High Courts02 Dec 2004Allowed
Niharedu Majumder Vs State of Tripura and Others
Gauhati High Court · (2005) 1 GLR 661
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 9(10)
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 4 of 32
High Courts02 Dec 2004
Bipul Chandra Tamuly Vs State of Assam and Others
Gauhati High Court · (2004) 12 GAU CK 0006
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9
High Courts02 Dec 2004Dismissed
Eastern Enterprises and Another Vs State of Assam and Others
Gauhati High Court · (2005) 2 GLT 35 : (2006) 143 STC 518
Assam General Sales Tax Act, 1993 — Section 17(4), 18, 2(1), 2(34), 3Assam General Sales Tax Rules, 1993 — Rule 7
High Courts01 Dec 2004Dismissed
Heritage Engineers and Developers Pvt. Ltd. and Another Vs State of Assam and Another
Gauhati High Court · (2006) GLT 677 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Negotiable Instruments Act, 1881 (NI) — Section 138, 138A
High Courts29 Nov 2004
Assam Brook Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 1 GLR 647 : (2005) 1 GLT 230
Central Excise Rules, 1944 — Rule 8, 8(1)Central Excises and Salt Act, 1944 — Section 3, 5AFinance Act, 1978 — Section 32(4)
High Courts29 Nov 2004Dismissed
Mahesh Basumatary Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLR 667 : (2005) 1 GLT 264
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(3)
High Courts27 Nov 2004Allowed
Debashish Dey and Others Vs State of Assam and Others
Gauhati High Court · (2005) GLT 730 Supp
Assam Secondary Education (Provincialisation) (Service and Conduct) Rules, 1979 — Rule 5, 6, 7Constitution of India, 1950 — Article 226
High Courts25 Nov 2004Dismissed
Gopika Ranjan Chakraborty Vs Amulya Kumar Bhattacharjee and Another
Gauhati High Court · (2005) 2 GLR 613 : (2004) 3 GLT 709
Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(4), 6Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 91, 92
High Courts25 Nov 2004Dismissed
Union of India (UOI) and Others Vs Nripen Das
Gauhati High Court · (2005) 1 GLR 718
Central Industrial Security Force Rules, 1969 — Rule 34, 37Constitution of India, 1950 — Article 311(2)(B)
High Courts25 Nov 2004Dismissed
Abdul Hye @ Kalita and Others Vs State of Assam
Gauhati High Court · (2006) GLT 658 Supp
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts24 Nov 2004Allowed
Smt. Gangabala Choudhury (Smt.) and Others Vs State of Assam and Others
Gauhati High Court · (2005) GLT 595 Supp
Assam Municipal Act, 1956 — Section 148Assam Municipal Rules, 1956 — Rule 1, 2Constitution of India, 1950 — Article 14, 226
High Courts24 Nov 2004Allowed
Bhagya Kalita Vs State of Assam and Others
Gauhati High Court · (2005) 2 GLT 53
Constitution of India, 1950 — Article 14, 226
High Courts24 Nov 2004
HCL Info Systems Ltd. and Another Vs Commissioner of Taxes and Others
Gauhati High Court · (2005) 1 GLR 586 : (2005) 4 GLT 53 : (2004) 4 GLT 53 : (2006) 146 STC 661
Assam General Sales Tax Act, 1993 — Section 16, 2, 2(38), 44(3), 58(A)
High Courts24 Nov 2004
Bhumidhar Kalita and Others Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLT 90
Assam Agricultural Service Rules, 1980 — Rule 11, 11(3), 12, 12(4), 12(5)Constitution of India, 1950 — Article 14, 16
High Courts24 Nov 2004Dismissed
Siba Kanta Dutta Vs State of Assam and Others
Gauhati High Court · (2005) 3 GLR 343 : (2005) 1 GLT 493
Assam Education Department Selection Rules, 1981 — Rule 7Assam Non-Government College Management Rules, 2001 — Rule 18Forest (Conservation) Act, 1980 — Section 2
High Courts24 Nov 2004
Sankar Garo Vs State of Assam
Gauhati High Court · (2004) GLT 692 Supp
Penal Code, 1860 (IPC) — Section 300, 302, 304, 323
High Courts23 Nov 2004
Alima Begum and Others Vs Lilima Patar Kalita and Another
Gauhati High Court · (2006) 2 ACC 220 : (2004) 3 GLT 422
High Courts23 Nov 2004Dismissed
Fatikcharra Tea Estate Vs State of Tripura and Others
Gauhati High Court · (2005) 3 GLT 168 : (2008) 11 VST 669
Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 226Court Fees Act, 1870 — Section 6
High Courts23 Nov 2004Allowed
Madhab Chandra Borpujari Vs State of Assam and Others
Gauhati High Court · (2005) GLT 749 Supp
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 24Penal Code, 1860 (IPC) — Section 409, 468
High Courts23 Nov 2004Dismissed
Dhanai Bhagwat Vs Shakil Akhtar
Gauhati High Court · (2005) 3 GLR 398 : (2005) 1 GLT 394
Assam Urban Areas Rent Control Act, 1972 — Section 8Civil Procedure Code, 1908 (CPC) — Section 115