High Courts05 Apr 2005
Abing Pertin Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) GLT 152 Supp
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 783 of 1,245
High Courts05 Apr 2005Dismissed
Shyam Sundar Maheswari Vs State of Assam and Another
Gauhati High Court · (2005) CriLJ 4562 : (2005) 2 GLT 395
Criminal Procedure Code, 1973 (CrPC) — Section 401, 433Prevention of Food Adulteration Act, 1954 — Section 14, 16, 19, 19(2), 20Prevention of Food Adulteration Rules, 1955 — Rule 12A, 7(3)
High Courts05 Apr 2005Dismissed
United Bank of India Vs Sidhartha Chakraborty
Gauhati High Court · (2005) 3 GLT 432 : (2006) 1 LLJ 476
Industrial Disputes Act, 1947 — Section 10, 33(2)
High Courts05 Apr 2005
Rahimuiddin Ahmed (MD) Vs Hamid Ali Saikia and Others
Gauhati High Court · (2005) 04 GAU CK 0001
Civil Procedure Code, 1908 (CPC) — Section 100, 11
High Courts04 Apr 2005
State of Manipur and Anr. Vs Sanatombi Bibi
Gauhati High Court · (2005) 04 GAU CK 0036
High Courts04 Apr 2005
H.M. Rawther and Others Vs State of Nagaland and Others
Gauhati High Court · (2005) GLT 843 Supp
Constitution of India, 1950 — Article 14, 16
High Courts04 Apr 2005
Cheniram Borah and Others Vs State of Nagaland and Others
Gauhati High Court · (2005) 3 GLT 348
Constitution of India, 1950 — Article 14, 16, 309Nagaland Engineering Services Rules, 1997 — Rule 17, 17(2), 17(3), 8
High Courts04 Apr 2005
State of Manipur and Anr. Vs Tulla Bibi
Gauhati High Court · (2005) 04 GAU CK 0013
High Courts04 Apr 2005
Y.Chandramani Singh and Ors. Vs State of Manipur, Commissioner-cum-Secretary(Power), Government of Manipur and Ors.
Gauhati High Court · (2005) 04 GAU CK 0012
High Courts04 Apr 2005Dismissed
Direct Recruits Engineers Association, Works and Housing Vs State of Nagaland and Others
Gauhati High Court · (2005) GLT 814 Supp
Constitution of India, 1950 — Article 14, 16, 309Nagaland Engineering Services Rules, 1997 — Rule 17, 8
High Courts04 Apr 2005Allowed
V. Kehie Vs State of Nagaland and Others
Gauhati High Court · (2005) GLT 835 Supp
Assam Co-operative Societies Act, 1949 — Section 3(2)Executive Business of Government of Nagaland Rules — Rule 9Nagaland Co-Operative Service Rules, 1992 — Rule 2(j)
High Courts02 Apr 2005Allowed
Madhab Medhi and Others Vs State of Assam and Another
Gauhati High Court · (2006) 3 GLR 624 : (2005) 2 GLT 380
Constitution of India, 1950 — Article 309
High Courts02 Apr 2005Dismissed
Hind Supply Corporation and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 3 GLT 338
Arbitration and Conciliation Act, 1996 — Section 30Constitution of India, 1950 — Article 226
High Courts01 Apr 2005Dismissed
Heirloom Kharkongor Vs Collector, East Khasi Hills
Gauhati High Court · (2005) 2 GLT 562
Land Acquisition Act, 1894 — Section 18, 23, 51(A), 6
High Courts01 Apr 2005
Tater Mite Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2006) GLT 280 Supp
Arunachal Pradesh Public Premises (Eviction of Unauthorzied Occupants) Act, 2003 — Section 10, 11, 12, 2, 21
High Courts01 Apr 2005Dismissed
Sh. Lalremmawia Vs State of Mizoram and Others
Gauhati High Court · (2005) 3 GLR 49
Central Civil Services (Conduct) Rules, 1964 — Rule 22, 3.1Constitution of India, 1950 — Article 226, 309Motor Vehicles Act, 1988 — Section 182, 184, 185
High Courts01 Apr 2005
Abdul Kalam Vs State of Manipur and Others
Gauhati High Court · (2006) GLT 882 Supp
Administrative Tribunals Act, 1985 — Section 28, 5(6)Constitution of India, 1950 — Article 12, 136, 14, 15, 16Manipur Public Service Commission (Exemption from Consultation) Regulations, 1972 — Regulation 3
High Courts01 Apr 2005Dismissed
Sh. Lalkhumtira Vs State of Mizoram and Others
Gauhati High Court · (2005) 3 GLR 8
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Central Civil Services (Pension) Rules, 1972 — Rule 9(2)
High Courts31 Mar 2005Allowed
Sukumar Paul Vs Prasanta Chowdhury
Gauhati High Court · (2005) 2 GLT 523
Assam Urban Areas Rent Control Act, 1972 — Section 14(1), 5(4)Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts31 Mar 2005Allowed
Gopal Boro @ Gwojen Boro Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 3 GLT 33
Constitution of India, 1950 — Article 21, 226General Clauses Act, 1897 — Section 21National Security Act, 1980 — Section 14(1), 3(3), 3(5)