High Courts31 Mar 2005
Nongmaithem Mani Singh Vs State of Manipur and Ors.
Gauhati High Court · (2005) 03 GAU CK 0066
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 784 of 1,245
High Courts31 Mar 2005
Benathung Odyuo Vs Union of India (UOI) and Others
Gauhati High Court · AIR 2005 Guw 166 : (2006) 1 CTLJ 44 : (2005) 3 GLT 537
Arbitration and Conciliation Act, 1996 — Section 11Constitution of India, 1950 — Article 14, 21, 226Contract Act, 1872 — Section 25
High Courts31 Mar 2005Allowed
Union of India (UOI) Vs Ramakant Bakti and Another
Gauhati High Court · (2005) GLT 350 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 167, 467, 468, 469, 470Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts30 Mar 2005Allowed
Nandibrata Tripura Vs Branch Manager, United India Insurance Co. Ltd. and Others
Gauhati High Court · (2006) 2 ACC 214 : (2007) ACJ 382
Motor Vehicles Act, 1988 — Section 163A
High Courts30 Mar 2005Allowed
Oil and Natural Gas Corporation Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 3 GLT 81 : (2005) 3 LLJ 837
Industrial Disputes Act, 1947 — Section 10, 10(1), 12(4), 12(5)
High Courts29 Mar 2005Allowed
Union of India (UOI) and Others Vs Sudhangshu Chakraborty
Gauhati High Court · (2005) 4 GLT 163
Constitution of India, 1950 — Article 226Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 12
High Courts29 Mar 2005Allowed
Sayed Sabir Ahmed Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 2 GLT 428
National Security Act, 1980 — Section 10, 14(1), 3(2), 3(5)
High Courts29 Mar 2005Allowed
Charan Machahary Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLR 723 : (2005) 2 GLT 358
High Courts25 Mar 2005Dismissed
Shillong Municipal Board and Another Vs Latiplang Kharkongor and Others
Gauhati High Court · (2006) 7 CTLJ 50 : (2005) 4 GLT 411 : (2004) 4 GLT 411
Contract Act, 1872 — Section 25, 5
High Courts24 Mar 2005
Manoj Saha and Others Vs State of Assam
Gauhati High Court · (2005) 3 GLT 658
Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 32, 32(1)Penal Code, 1860 (IPC) — Section 304B
High Courts24 Mar 2005
Gajen Talukdar and Others Vs Smt. Dipamoni Das
Gauhati High Court · AIR 2005 Guw 147
Succession Act, 1925 — Section 372, 383
High Courts24 Mar 2005
Bahnisikha Chakma Vs State of Tripura and Others
Gauhati High Court · (2006) 3 GLR 837
Constitution of India, 1950 — Article 15
High Courts23 Mar 2005Dismissed
Abhijit Ghosh Vs State of Tripura and Others
Gauhati High Court · (2005) 107 FLR 785 : (2006) 3 GLT 560
High Courts23 Mar 2005
Prasanta Chaudhari Vs State of Nagaland and Others
Gauhati High Court · (2005) 3 GLT 589
High Courts23 Mar 2005
Kh.Brojen Singh Vs Chief Secretary to the Government of Manipur and Ors.
Gauhati High Court · (2005) 03 GAU CK 0014
High Courts23 Mar 2005Dismissed
Union of India (UOI) and Others Vs Sukhen Chandra Das
Gauhati High Court · (2005) GLT 78 Supp
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)
High Courts23 Mar 2005Allowed
Shri Kamal Kumar Sharma Vs State of Assam and Others
Gauhati High Court · (2005) 3 GLT 87 : (2006) 144 STC 458
Assam General Sales Tax Act, 1993 — Section 2(34), 44(3), 44(5), 46(2)
High Courts22 Mar 2005Allowed
Kausik Ranjan Dutta Vs State of Tripura and Others
Gauhati High Court · (2006) 2 GLR 403
High Courts22 Mar 2005Allowed
Uttam Kumar Sarkar Vs Ratan Kumar Barman
Gauhati High Court · (2005) 106 FLR 594 : (2005) 2 GLT 168
Constitution of India, 1950 — Article 14, 15, 21, 226
High Courts22 Mar 2005
M.S. Associates Vs Union of India
Gauhati High Court · (2005) 147 TAXMAN 172
Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 105, 14, 148, 149, 150Criminal Procedure Code, 1973 (CrPC) — Section 154