High Courts23 Dec 2003Allowed
Sameer Rai (Major) Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 1 GLT 198
Constitution of India, 1950 — Article 16
COURT ARCHIVE
Gauhati High Court judgments, 2003
685 judgments · page 1 of 35
High Courts23 Dec 2003Dismissed
Bakul Chandra Chakraborty Vs Giri Bala Debi (Chakraborty)
Gauhati High Court · (2004) 2 GLR 714 : (2004) 1 GLT 292
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts23 Dec 2003Dismissed
Upendra Kumar Majumder Vs Tapan Majumder and Others
Gauhati High Court · (2004) 3 GLR 116 : (2004) 1 GLT 298
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 91, 92
High Courts23 Dec 2003Dismissed
Narayan Chandra Deb Vs United Commercial (UCO) Bank and Another
Gauhati High Court · AIR 2004 Guw 104 : (2005) 1 GLR 332 : (2004) 2 GLT 1327
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 47
High Courts23 Dec 2003Allowed
Amrit Dewan Vs Assam State Co-operative Marketing and Consumer Federation Limited and Others
Gauhati High Court · (2004) 3 GLR 11 : (2004) 1 GLT 69
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9
High Courts23 Dec 2003Allowed
Management, Food Corporation of India Vs Presiding Officer, Central Govt. Industrial Tribunal and Others
Gauhati High Court · (2003) 3 GLT 670
Industrial Disputes Act, 1947 — Section 10(2A), 25B
High Courts22 Dec 2003
Naveen Hardware and Electrical Stores Vs Commissioner of Income Tax
Gauhati High Court · (2004) 140 TAXMAN 325
Income Tax Act, 1961 — Section 143(3), 260A, 263
High Courts22 Dec 2003Allowed
Mahipal Singh and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 1 GLT 165
Border Security Force Act, 1968 — Section 46, 47, 80, 80(2)Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 379
High Courts22 Dec 2003Dismissed
Sampa Paul and Others Vs State of Assam and Others
Gauhati High Court · (2004) 1 GLT 160
Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3Constitution of India, 1950 — Article 14, 16, 309
High Courts22 Dec 2003Allowed
Atul Ch. Sarma Vs President, District Consumer Disputes Redressal Forum and Others
Gauhati High Court · (2004) 2 GLR 230
Consumer Protection Act, 1986 — Section 2(1)
High Courts22 Dec 2003Dismissed
Naveen Hardware and Electrical Stores Vs Commissioner of Income Tax and Another
Gauhati High Court · (2004) 188 CTR 19 : (2005) 1 GLR 376 : (2004) 266 ITR 308
Income Tax Act, 1961 — Section 263
High Courts22 Dec 2003Allowed
Assam Chah Karmachari Sangha Vs Management, Gorunga Tea Estate and Another
Gauhati High Court · (2005) 1 GLR 74
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts22 Dec 2003
Commissioner of Income Tax Vs Down Town Hospital Pvt. Ltd.
Gauhati High Court · (2004) 267 ITR 439
Income Tax Act, 1961 — Section 32A, 68
High Courts22 Dec 2003Allowed
Md. Hayatul Isam Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLR 113 : (2003) 3 GLT 655
High Courts22 Dec 2003Dismissed
Dipak Kumar Sinha Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 21
Constitution of India, 1950 — Article 14, 226
High Courts22 Dec 2003
Workman, Secretary, Assam Chah Karmachari Sangha Vs Management of Gorunga Tea Estate and Another
Gauhati High Court · (2003) 3 GLT 651
Industrial Disputes Act, 1947 — Section 2(OO), 25
High Courts19 Dec 2003Dismissed
Maibam Raghumani Singh Vs State of Manipur and Others
Gauhati High Court · (2005) GLT 636 Supp
Constitution of India, 1950 — Article 1, 226Government Aided Private School Teachers (Discipline, Punishment and Appeal) Rules, 1975 — Rule 2, 5, 6
High Courts19 Dec 2003Dismissed
No. 9111419535 Ex-Ct. K.N. Paswan Vs Union of India (UOI)
Gauhati High Court · (2004) 2 GLR 191
Central Reserve Police Force Rules, 1955 — Rule 27Constitution of India, 1950 — Article 20(3), 226
High Courts19 Dec 2003Dismissed
Khumbongmayum Babu Singh Vs Manipur College and Others
Gauhati High Court · (2004) 3 GLR 620 : (2005) GLT 478 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4
High Courts19 Dec 2003Dismissed
Hemanta Bordoloi Vs Union of India (UOI)
Gauhati High Court · (2005) 1 GLR 26
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42(2)