COURT ARCHIVE

Gauhati High Court judgments, 2002

576 judgments · page 28 of 29

High Courts11 Jan 2002

H.R.A. Choudhury and Others Vs Election Commission of India and Others

Gauhati High Court · (2002) 1 GLT 1

Constitution of India, 1950 — Article 324, 326, 327Illegal Migrants (Determination by Tribunals) Act, 1983 — Section 13Registration of Electors Rules, 1960 — Rule 10, 12, 13, 21A, 5

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High Courts11 Jan 2002Dismissed

Md. Farid Miah Vs State of Tripura

Gauhati High Court · (2002) 2 GLT 361

Criminal Procedure Code, 1973 (CrPC) — Section 251, 252Evidence Act, 1872 — Section 3, 60

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High Courts11 Jan 2002

Anjali Devi Thapa and Others Vs Sandhya Debi Thapa

Gauhati High Court · (2002) 1 GLT 259

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts11 Jan 2002Allowed

Anup Kumar Sanyal Vs Gakul Bey

Gauhati High Court · (2002) CriLJ 1973 : (2002) 1 GLT 617

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts11 Jan 2002Allowed

Nilima Barman Vs Ratima Barman

Gauhati High Court · (2002) CriLJ 1865

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts11 Jan 2002Allowed

Rajwant Singh Gulati and Others Vs Haradhan Dutta

Gauhati High Court · (2002) 2 GLT 279

Civil Procedure Code, 1908 (CPC) — Section 42, 47

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High Courts11 Jan 2002Dismissed

Hemo Deka and Others Vs Pranab Kr. Bhagawati

Gauhati High Court · (2002) 1 GLT 265

Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1877 — Section 8, 9Specific Relief Act, 1963 — Section 5, 6

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High Courts11 Jan 2002Dismissed

Assam Industries and Another Vs Ladulal Jain and Sons

Gauhati High Court · (2003) 2 GLT 318

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 30 Rule 4Partnership Act, 1932 — Section 25, 42

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High Courts11 Jan 2002

Sandha Debi Thapa Vs Anjali Debi Thapa and Others

Gauhati High Court · (2003) 2 GLT 368

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts11 Jan 2002Dismissed

Keshab Kanti Bhattacharjee Vs State of Tripura

Gauhati High Court · (2002) 2 GLT 410

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(8)Constitution of India, 1950 — Article 226, 227

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High Courts11 Jan 2002Allowed

Anil Ch. Paul and Others Vs Sudhir Ch. Deb and Others

Gauhati High Court · (2002) 1 GLT 342

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4

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High Courts11 Jan 2002Dismissed

Arun Ch. Neog Vs State of Assam and Others

Gauhati High Court · (2002) 2 GLT 366

Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 13(1), 13(2)

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High Courts10 Jan 2002Dismissed

Birendra Kumar Barthakur and Others Vs Guwahati Municipal Corporation and Others

Gauhati High Court · (2002) 1 GLT 709

Constitution of India, 1950 — Article 226

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High Courts10 Jan 2002

Uncle''s Shop and Others Vs Biva Hazarika and Others

Gauhati High Court · (2002) 1 GLT 109

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High Courts09 Jan 2002Allowed

State (CBI) Vs Partha Sanyal and Another

Gauhati High Court · (2002) 1 GLT 355

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High Courts09 Jan 2002

Amzad Ali @ Amzad Khan Vs State of Assam

Gauhati High Court · (2002) 1 GLT 598

Penal Code, 1860 — Section 149, 201, 300Penal Code, 1860 (IPC) — Section 149, 201, 300

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High Courts09 Jan 2002Dismissed

PU. Liansuama Vs Wealth Tax Officer and Others

Gauhati High Court · (2002) 256 ITR 180

Constitution of India, 1950 — Article 371GWealth Tax Act, 1957 — Section 21(2)

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High Courts09 Jan 2002Dismissed

National Grindlays Bank Ltd. (P) and Another Vs Dibakar Sarma and Others

Gauhati High Court · (2002) 1 GLT 321

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92Evidence Act, 1872 — Section 160, 161, 162, 68

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High Courts08 Jan 2002

Union of India (UOI) Vs Bhadreswar Hira

Gauhati High Court · (2002) 2 GLT 60

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High Courts08 Jan 2002

Mahesh Chandra Gupta Vs State of Arunachal Pradesh

Gauhati High Court · (2002) 1 GLT 73

Constitution of India, 1950 — Article 226, 227

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