COURT ARCHIVE

Gauhati High Court judgments, 2004

640 judgments · page 5 of 32

High Courts22 Nov 2004Allowed

Nestle India Limited Vs Commissioner of Taxes and Others

Gauhati High Court · (2005) 3 GLT 120 : (2006) 146 STC 83

Assam General Sales Tax Act, 1993 — Section 12, 17, 17(4), 3(1), 3(4)Constitution of India, 1950 — Article 226

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High Courts19 Nov 2004Dismissed

Banabeharidas Vs State of Tripura and Another

Gauhati High Court · (2005) 1 GLT 342

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14

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High Courts19 Nov 2004Allowed

T.K. Chatterjee (IC-42417 F. Major) Vs Union of India (UOI) and Others

Gauhati High Court · (2005) 3 GLT 26

Army Act, 1950 — Section 69Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 100(5)Mizoram Liquor Total Prohibition Act, 1995 — Section 24, 45, 50, 51, 54(3)

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High Courts19 Nov 2004

Bibekananda Das Vs State of Assam and Others

Gauhati High Court · (2005) 2 GLR 689 : (2004) 3 GLT 517

Assam Administrative Tribunal Act, 1977 — Section 4, 4(1), 4(2), 5, 5(1)Assam Executive Business Rules, 1968 — Rule 10(1), 10(2), 17Assam Police Service (Recruitment) Rules — Rule 5(1)

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High Courts19 Nov 2004Allowed

Oil and Natural Gas Corporation Limited and Another Vs Dilip Kumar Kar

Gauhati High Court · (2005) GLT 907 Supp

Arbitration Act, 1940 — Section 14(2), 16, 30, 33

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High Courts19 Nov 2004Allowed

Tajendra Lal Chakma Vs Tripura Tribal Areas Autonomous District Council and Others

Gauhati High Court · (2005) GLT 892 Supp

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 16Constitution of India, 1950 — Article 226

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High Courts19 Nov 2004

Purnima Bhattacharjee and Another Vs Union of India (UOI) and Others

Gauhati High Court · (2006) GLT 324 Supp

Motor Vehicles Act, 1988 — Section 161, 166, 171Penal Code, 1860 (IPC) — Section 279, 338

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High Courts19 Nov 2004

Seuni Bonia Vs State of Assam

Gauhati High Court · (2005) 2 GLR 570

Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts19 Nov 2004Dismissed

On the Death of Nirmalendu Das his Legal Heirs Vs Dewan Abdul Munim Choudhury and Others

Gauhati High Court · (2004) 11 GAU CK 0003

Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(1)Evidence Act, 1872 — Section 16

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High Courts19 Nov 2004Dismissed

Kalyan Bora Vs State of Assam and Others

Gauhati High Court · (2005) 2 GLR 564

Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 21, 28

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High Courts18 Nov 2004

Kalyani Deb Vs Usha Rani Saha and Others

Gauhati High Court · (2004) 3 GLT 415

Assam Urban Areas Rent Control Act, 1972 — Section 2Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 28Specific Relief Act, 1963 — Section 26

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High Courts18 Nov 2004

Roy and Company Vs On the Death of Satya Narayan Somani his legal Representatives and Others

Gauhati High Court · (2005) 3 GLR 91 : (2005) 1 GLT 543

Assam Urban Areas Rent Control Act, 1972 — Section 2, 5(4)Assam Urban Immovable Property Tax Act, 1969 — Section 4

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High Courts17 Nov 2004

Mallika Dutta Roy and Others Vs Bidyut Kr. Deb

Gauhati High Court · (2004) 3 GLT 434

Assam Urban Areas Rent Control Act, 1972 — Section 5(4), 8Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 24, Order 41 Rule 25, 115

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High Courts17 Nov 2004Dismissed

Umesh Karmakar and Another Vs State of Assam

Gauhati High Court · (2005) 1 GLT 358

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts17 Nov 2004Allowed

Jayanta Bora and Others Vs State of Assam and Others

Gauhati High Court · (2006) 3 GLT 844

Assam Highways Act, 1928 — Section 2Assam Panchayat (Financial) Rules, 2002 — Rule 47, 47(1), 58Assam Panchayat Act, 1994 — Section 105, 106, 107, 108, 109

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High Courts17 Nov 2004Allowed