High Courts29 Mar 2004
Md. Farhad Ali Vs Secretary, Assam State Agriculture Marketing Board and Others
Gauhati High Court · (2004) 3 GLR 66 : (2004) 2 GLT 1586
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 22 of 32
High Courts29 Mar 2004
Hampong Phom Vs State of Nagaland and Others
Gauhati High Court · (2004) GLT 577 Supp
High Courts29 Mar 2004
State of Assam and Others Vs Bharat Hydro Power Corporation Ltd. and Others
Gauhati High Court · (2004) 1 GLT 510
Administration of Evacuee Property Act, 1950 — Section 7Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996 — Section 10, 10(2), 11, 12, 12(2)Civil Procedure Code, 1908 (CPC) — Section 34
High Courts26 Mar 2004
Bimalendu Bhagabati Vs Assam Govt. Const. Corporation Limited and Others
Gauhati High Court · (2005) 1 GLR 403 : (2004) 2 GLT 1548
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 409
High Courts26 Mar 2004Dismissed
Abdul Kabir and Another Vs State of Assam and Others
Gauhati High Court · AIR 2005 Guw 49 : (2004) 3 GLR 607
Constitution of India, 1950 — Article 226
High Courts26 Mar 2004Allowed
Shymal Nag Vs State of Assam
Gauhati High Court · (2004) 3 GLR 386 : (2004) 1 GLT 667
Prevention of Food Adulteration Act, 1954 — Section 13(2)
High Courts26 Mar 2004
Narat mal Nahata Vs State of Assam
Gauhati High Court · (2004) 3 GLR 361 : (2004) 1 GLT 668
Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 20(1)
High Courts26 Mar 2004Allowed
Managing Committee, Ujan Lohit Kherkatia Suti Min Samabai Samiti Ltd. and Another Vs State of Assam and Another
Gauhati High Court · (2004) 3 GLR 548 : (2004) 2 GLT 1155
Fisheries Rules, 1953 — Rule 12
High Courts26 Mar 2004
Dhiren Kalita Vs State of Assam
Gauhati High Court · (2004) 3 GLR 207
Criminal Procedure Code, 1973 (CrPC) — Section 433Penal Code, 1860 (IPC) — Section 368, 420, 471
High Courts26 Mar 2004Allowed
Kanika Choudhury Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLR 606 : (2004) 2 GLT 1417
Assam Panchayat Act, 1994 — Section 15, 15(3), 15(5)
High Courts26 Mar 2004
Bodhraj Jamawal Vs Union of India (UOI) and Another
Gauhati High Court · (2004) 3 GLR 515
Constitution of India, 1950 — Article 226
High Courts26 Mar 2004Allowed
Bhabish Dihingia Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLT 161
Assam Municipal Act, 1956 — Section 33Constitution of India, 1950 — Article 243T, 243T(3)
High Courts26 Mar 2004Allowed
Lilabati Baisya Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 540 : (2004) 2 GLT 1366
Constitution of India, 1950 — Article 21, 226
High Courts26 Mar 2004Allowed
Raso Tana Vs Election Commissioner, Panchayat Raj and Others
Gauhati High Court · (2006) 2 GLR 249 : (2004) 2 GLT 1144
Arunachal Pradesh Panchayat Raj (Conduct of Election) Rules, 2001 — Rule 10, 12, 12(4), 4, 5
High Courts26 Mar 2004Allowed
Managing Director, Food Corporation of India and Others Vs B.G. Rice and Oil Mills
Gauhati High Court · (2005) GLT 693 Supp
Limitation Act, 1963 — Article 113, 18
High Courts26 Mar 2004Dismissed
Wallamphang Roy Vs State of Meghalaya and Others
Gauhati High Court · (2004) 2 GLT 403
Constitution of India, 1950 — Article 21, 226
High Courts25 Mar 2004Dismissed
Niranjan Singh Vs State of Assam and Others
Gauhati High Court · (2005) 104 FLR 211 : (2004) 3 GLR 601
High Courts24 Mar 2004
Samarendra Kishore Endow Vs State Bank of India and Others
Gauhati High Court · (2004) 3 GLR 36 : (2004) 1 GLT 449 : (2004) 2 LLJ 1122
Constitution of India, 1950 — Article 226
High Courts24 Mar 2004
Md. Sukhen Ali and Others Vs State of Assam
Gauhati High Court · (2004) 3 GLR 510 : (2004) 2 GLT 1399
Criminal Procedure Code, 1973 (CrPC) — Section 172, 172(2), 313
High Courts24 Mar 2004Dismissed
Ranbir Dutta Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 298 : (2004) 2 GLT 1396
Assam Aided Higher Secondary, High and Meddle Schools Manegement Rules, 1976 — Rule 4