High Courts08 Apr 2004Allowed
North Eastern Trade International Vs Hindustan Paper Corporation Ltd. and Others
Gauhati High Court · (2004) 1 GLT 706
Constitution of India, 1950 — Article 12, 226
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 20 of 32
High Courts08 Apr 2004Dismissed
Computer Associated Idustries of Mizoram Vs The Secretary to The Govt. of Mizoram and Others
Gauhati High Court · (2004) 1 GLT 721
Constitution of India, 1950 — Article 14, 19(1), 226, 298Preferential Store Purchase Rules, 1994 — Rule 6(1)
High Courts08 Apr 2004
Lalhmingliana Bawitlung and ORS. Vs State of Mizoram
Gauhati High Court · (2005) 3 GLR 543 : (2004) 2 GLT 377
Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Chapter 5A Rule 2(d), Chapter 5A Rule 2(d)
High Courts07 Apr 2004
Saleha Bewa Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLT 109
High Courts07 Apr 2004Allowed
Masabbir Ali Majumdar and Others Vs Tazamul Ali Baskar
Gauhati High Court · (2004) 3 GLR 670 : (2004) 2 GLT 1456
Criminal Procedure Code, 1973 (CrPC) — Section 470(1)
High Courts07 Apr 2004
Mechfield Industries Vs Commissioner of Taxes and Others
Gauhati High Court · (2004) 3 GLT 106 : (2006) 146 STC 695
Assam Finance (Sales Tax) Act, 1956 — Section 11, 12, 9(3)Assam General Sales Tax Act, 1993 — Section 10, 36, 40, 41Assam Sales Tax Rules, 1947 — Rule 3(1), 36, 61, 62
High Courts07 Apr 2004Dismissed
Thounaojam Romie Devi Vs A.R. Khan and Others
Gauhati High Court · (2005) 3 GLR 314
Contempt of Courts (Gauhati High Court) Rules, 1977 — Rule 9Contempt of Courts Act, 1971 — Section 11, 12
High Courts07 Apr 2004
Bina Pd. Sonari Vs Manager, United India Insurance Co. Ltd. and Others
Gauhati High Court · (2006) ACJ 1180 : (2004) 3 GLR 677 : (2005) GLT 149 Supp
Motor Vehicles Act, 1988 — Section 140, 163, 163A, 163B, 166
High Courts07 Apr 2004Dismissed
Dipak Das Vs State of Assam
Gauhati High Court · (2004) GLT 193 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 211, 313, 464Penal Code, 1860 (IPC) — Section 147, 323, 34, 435, 436
High Courts06 Apr 2004Dismissed
Hugie Zoliang and Another Vs State of Nagaland and Others
Gauhati High Court · (2004) GLT 772 Supp
Constitution of India, 1950 — Article 309
High Courts06 Apr 2004Dismissed
Nongthombam Ibeton Devi Vs Nongthombam Shyam Kishore Singh and Others
Gauhati High Court · (2005) GLT 609 Supp
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 54, 9Manipur Land Revenue and Land Reforms Act, 1960 — Section 159, 2M, 51, 51A, 51B
High Courts06 Apr 2004Dismissed
Akham Joy Kumar Singh Vs Akham Ibobi Singh and Others
Gauhati High Court · (2005) 3 GLR 236
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 126, 127General Clauses Act, 1897 — Section 13(1)
High Courts06 Apr 2004Dismissed
Dr. Surjit Giri and Others Vs State of Assam and Others
Gauhati High Court · AIR 2005 Guw 46 : (2004) 3 GLR 367 : (2004) 3 GLT 8
Assam Medical Colleges (Regulation of Admission to Post Graduate Courses) Rules, 1994 — Rule 6, 9
High Courts05 Apr 2004Allowed
Jyotirindra Bhattacharjee Vs Sona Bala Bora and Others
Gauhati High Court · AIR 2005 Guw 12 : (2004) 3 GLR 184 : (2005) GLT 550 Supp
Evidence Act, 1872 — Section 12
High Courts05 Apr 2004
Jyotindra Bhattacharjee Vs Sona Bala Bora and others
Gauhati High Court · AIR 2005 Guw 12 : (2005) 3 GLR 187
Contract Act, 1872 — Section 12, 12Specific Relief Act, 1963 — Section 34, 34
High Courts02 Apr 2004Dismissed
Anowar Hussain Vs Mrs. Golapjan and Another
Gauhati High Court · (2004) 3 GLT 12
Criminal Procedure Code, 1973 (CrPC) — Section 144Transfer of Property Act, 1882 — Section 54
High Courts02 Apr 2004Allowed
Saumya Mining Pvt. Ltd. Vs Commissioner of Taxes and Others
Gauhati High Court · (2005) GLT 294 Supp : (2006) 146 STC 343
Assam General Sales Tax Act, 1993 — Section 2, 27, 27(1)Assam General Sales Tax Rules, 1993 — Rule 35
High Courts01 Apr 2004Dismissed
Vanlalhruaia Vs Tluanga Parte and Others
Gauhati High Court · (2004) GLT 299 Supp
Constitution of India, 1950 — Article 21, 22, 226, 227Penal Code, 1860 (IPC) — Section 330, 331, 468, 471
High Courts01 Apr 2004
Tridib Sarma Vs State of Assam
Gauhati High Court · (2004) 2 GLT 588
Arms (Amendment) Act, 1983 — Section 25, 25(1B), 26(1)Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(3), 154, 156, 161(3)Evidence Act, 1872 — Section 11
High Courts01 Apr 2004Allowed
Hajarat Ali Vs State of Assam
Gauhati High Court · (2004) 3 GLR 503 : (2004) 3 GLT 3
Penal Code, 1860 (IPC) — Section 366