High Courts23 Sept 2005Dismissed
Rafit Ali Vs State of Assam and Others
Gauhati High Court · (2006) 1 GLT 274
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 397, 401, 401(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 223, 302
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 7 of 40
High Courts23 Sept 2005
Sahidur Rabbi @ Babul Sk Vs State of Assam
Gauhati High Court · (2005) 4 GLT 494
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 342, 376, 511
High Courts23 Sept 2005
The Chairman, JEE IIT Vs Gurujit Bhardwaj
Gauhati High Court · AIR 2006 Guw 50 : (2006) 3 GLR 800 : (2005) 4 GLT 621 : (2004) 4 GLT 621
Constitution of India, 1950 — Article 226
High Courts22 Sept 2005
Mir Yusuf Hussain and Others Vs Tripati Bordoloi and Others
Gauhati High Court · (2006) GLT 88 Supp
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, 151, 47
High Courts22 Sept 2005
United India Insurance Co. Ltd. Vs Joeph Rochhunga and Another
Gauhati High Court · (2007) 2 ACC 562
Motor Vehicles Act, 1988 — Section 149, 166, 170
High Courts22 Sept 2005
Top Bahadur Chhetri and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 1 GLT 177
Industrial Disputes Act, 1947 — Section 25F
High Courts21 Sept 2005
United India Insurance Co. Ltd. Vs Nena Devi and Others
Gauhati High Court · (2007) 1 ACC 877
Motor Vehicles Act, 1988 — Section 163A, 170
High Courts21 Sept 2005
S.Joykumar Singh and Ors. Vs State of Manipur and Ors.
Gauhati High Court · (2005) 09 GAU CK 0056
High Courts21 Sept 2005
United India Insurance Co. Ltd. Vs Tlanlawmi and Another
Gauhati High Court · (2007) 2 ACC 610
Motor Vehicles Act, 1988 — Section 163A, 170
High Courts21 Sept 2005Dismissed
Pandav Koya Vs State of Assam
Gauhati High Court · (2006) 1 GLT 267
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 201, 302
High Courts21 Sept 2005
Samiruddin @ Samu and Others Vs State Of Assam
Gauhati High Court · (2005) 4 GLT 510
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts21 Sept 2005
Biswanath Shah Vs State of Assam
Gauhati High Court · (2006) GLT 52 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 300, 433Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 12
High Courts21 Sept 2005
New India Assurance Co. Ltd. Vs Malsawmtluanga and Another
Gauhati High Court · (2006) 3 ACC 590 : (2006) 1 GLR 528
Motor Vehicles Act, 1988 — Section 165, 166, 168, 170
High Courts20 Sept 2005Dismissed
Ch. Lalnghakmawia Vs State of Mizoram and Others
Gauhati High Court · (2006) 3 GLR 59 : (2006) GLT 99 Supp
Constitution of India, 1950 — Article 226
High Courts20 Sept 2005
Oriental Insurance Co. Ltd. Vs Hmingthangzuala and Another
Gauhati High Court · (2006) 4 ACC 500 : (2007) ACJ 2190 : (2006) 1 GLR 578
Motor Vehicles Act, 1988 — Section 166, 170
High Courts20 Sept 2005
United India Insurance Co. Ltd. Vs Sapchhawna and Another
Gauhati High Court · (2006) 1 GLR 564
Motor Vehicles Act, 1988 — Section 110, 110A, 163A, 168, 170
High Courts19 Sept 2005
State of Mizoram Vs Vanlalchhanga
Gauhati High Court · (2006) 2 GLR 717 : (2007) 3 GLT 800
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 314, 342Penal Code, 1860 (IPC) — Section 341, 376, 376(2)
High Courts19 Sept 2005Dismissed
Braja Mohan Sharma Vs Benu Singh and Others
Gauhati High Court · (2005) 4 GLT 590
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 67Transfer of Property Act, 1882 — Section 106, 107, 111
High Courts19 Sept 2005
Manipur Home Guards Employees Welfare Association Vs State of Manipur and Anr.
Gauhati High Court · (2005) 09 GAU CK 0060
High Courts19 Sept 2005Allowed
State of Mizoram Vs Lalninghaka
Gauhati High Court · (2006) CriLJ 1379 : (2006) 1 GLR 574 : (2007) 3 GLT 829
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 314, 342Penal Code, 1860 (IPC) — Section 302, 34