High Courts12 Sept 2003Dismissed
Zohrangvunga and Others Vs State of Mizoram and Others
Gauhati High Court · (2003) 3 GLT 380
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 835 of 1,245
High Courts12 Sept 2003
Kshetrimayum Pratima Devi and Others Vs State of Manipur and Others
Gauhati High Court · (2003) 3 GLT 404
High Courts12 Sept 2003Dismissed
Manjit Singh Legal heirs of Sena Singh and Another Vs G.M. Assam State Road Transport Corporation and Others
Gauhati High Court · (2003) 3 GLT 443
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 5Limitation Act, 1963 — Section 5Specific Relief Act, 1963 — Section 34
High Courts12 Sept 2003
United India Insurance Co. Ltd. Vs Zugula and Another
Gauhati High Court · (2005) ACJ 1380 : (2004) 1 GLR 426
Motor Vehicles Act, 1988 — Section 167
High Courts12 Sept 2003
R. Lianthanga Vs State of Mizoram and Others
Gauhati High Court · (2004) 2 GLR 273
Constitution of India, 1950 — Article 226
High Courts11 Sept 2003Dismissed
Nepal Chandra Poddar Vs Swapan Kumar Roy
Gauhati High Court · (2004) GLT 635 Supp
Civil Procedure Code, 1908 (CPC) — Section 115Tripura Buildings (Lease and Rent Control) Act, 1975 — Section 12(3)
High Courts11 Sept 2003
Universal Luggage Mfg. Co. Ltd. Vs State of Assam and Others
Gauhati High Court · (2004) 1 GLR 178 : (2004) 136 STC 379
Central Sales Tax Act, 1956 — Section 3, 4, 4(2)
High Courts10 Sept 2003
Moinuddin Ahmed and Others Vs State of Assam and Others
Gauhati High Court · (2004) 1 GLR 606
Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3
High Courts10 Sept 2003Dismissed
Utpal Rajkonwar Vs Office of the Dibrugarh University and Others
Gauhati High Court · (2004) 1 GLR 50 : (2005) GLT 197 Supp
Dibrugarh University Employees Service Conditions Ordinance, 2000 — Article 33Penal Code, 1860 (IPC) — Section 120(B), 409, 468, 471
High Courts09 Sept 2003
Smt. Hmangaihzuali Vs Smt. C. Laldingi
Gauhati High Court · AIR 2004 Guw 13 : (2003) 3 GLT 407
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 5 Rule 6, 96Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 6
High Courts09 Sept 2003Allowed
Krishna Sen Vs State of Nagaland and Others
Gauhati High Court · (2004) GLT 579 Supp
Nagaland Public Works Department Code — Rule 48
High Courts09 Sept 2003Dismissed
Dugar Tea Industries Pvt. Ltd. Vs State of Assam and Others
Gauhati High Court · (2004) 138 STC 159
Assam General Sales Tax Act, 1993 — Section 19, 74(2)Assam Industries (Sales Tax Concessions) Act, 1986 — Section 4Assam Industries (Sales Tax Concessions) Rules, 1988 — Rule 2
High Courts09 Sept 2003
Debabrata Kaloy Vs State of Tripura and Others
Gauhati High Court · (2004) 3 GLR 408 : (2005) GLT 274 Supp
Tripura Tribal Areas Autonomous District Council (Constitution, Election and Conduct of Business) Rules, 1985 — Rule 159(1)
High Courts09 Sept 2003Allowed
Mintu Das Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2004) 1 GLT 46
High Courts05 Sept 2003Allowed
Numali Gogoi and Another Vs State Bank of India
Gauhati High Court · (2004) 1 GLR 36
High Courts05 Sept 2003
Ranjit Dey Vs Md. Shahjahan Ali
Gauhati High Court · (2004) 1 GLR 44
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 5(1)(b)
High Courts05 Sept 2003
General Manager, Loktak Power Station and Another Vs Md. Siraj Ahmed
Gauhati High Court · (2004) 1 GLR 39 : (2005) GLT 823 Supp : (2004) 2 LLJ 772
High Courts04 Sept 2003Dismissed
Ghawar Chand Gangh and Another Vs State of Assam and Others
Gauhati High Court · (2006) 146 STC 623
Assam General Sales Tax Act, 1993 — Section 3
High Courts04 Sept 2003
Oriental Insurance Co. Ltd. Vs Haren Bora and Another
Gauhati High Court · (2004) 101 FLR 365 : (2004) 1 GLR 38 : (2004) 2 LLJ 224
High Courts03 Sept 2003
Bijan Kumar Mahajan and Another Vs State of Assam and Others
Gauhati High Court · (2004) 1 GLT 239
Constitution of India, 1950 — Article 21, 226