High Courts17 Feb 2005Dismissed
Mangloo Proja Vs State of Assam
Gauhati High Court · (2005) 3 GLT 524
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 309
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 34 of 40
High Courts16 Feb 2005Allowed
Chakreswar Duarah Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLR 95 : (2006) GLT 864 Supp
Constitution of India, 1950 — Article 226
High Courts16 Feb 2005Allowed
Rehan Ahmed Laskar Vs State Bank of India and Others
Gauhati High Court · (2005) 2 GLT 309 : (2005) 3 LLJ 193
Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 123, 162State Bank of India (Officers Service) Rules, 1992 — Rule 50, 50(4), 67, 68(2)
High Courts16 Feb 2005Dismissed
Kailash Bhumij Vs State of Assam
Gauhati High Court · (2005) 3 GLT 509
Criminal Procedure Code, 1973 (CrPC) — Section 3Penal Code, 1860 (IPC) — Section 300, 302
High Courts15 Feb 2005Dismissed
Assam Urban Water Supply and Sewerage Board Vs Subhash Projects and Marketing Ltd. and Another
Gauhati High Court · AIR 2005 Guw 112 : (2005) 57 ARBLR 423 : (2005) 1 GLT 501
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3), 36, 5General Clauses Act, 1897 — Section 10Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts15 Feb 2005
Amit Kumar Jain Vs State of Nagaland
Gauhati High Court · (2005) 2 GLR 662 : (2005) 2 GLT 161
Criminal Procedure Code, 1973 (CrPC) — Section 440Penal Code, 1860 (IPC) — Section 406, 420, 464, 467, 468
High Courts15 Feb 2005Dismissed
Naresh Bhuyan Vs State of Assam
Gauhati High Court · (2007) 1 GLR 804 : (2005) 3 GLT 320
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts11 Feb 2005
N. Sanchio Lotha Vs State of Nagaland and Others
Gauhati High Court · (2005) GLT 195 Supp
Constitution of India, 1950 — Article 14, 16
High Courts11 Feb 2005Dismissed
Bhajan Chandra Debnath Vs State of Tripura and Others
Gauhati High Court · (2005) 2 GLT 260
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 16Constitution of India, 1950 — Article 311(2)
High Courts11 Feb 2005
Pratima Baruah Vs Assam State Co-op. Agri. and Rural Development Bank Ltd. and Others
Gauhati High Court · (2005) 3 GLR 289
Constitution of India, 1950 — Article 15, 226, 32
High Courts11 Feb 2005
Shahejul Hussain Saikia Vs State of Assam and Others
Gauhati High Court · (2005) 106 FLR 711 : (2005) 2 GLT 241
High Courts11 Feb 2005
Khwairakpam (N) Maharabam (O) Madhumati Devi Vs State of Manipur and Anr.
Gauhati High Court · (2005) 02 GAU CK 0062
High Courts11 Feb 2005Dismissed
Tapan Das and Others Vs State of Tripura
Gauhati High Court · (2005) CriLJ 2899 : (2005) 2 GLR 288 : (2005) 1 GLT 583
Penal Code, 1860 (IPC) — Section 109, 354, 376, 376(1)
High Courts11 Feb 2005Allowed
Md. Rajab Uddin Ahmed Vs Numaligarh Refinery Limited and Others
Gauhati High Court · (2005) 2 GLR 418 : (2005) 1 GLT 376
Conduct, Discipline and Appeal Rules — Rule 19Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 408
High Courts10 Feb 2005
Commissioner of Income Tax Vs Hynoup Food and Oil Ind. (P) Ltd.
Gauhati High Court · (2006) 199 CTR 350
Income Tax Act, 1961 — Section 256, 28, 29, 30, 31
High Courts10 Feb 2005
Lourembam Ongbi Ibecha Devi Vs Wangkhem Ningol Maisnam Ongbi Ibemhal Devi and Ors.
Gauhati High Court · (2005) 02 GAU CK 0063
High Courts10 Feb 2005
State of Assam Vs Hiralal Rajput and Others
Gauhati High Court · (2005) 2 GLR 241 : (2005) 2 GLT 543
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
High Courts10 Feb 2005Dismissed
Md. Jahur Ali Vs State of Manipur and Others
Gauhati High Court · (2005) 2 GLR 321 : (2005) 3 GLT 162
Constitution of India, 1950 — Article 163(2), 166, 166(2), 166(3), 234
High Courts10 Feb 2005Dismissed
Mahabir Prasad Agarwal Vs State of Assam and Another
Gauhati High Court · (2005) 2 GLT 355
Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts09 Feb 2005
Nirmal Chandra Paul Vs Aditya Deb alias Adity Deb and Others
Gauhati High Court · (2007) 1 GLR 808 : (2005) 2 GLT 205
Penal Code, 1860 (IPC) — Section 279, 338