High Courts21 Aug 2002Dismissed
Avtar Singh Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 3 GLT 649
Electricity Act, 1910 — Section 2, 28, 29, 3Electricity Rules, 1956 — Rule 6
COURT ARCHIVE
Gauhati High Court judgments, 2002
576 judgments · page 10 of 29
High Courts20 Aug 2002Dismissed
Tofazzul Islam Borbhuyan Vs Matiur Rahman Mazumdar
Gauhati High Court · (2003) 1 GLT 102
Constitution of India, 1950 — Article 20, 20(3Criminal Procedure Code, 1973 (CrPC) — Section 91, 94(1)
High Courts20 Aug 2002Dismissed
L. Devendrajit Sharma Vs State of Manipur and Others
Gauhati High Court · (2003) 2 GLT 220
Constitution of India, 1950 — Article 226
High Courts20 Aug 2002Dismissed
L. Devendrajit Sharma Vs The State of Manipur and Others
Gauhati High Court · (2003) 1 GLR 273
Constitution of India, 1950 — Article 226
High Courts16 Aug 2002Allowed
Daelim Industrial Co. Ltd. Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLR 239 : (2003) 2 GLT 273
Assam General Sales Tax Act, 1993 — Section 2(38)
High Courts14 Aug 2002Dismissed
K.K. Das, Constable No. 86302048 Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 1 GLT 104
High Courts14 Aug 2002Dismissed
Khalilur Rahman and Others Vs State of Assam and Others
Gauhati High Court · (2002) 2 GLT 687
Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 13
High Courts13 Aug 2002Dismissed
Joint Commissioner of Income Tax (Assessment) and Others Vs George Williamson (Assam) Ltd. and Eveready Industries (India) Ltd.
Gauhati High Court · (2003) 181 CTR 69 : (2002) 3 GLT 10 : (2002) 258 ITR 126
Income Tax Act, 1961 — Section 142(1), 143(2), 143(3), 147, 148
High Courts13 Aug 2002Dismissed
Siba Nath Deuri Vs Assam State Transport Corporation and Others
Gauhati High Court · (2003) 96 FLR 921 : (2002) 3 GLR 553
High Courts13 Aug 2002
Anom Apang Vs State of Arunachal Pradesh
Gauhati High Court · AIR 2003 Guw 1 : (2002) 3 GLR 576 : (2003) 1 GLT 98
Assam Frontier (Administration of Justice) Act, 1945 — Section 45, 48, 49
High Courts13 Aug 2002Allowed
Md. Monisur Islam Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 1 GLR 80 : (2002) 3 GLT 249
Constitution of India, 1950 — Article 22(5)
High Courts12 Aug 2002Partly Allowed
Tapir Jerang Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 1 GLR 549 : (2002) 3 GLT 243
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1)Constitution of India, 1950 — Article 226, 311(2)Police Act, 1861 — Section 7
High Courts12 Aug 2002
Raj Kumar Lal Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2003) 96 FLR 946 : (2002) 3 GLR 544 : (2003) 1 GLT 117
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120(B), 409
High Courts12 Aug 2002
Lalnghakliana Vs State of Mizoram and Others
Gauhati High Court · (2004) 2 GLR 597 : (2005) GLT 506 Supp
Constitution of India, 1950 — Article 226
High Courts12 Aug 2002Dismissed
United India Insurance Co. Ltd. Vs Abdul Gafur and Another
Gauhati High Court · (2004) GLT 118 Supp
Workmens Compensation Act, 1923 — Section 30
High Courts09 Aug 2002Allowed
Binoy Bhusan Bardhan and Others Vs Champa Devi Sancheti
Gauhati High Court · (2003) 1 GLR 291
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts09 Aug 2002
Dibya Prasad Nath Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLR 209 : (2002) 3 GLT 515
Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 13
High Courts09 Aug 2002
Tapan Bhowmik and Others Vs State of Tripura
Gauhati High Court · (2003) 1 GLR 216 : (2002) 3 GLT 306
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts09 Aug 2002Dismissed
Malin Kanta Paul Vs State of Tripura
Gauhati High Court · (2003) 2 GLR 617 : (2002) 3 GLT 218
Central Civil Services (Pension) Rules, 1972 — Rule 55(A)
High Courts09 Aug 2002Dismissed
Lily Tep and Others Vs State of Nagaland and Others
Gauhati High Court · (2003) 2 GLR 28 : (2003) 1 GLT 308
Constitution of India, 1950 — Article 14, 16, 226, 309Nagaland Soil and Water Conservation Rules, 1977 — Rule 6