High Courts30 Apr 2004Dismissed
Manabendu Das Choudhury Vs State of Tripura and Others
Gauhati High Court · AIR 2005 Guw 69 : (2004) 3 GLR 430 : (2005) GLT 877 Supp
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 812 of 1,245
High Courts30 Apr 2004Allowed
Sujit Kumar Das and Others Vs State of Tripura and Another
Gauhati High Court · (2005) 1 GLR 314 : (2004) 3 GLT 686
Land Acquisition Act, 1894 — Section 18
High Courts30 Apr 2004
Bijay Kr. Chowdhury Vs State of Tripura and Others
Gauhati High Court · (2004) 3 GLR 326 : (2005) GLT 661 Supp
Constitution of India, 1950 — Article 226
High Courts30 Apr 2004
State of Tripura and Others Vs Arindam Ghosh
Gauhati High Court · (2004) 3 GLR 334
Constitution of India, 1950 — Article 226Tripura State Civil Services (Leave) Rules, 1986 — Rule 43, 7(1)
High Courts29 Apr 2004Dismissed
Prabin Gogoi Vs Ambika Gogoi
Gauhati High Court · (2004) 3 GLR 286
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 326, 341
High Courts29 Apr 2004Allowed
Md. Ajim Uddin Sheikh Vs State of Assam
Gauhati High Court · (2004) 3 GLR 201
Railway Property (Unlawful Possession) Act, 1966 — Section 3(9)
High Courts29 Apr 2004
Mrinali Kagyuing Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLT 554
High Courts29 Apr 2004Dismissed
Manager, Kaliabor Tea Estate Vs Chakra Hazarika and Others
Gauhati High Court · (2004) 2 GLT 306
Civil Procedure Code Amendment Act, 2002 — Section 15(4)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts28 Apr 2004Dismissed
Bhola Hazarika Vs State of Assam
Gauhati High Court · (2004) 3 GLR 181
Penal Code, 1860 (IPC) — Section 411
High Courts28 Apr 2004Dismissed
Khireswar Bora Vs State of Assam
Gauhati High Court · (2004) 3 GLR 220 : (2005) GLT 618 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164, 200, 202, 202(1)
High Courts27 Apr 2004Dismissed
Hema Handique and Others Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 271
Constitution of India, 1950 — Article 226
High Courts27 Apr 2004
Krishna Kanta Hazarika Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 3 GLR 331
National Security Act, 1980 — Section 3(3)
High Courts27 Apr 2004Dismissed
Nirmal Kalita Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 614
Constitution of India, 1950 — Article 21
High Courts23 Apr 2004
Gyanti Taki Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2005) GLT 713 Supp
High Courts23 Apr 2004
Oriental Insurance Company Ltd. Vs Joya Ghosh and Another
Gauhati High Court · (2004) 3 GLR 435 : (2005) 1 LLJ 274
Workmens Compensation Act, 1923 — Section 5
High Courts23 Apr 2004
Farjana Banu Vs Parvez Alam
Gauhati High Court · (2004) 3 GLR 405 : (2004) 3 GLT 104
High Courts23 Apr 2004Dismissed
Purnendu Dutta Vs State of Tripura and Others
Gauhati High Court · (2004) 3 GLT 679
Constitution of India, 1950 — Article 226
High Courts22 Apr 2004Dismissed
Sadhan Chandra Ghosh Vs State of Assam
Gauhati High Court · (2004) 3 GLR 594
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts22 Apr 2004Dismissed
Management of Muttrapore Tea Estate Vs Presiding Officer, Labour Court and Others
Gauhati High Court · (2004) 3 GLR 338 : (2005) GLT 338 Supp : (2005) 1 LLJ 660
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 36(4)
High Courts22 Apr 2004Allowed
Arambam Kameswar Singh Vs District Magistrate and Others
Gauhati High Court · (2004) 3 GLR 194
National Security Act, 1980 — Section 3(3)