High Courts10 Feb 2005
State of Assam Vs Hiralal Rajput and Others
Gauhati High Court · (2005) 2 GLR 241 : (2005) 2 GLT 543
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 790 of 1,245
High Courts10 Feb 2005Dismissed
Md. Jahur Ali Vs State of Manipur and Others
Gauhati High Court · (2005) 2 GLR 321 : (2005) 3 GLT 162
Constitution of India, 1950 — Article 163(2), 166, 166(2), 166(3), 234
High Courts10 Feb 2005Dismissed
Mahabir Prasad Agarwal Vs State of Assam and Another
Gauhati High Court · (2005) 2 GLT 355
Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts09 Feb 2005
Nirmal Chandra Paul Vs Aditya Deb alias Adity Deb and Others
Gauhati High Court · (2007) 1 GLR 808 : (2005) 2 GLT 205
Penal Code, 1860 (IPC) — Section 279, 338
High Courts09 Feb 2005Allowed
Mutum Shantikumar Singh Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 3 GLR 243 : (2005) 1 GLT 413
Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27, 27(2)Constitution of India, 1950 — Article 31(2)
High Courts09 Feb 2005Allowed
Oriental Insurance Co. Ltd. and Another Vs Josua Halam and Others
Gauhati High Court · (2005) 4 ACC 611 : (2007) ACJ 228 : (2005) 2 GLR 630
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 149(2), 163A, 166, 170, 173
High Courts09 Feb 2005
Commissioner of Income Tax Vs Gujarat Alkalies and Chemicals Ltd.
Gauhati High Court · (2005) 146 TAXMAN 278
Income Tax Act, 1961 — Section 140A, 208, 209, 209A, 211
High Courts08 Feb 2005
Meinam Nogendra Singh Vs Imphal Municipal Council, Manipur
Gauhati High Court · (2005) 02 GAU CK 0055
High Courts08 Feb 2005Allowed
Union of India (UOI) and Another Vs J.G. Engineers Pvt. Ltd.
Gauhati High Court · (2005) 2 ARBLR 412 : (2005) 1 GLT 296
Arbitration Act, 1940 — Section 20, 20(1)Arbitration and Conciliation Act, 1996 — Section 10, 11, 12, 16, 16(2)Contract Act, 1872 — Section 73, 74
High Courts08 Feb 2005
Dr. Jatin Baruah Vs State of Assam and Others
Gauhati High Court · (2005) GLT 897 Supp
Constitution of India, 1950 — Article 226
High Courts08 Feb 2005Dismissed
Ramakanta Dutta and Others Vs State of Assam and Others
Gauhati High Court · (2005) GLT 364 Supp
University Grants Commission Act, 1956 — Section 21
High Courts08 Feb 2005Dismissed
Bibhash Ranjan Paul Vs Dipak Paul
Gauhati High Court · (2005) 2 GLT 341
Evidence Act, 1872 — Section 91, 92
High Courts07 Feb 2005Allowed
Damani Construction Company Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) GLT 310 Supp
Arbitration and Conciliation Act, 1996 — Section 11(6), 17, 2, 24, 25Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts07 Feb 2005Allowed
Usharani Saikia Vs State of Assam and Others
Gauhati High Court · (2005) 3 GLT 551
Assam Police Manual — Rule 65, 66, 66(3)Constitution of India, 1950 — Article 311, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 360, 42.8
High Courts07 Feb 2005
Union of India (UOI) and Others Vs Th. Sanjit Singh and Others
Gauhati High Court · (2005) GLT 414 Supp
Civil Procedure Code Amendment Act, 1999 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115, 89, 89(1), 89(2)Constitution of India, 1950 — Article 226, 227, 32
High Courts07 Feb 2005
Majira Bibi Vs State of Manipur and Others
Gauhati High Court · (2005) 2 GLR 311
High Courts07 Feb 2005
Union of India (UOI) and Others Vs Angom Ongbi Ibeyaima Devi and Others
Gauhati High Court · (2005) 3 GLT 147
Civil Procedure Code Amendment Act, 2002 — Section 48, 89Civil Procedure Code, 1908 (CPC) — Section 115, 89, 89(1), 89(2)Constitution of India, 1950 — Article 226, 227, 32
High Courts07 Feb 2005Dismissed
E. Bhubaneshwar Singh and Others Vs State of Manipur and Others
Gauhati High Court · (2008) GLT 92 Supp
High Courts04 Feb 2005Dismissed
Rajesh Kumar Choudhury and Another Vs United India Insurance Co. Ltd. and Another
Gauhati High Court · (2005) 2 GLT 149
Contract Act, 1872 — Section 17, 19Insurance Act, 1938 — Section 25, 45
High Courts04 Feb 2005
Laikhuram Bobo Singh Vs State of Manipur and Ors.
Gauhati High Court · (2005) 02 GAU CK 0066