High Courts22 Apr 2004Allowed
Arunava Bhowmik Vs State of Assam
Gauhati High Court · (2005) 1 GLT 45
Penal Code, 1860 (IPC) — Section 498(A)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 813 of 1,245
High Courts21 Apr 2004Dismissed
Birpatra Tanti and Others Vs State of Assam
Gauhati High Court · (2004) 3 GLR 598 : (2004) 3 GLT 101
High Courts21 Apr 2004
Jiban Das Vs State of Assam
Gauhati High Court · (2005) 1 GLR 144 : (2004) 2 GLT 1668
Penal Code, 1860 (IPC) — Section 320
High Courts21 Apr 2004Dismissed
Man Mohan Das and Another Vs State of Tripura and Others
Gauhati High Court · (2005) 1 GLR 320 : (2005) GLT 645 Supp
Land Acquisition Act, 1894 — Section 18, 18(2), 30
High Courts21 Apr 2004Dismissed
Gaur Moni Singha Vs State of Assam
Gauhati High Court · (2005) CriLJ 519 : (2005) 1 GLR 135 : (2004) 2 GLT 1665
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 52, 55, 57
High Courts21 Apr 2004Dismissed
Pranati Moda (Saha) Vs State of Tripura and Others
Gauhati High Court · (2005) 1 GLR 395
Constitution of India, 1950 — Article 14, 16
High Courts21 Apr 2004Allowed
Nazrul Haque Choudhury Vs State of Assam
Gauhati High Court · (2004) 3 GLT 453
Criminal Procedure Code, 1973 (CrPC) — Section 172Penal Code, 1860 (IPC) — Section 342, 376
High Courts19 Apr 2004Allowed
Santosh Kumar Sarma Vs State of Assam
Gauhati High Court · (2005) CriLJ 1029
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 12
High Courts19 Apr 2004
Santosh Kr. Sarma Vs State of Assam
Gauhati High Court · (2005) 1 GLR 382 : (2005) GLT 494 Supp
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts15 Apr 2004Dismissed
Rita Das and Another Vs Girindra and Others
Gauhati High Court · (2004) 3 GLR 239 : (2005) GLT 665 Supp
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 53, 53(1)
High Courts09 Apr 2004Dismissed
Ramdeo Ranglal Vs Ghooronia Tea Co. (P.) Ltd.
Gauhati High Court · (2006) 1 BC 373 : (2005) 126 CompCas 193 : (2006) 1 GLR 414 : (2004) 2 GLT 1298 : (2005) 60 SCL 449
Assam Money Lenders Act, 1934 — Section 2(1), 7DCompanies (Court) Rules, 1959 — Rule 24, 96Companies Act, 1956 — Section 433, 434, 434(1), 9
High Courts09 Apr 2004Allowed
Ranu Chodhury @ Ajit Roy Choudhury and Others Vs Suresh CH. Das and Others
Gauhati High Court · (2004) 1 GLT 686
Assam Land and Revenue Regulation, 1886 — Section 97(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 41 Rule 31, 54
High Courts08 Apr 2004
Van Khuma Vs State of Mizoram and Others
Gauhati High Court · (2004) 2 GLT 571
Constitution of India, 1950 — Article 14, 226
High Courts08 Apr 2004
T. Lalropuia Vs State of Mizoram and Others
Gauhati High Court · (2004) 3 GLR 352 : (2004) 2 GLT 1541
High Courts08 Apr 2004Dismissed
Robin Das Vs Civil Judge (Sr. Div.) and Another
Gauhati High Court · (2004) 3 GLR 612 : (2005) 1 GLT 538
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 148, 151
High Courts08 Apr 2004Allowed
Sh. Lalhunpuia Vs State of Mizoram
Gauhati High Court · (2004) CriLJ 3447 : (2004) 3 GLR 196 : (2004) 2 GLT 1377
Criminal Procedure Code, 1973 (CrPC) — Section 303, 304Penal Code, 1860 (IPC) — Section 376
High Courts08 Apr 2004Allowed
North Eastern Trade International Vs Hindustan Paper Corporation Ltd. and Others
Gauhati High Court · (2004) 1 GLT 706
Constitution of India, 1950 — Article 12, 226
High Courts08 Apr 2004Dismissed
Computer Associated Idustries of Mizoram Vs The Secretary to The Govt. of Mizoram and Others
Gauhati High Court · (2004) 1 GLT 721
Constitution of India, 1950 — Article 14, 19(1), 226, 298Preferential Store Purchase Rules, 1994 — Rule 6(1)
High Courts08 Apr 2004
Lalhmingliana Bawitlung and ORS. Vs State of Mizoram
Gauhati High Court · (2005) 3 GLR 543 : (2004) 2 GLT 377
Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Chapter 5A Rule 2(d), Chapter 5A Rule 2(d)
High Courts07 Apr 2004
Saleha Bewa Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLT 109