High Courts16 Feb 2004Allowed
Eri-Tech Ltd. and Another Vs Bharat Sanchar Nigam Ltd. and Others
Gauhati High Court · (2004) 3 GLR 487
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 28 of 32
High Courts16 Feb 2004Dismissed
Tulsi Sahu Vs Dhan Nayak
Gauhati High Court · (2004) 1 GLR 633 : (2004) 1 GLT 206
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts13 Feb 2004Allowed
Binod Saharia Vs Prag Bosimi Synthetics Limited and Others
Gauhati High Court · (2005) 1 GLR 286 : (2004) 2 GLT 141
High Courts13 Feb 2004Dismissed
Eastern Commercial Enterprise Vs North Eastern Electric Power Corporation and Another
Gauhati High Court · (2004) 1 GLT 485
Constitution of India, 1950 — Article 14, 19(1), 226(3)
High Courts13 Feb 2004Dismissed
Trilok Chand Thakur Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2004) 2 GLR 589 : (2005) GLT 174 Supp
Constitution of India, 1950 — Article 226
High Courts13 Feb 2004Allowed
Synergy Composites Pvt. Ltd. Vs Hindustan Paper Corporation Ltd. and Others
Gauhati High Court · (2004) 2 GLR 406 : (2004) 2 GLT 117
Constitution of India, 1950 — Article 226
High Courts13 Feb 2004Dismissed
Rambhabala Devi Sahariah Vs Multipurpose Progressive Association Japorigog and Others
Gauhati High Court · (2004) 2 GLR 365 : (2004) 1 GLT 228
Constitution of India, 1950 — Article 226
High Courts13 Feb 2004Allowed
Thanglenmang Hangsing Vs District Magistrate and Others
Gauhati High Court · (2004) 2 GLR 612 : (2004) 1 GLT 646
National Security Act, 1980 — Section 3(2), 3(3)
High Courts13 Feb 2004Dismissed
Assam Government Marketing Corporation Ltd. Vs Shekhar Chand Bhura and Others
Gauhati High Court · AIR 2005 Guw 62 : (2004) 2 GLR 594 : (2004) 3 GLT 53
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2)
High Courts12 Feb 2004
Amlan Jyoti Barooah and Others Vs State of Assam and Others
Gauhati High Court · (2004) 1 GLT 335
Constitution of India, 1950 — Article 14, 16
High Courts12 Feb 2004Dismissed
Frontier Engineering Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 473
Constitution of India, 1950 — Article 226
High Courts12 Feb 2004
Purna Chandra Dey Vs State of Assam
Gauhati High Court · (2005) CriLJ 55 : (2004) 3 GLR 582 : (2004) 1 GLT 742
Criminal Procedure Code, 1973 (CrPC) — Section 433
High Courts12 Feb 2004
Nimai Dutta Vs State of Assam
Gauhati High Court · (2004) 3 GLR 469 : (2005) GLT 707 Supp : (2004) 3 LLJ 697
High Courts11 Feb 2004Allowed
Amrit Ballav Goswami @ Mizu Phukan Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 2 GLR 592 : (2004) 2 GLT 1716
National Security Act, 1980 — Section 3(3)
High Courts11 Feb 2004Allowed
Gopal Chandra Paul Vs State of Assam
Gauhati High Court · (2004) 3 GLR 64 : (2004) 2 GLT 139
Prevention of Food Adulteration Act, 1954 — Section 16, 17
High Courts11 Feb 2004
Upendra Kumar Debnath Vs State of Tripura and Another
Gauhati High Court · (2005) 1 GLR 182 : (2004) 2 GLT 18
High Courts10 Feb 2004
Balendra Nath Hazarika Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLR 355
Constitution of India, 1950 — Article 226
High Courts10 Feb 2004Dismissed
Dilip Choudhury Vs State of Tripura and Others
Gauhati High Court · (2005) 3 GLR 753 : (2004) 2 GLT 192 : (2004) 3 LLJ 1072
High Courts10 Feb 2004
Dugi Tajik Vs Chief Secy. Govt. of A.P. and Others
Gauhati High Court · (2005) GLT 613 Supp
Arunachal Pradesh (Land Records and Settlement) Act, 2000 — Section 4, 5(1), 5(2), 83(1)Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 50
High Courts10 Feb 2004Allowed
Sharda Nand Misra Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 2 GLR 128 : (2005) GLT 315 Supp
Central Civil Services (Pension) Rules, 1972 — Rule 48(1), 8(1)Constitution of India, 1950 — Article 226