High Courts06 Sept 2002
Arjun Tanti Vs State of Assam
Gauhati High Court · (2003) 3 GLR 184 : (2002) 3 GLT 391
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Gauhati High Court judgments, 2002
576 judgments · page 8 of 29
High Courts05 Sept 2002Allowed
Kamal Ch. Bhowmik Vs State of Assam
Gauhati High Court · (2002) 3 GLT 344
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 36A(1), 41, 41(1), 41(2)
High Courts05 Sept 2002Allowed
Jaba Rani Ghosh Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 1 GLT 18
Warehousing Corporations Rules, 1963 — Rule 61
High Courts05 Sept 2002Allowed
Vishwa Vimohan Jha Vs State of Meghalaya and Others
Gauhati High Court · (2002) 09 GAU CK 0050
Meghalaya Sales Tax Act — Section 2(1B)
High Courts05 Sept 2002
Oil India Executive Employees'' Association Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 1 GLR 612 : (2003) 1 GLT 17
Constitution of India, 1950 — Article 226
High Courts05 Sept 2002Allowed
Tekarongsen and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 1 GLT 218
Constitution of India, 1950 — Article 21
High Courts05 Sept 2002Dismissed
Bijan Bihari Bhattacharjee Vs United Bank of India and Others
Gauhati High Court · (2003) 1 GLR 511 : (2002) 3 GLT 356 : (2003) 1 LLJ 669
High Courts05 Sept 2002
Hanuman Mal Jain Vs State of Assam
Gauhati High Court · (2003) 1 GLT 617
Criminal Procedure Code, 1973 (CrPC) — Section 313, 433Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts04 Sept 2002Allowed
Jintu Das Vs State of Assam
Gauhati High Court · (2003) CriLJ 1411 : (2002) 3 GLR 633
Penal Code, 1860 (IPC) — Section 376
High Courts04 Sept 2002Dismissed
Prabhat Bora Vs State of Assam
Gauhati High Court · (2003) 1 GLR 2 : (2002) 3 GLT 143
High Courts04 Sept 2002Allowed
Duken Hengra Tea Pvt. Ltd. Vs Union of India (UOI)
Gauhati High Court · (2003) 161 ELT 24 : (2003) 1 GLT 230
Constitution of India, 1950 — Article 226
High Courts03 Sept 2002
Jagat Dhar Sarma Vs State of Assam and Others
Gauhati High Court · (2004) 3 ACC 455
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21, 226Penal Code, 1860 (IPC) — Section 302
High Courts03 Sept 2002Allowed
United India Insurance Co. Ltd. Vs Jugal Chandra Talukdar and Others
Gauhati High Court · (2004) ACJ 1980 : (2003) 2 GLR 1 : (2003) 2 GLT 283
Motor Vehicles Act, 1988 — Section 95, 96(2)
High Courts03 Sept 2002Allowed
Bajrangpur Tea Company (P.) Ltd. Vs State of Assam and Others
Gauhati High Court · (2002) 3 GLR 535 : (2003) 1 GLT 396
Assam General Sales Tax Act, 1993 — Section 46, 46(7), 72Assam General Sales Tax Rules, 1993 — Rule 43(3), 43(6), 43(7)
High Courts03 Sept 2002Allowed
Jagat Dhar Sharma Vs State of Assam and Others
Gauhati High Court · (2004) ACJ 603 : AIR 2003 Guw 101 : (2003) 2 GLR 34 : (2002) 3 GLT 731
Constitution of India, 1950 — Article 21
High Courts03 Sept 2002
Ramananda Baruah and Others Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLT 132
High Courts02 Sept 2002
Hindustan Paper Corporation Ltd. Vs Commissioner of Taxes and Others
Gauhati High Court · (2002) 3 GLR 564 : (2003) 1 GLT 221
Central Sales Tax Act, 1956 — Section 3
High Courts02 Sept 2002Allowed
Labanya Dhar Bania Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLR 440 : (2002) 3 GLT 669
Assam General Sales Tax Act, 1993 — Section 2(10), 2(5), 7
High Courts01 Sept 2002
Arabinda Kumar Saha Vs State of Assam
Gauhati High Court · (2002) 09 GAU CK 0047
High Courts29 Aug 2002Dismissed
Utpal Dutta and Others Vs Indra Gogoi and Others
Gauhati High Court · (2002) 3 GLT 197
Civil Procedure Code, 1908 (CPC) — Section 129, 151Constitution of India, 1950 — Article 215, 216, 225, 246(1), 324Criminal Procedure Code, 1973 (CrPC) — Section 482