High Courts14 Nov 2002Dismissed
Dussu Takka Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 1 GLR 76 : (2005) GLT 33 Supp
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2002
576 judgments · page 4 of 29
High Courts12 Nov 2002
Union of India (UOI) Vs Ka Helimon Diengdoh and Another
Gauhati High Court · (2003) 3 GLR 56 : (2003) 1 GLT 502
Land Acquisition Act, 1894 — Section 23, 23(1A)
High Courts11 Nov 2002Allowed
Maruti Tea Industries and Another Vs State of Assam and Others
Gauhati High Court · AIR 2001 Guw 174 : (2003) 129 STC 479
High Courts11 Nov 2002
Rajiv Kumar Jha Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 1 GLR 47 : (2005) GLT 36 Supp
Constitution of India, 1950 — Article 226
High Courts11 Nov 2002Allowed
Ningoyomi Breeze Doye and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 1 GLR 62 : (2005) GLT 46 Supp
Constitution of India, 1950 — Article 226
High Courts11 Nov 2002
Union of India (UOI) Vs Lila Maya Sannasi and Another
Gauhati High Court · (2003) 1 GLT 493
Railways Accidents and Untoward Incident (Compensation) Amendment Rules, 1997 — Rule 3(2)Railways Act, 1989 — Section 123, 124, 124A, 125, 129
High Courts07 Nov 2002Allowed
Sevakant Jha Vs State of Assam and Others
Gauhati High Court · (2002) 3 GLT 556
High Courts06 Nov 2002Dismissed
Ramesh Khandewal Vs State of Assam
Gauhati High Court · (2003) 2 GLR 4 : (2003) 1 GLT 10
Penal Code, 1860 (IPC) — Section 302
High Courts05 Nov 2002
State of Tripura and Another Vs Sridhan Choudhury and Another
Gauhati High Court · (2003) 2 ACC 434 : (2003) 1 GLR 606
High Courts05 Nov 2002
The State of Tripura and Another Vs Sridhan Choudhury and Another
Gauhati High Court · AIR 2003 Guw 66 : (2003) 1 GLT 373
Fatal Accidents Act, 1855 — Section 1A
High Courts11 Oct 2002
Brahmaputra Par II Mach Mahal Samabai Samity Ltd. Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLR 528 : (2003) 1 GLT 155
Assam Fisheries Rules, 1953 — Rule 12
High Courts11 Oct 2002Dismissed
In Re: Board of Trustees for the Port of Kolkata
Gauhati High Court · (2003) 44 SCL 81
Companies Act, 1956 — Section 446, 446(2), 535
High Courts11 Oct 2002Dismissed
Kuldip Chandra Talukdar Vs State of Assam
Gauhati High Court · (2003) 1 GLR 586 : (2003) 1 GLT 1
Penal Code, 1860 (IPC) — Section 302
High Courts11 Oct 2002Dismissed
Kamrup Medicine Dealers Association and Another Vs State of Assam and Others
Gauhati High Court · (2003) 129 STC 250
Assam General Sales Tax Act, 1993 — Section 11, 2, 7, 7(2), 8(3)
High Courts11 Oct 2002Allowed
Janardhan Dutta Vs Tapas Pratim Saikia and Others
Gauhati High Court · (2003) 2 GLR 512 : (2002) 3 GLT 583
Assam Engineering (Irrigation Department) Service Rules, 1978 — Rule 11(3), 11(4), 13Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3Constitution of India, 1950 — Article 226
High Courts11 Oct 2002Allowed
Pura Lodar Vs Deputy Commissioner
Gauhati High Court · (2003) 1 GLR 359 : (2002) 3 GLT 282
Penal Code, 1860 (IPC) — Section 462, 463, 464, 468, 511
High Courts11 Oct 2002
Das Tea Co. and Another Vs Guwahati Municipal Corporation and Others
Gauhati High Court · (2003) 1 GLT 175
Gauhati Municipal Act, 1973 — Section 422(1)
High Courts10 Oct 2002Dismissed
Patrick Syiem and Others Vs State of Meghalaya and Others
Gauhati High Court · (2004) GLT 43 Supp
Constitution of India, 1950 — Article 301Criminal Procedure Code, 1973 (CrPC) — Section 133, 138
High Courts10 Oct 2002Dismissed
Dugar Tea Industries Pvt. Ltd. and Others Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLT 450 : (2003) 129 STC 305
Assam General Sales Tax Act, 1993 — Section 9(3)
High Courts10 Oct 2002Dismissed
Md. Makibur Rahman Vs Md. Wahidur Rahman @ Bhola and Another
Gauhati High Court · (2003) 2 GLR 550 : (2003) 2 GLT 293
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 3A