High Courts10 Dec 2004Dismissed
Ghawar Chand Gangh and Another Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLR 688 : (2006) 146 STC 625
Assam General Sales Tax Act, 1993 — Section 9(4)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 797 of 1,245
High Courts10 Dec 2004Dismissed
Raghunath Choudhury and Others Vs Rameshwar Rai and Others
Gauhati High Court · (2004) 12 GAU CK 0060
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 2, Order 39 Rule 1, Order 39 Rule 2, 115Constitution of India, 1950 — Article 226, 227
High Courts10 Dec 2004Dismissed
Mahtab Ahmed and Another Vs Hira Hussain and Others
Gauhati High Court · (2006) 2 GLR 212 : (2004) 3 GLT 705
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(1), Order 21 Rule 2(2), Order 21 Rule 2(3), Order 21 Rule 22, 47
High Courts09 Dec 2004
Chief Engineer, Project Pushpak Vs Lalremruata
Gauhati High Court · (2005) 3 GLR 105 : (2005) 2 GLT 229
Lushai Hills Autonomous District (Administration of Justice) Rules, 1953 — Rule 23, 24, 59
High Courts09 Dec 2004Allowed
Arun Nandi Vs State of Assam
Gauhati High Court · (2005) 3 GLR 17 : (2005) 1 GLT 540
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts09 Dec 2004Allowed
Jahur Uddin Mazarbhuiya and Another Vs Resida Khatun and Others
Gauhati High Court · (2005) 1 GLR 724 : (2006) GLT 710 Supp
High Courts09 Dec 2004Allowed
Tsubongse Sangtam and Another Vs State of Nagaland and Others
Gauhati High Court · (2005) 3 GLR 131 : (2005) 2 GLT 423
Central Civil Services (Pension) Rules, 1972 — Rule 9Constitution of India, 1950 — Article 41
High Courts09 Dec 2004
On the Death of Ibrahim Ali his Legal heirs Vs On the Death of Rekib Ali, his Legal heirs and Others
Gauhati High Court · (2005) 1 GLR 720
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts09 Dec 2004Allowed
Kala Mea his L.Rs. and Others Vs Rekib Ali and Others
Gauhati High Court · (2006) GLT 714 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts09 Dec 2004Allowed
Soibam (O) Khomdonbi Devi Vs State of Manipur and Others
Gauhati High Court · (2005) GLT 352 Supp
Constitution of India, 1950 — Article 21, 226, 32
High Courts07 Dec 2004Allowed
Nokolenlemba Vs State of Nagaland and Others
Gauhati High Court · (2006) 1 GLR 806 : (2005) 1 GLT 474
Constitution of India, 1950 — Article 20(3), 21, 22, 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 176, 41, 46, 49
High Courts07 Dec 2004Dismissed
Md. Mohibul Haque Vs Banendra Kumar Mushahary
Gauhati High Court · (2006) 1 GLR 818 : (2005) 1 GLT 120
Representation of the People Act, 1951 — Section 80, 80A
High Courts07 Dec 2004Allowed
Haladhar Talukdar Vs Laskhipatowari and Others
Gauhati High Court · (2006) 2 GLT 594
Assam Urban Areas Rent Control Act, 1972 — Section 2, 5
High Courts07 Dec 2004
Bhagwan Pd. Sahu Vs Dipak Bhagawati and Others
Gauhati High Court · (2005) 1 GLT 399
Assam Urban Areas Rent Control (Amendment) Act, 1987 — Section 5(A)Assam Urban Areas Rent Control Act, 1972 — Section 5(4), 5(A)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 Dec 2004
Roland Sema Vs State of Nagaland and Others
Gauhati High Court · (2006) 1 GLR 795
Nagaland Municipal Council Act, 2001 — Section 42, 43, 45Nagaland Municipal Election Rules, 2003 — Rule 27(6)
High Courts06 Dec 2004
Ganesh Chetri and Others Vs Zantsemo Murry and Others
Gauhati High Court · (2005) GLT 669 Supp
Constitution of India, 1950 — Article 227
High Courts06 Dec 2004Allowed
Sunahar Ali and Others Vs Abdul Rahman and Others
Gauhati High Court · (2005) 2 GLR 561
High Courts03 Dec 2004Allowed
Amit Agarwal Vs Union of India (UOI) and Others
Gauhati High Court · (2007) 1 GLR 313 : (2005) 1 GLT 527
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 10Essential Commodities Act, 1955 — Section 7
High Courts03 Dec 2004
Smti Maya Rani Banik and Another Vs State of Tripura and Others
Gauhati High Court · AIR 2005 Guw 64
Criminal Procedure Code, 1973 (CrPC) — Section 174