High Courts08 Jun 2004Dismissed
Mahendra Kr. Singh Vs N.F. Railway and Others
Gauhati High Court · (2005) 104 FLR 213 : (2004) 3 GLR 699
Railway Protection Force Rules, 1987 — Rule 154.2, 154.5
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 14 of 32
High Courts05 Jun 2004
Baby Das Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 3 GLR 531
Constitution of India, 1950 — Article 226
High Courts05 Jun 2004Dismissed
Deepak Das and Others Vs State of Assam and Others
Gauhati High Court · (2004) GLT 854 Supp
Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3Constitution of India, 1950 — Article 320
High Courts05 Jun 2004Dismissed
G.R. Diary and Food Products Pvt. Ltd. Vs National Small Industries Corporation Ltd., Chairman and Managing Director, National Small Industries Corporation Ltd. and Regional Manager, National Small Industries Co-operative Ltd.
Gauhati High Court · (2007) 2 BC 672 : (2004) 3 GLT 177
Constitution of India, 1950 — Article 12, 14, 19, 21, 226Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts05 Jun 2004
Hare Ram Singh, Urban Programme Officer Vs State of Arunachal Pradesh and George Josheph, Junior Engineer, Public Works Department, Bameng Division
Gauhati High Court · (2004) 2 GLT 1177
High Courts05 Jun 2004
Megha Assam Coal Mines (India) Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2005) 2 GLR 177 : (2005) 2 GLT 71 : (2005) 140 STC 339
Assam General Sales Tax Act, 1993 — Section 2(22), 2(26), 3(3), 430, 74(3)Central Sales Tax Act, 1956 — Section 8(5)Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226
High Courts05 Jun 2004
Md. Makbul Hussain, Md. Harej Ali and Md. Hanif Ali Vs State of Assam
Gauhati High Court · (2004) 06 GAU CK 0012
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts04 Jun 2004
Adu Bakkar Siddique Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 690
Assam Panchayat (Constitution) Rules, 1960 — Rule 56(1)
High Courts03 Jun 2004Dismissed
Koijam Suraj Singh Vs Yengkhem Ongbi Barni Devi and Others
Gauhati High Court · (2005) 3 GLR 31 : (2005) 1 GLT 613
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3Hindu Adoptions and Maintenance Act, 1956 — Section 11, 11(4), 9(2)
High Courts03 Jun 2004Dismissed
Safed Ali and Others Vs State of Assam
Gauhati High Court · (2005) 1 GLT 336
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts02 Jun 2004
Golap Chand Prasad Gupta and Another Vs State of Assam
Gauhati High Court · (2004) 3 GLT 206
Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 2, 20, 7
High Courts02 Jun 2004Dismissed
Muzzamel Haque Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLT 187
Assam Panchayat (Financial) Rules, 2002 — Rule 47(10)
High Courts01 Jun 2004Dismissed
North East Pure Drink Pvt. Ltd. Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLT 131 : (2005) 140 STC 185
Assam General Sales Tax Act, 1993 — Section 46(1)Central Excises and Salt Act, 1944 — Section 2Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 13
High Courts01 Jun 2004Allowed
Trilok Metal Craft Industries Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLR 702 : (2004) 3 GLT 161 : (2006) 147 STC 429
Assam General Sales Tax Act, 1993 — Section 16, 17(4), 37, 37(1)Tripura Sales Tax Act, 1976 — Section 12
High Courts01 Jun 2004Allowed
Hanuman Prasad Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLT 169 : (2007) 7 VST 566
Assam Finance (Sales Tax) Act, 1956 — Section 11(1), 20, 20(1), 9(3)Constitution of India, 1950 — Article 226
High Courts31 May 2004
Rajkumar Pukhrel and Others Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 683
High Courts31 May 2004Dismissed
M.S. Associates Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 192 CTR 125 : (2006) 1 GLR 760 : (2004) 2 GLT 1459 : (2004) 270 ITR 117
Civil Procedure Code, 1908 (CPC) — Section 2(17)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 75
High Courts31 May 2004Allowed
Jahura Khatun Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 1 GLR 174
Constitution of India, 1950 — Article 21
High Courts31 May 2004
Kailash Kumar Agarwalla Vs State of Assam
Gauhati High Court · (2004) 2 GLT 347
Criminal Procedure Code, 1973 (CrPC) — Section 439Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 379, 411
High Courts31 May 2004
Abdul Roshid and Others Vs State of Assam
Gauhati High Court · (2004) 3 GLT 312
Penal Code, 1860 (IPC) — Section 299, 300, 302, 325, 34