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
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 765 of 1,245
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
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