COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 794 of 1,245

High Courts17 Jan 2005

Gotimayum Ongbi Ekashini Devi Vs Commssioner/Secretary, Arts and Culture, Govt. of Manipur and Others

Gauhati High Court · (2005) 2 GLT 173

Central Civil Services (Pension) Rules, 1972 — Rule 54(14)Constitution of India, 1950 — Article 14Family Pension Rules, 1964 — Rule 54(2)

High Courts17 Jan 2005

Yumnam Shyamjai Singh Vs State of Manipur and Ors.

Gauhati High Court · (2005) 01 GAU CK 0049

High Courts17 Jan 2005

Kangjam Ongbi Ibethoi Devi Vs Union of India and 3 Ors.

Gauhati High Court · (2005) 01 GAU CK 0045

High Courts17 Jan 2005Dismissed

L. Maichon Devi and Others Vs State of Manipur and Others

Gauhati High Court · (2005) 1 GLT 370

Constitution of India, 1950 — Article 16, 226, 311, 311(2)

High Courts14 Jan 2005

N.Maipakpi Devi and Ors. Vs State of Manipur and Ors.

Gauhati High Court · (2005) 01 GAU CK 0044

High Courts12 Jan 2005Dismissed

Robin Sarma Vs State of Assam and Others

Gauhati High Court · (2005) 2 GLT 245

High Courts11 Jan 2005Dismissed

Bidyut Bhusan Nath Vs State of Assam and Others

Gauhati High Court · (2007) 1 GLR 811

Constitution of India, 1950 — Article 226

High Courts11 Jan 2005Dismissed

P.R. Sumiyon Vijayraj Vs Union of India (UOI) and Others

Gauhati High Court · (2005) 3 GLR 353

Assam Services (Discipline and Appeal) Rules, 1964 — Rule 19Border Security Force (Tenure of Posting and Deputation) (Amendment) Rules, 2002 — Rule 14, 18, 19, 19, 4Border Security Force Act, 1968 — Section 48, 53

High Courts11 Jan 2005

Manager, Deomollie Tea Estate Vs Presiding Officer, Labour Court and Anr.

Gauhati High Court · (2008) 2 GLR 298

High Courts11 Jan 2005Dismissed

Anil Saikia Vs The State of Assam and Others

Gauhati High Court · (2005) 2 GLR 463

Police Manual Rules — Rule 104, 105, 66

High Courts10 Jan 2005

Phalkhunei Singson Vs State of Manipur

Gauhati High Court · (2005) GLT 356 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 100(5), 165, 4Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 42(1), 43

High Courts10 Jan 2005

Harendra Nath Bhuyan Vs State of Assam and Others

Gauhati High Court · (2006) 2 GLR 376 : (2005) GLT 343 Supp

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 15

High Courts07 Jan 2005Dismissed

Tadtana and Another Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2005) 2 GLT 409

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 10

High Courts07 Jan 2005

Gita Rani Nandi and Others Vs Prasanna Kr. Choudhury

Gauhati High Court · (2005) 4 GLT 98

Transfer of Property Act, 1882 — Section 43

High Courts07 Jan 2005

Khumanlambam Nilaroton Singh Vs State of Manipur

Gauhati High Court · (2005) GLT 259 Supp

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

High Courts07 Jan 2005Dismissed

Nitu Sonowal Vs State of Assam and Others

Gauhati High Court · (2005) GLT 631 Supp

Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 4Constitution of India, 1950 — Article 226

High Courts06 Jan 2005Dismissed

Sirshik Tanti Vs Amrit Patnayak @ Mitra and Another

Gauhati High Court · (2005) 01 GAU CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 378, 401Penal Code, 1860 (IPC) — Section 302

High Courts06 Jan 2005

H.Manikumar Singh Vs State of Manipur and Ors.

Gauhati High Court · (2005) 01 GAU CK 0051

High Courts06 Jan 2005Allowed

Nurses Welfare Association and Others Vs Regional Institute of Medical Science and Others

Gauhati High Court · (2005) 2 GLT 282

High Courts06 Jan 2005Dismissed

Arati Roy (Mrs.) and Another Vs Safiqur Rahman Laskar and Another

Gauhati High Court · (2005) GLT 572 Supp

Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(4)Transfer of Property Act, 1882 — Section 106