High Courts22 Sept 2003
Purna Chandra Guha and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 1 GLR 173
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2003
685 judgments · page 9 of 35
High Courts22 Sept 2003
Kutub Uddin Kazi and Others Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLR 10
High Courts18 Sept 2003Dismissed
Kuladhar Kalita Vs State of Assam
Gauhati High Court · (2004) CriLJ 3675 : (2005) 3 GLR 725
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts18 Sept 2003Dismissed
Tapan Kumar Bhattacharjee Vs Ratan Kr. Bhattacharjee and Others
Gauhati High Court · AIR 2004 Guw 27 : (2004) 2 GLR 467 : (2005) GLT 204 Supp
Civil Procedure Code, 1908 (CPC) — Section 97
High Courts18 Sept 2003Dismissed
Bijoyananda Choudhury Vs State of Assam
Gauhati High Court · (2004) 2 GLR 13 : (2003) 3 GLT 452
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts18 Sept 2003Allowed
Suru Ali and Another Vs State of Assam
Gauhati High Court · (2004) 1 GLR 614
Penal Code, 1860 (IPC) — Section 324
High Courts17 Sept 2003Dismissed
ATO (I) Pvt. Ltd. Vs Bongaigaon Refinery and Petro Chemicals Ltd.
Gauhati High Court · (2004) 1 GLR 598
Arbitration and Conciliation Act, 1996 — Section 2, 8
High Courts17 Sept 2003Allowed
Mrs. Rumena Rahman Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 187 CTR 58 : (2004) 2 GLR 720 : (2003) 3 GLT 447 : (2004) 265 ITR 16
Income Tax Act, 1961 — Section 131, 131(3), 133A, 133A(4)
High Courts17 Sept 2003
Hridayanada Sharma Vs State of Assam
Gauhati High Court · (2004) 1 GLR 421 : (2003) 3 GLT 440
Copyright Act, 1957 — Section 68A
High Courts12 Sept 2003
Thokchom Biswajit Singh and Others Vs State of Manipur and Others
Gauhati High Court · (2003) 3 GLT 306
Constitution of India, 1950 — Article 226, 227, 249, 250, 254Indian Medical Council Act, 1956 — Section 19A, 20, 33Manipur MBBS/BDS Entrance Examination (Selection of Candidates) (Amendment) Rules, 2003 — Rule 17, 20
High Courts12 Sept 2003Allowed
Smt. Germanthangi Vs F. Rokunga and Others
Gauhati High Court · AIR 2004 Guw 42 : (2005) 1 GLR 338
Civil Procedure Code, 1908 (CPC) — Section 15, 21Hindu Marriage Act, 1955 — Section 13(1)
High Courts12 Sept 2003Dismissed
On the Death of Sena Singh his Legal Heirs Vs General Manager, Assam State Transport Corporation and Others
Gauhati High Court · (2004) 1 GLR 416
Limitation Act, 1963 — Section 5
High Courts12 Sept 2003
Gotimayum Ibotombi Sharma Vs State of Manipur and Others
Gauhati High Court · (2004) GLT 260 Supp
Constitution of India, 1950 — Article 12, 14, 226Terminal Benefits for Work Charged Staff of P.W.D./IPC PHE/M.1./Electricity, Manipur Rules, 1978 — Rule 6
High Courts12 Sept 2003Dismissed
Zohrangvunga and Others Vs State of Mizoram and Others
Gauhati High Court · (2003) 3 GLT 380
Constitution of India, 1950 — Article 226
High Courts12 Sept 2003
Kshetrimayum Pratima Devi and Others Vs State of Manipur and Others
Gauhati High Court · (2003) 3 GLT 404
High Courts12 Sept 2003Dismissed
Manjit Singh Legal heirs of Sena Singh and Another Vs G.M. Assam State Road Transport Corporation and Others
Gauhati High Court · (2003) 3 GLT 443
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 5Limitation Act, 1963 — Section 5Specific Relief Act, 1963 — Section 34
High Courts12 Sept 2003
United India Insurance Co. Ltd. Vs Zugula and Another
Gauhati High Court · (2005) ACJ 1380 : (2004) 1 GLR 426
Motor Vehicles Act, 1988 — Section 167
High Courts12 Sept 2003
R. Lianthanga Vs State of Mizoram and Others
Gauhati High Court · (2004) 2 GLR 273
Constitution of India, 1950 — Article 226
High Courts11 Sept 2003Dismissed
Nepal Chandra Poddar Vs Swapan Kumar Roy
Gauhati High Court · (2004) GLT 635 Supp
Civil Procedure Code, 1908 (CPC) — Section 115Tripura Buildings (Lease and Rent Control) Act, 1975 — Section 12(3)
High Courts11 Sept 2003
Universal Luggage Mfg. Co. Ltd. Vs State of Assam and Others
Gauhati High Court · (2004) 1 GLR 178 : (2004) 136 STC 379
Central Sales Tax Act, 1956 — Section 3, 4, 4(2)