High Courts15 Mar 2002
Durgeswar Kalita and Another Vs State of Assam
Gauhati High Court · (2002) 3 GLT 94
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 326, 34
COURT ARCHIVE
Gauhati High Court judgments, 2002
576 judgments · page 23 of 29
High Courts15 Mar 2002Dismissed
Assam Small Industries Devp. Corpn. Ltd. and Others Vs M.M. Biscuite Pvt. Ltd
Gauhati High Court · (2002) 1 GLT 471
Criminal Procedure Code, 1973 (CrPC) — Section 197Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Mar 2002Allowed
Abul Hasem Vs State of Assam
Gauhati High Court · (2002) 3 GLT 296
Evidence Act, 1872 — Section 25, 26, 27
High Courts15 Mar 2002
Shew Prasad Saha Kalwar and Others Vs Chief Secretary, Govt. of Assam and Others
Gauhati High Court · (2002) 2 GLT 51
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18
High Courts14 Mar 2002Dismissed
Gautam Construction Company Vs State of Meghalaya and Others
Gauhati High Court · (2002) 03 GAU CK 0042
Constitution of India, 1950 — Article 226
High Courts13 Mar 2002Allowed
Mehboob Hussain and Others Vs Abul Hussain
Gauhati High Court · (2002) 1 GLT 653
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 16, Order 5 Rule 17, Order 5 Rule 18, Order 5 Rule 19, Order 5 Rule 19A(2)
High Courts13 Mar 2002Allowed
Purakhu Angami Vs State of Nagaland and Others
Gauhati High Court · (2002) 2 GLT 356
High Courts13 Mar 2002Allowed
Union of India (UOI) Vs Lalthangliant @ Thangtei
Gauhati High Court · (2003) 3 GLR 176 : (2002) 2 GLT 5
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42(2), 50
High Courts13 Mar 2002Dismissed
Surma Valley Saw Mills (Pvt.) Ltd. Vs Arati Das and Others
Gauhati High Court · AIR 2002 Guw 108 : (2003) 3 GLR 151 : (2002) 2 GLT 348
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts12 Mar 2002
Raju Kumar Dey Vs Parul Sarkar and Another
Gauhati High Court · (2004) 2 GLR 452 : (2003) 2 GLT 558
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts07 Mar 2002
Manjura Mohan Kalita Vs Assam Public Service Commission and Others
Gauhati High Court · (2002) 1 GLT 363
Assam Agricultural Service Rules, 1980 — Rule 11, 12, 6, 8
High Courts07 Mar 2002
Bongaigaon Refinery and Petro Chemicals Ltd. Vs Commissioner of Income Tax and Others
Gauhati High Court · (2002) 177 CTR 239 : (2002) 256 ITR 698
Income Tax Act, 1961 — Section 220
High Courts07 Mar 2002Dismissed
Banendra Kumar Mushahary Vs Md. Mohibul Haque
Gauhati High Court · AIR 2002 Guw 118
Constitution of India, 1950 — Article 225, 329, 329(6)Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 1Representation of the People Act, 1951 — Section 117, 80, 80A, 81
High Courts07 Mar 2002
Dr. Subhrajyoti Das Vs Smt. Uttama Das
Gauhati High Court · AIR 2002 Guw 117
Hindu Marriage Act, 1955 — Section 13B
High Courts06 Mar 2002Allowed
Subhasis Chakravorty Vs State of Meghalaya and Others
Gauhati High Court · (2002) 1 GLT 227
Constitution of India, 1950 — Article 21, 226, 233, 234, 235Criminal Procedure Code, 1973 (CrPC) — Section 1(2)
High Courts06 Mar 2002
New India Assurance Co. Ltd. Vs Md. Rahij Ali and Another
Gauhati High Court · (2003) 2 GLR 427
High Courts05 Mar 2002Allowed
Tribeni Matshy Ajibi Samabai Samittee Ltd. Vs State of Assam and Others
Gauhati High Court · (2002) 2 GLT 180
High Courts05 Mar 2002Dismissed
S. Sarkar Vs State of Assam and Others
Gauhati High Court · (2002) 1 GLT 240
Constitution of India, 1950 — Article 311(2)
High Courts05 Mar 2002
Assam State Electricity Board and Others Vs M/s. Shanti Conductors (P) Ltd. and Another
Gauhati High Court · (2002) 1 GLT 547
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 428Interest Act, 1839 — Section 1
High Courts05 Mar 2002
Assam State Electricity Board and Others Vs Shanti Conductors Pvt. Ltd. and Another
Gauhati High Court · (2002) 1 GLT 547
Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 4, 5, 6, 6(1)