High Courts24 Mar 2004Dismissed
Takam Sanjay Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2004) 2 GLT 392
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 23 of 32
High Courts24 Mar 2004
Swapan Kumar Sarkar Vs State Bank of India and Others
Gauhati High Court · (2004) GLT 766 Supp
State Bank of India (Officers Service) Rules, 1992 — Rule 50(1), 50(4), 67, 67(2), 67(4)
High Courts24 Mar 2004Dismissed
Assam State Electricity Board Vs On Death of Jethua Mikir, his Sons
Gauhati High Court · (2004) 3 GLR 73
Land Acquisition Act, 1894 — Section 23, 4
High Courts24 Mar 2004Dismissed
Assam State Electricity Board Vs Latish Chandra Tamung and Others L.Rs. of Jethua Mikir
Gauhati High Court · (2005) GLT 797 Supp
Land Acquisition Act, 1894 — Section 18, 23(1), 23(2), 4, 4(1)
High Courts23 Mar 2004
Tuniram Katoni and Others Vs Golap Chandra Katoni
Gauhati High Court · (2004) 3 GLR 641
Assam Land and Revenue Regulation, 1886 — Section 154
High Courts23 Mar 2004Dismissed
Salma Akhtara Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 591
High Courts23 Mar 2004
Ranjit Kr. Dey and Others Vs Krishna Gopal Agarwala and Others
Gauhati High Court · (2004) 3 GLR 280 : (2004) 1 GLT 719
Assam Urban Areas Rent Control Act, 1972 — Section 8Constitution of India, 1950 — Article 226, 227
High Courts23 Mar 2004
Subhash Karmakar and Others Vs Alhaj Saken Ali
Gauhati High Court · (2004) 2 GLR 474
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(W)
High Courts23 Mar 2004Allowed
Nagor Ch. Das and Others Vs State of Assam
Gauhati High Court · (2004) 3 GLR 520 : (2004) 1 GLT 664
Penal Code, 1860 (IPC) — Section 399
High Courts23 Mar 2004
Punyo Tangu Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2004) 2 GLT 388
Constitution of India, 1950 — Article 309
High Courts23 Mar 2004Allowed
Asma Khatun and Another Vs Md. Mahmad Ali and Others
Gauhati High Court · (2004) 2 GLT 144
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(1), 151Contract Act, 1872 — Section 17
High Courts22 Mar 2004
O.P. Bharuka Vs Shakuntala Modi and Another
Gauhati High Court · (2004) 2 GLR 539
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts19 Mar 2004
Gangabani Mercantile and Finance (P.) Ltd. and Another Vs Commissioner of Income Tax and Others
Gauhati High Court · (2004) 267 ITR 118
Income Tax Act, 1961 — Section 225, 226
High Courts19 Mar 2004
Gangabani Mercantile and Finance (P) Ltd. and Another Vs Commissioner of Income Tax and Others
Gauhati High Court · (2004) 267 ITR 118
Income Tax Act, 1961 — Section 222, 223, 224, 225, 226
High Courts18 Mar 2004
Jagadish Debbarma Vs State of Tripura and Others
Gauhati High Court · (2004) 3 GLR 634 : (2004) 3 GLT 353
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(3)
High Courts18 Mar 2004
Dhaneswar Kalita Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLT 364
Indian Medicine Central Council Act, 1970 — Section 14(2)
High Courts18 Mar 2004
Ramendra Kr Battacharjee and Others Vs Land Acquisition Collector and Another
Gauhati High Court · (2005) 1 GLR 596 : (2006) GLT 701 Supp
Land Acquisition Act, 1894 — Section 11, 12, 12(2), 18, 31
High Courts17 Mar 2004Dismissed
Sailendra Bikash Sen Vs State Arunachal Pradesh and Others
Gauhati High Court · (2005) 105 FLR 1140 : (2005) 1 GLT 536
High Courts17 Mar 2004
Super Packaging Ltd. Vs Assam Financial Corpn.
Gauhati High Court · (2005) 123 CompCas 741 : (2004) 53 SCL 218
State Financial Corporations Act, 1951 — Section 29
High Courts17 Mar 2004Allowed
Union of India (UOI) and Others Vs Sri. Avdesh Kr. Singh and Others
Gauhati High Court · (2004) 2 GLT 1373
Central Civil Services (Pension) Rules, 1972 — Rule 26(4)