High Courts16 Sept 2002Allowed
Prasanta Bhagawati Vs State of Assam and Others
Gauhati High Court · (2003) 1 ARBLR 570 : (2003) 1 GLT 73
Assam Excise Rules, 1945 — Rule 93Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2002
576 judgments · page 7 of 29
High Courts16 Sept 2002Allowed
Khargeswar Bora Ors. Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLT 57
Assam Rules of Executive Business, 1968 — Rule 17, 2Constitution of India, 1950 — Article 14, 16, 226, 311
High Courts13 Sept 2002Allowed
Monen Sangma and Another Vs State of Meghalaya and Others
Gauhati High Court · (2003) 1 GLT 21
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 23(1)Constitution of India, 1950 — Article 226, 229, 300A
High Courts13 Sept 2002
Indian Oil Corporation Ltd. and Others Vs State of Assam and Others
Gauhati High Court · (2002) 128 STC 537
Assam General Sales Tax Act, 1993 — Section 10A, 11Assam General Sales Tax Rules, 1993 — Rule 19A
High Courts13 Sept 2002Dismissed
Laxmi Mohan Chakma and Another Vs State of Tripura and Others
Gauhati High Court · (2003) 1 GLR 601 : (2003) 1 GLT 67
High Courts12 Sept 2002
Commissioner of Income Tax Vs Anil Kumar Hazarika
Gauhati High Court · (2003) 182 CTR 76 : (2002) 3 GLR 627 : (2002) 3 GLT 366
High Courts12 Sept 2002
Motilal Roy Vs Jagadish Sharma and Another
Gauhati High Court · (2003) 1 GLR 271 : (2002) 3 GLT 370
Contempt of Courts Act, 1971 — Section 15
High Courts12 Sept 2002Dismissed
Ghanashyam Das Vs State of Assam
Gauhati High Court · (2005) GLT 511 Supp
Evidence Act, 1872 — Section 27, 32(1)
High Courts11 Sept 2002
Sitanath Deka and Another Vs Razia Ahmed and Others
Gauhati High Court · (2002) 3 GLT 371
Assam Aided Higher Secondary, High and Meddle Schools Manegement Rules, 1976 — Rule 26, 7Constitution of India, 1950 — Article 226, 311
High Courts11 Sept 2002Allowed
Har Kaman Lohari Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2004) GLT 62 Supp
Constitution of India, 1950 — Article 226
High Courts11 Sept 2002
Jaboolal Choudhury Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2004) 1 GLR 393 : (2005) GLT 450 Supp
Constitution of India, 1950 — Article 309
High Courts11 Sept 2002Allowed
Achang Pong Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 2 GLT 94
High Courts11 Sept 2002Allowed
Newsprint Trading Corporation and Another Vs State of Assam and Others
Gauhati High Court · (2003) 129 STC 134
Assam General Sales Tax Act, 1993 — Section 44(5), 7(4)Central Sales Tax Act, 1956 — Section 5(2)
High Courts11 Sept 2002Partly Allowed
Union of India (UOI) and Others Vs Hari Ram
Gauhati High Court · (2003) CriLJ 4302 : (2003) 2 GLR 523 : (2003) 1 GLT 365
Central Reserve Police Force Act, 1949 — Section 10, 16(2)Constitution of India, 1950 — Article 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 303, 374
High Courts11 Sept 2002Allowed
Niharendu Patra Vs State of Manipur and Another
Gauhati High Court · (2003) 1 GLR 255 : (2002) 3 GLT 108 : (2003) 2 LLJ 1146
Constitution of India, 1950 — Article 14, 16, 21Contract Act, 1872 — Section 23Manipur Cements Limited (Staff) Rules, 1994 — Rule 1, 2
High Courts10 Sept 2002
Purbanchal Development Corporation Vs State of Tripura and Others
Gauhati High Court · (2002) 3 GLR 621 : (2005) GLT 248 Supp
Tripura Sales Tax Act, 1976 — Section 9(1)
High Courts10 Sept 2002Dismissed
Ashok Datta Vs Dhruba Acharjee and Others
Gauhati High Court · (2003) 1 GLT 491
Criminal Procedure Code, 1973 (CrPC) — Section 378(2), 397, 397(1), 482Penal Code, 1860 (IPC) — Section 307, 325, 326, 340, 341
High Courts10 Sept 2002Partly Allowed
State Bank of India Vs Maa Sarada Oil Mills and Others
Gauhati High Court · (2003) 1 GLR 436
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts09 Sept 2002Allowed
C. Wokhungo Kikon and Others Vs State of Nagaland and Others
Gauhati High Court · (2003) 1 GLT 259
Nagaland Village and Area Council Act, 1978 — Section 17, 22, 9
High Courts07 Sept 2002
State of Tripura and Others Vs Jharna Paul and Others
Gauhati High Court · (2003) 1 GLT 182
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles (Amendment) Act, 1956 — Section 110A, 110B