High Courts09 Dec 2004Allowed
Tsubongse Sangtam and Another Vs State of Nagaland and Others
Gauhati High Court · (2005) 3 GLR 131 : (2005) 2 GLT 423
Central Civil Services (Pension) Rules, 1972 — Rule 9Constitution of India, 1950 — Article 41
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 3 of 32
High Courts09 Dec 2004
On the Death of Ibrahim Ali his Legal heirs Vs On the Death of Rekib Ali, his Legal heirs and Others
Gauhati High Court · (2005) 1 GLR 720
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts09 Dec 2004Allowed
Kala Mea his L.Rs. and Others Vs Rekib Ali and Others
Gauhati High Court · (2006) GLT 714 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts09 Dec 2004Allowed
Soibam (O) Khomdonbi Devi Vs State of Manipur and Others
Gauhati High Court · (2005) GLT 352 Supp
Constitution of India, 1950 — Article 21, 226, 32
High Courts08 Dec 2004Dismissed
Sh. Zosangliana Vs State of Mizoram
Gauhati High Court · (2005) CriLJ 1057 : (2005) GLT 664 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts07 Dec 2004Allowed
Nokolenlemba Vs State of Nagaland and Others
Gauhati High Court · (2006) 1 GLR 806 : (2005) 1 GLT 474
Constitution of India, 1950 — Article 20(3), 21, 22, 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 176, 41, 46, 49
High Courts07 Dec 2004Dismissed
Md. Mohibul Haque Vs Banendra Kumar Mushahary
Gauhati High Court · (2006) 1 GLR 818 : (2005) 1 GLT 120
Representation of the People Act, 1951 — Section 80, 80A
High Courts07 Dec 2004Allowed
Haladhar Talukdar Vs Laskhipatowari and Others
Gauhati High Court · (2006) 2 GLT 594
Assam Urban Areas Rent Control Act, 1972 — Section 2, 5
High Courts07 Dec 2004
Bhagwan Pd. Sahu Vs Dipak Bhagawati and Others
Gauhati High Court · (2005) 1 GLT 399
Assam Urban Areas Rent Control (Amendment) Act, 1987 — Section 5(A)Assam Urban Areas Rent Control Act, 1972 — Section 5(4), 5(A)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 Dec 2004
Roland Sema Vs State of Nagaland and Others
Gauhati High Court · (2006) 1 GLR 795
Nagaland Municipal Council Act, 2001 — Section 42, 43, 45Nagaland Municipal Election Rules, 2003 — Rule 27(6)
High Courts06 Dec 2004
Ganesh Chetri and Others Vs Zantsemo Murry and Others
Gauhati High Court · (2005) GLT 669 Supp
Constitution of India, 1950 — Article 227
High Courts06 Dec 2004Allowed
Sunahar Ali and Others Vs Abdul Rahman and Others
Gauhati High Court · (2005) 2 GLR 561
High Courts03 Dec 2004Allowed
Amit Agarwal Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 1 GLR 313 : (2005) 1 GLT 527
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 10Essential Commodities Act, 1955 — Section 7
High Courts03 Dec 2004
Smti Maya Rani Banik and Another Vs State of Tripura and Others
Gauhati High Court · AIR 2005 Guw 64
Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts03 Dec 2004
Jatirmay Das and Others Vs State of Assam and Others
Gauhati High Court · (2005) GLT 559 Supp
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 21, 22, 23, 23(1), 23(2)Assam (Temporarily Settled Areas) Tenancy Rules, 1972 — Rule 10, 11, 8, 9Assam Land Revenue Re-Assessment Act, 1936 — Section 3
High Courts03 Dec 2004Dismissed
Paresh Chandra Banik Vs State Bank of India and Another
Gauhati High Court · (2005) 1 GLR 656 : (2005) GLT 568 Supp
Banking Regulation Act, 1949 — Section 21AContract Act, 1872 — Section 128
High Courts03 Dec 2004Allowed
Nurul Hussain Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 1 GLR 710
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 14, 3, 3(1), 3(2)
High Courts03 Dec 2004
United India Insurance Co. Ltd. Vs K.P. Gopinath and Others
Gauhati High Court · (2006) 2 ACC 533 : (2005) 2 GLT 28
Motor Vehicles Act, 1988 — Section 149, 170, 173
High Courts02 Dec 2004Dismissed
Director General Council of Scientific and Industrial Research and Others Vs Binay Kr. Khound
Gauhati High Court · (2005) 3 GLR 112
High Courts02 Dec 2004Dismissed
Union of India (UOI) and Others Vs Kamal Roy
Gauhati High Court · (2004) 12 GAU CK 0050
Central Civil Services (Conduct) Rules, 1964 — Rule 2(1), 3(1)