COURT ARCHIVE

Gauhati High Court judgments, 2005

798 judgments · page 35 of 40

High Courts09 Feb 2005Allowed

Mutum Shantikumar Singh Vs Union of India (UOI) and Others

Gauhati High Court · (2005) 3 GLR 243 : (2005) 1 GLT 413

Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27, 27(2)Constitution of India, 1950 — Article 31(2)

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High Courts09 Feb 2005Allowed

Oriental Insurance Co. Ltd. and Another Vs Josua Halam and Others

Gauhati High Court · (2005) 4 ACC 611 : (2007) ACJ 228 : (2005) 2 GLR 630

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 149(2), 163A, 166, 170, 173

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High Courts09 Feb 2005

Commissioner of Income Tax Vs Gujarat Alkalies and Chemicals Ltd.

Gauhati High Court · (2005) 146 TAXMAN 278

Income Tax Act, 1961 — Section 140A, 208, 209, 209A, 211

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High Courts09 Feb 2005

Konthoujam (N) Nongmaithem (O) Bimola Devi Vs State of Manipur and Ors.

Gauhati High Court · (2005) 02 GAU CK 0064

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High Courts09 Feb 2005

Manikumar Sinha Vs State of Manipur and Anr.

Gauhati High Court · (2005) 02 GAU CK 0056

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High Courts08 Feb 2005

Naoroibam Gambhir @ Tomba @ Jayanta Chinglemba Singh Vs State of Manipur

Gauhati High Court · (2005) 02 GAU CK 0065

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High Courts08 Feb 2005

Meinam Nogendra Singh Vs Imphal Municipal Council, Manipur

Gauhati High Court · (2005) 02 GAU CK 0055

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High Courts08 Feb 2005Allowed

Union of India (UOI) and Another Vs J.G. Engineers Pvt. Ltd.

Gauhati High Court · (2005) 2 ARBLR 412 : (2005) 1 GLT 296

Arbitration Act, 1940 — Section 20, 20(1)Arbitration and Conciliation Act, 1996 — Section 10, 11, 12, 16, 16(2)Contract Act, 1872 — Section 73, 74

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High Courts08 Feb 2005

Dr. Jatin Baruah Vs State of Assam and Others

Gauhati High Court · (2005) GLT 897 Supp

Constitution of India, 1950 — Article 226

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High Courts08 Feb 2005Dismissed

Ramakanta Dutta and Others Vs State of Assam and Others

Gauhati High Court · (2005) GLT 364 Supp

University Grants Commission Act, 1956 — Section 21

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High Courts08 Feb 2005Dismissed

Bibhash Ranjan Paul Vs Dipak Paul

Gauhati High Court · (2005) 2 GLT 341

Evidence Act, 1872 — Section 91, 92

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High Courts07 Feb 2005Allowed

Damani Construction Company Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2005) GLT 310 Supp

Arbitration and Conciliation Act, 1996 — Section 11(6), 17, 2, 24, 25Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts07 Feb 2005Allowed

Usharani Saikia Vs State of Assam and Others

Gauhati High Court · (2005) 3 GLT 551

Assam Police Manual — Rule 65, 66, 66(3)Constitution of India, 1950 — Article 311, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 360, 42.8

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High Courts07 Feb 2005

Union of India (UOI) and Others Vs Th. Sanjit Singh and Others

Gauhati High Court · (2005) GLT 414 Supp

Civil Procedure Code Amendment Act, 1999 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115, 89, 89(1), 89(2)Constitution of India, 1950 — Article 226, 227, 32

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High Courts07 Feb 2005

Majira Bibi Vs State of Manipur and Others

Gauhati High Court · (2005) 2 GLR 311

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High Courts07 Feb 2005

Union of India (UOI) and Others Vs Angom Ongbi Ibeyaima Devi and Others

Gauhati High Court · (2005) 3 GLT 147

Civil Procedure Code Amendment Act, 2002 — Section 48, 89Civil Procedure Code, 1908 (CPC) — Section 115, 89, 89(1), 89(2)Constitution of India, 1950 — Article 226, 227, 32

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High Courts07 Feb 2005Dismissed