High Courts18 Feb 2005Dismissed
Bhola Sha @ Bhola Sah Vs State of Assam
Gauhati High Court · (2005) GLT 158 Supp
Evidence Act, 1872 — Section 32, 32(1), 32(2), 32(3), 32(4)Penal Code, 1860 (IPC) — Section 300, 302, 307
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 789 of 1,245
High Courts18 Feb 2005Allowed
K. Dutta Vs S. Dutta and Others
Gauhati High Court · (2005) GLT 586 Supp
Assam Administrative Tribunal Act, 1977 — Section 2, 9Assam Secondary Education (Provincialisation) (Amendment) Rules, 1982 — Rule 2Civil Procedure Code, 1908 (CPC) — Section 100
High Courts18 Feb 2005
Pukhrambam Tikendrajit Singh and Ors. Vs K.Thaibema Devi and Ors.
Gauhati High Court · (2005) 02 GAU CK 0021
High Courts18 Feb 2005
State of Assam Vs Lebudhar Chutia
Gauhati High Court · (2006) 1 GLT 755
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 326
High Courts17 Feb 2005Dismissed
State of Nagaland and Another Vs Kenneleisa Neikha and Others
Gauhati High Court · (2005) GLT 207 Supp
University Grants Commission Act, 1956 — Section 12B, 2
High Courts17 Feb 2005Allowed
Kriti Singh Vs State of Assam
Gauhati High Court · (2005) 2 GLT 274
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304, 304A
High Courts17 Feb 2005
Nazrul Islam Laskar Vs Afsar Hussain Laskar and Others
Gauhati High Court · (2005) 2 GLT 13
Assam Births and Deaths Registration Act, 1935 — Section 18Assam Panchayat (Constitution) Rules, 1995 — Rule 54Assam Panchayat Act, 1994 — Section 83
High Courts17 Feb 2005Dismissed
Prasantakumar Deb Vs Gauri Shankar Pau. and Others
Gauhati High Court · (2005) GLT 540 Supp
Assam Urban Areas Rent Control Act, 1946 — Section 6(1), 6(4)Assam Urban Areas Rent Control Act, 1972 — Section 5(1), 5(4)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Feb 2005Dismissed
Oriental Insurance Co. Ltd. Vs Liansangpuii and Another
Gauhati High Court · (2006) 2 ACC 340 : (2007) ACJ 801 : (2005) 2 GLR 438
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 147, 149, 149(1), 149(2), 163A
High Courts17 Feb 2005Dismissed
Mangloo Proja Vs State of Assam
Gauhati High Court · (2005) 3 GLT 524
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 309
High Courts15 Feb 2005Dismissed
Assam Urban Water Supply and Sewerage Board Vs Subhash Projects and Marketing Ltd. and Another
Gauhati High Court · AIR 2005 Guw 112 : (2005) 57 ARBLR 423 : (2005) 1 GLT 501
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3), 36, 5General Clauses Act, 1897 — Section 10Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts15 Feb 2005
Amit Kumar Jain Vs State of Nagaland
Gauhati High Court · (2005) 2 GLR 662 : (2005) 2 GLT 161
Criminal Procedure Code, 1973 (CrPC) — Section 440Penal Code, 1860 (IPC) — Section 406, 420, 464, 467, 468
High Courts15 Feb 2005Dismissed
Naresh Bhuyan Vs State of Assam
Gauhati High Court · (2007) 1 GLR 804 : (2005) 3 GLT 320
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts11 Feb 2005
N. Sanchio Lotha Vs State of Nagaland and Others
Gauhati High Court · (2005) GLT 195 Supp
Constitution of India, 1950 — Article 14, 16
High Courts11 Feb 2005Dismissed
Bhajan Chandra Debnath Vs State of Tripura and Others
Gauhati High Court · (2005) 2 GLT 260
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 16Constitution of India, 1950 — Article 311(2)
High Courts11 Feb 2005
Pratima Baruah Vs Assam State Co-op. Agri. and Rural Development Bank Ltd. and Others
Gauhati High Court · (2005) 3 GLR 289
Constitution of India, 1950 — Article 15, 226, 32
High Courts11 Feb 2005
Shahejul Hussain Saikia Vs State of Assam and Others
Gauhati High Court · (2005) 106 FLR 711 : (2005) 2 GLT 241
High Courts11 Feb 2005Dismissed
Tapan Das and Others Vs State of Tripura
Gauhati High Court · (2005) CriLJ 2899 : (2005) 2 GLR 288 : (2005) 1 GLT 583
Penal Code, 1860 (IPC) — Section 109, 354, 376, 376(1)
High Courts11 Feb 2005Allowed
Md. Rajab Uddin Ahmed Vs Numaligarh Refinery Limited and Others
Gauhati High Court · (2005) 2 GLR 418 : (2005) 1 GLT 376
Conduct, Discipline and Appeal Rules — Rule 19Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 408
High Courts10 Feb 2005
Commissioner of Income Tax Vs Hynoup Food and Oil Ind. (P) Ltd.
Gauhati High Court · (2006) 199 CTR 350
Income Tax Act, 1961 — Section 256, 28, 29, 30, 31