High Courts11 May 2004
Leima Singh Choudhury and Others Vs Tarini Mohan Das and Others
Gauhati High Court · (2004) 05 GAU CK 0008
Specific Relief Act, 1963 — Section 6
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 811 of 1,245
High Courts11 May 2004Dismissed
Adhir Chandra Chowdhury Vs State of Tripura and Others
Gauhati High Court · (2006) 1 GLR 490 : (2005) GLT 742 Supp
Civil Procedure Code, 1908 (CPC) — Section 99Criminal Procedure Code, 1973 (CrPC) — Section 465
High Courts10 May 2004Dismissed
Rangmon Rongpi and Others Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLR 176 : (2010) 1 GLT 551
Assam Forest Act, 1891 — Section 72Constitution of India, 1950 — Article 21
High Courts10 May 2004
Ramjee Yadav and Others Vs Tripura Jute Mills Ltd. and Another
Gauhati High Court · (2004) 3 GLR 173
High Courts10 May 2004
Bibek Kr. Moitra and Others Vs Kamakhya Charan Ghose and Others
Gauhati High Court · (2005) 1 GLR 179 : (2005) GLT 532 Supp
High Courts10 May 2004
Ram Bhagat Agarwalla Vs State of Assam
Gauhati High Court · (2004) 3 GLT 27
Prevention of Food Adulteration Act, 1954 — Section 14A, 16, 19(2), 7Prevention of Food Adulteration Rules, 1955 — Rule 12A
High Courts06 May 2004
Matiram Mikir and Others Vs Assam Board of Revenue and Others
Gauhati High Court · (2005) GLT 1 Supp
Assam (Temporarily Settled Districts) Tenancy Act, 1935 — Section 4Assam Land and Revenue Regulation, 1886 — Regulation 1Assam Land Revenue Re-Assessment Act, 1936 — Section 3, 3(4)
High Courts06 May 2004Dismissed
Sanjay Jalan Vs Sunita Jalan
Gauhati High Court · (2006) 2 GLR 272
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(1), 177, 178Hindu Marriage (Amendment) Act, 1956 — Section 13, 19
High Courts06 May 2004
Sri Nepal Chandra Paul Vs State of Tripura and Others
Gauhati High Court · AIR 2004 Guw 160 : (2004) 3 GLR 557
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10Constitution of India, 1950 — Article 226
High Courts06 May 2004Dismissed
Manohar Deka Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 523
Constitution of India, 1950 — Article 14
High Courts06 May 2004Dismissed
Radhey Shyam Singh Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 3 GLR 307 : (2004) 2 GLT 1432
Army Act, 1950 — Section 69, 70Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts06 May 2004
Jodhraj Baid Vs State of Mizoram and Others
Gauhati High Court · (2005) 2 GLR 393 : (2006) 2 GLT 673 : (2004) 3 GLT 30
Administer Justice Rules, 1937 — Rule 1, 10, 11, 14, 14AAdministration of Justice Rules, 1953 — Rule 9Constitution of India, 1950 — Article 21, 217(1), 217(2), 226, 233
High Courts06 May 2004
Nikhil Paul Vs State of Assam
Gauhati High Court · (2005) CriLJ 1586 : (2005) 1 GLR 36 : (2005) 2 GLT 113
Prevention of Food Adulteration Act, 1954 — Section 20AA
High Courts05 May 2004Dismissed
Khalilur Rahman Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLT 578
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 9, Order 5 Rule 9A
High Courts05 May 2004
CWT Vs Abdulsaeed Abdulhamid
Gauhati High Court · (2006) 281 ITR 133
Wealth Tax Act, 1957 — Section 27(1), 7
High Courts05 May 2004Dismissed
Sri Rohit Newar and Others etc. Vs State of Assam and Others
Gauhati High Court · AIR 2005 Guw 26 : (2005) 2 GLR 91 : (2004) 2 GLT 1272
Assam Minor Mineral Concessions Rules, 1994 — Rule 2Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 3
High Courts05 May 2004
Nalini Kanta Sharma Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 507 : (2005) GLT 721 Supp
Constitution of India, 1950 — Article 226
High Courts05 May 2004
Arpita Bhattacharjee Vs Subrata Bhattacharjee
Gauhati High Court · (2004) 3 GLR 177 : (2004) 3 GLT 94 : (2005) 1 LLJ 540
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 May 2004Dismissed
Nripendra Narayan Mahanta Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 568 : (2005) 1 GLT 420
Assam Co-operative Societies Act, 1949 — Section 34Constitution of India, 1950 — Article 226
High Courts04 May 2004Dismissed
Bansal Associates Ltd. and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 2 GLT 451
Constitution of India, 1950 — Article 226Railways Act, 1989 — Section 73, 78