High Courts22 Jul 2005Allowed
Gopal Krishna Bora and Others Vs State of Assam and Others
Gauhati High Court · (2006) GLT 408 Supp
Constitution of India, 1950 — Article 14, 19, 226, 300A
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 773 of 1,245
High Courts22 Jul 2005
New India Assurance Co.Ltd. Vs Salam Irabot Singh and Ors.
Gauhati High Court · (2005) 07 GAU CK 0005
High Courts21 Jul 2005Dismissed
Babul Rahman (MD) Vs Union of India (UOI)
Gauhati High Court · (2005) 4 GLT 206
High Courts21 Jul 2005Allowed
Ningombam Ranjit Singh and Another Vs Smt. Yumnam Premila Devi
Gauhati High Court · (2005) CriLJ 4067 : (2007) 1 GLR 266 : (2005) 4 GLT 104 : (2004) 4 GLT 104
Criminal Procedure Code, 1973 (CrPC) — Section 150(2), 155, 155(1), 155(4), 156(1)Penal Code, 1860 (IPC) — Section 120B, 406, 417, 438A, 494Wild Life (Protection) Act, 1972 — Section 55
High Courts21 Jul 2005
Md.Tajuddin Khan Vs State of Manipur and Anr.
Gauhati High Court · (2005) 07 GAU CK 0030
High Courts21 Jul 2005Dismissed
Sankha Nath Pegu Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 764
High Courts21 Jul 2005
Kshetrimayum Doren Singh Vs State of Manipur and Anr.
Gauhati High Court · (2005) 07 GAU CK 0004
High Courts19 Jul 2005Dismissed
Sri Kameswar Das Vs The State of Assam
Gauhati High Court · (2005) CriLJ 4775
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24, 25, 26Penal Code, 1860 (IPC) — Section 109, 302, 34
High Courts19 Jul 2005
Lileswar Gogoi and Others Vs State of Assam
Gauhati High Court · (2006) 1 GLR 372 : (2006) 1 GLT 680
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313Penal Code, 1860 (IPC) — Section 201, 302, 324, 34
High Courts19 Jul 2005Allowed
Deboranjan Saikia and Others Vs State of Assam and Others
Gauhati High Court · (2005) 3 GLR 659
Assam Transport Service Rules, 2003 — Rule 10, 11, 12, 13, 13(3)Constitution of India, 1950 — Article 309
High Courts18 Jul 2005
Ngamtinlet Haokip Vs State of Manipur and Anr.
Gauhati High Court · (2005) 07 GAU CK 0029
High Courts18 Jul 2005
Keisam Biramangol Singh (Dr.) Vs State of Manipur and Anr.
Gauhati High Court · (2005) 07 GAU CK 0028
High Courts11 Jul 2005Dismissed
Ningthoujam Biramangol Singh Vs Yengkhom Ningol Ningthoujam Ongbiu Sakhi Devi and Others
Gauhati High Court · (2005) 3 GLT 280
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 3, 5
High Courts11 Jul 2005
Meghalaya Mineral Development Corporation Ltd. Vs G.H.Syiemlieh
Gauhati High Court · (2008) 1 GLR 745
High Courts07 Jul 2005
Yumnam Ibobi Singh and Anr. Vs State of Manipur and Ors.
Gauhati High Court · (2005) 07 GAU CK 0025
High Courts06 Jul 2005Allowed
Lunkhel Khaijamang Haokip Vs State of Manipur and Others
Gauhati High Court · (2005) 4 GLT 43
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1Constitution of India, 1950 — Article 226, 227, 320(3)Forest Act, 1927 — Section 11, 11(1)
High Courts04 Jul 2005
Salam Binodkumar Singh Vs State of Manipurthrough Secretary (Works), Government of Manipur and Anr.
Gauhati High Court · (2005) 07 GAU CK 0009
High Courts01 Jul 2005
Sohrabuddin Ahmed and Others Vs State of Assam and Others
Gauhati High Court · (2008) GLT 845 Supp
Assam Accounts Service Rules, 1963 — Rule 13, 13(2), 13(3), 13(4), 14
High Courts01 Jul 2005Allowed
Gopal Lekharu Vs State of Assam and Another
Gauhati High Court · (2005) CriLJ 4719 : (2006) 3 GLR 640 : (2005) 4 GLT 77 : (2004) 4 GLT 77
Evidence Act, 1872 — Section 50Hindu Marriage Act, 1955 — Section 17, 7Penal Code, 1860 (IPC) — Section 494, 495, 497, 498
High Courts01 Jul 2005Allowed
Vinod Trading Co. Vs State of Assam and Others
Gauhati High Court · (2005) 4 GLT 17 : (2004) 4 GLT 17 : (2006) 144 STC 573
Assam Finance (Sales Tax) Act, 1956 — Section 20Assam General Sales Tax Act, 1993 — Section 17, 17(2), 17(4), 17(5), 18Assam General Sales Tax Rules, 1993 — Rule 2