High Courts20 Jul 2001
Nabin Daimari and Another Vs State of Assam
Gauhati High Court · (2001) 3 GLT 535
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(1), 41, 42, 44, 50
COURT ARCHIVE
Gauhati High Court judgments, 2001
467 judgments · page 11 of 24
High Courts20 Jul 2001
D. Uphing Maslai and Another Vs State of Assam and Another
Gauhati High Court · AIR 2002 Guw 64 : (2001) 2 GLT 299
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 32, 32(1), 4Constitution (Seventy-Seventh Amendment) Act, 1995 — Section 2Constitution of India, 1950 — Article 124, 127, 163, 163(2), 164
High Courts20 Jul 2001
Commissioner of Income Tax Vs Prahlad Rai Todi
Gauhati High Court · (2001) 171 CTR 537 : (2001) 3 GLT 119 : (2001) 251 ITR 833
Income Tax Act, 1961 — Section 254(2)
High Courts20 Jul 2001Dismissed
Siba Nath Gogoi Vs Union of India (UOI) and Others
Gauhati High Court · (2001) 2 GLT 280
Constitution of India, 1950 — Article 21, 22, 226
High Courts20 Jul 2001Allowed
Nripendra Das Vs State of Assam
Gauhati High Court · (2001) 2 GLT 428
Penal Code, 1860 (IPC) — Section 300, 302, 326, 34, 340
High Courts19 Jul 2001Allowed
Abdul Haque Mazumdar Vs State of Assam
Gauhati High Court · (2001) 2 GLT 600
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts19 Jul 2001
Ram Bilash Vs Union of India (UOI) and Others
Gauhati High Court · (2001) 2 GLT 275
High Courts19 Jul 2001Allowed
Tobi Nomuk Vs State of Arunachal Pradesh
Gauhati High Court · (2001) 2 GLT 340
Constitution of India, 1950 — Article 226, 311(2)
High Courts19 Jul 2001Dismissed
Surendra Barman Vs Assam Co-operative Marketing and Consumers Federation Ltd. and Others
Gauhati High Court · (2002) 1 GLT 255
High Courts18 Jul 2001
Hasenara Begum Vs Fazar Ali
Gauhati High Court · (2002) 1 DMC 385 : (2001) 2 GLT 287
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 407, 482, 483Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 4, 4(1)
High Courts13 Jul 2001Allowed
United India Insurance Co. Ltd. Vs Haralal Nath Shib
Gauhati High Court · (2002) ACJ 757
Motor Vehicles Act, 1939 — Section 95(1)Motor Vehicles Act, 1988 — Section 145, 147, 147(1), 166, 173
High Courts13 Jul 2001Allowed
Branch Manager United India Insurance Co. Ltd. Vs Haralal Nath Shib
Gauhati High Court · (2001) 2 GLT 338
Motor Vehicles Act, 1939 — Section 95(1)Motor Vehicles Act, 1988 — Section 145, 147, 147(1), 166, 173
High Courts09 Jul 2001Dismissed
Nirmalendu Debbarma Vs State of Tripura and Others
Gauhati High Court · (2001) 2 GLT 252
Constitution of India, 1950 — Article 226
High Courts06 Jul 2001Allowed
Debithson D. Sangma Vs State of Meghalaya and Others
Gauhati High Court · (2001) 2 GLT 461
Constitution of India, 1950 — Article 14
High Courts06 Jul 2001Allowed
Sanjay R. Marak Vs State of Meghalaya and Others
Gauhati High Court · AIR 2002 Guw 5 : (2001) 2 GLT 650
High Courts05 Jul 2001
Mantu Narzary and Another Vs State of Assam and Others
Gauhati High Court · (2001) 2 GLT 278
Assam Transport Service (Recruitment and Promotion to the Post of Assistant Enforcement Inspector) Orders, 1990 — Rule 3
High Courts04 Jul 2001
Dilip Kumar Modak Vs State of Tripura and Another
Gauhati High Court · (2001) 2 GLT 284
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, Order 33 Rule 5
High Courts03 Jul 2001Allowed
Dipankar Roy Vs Principal and Secretary, Public College of Commerce, Dimapur
Gauhati High Court · (2001) 2 GLT 361
Constitution of India, 1950 — Article 226
High Courts29 Jun 2001
Pijush Kanti Sutradhar Vs State of Tripura and Others
Gauhati High Court · (2001) 2 GLT 267
Tripura Educational Institutions Teacher and other Employees (Terms and Conditions of Service) Rules, 1984 — Rule 13, 14
High Courts28 Jun 2001
Dhirendutta Vs Neepco and Others
Gauhati High Court · (2001) 3 GLT 134
Constitution of India, 1950 — Article 14, 16, 226