High Courts29 Jul 2004
K.K. Sarma Vs Superintendent of Taxes and Others
Gauhati High Court · (2007) 7 VST 628
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 11 of 32
High Courts29 Jul 2004Allowed
Pragati Growth and Development Ltd. and Another Vs State of Assam and Another
Gauhati High Court · (2004) 3 GLT 222
Constitution of India, 1950 — Article 226, 299Land Acquisition Act, 1894 — Section 18, 23
High Courts29 Jul 2004
Tehalamthak Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 1 GLT 55
Constitution of India, 1950 — Article 21, 226, 32
High Courts26 Jul 2004Dismissed
Mainak Bhowal Vs Biswajit Gupta and Others
Gauhati High Court · (2004) 3 GLT 431
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1), 151
High Courts23 Jul 2004Allowed
Abdul Kadir Akand Vs State of Assam and Others
Gauhati High Court · (2007) 1 GLR 294
High Courts23 Jul 2004
Guwahati Neurological Research Centre Limited Vs Commissioner of Taxes and Others
Gauhati High Court · (2006) 2 GLR 757 : (2006) 144 STC 640
Assam General Sales Tax Act, 1993 — Section 12, 12(1), 17(6), 2(33), 2(38)
High Courts23 Jul 2004Allowed
Satya Charan Biswas Vs State of Assam and Others
Gauhati High Court · (2005) 3 GLR 275 : (2005) GLT 808 Supp
Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 13Assam Secondary Education (Provincialised) Services (Amendment) Rules, 2003 — Rule 22(2), 24(2)
High Courts22 Jul 2004Dismissed
Birendranath Sarma Vs Arunamayee Bishaya and Others
Gauhati High Court · (2005) GLT 467 Supp
High Courts21 Jul 2004
Jonali Gogoi Vs Prafulla Ch. Sarmah and Others
Gauhati High Court · (2004) 3 GLT 366
Constitution of India, 1950 — Article 23Contempt of Courts Act, 1971 — Section 12
High Courts21 Jul 2004Dismissed
State of Tripura and Others Vs Sri Tarun Chandra Dey and Others
Gauhati High Court · AIR 2004 Guw 169 : (2006) 4 GLT 213 : (2004) 3 GLT 350
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts21 Jul 2004Allowed
Dhananjay Das Vs State of Assam and Others
Gauhati High Court · (2004) GLT 814 Supp
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 7Constitution of India, 1950 — Article 21, 309
High Courts21 Jul 2004
State of Assam Vs Sardar Sardul Singh and Another
Gauhati High Court · (2004) 3 GLT 672
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 44
High Courts02 Jul 2004
Prabhabati Paul and Ors.Legal Heirs of Sukhamay Paul Vs Latibunnessa and Ors.Legal Heirs of Makbulali
Gauhati High Court · (2005) 3 GLR 729 : (2004) GLT 734 Supp
Civil Procedure Code, 1908 — Order 20 Rule 6A, Order 20 Rule 7Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 20 Rule 7
High Courts02 Jul 2004
Deba Kanta Sarma Vs State of Assam and Others
Gauhati High Court · (2006) 1 GLR 334 : (2004) 3 GLT 500
Assam Services (Pension) Rules, 1969 — Rule 108, 114, 22(1)
High Courts02 Jul 2004Dismissed
Bijoy Kr. Nath and Others Vs Assam State Agricultural Marketing Board and Others
Gauhati High Court · (2005) 104 FLR 1212 : (2005) 1 GLR 40
Assam Agricultural Produce Market Act, 1972 — Section 19, 31(1)
High Courts02 Jul 2004Allowed
On the Death of Sukhamay Paul his Legal heirs Prabha Bati Paul Vs On the Death of Makbul Ali, his heirs Mustt Lati Bun Nessa and Others
Gauhati High Court · (2005) 3 GLR 729 : (2005) GLT 734 Supp
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 20 Rule 7, Order 41 Rule 1Limitation Act, 1963 — Section 5
High Courts02 Jul 2004Allowed
Pran Krishna Das Vs Food Corporation of India and Others
Gauhati High Court · (2005) 1 GLR 569
Food Corporation of India Staff Regulations, 1971 — Rule 60
High Courts02 Jul 2004
Indian Oil Corporation Ltd. Vs Krishna Kanta Bhuyan and Another
Gauhati High Court · (2005) 1 GLR 469
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 17B
High Courts02 Jul 2004Allowed
Union of India (UOI) and Others Vs Dharampal Satyapal Ltd.
Gauhati High Court · (2004) 2 GLT 703
Central Excises and Salt Act, 1944 — Section 11A, 35FFinance Act, 1954 — Section 154Finance Act, 2003 — Section 154
High Courts01 Jul 2004Dismissed
Chikhuta Puro Vs State of Nagaland and Others
Gauhati High Court · (2005) 1 GLT 431
Executive Business Rules — Rule 21(1)