High Courts18 Nov 2003
Monoranjan Doloy @ Mangal Singh Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 3 GLT 727
National Security Act, 1980 — Section 3(4)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 831 of 1,245
High Courts18 Nov 2003
California Pacific Trading Corporation Vs Kitply Industries Ltd.
Gauhati High Court · (2004) 118 CompCas 580 : (2004) 52 SCL 621
Civil Procedure Code, 1908 (CPC) — Section 13Companies Act, 1956 — Section 433, 434
High Courts18 Nov 2003
Agin Taboh and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 3 GLT 621
Lecturer of Government College (Group A Post) Recruitment Rules, 1990 — Rule 3, 5University Grants Commission Act, 1956 — Section 14, 26, 26(1)
High Courts14 Nov 2003
Gyati Hangu and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 2 GLR 331 : (2003) 3 GLT 691
All India Radio and Doordarshan (Transmission Executive) Recruitment (Amendment) Rules, 1994 — Rule 4Constitution of India, 1950 — Article 309
High Courts14 Nov 2003Dismissed
Chanchal Rakshit Vs State of Tripura and Others
Gauhati High Court · (2005) 1 GLR 56
High Courts14 Nov 2003Dismissed
M.S. Chahal Vs Union of India (UOI) and Others
Gauhati High Court · (2004) GLT 548 Supp
Constitution of India, 1950 — Article 226
High Courts14 Nov 2003Dismissed
Manik Chandra Pal Vs B.K. Chakraborty
Gauhati High Court · (2004) CriLJ 1269 : (2005) 1 GLR 51 : (2005) GLT 180 Supp
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2
High Courts14 Nov 2003Dismissed
Md. Abdul Sattar Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 1 GLR 155
Constitution of India, 1950 — Article 226(2)
High Courts14 Nov 2003Dismissed
Biswanath Saha Vs Gouri Karmakar and Others
Gauhati High Court · (2006) 1 GLR 652
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106, 107
High Courts13 Nov 2003Allowed
Kandarpa Pathak Vs Ujjal Pada Ganguly
Gauhati High Court · (2004) 2 GLR 639 : (2005) GLT 504 Supp
Penal Code, 1860 (IPC) — Section 415
High Courts13 Nov 2003Allowed
Rabin Chandra Bhuyan Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 2 GLR 619 : (2005) GLT 230 Supp
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19
High Courts13 Nov 2003Allowed
Bhairam Parik and Another Vs State of Assam
Gauhati High Court · (2005) 1 GLR 84
Prevention of Food Adulteration Act, 1954 — Section 11Prevention of Food Adulteration Rules, 1955 — Rule 12C, 14, 9
High Courts12 Nov 2003Dismissed
L. Dorendra Singh Vs Manipur Public School Society and Another
Gauhati High Court · (2004) 2 GLR 644 : (2005) GLT 98 Supp
Constitution of India, 1950 — Article 12, 226
High Courts12 Nov 2003Dismissed
Piyush Madhukar Vs The State of Assam and Others
Gauhati High Court · (2004) 2 GLR 658 : (2005) GLT 556 Supp
Constitution of India, 1950 — Article 226
High Courts12 Nov 2003Dismissed
Vijay Kumar Gupta and Others Vs Assam State Weaving and Manufacturing Company Ltd.
Gauhati High Court · (2004) 2 GLR 34
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 Nov 2003Partly Allowed
Manoj Kumar Deb Roy Vs State of Assam and Another
Gauhati High Court · (2004) 2 GLR 151
Penal Code, 1860 (IPC) — Section 380
High Courts12 Nov 2003
Md. Raisuddin Vs Sahidul Islam and Others
Gauhati High Court · (2004) 2 GLR 159
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(5)
High Courts11 Nov 2003
Smt. Usha Rani Banik Vs Haridas Das and Others
Gauhati High Court · AIR 2005 Guw 1 : (2003) 3 GLT 601
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 47 Rule 1(1)Transfer of Property Act, 1882 — Section 52
High Courts10 Nov 2003Allowed
Basanti Singha Vs State of Assam
Gauhati High Court · (2004) 2 GLR 162 : (2004) 1 GLT 56
Penal Code, 1860 (IPC) — Section 409