High Courts28 Mar 2003
Bhabani Sarma Vs Narayan Sarma and Another
Gauhati High Court · AIR 2003 Guw 171
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3Specific Relief Act, 1963 — Section 26Transfer of Property Act, 1882 — Section 54
COURT ARCHIVE
Gauhati High Court judgments, 2003
685 judgments · page 26 of 35
High Courts28 Mar 2003
N.K. Kalita (Dr.) Vs State of Assam and Others
Gauhati High Court · (2003) 3 GLT 322
Constitution of India, 1950 — Article 14, 226
High Courts27 Mar 2003
Malza D. Shira Vs Archana Marak and Another
Gauhati High Court · AIR 2004 Guw 165 : (2004) 1 GLR 109 : (2003) 2 GLT 256
Divorce Act, 1869 — Section 10, 15, 39
High Courts27 Mar 2003Partly Allowed
Jiten Hazarika Vs State of Assam and Others
Gauhati High Court · (2003) 3 GLR 533
High Courts27 Mar 2003Dismissed
Hrishikesh Das Vs Nirmalaya Dasgupta
Gauhati High Court · (2004) 1 GLR 336
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts27 Mar 2003
Pannalal Ghosh and Others Vs Nani Gopal Ghosh and Others
Gauhati High Court · (2003) 2 GLR 494 : (2003) 3 GLT 116
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts27 Mar 2003Allowed
Shyamal Kumar Das Vs State of Tripura and Others
Gauhati High Court · (2003) 2 GLR 485 : (2003) 3 GLT 180
High Courts26 Mar 2003Dismissed
Cement House Vs Union of India (UOI)
Gauhati High Court · (2004) 1 ACC 721 : (2003) 3 GLR 245
Railway Claims Tribunal Act, 1987 — Section 23
High Courts26 Mar 2003Allowed
Hanuman Prasad Sarma Vs Union of India (UOI)
Gauhati High Court · AIR 2004 Guw 26
Railway Claims Tribunal Act, 1987 — Section 13
High Courts26 Mar 2003Dismissed
Md. Harmuj Ali Paramanik Vs Md. Safiuddin Sarkar
Gauhati High Court · (2003) 3 GLR 110 : (2003) 3 GLT 226
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 20, Order 7 Rule 10, Order 7 Rule 11, 11Transfer of Property Act, 1882 — Section 106
High Courts26 Mar 2003Dismissed
Oswal Traders Vs Union of India (UOI)
Gauhati High Court · (2004) 1 GLR 440
Railway Claims Tribunal Act, 1987 — Section 17
High Courts26 Mar 2003Dismissed
Hulash Chand Choraria and Others Vs Union of India (UOI)
Gauhati High Court · (2004) 1 ACC 385 : (2004) ACJ 1272 : AIR 2003 Guw 151
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3ALimitation Act, 1963 — Section 5Railway Claims Tribunal Act, 1987 — Section 17, 17(2), 23
High Courts26 Mar 2003Allowed
Ratna Kanta Kalita and Others Vs Kanak Chandra Kalita (deceased by L.R.) and Others
Gauhati High Court · AIR 2004 Guw 31
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Evidence Act, 1872 — Section 101Limitation Act, 1963 — Article 65
High Courts26 Mar 2003
SPM Engineers Ltd. Vs Guwahati Municipal Corporation
Gauhati High Court · (2004) 1 GLR 364
High Courts26 Mar 2003Dismissed
Sitaram Sankarlal Vs Union of India (UOI)
Gauhati High Court · (2004) 1 GLR 425
Railway Claims Tribunal Act, 1987 — Section 17(2)
High Courts26 Mar 2003Dismissed
Chain Sukh Jain Vs Union of India (UOI)
Gauhati High Court · (2004) 1 ACC 230 : (2003) 3 GLR 267
Railway Claims Tribunal Act, 1987 — Section 23
High Courts26 Mar 2003Dismissed
P.K. Das Vs Union of India (UOI)
Gauhati High Court · (2003) 3 GLR 117
High Courts26 Mar 2003Dismissed
Mariam Bibi Vs Md. Rachman Ali
Gauhati High Court · AIR 2004 Guw 66
Civil Procedure Code, 1908 (CPC) — Section 100, 11Specific Relief Act, 1963 — Section 34
High Courts26 Mar 2003Dismissed
Jain Salt Trading Co. Vs Union of India (UOI)
Gauhati High Court · (2004) 1 ACC 727 : (2003) 3 GLR 250
Railway Claims Tribunal Act, 1987 — Section 17
High Courts25 Mar 2003
Dilip Kumar Choudhury Vs State of Assam and Others
Gauhati High Court · (2003) 3 GLT 13
Constitution of India, 1950 — Article 14, 16, 39