COURT ARCHIVE

Gauhati High Court judgments, 2001

467 judgments · page 13 of 24

High Courts13 Jun 2001Allowed

Ramdhan Sinha Vs Notified Area Authority, Kailashahar

Gauhati High Court · AIR 2001 Guw 149 : (2001) 2 GLT 316

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 2, Order 26 Rule 3, Order 36 Rule 1, Order 36 Rule 2, Order 36 Rule 3

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High Courts13 Jun 2001

Commissioner of Income Tax, N.E.R. Vs George Williamson (Assam) Ltd.

Gauhati High Court · (2001) 2 GLT 237

Income Tax Act, 1961 — Section 143, 143(1), 263Income Tax Act, 1991 — Section 263

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High Courts13 Jun 2001

Binita Senapati Vs State of Assam and Others

Gauhati High Court · (2001) 3 GLT 195

Assam and Regional Dental College (Regulation of Admission of Under Graduate Student) Rules, 1996 — Rule 6, 6(1)Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(1), 33, 39

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High Courts13 Jun 2001Allowed

Angalal Debnath and Another Vs State of Tripura

Gauhati High Court · (2001) 2 GLT 249

Criminal Procedure Code, 1973 (CrPC) — Section 157, 251, 313Essential Commodities Act, 1955 — Section 7, 7(1), 9

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High Courts13 Jun 2001

Haobam Tomba Singh Vs State of Manipur and Others

Gauhati High Court · (2003) 3 GLR 423

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High Courts12 Jun 2001

Commissioner of Income Tax Vs George Williamson (Assam) Ltd.

Gauhati High Court · (2001) 250 ITR 747

Income Tax Act, 1961 — Section 143, 143(1), 263

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High Courts11 Jun 2001Dismissed

Roma Kanta Seal and Others Vs State of Assam

Gauhati High Court · (2001) 3 GLT 77

Criminal Procedure Code, 1973 (CrPC) — Section 473

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High Courts11 Jun 2001

Indian Forest Service Association, Tripura Unit Vs State of Tripura and Others

Gauhati High Court · (2001) 2 GLT 240

Central Motor Vehicles Rules, 1989 — Rule 108Constitution of India, 1950 — Article 14, 226

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High Courts11 Jun 2001Allowed

Babul Dey and Others Vs State of Tripura and Others

Gauhati High Court · (2001) 2 GLT 254

Constitution of India, 1950 — Article 309Tripura State Civil Services (Revised Pay) Rules, 1988 — Rule 13

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High Courts04 Jun 2001

Madhumita Sharpa Vs Union of India (UOI) and Others

Gauhati High Court · (2002) 1 GLT 154

Railway Claims Tribunal Act, 1987 — Section 16

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High Courts01 Jun 2001

Dr. Prasanna Kumar Agarwal Vs State Bank of India and Others

Gauhati High Court · (2001) 2 GLT 398

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High Courts01 Jun 2001

B and A Plantations and Industries Ltd. Vs Commissioner of Income Tax

Gauhati High Court · (2001) 3 GLT 20

Income Tax Act, 1961 — Section 10(2), 256, 37, 40A(5)

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High Courts31 May 2001Dismissed

Kabita Deb Vs State of Tripura and Others

Gauhati High Court · (2001) 2 GLT 209

Constitution of India, 1950 — Article 226

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High Courts31 May 2001Dismissed

Sushil Ranjan Nath and Others Vs Satyabrata Dey and Others

Gauhati High Court · (2001) CriLJ 4472 : (2001) 2 GLT 221

Criminal Procedure Code, 1973 (CrPC) — Section 133, 142

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High Courts31 May 2001Allowed

Nanda Nath Gam Vs State of Assam and Others

Gauhati High Court · (2001) 2 GLT 630

Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9(6)

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High Courts30 May 2001Allowed

Phatik Chandra Choudhury Vs State of Assam and Others

Gauhati High Court · (2001) 2 GLT 200

Assam Services (Pension) Rules, 1969 — Rule 21

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High Courts29 May 2001

Narayan Khataniar Vs State of Assam and Others

Gauhati High Court · (2001) 3 GLT 525

Constitution of India, 1950 — Article 14

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High Courts29 May 2001Dismissed

Kuldip Pathak Vs State of Assam

Gauhati High Court · (2001) 2 GLT 30

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 364

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High Courts28 May 2001Allowed

Smti. Laheswari Das Vs Gopinath Das

Gauhati High Court · (2001) 2 GLT 181

Guardians and Wards Act, 1890 — Section 17, 17(1), 17(2), 8Succession Act, 1925 — Section 372

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High Courts25 May 2001Dismissed

Jamuna Shah and Others Vs Bhuben Chandra Kalita

Gauhati High Court · (2002) CriLJ 451 : (2001) 2 GLT 247

Criminal Procedure Code, 1973 (CrPC) — Section 173

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