High Courts10 Dec 2003Dismissed
Montfort Brothers Vs United India Insurance Co. Ltd. and Others
Gauhati High Court · (2004) GLT 140 Supp
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 60
COURT ARCHIVE
Gauhati High Court judgments, 2003
685 judgments · page 3 of 35
High Courts10 Dec 2003
Rajesh Kumar Himatsingka Vs Sachindra Sarmah
Gauhati High Court · (2004) 2 GLR 316
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts10 Dec 2003Dismissed
Amir Uddin Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 1 : (2005) GLT 362 Supp
Assam Co-operative Societies Rules, 1953 — Rule 26
High Courts10 Dec 2003Allowed
Jiten Saikia and Another Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLT 233
Assam Panchayat Act, 1994 — Section 10, 43, 43(1)
High Courts09 Dec 2003
Builds Worth Private Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 2 GLR 269
Arbitration and Conciliation Act, 1996 — Section 11
High Courts09 Dec 2003Allowed
Union of India (UOI) and Others Vs T.L. Angami and Others
Gauhati High Court · (2004) GLT 640 Supp
Limitation Act, 1963 — Section 2, 5
High Courts08 Dec 2003Dismissed
Nagen Das and Others Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLR 267
Penal Code, 1860 (IPC) — Section 323
High Courts08 Dec 2003
Ajit Deka Vs Assam State Electricity Board and Others
Gauhati High Court · (2004) 3 GLR 7 : (2005) GLT 406 Supp
High Courts08 Dec 2003Allowed
Musstt. Khamala Begum Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLR 3 : (2003) 3 GLT 592
Constitution of India, 1950 — Article 21, 226
High Courts08 Dec 2003
Nishikanta Singh Vs Union of India (UOI) and Others
Gauhati High Court · (2004) GLT 474 Supp
Constitution of India, 1950 — Article 226
High Courts08 Dec 2003Dismissed
S.N. Yadav Vs State of Mizoram and Others
Gauhati High Court · (2005) 1 GLR 265
Constitution of India, 1950 — Article 226
High Courts08 Dec 2003
Haliram Das Vs State of Assam and Others
Gauhati High Court · (2004) GLT 424 Supp
Assam Municipal Act, 1956 — Section 148, 298, 299, 299(2), 334Municipal Boards and Town Committies Assam Rules, 1956 — Rule 2
High Courts06 Dec 2003Dismissed
Anjay Kumar Nath Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLR 263 : (2004) 1 GLR 635 : (2003) 3 GLT 647
Constitution of India, 1950 — Article 311
High Courts05 Dec 2003
Hazarat Alom Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLR 28
High Courts05 Dec 2003
Minakshi Saikia Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLR 18
High Courts04 Dec 2003
Pradeep Dutta Bhowmik and Others Vs State of Tripura and Another
Gauhati High Court · (2004) CriLJ 1697 : (2005) 1 GLR 513
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 170, 482Penal Code, 1860 (IPC) — Section 380, 447, 467
High Courts04 Dec 2003Dismissed
Bankim Chandra Kalita Vs The State of Assam
Gauhati High Court · (2004) 2 GLR 631
Penal Code, 1860 (IPC) — Section 304
High Courts04 Dec 2003Dismissed
Riazul Hussain and Another Vs State of Assam
Gauhati High Court · (2004) 2 GLR 666
Penal Code, 1860 (IPC) — Section 304
High Courts04 Dec 2003Dismissed
Daroga Prasad Kanu Vs Monoranjan Ghose and Others
Gauhati High Court · (2004) 2 GLR 38 : (2005) GLT 392 Supp
Assam Urban Areas Rent Control Act, 1972 — Section 5
High Courts04 Dec 2003
Dwijendra Kumar Das Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLR 26