High Courts25 Feb 2002
Sunil Deb Vs State of Tripura and Others
Gauhati High Court · (2002) 1 GLT 538
Tripura Land Revenue and Land Reforms Act, 1960 — Section 187, 187B
COURT ARCHIVE
Gauhati High Court judgments, 2002
576 judgments · page 25 of 29
High Courts22 Feb 2002
Commissioner of Income Tax Vs Mintu Kalita
Gauhati High Court · (2002) 02 GAU CK 0019
Income Tax Act, 1961 — Section 142(1), 147, 148
High Courts21 Feb 2002Dismissed
Dwijen Chutia Vs Oil and Natural Gas Corporation Ltd. and Another
Gauhati High Court · (2002) 02 GAU CK 0007
Constitution of India, 1950 — Article 14, 226
High Courts20 Feb 2002Dismissed
Parbati Choudhury and Others Vs Bhagwan Das Gupta
Gauhati High Court · (2002) 1 GLT 523
Contract Act, 1872 — Section 4
High Courts19 Feb 2002
Shrolen Son Marbaniang Vs North Eastern Electric Power Corporation Ltd. and Others
Gauhati High Court · (2002) 2 GLT 369
High Courts19 Feb 2002
Lalramchhani and Others Vs Lalthachhungi and Another
Gauhati High Court · AIR 2002 Guw 96 : (2002) 2 GLT 650
Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Order 3Lushai Hills Autonomous District (Administration of Justice) Rules, 1953 — Rule 46(1)
High Courts19 Feb 2002Dismissed
Reetwam Pathak Vs Assam Higher Secondary Education Council and Others
Gauhati High Court · (2002) 1 GLT 542
Constitution of India, 1950 — Article 226
High Courts19 Feb 2002Allowed
V. Kama Paite Vs State of Manipur
Gauhati High Court · (2002) 2 GLT 250
Penal Code, 1860 (IPC) — Section 307, 324
High Courts19 Feb 2002Allowed
Arindam Roy Vs North Eastern Regional Institute of Science and Technology
Gauhati High Court · AIR 2002 Guw 80 : (2002) 1 GLT 395
High Courts19 Feb 2002Allowed
State of Mizoram and Others Vs C. Lalkima
Gauhati High Court · (2002) 2 GLT 94
Constitution of India, 1950 — Article 226
High Courts18 Feb 2002Allowed
Dulal Chandra Sarma Vs State of Mizoram and Others
Gauhati High Court · (2002) 2 GLT 537
Constitution of India, 1950 — Article 226
High Courts14 Feb 2002
Union of India (UOI) and Others Vs Hindustan Construction
Gauhati High Court · (2003) 2 GLT 204
Arbitration Act, 1940 — Section 20, 20(4), 41, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17, 11
High Courts13 Feb 2002Allowed
Arunachal Pradesh Civil Service Officers'' Association Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2002) 02 GAU CK 0033
Constitution of India, 1950 — Article 14, 16
High Courts13 Feb 2002
Subrata Pal Vs Ratna Gope and Another
Gauhati High Court · (2002) 1 GLT 261
Criminal Procedure Code, 1973 (CrPC) — Section 407(2), 408, 409
High Courts13 Feb 2002Allowed
Rajen Choudhury Vs Runu Deka
Gauhati High Court · (2002) 1 GLT 241
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 499, 500
High Courts12 Feb 2002
Oriental Insurance Co. Ltd. Vs Member, M.A.C.T. and Others
Gauhati High Court · (2005) 1 ACC 602
Motor Vehicles Act, 1988 — Section 140, 171, 96
High Courts12 Feb 2002
Sashanka Kumar Das Vs Chief Secretary, Govt. of Meghalaya and Others
Gauhati High Court · (2002) 2 GLT 542
Constitution of India, 1950 — Article 309Meghalaya Employment and Training Service Rules, 1993 — Rule 7, 7(4)
High Courts12 Feb 2002Dismissed
Oriental Insurance Co. Ltd. Vs Member, MACT and Others
Gauhati High Court · (2005) ACJ 1353 : (2004) 1 GLR 361 : (2002) 2 GLT 274
Motor Vehicles Act, 1988 — Section 140, 171, 96(1)
High Courts11 Feb 2002
Md. Ikram Vs Union of India (UOI) and Others
Gauhati High Court · (2002) 1 GLT 132
Railway Protection Force Rules, 1987 — Rule 154.4
High Courts11 Feb 2002
M. Banerjee and Sons and Others Vs M.N. Bhagabati and Others
Gauhati High Court · AIR 2003 Guw 13 : (2002) 1 GLT 561