High Courts10 Jun 2005Allowed
Vishnu Prasad Sharma Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 106 FLR 976 : (2006) 2 GLT 727
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 776 of 1,245
High Courts09 Jun 2005Allowed
Chairman and Managing Director, H.P.C. Ltd. and Others Vs Bendangkokba Longkumar and Another
Gauhati High Court · (2006) 4 GLT 365
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 12, 137, 145, 147, 226
High Courts09 Jun 2005Dismissed
New India Assurance Co. Ltd. Vs Lalnghilhlovi and Another
Gauhati High Court · (2006) 2 ACC 501 : (2006) ACJ 1847
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149(2), 163A, 170
High Courts09 Jun 2005Dismissed
Raj Kumar Manta Vs State of Assam and Others
Gauhati High Court · (2005) 3 GLT 275
Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978 — Section 5Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1983 — Rule 12, 13, 13(2), 2, 5Constitution of India, 1950 — Article 14, 16, 16(4), 16(4A)
High Courts09 Jun 2005Allowed
Chairman and Managing Director, Hindusthan Paper Corporation Ltd. and Others Vs Bendangkokba Longkumar and Another
Gauhati High Court · (2005) 3 GLR 629 : (2004) 4 GLT 531
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 47 Rule 1, Order 7 Rule 1Constitution of India, 1950 — Article 12, 137, 145, 147, 226
High Courts09 Jun 2005Allowed
Chairman and Managing Director, Hindustan Paper Corporation Ltd. and Others Vs Bendangkokba Longkumar and Another
Gauhati High Court · (2005) 4 GLT 531
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 12, 137, 145, 147, 226
High Courts09 Jun 2005Allowed
Partha Sarathi Choudhury Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 106 FLR 1099
High Courts08 Jun 2005Allowed
Bipal Bashi Das Vs Oriental Insurance Co. Ltd.
Gauhati High Court · (2008) ACJ 1728 : (2007) 1 GLR 242 : (2005) 3 GLT 407
Motor Vehicles Act, 1988 — Section 166, 173
High Courts08 Jun 2005Dismissed
Dhananjay Mudoi and Another Vs Smt. Guan Mudoi and Others
Gauhati High Court · AIR 2006 Guw 31 : (2005) 3 GLT 534
Assam Land and Revenue Regulation, 1886 — Section 154Civil Procedure Code, 1908 (CPC) — Section 100
High Courts08 Jun 2005
Zanghinglova Vs State Bank of India and Others
Gauhati High Court · (2005) 3 GLR 704 : (2006) GLT 130 Supp : (2006) 1 LLJ 805
Industrial Disputes Act, 1947 — Section 2State Bank of India Employees Pension Fund Rules, 1955 — Rule 20, 22(1), 7, 9
High Courts08 Jun 2005
Swapna Dhar Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) 3 GLR 693 : (2005) 3 GLT 313
Central Civil Services (Pension) Rules, 1972 — Rule 50, 53, 54, 54(14), 64(4)
High Courts08 Jun 2005Dismissed
Bisha Mia and Others Vs Natub Ali and Others
Gauhati High Court · (2005) 3 GLT 324
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 Jun 2005Allowed
Union of India (UOI) and Others Vs Nehu Casual Labour Association and Others
Gauhati High Court · (2005) 3 GLT 299
Constitution of India, 1950 — Article 142, 226
High Courts07 Jun 2005
Raj Kumar Bajaj Vs Union of India (UOI) and Others
Gauhati High Court · AIR 2005 Guw 143 : (2005) 3 GLR 646 : (2005) 4 GLT 82 : (2004) 4 GLT 82
Constitution of India, 1950 — Article 226Telegraph Rules, 1951 — Rule 443
High Courts07 Jun 2005
Suriya Begum Vs State of Assam and Others
Gauhati High Court · (2005) 3 GLR 624 : (2005) 3 GLT 327
Constitution of India, 1950 — Article 2Penal Code, 1860 (IPC) — Section 302, 304
High Courts07 Jun 2005Allowed
Subrata Talukdar Vs State of Assam and Others
Gauhati High Court · (2005) 4 GLT 579
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 64, 9, 9(2), 9(3), 9(4)Constitution of India, 1950 — Article 14
High Courts06 Jun 2005Dismissed
Murlidhar Jogani and Others Vs Ahmed Tea Company (P) Ltd. and Others
Gauhati High Court · (2005) 3 GLT 506
Civil Procedure Code, 1908 (CPC) — Section 115, 24, 47
High Courts06 Jun 2005
Wahengbam Joykumar and Anr. Vs State of Manipur and Ors.
Gauhati High Court · (2005) 06 GAU CK 0004
High Courts03 Jun 2005Dismissed
Bijoy Krishna Roy Vs State of Tripura and Others
Gauhati High Court · (2005) GLT 118 Supp
Constitution of India, 1950 — Article 14, 16, 226, 32
High Courts03 Jun 2005
Hari Shankar Tewari Vs State of Tripura
Gauhati High Court · (2005) CriLJ 3323 : (2005) 3 GLT 126
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 164Penal Code, 1860 (IPC) — Section 201, 228A, 34, 376(2), 468