High Courts27 Aug 2004Dismissed
Ikram Ali Vs Mumtaz Begum
Gauhati High Court · (2005) 1 GLR 130
Criminal Procedure Code, 1973 (CrPC) — Section 353
COURT ARCHIVE
Gauhati High Court judgments, 2004
640 judgments · page 9 of 32
High Courts27 Aug 2004Dismissed
Nilam Devi Bagaria Vs Vimal Kr. Todi
Gauhati High Court · (2005) 2 GLR 600
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts27 Aug 2004Allowed
Anwar Ali Vs Mozibul Hoque
Gauhati High Court · (2005) 1 GLR 127 : (2006) GLT 696 Supp
High Courts26 Aug 2004
Apurba Poddar and Another Vs State of Assam
Gauhati High Court · (2005) 3 GLR 756
Criminal Procedure Code, 1973 (CrPC) — Section 482, 561, 561APrevention of Food Adulteration Act, 1954 — Section 16, 16A, 17, 19, 7Prevention of Food Adulteration Rules, 1955 — Rule 12A
High Courts26 Aug 2004Dismissed
New India Assurance Company Ltd. Vs Bibhadey and Another
Gauhati High Court · (2005) GLT 232 Supp
Motor Vehicles Act, 1988 — Section 170
High Courts25 Aug 2004Dismissed
Smt. Jaswant Kaur Sehgal and Others Vs Commissioner of Income Tax and Others
Gauhati High Court · (2005) 193 CTR 530 : (2004) 3 GLT 269 : (2004) 271 ITR 475
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts25 Aug 2004Allowed
Debajyoti Saikia Vs State of Assam
Gauhati High Court · (2005) 1 GLT 291
Penal Code, 1860 (IPC) — Section 302
High Courts24 Aug 2004Dismissed
State of Nagaland and Others Vs Lipokt Sungba and Others
Gauhati High Court · (2004) 3 GLT 617
High Courts24 Aug 2004Allowed
Tarini Acharyya and Another Vs Abhijit Bharali and Another
Gauhati High Court · (2004) 3 GLT 607
Limitation Act, 1963 — Article 65
High Courts24 Aug 2004Dismissed
Bani Kanta Sarma and Others Vs Assam Board of Revenue and Others
Gauhati High Court · (2006) 2 GLR 231 : (2005) GLT 694 Supp
Assam (Temporarily Settled Districts) Tenancy Act, 1935 — Section 2Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 3, 4Assam State Acquisition of Lands Belonging to Religious or Charitable Institution of Public Nature Act, 1959 — Section 15, 3, 3(1), 4(1), 5
High Courts24 Aug 2004Dismissed
Latutana Vs Rasotana and Others
Gauhati High Court · (2004) 3 GLT 510
Arunachal Pradesh Panchayat Raj (Conduct of Election) Rules, 2001 — Rule 12(4), 2, 3, 4, 48
High Courts24 Aug 2004
Samar Bhowmik Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 107 FLR 1173 : (2005) 3 GLR 150 : (2005) GLT 346 Supp
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 10, 11, 13, 15, 17Prevention of Corruption Act, 1947 — Section 5(1)
High Courts24 Aug 2004
Siddhartha Baruah and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 3 GLT 610
Evidence Act, 1872 — Section 123, 124, 126, 162
High Courts24 Aug 2004
Bazaloni Group Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (2005) 193 CTR 709 : (2005) 3 GLR 252 : (2005) 1 GLT 211 : (2005) 272 ITR 11
Assam Agricultural Income Tax Rules, 1939 — Rule 5Income Tax Act, 1961 — Section 30, 31, 32, 33, 34Income Tax Rules, 1962 — Rule 8
High Courts24 Aug 2004Allowed
Temba Singh and Others Vs Hemantakumar Singh and Others
Gauhati High Court · (2004) 08 GAU CK 0005
Constitution of India, 1950 — Article 309Public Works Department, Manipur, Assistant Engineers (Civil/Mechanical/Assistant Surveyor of Works) Recruitment Rules, 1975 — Rule 5
High Courts23 Aug 2004Allowed
Banamali Das @ Banoram Das Vs Padmanath Goswami and Others
Gauhati High Court · (2005) GLT 457 Supp
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 3, 5, 5(1), 64(1)Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Article 100, 113, 65
High Courts20 Aug 2004
Hem Chandra Bhuyan Vs State of Assam and Others
Gauhati High Court · (2005) 3 GLR 225 : (2005) 1 GLT 385
Assam Engineering (Public Works Department) Service Rules, 1978 — Rule 13, 13(1), 13(2)Constitution of India, 1950 — Article 162, 309
High Courts16 Aug 2004
Pabindra Deka Vs Monoranjan Das
Gauhati High Court · (2005) 2 GLT 133
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 1, 13, 24, 6General Clauses Act, 1897 — Section 10
High Courts16 Aug 2004
Lakmi Mongsang Vs State of Nagaland and Others
Gauhati High Court · (2005) 3 GLR 144 : (2004) 3 GLT 287
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 12(1), 12(2), 3(1), 3(2)
High Courts13 Aug 2004Allowed
Nazma Khatun Barbhuiya Vs State of Assam and Others
Gauhati High Court · (2005) 3 GLR 199