High Courts09 May 2003Dismissed
State of Mizoram Vs Sh. Kaphmingthanga
Gauhati High Court · (2004) 2 ACC 733 : (2005) ACJ 1498 : (2003) 3 GLR 246
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Gauhati High Court judgments, 2003
685 judgments · page 22 of 35
High Courts09 May 2003Dismissed
Management of Allahabad Bank Vs Allahabad Bank Employees Association
Gauhati High Court · (2003) 2 GLT 455
High Courts08 May 2003
State of Manipur Vs Saikhom Ramo Singh
Gauhati High Court · (2004) 1 GLR 246 : (2003) 2 GLT 639
Criminal Procedure Code, 1973 (CrPC) — Section 328, 329, 330Penal Code, 1860 (IPC) — Section 302
High Courts08 May 2003Allowed
Director, Navodaya Vidyalaxa Samiti and Others Vs Ansuya Prasad Pokarial
Gauhati High Court · (2003) 2 GLT 489
Navodaya Vidyalaya Samiti Recruitment(Revised) Rules, 1995 — Rule 2, 20, 24
High Courts08 May 2003
Rajen Boro Vs State of Assam
Gauhati High Court · (2003) 2 GLT 632
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts08 May 2003Allowed
Sitaram Das Vs State of Assam
Gauhati High Court · (2004) 1 GLT 306
Penal Code, 1860 (IPC) — Section 302, 306
High Courts08 May 2003
Oriental Insurance Co. Ltd. Vs Darremi and Another
Gauhati High Court · (2005) 1 ACC 578
Motor Vehicles Act, 1988 — Section 147, 149, 170, 173
High Courts07 May 2003
Oriental Insurance Co. Ltd. Vs Lalliankimi and Another
Gauhati High Court · (2003) 3 GLR 253
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts07 May 2003Partly Allowed
Shree Construction and Investment Co. Vs Assistant Commissioner of Income Tax
Gauhati High Court · (2003) 184 CTR 78 : (2003) 3 GLR 314 : (2003) 262 ITR 73 : (2003) 133 TAXMAN 573
Income Tax Act, 1961 — Section 37, 40A(3)
High Courts06 May 2003Allowed
Saurabh Das and etc. Vs The Gauhati Municipal Corporation and Others
Gauhati High Court · AIR 2004 Guw 38 : (2004) 1 CTLJ 456 : (2004) 1 GLT 36
Constitution of India, 1950 — Article 14, 299
High Courts06 May 2003Dismissed
Prafulla Nath Vs State of Assam
Gauhati High Court · (2003) 3 GLR 276
Penal Code, 1860 (IPC) — Section 302
High Courts06 May 2003Allowed
Biren Chawra Vs State of Assam
Gauhati High Court · (2003) 3 GLR 283 : (2004) 1 GLT 41
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 84
High Courts05 May 2003
Maneswar Mali Vs State of Assam
Gauhati High Court · (2004) 1 GLR 188 : (2004) 1 GLT 33
Penal Code, 1860 (IPC) — Section 302, 304, 340
High Courts05 May 2003
Naresh Mirdha Vs State of Assam
Gauhati High Court · (2004) 1 GLR 191 : (2003) 2 GLT 643
Penal Code, 1860 (IPC) — Section 304
High Courts05 May 2003
Manik Das Vs State of Assam
Gauhati High Court · (2003) 3 GLR 526
Penal Code, 1860 (IPC) — Section 302, 304
High Courts05 May 2003
Bhuban Konwer Vs State of Assam
Gauhati High Court · (2003) 3 GLR 529
Penal Code, 1860 (IPC) — Section 304
High Courts05 May 2003Allowed
Rangtu Munda Vs State of Assam
Gauhati High Court · (2003) 3 GLR 466
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
High Courts02 May 2003Allowed
Pradip Kumar Dohotia and Others Vs Rustam Ali and Another
Gauhati High Court · (2003) 2 GLT 521
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, 151Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(3)Limitation Act, 1963 — Section 5
High Courts02 May 2003Dismissed
Dharani Pator Vs State of Assam
Gauhati High Court · (2003) 2 GLR 554 : (2003) 3 GLT 194
Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302
High Courts01 May 2003Allowed
Dr. Shamina Sahin Haque Vs Syed Safiur Rahman
Gauhati High Court · (2003) 3 GLR 453
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10