High Courts10 Oct 2001Dismissed
Monju Seal Vs Secretary, Social Welfare, Women and Children Development, Govt. of Arunachal Pradesh and Another
Gauhati High Court · (2001) 3 GLT 508
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2001
467 judgments · page 4 of 24
High Courts10 Oct 2001
Bhupen Kr. Bhattacharyya Vs State of Assam
Gauhati High Court · (2002) 1 GLT 269
Constitution of India, 1950 — Article 226
High Courts09 Oct 2001
Maktem Dai Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2002) 1 GLT 17
High Courts09 Oct 2001Allowed
Santalal Mehendi Ratta (HUF) Vs Commissioner of Taxes and Others
Gauhati High Court · (2002) 2 GLT 262 : (2006) 143 STC 511
Assam General Sales Tax Act, 1993 — Section 18, 36, 36(1)
High Courts09 Oct 2001
Abdul Haque (MD.) Vs Abdul Mannan and Others
Gauhati High Court · (2001) 3 GLT 399
High Courts09 Oct 2001
Narosa Farms and Another Vs N.E.R. Agricultural Marketing Corpn. Ltd.
Gauhati High Court · (2001) 3 GLT 365
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Oct 2001
Bhupen Roy Vs State of Assam and Others
Gauhati High Court · (2001) 3 GLT 308
Assam Agricultural Produce Market (Amendment) Act, 2000 — Section 3(1)Assam Agricultural Produce Market (General) Rules, 1975 — Rule 3(5)Assam Agricultural Produce Market Act, 1972 — Section 3, 3(1), 3(4), 3(5), 3(7)
High Courts06 Oct 2001
Narayan Prasad Lohia and Others Vs Debi Prasad Morr and Others
Gauhati High Court · (2001) 3 GLT 424
Succession Act, 1925 — Section 213, 57
High Courts05 Oct 2001Dismissed
Drupadi Deora and Another Vs State of Assam
Gauhati High Court · (2001) 3 GLT 202
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304B
High Courts05 Oct 2001Dismissed
Subhas Ch. Roy Vs State of Tripura and Others
Gauhati High Court · (2001) 3 GLT 192
Constitution of India, 1950 — Article 226
High Courts04 Oct 2001
Ashok Kumar Sahu Vs Union of India (UOI) and Others
Gauhati High Court · (2001) 3 GLT 102
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(2A)Constitution of India, 1950 — Article 226, 227, 309, 311
High Courts04 Oct 2001Allowed
Th Dinesh Singh Vs Suprintendent of Police and Others
Gauhati High Court · (2001) 3 GLT 172
Constitution of India, 1950 — Article 226, 311(2)
High Courts04 Oct 2001
Nabin Ch. Bardoloi and Others Vs State of Assam and Others
Gauhati High Court · (2001) 3 GLT 569
Assam Education Service Rules, 1982 — Rule 12(5), 23, 23(5), 6Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3(F)
High Courts03 Oct 2001Dismissed
Ranganath Mukharjee Vs State of Tripura and Others
Gauhati High Court · (2001) 3 GLT 315
Central Civil Services (Pension) Rules, 1972 — Rule 9(2)
High Courts03 Oct 2001Allowed
H. Dawngi Vs Union of India (UOI) and Others
Gauhati High Court · (2001) 3 GLT 349
Constitution of India, 1950 — Article 226
High Courts01 Oct 2001
State of Manipur and Others Vs Smti. Loitongbam Ongbi Ibemhal Devi and Others
Gauhati High Court · (2001) 3 GLT 413
PWD, IFC, PHE, MI, Electricity, Manipur Rules, 1978 — Rule 6, 6(A), 6(B)
High Courts29 Sept 2001
Jyotish Baruah Vs Airport Authority of India and Others
Gauhati High Court · (2001) 3 GLT 389
Companies Act, 1956 — Section 446Criminal Procedure Code, 1973 (CrPC) — Section 173, 2, 4(1)Penal Code, 1860 (IPC) — Section 211, 394, 436, 438
High Courts28 Sept 2001
Son Sing Marak Vs Union of India (UOI) and Others
Gauhati High Court · (2001) 3 GLT 455
Border Security Force Act, 1968 — Section 117, 40, 53Border Security Force Rules, 1969 — Rule 51Constitution of India, 1950 — Article 14, 226
High Courts28 Sept 2001Dismissed
Golap Chandra Bora Vs Promod Chandra Lahkar and Others
Gauhati High Court · (2003) 2 GLR 287 : (2001) 3 GLT 252
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 60Transfer of Property Act, 1882 — Section 53A