High Courts06 May 2005
State of Assam and Others Vs Prabin Ram Phukan and Others
Gauhati High Court · (2005) 3 GLR 682 : (2005) 2 GLT 507
Assam Land and Revenue Regulation, 1886 — Rule 133, 134, 135, 136, 136A
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 780 of 1,245
High Courts05 May 2005Allowed
Y.K.B. Singh Vs State of Meghalaya and Others
Gauhati High Court · (2005) GLT 46 Supp
Constitution of India, 1950 — Article 14, 16, 32
High Courts05 May 2005Allowed
Neermali Das and Another Vs State Bank of India and Others
Gauhati High Court · (2006) GLT 787 Supp
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 2, 5Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 20(3)
High Courts04 May 2005
Uttam Rabidas Vs Siddikur Rahaman and Another
Gauhati High Court · (2006) 1 ACC 789 : (2005) 3 GLR 28
High Courts04 May 2005Dismissed
Siraj Ali and Others Vs State of Assam
Gauhati High Court · (2006) GLT 717 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 May 2005
Lalbabu Tossa Vs State of Assam
Gauhati High Court · (2007) 2 GLR 89
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302
High Courts03 May 2005
Anita Rani Saha and Another Vs Partha Roy Barman and Others
Gauhati High Court · (2005) 3 GLR 1 : (2006) GLT 724 Supp
Motor Vehicles Act, 1988 — Section 166, 173
High Courts02 May 2005
National Insurance Co. Vs Dulal Debnath and Another
Gauhati High Court · (2006) 2 ACC 95 : (2005) 107 FLR 1170 : (2005) 3 GLR 35
Workmens Compensation Act, 1923 — Section 4(1)
High Courts02 May 2005Dismissed
Monoranjan Dutta Vs Narayan Dhar
Gauhati High Court · (2007) 2 GLR 593 : (2006) 4 GLT 160
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 47
High Courts02 May 2005Dismissed
Rajkamal Choudhury Vs State of Assam
Gauhati High Court · (2005) 2 GLT 535
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 14, 32, 67Penal Code, 1860 (IPC) — Section 304B, 306, 498(A)
High Courts02 May 2005Dismissed
Satyajit Hazari and Another Vs State of Assam
Gauhati High Court · (2005) 2 GLT 551
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 20(1)(c), 41, 42, 42(2)
High Courts02 May 2005Dismissed
Madhabananda Roy and Another Vs State of Assam and Others
Gauhati High Court · (2005) 05 GAU CK 0016
Constitution of India, 1950 — Article 226
High Courts29 Apr 2005
Hindustan Paper Corporation Ltd. and Another Vs Synergy Composites Pvt. Ltd. and Another
Gauhati High Court · (2005) 3 GLT 1
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20, 21, 21(1)Constitution of India, 1950 — Article 226, 226(2), 227, 32Contract Act, 1872 — Section 28
High Courts29 Apr 2005Dismissed
Hongam Vs State of Manipur and Others
Gauhati High Court · (2005) 4 GLT 666 : (2004) 4 GLT 666 : (2006) 2 LLJ 144
Central Civil Services (Temporary Service) Rules, 1965 — Rule 2, 5, 5(1)Constitution of India, 1950 — Article 14, 16, 226
High Courts28 Apr 2005Dismissed
Babar Ali and Another Vs State of Assam
Gauhati High Court · (2005) 3 GLT 239
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Apr 2005
Rakhal Chandra Sarkar Vs State of Tripura and Others
Gauhati High Court · (2006) 107 FLR 1171 : (2005) 3 GLR 88
Constitution of India, 1950 — Article 226
High Courts28 Apr 2005
Smt. Jhunu Das Vs Smt. Purnima Debnath (Bhowmik) and Another
Gauhati High Court · AIR 2005 Guw 122 : (2006) 2 GLR 498
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6A(1)Constitution of India, 1950 — Article 227
High Courts28 Apr 2005
Imphal Municipal Pensioners Association and Anr. Vs Imphal Municipal Council and Anr.
Gauhati High Court · (2005) 04 GAU CK 0047
High Courts28 Apr 2005Allowed
Tirtha Nath Das Vs State of Assam
Gauhati High Court · (2005) 3 GLR 37 : (2005) 3 GLT 385
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 17, 19, 5(2), 6(1), 7