High Courts04 Aug 2005
Ashutosh Choudhury and Others Vs State of Assam
Gauhati High Court · (2006) GLT 43 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 173, 221, 227, 397, 401Penal Code, 1860 (IPC) — Section 109, 307, 326, 34, 341
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 772 of 1,245
High Courts03 Aug 2005Dismissed
Naveen Enterprises and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 1 GLR 692 : (2006) GLT 146 Supp
Banking Regulation Act, 1949 — Section 36, 46
High Courts03 Aug 2005Dismissed
Rai Bahadur Anup Chand Hindi High School and Another Vs State of Meghalaya and Others
Gauhati High Court · (2005) GLT 262 Supp
Constitution of India, 1950 — Article 226, 29, 30, 30(1)
High Courts03 Aug 2005Allowed
Registrar (I and E), Gauhati High Court Vs Amarjit Borgohain and Others
Gauhati High Court · (2007) 2 GLT 665
Constitution of India, 1950 — Article 226
High Courts03 Aug 2005Allowed
Dimapur Bar Association Vs State of Nagaland and Others
Gauhati High Court · (2006) 2 GLR 728
Motor Vehicles Act, 1988 — Section 165(1), 166(1), 166(2)
High Courts03 Aug 2005Dismissed
Pravir Kumar Roy Vs State of Meghalaya and Others
Gauhati High Court · (2005) GLT 219 Supp
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 482, 561ALimitation Act, 1963 — Section 5
High Courts01 Aug 2005
Tripura Tea Development Corporation and Another Vs Manabendra Chakraborty and Others
Gauhati High Court · (2006) GLT 327 Supp
Tripura State Civil Services (Revised Pay) Rules, 1988 — Rule 2, 5(3)
High Courts01 Aug 2005Allowed
Basant cables and conductors Pvt. Ltd. and Others Vs UCO Bank and Others
Gauhati High Court · (2005) 3 GLT 621
Civil Procedure Code, 1908 (CPC) — Section 80, 80(2)Companies Act, 1956 — Section 292(1)Constitution of India, 1950 — Article 12
High Courts01 Aug 2005Allowed
Sarada Sundari Roy and Others Vs Gouranga Chandra Roy and Others
Gauhati High Court · (2009) 1 GLR 449 : (2006) GLT 211 Supp
High Courts01 Aug 2005Dismissed
L. Biakchhunga Vs State of Mizoram and Others
Gauhati High Court · (2006) 2 GLR 610 : (2006) 3 GLT 3 : (2006) 3 GLT 1785
Administration of Justice (Lushai Hills) Rules, 1937 — Rule 18, 21Assam Frontier Tracts Act, 1908 — Section 2Civil Procedure Code, 1908 (CPC) — Section 1(3), 80
High Courts01 Aug 2005
Kanai Lal Poddar Vs State of Tripura and Others
Gauhati High Court · (2006) GLT 159 Supp
High Courts01 Aug 2005
Parimal Debnath and Ors. Vs Amod Bashi Debnath
Gauhati High Court · (2008) 3 GLR 290
Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Aug 2005Dismissed
Rakesh Chandra Choudhury Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 107 FLR 87 : (2008) GLT 823 Supp
High Courts29 Jul 2005Dismissed
Binod Kumar Malpani Vs Bharat Sanchar Nigam Ltd. and Others
Gauhati High Court · (2006) 3 GLR 273
Constitution of India, 1950 — Article 226
High Courts29 Jul 2005
Pradhuman Singh Vs Union of India (UOI)
Gauhati High Court · (2005) 107 FLR 577 : (2006) GLT 75 Supp
Central Reserve Police Force Act, 1949 — Section 10Constitution of India, 1950 — Article 226
High Courts29 Jul 2005
Aribam Nilamani Sharma Vs Shiksha Vikas Samiti, Manipur and Ors.
Gauhati High Court · (2005) 07 GAU CK 0002
High Courts29 Jul 2005Allowed
Thosano Ovung Vs State of Nagaland and Another
Gauhati High Court · (2005) GLT 85 Supp
Constitution of India, 1950 — Article 226
High Courts28 Jul 2005Allowed
Goljan Nesha Vs Gammon India Ltd. and Others
Gauhati High Court · (2007) ACJ 1341 : (2005) 106 FLR 1169 : (2005) 3 GLT 390
Constitution of India, 1950 — Article 226Employees Compensation Act, 1923 — Section 30
High Courts26 Jul 2005
Chiranjib Barbhuiya Vs Rajashree Paul (Barbhuiya)
Gauhati High Court · (2007) 1 GLT 17
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13, 19, 21A, 9
High Courts25 Jul 2005Dismissed
Evergrowing Iron and Finvest Ltd. Vs The State of Tripura and Others
Gauhati High Court · AIR 2006 Guw 45 : (2005) 4 GLT 129 : (2004) 4 GLT 129
Constitution of India, 1950 — Article 12, 14, 226