High Courts17 Nov 2005
Sorhab Ali Vs Nurul Islam Ahmed and Others
Gauhati High Court · (2006) GLT 121 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 154, 401, 439(4)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 4 of 40
High Courts17 Nov 2005
Fazar Ali and Others Vs State of Assam
Gauhati High Court · (2006) GLT 16 Supp
Penal Code, 1860 (IPC) — Section 103, 148, 149, 304, 326
High Courts16 Nov 2005Allowed
Dipak Mohan Patra Vs Assam State Transport Corporation and Others
Gauhati High Court · (2006) 108 FLR 460 : (2006) 2 GLR 48
Constitution of India, 1950 — Article 311
High Courts14 Nov 2005
Bablu Sutradhar Vs State of Assam
Gauhati High Court · (2006) 2 GLR 69
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(1)
High Courts14 Nov 2005Allowed
Suresh Chauhan and Others Vs State of Assam
Gauhati High Court · (2006) 2 GLR 75
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 320, 324, 326
High Courts14 Nov 2005Dismissed
Mazibur Rahman Vs Abul Hussain and Others
Gauhati High Court · (2006) 2 GLR 92
Criminal Procedure Code, 1973 (CrPC) — Section 245, 304, 313, 401, 401(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts11 Nov 2005Dismissed
Ram Das Panika and Others Vs State of Assam
Gauhati High Court · (2006) 1 GLT 56
Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Nov 2005Dismissed
Ranjit Kumar Saha Vs State of Tripura
Gauhati High Court · AIR 2006 Guw 70 : (2007) 2 CTLJ 356 : (2006) 3 GLR 751 : (2006) GLT 867 Supp
Contract Act, 1872 — Section 5
High Courts10 Nov 2005Allowed
Harihar Shah Vs Commissioner of Income Tax and Others
Gauhati High Court · (2006) 281 ITR 199 : (2006) 154 TAXMAN 18
Income Tax Act, 1961 — Section 132, 132(1), 132(1A), 132(3)Income Tax Rules, 1962 — Rule 112
High Courts09 Nov 2005Dismissed
Kundargaon Anti Eviction Action Committee Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLR 99 : (2006) GLT 400 Supp
High Courts09 Nov 2005
Suraiya Sultana Vs State of Assam and Others
Gauhati High Court · (2006) GLT 533 Supp
Assam Civil Services (Conduct) Rules, 1965 — Rule 26, 26(1)Assam Services (Pension) Rules, 1969 — Rule 111, 135(2), 135(4), 136, 136(1)Hindu Marriage Act, 1955 — Section 11, 13, 16, 5
High Courts09 Nov 2005
Sailen Chutia Vs Hemanta Sarma
Gauhati High Court · (2006) 1 GLT 813
Constitution of India, 1950 — Article 226, 226Contempt of Courts Act, 1971 — Section 11, 11, 12, 12, 20, 20
High Courts09 Nov 2005Dismissed
Saleha Begum Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 110 : (2006) 1 GLT 86
Constitution of India, 1950 — Article 12, 226
High Courts09 Nov 2005
Atul Borgohain Vs State of Assam
Gauhati High Court · (2006) GLT 366 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376, 448
High Courts09 Nov 2005
Bipul Paul Vs State of Assam and Others
Gauhati High Court · (2006) GLT 232 Supp
Constitution of India, 1950 — Article 14, 226
High Courts09 Nov 2005Dismissed
Bangkim Kalita Vs State of Assam and Others
Gauhati High Court · (2006) 1 GLT 80
High Courts08 Nov 2005
Oil and Natural Gas Corporation Ltd. Vs Chitta Ranjan Debbarma and Others
Gauhati High Court · (2006) GLT 872 Supp
Land Acquisition Act, 1894 — Section 18Tripura Land Revenue and Land Reforms Act, 1960 — Section 187
High Courts07 Nov 2005
S. Marbaniang Vs North Eastern Electric Power Corporation Ltd. and Others
Gauhati High Court · (2006) 2 GLT 287
Arbitration and Conciliation Act, 1996 — Section 2(1), 31, 34Assam Municipal Act, 1923 — Section 217, 218, 51, 55, 58Khasi and Jaintia Hills Rules, 1937 — Rule 1A, 25, 31, 33, 36A
High Courts06 Nov 2005Dismissed
Dr. Manoranjan Kalita Vs State of Assam and Others
Gauhati High Court · (2009) 3 GLR 236
High Courts02 Nov 2005Allowed
Subal Sarkar and Others Vs Smt. Purabi Sarkar (Das)
Gauhati High Court · (2006) CriLJ 664 : (2007) 1 DMC 346 : (2006) GLT 781 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 200, 462Penal Code, 1860 (IPC) — Section 498A