COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 793 of 1,245

High Courts20 Jan 2005

Oriental Insurance Co. Ltd. Vs Mustt. Rejina Begum and Others

Gauhati High Court · (2006) ACJ 1609 : AIR 2005 Guw 71 : (2005) 3 GLR 155 : (2005) 1 GLT 1

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 15, 16, 226, 227Motor Vehicles Act, 1988 — Section 149, 149(2), 166, 170, 173

High Courts20 Jan 2005

Dhananjoy Pal Vs State of Assam

Gauhati High Court · (2005) GLT 764 Supp

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313General Clauses Act, 1897 — Section 27

High Courts20 Jan 2005

Haladhar Nayak and Others Vs State of Assam and Others

Gauhati High Court · (2005) 2 GLR 267 : (2005) GLT 795 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(4), 361Penal Code, 1860 (IPC) — Section 323, 325, 34, 448Probation of Offenders Act, 1958 — Section 3, 4

High Courts20 Jan 2005Allowed

Th. Kaisi Liangmai Vs Union of India (UOI) and Others

Gauhati High Court · (2006) 4 ACC 7 : (2006) ACJ 1934 : AIR 2005 Guw 116 : (2005) 1 GLT 185

Constitution of India, 1950 — Article 21, 226, 32

High Courts20 Jan 2005

Khiroda Gogi Vs State of Assam and Others

Gauhati High Court · (2006) 1 GLR 439

Assam Panchayat Act, 1994 — Section 43, 43(1), 43(2)

High Courts20 Jan 2005

All Tripura Zarda and Panmasala Merchants Association and Others Vs State of Tripura and Others

Gauhati High Court · (2005) 1 GLT 181 : (2007) 7 VST 240

Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 14, 19, 245, 246, 265

High Courts20 Jan 2005

Mohan Chandra Deka Vs State of Assam

Gauhati High Court · (2005) 2 GLR 229

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7

High Courts20 Jan 2005

Roitong Singpho Vs Amit Goel and Another

Gauhati High Court · (2006) GLT 771 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2), 142

High Courts20 Jan 2005Allowed

Adhir Ch. Dhar Vs State of Tripura and Others

Gauhati High Court · (2005) 3 GLT 58

Constitution of India, 1950 — Article 226

High Courts19 Jan 2005Dismissed

Assam Small Industries Dev. Corpn. Ltd. and Others Vs J.D. Pharmaceuticals and Another

Gauhati High Court · (2006) 1 GLR 545 : (2005) GLT 752 Supp

Assam Preferential Stores Purchase Act, 1989 — Section 2, 3, 5, 5(2), 7(1)

High Courts19 Jan 2005Allowed

Manager, Tipuk Tea Estate Vs Ram Prasad Rai and Others

Gauhati High Court · (2005) GLT 774 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 135, 137, 137(1)Penal Code, 1860 (IPC) — Section 188

High Courts19 Jan 2005Dismissed

Monoranjan Deka Vs State of Assam and Others

Gauhati High Court · (2005) 2 GLR 317

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 39

High Courts18 Jan 2005Allowed

Gurubaksh Singh Vs Bishnu Rabha Nimna Buniadi Bidyalaya and Others

Gauhati High Court · (2005) 2 GLR 455 : (2005) GLT 263 Supp

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, Order 23 Rule 3, Order 23 Rule 4, 151

High Courts18 Jan 2005

Gauri Kt Das @ Babul Marak @ Mathura Das and Another Vs Union of India (UOI) and Others

Gauhati High Court · (2005) 2 GLR 483 : (2005) 3 GLT 117

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 12(1), 14, 3(2), 3(3)

High Courts18 Jan 2005Allowed

Prabindra Nath Bhattacharjya Vs Assam Co-operative Apex Bank Ltd. and Another

Gauhati High Court · (2005) 2 GLR 274

High Courts18 Jan 2005Allowed

Mcleod Russel (India) Ltd. and Another Vs Agricultural Income Tax Officer and Others

Gauhati High Court · (2008) 296 ITR 413

Assam Agricultural Income Tax Act, 1939 — Section 30

High Courts18 Jan 2005Dismissed

Sanchita Saha Vs State of Meghalaya and Others

Gauhati High Court · (2005) 106 FLR 714 : (2005) 2 GLT 251

Constitution of India, 1950 — Article 12, 14, 16, 19, 21

High Courts18 Jan 2005Allowed

Assam Asbestos Ltd. Vs Metalman Industries Ltd. and Another

Gauhati High Court · (2005) 3 GLT 357

Civil Procedure Code, 1908 (CPC) — Section 16, 19, 20, 20CSales of Goods Act, 1930 — Section 23(2), 39(1), 39(2)

High Courts18 Jan 2005Dismissed

Lakhanlalji Murty and Another Vs Chakreswar Das (Rai) and Others

Gauhati High Court · (2005) 2 GLR 252 : (2005) GLT 770 Supp

Constitution of India, 1950 — Article 227

High Courts17 Jan 2005

Sandip Roy Choudhury Vs Nupur Saha

Gauhati High Court · (2005) 2 GLT 226

Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202