High Courts24 Jul 2003Dismissed
Abdul Latif and Others Vs On the Death of Digendra Nath his legal heirs and Wife
Gauhati High Court · (2003) 3 GLR 611 : (2003) 3 GLT 606
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 840 of 1,245
High Courts24 Jul 2003Dismissed
Tage Habung Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 3 GLR 657 : (2009) 3 GLT 86
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(5), 14(8)Constitution of India, 1950 — Article 226
High Courts23 Jul 2003
Renu Saikia Vs State of Assam and Others
Gauhati High Court · (2003) 3 GLT 168
Constitution of India, 1950 — Article 14, 21
High Courts23 Jul 2003Allowed
Dr. Biren Das Vs Tezpur University and Others
Gauhati High Court · (2003) 3 GLR 714 : (2003) 2 GLT 661
High Courts23 Jul 2003Allowed
Abani Kumar Das Vs State of Assam and Others
Gauhati High Court · (2003) 3 GLR 648
High Courts23 Jul 2003Dismissed
Ramesh Chandra Kalita Vs State of Assam and Others
Gauhati High Court · (2004) 1 GLR 162
Constitution of India, 1950 — Article 226
High Courts23 Jul 2003
Md. Rustom Ali Vs State of Assam and Others
Gauhati High Court · (2004) 1 GLR 296 : (2003) 2 GLT 465
High Courts22 Jul 2003
Buishi Yada Motors Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 3 GLR 550 : (2003) 3 GLT 336 : (2004) 135 STC 438
Central Motor Vehicles Rules, 1989 — Rule 47(1)Central Sales Tax Act, 1956 — Section 3, 8(5)Constitution of India, 1950 — Article 226, 246, 286, 301, 302
High Courts22 Jul 2003Dismissed
Principal-cum-Secretary, B. Barooah College Vs Utpal Choudhury and Others
Gauhati High Court · (2003) 3 GLR 637
Assam Aided College Management Rules, 1976 — Rule 19Assam Education Department Selection Rules, 1981 — Rule 10, 3
High Courts21 Jul 2003Dismissed
Bimal Kumar Chanda Vs State of Tripura and Others
Gauhati High Court · (2005) GLT 801 Supp
High Courts21 Jul 2003Dismissed
Sohanlal Sharma and Another Vs State of Assam
Gauhati High Court · (2004) 1 GLR 122
Essential Commodities Act, 1955 — Section 7
High Courts21 Jul 2003
Manager Tarajuli Tea Estate Vs Presiding Officer, Labour Court and Another
Gauhati High Court · (2003) 3 GLR 708
Industrial Disputes Act, 1947 — Section 11A
High Courts21 Jul 2003Dismissed
Putul Konwar and Others Vs Oil and Natural Gas Corporation Ltd. and Others
Gauhati High Court · (2003) 3 GLR 631
High Courts21 Jul 2003
Bhuban Nagar Primary Teacher Gathering Centre and Others Vs State of Assam and Others
Gauhati High Court · (2004) 1 GLR 1
Penal Code, 1860 (IPC) — Section 420, 468
High Courts21 Jul 2003Allowed
Pu. Zothansanga and Another Vs Vanladika and Others
Gauhati High Court · (2003) 3 GLR 652
Mizoram Engineering Service Rules, 1995 — Rule 18(7), 2
High Courts21 Jul 2003Allowed
Sarju Paswan Vs Assam Agricultural University and Others
Gauhati High Court · (2003) 3 GLR 701 : (2003) 3 GLT 393
High Courts21 Jul 2003
Sri Jnanananda Sharma Pathak Vs Commissioner of Income Tax and Another
Gauhati High Court · (2004) 1 GLR 330 : (2003) 263 ITR 667 : (2004) 135 TAXMAN 285
High Courts21 Jul 2003
Ewanlangki-Erymbai and Others Vs Jaintia Hills District Council and Others
Gauhati High Court · (2003) 3 GLT 66
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 19, 19(2), 28, 29, 30Constitution of India, 1950 — Article 14, 15, 16, 19(1), 19(6)Jowai Autonomous District (Administration) Act, 1967 — Section 3
High Courts21 Jul 2003Dismissed
Union of India (UOI) Vs Nirmali Sarma
Gauhati High Court · (2003) 3 GLR 629
High Courts18 Jul 2003Dismissed
Mainul Islam Vs Alimuddin
Gauhati High Court · (2004) 1 GLR 167
Criminal Procedure Code, 1973 (CrPC) — Section 216Penal Code, 1860 (IPC) — Section 379