High Courts18 Apr 2005Dismissed
State of Manipur and Others Vs Chongtham Homendro Singh
Gauhati High Court · (2005) 3 GLT 154
Constitution of India, 1950 — Article 226, 32
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 782 of 1,245
High Courts18 Apr 2005
Patkai Christian Academy and Another Vs State of Manipur and Others
Gauhati High Court · (2005) GLT 859 Supp
Constitution of India, 1950 — Article 19(1), 25, 26, 26(1), 29Manipur Secondary Education Act, 1972 — Section 2, 48(2), 48(4), 49(2), 49(4)
High Courts13 Apr 2005Allowed
Raja Das Vs Assam Fisheries Devp. Corporation and Others
Gauhati High Court · (2005) 3 GLT 544
High Courts13 Apr 2005
Md. Abu Taleb Ali Vs Mst. Hasina Bibi
Gauhati High Court · (2007) 2 GLR 792 : (2005) 3 GLT 559
Constitution of India, 1950 — Article 15, 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 310, 397, 401
High Courts13 Apr 2005
Laishram Bihari Singh Vs Union of India and Others
Gauhati High Court · (2006) 1 GLT 362
Constitution of India, 1950 — Article 19(1), 20, 21, 22National Security Act, 1980 — Section 3(1), 3(5), 8, 8(1)
High Courts12 Apr 2005Allowed
Dharmeswar Choudhury Vs State of Assam and Another
Gauhati High Court · (2006) 2 GLR 777 : (2006) GLT 817 Supp
Assam Engineering (Public Works Department) Service Rules, 1978 — Rule 11, 13, 13(1), 13(2), 13(5)Constitution of India, 1950 — Article 16, 21
High Courts12 Apr 2005Allowed
Kushum Lata Kala Vs Kumari Parul Saha
Gauhati High Court · (2005) 3 GLR 57 : (2005) 2 GLT 530
Assam Urban Areas Rent Control Act, 1972 — Section 5(4)
High Courts12 Apr 2005Allowed
Numaligarh Refinery Ltd. Vs Rajab Uddin Ahmed
Gauhati High Court · (2005) 2 GLT 390
Condut Displine Appeal Rules, 1995 — Rule 6Penal Code, 1860 (IPC) — Section 408
High Courts11 Apr 2005Allowed
Marcofed Employees Union and Others Vs State of Nagaland and Others
Gauhati High Court · (2005) 3 GLT 571
Assam Co-operative Societies Act, 1949 — Section 3(1)Constitution of India, 1950 — Article 12, 14, 16, 21, 23States Reorganisation Act, 1956 — Section 65
High Courts08 Apr 2005Dismissed
Bipul Chandra Dey @ Bipul Bieharidey Vs Tripura Jute Mills and Others
Gauhati High Court · (2005) 4 GLT 1
Constitution of India, 1950 — Article 162, 226, 309Evidence Act, 1872 — Section 114, 35
High Courts08 Apr 2005Dismissed
Ruben Borah Vs Anju Borah and Others
Gauhati High Court · (2006) 1 GLR 743 : (2005) 4 GLT 127 : (2004) 4 GLT 127
Civil Procedure Code, 1908 (CPC) — Section 2(11)Hindu Succession Act, 1956 — Section 30, 8Motor Vehicles Act, 1988 — Section 165(1), 166
High Courts08 Apr 2005Dismissed
Mihir Dutta Vs State of Tripura and Others
Gauhati High Court · (2005) GLT 440 Supp
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27, 27(2), 29, 6(5)Constitution of India, 1950 — Article 1, 226, 311(2)Evidence Act, 1872 — Section 149
High Courts07 Apr 2005
Girin Pathak Vs Ghanashyamdas
Gauhati High Court · (2005) 4 GLT 562
Assam Urban Areas Rent Control Act, 1972 — Section 5(1), 5(4), 6(1)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, 115
High Courts07 Apr 2005
Leena B. Dam Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 653 : (2005) 4 GLT 645 : (2004) 4 GLT 645
University Grants Commission Act, 1956 — Section 14, 26(1)
High Courts07 Apr 2005Allowed
Chanu Das Vs State of Tripura and Others
Gauhati High Court · (2005) 3 GLT 180
High Courts07 Apr 2005
Arjuna Begum Vs State of Assam and Others
Gauhati High Court · (2005) 106 FLR 708 : (2005) 2 GLT 369
Assam Non-Government College Management Rules, 2001 — Rule 19(iv)
High Courts06 Apr 2005Dismissed
Minkar Lollen and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) GLT 148 Supp
Constitution of India, 1950 — Article 16, 335
High Courts06 Apr 2005
Okram Mangi Singh Vs State of Manipur and Ors
Gauhati High Court · (2005) 04 GAU CK 0038
High Courts06 Apr 2005
MSRTC Workers and Employees Welfare Organisation Vs A.K.Singh, IAS, Managing Director, MSRTC, Imphal
Gauhati High Court · (2005) 04 GAU CK 0037
High Courts06 Apr 2005
Madhabilata Bhattacharjee and Others Vs National Insurance Co. Ltd. and Another
Gauhati High Court · (2006) 2 ACC 234 : (2007) ACJ 1047
Motor Vehicles Act, 1988 — Section 166