High Courts12 Aug 2004Dismissed
Association to Uplift Rural Undertaking Action, Training and Education (Aureate) and Another Vs State of Assam and Others
Gauhati High Court · (2005) 3 GLR 203
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 10 of 32
High Courts12 Aug 2004Allowed
Rabia Khatun and Others Vs Moinuddin Ahmed and Others
Gauhati High Court · (2005) 3 GLR 194 : (2004) 3 GLT 173
Civil Procedure Code, 1908 (CPC) — Section 21, 21(2), 99Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 11
High Courts12 Aug 2004
Brahmaputra Iron and Steel Co. Pvt. Ltd. Vs Commissioner of Income Tax and Another
Gauhati High Court · (2005) GLT 642 Supp
Income Tax Act, 1961 — Section 68
High Courts12 Aug 2004Dismissed
Rimmar Taso Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) 1 GLR 1
Constitution of India, 1950 — Article 226
High Courts11 Aug 2004Dismissed
Promod Hazarika and Another Vs Haren Das
Gauhati High Court · (2005) GLT 453 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115Evidence Act, 1872 — Section 74, 77
High Courts11 Aug 2004
Birajit Sinha and Others Vs State of Tripura
Gauhati High Court · (2004) CriLJ 4485 : (2005) 1 GLR 121 : (2004) 3 GLT 345
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts09 Aug 2004Dismissed
HPS India (P) Ltd. and Others Vs Srei International Finance Ltd. and Another
Gauhati High Court · (2004) 3 GLT 582
Constitution of India, 1950 — Article 221, 226, 28, 322Criminal Procedure Code, 1973 (CrPC) — Section 136, 155(2), 156, 2, 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 141, 142
High Courts09 Aug 2004
Makbul Hussain Saikia Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLT 334
Assam Chief Judicial Magistrate Establishment (Ministerial) Service Rules, 1987 — Rule 15, 6
High Courts09 Aug 2004
Union of India (UOI) and Another Vs Central Administrative Tribunal and Others
Gauhati High Court · (2005) 1 GLT 201
High Courts09 Aug 2004
Ataur Rasul Vs Imtiaz Rasul and Another
Gauhati High Court · (2004) GLT 673 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 240, 245, 245(1)Penal Code, 1860 (IPC) — Section 34, 468
High Courts09 Aug 2004Dismissed
Bhabesh Ch. Baroowa Vs Escorts Finance Ltd.
Gauhati High Court · (2005) 1 GLT 67
Constitution of India, 1950 — Article 156(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 2, 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 138(C), 139, 142
High Courts09 Aug 2004Allowed
Md. Mansur Ali Vs Md. Habibur Rahman
Gauhati High Court · (2005) 3 GLR 140 : (2006) GLT 679 Supp
Negotiable Instruments Act, 1881 (NI) — Section 118Stamp Act, 1899 — Section 35, 36, 61
High Courts09 Aug 2004Dismissed
Pramod Kumar and Another Vs Naresh Auto Finance Co.
Gauhati High Court · (2005) 3 GLR 138
Penal Code, 1860 (IPC) — Section 34, 420, 422, 424, 506
High Courts09 Aug 2004Dismissed
Mohammed Ali Sk and Others Vs Kalima Bewa and Others
Gauhati High Court · (2005) 3 GLR 189 : (2005) GLT 713 Supp
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 66Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 11
High Courts09 Aug 2004
Ganesh Das and Others Vs State of Assam and Others
Gauhati High Court · (2005) GLT 385 Supp
Assam Panchayat (Financial) Rules, 2002 — Rule 47Assam Panchayat Act, 1994 — Section 105, 106, 109, 109(6), 112
High Courts04 Aug 2004Allowed
State of Manipur and Others Vs Arambam Kameshwar Singh
Gauhati High Court · (2004) 2 GLT 718
Constitution of India, 1950 — Article 141National Security Act, 1980 — Section 3, 3(2), 3(3)Penal Code, 1860 (IPC) — Section 121, 121A
High Courts04 Aug 2004Dismissed
Abedur Rahman and Others Vs Hasibuddin Barbhuiya
Gauhati High Court · (2005) 1 GLR 142
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts03 Aug 2004Dismissed
Subhash Ghosh Vs State of Assam
Gauhati High Court · (2004) GLT 670 Supp
General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 14A, 16, 7
High Courts03 Aug 2004Allowed
Sanik Lal Mukhiar Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 3 GLT 441
High Courts02 Aug 2004
Aleya Khatun and Others Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLT 361
Assam Panchayat (Amendment) Act, 1964 — Section 15Constitution of India, 1950 — Article 226, 329