COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 804 of 1,245

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

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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)

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High Courts13 Aug 2004Allowed

Nazma Khatun Barbhuiya Vs State of Assam and Others

Gauhati High Court · (2005) 3 GLR 199

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High Courts12 Aug 2004Dismissed

Association to Uplift Rural Undertaking Action, Training and Education (Aureate) and Another Vs State of Assam and Others

Gauhati High Court · (2005) 3 GLR 203

Constitution of India, 1950 — Article 226

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High Courts12 Aug 2004Allowed

Rabia Khatun and Others Vs Moinuddin Ahmed and Others

Gauhati High Court · (2005) 3 GLR 194 : (2004) 3 GLT 173

Civil Procedure Code, 1908 (CPC) — Section 21, 21(2), 99Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 11

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High Courts12 Aug 2004

Brahmaputra Iron and Steel Co. Pvt. Ltd. Vs Commissioner of Income Tax and Another

Gauhati High Court · (2005) GLT 642 Supp

Income Tax Act, 1961 — Section 68

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High Courts12 Aug 2004Dismissed

Rimmar Taso Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2005) 1 GLR 1

Constitution of India, 1950 — Article 226

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High Courts11 Aug 2004Dismissed

Promod Hazarika and Another Vs Haren Das

Gauhati High Court · (2005) GLT 453 Supp

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115Evidence Act, 1872 — Section 74, 77

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High Courts09 Aug 2004Dismissed

HPS India (P) Ltd. and Others Vs Srei International Finance Ltd. and Another

Gauhati High Court · (2004) 3 GLT 582

Constitution of India, 1950 — Article 221, 226, 28, 322Criminal Procedure Code, 1973 (CrPC) — Section 136, 155(2), 156, 2, 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 141, 142

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High Courts09 Aug 2004

Makbul Hussain Saikia Vs State of Assam and Others

Gauhati High Court · (2004) 3 GLT 334

Assam Chief Judicial Magistrate Establishment (Ministerial) Service Rules, 1987 — Rule 15, 6

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High Courts09 Aug 2004

Union of India (UOI) and Another Vs Central Administrative Tribunal and Others

Gauhati High Court · (2005) 1 GLT 201

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High Courts09 Aug 2004

Ataur Rasul Vs Imtiaz Rasul and Another

Gauhati High Court · (2004) GLT 673 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 240, 245, 245(1)Penal Code, 1860 (IPC) — Section 34, 468

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High Courts09 Aug 2004Dismissed

Bhabesh Ch. Baroowa Vs Escorts Finance Ltd.

Gauhati High Court · (2005) 1 GLT 67

Constitution of India, 1950 — Article 156(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 2, 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 138(C), 139, 142

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High Courts09 Aug 2004Allowed

Md. Mansur Ali Vs Md. Habibur Rahman

Gauhati High Court · (2005) 3 GLR 140 : (2006) GLT 679 Supp

Negotiable Instruments Act, 1881 (NI) — Section 118Stamp Act, 1899 — Section 35, 36, 61

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High Courts09 Aug 2004Dismissed

Pramod Kumar and Another Vs Naresh Auto Finance Co.

Gauhati High Court · (2005) 3 GLR 138

Penal Code, 1860 (IPC) — Section 34, 420, 422, 424, 506

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High Courts09 Aug 2004Dismissed

Mohammed Ali Sk and Others Vs Kalima Bewa and Others

Gauhati High Court · (2005) 3 GLR 189 : (2005) GLT 713 Supp

Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 66Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 11

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High Courts09 Aug 2004

Ganesh Das and Others Vs State of Assam and Others

Gauhati High Court · (2005) GLT 385 Supp

Assam Panchayat (Financial) Rules, 2002 — Rule 47Assam Panchayat Act, 1994 — Section 105, 106, 109, 109(6), 112

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High Courts04 Aug 2004Allowed

State of Manipur and Others Vs Arambam Kameshwar Singh

Gauhati High Court · (2004) 2 GLT 718

Constitution of India, 1950 — Article 141National Security Act, 1980 — Section 3, 3(2), 3(3)Penal Code, 1860 (IPC) — Section 121, 121A

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High Courts04 Aug 2004Dismissed

Abedur Rahman and Others Vs Hasibuddin Barbhuiya

Gauhati High Court · (2005) 1 GLR 142

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts03 Aug 2004Dismissed

Subhash Ghosh Vs State of Assam

Gauhati High Court · (2004) GLT 670 Supp

General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 14A, 16, 7

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