High Courts28 Sept 2001Dismissed
Food Corporation of India and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2002) 94 FLR 118 : (2001) 3 GLT 164
Industrial Disputes Act, 1947 — Section 10, 10(5)
COURT ARCHIVE
Gauhati High Court judgments, 2001
467 judgments · page 5 of 24
High Courts28 Sept 2001
Govinda Sarmah and Others Vs State of Assam and Others
Gauhati High Court · (2001) 3 GLT 112
Assam Secretariat Subordinate Service Rules, 1963 — Rule 11, 18, 2, 2(1), 29Assam Subordinate Excise Service Rules, 1961 — Rule 27Constitution of India, 1950 — Article 226
High Courts28 Sept 2001Dismissed
Anil Kr. Saha Vs Adir Kumar Deb
Gauhati High Court · (2001) 3 GLT 402
Assam Urban Areas Rent Control Act, 1972 — Section 5Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Sept 2001
Benomali Baurman and Others Vs State of Meghalaya and Others
Gauhati High Court · (2001) 3 GLT 495
High Courts28 Sept 2001
Abul Kalam Azad Vs State of Assam and Others
Gauhati High Court · (2001) 3 GLT 512
Assam Co-operative Societies Act, 1949 — Section 32(3)
High Courts27 Sept 2001Dismissed
Prabhat Lal Baruah Vs On the Death of Kanak Chandra Baruah his L/R Ila Baruah and Others
Gauhati High Court · AIR 2002 Guw 54 : (2001) 3 GLT 285
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 16
High Courts27 Sept 2001
Mulibashhasta Shilpa Samabaya Samity Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2001) 3 GLT 368
Assam Forest Act, 1891 — Section 2(4), 3
High Courts25 Sept 2001
Sumal Das Vs State of Tripura and Others
Gauhati High Court · (2001) 3 GLT 404
Tripura State Rifles (Recruitment) Rules, 1984 — Rule 15(1)
High Courts25 Sept 2001Dismissed
SNM Abdi Vs Prafulla Kr. Mahanta and Others
Gauhati High Court · AIR 2002 Guw 75 : (2001) 3 GLT 427
High Courts25 Sept 2001
Doi Sora and Others Vs Chairman, A.P. Public Service Commission and Others
Gauhati High Court · (2001) 3 GLT 357
Constitution of India, 1950 — Article 320(3)
High Courts24 Sept 2001
Bandana Dey Vs Mallika Bardhan
Gauhati High Court · (2001) 3 GLT 58
Assam Administrative Tribunal Act, 1977 — Section 5, 9Constitution of India, 1950 — Article 226
High Courts24 Sept 2001Dismissed
No. 29 Nekera/Nekeri Meen Samabai Samity Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2001) 09 GAU CK 0006
Constitution of India, 1950 — Article 226
High Courts18 Sept 2001
Hari Ram Sharma Vs State of Assam and Others
Gauhati High Court · (2001) 3 GLT 431
Assam Industries (Sales Tax Concessions) Rules, 1988 — Rule 2, 2(1), 4Assam Sales Tax Act, 1947 — Section 3AConstitution of India, 1950 — Article 226
High Courts18 Sept 2001
Smt. Iva Gogoi Vs Commissioner of Income Tax
Gauhati High Court · (2002) 124 TAXMAN 644
Income Tax Act, 1961 — Section 131, 68
High Courts17 Sept 2001
Commissioner of Income Tax Vs Kedia and Co.
Gauhati High Court · (2001) 3 GLT 43 : (2001) 252 ITR 703
Income Tax Act, 1961 — Section 256(1), 256(2), 260A, 41, 41(1)
High Courts17 Sept 2001Dismissed
Dipak Borah and Another Vs State of Assam
Gauhati High Court · (2001) 2 GLT 71
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 299, 300, 302, 303, 304
High Courts17 Sept 2001Allowed
Kailash Chowdhury Vs State of Assam
Gauhati High Court · (2001) 3 GLT 184
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41(2)
High Courts17 Sept 2001
Neriwalm Employees Union and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2001) 3 GLT 538
Contract Act, 1872 — Section 23
High Courts17 Sept 2001
Kazi Sujauddaula Vs State of Meghalaya and Another
Gauhati High Court · (2001) 3 GLT 221
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309Penal Code, 1860 (IPC) — Section 147, 148, 149, 153A, 326
High Courts15 Sept 2001
Dominic Vanlalzawna and Others Vs R.L. Aldingliana and Others
Gauhati High Court · (2001) 3 GLT 312