High Courts28 Oct 2005
Rajendra Sarkar Vs Union of India (UOI) and Others
Gauhati High Court · (2006) GLT 507 Supp
Border Security Force Act, 1968 — Section 30, 30(A), 48, 48(1), 50Border Security Force Rules, 1969 — Rule 48, 48(3)
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 5 of 40
High Courts28 Oct 2005Allowed
Naorem (N) Kshetrimayum (O) Manihal Devi Vs Moirangthem Bheigyachandra Singh
Gauhati High Court · (2006) 2 GLT 338
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 9 Rule 13, 115, 151Limitation (Amendment) Act, 1965 — Section 5Limitation Act, 1963 — Section 5
High Courts07 Oct 2005
Shree Sanyeeji Ispat Pvt. Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLR 870 : (2006) 2 GLT 397 : (2006) 147 STC 146
Assam General Sales Tax Act, 1993 — Section 4(1), 4(5), 4A, 5, 65AAssam Sales Tax Act, 1947 — Section 7Central Excise Rules, 1944 — Rule 8
High Courts07 Oct 2005Dismissed
Utpal Chandra Bhuyan (Dr.) and Others Vs State of Assam
Gauhati High Court · (2006) 1 GLT 725
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 152, 153, 154, 155Penal Code, 1860 (IPC) — Section 304(A), 34
High Courts06 Oct 2005
Vector Vero Vs State of Nagaland and Others
Gauhati High Court · (2006) 108 FLR 692 : (2006) 1 GLR 737
Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33
High Courts06 Oct 2005Allowed
Uma Gope Choudhury Vs Kanai Deb and Others
Gauhati High Court · (2006) 4 ACC 529 : (2006) 2 GLR 406 : (2005) 4 GLT 168 : (2004) 4 GLT 168
Motor Vehicles Act, 1988 — Section 166, 173
High Courts06 Oct 2005
Bhupati Bhushan Dey Vs Julphi Begum and Others L.Rs. of Ataur Rahman
Gauhati High Court · (2006) 1 GLT 161
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
High Courts06 Oct 2005Dismissed
Subhash Project and Marketing Ltd. Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2006) 1 GLT 437
Arbitration and Conciliation Act, 1996 — Section 1(3), 12, 13, 14, 17(3)Arunachal Pradesh Interpretation and General Classes Act, 1982 — Section 2(23), 2(24)Assam Frontier (Administration of Justice) Regulations, 1945 — Section 48
High Courts05 Oct 2005
Samarendra Acharjee Vs State of Tripura and Others
Gauhati High Court · (2006) GLT 680 Supp
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 70
High Courts05 Oct 2005Dismissed
All Tripura Buddhist Association Vs State of Tripura and Others
Gauhati High Court · (2006) 1 GLT 66
Constitution of India, 1950 — Article 166, 341, 341(1), 341(2), 342
High Courts05 Oct 2005Dismissed
Assam Seeds Corporation Limited Vs Commissioner of Taxes and Others
Gauhati High Court · (2006) GLT 850 Supp : (2006) 145 STC 274
Assam General Sales Tax Act, 1993 — Section 36(2), 9(1)Constitution of India, 1950 — Article 141Seeds Act, 1966 — Section 2, 2(11), 2(4A)
High Courts04 Oct 2005Allowed
Anandilal Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2006) 2 GLR 410
High Courts04 Oct 2005
State of Assam and Others Vs Bhagya Kalita
Gauhati High Court · (2006) GLT 550 Supp
Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120(B), 143, 294, 307, 353
High Courts04 Oct 2005
Apurba Kr. Borthakur Vs State of Assam and Others
Gauhati High Court · (2006) GLT 814 Supp
Penal Code, 1860 (IPC) — Section 120(B), 409, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts03 Oct 2005
Registrar (I and E), Gauhati High Court Vs Amarjit Borgohain and Others
Gauhati High Court · (2007) 2 GLT 683
Contempt of Courts Act, 1971 — Section 2
High Courts30 Sept 2005Dismissed
Azharul Islam Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 59
High Courts30 Sept 2005Dismissed
Chandrajit Dutta Choudhury Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLR 664
High Courts30 Sept 2005Dismissed
Bank of Baroda Vs Shanti Conductors Pvt. Ltd. and Others
Gauhati High Court · AIR 2006 Guw 42 : (2006) 4 BC 384
High Courts30 Sept 2005Dismissed
Raj Kumar Prasad Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2006) 2 GLR 597 : (2006) 2 GLT 584
Advocates Act, 1961 — Section 1, 16(1), 17(1), 2, 24Civil Procedure Code, 1908 (CPC) — Order 12 Rule 7, Order 19 Rule 1, Order 19 Rule 3, Order 3 Rule 1, Order 3 Rule 2Constitution of India, 1950 — Article 21, 226
High Courts30 Sept 2005
New India Assurance Co. Ltd. Vs Phelishsa Bakai and Others
Gauhati High Court · (2007) ACJ 2388 : (2006) 1 GLT 282
Constitution of India, 1950 — Article 41Evidence Act, 1872 — Section 45Motor Vehicles Act, 1988 — Section 108, 14, 140, 141, 145