High Courts04 May 2004Dismissed
Bansal Associates Ltd. and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 2 GLT 451
Constitution of India, 1950 — Article 226Railways Act, 1989 — Section 73, 78
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 18 of 32
High Courts30 Apr 2004Dismissed
Manabendu Das Choudhury Vs State of Tripura and Others
Gauhati High Court · AIR 2005 Guw 69 : (2004) 3 GLR 430 : (2005) GLT 877 Supp
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)
High Courts30 Apr 2004Allowed
Smt. Roma Bhattacharjee Vs Md. Bachu Sheikh and Others
Gauhati High Court · AIR 2005 Guw 18 : (2006) GLT 746 Supp
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 64, 65Specific Relief Act, 1963 — Section 6
High Courts30 Apr 2004Dismissed
Kirit Bikram Kishore Deb Barman Vs State of Tripura and Others
Gauhati High Court · (2004) 3 GLR 258 : (2005) GLT 461 Supp
Constitution of India, 1950 — Article 295, 3
High Courts30 Apr 2004Allowed
Sujit Kumar Das and Others Vs State of Tripura and Another
Gauhati High Court · (2005) 1 GLR 314 : (2004) 3 GLT 686
Land Acquisition Act, 1894 — Section 18
High Courts30 Apr 2004
Bijay Kr. Chowdhury Vs State of Tripura and Others
Gauhati High Court · (2004) 3 GLR 326 : (2005) GLT 661 Supp
Constitution of India, 1950 — Article 226
High Courts30 Apr 2004
State of Tripura and Others Vs Arindam Ghosh
Gauhati High Court · (2004) 3 GLR 334
Constitution of India, 1950 — Article 226Tripura State Civil Services (Leave) Rules, 1986 — Rule 43, 7(1)
High Courts29 Apr 2004Dismissed
Prabin Gogoi Vs Ambika Gogoi
Gauhati High Court · (2004) 3 GLR 286
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 326, 341
High Courts29 Apr 2004Allowed
Md. Ajim Uddin Sheikh Vs State of Assam
Gauhati High Court · (2004) 3 GLR 201
Railway Property (Unlawful Possession) Act, 1966 — Section 3(9)
High Courts29 Apr 2004
Mrinali Kagyuing Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLT 554
High Courts29 Apr 2004Dismissed
Md. Yakub Ali Vs State of Tripura
Gauhati High Court · (2004) CriLJ 3315 : (2004) 3 GLR 343 : (2004) 2 GLT 1564
Evidence Act, 1872 — Section 62Penal Code, 1860 (IPC) — Section 302
High Courts29 Apr 2004Dismissed
Manager, Kaliabor Tea Estate Vs Chakra Hazarika and Others
Gauhati High Court · (2004) 2 GLT 306
Civil Procedure Code Amendment Act, 2002 — Section 15(4)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts28 Apr 2004Dismissed
Bhola Hazarika Vs State of Assam
Gauhati High Court · (2004) 3 GLR 181
Penal Code, 1860 (IPC) — Section 411
High Courts28 Apr 2004Dismissed
Khireswar Bora Vs State of Assam
Gauhati High Court · (2004) 3 GLR 220 : (2005) GLT 618 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164, 200, 202, 202(1)
High Courts27 Apr 2004Dismissed
Hema Handique and Others Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 271
Constitution of India, 1950 — Article 226
High Courts27 Apr 2004
Krishna Kanta Hazarika Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 3 GLR 331
National Security Act, 1980 — Section 3(3)
High Courts27 Apr 2004Dismissed
Nirmal Kalita Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 614
Constitution of India, 1950 — Article 21
High Courts23 Apr 2004
Gyanti Taki Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2005) GLT 713 Supp
High Courts23 Apr 2004
Oriental Insurance Company Ltd. Vs Joya Ghosh and Another
Gauhati High Court · (2004) 3 GLR 435 : (2005) 1 LLJ 274
Workmens Compensation Act, 1923 — Section 5
High Courts23 Apr 2004
Farjana Banu Vs Parvez Alam
Gauhati High Court · (2004) 3 GLR 405 : (2004) 3 GLT 104