High Courts20 Feb 2004Dismissed
Rakhal Ch. Dey and Others Vs Dr. Surendra Nath Sarma and Others
Gauhati High Court · (2004) 3 GLR 214 : (2004) 2 GLT 1350
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 27 of 32
High Courts20 Feb 2004Dismissed
Tripura State Co-op. Bank Ltd. Vs Shambhu Paul and Another
Gauhati High Court · AIR 2004 Guw 157 : (2004) 1 GLT 445
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, 115, 35B
High Courts20 Feb 2004
Pramod Barmah and Others Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 265
High Courts20 Feb 2004Allowed
Xavier P. Mao Vs North Eastern Hills University and Others
Gauhati High Court · (2004) 1 GLT 399
Constitution of India, 1950 — Article 14, 16
High Courts20 Feb 2004Allowed
Nurul Miah and Others Vs State of Tripura
Gauhati High Court · (2005) 1 GLR 546 : (2004) 2 GLT 1531
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 395, 396
High Courts19 Feb 2004
Ajit Pal and Others Vs State of Tripura and Others
Gauhati High Court · (2004) 3 GLR 452 : (2004) 1 GLT 737
Tripura Gram Panchayat Act, 1993 — Section 24, 27(4)Tripura Gram Panchayat Rules, 1993 — Rule 6, 7
High Courts19 Feb 2004
Bhavikshan Tiwari Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 2 GLR 581
Central Civil Services (Pension) Rules, 1972 — Rule 48(1)
High Courts19 Feb 2004
Cement Corporation of India Ltd. Vs Achyut Chandra Das and Others
Gauhati High Court · (2004) 3 GLR 459
Constitution of India, 1950 — Article 226
High Courts19 Feb 2004Dismissed
Ramgopal Lohia and Others Vs State of Assam
Gauhati High Court · (2005) 1 GLR 260 : (2004) 1 GLT 627
Essential Commodities Act, 1955 — Section 10
High Courts19 Feb 2004
Niranjan Mahanta and Others Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLR 427 : (2004) 2 GLT 1326
Constitution of India, 1950 — Article 14, 16(1), 244(2)
High Courts19 Feb 2004Allowed
Guru Prashad Chakraborty Vs Tripura University and Others
Gauhati High Court · (2005) 1 GLR 457 : (2004) 2 GLT 1316
Tripura Universitys First Ordinances, 1989 — Section 3(19), 9(2)
High Courts19 Feb 2004Allowed
Keshkuri Pathar Meen Samabai Samittee Limited and Others Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLR 193 : (2004) 3 GLT 24
Fisheries Rules, 1953 — Rule 12
High Courts18 Feb 2004Allowed
Anowarul Haque Barlaskar Vs State of Assam
Gauhati High Court · (2004) 2 GLT 95
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 419, 420, 468
High Courts18 Feb 2004Dismissed
Abdul Roud Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLR 256
High Courts18 Feb 2004
Hindustan Paper Corporation Ltd. Vs Union of India (UOI)
Gauhati High Court · (2004) 3 GLR 441 : (2004) 3 LLJ 834
Industrial Disputes Act, 1947 — Section 10, 2
High Courts18 Feb 2004Allowed
Uttam Hazarika Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 1 GLT 330
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)
High Courts18 Feb 2004Allowed
Jodhpur Tea and Industries (P) Ltd. Vs A.S.E.B. and Others
Gauhati High Court · (2005) 1 GLR 291
Electricity (Supply) Act, 1948 — Section 49
High Courts17 Feb 2004Dismissed
State of Tripura and Others Vs Tripura Technical Employees Association and Others
Gauhati High Court · (2005) GLT 525 Supp
Limitation Act, 1963 — Section 5
High Courts17 Feb 2004Allowed
Phatik Ch. Talukdar Vs Assam State Electricity Board
Gauhati High Court · (2004) 3 GLR 438
Constitution of India, 1950 — Article 21, 226Electricity Rules, 1956 — Rule 91
High Courts17 Feb 2004Dismissed
Manoranjan Dey and Others Vs Mukunda Deb Barma and Others
Gauhati High Court · (2004) 2 GLT 51
Constitution of India, 1950 — Article 227Tripura Buildings (Lease and Rent Control) Act, 1975 — Section 12(2)