High Courts15 Mar 2001Dismissed
Nagaland Armed Police Wireless Staff Association and Another Vs State of Nagaland and Others
Gauhati High Court · (2001) 1 GLT 549
COURT ARCHIVE
Gauhati High Court judgments, 2001
467 judgments · page 19 of 24
High Courts15 Mar 2001
Jyotirupa Sarma Vs State of Assam and Others
Gauhati High Court · (2001) 3 GLT 491
High Courts14 Mar 2001Allowed
Lakhan Chandra Roy and Others Vs Bijan Das and Others
Gauhati High Court · (2001) 1 GLT 443
Easements Act, 1882 — Section 63
High Courts14 Mar 2001Dismissed
Sahida Begum and Others Vs Sarifuddin Ahmed and Others
Gauhati High Court · (2001) CriLJ 3401 : (2001) 1 GLT 379
Civil Procedure Code Amendment Act, 1973 — Section 133(1), 137, 138Criminal Procedure Code, 1973 (CrPC) — Section 133, 137(2)
High Courts14 Mar 2001Dismissed
Ideal Trading Corporation and Another Vs Employees'' State Insurance Corporation and Others
Gauhati High Court · (2001) 1 GLT 451 : (2001) 2 LLJ 498
Employees State Insurance Act, 1948 — Section 2(9)(1), 82(2)
High Courts14 Mar 2001Dismissed
Y. Zheto Asumi and Others Vs State of Nagaland and Others
Gauhati High Court · (2001) 1 GLT 594
Nagaland Engineering Services Rules, 1997 — Rule 25, 7(2), 8
High Courts14 Mar 2001
Nishithendu Dhar Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLT 443
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Constitution of India, 1950 — Article 266
High Courts13 Mar 2001
Paul Khuma Darlong Vs State of Meghalaya
Gauhati High Court · (2001) 1 GLT 487
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 164(4), 281, 294Evidence Act, 1872 — Section 24, 25, 26, 27, 28Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Mar 2001Dismissed
Kamala Rajen Vs State of Meghalaya and Others
Gauhati High Court · (2001) 1 GLT 372
Assam State Electricity Board Employees (General Services) Regulations, 1960 — Regulation 10, 13(4), 9Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 79
High Courts13 Mar 2001
Bhajan Ch. Debnath Vs State of Tripura and Others
Gauhati High Court · (2001) 2 GLT 45
Constitution of India, 1950 — Article 226Hyderabad Civil Services Regulations, 1956 — Rule 26, 40
High Courts13 Mar 2001Dismissed
Bhajan Ch. Debnath Vs State of Tripura and Another
Gauhati High Court · (2001) 2 GLT 42
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 226
High Courts13 Mar 2001Allowed
Union of India (UOI) Vs No. 1474725 Y. SPR. CLK Jamil Ahmed (EX) of 68 Engineer Regiment
Gauhati High Court · (2001) 1 GLT 572
Army Act, 1950 — Section 71, 72, 73, 74Army Rules, 1954 — Rule 124, 168Penal Code, 1860 (IPC) — Section 53, 71
High Courts13 Mar 2001Allowed
Deepak Lala Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 468
High Courts08 Mar 2001
K.H. Robindro Singh and Others Vs State of Manipur and Others
Gauhati High Court · (2005) 1 GLR 574 : (2001) 2 GLT 26
High Courts08 Mar 2001Allowed
Kunja Behari Singh Vs State of Assam
Gauhati High Court · (2001) 03 GAU CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 307, 326
High Courts08 Mar 2001
CBI (ACB) Shillong Branch Vs Ashutosh Modak
Gauhati High Court · (2001) 2 GLJ 16
Criminal Procedure Code, 1973 — Section 231, 242, 244, 309Criminal Procedure Code, 1973 (CrPC) — Section 231, 242, 244, 309Penal Code, 1860 — Section 120B, 406, 420
High Courts07 Mar 2001Dismissed
State Bank of India Vs Kanhiyalal Agarwalla and Others
Gauhati High Court · (2001) 1 GLT 362
Bankers Books Evidence Act, 1891 — Section 4
High Courts07 Mar 2001Allowed
Saraswati Das and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2003) ACJ 341 : AIR 2003 Guw 11 : (2003) 96 FLR 500 : (2002) 1 GLT 401
Railways Act, 1989 — Section 123, 125
High Courts05 Mar 2001
Indira Baheti Vs Amit Kr. Nahata and Others
Gauhati High Court · (2001) 3 GLT 489
Central Motor Vehicles Rules, 1989 — Rule 150, 150(2)Motor Vehicles Act, 1988 — Section 158(6), 160, 168
High Courts03 Mar 2001Allowed
Kartik Paul Vs State of Tripura and Another
Gauhati High Court · (2001) 1 GLT 679
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3, 3(2), 3(3), 8, 8(1)