COURT ARCHIVE

Gauhati High Court judgments, 2003

685 judgments · page 4 of 35

High Courts04 Dec 2003

Birendra Pratap Singh Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2004) 2 GLR 675 : (2005) GLT 827 Supp

Arunachal Pradesh Power Energy Service Rules, 1993 — Rule 28, 28(1), 28(3)Constitution of India, 1950 — Article 226

High Courts04 Dec 2003Dismissed

Abdur Rahman Vs Dealer Selection Board and Others

Gauhati High Court · (2004) GLT 240 Supp

Constitution of India, 1950 — Article 227

High Courts04 Dec 2003

Pitambor Das Vs State of Assam

Gauhati High Court · (2004) 2 GLR 30 : (2005) GLT 253 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 376

High Courts04 Dec 2003

Zakir Hussain Vs Keshab Bora and Others

Gauhati High Court · (2004) GLT 177 Supp

Motor Vehicles Act, 1988 — Section 166

High Courts04 Dec 2003

Dimbeswar Saikia Vs Union of India (UOI) and Others

Gauhati High Court · (2005) 105 FLR 53 : (2004) 3 GLR 624 : (2003) 3 GLT 588

Central Reserve Police Force Act, 1949 — Section 11(1)Constitution of India, 1950 — Article 226

High Courts04 Dec 2003Dismissed

State of Assam Vs Kalamuddin and Another

Gauhati High Court · (2005) 1 GLR 22 : (2005) GLT 183 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 423(1)Penal Code, 1860 (IPC) — Section 99

High Courts04 Dec 2003Dismissed

Commissioner of Income Tax Vs George Williamson (Assam) Ltd.

Gauhati High Court · (2004) 187 CTR 499 : (2004) 2 GLR 707 : (2004) 265 ITR 626

Income Tax Act, 1961 — Section 37

High Courts04 Dec 2003Allowed

National Organic Chemical Industries Ltd. Vs State of Assam and Others

Gauhati High Court · (2004) 3 GLR 492 : (2005) GLT 404 Supp : (2006) 143 STC 489

High Courts04 Dec 2003

Pabin Ch. Barman Vs State of Assam and Others

Gauhati High Court · (2003) 3 GLT 585

High Courts03 Dec 2003Dismissed

Kamal Kanta Paul Vs State of Assam and Others

Gauhati High Court · (2004) 2 GLR 16

Constitution of India, 1950 — Article 14

High Courts03 Dec 2003Allowed

Roshswan Gogoi Vs Bhaba Hazarika

Gauhati High Court · (2004) 2 GLR 266

Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts03 Dec 2003Dismissed

Samimul Karim Vs Sanjida Haque

Gauhati High Court · (2004) 2 GLR 728

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts03 Dec 2003Allowed

Gautam Das Vs Union of India (UOI) and Others

Gauhati High Court · (2004) 1 GLT 49

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 3(3), 3(5)

High Courts03 Dec 2003

Akbar Ali Vs Director General of Assam Rifles and Others

Gauhati High Court · (2004) 2 GLR 298

High Courts03 Dec 2003Dismissed

Kirti Chandra Phukan Vs State of Assam and Others

Gauhati High Court · (2004) 2 GLR 153 : (2003) 3 GLT 577

Assam Aided College Management Rules, 1976 — Rule 22Assam Aided Colleges Employees Rules, 1960 — Rule 12(2)Assam non-Government College Management Rules, 2001 — Rule 4

High Courts03 Dec 2003Allowed

Safiul Hussain Vs Vice Chancellor, Assam Agricultural University and Others

Gauhati High Court · (2004) 2 GLR 300

High Courts02 Dec 2003Dismissed

Director General of Police and Another Vs Hauji Yimchunger and Another

Gauhati High Court · (2004) GLT 646 Supp

Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

High Courts02 Dec 2003Dismissed

Paramesh Bhattacharjee and Others Vs State of Tripura and Another

Gauhati High Court · (2005) 1 GLR 118 : (2005) GLT 434 Supp

Constitution of India, 1950 — Article 226

High Courts01 Dec 2003Allowed

Indian Council for Child Welfare and Another Vs Bal Sevika Associations and Others

Gauhati High Court · (2005) 1 GLR 79 : (2005) GLT 436 Supp

High Courts28 Nov 2003Dismissed

Dinesh Sarkar and Others Vs State of Tripura and Others

Gauhati High Court · (2005) 1 GLR 44

Motor Vehicles Act, 1988 — Section 115, 117