High Courts11 Feb 2002
Md. Motiur Rahman Vs Mustt Achia Kahtoon and Others
Gauhati High Court · (2003) 2 GLR 104
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 99, 115(1), 151
COURT ARCHIVE
Gauhati High Court judgments, 2002
576 judgments · page 26 of 29
High Courts08 Feb 2002Dismissed
Basudev Barman Vs Secretary, Bechamari Gaon Matshyajibi Samabai Samity Ltd. and Others
Gauhati High Court · AIR 2002 Guw 126 : (2003) 3 GLR 322 : (2002) 1 GLT 361
Constitution of India, 1950 — Article 226
High Courts08 Feb 2002Allowed
Ashok Kumar Yadav Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2002) 02 GAU CK 0022
High Courts08 Feb 2002Allowed
Subrata Deb Barma and Others Vs State of Tripura and Another
Gauhati High Court · (2002) 1 GLT 379
Tripura Civil Services (Training and Departmental Examination) Rules, 1975 — Rule 20, 22
High Courts08 Feb 2002Dismissed
Raj Kumar Sharma Vs Union of India (UOI) and Others
Gauhati High Court · (2002) 1 GLT 319
High Courts08 Feb 2002
Hari Mohan Das Vs State of Assam
Gauhati High Court · (2002) 1 GLT 390
Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 7
High Courts06 Feb 2002
Managing Director, Food Corporation of India Vs B. Changthuama
Gauhati High Court · (2002) 1 GLT 130
Food Corporation of India Staff Regulations, 1971 — Regulation 66(5)
High Courts06 Feb 2002Dismissed
Tabiram Mirang and Another Vs A.P. Public Service Commission and Others
Gauhati High Court · (2002) 1 GLT 534
High Courts05 Feb 2002Dismissed
Lishi Lel Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2004) GLT 477 Supp
High Courts04 Feb 2002
No. 35 Pokoria Min Samabal Samiti Ltd. and Another Vs Assam Fishery Dev. Corpn. and Others
Gauhati High Court · (2002) 1 GLT 160
Fisheries Rules, 1953 — Rule 12
High Courts04 Feb 2002
Matiur Rahman Bhuyan and Another Vs State of Assam and Another
Gauhati High Court · (2002) 1 GLT 316
High Courts04 Feb 2002Dismissed
Tashi Chotton Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2002) 1 GLT 495
Constitution of India, 1950 — Article 226
High Courts01 Feb 2002Dismissed
Paokhothang Haokip and Others Vs Dozakhup Paite
Gauhati High Court · AIR 2003 Guw 44 : (2004) 1 GLR 79 : (2003) 1 GLT 303
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 67Specific Relief Act, 1963 — Section 16
High Courts01 Feb 2002Allowed
State of Nagaland Vs Nagaland School Education and Another
Gauhati High Court · (2002) 1 GLT 575
Nagaland (Administrative) Education Service Rules, 1977 — Rule 4(1), 6
High Courts01 Feb 2002
Upendra Nath Iangrai Vs State of Meghalaya
Gauhati High Court · (2002) 1 GLT 644
Constitution of India, 1950 — Article 226, 226
High Courts01 Feb 2002Allowed
Upendra Nath Iangrai Vs State of Meghalaya and Others
Gauhati High Court · (2002) 1 GLT 644
Constitution of India, 1950 — Article 226, 311Penal Code, 1860 (IPC) — Section 395Police Act, 1861 — Section 7
High Courts01 Feb 2002
Toseswar Chutia and Others Vs State of Assam
Gauhati High Court · (2002) CriLJ 1465 : (2002) 1 GLT 578
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1), 215Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 146, 147, 149, 300, 302
High Courts31 Jan 2002Dismissed
State of Tripura Vs Arab Ali
Gauhati High Court · (2002) 1 GLT 370
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts31 Jan 2002Dismissed
Munglem Phom and Others Vs State of Nagaland and Others
Gauhati High Court · (2002) 1 GLT 273
High Courts29 Jan 2002
Dipak Bhowmik Vs Takhelmayum Kr. Singh and Others
Gauhati High Court · (2002) 1 GLT 352
Motor Vehicles Act, 1988 — Section 140, 149(2)