COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 800 of 1,245

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

Premomay Basu Vs On the Death of Sudip Purkayastha, his Legal heirs and Others

Gauhati High Court · (2005) 2 GLR 577 : (2005) 1 GLT 407

Assam Urban Areas Rent Control Act, 1972 — Section 2Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 9 Rule 9

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High Courts17 Nov 2004Dismissed

J. Lalthangliana Vs Liansuama and Others

Gauhati High Court · (2005) 2 GLR 336 : (2005) 1 GLT 36

Representation of the People Act, 1950 — Section 16, 19, 27(5)Representation of the People Act, 1951 — Section 100(1), 2(1), 62, 62(2), 62(3)

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High Courts16 Nov 2004

Bipul Chandra Paul Vs Sandhya Saha

Gauhati High Court · (2004) 3 GLT 427

Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(4)

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High Courts16 Nov 2004

Gautam Kr. Deb Barma and Another Vs State of Tripura and Others

Gauhati High Court · (2005) 1 GLT 326

Constitution of India, 1950 — Article 226, 342

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High Courts16 Nov 2004Allowed

Bharat Sanchar Nigam Limited (BSNL) and Others Vs Nikhil Nandi Majumdar and Others

Gauhati High Court · (2005) 1 GLT 152

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Constitution of India, 1950 — Article 226, 227

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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

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High Courts16 Nov 2004

Chandra Sekhar Bhowmik and Others Vs State of Tripura and Others

Gauhati High Court · (2006) GLT 308 Supp

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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)

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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

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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

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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

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High Courts15 Oct 2004Dismissed