High Courts08 Sept 2005Allowed
K.K. Rajesh Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2006) 1 GLT 190
Constitution of India, 1950 — Article 16(1), 16(4)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 768 of 1,245
High Courts07 Sept 2005
Benoy Bhusan Das Vs State of Tripura and Others
Gauhati High Court · (2006) GLT 9 Supp
Constitution of India, 1950 — Article 14Tripura Excise Rules, 1990 — Rule 154, 29, 29A
High Courts06 Sept 2005Allowed
National Insurance Company Ltd. Vs Sabitri Rani Devi and Others
Gauhati High Court · (2006) 1 GLR 404
Motor Vehicles Act, 1988 — Section 147, 166
High Courts06 Sept 2005Dismissed
Kshetrimayum Ibohal Singh and Another Vs State of Manipur and Others
Gauhati High Court · (2006) 1 GLT 252
Civil Procedure Code, 1908 (CPC) — Section 152, 47Constitution of India, 1950 — Article 227Manipur Town and Country Planning Act, 1975 — Section 2
High Courts06 Sept 2005Dismissed
Bibhu Charan Barua Vs Nani Gopal Deva Goswami
Gauhati High Court · (2006) 2 GLR 413 : (2005) 4 GLT 159 : (2004) 4 GLT 159
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 115, 151Specific Relief Act, 1963 — Section 6Transfer of Property Act, 1882 — Section 52
High Courts06 Sept 2005Allowed
Gajibur Rahman and Another Vs State of Assam
Gauhati High Court · (2006) CriLJ 1013 : (2006) GLT 39 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 Sept 2005
Makhan Pegu and Others Vs State of Assam and Others
Gauhati High Court · (2005) 4 GLT 502
Mising Autonomous Council (Amendment) Act, 1997 — Section 80Mising Autonomous Council Act, 1995 — Section 80
High Courts02 Sept 2005Dismissed
North Cachar Hills Autonomous Council and Another Vs State of Assam and Others
Gauhati High Court · (2005) GLT 321 Supp
Assam Executive Business Rules, 1968 — Rule 14, 15, 21, 27(3), 7Constitution of India, 1950 — Article 14, 15, 15(1), 16, 164(2)Government of India Act, 1935 — Section 59(1), 59(2)
High Courts02 Sept 2005Dismissed
Satyabrata Chakraborty Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) 4 GLT 150
Constitution of India, 1950 — Article 12, 14, 15, 19(I), 226
High Courts02 Sept 2005Dismissed
Chengajan Krimijan Fishery Samabai Samity Ltd. Vs Govt. of Assam, Fishery Department and Others
Gauhati High Court · (2006) 2 GLR 118 : (2006) GLT 395 Supp
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 226
High Courts01 Sept 2005Allowed
Sikaria Sons (P.) Ltd. and Another Vs Commissioner of Taxes and Others
Gauhati High Court · (2006) 2 GLR 62 : (2005) GLT 246 Supp
High Courts01 Sept 2005Dismissed
State of Tripura and Others Vs Smt. Narayani Sharma
Gauhati High Court · (2005) CriLJ 4239 : (2006) GLT 1 Supp
Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 380, 457
High Courts01 Sept 2005Allowed
Porcelain India (P.) Ltd. Vs State of Assam and Others
Gauhati High Court · (2006) 1 GLR 708 : (2005) GLT 292 Supp
Assam Finance (Sales Tax) Act, 1956 — Section 3B, 3BAssam Industries (Sales Tax Concessions) Act, 1986 — Section 3
High Courts31 Aug 2005Dismissed
Girindra Chandra Banik Vs State of Tripura and Another
Gauhati High Court · (2005) GLT 376 Supp
Land Acquisition Act, 1894 — Section 12(2), 18, 18(1), 18(2), 30Limitation Act, 1963 — Section 5
High Courts31 Aug 2005Dismissed
State of Assam Vs Bishnu Prasad Sinha and Another
Gauhati High Court · (2006) 1 GLR 347 : (2005) 3 GLT 472
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 366Penal Code, 1860 (IPC) — Section 201, 302, 34, 376(2)
High Courts30 Aug 2005
Safiqur Rahman Choudhury Vs State of Assam and Others
Gauhati High Court · (2005) GLT 273 Supp
Assam Municipal Act, 1956 — Section 14
High Courts30 Aug 2005
Santanu Banerjee Vs Gauhati Municipal Corporation and Others
Gauhati High Court · (2006) GLT 80 Supp
High Courts29 Aug 2005
D.M. Engineering Vs Commissioner of Income Tax
Gauhati High Court · (2006) 199 CTR 545
Income Tax Act, 1961 — Section 132, 143, 147, 256, 68
High Courts29 Aug 2005Dismissed
National Insurance Co. Ltd. Vs Bikram Kumar Das and Another
Gauhati High Court · (2006) 1 GLR 531 : (2005) 4 GLT 705 : (2004) 4 GLT 705
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 338
High Courts28 Aug 2005
Md.Samir Khan Vs State of Manipur and Ors.
Gauhati High Court · (2005) 08 GAU CK 0037