High Courts05 Jan 2005
Tripura Gramin Bank Vs Promode Chandra Nath and Others
Gauhati High Court · (2005) 4 GLT 95 : (2004) 4 GLT 95
Civil Procedure Code, 1908 (CPC) — Section 152
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 795 of 1,245
High Courts04 Jan 2005
Rebati Mazumdar and Another Vs Nital Saha and Others
Gauhati High Court · (2005) GLT 387 Supp
Motor Vehicles Act, 1939 — Section 95, 96, 96(2), 97Motor Vehicles Act, 1988 — Section 146, 147, 147(1), 147(2), 149Railways Act, 1989 — Section 2
High Courts04 Jan 2005
Hari Charan Deka and Others Vs State of Assam and Others
Gauhati High Court · (2005) 2 GLR 486 : (2005) 1 GLT 507
Constitution of India, 1950 — Article 146(2), 229, 229(2)Gauhati High Court (The High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura) Appointment, Condition of Service and Conduct) Rules, 1967 — Rule 11
High Courts01 Jan 2005Dismissed
Devika Kumbang and Others Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLT 83
Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3Constitution of India, 1950 — Article 14, 16, 162, 226, 309
High Courts01 Jan 2005
Union of India Vs Sushanta Kumar Bhattacharjee
Gauhati High Court · (2005) 4 GLT 330
Constitution of India, 1950 — Article 226, 226
High Courts01 Jan 2005
Devika Kumbang Vs State of Assam
Gauhati High Court · (2005) 1 GLT 83
Assam Elementary Education (Provincialisation) Rules, 1977 — Rule 3, 3
High Courts01 Jan 2005
Bedang Apum Vs State of Arunachal Pradesh
Gauhati High Court · (2005) 3 GLT 306
High Courts23 Dec 2004Allowed
Pradip Kumar Modak Vs Akhilesh Kumar Gupta and Others
Gauhati High Court · (2005) 1 GLT 29
Constitution of India, 1950 — Article 226
High Courts23 Dec 2004
Basanta Saikia Vs Assistant Labour Commissioner and Others
Gauhati High Court · (2005) 1 GLR 619
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12, 12(4)
High Courts23 Dec 2004Dismissed
Go - 1269X SB Singh SE (CIV) and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 1 GLR 631
Constitution of India, 1950 — Article 14
High Courts23 Dec 2004Dismissed
K.S. Ramachandran and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) 1 GLT 59
Constitution of India, 1950 — Article 226, 309
High Courts23 Dec 2004Allowed
Putul Gogoi Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 3 GLT 401
Constitution of India, 1950 — Article 22(5), 226Essential Commodities Act, 1955 — Section 7, 7(1)Penal Code, 1860 (IPC) — Section 120(B), 379, 411, 420, 468
High Courts23 Dec 2004Dismissed
Green Valley Biscuit Pvt. Ltd. Vs Madhabi Biscuit Pvt. Ltd.
Gauhati High Court · (2005) 1 GLT 556 : (2005) 31 PTC 438
Trade and Merchandise Marks Act, 1958 — Section 9Trade Marks Act, 1999 — Section 27, 29
High Courts23 Dec 2004Allowed
Bitem Lego and Others Vs Roding Pertin and Others
Gauhati High Court · (2005) 1 GLT 47
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439(2)Penal Code, 1860 (IPC) — Section 406, 409, 420, 468
High Courts23 Dec 2004
Sankaradeva Netralaya Vs Roche Diagnostics Asia Pacific Ltd.
Gauhati High Court · (2005) GLT 784 Supp
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts22 Dec 2004
S.B. Housing Co-Operative Society Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLT 552
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11A, 12, 16, 23(1)
High Courts22 Dec 2004Allowed
Registrar of Co-operative Societies Vs Krishna Kanta Kalita and Others
Gauhati High Court · (2005) GLT 870 Supp
Assam Co-operative Societies Act, 1949 — Section 32(1), 32(5)Constitution of India, 1950 — Article 226
High Courts21 Dec 2004
Green View Tea and Industries Vs Collector and Another
Gauhati High Court · (2005) 1 GLT 561
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Land Acquisition Act, 1894 — Section 17(3A), 4, 54, 6
High Courts21 Dec 2004
Kobe Ete Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2006) 2 GLR 221 : (2005) GLT 626 Supp
Assam Frontier (Administration of Justice) Regulations, 1945 — Section 47, 48, 50, 51, 52Contract Act, 1872 — Section 25Easements Act, 1882 — Section 2, 25, 26
High Courts21 Dec 2004Dismissed
H. Kumar Singh and Others (Dr.) Vs State of Manipur and Others
Gauhati High Court · (2005) 1 GLT 225
Constitution of India, 1950 — Article 309