COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 833 of 1,245

High Courts28 Oct 2003Dismissed

Tripura Jute Mills Officers Association and Others Vs State of Tripura and Others

Gauhati High Court · (2004) 2 GLR 241 : (2005) GLT 523 Supp

Companies Act, 1956 — Section 619, 620Constitution of India, 1950 — Article 14, 16, 226, 311

High Courts28 Oct 2003Dismissed

Bonti Bala Das Vs Oil India Ltd. and Others

Gauhati High Court · (2004) 1 GLR 590

Constitution of India, 1950 — Article 226

High Courts28 Oct 2003

Safique Ali Vs Surajan Bibi

Gauhati High Court · (2004) CriLJ 1183 : (2004) 2 GLR 207 : (2005) GLT 263 Supp

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 146(1), 397(2), 397(3), 482

High Courts27 Oct 2003Allowed

L.N.K 356 Puna Ram Chutia Vs State of Assam

Gauhati High Court · (2004) 1 GLR 591

Arms Act, 1959 — Section 25(1)

High Courts27 Oct 2003Allowed

Ranjan Nath and Others Vs State of Assam and Others

Gauhati High Court · (2004) 2 GLR 126

High Courts27 Oct 2003

Phatik Das Vs State of Assam

Gauhati High Court · (2004) 1 GLR 594

Penal Code, 1860 (IPC) — Section 304

High Courts27 Oct 2003Dismissed

Bar Council of India and Another Vs Governing Body of Sibsagar Law College and Others

Gauhati High Court · (2004) 1 GLR 588

Bar Council of India Rules, 1975 — Rule 13

High Courts27 Oct 2003Allowed

River Valley Tea Co. Pvt. Ltd. Vs Commissioner of Taxes and Others

Gauhati High Court · (2005) GLT 675 Supp : (2004) 266 ITR 383

Assam Agricultural Income Tax Act, 1939 — Section 20CIncome Tax Act, 1961 — Section 234B

High Courts27 Oct 2003Dismissed

Union of India (UOI) and Others Vs Biju Mahanta and Another

Gauhati High Court · (2004) 1 GLR 631

High Courts27 Oct 2003Dismissed

Tractor Farm Equipment Ltd. Vs Secretary, Govt. of Assam and Others

Gauhati High Court · (2003) 3 GLT 555

Constitution of India, 1950 — Article 12, 14, 226, 32

High Courts27 Oct 2003Dismissed

Md. Makas Mia Vs Pakeeza Khatun

Gauhati High Court · (2004) 2 GLR 314

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts27 Oct 2003

Ashim Ratan Mukherjee Vs Labour Enforcement Officer

Gauhati High Court · (2004) 2 GLR 313

High Courts17 Oct 2003

Zentilo and Others Vs State of Nagaland and Others

Gauhati High Court · (2004) GLT 532 Supp

High Courts01 Oct 2003Dismissed

Dr. B. Thangdailova Vs State of Mizoram and Others

Gauhati High Court · (2004) 1 GLR 429

Constitution of India, 1950 — Article 226

High Courts01 Oct 2003Allowed

Nagaon Zilla Parishad and Others Vs Rezia Begum and Others

Gauhati High Court · (2006) GLT 585 Supp

Assam Panchayat (Financial) Rules, 2002 — Rule 47, 47(10)Assam Panchayat Act, 1994 — Section 104, 105, 105(4), 106, 106(4)

High Courts30 Sept 2003Dismissed

Union of India (UOI) Vs B.K. Construction

Gauhati High Court · (2004) 1 GLR 3 : (2003) 3 GLT 712

Arbitration and Conciliation Act, 1996 — Section 16(2)

High Courts30 Sept 2003

Jyoti Kumar Das Vs Rubul Sarmah

Gauhati High Court · (2004) 1 GLR 596 : (2005) GLT 764 Supp

High Courts29 Sept 2003Dismissed

Shazia Ahmed and Others Vs State of Assam and Others

Gauhati High Court · (2003) 3 GLT 264

Constitution of India, 1950 — Article 226Medical College of Assam and Regional Dental College (Regulation of Admission of Under Graduate Students) Rules, 1996 — Rule 11, 3, 5, 6, 7(8)

High Courts29 Sept 2003Dismissed

Jahangir Alam Vs State of Assam and Others

Gauhati High Court · (2004) 2 GLR 421 : (2003) 3 GLT 544

Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 7

High Courts29 Sept 2003

All Tiwa Students Union and Another Vs State of Assam and Others

Gauhati High Court · (2003) 3 GLT 458

Assam Panchayat Act, 1994 — Section 1(2), 18, 43, 45(3)Constitution of India, 1950 — Article 243B, 243M, 244, 244(2)