High Courts07 Mar 2005
Engzuali Ralte Vs State of Mizoram and Others
Gauhati High Court · (2005) 2 GLT 288
Constitution of India, 1950 — Article 14, 16, 16(1), 309
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 787 of 1,245
High Courts07 Mar 2005
Salam Ningthemjao Singh and Ors. Vs State of Manipur and Ors.
Gauhati High Court · (2005) 03 GAU CK 0076
High Courts07 Mar 2005
Salam Ningthemjao Singh and Ors. Vs State of Manipurthrough Chief Secretary, Manipur, Imphal.and Ors.
Gauhati High Court · (2005) 03 GAU CK 0057
High Courts07 Mar 2005Dismissed
Hispreachering Son Shylla Vs Lambor Malngiang and Another
Gauhati High Court · (2005) 2 GLT 210
Representation of the People Act, 1951 — Section 123, 123(1), 123(4)
High Courts07 Mar 2005Dismissed
United India Insurance Co. Ltd. Vs Sahadev Ghosh
Gauhati High Court · (2005) 2 GLR 648 : (2005) 3 GLT 80
Limitation Act, 1963 — Section 5
High Courts05 Mar 2005Dismissed
Md. Sirajul Haque Vs State of Assam and Others
Gauhati High Court · (2005) 2 GLR 676 : (2009) 3 GLT 219
High Courts04 Mar 2005
Sabuj Ranjan Dey Vs State of Assam and Others
Gauhati High Court · (2006) 1 GLR 510
Assam Elementary Education (Provincialisation) Act, 1974 — Section 27(1)Assam Secondary Education (Provincialisation) Act, 1977 — Section 3(3)
High Courts04 Mar 2005
Om Prakash Pathak and Another Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2006) 1 GLT 28
Constitution of India, 1950 — Article 14, 162, 187(3), 226, 309
High Courts03 Mar 2005Allowed
Chandan Lahon Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 3 GLT 645
Constitution of India, 1950 — Article 21, 22, 22(5)Maintenance of Internal Security Act, 1971 — Section 3(1), 3(2), 8Penal Code, 1860 (IPC) — Section 120(B), 19, 34, 370, 379
High Courts03 Mar 2005
Rabin Das Vs State of Assam and Others
Gauhati High Court · (2005) 2 GLR 635
Assam Fisheries Rules, 1953 — Rule 12
High Courts03 Mar 2005Dismissed
Arun Kr. Singh Vs State of Assam
Gauhati High Court · (2006) 2 GLR 44 : (2005) GLT 204 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 20, 23, 29, 44, 44A
High Courts03 Mar 2005
K.S.Moses Tangkhul Vs Union of India and Ors.
Gauhati High Court · (2005) 03 GAU CK 0077
High Courts03 Mar 2005Dismissed
Smt. Kausalya Barua and Others Vs Brahmaputra Construction Ltd. and Others
Gauhati High Court · AIR 2005 Guw 149 : (2005) 2 GLT 190
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts03 Mar 2005Allowed
Zarzoliani Vs Secretary to the Government of Mizoram, School Education Department and Others
Gauhati High Court · (2005) 3 GLR 293
High Courts03 Mar 2005
Union of India Vs General Secretary, Purvottar Simant Railway Karmachari Sangh
Gauhati High Court · (2005) 4 GLT 679
High Courts02 Mar 2005
National Insurance Co. Limited. Vs Alila @ Nungsanglila Ao and Others
Gauhati High Court · (2005) 3 GLT 641
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts02 Mar 2005Dismissed
Zulfiquar Ali Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 2 GLR 650 : (2005) GLT 251 Supp
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 5
High Courts02 Mar 2005
Sorhab Ali Vs State of Assam and Others
Gauhati High Court · (2005) 4 GLT 368
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 164Medical Termination of Pregnancy Act, 1971 — Section 3, 3(2), 3(4)
High Courts02 Mar 2005Dismissed
Debabrata Koloi and Others Vs State of Tripura and Others
Gauhati High Court · (2006) 1 GLT 147
Constitution of India, 1950 — Article 163(2), 163(3), 166, 352, 356Tripura General Clauses Act, 1966 — Section 3(10)Tripura Tribal Areas Autonomous District Council (Constitution, Election and Conduct of Business) Rules, 1985 — Rule 159, 165, 2, 3(1)
High Courts02 Mar 2005
Manoj Kanti Sengupta Vs Smt. Gita Sengupta and Another
Gauhati High Court · AIR 2006 Guw 10 : (2006) 3 GLR 195
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 17 Rule 2(1), Order 17 Rule 3, Order 18 Rule 1Constitution of India, 1950 — Article 227