COURT ARCHIVE

Gauhati High Court judgments, 2001

467 judgments · page 8 of 24

High Courts31 Aug 2001Allowed

State of Arunachal Pradesh and Others Vs Union of India (UOI) and Others

Gauhati High Court · (2001) 2 GLT 562

Constitution of India, 1950 — Article 131, 14, 226, 246(1), 246(3)Lotteries (Regulation) Act, 1998 — Section 10, 11, 12, 13, 2

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High Courts30 Aug 2001Dismissed

State of Assam and Others Vs Muss. Mariam Nessa and Another

Gauhati High Court · (2001) 3 GLT 298

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High Courts30 Aug 2001

Yumnal Brojen Singh @ Kunjo @ Boss Vs District Magistrate and Others

Gauhati High Court · (2003) 3 GLT 60

National Security Act, 1980 — Section 10, 11, 3(4), 9

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High Courts30 Aug 2001Dismissed

Sipra Gupta Vs Sankarlal Paul

Gauhati High Court · (2001) 3 GLT 229

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16

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High Courts30 Aug 2001Allowed

Parimal Kanti Chakraborty Vs Tripura Jute Mills Ltd. and Another

Gauhati High Court · (2001) 3 GLT 246

Constitution of India, 1950 — Article 14

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High Courts29 Aug 2001

State of Punjab Vs State of Nagaland and Others

Gauhati High Court · AIR 2002 Guw 33 : (2001) 2 GLT 545

Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226(2)Lotteries (Regulation) Act, 1998 — Section 4

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High Courts28 Aug 2001

Zakir Hussain Vs State of Assam and Others

Gauhati High Court · (2001) 3 GLT 67

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High Courts27 Aug 2001Dismissed

Satya Deo Bhitha and Another Vs Rajkumar Devi and Others L/H Late Babanji Pathak

Gauhati High Court · (2001) 3 GLT 564

Assam Urban Areas Rent Control Act, 1972 — Section 5

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High Courts27 Aug 2001

Rejia Khatun Vs State of Assam and Others

Gauhati High Court · (2001) 3 GLT 262

Assam Services (Discipline and Appeal) Rules, 1964 — Rule 7Assam Services (Pension) Rules, 1969 — Rule 24, 69Penal Code, 1860 (IPC) — Section 302, 34

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High Courts24 Aug 2001

Kelhoupielie Vs State of Nagaland and Others

Gauhati High Court · (2001) 3 GLT 14

Constitution of India, 1950 — Article 226, 309Nagaland (Administrative) Education Service Rules, 1977 — Rule 4

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High Courts24 Aug 2001

Union of India (UOI) Vs Sambra Construction and Agency and Another

Gauhati High Court · (2001) 3 GLT 49

Arbitration Act, 1940 — Section 20, 30, 35, 39, 8Constitution of India, 1950 — Article 14

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High Courts24 Aug 2001Allowed

Oil and Natural Gas Corporation Ltd. Vs Imdadur Rahman Rajkhowa and Others

Gauhati High Court · (2001) 3 GLT 100

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High Courts24 Aug 2001

State of Tripura and Another Vs Dr. Jogiraj Dutta and Others

Gauhati High Court · (2002) 94 FLR 127 : (2001) 2 GLT 612

Constitution of India, 1950 — Article 14, 16, 39

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High Courts24 Aug 2001

Munindra Deka @ Munindra Kalita and Others Vs State of Assam

Gauhati High Court · (2001) 3 GLT 156

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 366

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High Courts24 Aug 2001Dismissed

Biswajit Chowdhury Vs State of Tripura and Others

Gauhati High Court · (2001) 3 GLT 177

Constitution of India, 1950 — Article 14, 16, 16(1), 16(4), 226

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High Courts23 Aug 2001

Debajani Choudhury and Others Vs State of Assam and Others

Gauhati High Court · (2001) 3 GLT 1

Assam Pubic Service Commission (Procedural and Conduct of Business) Rules, 1986 — Rule 49

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High Courts23 Aug 2001Dismissed

P.C. Lalthanliana Vs State of Mizoram and Others

Gauhati High Court · (2001) 08 GAU CK 0035

Constitution of India, 1950 — Article 226, 311

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High Courts23 Aug 2001Dismissed

Zashevol Angami Vs State of Nagaland and Others

Gauhati High Court · (2001) 3 GLT 274

Nagaland Services (Discipline and Appeal) Rules, 1967 — Rule 1(1)Penal Code, 1860 (IPC) — Section 420, 468

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High Courts23 Aug 2001

Roushanara Begum (Mustt.) Vs Muslim Ali

Gauhati High Court · (2001) 3 GLT 302

Limitation Act, 1963 — Article 64, 65, 27

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High Courts23 Aug 2001Dismissed

Sanjib Mazumdar Vs State of Assam and Others

Gauhati High Court · (2001) 2 GLT 598

Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3

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