103, Order 21 Rule 18, Order 21 Rule 97, 100, 101
High Courts23 Nov 2005
T. Chubatemsu Kichu and Others Vs State of Nagaland and Others
Gauhati High Court · (2006) 1 GLR 718
Motor Vehicles Act, 1939 — Section 2(29), 2(3), 3(29)Motor Vehicles Act, 1988 — Section 2(40), 2(7), 206, 213, 93Nagaland Motor Vehicles Draft Rules, 2001 — Rule 108(5), 108(8)
High Courts22 Nov 2005
United India Insurance Co. Ltd. Vs H. Lalhmingliana and Another
Gauhati High Court · (2007) 1 ACC 91 : (2006) 2 GLT 538 : (2006) 2 GLT 139
Motor Vehicles Act, 1988 — Section 140, 141, 163, 163A, 163B
High Courts22 Nov 2005
State of Mizoram Vs Ramengmawia
Gauhati High Court · (2006) CriLJ 1188 : (2006) 1 GLR 745 : (2006) 1 GLT 762
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 229, 252, 271, 271(2), 272Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts21 Nov 2005Dismissed
Paul Tushar Biswas Vs Addl. Dist. Judge and Another
Gauhati High Court · (2006) 2 DMC 59 : (2006) 1 GLT 489
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 13, 14, 38, 39Constitution of India, 1950 — Article 227Divorce Act, 1869 — Section 10, 3(4), 43, 55
High Courts21 Nov 2005Dismissed
Sushil Kumar Barua Vs Golok Chandra Kalita
Gauhati High Court · (2009) 2 GLR 654 : (2008) 1 GLT 714
Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 161, 163, 197, 46Evidence Act, 1872 — Section 24
High Courts21 Nov 2005
United India Insurance Co.Ltd. Vs H.Lalhmingliana
Gauhati High Court · (2006) 2 GLT 538
Motor Vehicles Act, 1988 — Section 163A, 163A, 166, 166
High Courts21 Nov 2005
Jasmina Begum Vs State of Assam and Others
Gauhati High Court · (2006) 108 FLR 373 : (2006) 1 GLR 713
High Courts18 Nov 2005Allowed
R.K. Angousana Singh Vs Sainik School Society and Others
Gauhati High Court · (2006) 1 GLT 717
Constitution of India, 1950 — Article 12, 14, 16Sainik Schools Societys Rules — Rule 416, 421, 422, 427, 7.07
High Courts18 Nov 2005
Lalit Debnath Vs Tripura University and Others
Gauhati High Court · (2006) GLT 847 Supp
Constitution of India, 1950 — Article 14, 226Tripura University Act, 2006 — Section 10(6)
High Courts18 Nov 2005Allowed
Anukul Chandra Dey Vs Bhanu Kanta Debnath and Another
Gauhati High Court · (2006) 108 FLR 684 : (2006) 2 GLR 125 : (2006) 1 GLT 94
Workmens Compensation Act, 1923 — Section 10, 2(1), 23, 4, 4(4)Workmens Compensation Rules, 1924 — Rule 35, 41
High Courts18 Nov 2005Dismissed
Atindra Bhowmik Vs Agartala Municipal Council and Others
Gauhati High Court · (2006) 3 GLT 630
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10Constitution of India, 1950 — Article 226