High Courts23 Dec 2004Allowed
Pradip Kumar Modak Vs Akhilesh Kumar Gupta and Others
Gauhati High Court · (2005) 1 GLT 29
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 1 of 32
High Courts23 Dec 2004
Basanta Saikia Vs Assistant Labour Commissioner and Others
Gauhati High Court · (2005) 1 GLR 619
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12, 12(4)
High Courts23 Dec 2004Dismissed
Go - 1269X SB Singh SE (CIV) and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 1 GLR 631
Constitution of India, 1950 — Article 14
High Courts23 Dec 2004Dismissed
K.S. Ramachandran and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) 1 GLT 59
Constitution of India, 1950 — Article 226, 309
High Courts23 Dec 2004Allowed
Putul Gogoi Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 3 GLT 401
Constitution of India, 1950 — Article 22(5), 226Essential Commodities Act, 1955 — Section 7, 7(1)Penal Code, 1860 (IPC) — Section 120(B), 379, 411, 420, 468
High Courts23 Dec 2004Dismissed
Green Valley Biscuit Pvt. Ltd. Vs Madhabi Biscuit Pvt. Ltd.
Gauhati High Court · (2005) 1 GLT 556 : (2005) 31 PTC 438
Trade and Merchandise Marks Act, 1958 — Section 9Trade Marks Act, 1999 — Section 27, 29
High Courts23 Dec 2004Allowed
Bitem Lego and Others Vs Roding Pertin and Others
Gauhati High Court · (2005) 1 GLT 47
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439(2)Penal Code, 1860 (IPC) — Section 406, 409, 420, 468
High Courts23 Dec 2004
Sankaradeva Netralaya Vs Roche Diagnostics Asia Pacific Ltd.
Gauhati High Court · (2005) GLT 784 Supp
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts22 Dec 2004
S.B. Housing Co-Operative Society Vs State of Assam and Others
Gauhati High Court · (2006) 3 GLT 552
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11A, 12, 16, 23(1)
High Courts22 Dec 2004Allowed
Registrar of Co-operative Societies Vs Krishna Kanta Kalita and Others
Gauhati High Court · (2005) GLT 870 Supp
Assam Co-operative Societies Act, 1949 — Section 32(1), 32(5)Constitution of India, 1950 — Article 226
High Courts21 Dec 2004
Green View Tea and Industries Vs Collector and Another
Gauhati High Court · (2005) 1 GLT 561
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Land Acquisition Act, 1894 — Section 17(3A), 4, 54, 6
High Courts21 Dec 2004
Kobe Ete Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2006) 2 GLR 221 : (2005) GLT 626 Supp
Assam Frontier (Administration of Justice) Regulations, 1945 — Section 47, 48, 50, 51, 52Contract Act, 1872 — Section 25Easements Act, 1882 — Section 2, 25, 26
High Courts21 Dec 2004Dismissed
H. Kumar Singh and Others (Dr.) Vs State of Manipur and Others
Gauhati High Court · (2005) 1 GLT 225
Constitution of India, 1950 — Article 309
High Courts21 Dec 2004Dismissed
Bakul Rani Das and Others Vs Paresh Ch. Sarkar and Others
Gauhati High Court · (2004) 12 GAU CK 0025
Constitution of India, 1950 — Article 226Tripura Agricultural Indebtedness Relief Act, 1979 — Section 2, 5(1)
High Courts20 Dec 2004Allowed
Bidyut Kanti Choudhury Vs State of Tripura and Others
Gauhati High Court · (2005) 1 GLT 347
Constitution of India, 1950 — Article 12, 14, 16, 309
High Courts20 Dec 2004Dismissed
Era Kacharipara Gaon Min Samabai Samittee Ltd. Vs Singara Beel Min Samabai Samittee Ltd. and Another
Gauhati High Court · (2005) GLT 679 Supp
Assam Fisheries Rules, 1953 — Rule 12Transfer of Property Act, 1882 — Section 105
High Courts20 Dec 2004Allowed
Th. Ibochou Singh Vs State of Manipur and Another
Gauhati High Court · (2005) CriLJ 1662 : (2006) 1 GLR 798
National Security Act, 1980 — Section 10, 13, 14, 2, 3(1)
High Courts17 Dec 2004Dismissed
Abdul Latif Barbhiya and Another Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLR 638 : (2005) 2 GLT 178
Assam Moslem Marriages and Divorces Registration Act, 1935 — Section 17, 3Assam Moslem Marriages and Divorces Registration Rules, 1935 — Rule 2, 3, 4, 5, 6Constitution of India, 1950 — Article 226
High Courts17 Dec 2004
Kamal Kumar Dutta Vs State of Assam and Others
Gauhati High Court · (2005) 106 FLR 134 : (2006) 2 GLR 204 : (2005) 1 GLT 167
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 6, 6(5)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10Constitution of India, 1950 — Article 226
High Courts17 Dec 2004Allowed
Helen Deb Vs Dilip Dey and Another
Gauhati High Court · (2004) 12 GAU CK 0026