High Courts19 Jan 2005Dismissed
Monoranjan Deka Vs State of Assam and Others
Gauhati High Court · (2005) 2 GLR 317
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 39
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 39 of 40
High Courts18 Jan 2005Allowed
Gurubaksh Singh Vs Bishnu Rabha Nimna Buniadi Bidyalaya and Others
Gauhati High Court · (2005) 2 GLR 455 : (2005) GLT 263 Supp
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, Order 23 Rule 3, Order 23 Rule 4, 151
High Courts18 Jan 2005
Gauri Kt Das @ Babul Marak @ Mathura Das and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 2 GLR 483 : (2005) 3 GLT 117
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 12(1), 14, 3(2), 3(3)
High Courts18 Jan 2005Allowed
Prabindra Nath Bhattacharjya Vs Assam Co-operative Apex Bank Ltd. and Another
Gauhati High Court · (2005) 2 GLR 274
High Courts18 Jan 2005Allowed
Mcleod Russel (India) Ltd. and Another Vs Agricultural Income Tax Officer and Others
Gauhati High Court · (2008) 296 ITR 413
Assam Agricultural Income Tax Act, 1939 — Section 30
High Courts18 Jan 2005Dismissed
Sanchita Saha Vs State of Meghalaya and Others
Gauhati High Court · (2005) 106 FLR 714 : (2005) 2 GLT 251
Constitution of India, 1950 — Article 12, 14, 16, 19, 21
High Courts18 Jan 2005Allowed
Assam Asbestos Ltd. Vs Metalman Industries Ltd. and Another
Gauhati High Court · (2005) 3 GLT 357
Civil Procedure Code, 1908 (CPC) — Section 16, 19, 20, 20CSales of Goods Act, 1930 — Section 23(2), 39(1), 39(2)
High Courts18 Jan 2005Dismissed
Lakhanlalji Murty and Another Vs Chakreswar Das (Rai) and Others
Gauhati High Court · (2005) 2 GLR 252 : (2005) GLT 770 Supp
Constitution of India, 1950 — Article 227
High Courts17 Jan 2005
Sandip Roy Choudhury Vs Nupur Saha
Gauhati High Court · (2005) 2 GLT 226
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202
High Courts17 Jan 2005
Gotimayum Ongbi Ekashini Devi Vs Commssioner/Secretary, Arts and Culture, Govt. of Manipur and Others
Gauhati High Court · (2005) 2 GLT 173
Central Civil Services (Pension) Rules, 1972 — Rule 54(14)Constitution of India, 1950 — Article 14Family Pension Rules, 1964 — Rule 54(2)
High Courts17 Jan 2005
Yumnam Shyamjai Singh Vs State of Manipur and Ors.
Gauhati High Court · (2005) 01 GAU CK 0049
High Courts17 Jan 2005
Kangjam Ongbi Ibethoi Devi Vs Union of India and 3 Ors.
Gauhati High Court · (2005) 01 GAU CK 0045
High Courts17 Jan 2005Dismissed
L. Maichon Devi and Others Vs State of Manipur and Others
Gauhati High Court · (2005) 1 GLT 370
Constitution of India, 1950 — Article 16, 226, 311, 311(2)
High Courts14 Jan 2005
Hatneilam Doungel Vs Union of India and Ors.
Gauhati High Court · (2005) 01 GAU CK 0050
High Courts14 Jan 2005
N.Maipakpi Devi and Ors. Vs State of Manipur and Ors.
Gauhati High Court · (2005) 01 GAU CK 0044
High Courts12 Jan 2005Dismissed
Robin Sarma Vs State of Assam and Others
Gauhati High Court · (2005) 2 GLT 245
High Courts11 Jan 2005Dismissed
Bidyut Bhusan Nath Vs State of Assam and Others
Gauhati High Court · (2007) 1 GLR 811
Constitution of India, 1950 — Article 226
High Courts11 Jan 2005Dismissed
P.R. Sumiyon Vijayraj Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 3 GLR 353
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 19Border Security Force (Tenure of Posting and Deputation) (Amendment) Rules, 2002 — Rule 14, 18, 19, 19, 4Border Security Force Act, 1968 — Section 48, 53
High Courts11 Jan 2005
Manager, Deomollie Tea Estate Vs Presiding Officer, Labour Court and Anr.
Gauhati High Court · (2008) 2 GLR 298
High Courts11 Jan 2005Dismissed
Anil Saikia Vs The State of Assam and Others
Gauhati High Court · (2005) 2 GLR 463
Police Manual Rules — Rule 104, 105, 66