High Courts09 Sept 2004
Kulaborah Vs State of Assam
Gauhati High Court · (2005) 2 GLT 139
Penal Code, 1860 (IPC) — Section 304, 325
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 802 of 1,245
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
High Courts02 Sept 2004Dismissed
Moinul Haque Vs State of Assam
Gauhati High Court · (2005) 3 GLT 36
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 341, 354, 376, 376(1)
High Courts02 Sept 2004Dismissed
Deepalimorang and Another Vs State of Assam and Others
Gauhati High Court · (2004) GLT 800 Supp
Assam Panchayat Act, 1994 — Section 43Constitution of India, 1950 — Article 32
High Courts02 Sept 2004Dismissed
Uttam Mazumdar Vs State of Assam
Gauhati High Court · (2006) GLT 693 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Sept 2004Dismissed
George Williamson (Assam) Ltd. and Another Vs Madhu Paul @ Madhu Sudhan Paul
Gauhati High Court · (2005) 1 GLT 521
High Courts02 Sept 2004
Tonmoy Choudhury and Others Vs Mrinal Kumar Baruah and Others
Gauhati High Court · (2005) 4 GLT 450
Contempt of Courts Act, 1971 — Section 12
High Courts02 Sept 2004Allowed
Deepak Sharma Tamuli and Another Vs State of Assam
Gauhati High Court · (2006) GLT 699 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 2Prevention of Food Adulteration Rules, 1955 — Rule 32
High Courts01 Sept 2004
Pradip Kr. Roy Vs Ghulam Rabbani and Others
Gauhati High Court · (2005) 1 GLR 107
Criminal Procedure Code, 1973 (CrPC) — Section 245(1)Penal Code, 1860 (IPC) — Section 409
High Courts01 Sept 2004Dismissed
Daler Singh Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 104 FLR 1157 : (2005) 1 GLR 111
High Courts01 Sept 2004Dismissed
Bhakti Ram Gogoi Vs State of Assam and Others
Gauhati High Court · (2006) 1 GLR 832
Governing Admission to the Medical Colleges Rules — Rule 7(7)
High Courts01 Sept 2004Dismissed
Fakaruddin Ahmed Vs Parbin Sultana
Gauhati High Court · (2005) 1 GLR 105
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts31 Aug 2004Allowed
Mustt. Samdabibi and Others Vs Assam Board of Revenue and Others
Gauhati High Court · (2006) 1 GLR 648 : (2005) 1 GLT 518
Assam Board of Revenue Regulations, 1963 — Regulation 13, 14, 15, 20Assam Land and Revenue Regulation, 1886 — Section 100, 98, 99
High Courts30 Aug 2004Dismissed
Puspalata Pator and Another Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLT 261
High Courts30 Aug 2004Allowed
Haren Das Vs State of Assam and Others
Gauhati High Court · (2004) GLT 790 Supp
High Courts30 Aug 2004Dismissed
Iqbabul Haque Vs State of Assam and Others
Gauhati High Court · (2005) GLT 576 Supp
Constitution of India, 1950 — Article 226
High Courts30 Aug 2004Dismissed
Pallavi Lahkar (Bora) Vs State of Assam and Others
Gauhati High Court · (2005) GLT 545 Supp
Assam Trade Articles (Licencing and Control) Order, 1982 — Order 11, Order 11(2), Order 28
High Courts30 Aug 2004Allowed
Samsul Haque @ Samsul Alam Vs State of Assam
Gauhati High Court · (2005) 3 GLT 105
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 366, 366A, 376