High Courts19 Aug 2005Allowed
Parbati Prasad Chaliha (Dr.) Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 1 GLT 136
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 770 of 1,245
High Courts19 Aug 2005Dismissed
Darshan Singh Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) GLT 24 Supp
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)
High Courts19 Aug 2005Allowed
Kabang lego Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) GLT 89 Supp
Arunachal Pradesh Health Service Rules, 1990 — Rule 11, 7, 8, 9Arunachal Pradesh Health Services Rules, 2000 — Rule 6, 9
High Courts19 Aug 2005Allowed
Chidananda Moral Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) GLT 96 Supp
High Courts18 Aug 2005Allowed
Prasanna Mahanta and Others Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 56
High Courts18 Aug 2005Allowed
Hemendra Chaudhury Vs Assam Agricultural University and Others
Gauhati High Court · (2005) GLT 225 Supp
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 6(1), 7, 8, 9, 9(2)Constitution of India, 1950 — Article 14, 21, 311(2)Public Servants (Inquiries) Act, 1850 — Section 6, 7, 8, 9
High Courts17 Aug 2005Allowed
Angom Sarat Singh Vs District Magistrate and Others
Gauhati High Court · (2005) CriLJ 4745
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3), 3(4), 8(1)Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(4), 8(1)
High Courts17 Aug 2005
N. Pishak Singh Vs State of Manipur
Gauhati High Court · (2005) 08 GAU CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 232, 233, 313Penal Code, 1860 (IPC) — Section 201, 302, 364
High Courts16 Aug 2005Dismissed
Prabin Chandra Goswami Vs Charu Saikia and Another
Gauhati High Court · (2005) 4 GLT 146
Specific Relief Act, 1963 — Section 20, 20(2)Transfer of Property Act, 1882 — Section 53
High Courts16 Aug 2005Dismissed
Chandra Singh and Another Vs Gayatri Devi and Another
Gauhati High Court · (2006) 4 ACC 513 : (2007) ACJ 2355 : (2005) GLT 420 Supp
Motor Vehicles Act, 1988 — Section 140, 141, 163A, 166, 167
High Courts11 Aug 2005
New India Assurance Co. Ltd. Vs Murise Sangtem and Others
Gauhati High Court · (2005) GLT 302 Supp
Motor Vehicles Act, 1939 — Section 163AMotor Vehicles Act, 1988 — Section 140, 141, 149, 163A, 163B
High Courts10 Aug 2005Partly Allowed
Arun Kumar Sarma Vs Ranee Narah
Gauhati High Court · (2006) GLT 390 Supp
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 151Conduct of Elections Rules, 1961 — Rule 49, 56Representation of the People Act, 1951 — Section 100, 100(1), 101, 123(1), 123(7)
High Courts10 Aug 2005Allowed
Chameli Devi and Others Vs Dipak Nath and Others
Gauhati High Court · (2007) 2 GLR 803
High Courts10 Aug 2005
Khwairamban Bazar Stalls Assn. Vs State of Manipur and Ors.
Gauhati High Court · (2005) 08 GAU CK 0052
High Courts10 Aug 2005Dismissed
Babul Chakraborty Vs State of Tripura
Gauhati High Court · (2005) CriLJ 4712 : (2006) 1 GLR 568
Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts10 Aug 2005Dismissed
Sanjoy Das Vs State of Tripura and Others
Gauhati High Court · (2006) 1 GLR 556 : (2005) 4 GLT 629
Constitution of India, 1950 — Article 14, 311(2)Penal Code, 1860 (IPC) — Section 147, 148, 307, 353, 427Tripura State Rifles (Recruitment) Rules, 1984 — Rule 14, 14(3), 15
High Courts10 Aug 2005
N.Ibohanbi Singh Vs State of Manipur and Ors.
Gauhati High Court · (2005) 08 GAU CK 0006
High Courts09 Aug 2005Dismissed
Nilin Kumar Baruah Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) GLT 115 Supp
High Courts09 Aug 2005Allowed
Kipa Sero Vs State of Arunachal Pradesh
Gauhati High Court · (2005) 4 GLT 86
Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 27Criminal Procedure Code, 1973 (CrPC) — Section 100, 165(4), 364, 374(3), 482Penal Code, 1860 (IPC) — Section 308, 326, 333, 34