COURT ARCHIVE

Gauhati High Court judgments, 2001

467 judgments · page 10 of 24

High Courts03 Aug 2001Allowed

Swapan Kumar Paul Vs Oil and Natural Gas Corporation Ltd. and Others

Gauhati High Court · (2001) 2 GLT 531 : (2002) 126 STC 66

Constitution of India, 1950 — Article 143, 366Tripura Sales Tax (Amendment) Rules, 1989 — Rule 3ATripura Sales Tax Act, 1976 — Section 2, 3, 3(1), 3(2), 3(3)

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High Courts03 Aug 2001

Keshab Prasad Shah Vs Ram Pujan Shah and Others

Gauhati High Court · (2001) 3 GLT 436

Succession Act, 1925 — Section 237, 238, 239, 276, 276(1)

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High Courts02 Aug 2001

Satya Ranjan Saha Vs State of Assam and Others

Gauhati High Court · (2001) 2 GLT 312

Assam General Sales Tax Act, 1993 — Section 44(5), 46(2)Assam General Sales Tax Rules, 1993 — Rule 10

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High Courts01 Aug 2001

Ranjul Baruah Vs Numaligarh Refinery Ltd.

Gauhati High Court · AIR 2002 Guw 85 : (2001) 2 GLT 414

Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(5), 11(6), 12

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High Courts01 Aug 2001

Nibedita Kalita Vs State Bank of India and Others

Gauhati High Court · (2001) 3 GLT 130 : (2002) 1 LLJ 744

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High Courts31 Jul 2001

Dipak Chandra Ruhidas Vs Chandan Kumar Sarkar

Gauhati High Court · (2003) 1 GLR 106

Representation of the People Act, 1951 — Section 83(1)

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High Courts31 Jul 2001Dismissed

State of Nagaland Vs I. Akum Ao and Others

Gauhati High Court · (2001) 2 GLT 453

Criminal Procedure Code, 1973 (CrPC) — Section 307, 377, 378, 386, 389Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21

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High Courts31 Jul 2001

Nandeswar Sonowal and Others Vs State of Assam

Gauhati High Court · (2001) 2 GLT 366

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302

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High Courts30 Jul 2001

Jamunabala Dey and Others Vs Karunamoy Dey and Another

Gauhati High Court · (2001) 3 GLT 470

Evidence Act, 1872 — Section 45, 69, 90Succession Act, 1925 — Section 63

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High Courts30 Jul 2001Allowed

Bina Das Vs State of Assam and Others

Gauhati High Court · (2001) 2 GLT 408

Constitution of India, 1950 — Article 227, 266

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High Courts30 Jul 2001

Moneswar Choudhury Vs State of Assam and Others

Gauhati High Court · (2001) 2 GLT 447

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High Courts27 Jul 2001Allowed

Meghalaya Parents and Guardian Association and etc. Vs State of Meghalaya and Others

Gauhati High Court · AIR 2002 Guw 20 : (2001) 2 GLT 370

Constitution of India, 1950 — Article 226, 45, 46General Clauses Act, 1897 — Section 5Meghalaya Interpretation and General Clauses Act, 1972 — Section 36

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High Courts26 Jul 2001