High Courts08 Mar 2005
Lalpu Vaiphei Vs State of Manipur and Ors.
Gauhati High Court · (2005) 03 GAU CK 0068
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 31 of 40
High Courts08 Mar 2005
Moirangthem Nodia Singh Vs State of Manipur and Ors.
Gauhati High Court · (2005) 03 GAU CK 0063
High Courts08 Mar 2005
Yendrambam (N) Keithellakpam Ongbi Sanatombi Devi Vs State of Manipur and Ors.
Gauhati High Court · (2005) 03 GAU CK 0056
High Courts07 Mar 2005
Engzuali Ralte Vs State of Mizoram and Others
Gauhati High Court · (2005) 2 GLT 288
Constitution of India, 1950 — Article 14, 16, 16(1), 309
High Courts07 Mar 2005
Salam Ningthemjao Singh and Ors. Vs State of Manipur and Ors.
Gauhati High Court · (2005) 03 GAU CK 0076
High Courts07 Mar 2005
Salam Ningthemjao Singh and Ors. Vs State of Manipurthrough Chief Secretary, Manipur, Imphal.and Ors.
Gauhati High Court · (2005) 03 GAU CK 0057
High Courts07 Mar 2005Dismissed
Hispreachering Son Shylla Vs Lambor Malngiang and Another
Gauhati High Court · (2005) 2 GLT 210
Representation of the People Act, 1951 — Section 123, 123(1), 123(4)
High Courts07 Mar 2005Dismissed
United India Insurance Co. Ltd. Vs Sahadev Ghosh
Gauhati High Court · (2005) 2 GLR 648 : (2005) 3 GLT 80
Limitation Act, 1963 — Section 5
High Courts07 Mar 2005
Joseph Zimik Vs State of Manipur and Ors.
Gauhati High Court · (2005) 03 GAU CK 0034
High Courts05 Mar 2005Dismissed
Md. Sirajul Haque Vs State of Assam and Others
Gauhati High Court · (2005) 2 GLR 676 : (2009) 3 GLT 219
High Courts04 Mar 2005
Sabuj Ranjan Dey Vs State of Assam and Others
Gauhati High Court · (2006) 1 GLR 510
Assam Elementary Education (Provincialisation) Act, 1974 — Section 27(1)Assam Secondary Education (Provincialisation) Act, 1977 — Section 3(3)
High Courts04 Mar 2005
Om Prakash Pathak and Another Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2006) 1 GLT 28
Constitution of India, 1950 — Article 14, 162, 187(3), 226, 309
High Courts03 Mar 2005Allowed
Chandan Lahon Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 3 GLT 645
Constitution of India, 1950 — Article 21, 22, 22(5)Maintenance of Internal Security Act, 1971 — Section 3(1), 3(2), 8Penal Code, 1860 (IPC) — Section 120(B), 19, 34, 370, 379
High Courts03 Mar 2005
Rabin Das Vs State of Assam and Others
Gauhati High Court · (2005) 2 GLR 635
Assam Fisheries Rules, 1953 — Rule 12
High Courts03 Mar 2005Dismissed
Arun Kr. Singh Vs State of Assam
Gauhati High Court · (2006) 2 GLR 44 : (2005) GLT 204 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 20, 23, 29, 44, 44A
High Courts03 Mar 2005
K.S.Moses Tangkhul Vs Union of India and Ors.
Gauhati High Court · (2005) 03 GAU CK 0077
High Courts03 Mar 2005
R.K.Rani Devi Vs State of Manipur and Ors.
Gauhati High Court · (2005) 03 GAU CK 0035
High Courts03 Mar 2005Dismissed
Smt. Kausalya Barua and Others Vs Brahmaputra Construction Ltd. and Others
Gauhati High Court · AIR 2005 Guw 149 : (2005) 2 GLT 190
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts03 Mar 2005Allowed
Zarzoliani Vs Secretary to the Government of Mizoram, School Education Department and Others
Gauhati High Court · (2005) 3 GLR 293
High Courts03 Mar 2005
Union of India Vs General Secretary, Purvottar Simant Railway Karmachari Sangh
Gauhati High Court · (2005) 4 GLT 679