High Courts15 May 2002
Commissioner, K.V.S. and Others Vs Tapan KR. Chakraborty
Gauhati High Court · (2002) 3 GLT 639
Constitution of India, 1950 — Article 226, 227, 309
COURT ARCHIVE
Gauhati High Court judgments, 2002
576 judgments · page 18 of 29
High Courts15 May 2002
New India Assurance Co. Ltd. Vs C. Keiliana and Another
Gauhati High Court · (2004) 1 ACC 634
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 3Motor Vehicles Act, 1988 — Section 140, 163A, 165, 168, 169
High Courts15 May 2002Dismissed
C. Lalneihkimi and Another Vs State of Mizoram and Others
Gauhati High Court · (2003) 3 GLR 126 : (2002) 2 GLT 141
High Courts15 May 2002Dismissed
Meghalaya State Electricity Board Vs Sita Ram Singh
Gauhati High Court · (2003) 1 GLR 25 : (2002) 2 GLT 648
High Courts15 May 2002Partly Allowed
New India Assurance Co. Ltd. Vs Sh. C. Keiliana and Another
Gauhati High Court · (2003) ACJ 1475
Motor Vehicles Act, 1988 — Section 169, 171
High Courts15 May 2002Dismissed
Jogen Bora Vs State of Assam
Gauhati High Court · (2002) 2 GLT 151
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304A, 325, 34
High Courts14 May 2002Dismissed
Dinesh Ch. Roy Vs State of Tripura and Others
Gauhati High Court · (2002) 2 GLT 597
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Civil Procedure Code, 1908 (CPC) — Section 47
High Courts14 May 2002
Dhireswar Baishya Vs Union of India (UOI) and Others
Gauhati High Court · (2002) 3 GLT 66
Central Civil Services (Conduct) Rules, 1964 — Rule 21
High Courts13 May 2002Allowed
Sh. Pachhunga Vs State of Mizoram and Others
Gauhati High Court · AIR 2002 Guw 124
Constitution of India, 1950 — Article 226
High Courts13 May 2002Dismissed
Lakhan Ch. Roy and Another Vs Kewelpati Devi
Gauhati High Court · (2002) 2 GLT 221
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 3, 5, 6Criminal Procedure Code, 1973 (CrPC) — Section 107Limitation Act, 1963 — Article 65
High Courts13 May 2002Dismissed
Subal Chandra Gope Vs Motor Accident Claim Tribunal and Others
Gauhati High Court · (2003) 2 ACC 499 : (2002) 2 GLT 593
Motor Vehicles Act, 1988 — Section 147
High Courts11 May 2002
Biplab Mazumdar Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 96 FLR 733
Railway Protection Force Act, 1957 — Section 9
High Courts10 May 2002Allowed
Sukheto Chishi Vs State of Nagaland and Others
Gauhati High Court · (2002) 2 GLT 216
Constitution of India, 1950 — Article 226Nagaland Servants Conduct Rules, 1968 — Rule 4Nagaland Services (Discipline and Appeal) Rules, 1967 — Rule 6, 7, 9(12)
High Courts10 May 2002Dismissed
Assam Urban Water Supply and Sewerage Board Vs Subhash Project and Marketing Ltd. and Others
Gauhati High Court · (2003) 1 ARBLR 216 : (2002) 3 GLT 24
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts10 May 2002
Sahjahan Ali Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLT 322
Constitution of India, 1950 — Article 226
High Courts10 May 2002
Eleco Construction Co. Vs State of Assam and Others
Gauhati High Court · (2002) 3 GLT 594 : (2007) 7 VST 600
Constitution of India, 1950 — Article 14
High Courts09 May 2002Dismissed
Kenjum Riba and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 1 GLR 169 : (2002) 2 GLT 15
Constitution of India, 1950 — Article 16
High Courts09 May 2002Allowed
National Insurance Co. Ltd. Vs Bharati Kalita and Others
Gauhati High Court · (2002) 2 GLT 48
High Courts08 May 2002Dismissed
Amit Sharma Vs Jyotishmoy Bora and Others
Gauhati High Court · (2002) 2 GLT 45
Constitution of India, 1950 — Article 226
High Courts07 May 2002Allowed
Manik Dey Vs Gauhati High Court and Others
Gauhati High Court · (2003) 3 GLR 26 : (2002) 2 GLT 213