COURT ARCHIVE

Gauhati High Court judgments, 2005

798 judgments · page 30 of 40

High Courts14 Mar 2005

P.Sumati Devi Vs State of Manipur

Gauhati High Court · (2005) 03 GAU CK 0037

High Courts14 Mar 2005

Thongam Ongbi Mamota Devi Vs State of Manipur and Ors.

Gauhati High Court · (2005) 03 GAU CK 0036

High Courts14 Mar 2005

N.Imocha Singh and Ors. Vs Commissioner (Revenue), Government of Manipur and Anr.

Gauhati High Court · (2005) 03 GAU CK 0019

High Courts14 Mar 2005

Sangzuali Gangte Vs State of Manipur and Ors.

Gauhati High Court · (2005) 03 GAU CK 0018

High Courts14 Mar 2005

Integrated Joint Farming Cooperative Society Ltd. Vs State of Manipur and Ors.

Gauhati High Court · (2005) 03 GAU CK 0016

High Courts11 Mar 2005Dismissed

Obilet Tariang Vs Pravirkr Roy

Gauhati High Court · (2005) 2 GLT 329

Administrative Tribunals Act, 1985 — Section 21Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, 115, 151Constitution of India, 1950 — Article 227

High Courts11 Mar 2005Allowed

Chandan Das and Another Vs State of Assam

Gauhati High Court · (2005) 2 GLR 444 : (2005) 2 GLT 373

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 19, 19(2)Prevention of Food Adulteration Rules, 1955 — Rule 12, 12A

High Courts11 Mar 2005

Md.Khalilur Rahaman Vs State of Manipur and Ors.

Gauhati High Court · (2005) 03 GAU CK 0074

High Courts11 Mar 2005

Suresh Kumar Jain Vs State of Manipur and Ors.

Gauhati High Court · (2005) 03 GAU CK 0073

High Courts11 Mar 2005

Sapam Keba Singh Vs State of Manipur and Ors.

Gauhati High Court · (2005) 03 GAU CK 0072

High Courts11 Mar 2005

M.C.Daniel Vs State of Manipur and Anr.

Gauhati High Court · (2005) 03 GAU CK 0042

High Courts11 Mar 2005Dismissed

Girish Ch. Sarmah Vs Bongaigaon Refinery and Petro Chemicals Ltd. and Others

Gauhati High Court · (2005) 2 GLT 486

Bongaigaon Refinery and Petrochemicals Employees (Conduct, Discipline and Appeal) Amendment Rules, 2004 — Rule 32Bongaigaon Refinery and Petrochemicals Employees (Conduct, Discipline and Appeal) Rules, 1983 — Rule 3, 30, 32, 8Constitution of India, 1950 — Article 226

High Courts11 Mar 2005Allowed

Assam Co. Ltd. Vs Union of India (UOI) and Others

Gauhati High Court · (2005) 197 CTR 659 : (2005) 2 GLT 116 : (2005) 1 GLT 230 : (2005) 275 ITR 609

Assam Agricultural Income Tax Act, 1939 — Section 2, 20D, 49, 8, 8(2)Assam Agricultural Income Tax Rules, 1939 — Rule 5Constitution of India, 1950 — Article 245, 246, 366(1)

High Courts11 Mar 2005Dismissed

Captain Tanti Vs State of Assam

Gauhati High Court · (2005) 2 GLT 295

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 324, 325

High Courts10 Mar 2005

Hmingdailova Khiangte Vs Chief Secy., Govt. of Mizoram and Another

Gauhati High Court · (2006) 4 GLT 329

Constitution of India, 1950 — Article 14Mizoram States Sports Council Act, 2002 — Section 28, 28(1), 3, 39, 6

High Courts10 Mar 2005Allowed

A. Angoubi Singh Vs State of Manipur and Others

Gauhati High Court · AIR 2005 Guw 92

Constitution of India, 1950 — Article 14, 226General Financial Rules, 2005 — Rule 273

High Courts10 Mar 2005Allowed

Harinath Vs State of Assam and Others

Gauhati High Court · (2005) GLT 903 Supp

Assam Services (Pension) Rules, 1969 — Rule 21Penal Code, 1860 (IPC) — Section 409

High Courts10 Mar 2005Dismissed

Dipak Kumar Chakraborty Vs Union of India (UOI) and Others

Gauhati High Court · (2005) 2 GLR 667 : (2005) 3 GLT 564

Border Security Force Act, 1968 — Section 117, 35, 40, 41, 48Border Security Force Rules, 1969 — Rule 45, 51

High Courts09 Mar 2005Allowed

National Insurance Co. Ltd. Vs Kasheni and Others

Gauhati High Court · (2006) 1 ACC 644 : (2007) ACJ 43 : (2005) 3 GLT 465

Motor Vehicles Act, 1988 — Section 147, 165, 170, 173

High Courts08 Mar 2005

M.Henia Vs State of Manipur and Ors.

Gauhati High Court · (2005) 03 GAU CK 0075