COURT ARCHIVE

Gauhati High Court judgments, 2002

576 judgments · page 3 of 29

High Courts03 Dec 2002Dismissed

Richard Yimto and Others Vs State of Nagaland and Others

Gauhati High Court · (2003) 1 GLT 620

Constitution of India, 1950 — Article 12, 14, 16(4A)Nagaland Police Service (Class I and Class II) (Amendment) Rules, 1982 — Rule 18(1)Nagaland Police Service (Class I and Class II) Rules, 1977 — Rule 18, 18(1), 18(2), 18(3), 18(4)

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High Courts29 Nov 2002Allowed

Nazrul Islam Vs Chairman, Assam State Warehousing Corporation and Others

Gauhati High Court · (2003) 2 GLR 503

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High Courts28 Nov 2002Allowed

Assam Cycle Company Vs Motilal Bothra and Others

Gauhati High Court · (2003) 1 GLR 296 : (2003) 1 GLT 435

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High Courts28 Nov 2002Allowed

Kshirode Chandra Debnath Vs State of Tripura

Gauhati High Court · (2003) 1 GLR 663 : (2005) GLT 516 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 311

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High Courts27 Nov 2002

Pushu Khiammungan and Others Vs State of Nagaland and Another

Gauhati High Court · (2004) GLT 561 Supp

Constitution of India, 1950 — Article 14, 16

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High Courts27 Nov 2002Dismissed

Union of India (UOI) Vs Hemlata Mudoi

Gauhati High Court · (2003) 2 ACC 404 : (2004) ACJ 464 : (2003) 1 GLR 283 : (2002) 3 GLT 729

Railways Act, 1989 — Section 123, 124A

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High Courts25 Nov 2002Allowed

Hemanta Kumar Talukdar Vs State of Assam and Others

Gauhati High Court · (2003) 2 GLR 319 : (2003) 1 GLT 299

Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3

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High Courts25 Nov 2002Allowed

Assam Jatiya Vidyalaya and Another Vs State of Assam and Others

Gauhati High Court · (2003) 1 GLR 471 : (2005) GLT 625 Supp

Constitution of India, 1950 — Article 226

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High Courts22 Nov 2002

Chandmari Tea Company Pvt. Ltd. and Others Vs State of Assam and Others

Gauhati High Court · (2003) 2 GLT 232

Constitution of India, 1950 — Article 14, 21, 226, 48ALand Acquisition Act, 1894 — Section 9Wild Life (Protection) Act, 1972 — Section 19, 20, 21, 22, 23

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High Courts20 Nov 2002Partly Allowed

Mahmadul Haque Laskar Vs State of Assam and Others

Gauhati High Court · AIR 2003 Guw 71

Assam Panchayat (Constitution) Rules, 1995 — Rule 45, 45(1)Assam Panchayat Act, 1994 — Section 11, 127, 129, 37, 37(1)Constitution of India, 1950 — Article 226, 227, 243O

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High Courts18 Nov 2002Partly Allowed

Motiur Rahman Vs United Commercial Bank and Others

Gauhati High Court · (2003) 1 GLR 303 : (2003) 1 GLT 196 : (2003) 2 LLJ 217

Penal Code, 1860 (IPC) — Section 409, 467

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High Courts18 Nov 2002

Darog Ali and Others Vs Musstt. Netgjan Ness and Another

Gauhati High Court · (2003) 1 GLR 651 : (2005) GLT 487 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 146(1), 482

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High Courts15 Nov 2002

United India Insurance Co. Vs Sh. Lalngena and Another

Gauhati High Court · (2005) 1 GLR 203

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High Courts15 Nov 2002

Vanlalveni Vs Tlanglawma

Gauhati High Court · (2005) 1 GLR 240

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts15 Nov 2002

United India Insurance Co. Ltd., Aizawl Branch Vs Lalnunmawia and Another

Gauhati High Court · (2004) 1 GLR 433

Motor Vehicles Act, 1988 — Section 170

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High Courts15 Nov 2002

Amit Nitik and Others Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2003) 1 GLR 228

Constitution of India, 1950 — Article 14, 16

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High Courts15 Nov 2002Allowed

Progotibora Vs State of Assam and Others

Gauhati High Court · (2003) 3 GLT 283

Assam Engineering (Irrigation Department) Service Rules, 1978 — Rule 12, 13, 13(4), 13(8), 22Assam Rules of Executive Business, 1968 — Rule 33(1), 39(1), 39(3)Constitution of India, 1950 — Article 166, 166(2), 166(3), 309

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High Courts15 Nov 2002Allowed