High Courts28 Jan 2002Dismissed
Ganesh Chandra Dey Vs State of Tripura and Others
Gauhati High Court · (2002) 1 GLT 588
Constitution of India, 1950 — Article 311(2)Tripura Home Gaurds Rules, 1962 — Rule 9
COURT ARCHIVE
Gauhati High Court judgments, 2002
576 judgments · page 27 of 29
High Courts28 Jan 2002Partly Allowed
Pranab Kumar Saha Vs Food Corporation of India and Others
Gauhati High Court · (2002) 1 GLT 571
Contract Act, 1872 — Section 74
High Courts28 Jan 2002Allowed
State of Assam Vs Tumba Saw and Veneer Mills, Tumpa, Arunachal Pradesh
Gauhati High Court · AIR 2002 Guw 97
Assam Forest Regulations, 1891 — Section 3(3)
High Courts28 Jan 2002Allowed
Raj Bamin Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2002) 01 GAU CK 0011
High Courts28 Jan 2002Dismissed
Sailendra Kumar Dey Vs Union of India (UOI)
Gauhati High Court · (2002) 2 GLT 266
Central Reserve Police Force Act, 1949 — Section 10
High Courts25 Jan 2002Allowed
Sitaram Singh Vs Meghalaya State Electricity Board and Others
Gauhati High Court · (2003) 1 GLR 573 : (2002) 1 GLT 372
Meghalaya State Electricity Board Service Regulations, 1996 — Regulation 37
High Courts25 Jan 2002
Pradip Kumar Kalita Vs Smt. Hiran Prova Kalita
Gauhati High Court · (2002) 1 GLT 135
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 20 Rule 6A(1), Order 20 Rule 6A(2), Order 20 Rule 7, 2(2)Hindu Marriage Act, 1955 — Section 28Limitation Act, 1963 — Section 12(2)
High Courts24 Jan 2002Dismissed
Kashi Dev and Others Vs Md. Sfiqur Rahman Laskar
Gauhati High Court · (2003) 3 GLR 45 : (2002) 2 GLT 248
High Courts23 Jan 2002Dismissed
Neelam Sarang Vs State of Mizoram and Others
Gauhati High Court · (2002) 1 GLT 622
Constitution of India, 1950 — Article 226, 309, 311
High Courts22 Jan 2002Dismissed
Surja Kumar Gayan Vs Putul Borah
Gauhati High Court · (2002) 1 GLT 493
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, 115Succession Act, 1925 — Section 383, 384, 387
High Courts22 Jan 2002Allowed
Subash Projects and Marketing Ltd. and Another Vs Assam Urban Water Supply and Sewerage Board and Others
Gauhati High Court · (2002) 1 GLT 335
Arbitration and Conciliation Act, 1996 — Section 11, 11(3), 11(4), 11(5), 11(6)Constitution of India, 1950 — Article 136, 32
High Courts21 Jan 2002
(Brigadier) Omesh Kr. Sondhi Vs Central Bureau of Investigation
Gauhati High Court · (2002) 1 GLT 633
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 120B, 420, 468Prevention of Corruption Act, 1988 — Section 13(1)(D)
High Courts18 Jan 2002Allowed
G.P. Giri and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2002) 1 GLT 674
Constitution of India, 1950 — Article 226, 227Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 9(1)Police Service (Recruitment) Rules, 1954 — Rule 4(6), 9(1)
High Courts18 Jan 2002
Paradise Hotel and Restaurant Vs Airport Authority of India and Others
Gauhati High Court · (2002) 1 GLT 30
High Courts18 Jan 2002Allowed
Dipu Das and Others Vs Motiur Rahman and Others
Gauhati High Court · (2002) 1 GLT 67
Constitution of India, 1950 — Article 14, 16, 226, 309, 32
High Courts18 Jan 2002Dismissed
Bharat Bamboo and Timber Suppliers and Another Vs Hindustan Paper Corpn. Ltd. and Others
Gauhati High Court · (2002) 1 GLT 24
High Courts18 Jan 2002
Tufanialonga Tea Company Ltd., Kolkata and Others Vs State of Tripura and Others
Gauhati High Court · AIR 2002 Guw 89 : (2002) 1 GLT 55
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 30Tripura Tea Companies (Taking Over of Management of Certain Tea Units) Act, 1987 — Section 3
High Courts18 Jan 2002
Tufanialonga Tea Company Ltd. and Others Vs State of Tripura and Others
Gauhati High Court · (2003) 2 BC 642
Constitution of India, 1950 — Article 226, 227
High Courts17 Jan 2002Allowed
State of Assam Vs Abdul Jalil and Another
Gauhati High Court · (2002) 1 GLT 612
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 302, 304, 326, 34
High Courts16 Jan 2002
Subhas Chanda Vs Sarbajaya Sen (Chanda)
Gauhati High Court · (2002) 1 GLT 619
Guardians and Wards Act, 1890 — Section 25