High Courts28 May 2004
Srimanta Roy Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLT 4
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 121A, 122, 304, 34
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 15 of 32
High Courts28 May 2004Allowed
Ajit Kr. Singh Vs Donyi Polo Ashok Hotel Corporation and Others
Gauhati High Court · (2004) 2 GLT 1662 : (2005) 1 LLJ 110
Constitution of India, 1950 — Article 12
High Courts27 May 2004Allowed
Nabiruddin Ahmed Vs Central Bank of India and Others
Gauhati High Court · (2005) 3 GLR 208 : (2005) GLT 321 Supp : (2005) 2 LLJ 371
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(3)Capital Issues (Control) Act, 1947 — Section 3Central Bank of India Officer Employees (Conduct) Regulations, 1976 — Regulation 24, 3.1
High Courts26 May 2004Allowed
Krishna Kanta Das Vs State of Assam
Gauhati High Court · (2005) 1 GLR 64
Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 489B
High Courts26 May 2004Allowed
Subhash Projects and Marketing Limited Vs The Deputy Commissioner and Others
Gauhati High Court · (2004) 2 ARBLR 232 : (2004) 2 GLT 1671
Arbitration and Conciliation Act, 1996 — Section 12, 13, 14
High Courts25 May 2004Dismissed
Ganesh Bora Vs State of Assam
Gauhati High Court · (2004) GLT 651 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 315Evidence Act, 1872 — Section 105, 145, 157, 21, 25Penal Code, 1860 (IPC) — Section 300, 302, 304, 313, 326
High Courts25 May 2004
Abdul Halim Dewan and Others Vs State of Assam and Others
Gauhati High Court · (2004) GLT 410 Supp
Mikir Hills District (Transfer of Land) Act, 1959 — Section 2, 3, 4, 5
High Courts24 May 2004Dismissed
Uttam Chand Kothari Vs Gauri Shankar Jalan and Others
Gauhati High Court · AIR 2004 Guw 167 : (2005) 1 GLR 147
Civil Procedure Code Amendment Act, 1999 — Section 115Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts21 May 2004
Ningthemohakarong and Others Vs Naorem Santa Singh and Others
Gauhati High Court · (2004) 2 GLT 501
Constitution of India, 1950 — Article 15(4), 162, 246, 246(2), 254Graduate Medical Education Regulations, 1997 — Regulation 4, 5, 5(1), 5(2), 5(5)Indian Medical Council Act, 1956 — Section 19A, 19A(2), 33
High Courts21 May 2004Allowed
Oil and Natural Gas Corporation Ltd. and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 1 GLR 169
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 10
High Courts21 May 2004
Malin Kanta Paul Vs State of Tripura
Gauhati High Court · (2005) 2 GLR 340 : (2004) 3 GLT 56
Central Civil Services (Pension) Rules, 1972 — Rule 55, 55AConstitution of India, 1950 — Article 14, 16, 162, 19(1), 21Life Insurance Corporation Act, 1956 — Section 11(2)
High Courts21 May 2004Dismissed
Bijoy Bakti Vs State of Assam
Gauhati High Court · (2004) 3 GLR 387
Penal Code, 1860 (IPC) — Section 302
High Courts21 May 2004Allowed
Anima Basumatary Vs Union of India (UOI) and Others
Gauhati High Court · (2004) GLT 700 Supp
Armed Forces (Assam and Manipur) Special Powers Act, 1958 — Section 4, 5Arms Act, 1959 — Section 25(1B)Constitution of India, 1950 — Article 21, 22(2), 226
High Courts20 May 2004Dismissed
Tripura Bar Association Vs State of Tripura and Others
Gauhati High Court · (2005) 1 GLR 150
Constitution of India, 1950 — Article 226
High Courts20 May 2004
Chandan Gogoi Vs State of Assam
Gauhati High Court · (2004) 3 GLR 323 : (2005) 1 GLT 39
Penal Code, 1860 (IPC) — Section 302, 304
High Courts19 May 2004Dismissed
Pancham Rowtia Vs State of Assam
Gauhati High Court · (2005) GLT 534 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 145, 30Penal Code, 1860 (IPC) — Section 300, 302, 304, 84
High Courts19 May 2004Allowed
Fortune Towers India (P) Ltd. Vs Gauhati Municipal Corporation and Others
Gauhati High Court · (2007) 2 GLT 760
Gauhati Municipal Corporation Act, 1971 — Section 337, 438
High Courts18 May 2004Allowed
Mohan Das Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 3 GLT 1
Constitution of India, 1950 — Article 21, 226, 32
High Courts18 May 2004Dismissed
Hem Kanta Saikia and Another Vs United Bank of India and Others
Gauhati High Court · (2004) 3 GLT 215 : (2005) 1 LLJ 964
United Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 12(i)(a)
High Courts18 May 2004Allowed
Geeta Art Press Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 233 : (2004) 137 STC 52
Assam General Sales Tax Act, 1993 — Section 72Assam General Sales Tax Rules, 1993 — Rule 19(1), 19(2)Constitution of India, 1950 — Article 366(29A)