High Courts25 May 2001Allowed
Gulam Ali alias Babu Ali Vs The State of Assam and Another
Gauhati High Court · (2002) CriLJ 758 : (2001) 3 GLT 79
Criminal Procedure Code, 1973 (CrPC) — Section 164, 438Penal Code, 1860 (IPC) — Section 366
COURT ARCHIVE
Gauhati High Court judgments, 2001
467 judgments · page 14 of 24
High Courts25 May 2001Allowed
Badan Mia @ Jalal Uddin and Others Vs Sunil Chakravorty and Others
Gauhati High Court · (2001) 2 GLT 205
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21(1)
High Courts24 May 2001
Samir Bhattacharjee Vs State of Tripura and Others
Gauhati High Court · (2001) 2 GLT 329
High Courts24 May 2001Dismissed
Putul Chutia Vs State of Assam
Gauhati High Court · (2001) 2 GLT 79
Evidence Act, 1872 — Section 3
High Courts24 May 2001Dismissed
Priya Buragohain and Others Vs State of Assam
Gauhati High Court · (2002) 1 GLT 145
Penal Code, 1860 (IPC) — Section 302, 34, 4, 427
High Courts24 May 2001
New India Assurance Co. Ltd. Vs Member, Motor Accident Claims Tribunal and Others
Gauhati High Court · (2003) 1 ACC 99 : (2001) 3 GLT 96
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 33Motor Vehicles Act, 1988 — Section 140, 163A
High Courts24 May 2001Dismissed
Monulal Satnami and Another Vs State of Assam
Gauhati High Court · (2002) 2 GLT 128
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 34, 447
High Courts24 May 2001Dismissed
Nabin Chandra Saika @ Jiban Bania and Another Vs State of Assam
Gauhati High Court · (2001) CriLJ 3824 : (2001) 2 GLT 217
Criminal Procedure Code, 1973 (CrPC) — Section 116, 161, 164Penal Code, 1860 (IPC) — Section 320, 324, 326, 34
High Courts24 May 2001
Sushama Chettri Vs State of Tripura and Others
Gauhati High Court · (2001) 2 GLT 215
Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991 — Section 11(5)
High Courts22 May 2001Dismissed
State of Tripura Vs Sitesh Chandra Das
Gauhati High Court · (2001) 2 GLT 332
Civil Procedure Code, 1908 (CPC) — Section 100Land Acquisition Act, 1894 — Section 12, 12(1), 18, 18(1), 3Tripura Land Revenue and Land Reforms Act, 1960 — Section 11(3), 11(4)
High Courts22 May 2001
Ahri Abdul Jalil Vs State of Assam
Gauhati High Court · (2001) 3 GLT 557
Assam Fisheries Rules, 1953 — Rule 12, 8Constitution of India, 1950 — Article 14
High Courts21 May 2001
Mrinal Kanti Ghosh and Others Vs State of Assam and Others
Gauhati High Court · (2001) 05 GAU CK 0023
High Courts19 May 2001Allowed
State of Meghalaya and Others Vs Meghalaya Contractors Association and Another
Gauhati High Court · AIR 2002 Guw 94 : (2001) 2 GLT 172
Constitution of India, 1950 — Article 226
High Courts19 May 2001
Robindra Nath Sarma and Others Vs State of Assam and Others
Gauhati High Court · (2001) 2 GLT 184
Constitution of India, 1950 — Article 309
High Courts19 May 2001Dismissed
Doson Chemicals Pvt. Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2001) 2 GLT 481 : (2001) 124 STC 305
High Courts18 May 2001Allowed
Bidhan Chandra Dey Vs State of Tripura and Others
Gauhati High Court · (2001) 2 GLT 335
Arms Act, 1959 — Section 27Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19Penal Code, 1860 (IPC) — Section 302
High Courts18 May 2001
Shyamal Sarkar Vs State of Tripura and Others
Gauhati High Court · (2001) 2 GLT 387
Constitution of India, 1950 — Article 14, 226
High Courts17 May 2001Dismissed
Krishna Kumar Singh and Others Vs Union of India and Others
Gauhati High Court · (2001) 2 GLT 63
High Courts17 May 2001Allowed
Marpak Kadu and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2001) 2 GLT 219
Anunachal Pradesh Secretariat Subordinate Services Rules, 1989 — Rule 15, 8Constitution of India, 1950 — Article 226
High Courts17 May 2001Dismissed
T.S. Rajamoni Vs Randip Barua
Gauhati High Court · (2001) CriLJ 4144 : (2001) 2 GLT 225
Criminal Procedure Code, 1973 (CrPC) — Section 482