High Courts27 Oct 2003Allowed
River Valley Tea Co. Pvt. Ltd. Vs Commissioner of Taxes and Others
Gauhati High Court · (2005) GLT 675 Supp : (2004) 266 ITR 383
Assam Agricultural Income Tax Act, 1939 — Section 20CIncome Tax Act, 1961 — Section 234B
COURT ARCHIVE
Gauhati High Court judgments, 2003
685 judgments · page 8 of 35
High Courts27 Oct 2003Dismissed
Union of India (UOI) and Others Vs Biju Mahanta and Another
Gauhati High Court · (2004) 1 GLR 631
High Courts27 Oct 2003Dismissed
Tractor Farm Equipment Ltd. Vs Secretary, Govt. of Assam and Others
Gauhati High Court · (2003) 3 GLT 555
Constitution of India, 1950 — Article 12, 14, 226, 32
High Courts27 Oct 2003Dismissed
Md. Makas Mia Vs Pakeeza Khatun
Gauhati High Court · (2004) 2 GLR 314
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts27 Oct 2003
Ashim Ratan Mukherjee Vs Labour Enforcement Officer
Gauhati High Court · (2004) 2 GLR 313
High Courts17 Oct 2003
Zentilo and Others Vs State of Nagaland and Others
Gauhati High Court · (2004) GLT 532 Supp
High Courts01 Oct 2003Dismissed
Dr. B. Thangdailova Vs State of Mizoram and Others
Gauhati High Court · (2004) 1 GLR 429
Constitution of India, 1950 — Article 226
High Courts01 Oct 2003Allowed
Nagaon Zilla Parishad and Others Vs Rezia Begum and Others
Gauhati High Court · (2006) GLT 585 Supp
Assam Panchayat (Financial) Rules, 2002 — Rule 47, 47(10)Assam Panchayat Act, 1994 — Section 104, 105, 105(4), 106, 106(4)
High Courts30 Sept 2003Dismissed
Union of India (UOI) Vs B.K. Construction
Gauhati High Court · (2004) 1 GLR 3 : (2003) 3 GLT 712
Arbitration and Conciliation Act, 1996 — Section 16(2)
High Courts30 Sept 2003
Jyoti Kumar Das Vs Rubul Sarmah
Gauhati High Court · (2004) 1 GLR 596 : (2005) GLT 764 Supp
High Courts29 Sept 2003Dismissed
Shazia Ahmed and Others Vs State of Assam and Others
Gauhati High Court · (2003) 3 GLT 264
Constitution of India, 1950 — Article 226Medical College of Assam and Regional Dental College (Regulation of Admission of Under Graduate Students) Rules, 1996 — Rule 11, 3, 5, 6, 7(8)
High Courts29 Sept 2003Dismissed
Jahangir Alam Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLR 421 : (2003) 3 GLT 544
Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 7
High Courts29 Sept 2003
All Tiwa Students Union and Another Vs State of Assam and Others
Gauhati High Court · (2003) 3 GLT 458
Assam Panchayat Act, 1994 — Section 1(2), 18, 43, 45(3)Constitution of India, 1950 — Article 243B, 243M, 244, 244(2)
High Courts26 Sept 2003
Rijied Singh Rynjah Vs Meghalaya State Electricity Board and Others
Gauhati High Court · (2004) 2 GLR 624 : (2004) 1 GLT 7
High Courts26 Sept 2003
Oil and Natural Gas Corporation Ltd. Vs Neverland Syiemlieh and Others
Gauhati High Court · (2003) 3 GLT 532
Land Acquisition Act, 1894 — Section 11, 18, 20, 23, 23(1A)
High Courts24 Sept 2003Partly Allowed
Anupam Lav and Another Vs Central Board of Secondary Education and Others
Gauhati High Court · (2004) 2 GLR 234
Constitution of India, 1950 — Article 226
High Courts24 Sept 2003
Prasanta Bordoloi Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 1 GLR 181 : (2003) 3 GLT 433
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(2)
High Courts24 Sept 2003
Bulu Das and Another Vs Moni Das and Others
Gauhati High Court · (2005) 2 GLR 388 : (2003) 3 GLT 400
Hindu Marriage Act, 1955 — Section 11, 16, 5, 5(10)Hindu Succession Rules, 1956 — Rule 1, 2Succession Act, 1925 — Section 10, 372, 384, 8
High Courts23 Sept 2003Dismissed
The State of Tripura and Others Vs Bhowmik and Co.
Gauhati High Court · AIR 2004 Guw 50 : (2004) 2 GLR 252 : (2005) GLT 58 Supp
Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Section 5
High Courts22 Sept 2003Dismissed
Rakhal Mandal Vs Topa Baruah and Others
Gauhati High Court · (2004) 1 GLR 175
Civil Procedure Code, 1908 (CPC) — Section 115