High Courts26 Mar 2004
Narat mal Nahata Vs State of Assam
Gauhati High Court · (2004) 3 GLR 361 : (2004) 1 GLT 668
Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 20(1)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 816 of 1,245
High Courts26 Mar 2004Allowed
Managing Committee, Ujan Lohit Kherkatia Suti Min Samabai Samiti Ltd. and Another Vs State of Assam and Another
Gauhati High Court · (2004) 3 GLR 548 : (2004) 2 GLT 1155
Fisheries Rules, 1953 — Rule 12
High Courts26 Mar 2004
Dhiren Kalita Vs State of Assam
Gauhati High Court · (2004) 3 GLR 207
Criminal Procedure Code, 1973 (CrPC) — Section 433Penal Code, 1860 (IPC) — Section 368, 420, 471
High Courts26 Mar 2004Allowed
Kanika Choudhury Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLR 606 : (2004) 2 GLT 1417
Assam Panchayat Act, 1994 — Section 15, 15(3), 15(5)
High Courts26 Mar 2004
Bodhraj Jamawal Vs Union of India (UOI) and Another
Gauhati High Court · (2004) 3 GLR 515
Constitution of India, 1950 — Article 226
High Courts26 Mar 2004Allowed
Bhabish Dihingia Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLT 161
Assam Municipal Act, 1956 — Section 33Constitution of India, 1950 — Article 243T, 243T(3)
High Courts26 Mar 2004Allowed
Lilabati Baisya Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 540 : (2004) 2 GLT 1366
Constitution of India, 1950 — Article 21, 226
High Courts26 Mar 2004Allowed
Raso Tana Vs Election Commissioner, Panchayat Raj and Others
Gauhati High Court · (2006) 2 GLR 249 : (2004) 2 GLT 1144
Arunachal Pradesh Panchayat Raj (Conduct of Election) Rules, 2001 — Rule 10, 12, 12(4), 4, 5
High Courts26 Mar 2004Allowed
Managing Director, Food Corporation of India and Others Vs B.G. Rice and Oil Mills
Gauhati High Court · (2005) GLT 693 Supp
Limitation Act, 1963 — Article 113, 18
High Courts26 Mar 2004Dismissed
Wallamphang Roy Vs State of Meghalaya and Others
Gauhati High Court · (2004) 2 GLT 403
Constitution of India, 1950 — Article 21, 226
High Courts25 Mar 2004Dismissed
Niranjan Singh Vs State of Assam and Others
Gauhati High Court · (2005) 104 FLR 211 : (2004) 3 GLR 601
High Courts24 Mar 2004
Samarendra Kishore Endow Vs State Bank of India and Others
Gauhati High Court · (2004) 3 GLR 36 : (2004) 1 GLT 449 : (2004) 2 LLJ 1122
Constitution of India, 1950 — Article 226
High Courts24 Mar 2004
Md. Sukhen Ali and Others Vs State of Assam
Gauhati High Court · (2004) 3 GLR 510 : (2004) 2 GLT 1399
Criminal Procedure Code, 1973 (CrPC) — Section 172, 172(2), 313
High Courts24 Mar 2004Dismissed
Ranbir Dutta Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 298 : (2004) 2 GLT 1396
Assam Aided Higher Secondary, High and Meddle Schools Manegement Rules, 1976 — Rule 4
High Courts24 Mar 2004Dismissed
Takam Sanjay Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2004) 2 GLT 392
Constitution of India, 1950 — Article 226
High Courts24 Mar 2004
Swapan Kumar Sarkar Vs State Bank of India and Others
Gauhati High Court · (2004) GLT 766 Supp
State Bank of India (Officers Service) Rules, 1992 — Rule 50(1), 50(4), 67, 67(2), 67(4)
High Courts24 Mar 2004Dismissed
Assam State Electricity Board Vs On Death of Jethua Mikir, his Sons
Gauhati High Court · (2004) 3 GLR 73
Land Acquisition Act, 1894 — Section 23, 4
High Courts24 Mar 2004Dismissed
Assam State Electricity Board Vs Latish Chandra Tamung and Others L.Rs. of Jethua Mikir
Gauhati High Court · (2005) GLT 797 Supp
Land Acquisition Act, 1894 — Section 18, 23(1), 23(2), 4, 4(1)
High Courts23 Mar 2004
Tuniram Katoni and Others Vs Golap Chandra Katoni
Gauhati High Court · (2004) 3 GLR 641
Assam Land and Revenue Regulation, 1886 — Section 154
High Courts23 Mar 2004Dismissed
Salma Akhtara Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 591