High Courts02 Mar 2005
National Insurance Co. Limited. Vs Alila @ Nungsanglila Ao and Others
Gauhati High Court · (2005) 3 GLT 641
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 149(2), 170
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 32 of 40
High Courts02 Mar 2005Dismissed
Zulfiquar Ali Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 2 GLR 650 : (2005) GLT 251 Supp
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 5
High Courts02 Mar 2005
Sorhab Ali Vs State of Assam and Others
Gauhati High Court · (2005) 4 GLT 368
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 164Medical Termination of Pregnancy Act, 1971 — Section 3, 3(2), 3(4)
High Courts02 Mar 2005Dismissed
Debabrata Koloi and Others Vs State of Tripura and Others
Gauhati High Court · (2006) 1 GLT 147
Constitution of India, 1950 — Article 163(2), 163(3), 166, 352, 356Tripura General Clauses Act, 1966 — Section 3(10)Tripura Tribal Areas Autonomous District Council (Constitution, Election and Conduct of Business) Rules, 1985 — Rule 159, 165, 2, 3(1)
High Courts02 Mar 2005
Manoj Kanti Sengupta Vs Smt. Gita Sengupta and Another
Gauhati High Court · AIR 2006 Guw 10 : (2006) 3 GLR 195
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 17 Rule 2(1), Order 17 Rule 3, Order 18 Rule 1Constitution of India, 1950 — Article 227
High Courts01 Mar 2005Allowed
Chakreswar Kalita Vs Bimala Kachari and Others
Gauhati High Court · (2005) 2 GLR 686 : (2005) GLT 144 Supp
Motor Vehicles Act, 1988 — Section 168
High Courts01 Mar 2005Allowed
The State of Tripura and Others Vs Smt. Swapna Chakraborty and Another
Gauhati High Court · (2007) ACJ 396 : AIR 2005 Guw 173 : (2007) 1 GLR 254
Fatal Accidents Act, 1855 — Section 1A, 2Limitation Act, 1963 — Article 137, 82, 5
High Courts01 Mar 2005
Laishram Deven Singh Vs State of Manipur and Ors.
Gauhati High Court · (2005) 03 GAU CK 0058
High Courts01 Mar 2005
P.Mangoljao, R.Naga and Ors. Vs State of Manipur and Ors.
Gauhati High Court · (2005) 03 GAU CK 0033
High Courts01 Mar 2005
Naorem Ongbi Chaobi Devi and Ors. Vs State of Manipur and Ors.
Gauhati High Court · (2005) 03 GAU CK 0032
High Courts01 Mar 2005
Ratneswar Singh Vs State of Assam
Gauhati High Court · (2005) GLT 181 Supp
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts01 Mar 2005Dismissed
Lakhi Narayan Sahu Vs State of Assam
Gauhati High Court · (2005) GLT 217 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173, 173(1), 190(1)Penal Code, 1860 (IPC) — Section 307, 324, 34, 436
High Courts01 Mar 2005
State of Tripura and Others Vs Swapna Chakraborty and Another
Gauhati High Court · (2007) 2 ACC 799
Constitution of India, 1950 — Article 137, 82Fatal Accidents Act, 1855 — Section 1A, 2Limitation Act, 1963 — Section 5
High Courts28 Feb 2005Dismissed
Sivaji Saha Vs Shah Md. Farid and Another
Gauhati High Court · (2005) 2 GLR 435 : (2005) 1 GLT 289
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, 151, 153Constitution of India, 1950 — Article 227Government of India Act, 1915 — Section 107, 108
High Courts28 Feb 2005
Pukhrambam Hemanta Singh Vs Union of India and Anr.
Gauhati High Court · (2005) 02 GAU CK 0061
High Courts28 Feb 2005
Khangambam Atenbi Tanghkhul Vs State of Manipur and Ors.
Gauhati High Court · (2005) 02 GAU CK 0058
High Courts28 Feb 2005
Konthoujam Sobita Devi Vs State of Manipur and Ors.
Gauhati High Court · (2005) 02 GAU CK 0057
High Courts28 Feb 2005Dismissed
Headmaster Vs Sandhya Das and Others
Gauhati High Court · (2006) 3 GLR 14
Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 378(4), 394, 394(1)Penal Code, 1860 (IPC) — Section 408
High Courts28 Feb 2005
Thoubal District Farmers Assocation for Natural Calamities, Vs State of Manipur and Ors.
Gauhati High Court · (2005) 02 GAU CK 0022
High Courts25 Feb 2005
Md.Abdul Hamid and Ors. Vs State of Manipur and Anr.
Gauhati High Court · (2005) 02 GAU CK 0059