High Courts19 Oct 2001Dismissed

Naba Kumar Das Vs State of Assam

Gauhati High Court · (2002) CriLJ 1950 : (2001) 3 GLT 322

Criminal Procedure Code, 1973 (CrPC) — Section 164, 299, 306, 306(4), 465Evidence Act, 1872 — Section 113, 114Penal Code, 1860 (IPC) — Section 201, 302, 34, 376
High Courts15 Oct 2001

Habibur Rahman Vs State of Assam

Gauhati High Court · (2001) 3 GLT 510

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 302, 333, 34, 376(2), 389
High Courts12 Oct 2001

Jatindra Nath Hazarika Vs State of Assam and Others

Gauhati High Court · (2001) 3 GLT 578

Assam Civil Services (Conduct) Rules, 1965 — Rule 12(2)Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 4Assam Services (Discipline and Appeal) Rules, 1964 — Rule 6, 6(1)
High Courts11 Oct 2001Allowed

Lalhmelthai Vs State of Mizoram and Others

Gauhati High Court · (2001) 3 GLT 352

Lushai Hills Autonomous District (Administration of Justice) Rules, 1953 — Rule 5Regulation of the Procedure of Officers Appointed to Administer Judice in the Lushai Hills Rules, 1937 — Rule 15, 8
High Courts11 Oct 2001

Samiran Das Vs State of Assam and Others

Gauhati High Court · (2001) 3 GLT 344

Assam Factories Rules, 1990 — Rule 20, 3Assam Factories Service (Amendment) Rules, 1996 — Rule 10, 11(2), 11(3), 12, 12(6)Constitution of India, 1950 — Article 309