High Courts03 Feb 2004Allowed
Durga Pandit Vs Pradip Kr. Pandit
Gauhati High Court · (2004) 1 GLT 440
Civil Procedure Code, 1908 (CPC) — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 294, 323, 498A
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 30 of 32
High Courts03 Feb 2004Dismissed
Umesh Chandra Baishya Vs United India Insurance Co. Ltd. and Others
Gauhati High Court · (2004) 2 GLR 388
Constitution of India, 1950 — Article 14
High Courts03 Feb 2004Dismissed
Dr. L.B. Sailo Vs State of Mizoram and Others
Gauhati High Court · (2005) 1 GLR 557
High Courts02 Feb 2004Dismissed
Sriniwas Singh Vs Director, North Eastern Regional Institute of Science and Technology and Others
Gauhati High Court · (2005) 3 GLR 282
Constitution of India, 1950 — Article 226
High Courts31 Jan 2004Dismissed
Quadir Ahmed Vs Saheeda Khanam and Another
Gauhati High Court · (2004) 1 GLT 277
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 182, 34, 415, 417
High Courts31 Jan 2004
Nikhil Ch. Nath Vs State of Assam
Gauhati High Court · (2004) 2 GLR 39 : (2004) 2 GLT 114
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts31 Jan 2004
Lilawati Gupta and Others Vs Union of India (UOI) and Another
Gauhati High Court · (2004) 2 ARBLR 649 : (2004) 2 GLT 177
Arbitration Act, 1940 — Section 6Civil Procedure Code, 1908 (CPC) — Section 141Limitation Act, 1963 — Article 120, 137
High Courts31 Jan 2004Allowed
Pannalal Choudhury Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLR 342 : (2005) GLT 369 Supp
High Courts31 Jan 2004
State of Nagaland and Another Vs UCO Bank and Others
Gauhati High Court · AIR 2004 Guw 150 : (2005) 2 BC 483 : (2005) 125 CompCas 222 : (2004) 2 GLR 487 : (2004) 1 GLT 371
Constitution of India, 1950 — Article 226, 267, 283Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 28
High Courts31 Jan 2004Dismissed
Jagdip Rai Vs State of Assam
Gauhati High Court · (2004) 1 GLT 468
Criminal Procedure Code, 1973 (CrPC) — Section 313, 433Prevention of Food Adulteration Act, 1954 — Section 2Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts30 Jan 2004
Ghoshiho Sema and Others Vs State of Nagaland and Others
Gauhati High Court · (2006) GLT 55 Supp
High Courts30 Jan 2004Allowed
S. Bhagyabati Devi (Dr.) Vs Regional Institute of Medical Sciences (Rims) and Another
Gauhati High Court · (2006) GLT 682 Supp
Constitution of India, 1950 — Article 226Time Scale Promotion Rules, 1991 — Rule 6(F)
High Courts30 Jan 2004
Asem Ningol Longjam Ongbi Tharongoubi Devi Vs State of Manipur
Gauhati High Court · (2004) 1 GLT 430
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41(1), 42, 42(2), 50
High Courts30 Jan 2004Dismissed
Manoj Kr. Gupta Vs State of Meghalaya and Others
Gauhati High Court · (2004) 1 GLT 266
Constitution of India, 1950 — Article 226
High Courts30 Jan 2004Dismissed
National Insurance Co. Ltd. Vs Nani Gopal Roy and Another
Gauhati High Court · (2004) 2 GLR 391 : (2005) GLT 377 Supp
Motor Vehicles Act, 1988 — Section 149(2)Workmens Compensation Act, 1923 — Section 30, 4
High Courts30 Jan 2004Dismissed
Gladis Lamare Vs State of Meghalaya and Others
Gauhati High Court · (2004) 1 GLT 261
High Courts29 Jan 2004Dismissed
Kamrup Developers (P) Ltd. and Others Vs Deepak Lohia and Others
Gauhati High Court · (2004) 3 GLR 643 : (2004) 2 GLT 127
Companies Act, 1956 — Section 10(1), 397, 398
High Courts29 Jan 2004Allowed
Oriental Insurance Co. Ltd. Vs Rabi Ali and Others
Gauhati High Court · (2004) GLT 465 Supp
Motor Vehicles Act, 1988 — Section 140, 142
High Courts29 Jan 2004Dismissed
Bidhan Chandra Sutradhar Vs Krishna Mohan Teli and Others
Gauhati High Court · (2004) 2 GLR 346
Penal Code, 1860 (IPC) — Section 24, 302, 324, 34
High Courts28 Jan 2004Allowed
Aftab Uddin and Others Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLR 359 : (2005) GLT 373 Supp
Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 2