COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 781 of 1,245

High Courts28 Apr 2005Dismissed

Biswanath Debbarma Vs Sumitra Debbarma

Gauhati High Court · (2005) 3 GLR 21 : (2005) 2 GLT 540

Civil Procedure Code, 1908 (CPC) — Section 60(1)Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 397, 401Family Courts Act, 1984 — Section 17

High Courts28 Apr 2005Dismissed

State of Assam and Another Vs Tote Dewan @ Man Bahadur Dewan

Gauhati High Court · (2005) 3 GLT 67

Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3), 361Penal Code, 1860 (IPC) — Section 302, 84

High Courts28 Apr 2005Allowed

Ramhinge and Another Vs State Meghalaya and Others

Gauhati High Court · (2006) 2 GLT 294

Constitution of India, 1950 — Article 315

High Courts28 Apr 2005

Union of India (UOI) and Others Vs Anil Kumar Bajpai

Gauhati High Court · (2006) GLT 60 Supp

Border Security Force Act, 1968 — Section 107, 108, 109, 111, 113Border Security Force Rules, 1969 — Rule 106, 123, 45B, 45B(1), 48Constitution of India, 1950 — Article 226

High Courts27 Apr 2005Dismissed

State of Mizoram and Others Vs Chalthiangi (SMT)

Gauhati High Court · (2005) 3 GLT 186

Civil Procedure Code Amendment Act, 2002 — Section 10, 100A

High Courts27 Apr 2005

Narayan Debnath and Another Vs Sukumar Roy and Others

Gauhati High Court · (2005) 3 GLR 286

Motor Vehicles Act, 1988 — Section 163A, 166, 173

High Courts26 Apr 2005Dismissed

Ajay Kumar Pathak Vs State of Assam and Others

Gauhati High Court · (2006) 4 GLT 681

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 304, 34

High Courts26 Apr 2005Allowed

Hrangthanmawii Vs Lai Autonomous District Council and Others

Gauhati High Court · (2007) 1 GLR 377 : (2005) 2 GLT 588

Constitution of India, 1950 — Article 14, 16

High Courts26 Apr 2005Dismissed

Dari Kanu Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2006) 1 GLR 584 : (2005) 3 GLT 330

Arunachal Pradesh Power Engineering Service Rules, 1993 — Rule 12, 12(2), 12(4), 17, 20Constitution of India, 1950 — Article 14, 16(1), 226, 309

High Courts26 Apr 2005

L.Shantikumar Singh Vs State of Manipur and Ors.

Gauhati High Court · (2005) 04 GAU CK 0048

High Courts26 Apr 2005

Ningombam Imo Singh. Vs State of Manipur and Ors.

Gauhati High Court · (2005) 04 GAU CK 0039

High Courts26 Apr 2005Allowed

Thongbam Brajamani Singh Vs State of Manipur and Others

Gauhati High Court · (2006) GLT 384 Supp

Constitution of India, 1950 — Article 12, 14, 16, 309

High Courts26 Apr 2005

Lukram Kabothoi Meitei Vs Union of India and Anr.

Gauhati High Court · (2005) 04 GAU CK 0011

High Courts21 Apr 2005

United India Insurance Co. Ltd. Vs Kawlthangpuii and Another

Gauhati High Court · (2006) 3 GLR 739

Motor Vehicles Act, 1988 — Section 140, 149, 163A, 165, 166

High Courts21 Apr 2005Dismissed

Pu Benjamin Lalrinawma Vs State of Mizoram and Others

Gauhati High Court · (2007) 2 GLR 743 : (2005) 3 GLT 580

Constitution of India, 1950 — Article 226

High Courts21 Apr 2005Dismissed

Sh. F. Ngkur Biakvela Tioner Vs State of Mizoram and Others

Gauhati High Court · (2005) 3 GLT 595

Constitution of India, 1950 — Article 14

High Courts21 Apr 2005Allowed

Tanakayatara Vs State of Arunachal Pradesh and Another

Gauhati High Court · (2005) 3 GLT 76

Constitution of India, 1950 — Article 21, 309

High Courts21 Apr 2005Allowed

United India Insurance Co. Ltd. Vs R. Lalhmingliana and Another

Gauhati High Court · (2005) GLT 198 Supp

Motor Vehicles Act, 1988 — Section 149(2), 166, 168, 170

High Courts19 Apr 2005

Sukhendu Choudhury Vs State of Tripura

Gauhati High Court · (2007) 4 GLR 305

Constitution of India, 1950 — Article 14, 14, 309, 309

High Courts19 Apr 2005

Rana Purkayastha Vs Himadri Purkayastha and Others

Gauhati High Court · (2006) GLT 287 Supp

Civil Procedure Code, 1908 (CPC) — Section 10, 100, 151, 25