High Courts27 Feb 2004Dismissed
Tarun Kr. Deb and Another Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLR 279 : (2004) 2 GLT 1249
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 26 of 32
High Courts27 Feb 2004Allowed
Khagendra Nath Talukdar Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 445 : (2005) GLT 745 Supp
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9(A)
High Courts27 Feb 2004Allowed
J. Lalremruata and Others Vs State of Mizoram and Others
Gauhati High Court · (2004) 3 GLR 253 : (2005) GLT 797 Supp
High Courts27 Feb 2004
Vanlalven and Another Vs State of Manipur
Gauhati High Court · (2006) 2 GLR 289 : (2004) 2 GLT 1122
Criminal Procedure Code, 1973 (CrPC) — Section 232, 233, 313
High Courts27 Feb 2004Dismissed
Smt. Anjali Debi Thapa and Others Vs Smt. Sandhya Debi Thapa
Gauhati High Court · AIR 2004 Guw 145 : (2005) GLT 680 Supp
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 58Specific Relief Act, 1963 — Section 34, 38
High Courts27 Feb 2004Dismissed
Hema Handique and Others Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLT 242
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F
High Courts27 Feb 2004Dismissed
Abul Kalam Azad Vs B.S.N.L. and Others
Gauhati High Court · (2005) 1 GLR 252
Constitution of India, 1950 — Article 14
High Courts27 Feb 2004Dismissed
Utpal Sharma Vs State of Assam
Gauhati High Court · (2004) 3 GLR 58 : (2004) 1 GLT 683
Criminal Procedure Code, 1973 (CrPC) — Section 362, 438
High Courts25 Feb 2004Allowed
Azmal Hussain Ahmed Vs State of Assam
Gauhati High Court · (2004) GLT 172 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 19(2), 7
High Courts25 Feb 2004
Rewati Bala Sahariah Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLT 227
Assam Elementary Education (Provincialisation) Services and Conduct Rules, 1981 — Rule 5
High Courts25 Feb 2004Allowed
Mahendra Bherihar Vs North Eastern Coal Fields and Others
Gauhati High Court · (2005) 1 GLR 224 : (2004) 2 GLT 156
High Courts24 Feb 2004
Hamida Khatun and Others Vs Loobha Tea Co. Ltd. and Others
Gauhati High Court · (2005) 4 ACC 175 : (2005) 2 GLR 499 : (2004) 1 GLT 382
Motor Vehicles (Amendment) Act, 1989 — Section 95Motor Vehicles (Amendment) Act, 1994 — Section 108, 147(1), 147(2), 46, 95(1)Motor Vehicles Act, 1939 — Section 2(14), 2(8), 95
High Courts23 Feb 2004Dismissed
Islam Uddin Barbhuiya Vs State of Assam and Others
Gauhati High Court · (2005) CriLJ 1464 : (2004) 1 GLT 658
Criminal Procedure Code, 1973 (CrPC) — Section 164, 307, 397, 401Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts23 Feb 2004Allowed
Union of India (UOI) and Others Vs Sukraj Debbarama
Gauhati High Court · (2004) 3 GLR 660 : (2005) GLT 651 Supp
Constitution of India, 1950 — Article 226, 227
High Courts23 Feb 2004
Union of India (UOI) and Others Vs Bhanu Lodh and Others
Gauhati High Court · (2004) 3 GLR 653
Food Corporations Act, 1964 — Section 12A, 44, 6(2)
High Courts23 Feb 2004Dismissed
Association of The Candidates Vs State of Manipur and Others
Gauhati High Court · (2004) GLT 538 Supp
Constitution of India, 1950 — Article 14, 226
High Courts23 Feb 2004Dismissed
Nitya Harimazumder and Others Vs State of Tripura and Others
Gauhati High Court · (2004) GLT 347 Supp
Civil Procedure Code, 1908 (CPC) — Section 100Tripura Public Premises (Eviction of Unauthorised Occupants) Act, 1983 — Section 4
High Courts23 Feb 2004Dismissed
State of Tripura and Others Vs Chandan @ Chandanmoy Dasgupta and Others
Gauhati High Court · (2005) 1 GLR 422 : (2004) 2 GLT 135
Constitution of India, 1950 — Article 226
High Courts23 Feb 2004
Makhan Chandra Deb Vs Puran Baraik and Others
Gauhati High Court · (2004) 3 GLR 630 : (2004) 2 GLT 198
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Feb 2004Dismissed
Lutfar Ramman and Others Vs Abdul Jalil and Others
Gauhati High Court · AIR 2005 Guw 9 : (2004) 3 GLR 478 : (2004) 1 GLT 493
Evidence Act, 1872 — Section 77