High Courts22 Sept 2004Dismissed
Mahbubur Rahman Vs State of Assam and Others
Gauhati High Court · (2005) 4 GLT 397
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 7 of 32
High Courts22 Sept 2004Dismissed
State of Manipur Vs Okram Jiten Singh
Gauhati High Court · (2005) CriLJ 1646
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts21 Sept 2004
Smt. Sonabala Barman Vs Smt. Ratna Sangma
Gauhati High Court · AIR 2005 Guw 67
Succession Act, 1925 — Section 372, 373
High Courts21 Sept 2004
Pishu Vaswani Vs Kishan Chand Vaswami and Others
Gauhati High Court · (2005) 3 GLR 230
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 10(4), 151Limitation Act, 1877 — Section 22(2)
High Courts21 Sept 2004
All Manipur Degraded Teachers'' Association Vs State of Manipur and Others
Gauhati High Court · (2005) 3 GLR 339 : (2005) 2 GLT 32
High Courts17 Sept 2004
Jafaruddin Ahmed Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLT 373
Constitution of India, 1950 — Article 226
High Courts15 Sept 2004Allowed
State of Tripura and Another Vs Badal Deb Barma
Gauhati High Court · (2005) 1 GLR 13 : (2005) 1 GLT 465
High Courts15 Sept 2004Dismissed
Kushal Kumar Talukdar Vs Chandra Prasad Goenka
Gauhati High Court · (2005) CriLJ 599 : (2004) 3 GLT 465
Criminal Procedure Code, 1973 (CrPC) — Section 256, 302Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Sept 2004Dismissed
State of Tripura and Another Vs Amrita Bala Sen and Others
Gauhati High Court · (2005) 1 GLR 7 : (2004) 3 GLT 720
Constitution of India, 1950 — Article 21, 226
High Courts14 Sept 2004Dismissed
Jitendra Kumar Kothari and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 1 GLT 269
Constitution of India, 1950 — Article 226, 227Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 8, 9Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20, 21
High Courts10 Sept 2004Dismissed
North Eastern Electrical Power Corp. Ltd. Vs Hindustan Const. Company and Another
Gauhati High Court · (2004) 1 GLR 95
Arbitration and Conciliation Act, 1996 — Section 34(3)Constitution of India, 1950 — Article 227
High Courts10 Sept 2004Dismissed
Prabir Chandra Bhattacharjee Vs State of Tripura and Others
Gauhati High Court · (2005) 3 GLR 303 : (2005) 1 GLT 456
Constitution of India, 1950 — Article 14, 16Tripura Board of Secondary Education Act, 1973 — Section 27
High Courts10 Sept 2004Allowed
Hindustan Construction Company Vs North Eastern Electrical Power Corporation Ltd.
Gauhati High Court · (2005) 1 GLR 102
Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Limitation Act, 1963 — Section 5
High Courts09 Sept 2004
Brooke Bond Lipton India Ltd. Vs State of Assam
Gauhati High Court · (2004) 3 GLT 444
Companies Act, 1948 — Section 206, 208Criminal Procedure Code, 1973 (CrPC) — Section 394Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 17, 23(1A), 24(2)
High Courts09 Sept 2004Allowed
Oriental Insurance Co. Ltd. Vs Lakhimai Das and Another
Gauhati High Court · (2006) 3 GLT 870
Workmens Compensation Act, 1923 — Section 2, 4(1), 8(7)
High Courts09 Sept 2004
Bishnu Gupta Vs State of Assam
Gauhati High Court · (2005) 2 GLT 157
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 354, 375, 376, 376(2)
High Courts09 Sept 2004
Kulaborah Vs State of Assam
Gauhati High Court · (2005) 2 GLT 139
Penal Code, 1860 (IPC) — Section 304, 325
High Courts09 Sept 2004
Amit Bardhan @ Kabul and Others Vs State of Assam
Gauhati High Court · (2005) 2 GLT 186
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 141, 149, 304
High Courts08 Sept 2004Allowed
Smt. Jayshri Borgohain Vs State of Assam and Others
Gauhati High Court · (2007) 7 VST 604
Constitution of India, 1950 — Article 19, 265, 300A
High Courts07 Sept 2004Dismissed
Pradip Shah Vs State of Assam
Gauhati High Court · (2005) 2 GLR 567 : (2005) 2 GLT 208
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 50, 67