High Courts27 Mar 2001
Commissioner of Income Tax Vs KASHIRAM AGARWALLA and SONS (HUF)
Gauhati High Court · (2001) 249 ITR 295
Income Tax Act, 1961 — Section 22
COURT ARCHIVE
Gauhati High Court judgments, 2001
467 judgments · page 18 of 24
High Courts27 Mar 2001
Wahangbam Nipamacha Singh and Others Vs Hon''ble Speaker, Manipur Legislative Assembly, Imphal and Another
Gauhati High Court · AIR 2002 Guw 7 : (2001) 2 GLT 130
Constitution of India, 1950 — Article 191(2)
High Courts27 Mar 2001
Union of India (UOI) and Others Vs Vartak Labour Union
Gauhati High Court · (2001) 1 GLT 510 : (2001) 2 LLJ 437
High Courts26 Mar 2001
State of Tripura Vs Samuel Ruhul Askar @ Kutti Mia
Gauhati High Court · (2001) 2 GLT 49
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 438, 439(2), 482Explosive Substances Act, 1908 — Section 3, 5
High Courts23 Mar 2001Dismissed
Monilal Bakshi Vs Dipak Ranjan Bakshi
Gauhati High Court · (2001) CriLJ 3776 : (2001) 2 GLT 199
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(4), 145
High Courts22 Mar 2001Allowed
Vilaheu (Smti) Vs Union of India (UOI) and Others
Gauhati High Court · (2001) 1 GLT 543
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 3(4), 8
High Courts22 Mar 2001Dismissed
Ajit das Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 440
High Courts22 Mar 2001Dismissed
Kamal Jain Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 404
Assam General Sales Tax Act, 1993 — Section 2(11), 9Central Sales Tax Act, 1956 — Section 14, 15, 2
High Courts22 Mar 2001Partly Allowed
Khargeswar Choudhury and Another Vs Isfaque Hussain and Others
Gauhati High Court · (2001) 1 GLT 692
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227
High Courts21 Mar 2001
Commissioner of Income Tax Vs Assam Frontier Tea Ltd.
Gauhati High Court · (2001) 249 ITR 469
Income Tax Act, 1961 — Section 256, 30, 31, 32, 33
High Courts20 Mar 2001Allowed
Urmila Bala Das Vs Bhubaneswar Das and Others
Gauhati High Court · (2002) 1 GLT 176
Assam Land and Revenue Regulation, 1886 — Section 154(1), 53A(2)
High Courts19 Mar 2001
Khagen Konwar and Others Vs Oil and Natural Gas Corporation Ltd. and Others
Gauhati High Court · (2001) 1 GLT 497 : (2001) 2 LLJ 453
Constitution of India, 1950 — Article 38, 39A, 41, 42, 43Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts19 Mar 2001
Hemkatna Deka and Others Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 401
Assam Elementary Education (Provincialisation) Act, 1974 — Section 27Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3Constitution of India, 1950 — Article 226
High Courts16 Mar 2001Dismissed
Gopal Bhowmik Vs State of Tripura
Gauhati High Court · (2001) CriLJ 2656 : (2001) 2 GLT 36
Criminal Procedure Code, 1973 (CrPC) — Section 328, 329Penal Code, 1860 (IPC) — Section 302, 307, 326, 84
High Courts16 Mar 2001
Kumari Thounaojam Rajeeta Devi Vs State of Manipur and Another
Gauhati High Court · (2001) 03 GAU CK 0022
High Courts16 Mar 2001Dismissed
Government Pensioners'' Association Vs State of Tripura and Others
Gauhati High Court · (2001) 2 GLT 56
Constitution of India, 1950 — Article 14, 226Tripura State Civil Services (Leave) Rules, 1986 — Rule 35Tripura State Civil Services (Revised Pay) (Amendment) Rules, 1999 — Rule 12
High Courts16 Mar 2001
Rajendra Kr. Sood and Others Vs Jagat Singh Dugar
Gauhati High Court · (2001) CriLJ 3466 : (2001) 1 GLT 427
Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 200, 202, 203Penal Code, 1860 (IPC) — Section 403
High Courts16 Mar 2001Allowed
Swapan Deb Vs State of Tripura and Others
Gauhati High Court · (2001) 2 GLT 50
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 157, 164, 41(1)Penal Code, 1860 (IPC) — Section 376
High Courts15 Mar 2001Allowed
Atul Chandra Das and Others Vs Abhijit Kumar Sinha Kashyap and Others
Gauhati High Court · (2001) 1 GLT 471
Constitution of India, 1950 — Article 311(2)Police Act, 1861 — Section 7
High Courts15 Mar 2001Allowed
Deep Chand Vs Union of India and Others
Gauhati High Court · (2001) 2 GLT 97
Central Civil Services (Conduct) Rules, 1964 — Rule 15(1), 16(4)Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27