High Courts28 Jan 2004
A.I.A. Enterprise and Another Vs Guwahati Metropolitan Development Authority and Others
Gauhati High Court · (2004) 2 GLR 397 : (2004) 2 GLT 1165
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 31 of 32
High Courts28 Jan 2004Allowed
Pulin Goswami Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 211
Assam Services (Pension) Rules, 1969 — Rule 31
High Courts28 Jan 2004
Dr. M. Laitphlang and Others Vs State of Meghalaya and Others
Gauhati High Court · (2004) 2 GLR 546 : (2004) 1 GLT 308
Constitution of India, 1950 — Article 16, 226
High Courts27 Jan 2004Allowed
Joginder Kaur and Others Vs Satya Ranjan Roy
Gauhati High Court · (2004) 3 GLR 129
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 151
High Courts27 Jan 2004Allowed
Reading Markhap Vs State of Meghalaya and Others
Gauhati High Court · (2004) GLT 463 Supp
High Courts27 Jan 2004Allowed
Sible Sayoo Vs State of Meghalaya and Others
Gauhati High Court · (2004) GLT 478 Supp
High Courts27 Jan 2004Dismissed
Karunamoy Acharjee Vs Union of India (UOI) and Others
Gauhati High Court · (2005) GLT 378 Supp
Central Reserve Police Force Rules, 1955 — Rule 27, 27(1), 27(2), 27(3), 27(5)Constitution of India, 1950 — Article 226
High Courts22 Jan 2004
Bela Rani Kar (Datta) Vs State of Tripura and Others
Gauhati High Court · (2004) 2 GLR 576 : (2004) 1 GLT 273
High Courts22 Jan 2004
Tractor and Farm Equipment Ltd. Vs Secretary to the Govt. of Assam, Dept. of Agriculture and Others
Gauhati High Court · AIR 2004 Guw 73 : (2004) 1 GLT 117
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 12, 14, 226, 253International Development Association (Status, Immunities and Privilages) Act, 1960 — Section 3
High Courts22 Jan 2004Dismissed
Faizar Ali Vs Musstt. Samina Begum
Gauhati High Court · (2004) 1 GLT 296
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts22 Jan 2004
Fazlur Rahman Vs Md. Raizuddin and Others
Gauhati High Court · (2004) CriLJ 3670 : (2004) 2 GLR 335
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts21 Jan 2004
Pinku Trading Corpn. and Another Vs Bank of Baroda and Others
Gauhati High Court · (2004) 2 GLR 478 : (2004) 1 GLT 190
Civil Procedure Code, 1908 (CPC) — Section 100A
High Courts21 Jan 2004Allowed
Golapi Bibi and Another Vs State of Assam
Gauhati High Court · (2004) CriLJ 2209 : (2004) 2 GLR 338 : (2004) 1 GLT 607
Penal Code, 1860 (IPC) — Section 366A
High Courts21 Jan 2004
Mohan Chandra Deka and Others Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLR 610 : (2004) 3 GLT 115
Constitution of India, 1950 — Article 395Government of India Act, 1935 — Section 241(2)
High Courts21 Jan 2004Allowed
Sri Anjan Kumar Dutta and Others Vs The State of Assam and Others
Gauhati High Court · (2004) 01 GAU CK 0014
Constitution of India, 1950 — Article 395Government of India Act, 1935 — Section 241(2)
High Courts20 Jan 2004Dismissed
West Bengal State Weaver''s Co-op Society Ltd. and Others Vs Dr. Bibhabasu Chowdhury and Others
Gauhati High Court · (2004) 3 GLR 132 : (2004) 1 GLT 177
Assam Urban Areas Rent Control Act, 1972 — Section 8Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts20 Jan 2004
Ashutosh Das Vs Smt. Sushma Rani Das and Others
Gauhati High Court · AIR 2004 Guw 136 : (2004) 1 GLT 591
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts20 Jan 2004Dismissed
Dambarudhar Nath Vs State of Assam
Gauhati High Court · (2004) CriLJ 1129 : (2004) 2 GLT 11
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 304
High Courts20 Jan 2004Allowed
Yunus Khan Vs Mazhar Khan
Gauhati High Court · (2004) 1 GLT 652
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 191, 192, 193Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420
High Courts19 Jan 2004Allowed
Jotsna Bala Das Legal Heirs of Binod Ch. Das and Others Vs Upen Medhi
Gauhati High Court · (2004) 1 GLT 208
Assam Land Revenue Re-Assessment Act, 1936 — Section 3(1)Assam Municipal Act, 1956 — Section 334, 5(2)Assam Urban Areas Rent Control Act, 1972 — Section 1(2), 2