High Courts23 Apr 2002
Swapan Kanti Bhattacharjee Vs State of Tripura and Others
Gauhati High Court · (2003) 1 GLR 214 : (2002) 3 GLT 496
COURT ARCHIVE
Gauhati High Court judgments, 2002
576 judgments · page 20 of 29
High Courts23 Apr 2002
Assam Company (India) Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (2002) 2 GLT 448 : (2002) 256 ITR 423
Income Tax Act, 1961 — Section 254, 254(1), 255, 255(5), 35BIncome Tax Rules, 1962 — Rule 6AA
High Courts23 Apr 2002Allowed
Oriental Insurance Company Ltd. Vs Phuljheria Mussamat
Gauhati High Court · (2003) 1 GLR 153 : (2002) 2 GLT 602 : (2003) 1 LLJ 389
Workmens Compensation Act, 1923 — Section 4
High Courts23 Apr 2002
Vikash Kumar Kothari and Another Vs State Bank of India and Others
Gauhati High Court · (2003) 3 BC 171 : (2003) 1 GLR 156 : (2002) 3 GLT 134
Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 22
High Courts23 Apr 2002
Guna Bora Vs State of Assam and Others
Gauhati High Court · (2002) 2 GLT 419
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 420, 468
High Courts23 Apr 2002Dismissed
H. Hrangtiama Vs State of Mizoram and Others
Gauhati High Court · (2002) 2 GLT 645
Constitution of India, 1950 — Article 311
High Courts23 Apr 2002Dismissed
Samir Kr. Khare Vs Mridul Bezbaruah and Another
Gauhati High Court · (2002) 2 GLT 146
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 3, 115
High Courts22 Apr 2002Allowed
All Assam Tea Plantation Security Force Vs The State of Assam and Others
Gauhati High Court · (2003) 1 GLR 233 : (2002) 2 GLT 55
High Courts22 Apr 2002Allowed
Md. Abdul Khalique Laskar Vs All Assam Public Health Employees Association and Others
Gauhati High Court · (2003) 1 GLR 160 : (2003) 2 GLT 241
High Courts22 Apr 2002Dismissed
Debita Deoho Vs State of Arunachal Pradesh
Gauhati High Court · (2002) 2 GLT 31
Penal Code, 1860 (IPC) — Section 76, 79
High Courts22 Apr 2002
Executive Engineer, IFC Deptt. and Others Vs Th. Haridas Singh
Gauhati High Court · (2004) 3 GLR 336
Arbitration Act, 1940 — Section 20
High Courts18 Apr 2002
Mylai Hlychho and Others Vs State of Mizoram and Others
Gauhati High Court · (2003) 3 GLR 136 : (2002) 2 GLT 69
High Courts12 Apr 2002
Deputy Commissioner of Income Tax (Assessment) Vs Ashok Paper Mills Ltd. Commissioner of Income Tax and Others Vs Sati Oil Udyog Ltd. and Another
Gauhati High Court · (2002) 177 CTR 242 : (2002) 2 GLT 257 : (2002) 256 ITR 673
Finance Act, 1993 — Section 143(1A)Income Tax Act, 1961 — Section 143, 143(1A)
High Courts12 Apr 2002Allowed
Jyotishmoy Bora Vs Governing Body (Special) Pragjyotish College and Others
Gauhati High Court · (2002) 2 GLT 191
Constitution of India, 1950 — Article 12, 226
High Courts12 Apr 2002Dismissed
National Insurance Co. Ltd. Vs Meghalaya Plywoods Lts.
Gauhati High Court · (2002) 2 GLT 78
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 34, 36A, 41Arbitration Act, 1940 — Section 39, 39(2)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(4), Order 23 Rule 3
High Courts11 Apr 2002
Dharampal Satyapal Ltd. Vs Union of India
Gauhati High Court · (2002) 1 GLT 419
Central Excises and Salt Act, 1944 — Section 5A(1), 5A(1)Constitution of India, 1950 — Article 14, 14
High Courts11 Apr 2002
Ambika Charan Choudhury and Others Vs Divisional Manager National Insurance Company and Others
Gauhati High Court · (2003) 2 ACC 391 : (2004) ACJ 1077 : (2003) 1 GLR 245 : (2002) 3 GLT 437
Motor Vehicles Act, 1988 — Section 140
High Courts10 Apr 2002
All Manipur Students'' Union (AMSU) and Others Vs Adradeep Kumar Singh, DIGP (V/Range) and Others
Gauhati High Court · (2003) 3 GLR 539 : (2003) 3 GLT 301
Constitution of India, 1950 — Article 19(1)
High Courts10 Apr 2002Allowed
Laishram Indrakrishna Singh Vs Dr. Thongam Nabakumar and Others
Gauhati High Court · (2003) 1 GLR 259 : (2002) 3 GLT 419
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, 115
High Courts09 Apr 2002Dismissed
Banendra Kr. Mushahary Vs Md. Mohibul Haque
Gauhati High Court · (2002) 1 GLT 701
Constitution of India, 1950 — Article 225, 246(1), 329Representation of the People Act, 1951 — Section 100(1), 101, 117, 80, 80A