High Courts30 Sept 2002
R.K.Lalvela Vs State of Mizoram and others
Gauhati High Court · AIR 2003 Guw 47
Drugs and Cosmetics Act, 1940 — Section 33, 33Pharmacy Act, 1948 — Section 30, 30, 32, 32, 41(b)
COURT ARCHIVE
Gauhati High Court judgments, 2002
576 judgments · page 6 of 29
High Courts30 Sept 2002
Tsukjemwati Aier Vs State of Nagaland
Gauhati High Court · (2003) 2 GLR 26
Nagaland Services (Discipline and Appeal) Rules, 1967 — Rule 24(1), 24(2)
High Courts30 Sept 2002
Tharliana Vs State of Mizoram
Gauhati High Court · (2003) 1 GLT 278
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 107, 109, 34, 341, 342
High Courts27 Sept 2002Allowed
Rumena Begum Vs Gur Sevak Singh and Others
Gauhati High Court · (2002) 3 GLT 358
High Courts27 Sept 2002Allowed
Arunachal Pradesh Public Service Commission and Another Vs Taku Taya and Others
Gauhati High Court · (2002) 3 GLT 111
High Courts27 Sept 2002Partly Allowed
Provat P. Konwar Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 1 GLR 564 : (2002) 3 GLT 632
High Courts27 Sept 2002
Jitendra Prasad Singh Vs State of Assam
Gauhati High Court · (2004) 2 GLR 271 : (2002) 3 GLT 241 : (2003) 26 PTC 486
Copyright Act, 1957 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts25 Sept 2002Allowed
Bengal Surgicals Limited Vs L.B. Enterprise
Gauhati High Court · (2004) GLT 84 Supp
Arbitration and Conciliation Act, 1996 — Section 34, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 7 Rule 2Court Fees Act, 1870 — Section 6
High Courts25 Sept 2002Allowed
Naoman Ch. Kalita Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLT 523
Assam Services (Pension) Rules, 1969 — Rule 111, 31Constitution of India, 1950 — Article 226
High Courts25 Sept 2002Allowed
Bir Bahadur Chhetri Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 1 GLT 263
Army Act, 1950 — Section 1, 122, 122(1), 19, 20Army Rules, 1954 — Rule 14, 17, 171, 22, 23Constitution of India, 1950 — Article 226, 311(3)
High Courts24 Sept 2002Allowed
Sushil Chowdhury Vs Hemendra Deb Nath and Another
Gauhati High Court · (2003) 1 GLT 371
Criminal Procedure Code, 1973 (CrPC) — Section 199, 199(1), 199(6), 482Penal Code, 1860 (IPC) — Section 500, 501
High Courts24 Sept 2002
Mahesh Doley Vs State of Assam
Gauhati High Court · (2003) 1 GLJ 568 : (2003) 1 GLT 33
Missing Autonomous Council Act, 1995 — Section 5, 5, 80, 80
High Courts24 Sept 2002
Debojyoti Das Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 1 GLT 76
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts23 Sept 2002Allowed
Rakesh Kumar Gaur Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 1 GLR 544 : (2003) 1 GLT 144
High Courts20 Sept 2002
Dinendra Chandra Biswas Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 3 GLR 261
Central Civil Services (Pension) Rules, 1972 — Rule 48A
High Courts19 Sept 2002
Lambodar Bordoloi Vs Mrinalini Debi Trust Board on the death of Narendra Nath Bordoloi and Others
Gauhati High Court · (2004) GLT 120 Supp
Court Fees Act, 1870 — Section 19(1)Succession Act, 1925 — Section 118, 223, 276, 278, 289
High Courts19 Sept 2002Dismissed
Jiwraj Sobha Chand Vs Mastaram Agarwalla His Legal Heirs Ram Pd. Agarwalla and Others
Gauhati High Court · (2003) 1 GLT 290
Contract Act, 1872 — Section 10Specific Relief Act, 1963 — Section 10
High Courts18 Sept 2002Allowed
Nirmal Poddar Vs State of Assam
Gauhati High Court · (2004) CriLJ 2441 : (2003) 3 GLT 455
Prevention of Food Adulteration Act, 1954 — Section 14, 19(2)Prevention of Food Adulteration Rules, 1955 — Rule 12A
High Courts17 Sept 2002Dismissed
Chinmoy Dhar Vs Sudhir Rn. Dhar
Gauhati High Court · (2003) 1 GLT 70
High Courts17 Sept 2002Allowed
Ratandas Vs State of Assam
Gauhati High Court · (2004) GLT 80 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302