High Courts19 Feb 2004Dismissed
Ramgopal Lohia and Others Vs State of Assam
Gauhati High Court · (2005) 1 GLR 260 : (2004) 1 GLT 627
Essential Commodities Act, 1955 — Section 10
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 821 of 1,245
High Courts19 Feb 2004
Niranjan Mahanta and Others Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLR 427 : (2004) 2 GLT 1326
Constitution of India, 1950 — Article 14, 16(1), 244(2)
High Courts19 Feb 2004Allowed
Guru Prashad Chakraborty Vs Tripura University and Others
Gauhati High Court · (2005) 1 GLR 457 : (2004) 2 GLT 1316
Tripura Universitys First Ordinances, 1989 — Section 3(19), 9(2)
High Courts19 Feb 2004Allowed
Keshkuri Pathar Meen Samabai Samittee Limited and Others Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLR 193 : (2004) 3 GLT 24
Fisheries Rules, 1953 — Rule 12
High Courts18 Feb 2004Allowed
Anowarul Haque Barlaskar Vs State of Assam
Gauhati High Court · (2004) 2 GLT 95
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 419, 420, 468
High Courts18 Feb 2004Dismissed
Abdul Roud Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLR 256
High Courts18 Feb 2004
Hindustan Paper Corporation Ltd. Vs Union of India (UOI)
Gauhati High Court · (2004) 3 GLR 441 : (2004) 3 LLJ 834
Industrial Disputes Act, 1947 — Section 10, 2
High Courts18 Feb 2004Allowed
Uttam Hazarika Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 1 GLT 330
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)
High Courts18 Feb 2004Allowed
Jodhpur Tea and Industries (P) Ltd. Vs A.S.E.B. and Others
Gauhati High Court · (2005) 1 GLR 291
Electricity (Supply) Act, 1948 — Section 49
High Courts17 Feb 2004Dismissed
State of Tripura and Others Vs Tripura Technical Employees Association and Others
Gauhati High Court · (2005) GLT 525 Supp
Limitation Act, 1963 — Section 5
High Courts17 Feb 2004Allowed
Phatik Ch. Talukdar Vs Assam State Electricity Board
Gauhati High Court · (2004) 3 GLR 438
Constitution of India, 1950 — Article 21, 226Electricity Rules, 1956 — Rule 91
High Courts17 Feb 2004Dismissed
Manoranjan Dey and Others Vs Mukunda Deb Barma and Others
Gauhati High Court · (2004) 2 GLT 51
Constitution of India, 1950 — Article 227Tripura Buildings (Lease and Rent Control) Act, 1975 — Section 12(2)
High Courts16 Feb 2004Allowed
Eri-Tech Ltd. and Another Vs Bharat Sanchar Nigam Ltd. and Others
Gauhati High Court · (2004) 3 GLR 487
High Courts16 Feb 2004Dismissed
Tulsi Sahu Vs Dhan Nayak
Gauhati High Court · (2004) 1 GLR 633 : (2004) 1 GLT 206
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts13 Feb 2004Allowed
Binod Saharia Vs Prag Bosimi Synthetics Limited and Others
Gauhati High Court · (2005) 1 GLR 286 : (2004) 2 GLT 141
High Courts13 Feb 2004Dismissed
Eastern Commercial Enterprise Vs North Eastern Electric Power Corporation and Another
Gauhati High Court · (2004) 1 GLT 485
Constitution of India, 1950 — Article 14, 19(1), 226(3)
High Courts13 Feb 2004Dismissed
Trilok Chand Thakur Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2004) 2 GLR 589 : (2005) GLT 174 Supp
Constitution of India, 1950 — Article 226
High Courts13 Feb 2004Allowed
Synergy Composites Pvt. Ltd. Vs Hindustan Paper Corporation Ltd. and Others
Gauhati High Court · (2004) 2 GLR 406 : (2004) 2 GLT 117
Constitution of India, 1950 — Article 226
High Courts13 Feb 2004Dismissed
Rambhabala Devi Sahariah Vs Multipurpose Progressive Association Japorigog and Others
Gauhati High Court · (2004) 2 GLR 365 : (2004) 1 GLT 228
Constitution of India, 1950 — Article 226
High Courts13 Feb 2004Allowed
Thanglenmang Hangsing Vs District Magistrate and Others
Gauhati High Court · (2004) 2 GLR 612 : (2004) 1 GLT 646
National Security Act, 1980 — Section 3(2), 3(3)