High Courts21 Feb 2003Allowed
Maneswar Barman Vs State of Assam and Others
Gauhati High Court · (2003) 2 GLR 540
Assam Non-Government College Management Rules, 2001 — Rule 3, 4(1)(b)
COURT ARCHIVE
Gauhati High Court judgments, 2003
685 judgments · page 30 of 35
High Courts21 Feb 2003
Gopeswar Saha Vs State of Tripura and Others
Gauhati High Court · (2003) CriLJ 2178 : (2003) 2 GLR 601 : (2003) 2 GLT 497
Forest (Tripura Second Amendment) Act, 1986 — Section 52(A)(2), 52(A)(5)
High Courts21 Feb 2003
Heo Rulho Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 3 GLR 502 : (2003) 2 GLT 501
Constitution of India, 1950 — Article 21
High Courts21 Feb 2003
Mahabir Coke Industries Pvt. Ltd. Vs Commissioner of Taxes and Others
Gauhati High Court · (2003) 2 GLR 175 : (2003) 2 GLT 468
Assam General Sales Tax Act, 1993 — Section 65ACentral Sales Tax Act, 1956 — Section 10, 9(2)
High Courts20 Feb 2003Allowed
Bijon Kumar Das Vs State of Assam and Others
Gauhati High Court · AIR 2003 Guw 164 : (2003) 2 GLR 143
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 17
High Courts20 Feb 2003
Geetima Kumar Vs State of Assam and Others
Gauhati High Court · (2003) 2 GLR 475
High Courts19 Feb 2003Dismissed
Dr. Anup Kumar Pow Vs State of Assam and Others
Gauhati High Court · AIR 2003 Guw 110 : (2003) 2 GLR 301
Constitution of India, 1950 — Article 226
High Courts19 Feb 2003Dismissed
C. Shashi Thonger Vs State of Nagaland and Others
Gauhati High Court · (2003) 3 GLR 512 : (2003) 2 GLT 429
High Courts17 Feb 2003
Karuna Kanta Kalita and Another Vs State of Assam and Others
Gauhati High Court · (2003) 2 GLT 230
High Courts17 Feb 2003
Biraj Kumar Barua and Another Vs Barua and Barua Drugs Pvt. Ltd. and Another
Gauhati High Court · (2003) 2 GLR 482
Companies Act, 1956 — Section 433C
High Courts17 Feb 2003Dismissed
Kirpal Singh Vs State of Assam and Another
Gauhati High Court · (2003) CriLJ 3846 : (2003) 2 GLR 426
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376
High Courts17 Feb 2003Allowed
Dutta Barua and Co. and Another Vs Assam Financial Corporation and Others
Gauhati High Court · AIR 2003 Guw 97 : (2003) 3 BC 55 : (2004) 121 CompCas 43 : (2003) 2 GLR 153 : (2003) 2 GLT 441 : (2003) 47 SCL 765
State Financial Corporations Act, 1951 — Section 29
High Courts17 Feb 2003Dismissed
Bishnu Halder Vs State of Assam
Gauhati High Court · AIR 2003 Guw 112 : (2003) 2 GLR 297 : (2003) 2 GLT 436
Consumer Protection Act, 1986 — Section 15, 17
High Courts17 Feb 2003
Jagadish Deka Vs State of Assam and Others
Gauhati High Court · (2003) 3 GLR 448
High Courts17 Feb 2003Allowed
Subal Chandra Saha Vs Pritikana Saha
Gauhati High Court · (2003) CriLJ 2200 : (2003) 2 DMC 640 : (2003) 2 GLR 576 : (2003) 3 GLT 102
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Feb 2003Allowed
Puspa Kanta Sharma Vs State of Assam and Others
Gauhati High Court · (2003) 3 GLR 103 : (2003) 2 GLT 434
High Courts14 Feb 2003Allowed
State of Manipur and Others Vs Khaidem Ibopishak Singh and Others
Gauhati High Court · (2003) 1 GLT 532
High Courts14 Feb 2003
Hridyananda Sharma Vs State of Assam
Gauhati High Court · (2003) 1 GLT 442 : (2003) 27 PTC 219
Cinematograph Act, 1952 — Section 7(1)Copyright Act, 1957 — Section 52A, 68A
High Courts14 Feb 2003Dismissed
Shri Nirmal Moran Vs State of Assam
Gauhati High Court · (2003) CriLJ 2361 : (2003) 2 GLT 266
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 300
High Courts14 Feb 2003Allowed
Shree Automobiles Private Limited Vs Commissioner of Taxes and Others
Gauhati High Court · (2003) 3 GLT 40 : (2003) 132 STC 125
Assam General Sales Tax Act, 1993 — Section 18, 36