COURT ARCHIVE

Gauhati High Court judgments, 2005

798 judgments · page 40 of 40

High Courts10 Jan 2005

Phalkhunei Singson Vs State of Manipur

Gauhati High Court · (2005) GLT 356 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 100(5), 165, 4Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 42(1), 43

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High Courts10 Jan 2005

Harendra Nath Bhuyan Vs State of Assam and Others

Gauhati High Court · (2006) 2 GLR 376 : (2005) GLT 343 Supp

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 15

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High Courts07 Jan 2005Dismissed

Tadtana and Another Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2005) 2 GLT 409

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 10

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High Courts07 Jan 2005

Suren Das Vs State of Assam and Others

Gauhati High Court · (2006) 1 GLR 503

Constitution of India, 1950 — Article 226

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High Courts07 Jan 2005

Gita Rani Nandi and Others Vs Prasanna Kr. Choudhury

Gauhati High Court · (2005) 4 GLT 98

Transfer of Property Act, 1882 — Section 43

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High Courts07 Jan 2005

Khumanlambam Nilaroton Singh Vs State of Manipur

Gauhati High Court · (2005) GLT 259 Supp

Constitution of India, 1950 — Article 12, 14, 16

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High Courts07 Jan 2005Dismissed

Nitu Sonowal Vs State of Assam and Others

Gauhati High Court · (2005) GLT 631 Supp

Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 4Constitution of India, 1950 — Article 226

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High Courts06 Jan 2005Dismissed

Sirshik Tanti Vs Amrit Patnayak @ Mitra and Another

Gauhati High Court · (2005) 01 GAU CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 378, 401Penal Code, 1860 (IPC) — Section 302

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High Courts06 Jan 2005

H.Manikumar Singh Vs State of Manipur and Ors.

Gauhati High Court · (2005) 01 GAU CK 0051

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High Courts06 Jan 2005Allowed

Nurses Welfare Association and Others Vs Regional Institute of Medical Science and Others

Gauhati High Court · (2005) 2 GLT 282

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High Courts06 Jan 2005Dismissed

Arati Roy (Mrs.) and Another Vs Safiqur Rahman Laskar and Another

Gauhati High Court · (2005) GLT 572 Supp

Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(4)Transfer of Property Act, 1882 — Section 106

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High Courts05 Jan 2005

Tripura Gramin Bank Vs Promode Chandra Nath and Others

Gauhati High Court · (2005) 4 GLT 95 : (2004) 4 GLT 95

Civil Procedure Code, 1908 (CPC) — Section 152

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High Courts04 Jan 2005

Rebati Mazumdar and Another Vs Nital Saha and Others

Gauhati High Court · (2005) GLT 387 Supp

Motor Vehicles Act, 1939 — Section 95, 96, 96(2), 97Motor Vehicles Act, 1988 — Section 146, 147, 147(1), 147(2), 149Railways Act, 1989 — Section 2

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High Courts04 Jan 2005

Hari Charan Deka and Others Vs State of Assam and Others

Gauhati High Court · (2005) 2 GLR 486 : (2005) 1 GLT 507

Constitution of India, 1950 — Article 146(2), 229, 229(2)Gauhati High Court (The High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura) Appointment, Condition of Service and Conduct) Rules, 1967 — Rule 11

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High Courts01 Jan 2005Dismissed