High Courts17 Dec 2004Allowed
All Manipur Petroleum Products Transporters Association and Others Vs State of Manipur and Others
Gauhati High Court · (2004) 3 GLT 726
Constitution of India, 1950 — Article 163, 166, 166(3), 299, 311
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 2 of 32
High Courts17 Dec 2004Dismissed
Dr. Shaheen Rahman Vs State of Assam and Others
Gauhati High Court · (2005) 4 GLT 593
High Courts16 Dec 2004Allowed
Prasanna Kumar Nath Vs State of Assam and Others
Gauhati High Court · (2005) 3 GLR 269 : (2005) 4 GLT 348 : (2004) 4 GLT 424
High Courts16 Dec 2004
Naba Deuri and Others Vs State of Assam
Gauhati High Court · (2007) 2 GLR 570
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 141, 148, 149, 304, 34
High Courts16 Dec 2004Dismissed
Shahjada Saleem Vs Assam State Electricity Board and Others
Gauhati High Court · (2005) 3 GLR 109 : (2005) 1 GLT 472
High Courts14 Dec 2004
Abu Bahar Siddik alias Abu Mia and Another Vs State of Tripura
Gauhati High Court · (2005) CriLJ 1332 : (2005) 3 GLR 114 : (2005) 1 GLT 274
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 325, 326, 34
High Courts14 Dec 2004Dismissed
Anukul Nagar Unnayan Samiti Vs State of Assam and Others
Gauhati High Court · (2005) 2 GLR 609
Constitution of India, 1950 — Article 226
High Courts14 Dec 2004
Sadou Asom Madhyamic Snatak Bhasha Shikhak Santha and Others Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLT 627
Assam Secondary (Provincialisation) (Service and Conduct) Rules, 1979 — Rule 2Assam Secondary Education (Middle English Schools and High Schools) (Provincialisation) Rules, 1979 — Rule 3Assam Secondary Education (Provincialisation) Act, 1977 — Section 2, 3, 7
High Courts14 Dec 2004Allowed
Rabindra Kumar Paul Vs Board of Secondary Education Assam and Others
Gauhati High Court · (2005) GLT 42 Supp
High Courts13 Dec 2004Allowed
Sridam Chandra Debnath and Another Vs State of Tripura and Others
Gauhati High Court · (2004) 12 GAU CK 0059
Tripura Land Revenue and Land Reforms Act, 1960 — Section 187, 187(1), 187(2), 187(3)
High Courts13 Dec 2004Dismissed
Surendra Pd. Sarma Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 2 GLR 584
Border Security Force Act, 1966 — Section 117, 117(2), 64, 84Border Security Force Rules, 1969 — Rule 143(2), 157, 161, 48, 48(3)
High Courts13 Dec 2004Dismissed
Prabhabati Bhattacharjee and Others Vs Union of India (UOI) and Another
Gauhati High Court · (2005) GLT 672 Supp
High Courts13 Dec 2004Allowed
Shanti Ranjan Bhattacharjee Vs Union of India (UOI) and Another
Gauhati High Court · (2004) 12 GAU CK 0004
High Courts10 Dec 2004Dismissed
Ghawar Chand Gangh and Another Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 688 : (2006) 146 STC 625
Assam General Sales Tax Act, 1993 — Section 9(4)
High Courts10 Dec 2004Dismissed
Raghunath Choudhury and Others Vs Rameshwar Rai and Others
Gauhati High Court · (2004) 12 GAU CK 0060
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 2, Order 39 Rule 1, Order 39 Rule 2, 115Constitution of India, 1950 — Article 226, 227
High Courts10 Dec 2004Dismissed
Mahtab Ahmed and Another Vs Hira Hussain and Others
Gauhati High Court · (2006) 2 GLR 212 : (2004) 3 GLT 705
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(1), Order 21 Rule 2(2), Order 21 Rule 2(3), Order 21 Rule 22, 47
High Courts09 Dec 2004
Chief Engineer, Project Pushpak Vs Lalremruata
Gauhati High Court · (2005) 3 GLR 105 : (2005) 2 GLT 229
Lushai Hills Autonomous District (Administration of Justice) Rules, 1953 — Rule 23, 24, 59
High Courts09 Dec 2004Allowed
Arun Nandi Vs State of Assam
Gauhati High Court · (2005) 3 GLR 17 : (2005) 1 GLT 540
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts09 Dec 2004Allowed
Jahur Uddin Mazarbhuiya and Another Vs Resida Khatun and Others
Gauhati High Court · (2005) 1 GLR 724 : (2006) GLT 710 Supp