High Courts25 Mar 2003
Raham Ali Vs State of Assam and Others
Gauhati High Court · (2003) 3 GLT 142
Assam Aided College Management Rules, 1976 — Rule 18Assam Non-Government College (Amendment) Rules, 2001 — Rule 18
COURT ARCHIVE
Gauhati High Court judgments, 2003
685 judgments · page 27 of 35
High Courts24 Mar 2003
Sangang Area Horticulture Farming Co-op Society Vs Commissioner/Secretary (Co-operation) Government of Manipur and Others
Gauhati High Court · (2004) CriLJ 2598 : (2003) 3 GLR 464
Contempt of Courts Act, 1971 — Section 20
High Courts24 Mar 2003
Dimbeswar Chaliha Vs Oil and Natural Gas Commission and Another
Gauhati High Court · (2003) 2 GLR 313 : (2003) 3 GLT 137
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 3 Rule 4
High Courts24 Mar 2003
Sumanta Choudhury Vs State of Assam and Others
Gauhati High Court · (2004) 1 GLR 441
High Courts24 Mar 2003
Surinder Paul and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 1 GLR 299 : (2003) 2 GLT 731
Central Reserve Police Force Rules, 1955 — Rule 4
High Courts24 Mar 2003Dismissed
Parimal Prasad Das and Another Vs Tripura Small Industries Corporation Ltd.
Gauhati High Court · (2003) 3 GLT 47
Constitution of India, 1950 — Article 226
High Courts21 Mar 2003
Siraj Ali @ Seru Vs State of Assam
Gauhati High Court · (2003) 3 GLR 119 : (2009) 2 GLT 891 : (2003) 3 GLT 44
Penal Code, 1860 (IPC) — Section 395
High Courts20 Mar 2003Allowed
Board of Directors, Gauhati Co-Op. Urban Bank Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2003) 3 GLT 129
Assam Co-operative Societies Act, 1949 — Section 36Banking Regulation Act, 1949 — Section 11(1)
High Courts17 Mar 2003Dismissed
Harindar Prasad Sahani Vs Chanchal Ghose and Others
Gauhati High Court · (2003) 3 GLR 84
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts17 Mar 2003
Md. Zakir Hussain Vs State of Assam and Others
Gauhati High Court · (2003) 3 GLR 324 : (2003) 1 GLT 644
Gauhati Municipal Corporation Act, 1971 — Section 141, 144, 144(2)(C)National Highways Act, 1956 — Section 2, 3, 3F, 5National Highways Authority of India Act, 1988 — Section 11, 3D, 6, 7
High Courts16 Mar 2003
Haran Ali Sk. and Others Vs Aainuddin Dewan
Gauhati High Court · (2005) 1 GLR 695
Limitation Act, 1963 — Section 5
High Courts14 Mar 2003Allowed
Ratul Devi Sarma Vs State of Assam and Others
Gauhati High Court · (2003) 3 GLT 50
High Courts14 Mar 2003Dismissed
Sri Dip Gogoi and Others Vs Numoligarh Refinery Ltd. and Another
Gauhati High Court · (2003) 3 BC 301 : (2004) 1 CTLJ 393 : (2003) 3 GLT 54
Constitution of India, 1950 — Article 14, 226, 301
High Courts13 Mar 2003
Pukhrambam Budhichandra Singh Vs Thokchom Nilamani Singh
Gauhati High Court · (2003) 3 GLR 626 : (2003) 3 GLT 63
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 2, Order 43 Rule 1, Order 43 Rule 2, Order 5 Rule 15Limitation Act, 1963 — Section 14(1)
High Courts13 Mar 2003Allowed
Oriental Insurance Co. Ltd. and Another Vs Sabitri Debi Agarwal and Another
Gauhati High Court · (2003) 2 GLR 399
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts12 Mar 2003
Ch. Ibomcha Singh and Another Vs State of Manipur and Others
Gauhati High Court · (2004) 1 ACC 487 : AIR 2004 Guw 125 : (2003) 3 GLR 545
Motor Vehicles Act, 1988 — Section 115, 117
High Courts11 Mar 2003Dismissed
Jagneswar Sarmah and Others Vs Director, Assam Food and Civil Supplies and Others
Gauhati High Court · (2004) GLT 616 Supp
Assam (Food and Civil Supplies) Service Rules, 1970 — Rule 11(1), 11(2), 32, 32(5), 32(6)Assam Supply Services Rules, 1970 — Rule 32Constitution of India, 1950 — Article 309
High Courts11 Mar 2003Dismissed
Kaya Bhumiz Vs State of Assam
Gauhati High Court · (2003) 3 GLT 33
Penal Code, 1860 (IPC) — Section 302
High Courts11 Mar 2003
Prasanta Kr. Modoi and Others Vs State of Assam and Others
Gauhati High Court · (2003) 2 GLT 691
Assam Public Service (Preferential Appointment) Rules, 1999 — Rule 2Constitution of India, 1950 — Article 226
High Courts11 Mar 2003Dismissed
Abdul Kasem and Others Vs State of Assam
Gauhati High Court · (2003) CriLJ 3667 : (2004) 1 GLR 339