High Courts01 Feb 2005
K.Benimadhop Singh Vs State of Manipur and Ors.
Gauhati High Court · (2005) 02 GAU CK 0053
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 37 of 40
High Courts01 Feb 2005
Sushanta Majumder Vs Tripura Tribal Areas Autonomous District Council
Gauhati High Court · (2007) 4 GLR 758
High Courts01 Feb 2005Dismissed
Miri Engtipi Vs State of Assam and Others
Gauhati High Court · (2005) 2 GLR 313
Arms Act, 1959 — Section 25(1B), 27Constitution of India, 1950 — Article 21
High Courts01 Feb 2005Dismissed
Suren Orang Vs State of Assam
Gauhati High Court · (2005) CriLJ 3402 : (2006) 1 DMC 65 : (2005) 2 GLR 270 : (2005) 2 GLT 279
Criminal Procedure Code, 1973 (CrPC) — Section 493Penal Code, 1860 (IPC) — Section 493
High Courts01 Feb 2005Dismissed
Utpal Pamey Vs State of Assam and Others
Gauhati High Court · (2005) 2 GLR 305
Constitution of India, 1950 — Article 226
High Courts01 Feb 2005Dismissed
Dewanchand Ramsaran Pvt. Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 2 GLR 292 : (2005) 2 GLT 232
Constitution of India, 1950 — Article 226
High Courts01 Feb 2005Dismissed
Abdulrajak and Others Vs State of Assam
Gauhati High Court · (2005) 2 GLT 583
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 374Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 141, 148, 149, 161, 201
High Courts01 Feb 2005
Samina R. Marak Vs State of Meghalaya and Others
Gauhati High Court · (2005) 2 GLR 237
Constitution of India, 1950 — Article 22(5)Meghalaya Preventive Detention Act, 1995 — Section 3, 3(1), 8
High Courts31 Jan 2005
Maibam Prabhahini and Ors. Vs State of Manipur and Ors.
Gauhati High Court · (2005) 01 GAU CK 0048
High Courts31 Jan 2005
S.Arunkumar Singh Vs State of Manipur and Ors.
Gauhati High Court · (2005) 01 GAU CK 0046
High Courts28 Jan 2005
Oinam Surbala Devi Vs United Bank of India, Calcutta-1 and Ors.
Gauhati High Court · (2005) 01 GAU CK 0043
High Courts28 Jan 2005
Gurumayum Shyamkanhai Sharma Vs State of Manipur and Anr.
Gauhati High Court · (2005) 01 GAU CK 0013
High Courts28 Jan 2005
Laiphrakpam Brojen Singh Vs State of Manipur and Ors.
Gauhati High Court · (2005) 01 GAU CK 0012
High Courts28 Jan 2005
Gopinath Ghosh Vs Jasuda Debnath and Others
Gauhati High Court · (2007) 1 GLR 799 : (2005) GLT 278 Supp
Motor Vehicles Act, 1988 — Section 163A, 166, 173
High Courts27 Jan 2005
Hemanta Das Vs State of Assam
Gauhati High Court · (2005) 2 GLT 554
Penal Code, 1860 — Section 302, 304 Part 2, 84Penal Code, 1860 (IPC) — Section 302, 304 Part 2, 84
High Courts27 Jan 2005Dismissed
Hem Kanta Bora Vs State of Assam
Gauhati High Court · (2005) CriLJ 4435 : (2005) 2 GLT 554
Penal Code, 1860 (IPC) — Section 34, 447
High Courts27 Jan 2005Dismissed
Parul Bala Debnath and Others Vs Umatara Roy
Gauhati High Court · (2005) 1 GLT 532
Assam Urban Areas Rent Control Act, 1972 — Section 5(4), 6(1)Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts27 Jan 2005Allowed
Ratneswar Karmakar and Another Vs State of Assam
Gauhati High Court · (2005) 2 GLT 270
Penal Code, 1860 (IPC) — Section 313, 326, 34, 341
High Courts25 Jan 2005Allowed
Tilak Barman Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 1 GLR 289 : (2005) 3 GLT 414 : (2005) GLT 786 Supp
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 14, 3
High Courts25 Jan 2005Dismissed
Smt. Chhanda Debbarma Vs Keshab Banik
Gauhati High Court · (2006) 1 BC 104 : (2005) CriLJ 2503 : (2005) 3 GLT 461
Criminal Procedure Code, 1973 (CrPC) — Section 200, 311, 313, 397, 401Evidence Act, 1872 — Section 138Negotiable Instruments Act, 1881 (NI) — Section 138