High Courts25 Jun 2003
Molitatu and Another Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 2 GLT 371
Constitution of India, 1950 — Article 266, 309
COURT ARCHIVE
Gauhati High Court judgments, 2003
685 judgments · page 18 of 35
High Courts25 Jun 2003
Sirimai Marbaniang Vs State of Meghalaya and Others
Gauhati High Court · AIR 2004 Guw 140 : (2004) 1 GLR 533
High Courts24 Jun 2003
Commissioner of Income Tax Vs Assam Petroleum Industries (P.) Ltd.
Gauhati High Court · (2003) 185 CTR 71 : (2003) 3 GLR 201 : (2003) 262 ITR 587 : (2003) 131 TAXMAN 699
Income Tax Act, 1961 — Section 48, 49, 50, 54E
High Courts24 Jun 2003
Airport Authority of India and Others Vs Paradise Hotel and Restaurant
Gauhati High Court · (2003) 2 GLT 666
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 17, 22, 8Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 115Constitution of India, 1950 — Article 227
High Courts23 Jun 2003
Baljit Singh Vs State of Assam
Gauhati High Court · (2004) 1 GLR 94 : (2003) 2 GLT 538
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A, 36A(3), 36B, 37
High Courts23 Jun 2003Allowed
Madhu Sudhan Bhattacharjee Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLR 175
Assam State Road Transport Corporation Employees Service Regulations, 1971 — Regulation 47, 65
High Courts20 Jun 2003Allowed
A.T. Gayakwad Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 3 GLT 10
High Courts20 Jun 2003Dismissed
Kakong Tayeng Vs Asstt. Inspector General of Police and Others
Gauhati High Court · (2003) 2 GLT 379
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(5), 14(8), 15(5)Constitution of India, 1950 — Article 14, 226, 227, 32
High Courts20 Jun 2003Dismissed
Sh. Lalsanglura Vs State of Mizoram and Others
Gauhati High Court · (2003) 3 GLR 497 : (2003) 3 GLT 1
Mizoram Police Service Rules, 1996 — Rule 25(1)
High Courts19 Jun 2003Dismissed
North East Gases Pvt. Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2003) 3 GLR 206 : (2005) GLT 710 Supp : (2004) 134 STC 249
Assam General Sales Tax Act, 1993 — Section 2(33), 8(1)
High Courts19 Jun 2003Dismissed
Renu Talukdar Vs Kanaklata Kalita and Another
Gauhati High Court · (2005) 1 GLR 374 : (2005) GLT 20 Supp
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 115
High Courts19 Jun 2003
Aklu Mia Laskar Vs Branch Manager, SBI
Gauhati High Court · (2004) 1 GLR 478
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66
High Courts19 Jun 2003Allowed
Ahanthem Mema alias Nirmala Devi Vs District Magistrate, Imphal East and Others
Gauhati High Court · (2004) 1 GLT 633
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 21(5), 22(5)General Clauses Act, 1897 — Section 21
High Courts18 Jun 2003
Commissioner of Income Tax Vs Janki Textiles and Industries Ltd.
Gauhati High Court · (2003) 132 TAXMAN 231
High Courts18 Jun 2003Dismissed
Commissioner of Income Tax Vs Janki Textiles and Industries Ltd. and Others
Gauhati High Court · (2004) 186 CTR 84 : (2003) 264 ITR 579
Income Tax Act, 1961 — Section 28
High Courts16 Jun 2003
Kamala Dasi @ Devi Vs State of Assam
Gauhati High Court · (2005) CriLJ 234 : (2003) 3 GLR 616
Criminal Procedure Code, 1973 (CrPC) — Section 439Essential Commodities Act, 1955 — Section 3
High Courts16 Jun 2003Dismissed
Rohini Mandal Vs State of Assam
Gauhati High Court · (2004) 1 GLR 256
Penal Code, 1860 (IPC) — Section 304
High Courts16 Jun 2003
Dr. Bhusan Chandra Roy Medhi Vs Dr. Hemanta Kumar Mahanta
Gauhati High Court · (2004) 1 GLR 479 : (2003) 2 GLT 584
High Courts15 Jun 2003Dismissed
Nilotpal Das Vs State of Assam and Others
Gauhati High Court · (2005) GLT 404 Supp
Assam Excise Act, 1910 — Section 15, 16, 3(14), 3(3)Assam Excise Rules, 1945 — Rule 53, 57, 91, 92, 93Constitution of India, 1950 — Article 14
High Courts13 Jun 2003Allowed
Laishram Amujao Singh Vs State of Manipur and Others
Gauhati High Court · (2004) 3 GLR 561