COURT ARCHIVE

Gauhati High Court judgments, 2005

798 judgments · page 6 of 40

High Courts30 Sept 2005Dismissed

Smt. Nur Bhanu and Others Vs Abdul Amin Bhuinya and Others

Gauhati High Court · AIR 2006 Guw 27 : (2006) 1 GLR 538

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, 100Evidence Act, 1872 — Section 101, 65, 68Limitation Act, 1963 — Article 59, 3

High Courts30 Sept 2005

Dipak Das Vs State of Assam and Others

Gauhati High Court · (2006) GLT 95 Supp

Constitution of India, 1950 — Article 12

High Courts30 Sept 2005

Siddharth Sahewalla Vs State of Assam and Others

Gauhati High Court · (2005) 4 GLT 612

Assam and Regional Dental College (Regulation of Admission of Under Graduate Student) Rules, 1996 — Rule 3, 3(2), 9

High Courts30 Sept 2005Allowed

D. Yangfo and Others Vs State of Arunachal Pradesh and Another

Gauhati High Court · (2006) 1 GLT 618

Constitution of India, 1950 — Article 14

High Courts30 Sept 2005

All Assam Recognised Middle English Teachers Association Vs State of Assam

Gauhati High Court · (2006) 3 GLR 464 : (2006) GLT 522 Supp

Constitution of India, 1950 — Article 14, 14, 226, 226

High Courts29 Sept 2005

O. Premkumar Singh and Others Vs State of Manipur and Others

Gauhati High Court · (2005) 09 GAU CK 0019

Constitution of India, 1950 — Article 226, 227Posts and Services (For Scheduled Castes and Scheduled Tribes) Act, 1975 — Section 7

High Courts29 Sept 2005

Euridith Sutnga Vs State of Meghalaya and Others

Gauhati High Court · (2006) GLT 71 Supp

United Khasi and Jaintia Hills Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 11, 4, 4(1), 5

High Courts28 Sept 2005

Sangeeta Ngangom Vs State of Manipur and Others

Gauhati High Court · (2006) GLT 581 Supp

Manipur MBBS/BDS Entrance Examination (Selection of Candidates for Nomination) Rules, 2004 — Rule 14, 16, 17(2), 18, 19

High Courts28 Sept 2005Allowed

New India Assurance Company Ltd. Vs Stevenson Khyriem

Gauhati High Court · (2005) 4 GLT 487

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 140, 140(1), 142, 149, 158

High Courts28 Sept 2005Allowed

Union of India (UOI) and Others Vs Tapashi Sarkar and Another

Gauhati High Court · (2005) 4 GLT 492

Administrative Tribunals Act, 1985 — Section 14, 3

High Courts28 Sept 2005

Jogendra Debbarma Vs Tripura Tribal Areas Autonomous District Council and Ors.

Gauhati High Court · (2008) 4 GLR 411

High Courts27 Sept 2005Allowed

Bormot Rymbai Vs State of Meghalaya and Others

Gauhati High Court · (2006) 1 GLT 264

High Courts27 Sept 2005

Debendra Nath Bania Vs State of Assam and Others

Gauhati High Court · (2006) GLT 127 Supp

High Courts27 Sept 2005Allowed

Abhinandan Trading (P.) Ltd. Vs State of Assam and Others

Gauhati High Court · (2006) 2 GLR 380 : (2005) 4 GLT 342 : (2004) 4 GLT 342

High Courts26 Sept 2005Dismissed

Oil India Ltd. Vs State of Assam and Others

Gauhati High Court · (2006) 1 GLR 593 : (2006) GLT 626 Supp

Assam Taxation (on Specified Lands) Act, 1990 — Section 3, 4, 5, 6Constitution of India, 1950 — Article 14, 301, 32Mines and Minerals (Development and Regulation) Act, 1957 — Section 3, 32, 9

High Courts26 Sept 2005

Brajadulal Dutta and Another Vs State of Tripura and Others

Gauhati High Court · (2006) 1 GLT 195

High Courts26 Sept 2005Dismissed

Pradyut Kr. Das Vs Ajit Borah

Gauhati High Court · (2006) 2 GLT 574

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(3), 190, 190(1), 190(2)Penal Code, 1860 (IPC) — Section 498

High Courts23 Sept 2005Dismissed

Biren Gogoi Vs State of Assam and Others

Gauhati High Court · (2005) 09 GAU CK 0092

Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 21, 21(2), 21(3), 21(4), 28Assam Sale of Forest Produces Coups and Mahal (Amendment) Rules, 2000 — Rule 21

High Courts23 Sept 2005Dismissed

Reliance Capital and Finance Trust Ltd. and Others Vs Bhawarlal Agarwalla

Gauhati High Court · (2006) 1 GLT 199

Civil Procedure Code Amendment Act, 1976 — Order 43 Rule 1, Order 9 Rule 13, 96(2)Criminal Procedure Code, 1973 (CrPC) — Section 147

High Courts23 Sept 2005

Durlabh Chandra Bhattacharjee Vs Atul Barthakur

Gauhati High Court · (2005) 4 GLT 306

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 6 Rule 4, Order 7 Rule 11, 35ACriminal Procedure Code, 1973 (CrPC) — Section 107Evidence Act, 1872 — Section 101, 103, 115, 17, 68