High Courts01 Jul 2005Allowed
State of Assam Vs Sri Bir Bahadur Singh
Gauhati High Court · (2005) CriLJ 4345 : (2005) 4 GLT 14 : (2004) 4 GLT 14
Criminal Procedure Code, 1973 (CrPC) — Section 424Penal Code, 1860 (IPC) — Section 426, 447, 64, 65, 66
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 774 of 1,245
High Courts01 Jul 2005Dismissed
Dr. Sadhan Dutta Vs State of Tripura and Others
Gauhati High Court · (2006) 1 GLR 610 : (2008) GLT 857 Supp
High Courts01 Jul 2005
Smt. Renu Prabha Bora Vs State of Assam and Others
Gauhati High Court · (2005) 107 FLR 674
High Courts01 Jul 2005Dismissed
Md. Jakir Hussain Vs State of Assam and Another
Gauhati High Court · (2005) 106 FLR 980
High Courts30 Jun 2005Dismissed
Sudhangshu Chandra Dey Vs State of Assam
Gauhati High Court · (2005) GLT 34 Supp
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 223, 236, 300Insurance Act, 1938 — Section 105
High Courts30 Jun 2005
Union of India Vs Assam Brook Ltd.(And other Appeals)
Gauhati High Court · (2011) 5 GLR 51
Finance Act, 2003 — Section 157, 157
High Courts29 Jun 2005Allowed
Raghu Forwarding Agency and Another Vs Union of India (UOI) and Others
Gauhati High Court · AIR 2006 Guw 13 : (2005) 3 GLT 615
Constitution of India, 1950 — Article 14, 226Railways Act, 1989 — Section 78, 79, 87, 87(2)
High Courts28 Jun 2005
Bamboo Bagicha Vs Union of India (UOI) and Others
Gauhati High Court · (2006) 1 GLR 422
Constitution of India, 1950 — Article 226
High Courts28 Jun 2005Allowed
Tagung Neri Vs Tingri Effa and Others
Gauhati High Court · (2005) GLT 877 Supp
Arunachal Pradesh Panchayat Raj (Conduct of Election) Rules, 2001 — Rule 11, 12, 15, 16, 22Arunachal Pradesh Panchayat Raj Act, 1997 — Section 10(1), 122, 122(3), 123(3), 22Constitution of India, 1950 — Article 226, 243, 243B, 329
High Courts27 Jun 2005Dismissed
T. Thangchhuana Vs State of Mizoram and Others
Gauhati High Court · (2008) GLT 756 Supp
High Courts27 Jun 2005
Hafizun Begum Vs Motor Accident Claims Tribunal and Others
Gauhati High Court · (2007) 1 ACC 817
Motor Vehicles Act, 1988 — Section 166
High Courts27 Jun 2005Dismissed
Hafizun Begum Vs Member, Motor Accidents Claims Tribunal and Others
Gauhati High Court · (2006) ACJ 2448
Motor Vehicles Act, 1988 — Section 166, 166(1)
High Courts27 Jun 2005
Lalmuanzova Vs State of Mizoram and Others
Gauhati High Court · (2005) 4 GLT 567
Constitution of India, 1950 — Article 14, 16, 166, 226Mizoram Public Works/Public Health Engineering Departments, (Group B post) Recruitment Rules, 1979 — Rule 5
High Courts27 Jun 2005Dismissed
B. Lalzawmliana and Another Vs Mizoram Public Service Commission and Others
Gauhati High Court · (2005) 4 GLT 29
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 336
High Courts27 Jun 2005Allowed
Hav. Rohmingliana and Others Vs State of Mizoram and Others
Gauhati High Court · (2006) 1 GLR 361 : (2005) 4 GLT 432 : (2004) 4 GLT 432
Constitution of India, 1950 — Article 16(1), 217(1), 226
High Courts24 Jun 2005Dismissed
Sukanta Saha Vs State of Tripura and Others
Gauhati High Court · (2009) 2 GLR 818 : (2005) 4 GLT 353
Constitution of India, 1950 — Article 13, 14, 16, 16(1), 16(4)Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991 — Section 5
High Courts24 Jun 2005Dismissed
Prasanna Kr. Khemani Vs Biswanath Cherenia
Gauhati High Court · (2005) 3 GLT 284
Assam Urban Areas Rent Control Act, 1972 — Section 2
High Courts24 Jun 2005
Md. Sahid Ali and Others Vs State of Tripura and Others
Gauhati High Court · (2007) 2 GLR 701 : (2006) 1 GLT 169
Constitution of India, 1950 — Article 14
High Courts24 Jun 2005
Ramfangzuavi Khiangte and Others Vs Secretary to The Govt. of Meghalaya and Others
Gauhati High Court · (2006) 2 GLT 768