High Courts01 Mar 2005Allowed
Chakreswar Kalita Vs Bimala Kachari and Others
Gauhati High Court · (2005) 2 GLR 686 : (2005) GLT 144 Supp
Motor Vehicles Act, 1988 — Section 168
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 788 of 1,245
High Courts01 Mar 2005Allowed
The State of Tripura and Others Vs Smt. Swapna Chakraborty and Another
Gauhati High Court · (2007) ACJ 396 : AIR 2005 Guw 173 : (2007) 1 GLR 254
Fatal Accidents Act, 1855 — Section 1A, 2Limitation Act, 1963 — Article 137, 82, 5
High Courts01 Mar 2005
Ratneswar Singh Vs State of Assam
Gauhati High Court · (2005) GLT 181 Supp
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts01 Mar 2005Dismissed
Lakhi Narayan Sahu Vs State of Assam
Gauhati High Court · (2005) GLT 217 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173, 173(1), 190(1)Penal Code, 1860 (IPC) — Section 307, 324, 34, 436
High Courts01 Mar 2005
State of Tripura and Others Vs Swapna Chakraborty and Another
Gauhati High Court · (2007) 2 ACC 799
Constitution of India, 1950 — Article 137, 82Fatal Accidents Act, 1855 — Section 1A, 2Limitation Act, 1963 — Section 5
High Courts28 Feb 2005Dismissed
Sivaji Saha Vs Shah Md. Farid and Another
Gauhati High Court · (2005) 2 GLR 435 : (2005) 1 GLT 289
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, 151, 153Constitution of India, 1950 — Article 227Government of India Act, 1915 — Section 107, 108
High Courts28 Feb 2005
Pukhrambam Hemanta Singh Vs Union of India and Anr.
Gauhati High Court · (2005) 02 GAU CK 0061
High Courts28 Feb 2005
Khangambam Atenbi Tanghkhul Vs State of Manipur and Ors.
Gauhati High Court · (2005) 02 GAU CK 0058
High Courts28 Feb 2005
Konthoujam Sobita Devi Vs State of Manipur and Ors.
Gauhati High Court · (2005) 02 GAU CK 0057
High Courts28 Feb 2005Dismissed
Headmaster Vs Sandhya Das and Others
Gauhati High Court · (2006) 3 GLR 14
Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 378(4), 394, 394(1)Penal Code, 1860 (IPC) — Section 408
High Courts25 Feb 2005Allowed
Ram Prasad Kumar and Another Vs Suuraj Nath Goala and Others
Gauhati High Court · (2005) 2 GLR 679 : (2007) 1 GLT 660 : (2005) 2 GLT 303
Transfer of Property Act, 1882 — Section 106, 116
High Courts24 Feb 2005Dismissed
Moina Muchi Vs Anardu Muchi
Gauhati High Court · (2005) 2 GLT 204
Insurance Act, 1938 — Section 39
High Courts23 Feb 2005Dismissed
S.S.E. Private Ltd. Vs The State of Assam and Others
Gauhati High Court · (2005) 2 GLR 468 : (2005) GLT 242 Supp
High Courts23 Feb 2005Allowed
Chalthiangi Vs State of Mizoram and Others
Gauhati High Court · (2005) 2 GLR 328 : (2005) 1 GLT 547
Civil Procedure Code, 1908 (CPC) — Section 80Lushai Hills District (House Site) Act, 1953 — Section 3, 3(2)Mizo District (Land and Revenue) Act, 1956 — Section 4
High Courts23 Feb 2005Dismissed
Premikanta Singh Vs State of Manipur and Others
Gauhati High Court · (2006) 1 GLT 121
Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 125Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 27
High Courts22 Feb 2005Dismissed
Sanjib Puzari Vs Assam State Electricity Board and Others
Gauhati High Court · (2005) 105 FLR 1142 : (2005) 1 GLT 405
High Courts21 Feb 2005
Suren Chandra Das and Another Vs State of Assam and Others
Gauhati High Court · (2005) 3 GLR 638 : (2005) 2 GLT 279 : (2005) 2 GLT 143
Assam Requisition and Control of Vehicles Act, 1968 — Section 2, 3, 3(1), 3(2), 3(3)Constitution of India, 1950 — Article 14
High Courts18 Feb 2005
National Insurance Company Ltd. Vs Manuhoram Imochouba Sharma
Gauhati High Court · (2005) 3 GLT 435
Workmens Compensation Act, 1923 — Section 30, 30, 4, 4
High Courts18 Feb 2005Dismissed
Som Prakash Singhania Vs State of Assam
Gauhati High Court · (2005) 1 GLT 592
Assam Tea Plantation Provident Fund and Pension Fund Scheme Act, 1955 — Section 11, 2, 2(17), 3, 7Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482
High Courts18 Feb 2005Allowed
Md. Jiaur Rahman Vs State of Assam
Gauhati High Court · (2005) CriLJ 4245 : (2005) 2 GLT 404
Arms Act, 1959 — Section 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 250, 250(2)Penal Code, 1860 (IPC) — Section 399, 68(1), 69