High Courts25 Feb 2004Allowed
Azmal Hussain Ahmed Vs State of Assam
Gauhati High Court · (2004) GLT 172 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 19(2), 7
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 820 of 1,245
High Courts25 Feb 2004
Rewati Bala Sahariah Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLT 227
Assam Elementary Education (Provincialisation) Services and Conduct Rules, 1981 — Rule 5
High Courts25 Feb 2004Allowed
Mahendra Bherihar Vs North Eastern Coal Fields and Others
Gauhati High Court · (2005) 1 GLR 224 : (2004) 2 GLT 156
High Courts24 Feb 2004
Hamida Khatun and Others Vs Loobha Tea Co. Ltd. and Others
Gauhati High Court · (2005) 4 ACC 175 : (2005) 2 GLR 499 : (2004) 1 GLT 382
Motor Vehicles (Amendment) Act, 1989 — Section 95Motor Vehicles (Amendment) Act, 1994 — Section 108, 147(1), 147(2), 46, 95(1)Motor Vehicles Act, 1939 — Section 2(14), 2(8), 95
High Courts23 Feb 2004Dismissed
Islam Uddin Barbhuiya Vs State of Assam and Others
Gauhati High Court · (2005) CriLJ 1464 : (2004) 1 GLT 658
Criminal Procedure Code, 1973 (CrPC) — Section 164, 307, 397, 401Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts23 Feb 2004Allowed
Union of India (UOI) and Others Vs Sukraj Debbarama
Gauhati High Court · (2004) 3 GLR 660 : (2005) GLT 651 Supp
Constitution of India, 1950 — Article 226, 227
High Courts23 Feb 2004
Union of India (UOI) and Others Vs Bhanu Lodh and Others
Gauhati High Court · (2004) 3 GLR 653
Food Corporations Act, 1964 — Section 12A, 44, 6(2)
High Courts23 Feb 2004Dismissed
Association of The Candidates Vs State of Manipur and Others
Gauhati High Court · (2004) GLT 538 Supp
Constitution of India, 1950 — Article 14, 226
High Courts23 Feb 2004Dismissed
Nitya Harimazumder and Others Vs State of Tripura and Others
Gauhati High Court · (2004) GLT 347 Supp
Civil Procedure Code, 1908 (CPC) — Section 100Tripura Public Premises (Eviction of Unauthorised Occupants) Act, 1983 — Section 4
High Courts23 Feb 2004Dismissed
State of Tripura and Others Vs Chandan @ Chandanmoy Dasgupta and Others
Gauhati High Court · (2005) 1 GLR 422 : (2004) 2 GLT 135
Constitution of India, 1950 — Article 226
High Courts23 Feb 2004
Makhan Chandra Deb Vs Puran Baraik and Others
Gauhati High Court · (2004) 3 GLR 630 : (2004) 2 GLT 198
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Feb 2004Dismissed
Lutfar Ramman and Others Vs Abdul Jalil and Others
Gauhati High Court · AIR 2005 Guw 9 : (2004) 3 GLR 478 : (2004) 1 GLT 493
Evidence Act, 1872 — Section 77
High Courts20 Feb 2004Dismissed
Rakhal Ch. Dey and Others Vs Dr. Surendra Nath Sarma and Others
Gauhati High Court · (2004) 3 GLR 214 : (2004) 2 GLT 1350
High Courts20 Feb 2004Dismissed
Tripura State Co-op. Bank Ltd. Vs Shambhu Paul and Another
Gauhati High Court · AIR 2004 Guw 157 : (2004) 1 GLT 445
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, 115, 35B
High Courts20 Feb 2004
Pramod Barmah and Others Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 265
High Courts20 Feb 2004Allowed
Xavier P. Mao Vs North Eastern Hills University and Others
Gauhati High Court · (2004) 1 GLT 399
Constitution of India, 1950 — Article 14, 16
High Courts20 Feb 2004Allowed
Nurul Miah and Others Vs State of Tripura
Gauhati High Court · (2005) 1 GLR 546 : (2004) 2 GLT 1531
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 395, 396
High Courts19 Feb 2004
Ajit Pal and Others Vs State of Tripura and Others
Gauhati High Court · (2004) 3 GLR 452 : (2004) 1 GLT 737
Tripura Gram Panchayat Act, 1993 — Section 24, 27(4)Tripura Gram Panchayat Rules, 1993 — Rule 6, 7
High Courts19 Feb 2004
Bhavikshan Tiwari Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 2 GLR 581
Central Civil Services (Pension) Rules, 1972 — Rule 48(1)
High Courts19 Feb 2004
Cement Corporation of India Ltd. Vs Achyut Chandra Das and Others
Gauhati High Court · (2004) 3 GLR 459
Constitution of India, 1950 — Article 226