High Courts29 Jun 2004
Lohit Bhuyan and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2004) 3 GLT 489
Arunachal Pradesh Police Service Rules, 1989 — Rule 12, 3, 5Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 12 of 32
High Courts29 Jun 2004Allowed
Archcon and Others Vs Sewda Const. Co. and Others
Gauhati High Court · AIR 2005 Guw 58 : (2005) 2 ARBLR 156 : (2005) 1 GLR 526 : (2005) GLT 708 Supp
Arbitration and Conciliation Act, 1996 — Section 37, 9Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 14(1)
High Courts25 Jun 2004Allowed
North Eastern Coal Fields Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 06 GAU CK 0049
Mineral Concession Rules, 1960 — Rule 64AMines and Minerals (Development and Regulation) Act, 1957 — Section 9(a)
High Courts25 Jun 2004Dismissed
Abdul Karim Chagla and Others Vs State of Assam
Gauhati High Court · (2004) 3 GLT 319
Criminal Procedure Code, 1973 (CrPC) — Section 313, 314Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts24 Jun 2004Dismissed
Subhra Dey and Others Vs Joy Prakash Gulgulia and Others
Gauhati High Court · (2004) 3 GLT 196
All India Permit for Tourist Transport Operators Rules, 1993 — Rule 1(4), 4, 9Central Motor Vehicles Rules, 1989 — Rule 82, 83, 84, 85, 85AConstitution of India, 1950 — Article 301, 304
High Courts24 Jun 2004Allowed
Harendra Ch. Roy Vs Assam State Electricity Board and Another
Gauhati High Court · (2005) 3 GLR 736
Constitution of India, 1950 — Article 14, 16, 226
High Courts23 Jun 2004Allowed
Saumitra Sankar Dutta and Another Vs Biswajit Paul and Others
Gauhati High Court · (2004) 3 GLT 462
General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 138B, 142
High Courts23 Jun 2004Dismissed
Haren Sarma and Others Vs State of Assam
Gauhati High Court · (2004) 3 GLT 498
Criminal Procedure Code, 1973 (CrPC) — Section 169, 319, 319(1), 398Penal Code, 1860 (IPC) — Section 498A
High Courts23 Jun 2004Dismissed
Monoranjan Sarma Vs State of Assam and Another
Gauhati High Court · (2004) 3 GLT 483
Civil Procedure Code, 1908 (CPC) — Section 134Representation of the People Act, 1951 — Section 7(2)
High Courts22 Jun 2004Allowed
U.B. Engineering Ltd. and Others Vs Jatin Rajkhowa
Gauhati High Court · (2004) 3 GLT 455
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts22 Jun 2004Dismissed
Paresh Choudhury Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLT 295
Constitution of India, 1950 — Article 226
High Courts22 Jun 2004Allowed
Indian Oil Corporation Ltd. Vs Presiding Officer, Central Government Industrial Tribunal and Others
Gauhati High Court · (2006) 1 GLR 640 : (2005) 2 LLJ 850
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2
High Courts22 Jun 2004Dismissed
Dipti Kumar Gogoi Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 106 FLR 130 : (2005) 1 GLR 591 : (2004) 3 GLT 291
High Courts22 Jun 2004
Tarani Talukdar and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 3 GLR 780 : (2004) 2 GLT 1678
Constitution of India, 1950 — Article 14, 310, 311
High Courts22 Jun 2004Allowed
Rina T. Sangma Vs State of Meghalya and Another
Gauhati High Court · (2005) 1 GLR 563 : (2004) 3 GLT 485
Meghalaya Preventive Detention Act, 1995 — Section 3, 3(1)
High Courts22 Jun 2004Dismissed
Upen Chandra Sharmah Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLR 449 : (2005) GLT 739 Supp
Constitution of India, 1950 — Article 226
High Courts22 Jun 2004Allowed
Joyshab Hussain Laskar and Others Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLT 458
Assam Survey and Settlement Training Centre (AS and STC) Rules, 1991 — Rule 15, 20, 23, 23EConstitution of India, 1950 — Article 14, 16
High Courts22 Jun 2004Dismissed
Debashis Kr. Dutta Vs United Bank of India and Others
Gauhati High Court · (2005) 3 GLR 744 : (2004) 3 GLT 305
High Courts22 Jun 2004Allowed
Prasanna Dutta Vs State of Assam and Others
Gauhati High Court · (2005) 3 GLR 360 : (2004) 3 GLT 146
Constitution of India, 1950 — Article 14
High Courts22 Jun 2004
Eggs Dealers Association and Others Vs State of Nagaland and Others
Gauhati High Court · (2004) GLT 676 Supp
Assam Sales Tax Act, 1947 — Section 2Nagaland Livestock and Poultry Contagious Disease Act, 1980 — Section 2, 2(1), 3, 4, 6