High Courts25 Jan 2005
Bhupendra Nath Deka Vs State of Assam and Others
Gauhati High Court · (2005) 2 GLR 458
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 38 of 40
High Courts25 Jan 2005
Deejoy Kumar Sagolshem Vs State of Manipur
Gauhati High Court · (2005) 01 GAU CK 0042
High Courts25 Jan 2005Dismissed
Prem Chand Gandhi Vs State of Assam and Others
Gauhati High Court · (2005) GLT 179 Supp
Assam Land and Revenue Regulation, 1886 — Section 169
High Courts25 Jan 2005
Deejoy Kumar Sagolshem Vs State of Manipur and Ors.
Gauhati High Court · (2005) 01 GAU CK 0011
High Courts24 Jan 2005Allowed
Debeswar Barah Vs Ghogi Saikia and Others
Gauhati High Court · (2005) 2 GLR 285 : (2005) GLT 781 Supp
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6
High Courts24 Jan 2005Dismissed
Intaz Ali Choudhury Vs Asia Mia Coudhury and Others
Gauhati High Court · (2005) 2 GLR 429 : (2005) 2 GLT 49
Transfer of Property Act, 1882 — Section 10, 2, 53
High Courts20 Jan 2005Allowed
Achyut Baruah Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLR 688
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8A
High Courts20 Jan 2005
Oriental Insurance Co. Ltd. Vs Mustt. Rejina Begum and Others
Gauhati High Court · (2006) ACJ 1609 : AIR 2005 Guw 71 : (2005) 3 GLR 155 : (2005) 1 GLT 1
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 15, 16, 226, 227Motor Vehicles Act, 1988 — Section 149, 149(2), 166, 170, 173
High Courts20 Jan 2005
Dhananjoy Pal Vs State of Assam
Gauhati High Court · (2005) GLT 764 Supp
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313General Clauses Act, 1897 — Section 27
High Courts20 Jan 2005
Haladhar Nayak and Others Vs State of Assam and Others
Gauhati High Court · (2005) 2 GLR 267 : (2005) GLT 795 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(4), 361Penal Code, 1860 (IPC) — Section 323, 325, 34, 448Probation of Offenders Act, 1958 — Section 3, 4
High Courts20 Jan 2005Allowed
Th. Kaisi Liangmai Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 4 ACC 7 : (2006) ACJ 1934 : AIR 2005 Guw 116 : (2005) 1 GLT 185
Constitution of India, 1950 — Article 21, 226, 32
High Courts20 Jan 2005
Khiroda Gogi Vs State of Assam and Others
Gauhati High Court · (2006) 1 GLR 439
Assam Panchayat Act, 1994 — Section 43, 43(1), 43(2)
High Courts20 Jan 2005
All Tripura Zarda and Panmasala Merchants Association and Others Vs State of Tripura and Others
Gauhati High Court · (2005) 1 GLT 181 : (2007) 7 VST 240
Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 14, 19, 245, 246, 265
High Courts20 Jan 2005
Lalherliana Vs State of Mizoram and Others
Gauhati High Court · (2005) 3 GLT 234
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 311
High Courts20 Jan 2005
Mohan Chandra Deka Vs State of Assam
Gauhati High Court · (2005) 2 GLR 229
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7
High Courts20 Jan 2005
Roitong Singpho Vs Amit Goel and Another
Gauhati High Court · (2006) GLT 771 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2), 142
High Courts20 Jan 2005Allowed
Adhir Ch. Dhar Vs State of Tripura and Others
Gauhati High Court · (2005) 3 GLT 58
Constitution of India, 1950 — Article 226
High Courts19 Jan 2005Dismissed
Assam Small Industries Dev. Corpn. Ltd. and Others Vs J.D. Pharmaceuticals and Another
Gauhati High Court · (2006) 1 GLR 545 : (2005) GLT 752 Supp
Assam Preferential Stores Purchase Act, 1989 — Section 2, 3, 5, 5(2), 7(1)
High Courts19 Jan 2005Allowed
Manager, Tipuk Tea Estate Vs Ram Prasad Rai and Others
Gauhati High Court · (2005) GLT 774 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 135, 137, 137(1)Penal Code, 1860 (IPC) — Section 188