High Courts19 Sept 2005Allowed
Rohlupuia Vs State of Mizoram
Gauhati High Court · (2006) 3 GLR 26
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 314, 342Penal Code, 1860 (IPC) — Section 307
COURT ARCHIVE
Gauhati High Court judgments, 2005
798 judgments · page 8 of 40
High Courts16 Sept 2005Allowed
Puthuto Natso and Others Vs State of Nagaland and Others
Gauhati High Court · (2006) 4 GLT 372
Constitution of India, 1950 — Article 226Executive Business Rules — Rule 58
High Courts16 Sept 2005
Nukenla Ao Vs State of Nagaland and Others
Gauhati High Court · (2006) GLT 590 Supp
High Courts16 Sept 2005
UBSI Biren Lotha and Others Vs State of Nagaland and Others
Gauhati High Court · (2006) GLT 857 Supp
High Courts16 Sept 2005Allowed
Badal Debnath and Another Vs State of Nagaland
Gauhati High Court · (2006) 3 GLR 683 : (2006) GLT 48 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 80Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Sept 2005Dismissed
State of Nagaland and Another Vs Asieno Sakhrie
Gauhati High Court · (2005) 4 GLT 523
Constitution of India, 1950 — Article 12, 309
High Courts16 Sept 2005
Khundrakpam Nimai Singh alias Yaikhomba alias Rameshwar alias M.C. Indrajit Vs The District Magistrate and Others
Gauhati High Court · (2006) CriLJ 410 : (2006) 1 GLR 733
Constitution of India, 1950 — Article 21, 22, 22(5), 226National Security Act, 1980 — Section 12(1), 3(2), 8, 8(1)
High Courts15 Sept 2005
Moyazzam Hussain Vs State of Assam
Gauhati High Court · (2005) 4 GLT 202
Penal Code, 1860 (IPC) — Section 302, 304
High Courts15 Sept 2005Dismissed
Binoy Jyoti Nag Vs State of Assam
Gauhati High Court · (2005) 4 GLT 195
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
High Courts15 Sept 2005Allowed
Surjya Das Vs Assam State Electricity Board and Others
Gauhati High Court · (2006) 3 ACC 36 : AIR 2006 Guw 59 : (2006) 2 GLR 387
Constitution of India, 1950 — Article 226
High Courts15 Sept 2005Dismissed
Momin Ali @ Mukif Vs Pranab Banerjee and Others
Gauhati High Court · (2005) GLT 268 Supp
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 24
High Courts14 Sept 2005Dismissed
Moumita Poddar and Another Vs Indian Oil Corporation and Another
Gauhati High Court · (2005) 4 GLT 538
Constitution of India, 1950 — Article 14
High Courts14 Sept 2005Allowed
Nongmaithem Dhanajit Singh @ Inao @ Khamba @ Panthoi Vs State of Manipur and Others
Gauhati High Court · (2005) 4 GLT 399
Constitution of India, 1950 — Article 166, 19, 21, 22, 22(5)National Security Act, 1980 — Section 10, 11, 12, 14, 3Preventive Detention Act, 1950 — Section 13
High Courts13 Sept 2005
A. Sarmah Vs Oil and Natural Gas Corporation Ltd. and Others
Gauhati High Court · (2006) GLT 104 Supp
Constitution of India, 1950 — Article 226
High Courts13 Sept 2005
Md.Jaheruddin Vs State of Manipur and Ors.
Gauhati High Court · (2005) 09 GAU CK 0055
High Courts13 Sept 2005
Naga Hindi Vidyapith Vs State of Manipur and Ors.
Gauhati High Court · (2005) 09 GAU CK 0054
High Courts13 Sept 2005
State of Tripura and Others Vs Sephal Chandra Roy @ Saha and Others
Gauhati High Court · (2005) 4 GLT 383
Civil Procedure Code, 1908 (CPC) — Section 34Forest (Tripura Second Amendment) Act, 1986 — Section 2(3), 33, 52A(2), 52A(3), 52A(5)Forest Act, 1927 — Section 30, 52
High Courts13 Sept 2005Allowed
Anil Phukan Vs State of Assam
Gauhati High Court · (2005) 4 GLT 517
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Sept 2005Allowed
Saleha Khatun Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 365
High Courts09 Sept 2005
Oriental Insurance Co. Ltd. Vs Archana Paul and Another
Gauhati High Court · (2006) GLT 20 Supp
Motor Vehicles (Amendment) Act, 1994 — Section 46Motor Vehicles Act, 1939 — Section 2(25), 2(8), 95, 95(1)Motor Vehicles Act, 1988 — Section 147, 147(1), 149(2), 166, 168