High Courts16 Nov 2004
Ranu Sinha Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 1 GLT 205
Central Reserve Police Force Rules, 1955 — Rule 17Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 6 of 32
High Courts16 Nov 2004
Chandra Sekhar Bhowmik and Others Vs State of Tripura and Others
Gauhati High Court · (2006) GLT 308 Supp
High Courts14 Nov 2004Allowed
IC-42417 F. Major T.K. Chatterjee Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 3 GLR 95
Army Act, 1950 — Section 69Constitution of India, 1950 — Article 226, 33Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 100(5)
High Courts14 Nov 2004Dismissed
Garemari Gaon Panchayat Min Samabai Samiti Ltd. Vs Assam Fisheries Dev. Corp. Ltd. and Others
Gauhati High Court · (2005) GLT 687 Supp
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 21
High Courts09 Nov 2004Dismissed
State of Manipur and Others Vs Chongtham Ibocha Singh and Others
Gauhati High Court · (2006) 2 GLR 228
Constitution of India, 1950 — Article 14
High Courts08 Nov 2004Allowed
Smt. Moirangthem Ongbi Baby alias Bibi Devi Vs Union of India (UOI) and Others
Gauhati High Court · (2005) CriLJ 2490
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 10, 14, 14(1), 2, 8Unlawful Activities (Prevention) Act, 1967 — Section 10, 13
High Courts15 Oct 2004Dismissed
Maruti Tea Industries Vs Assam State Electricity Board and Others
Gauhati High Court · (2005) 2 GLR 589
Electricity (Supply) Act, 1948 — Section 28(3), 49(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 15
High Courts15 Oct 2004Allowed
Kunja Moran Vs Chief Secretary, Govt. of Assam and Others
Gauhati High Court · (2006) 2 GLR 217 : (2004) 3 GLT 716
Civil Procedure Code, 1908 (CPC) — Section 149
High Courts14 Oct 2004Allowed
State of Assam and Another Vs Pragati Growth and Development Ltd. and Another
Gauhati High Court · (2004) 3 GLT 250
Constitution of India, 1950 — Article 226
High Courts08 Oct 2004
Hari Bhakti Roy Vs Union of India
Gauhati High Court · (2005) 3 GLR 376 : (2006) 2 GLT 445
Central Reserve Police Force Act, 1949 — Section 10(m), 10(m)
High Courts08 Oct 2004
Hari Bharti Roy Vs Union of India (UOI) and Another
Gauhati High Court · (2005) 3 GLR 376 : (2006) 2 GLT 445
Central Reserve Police Force Act, 1949 — Section 10
High Courts06 Oct 2004Dismissed
Chairman, O.N.G.C. and Another Vs Shyamal Chandra Bhowmik
Gauhati High Court · (2005) GLT 658 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts05 Oct 2004
Sadat Ali and Others Vs State of Tripura
Gauhati High Court · (2005) CriLJ 635 : (2005) 1 GLT 132
Criminal Procedure Code, 1973 (CrPC) — Section 247Penal Code, 1860 (IPC) — Section 300, 313
High Courts01 Oct 2004Allowed
Rongjam Momin Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 1 GLT 173
Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 21Meghalaya Interpretation and General Clauses Act, 1972 — Section 35
High Courts28 Sept 2004Allowed
State of Assam Vs Ashok Singh and Another
Gauhati High Court · (2005) 3 GLT 40
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts27 Sept 2004
Brahmaputra Consortium Ltd. Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLT 364
Assam Forest Act, 1891 — Section 32Constitution of India, 1950 — Article 32
High Courts27 Sept 2004Allowed
Peter Engti and Another Vs State of Assam and Others
Gauhati High Court · (2005) 2 GLT 1
Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1983 — Rule 2, 3, 3(2)Constitution of India, 1950 — Article 15(2), 15(3), 15(4), 16(4), 17International Covenant on Civil and Political Rights, 1966 — Article 17
High Courts27 Sept 2004
H.K. Kanoi Vs Board of Trustees, ATPPF Scheme
Gauhati High Court · (2005) 2 GLT 266
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees State Insurance Act, 1948 — Section 2Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts27 Sept 2004Dismissed
Ainul Hoque Vs Samina Yasmine
Gauhati High Court · (2005) 3 GLT 107
Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1), 4
High Courts22 Sept 2004
Bipul Sarma Vs State of Assam and Others
Gauhati High Court · (2005) 2 GLR 557 : (2005) 2 GLT 158 : (2004) 3 GLT 438