High Courts28 Jan 2003Allowed
Rakesh Kr. Singh Vs State of Assam
Gauhati High Court · (2003) CriLJ 3206 : (2003) 2 DMC 447 : (2003) 2 GLR 529 : (2003) 2 GLT 126
Penal Code, 1860 (IPC) — Section 201, 302
COURT ARCHIVE
Gauhati High Court judgments, 2003
685 judgments · page 33 of 35
High Courts28 Jan 2003Allowed
Naorem Ningol Binashakhi Devi and Others Vs Yendrebam Ningol Mayanglambam and Another
Gauhati High Court · (2003) 2 GLR 53
High Courts28 Jan 2003Dismissed
State of Mizoram and Another Vs Vatech Escher Wiss Flovel Ltd.
Gauhati High Court · (2003) 1 GLT 583
Constitution of India, 1950 — Article 14, 226
High Courts27 Jan 2003
Nefa Udyog and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · AIR 2003 Guw 115 : (2003) 2 GLT 323
Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 3, 4
High Courts24 Jan 2003
State of Mizoram and Others Vs C. Deniel and Others
Gauhati High Court · (2003) 2 GLR 147 : (2003) 2 GLT 136
Land Acquisition Act, 1894 — Section 48
High Courts23 Jan 2003Dismissed
BRPL Canteen Co-operative Society Ltd. Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLR 464 : (2003) 2 GLT 340
Assam General Sales Tax Act, 1993 — Section 2(5)
High Courts21 Jan 2003
Md. Abdul Kadir and Others Vs State of Tripura
Gauhati High Court · (2003) CriLJ 4045
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts20 Jan 2003
Latif Ahmed Bin Hussain Vs State of Assam
Gauhati High Court · (2003) CriLJ 1137 : (2003) 1 GLR 514 : (2005) GLT 872 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Jan 2003Partly Allowed
Godak Taja Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 2 GLR 20 : (2005) GLT 225 Supp
Constitution of India, 1950 — Article 226
High Courts20 Jan 2003Allowed
Hadisali Vs State of Assam
Gauhati High Court · (2003) 2 GLT 239
Penal Code, 1860 (IPC) — Section 302, 304
High Courts17 Jan 2003
Bongaigaon Refinery and Petrochemicals Ltd. Vs Commissioner of Taxes and Others
Gauhati High Court · (2003) 1 GLR 524 : (2004) 1 GLT 604
Assam General Sales Tax Act, 1993 — Section 2(34)
High Courts17 Jan 2003Dismissed
State of Mizoram and Another Vs Vatech Escher Wiss Flovel Ltd.
Gauhati High Court · (2003) 2 GLR 660
Constitution of India, 1950 — Article 226
High Courts17 Jan 2003
Ujjal Transport Agency and Another Vs State of Assam and Others
Gauhati High Court · (2003) 2 ACC 387 : (2003) 1 GLR 453
Motor Vehicles Act, 1988 — Section 2(18)
High Courts17 Jan 2003
Musst. Fatema Begum and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 1 GLR 458 : (2003) 3 GLT 163
Constitution of India, 1950 — Article 21
High Courts17 Jan 2003Allowed
Sukumar Ch. Debnath Vs Hiren Lal Patoa and Others
Gauhati High Court · (2003) 2 GLR 91 : (2003) 1 GLT 460
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, 115, 115(1)
High Courts16 Jan 2003
Dr. Suparna Lala Vs State of Assam and Others
Gauhati High Court · (2003) 2 GLR 218 : (2003) 2 GLT 108
High Courts16 Jan 2003
Tara Chand Nahata Vs Superintendent of Taxes and Others
Gauhati High Court · (2003) 2 GLR 191 : (2003) 3 GLT 36 : (2004) 138 STC 544
Assam General Sales Tax Act, 1993 — Section 17(5)
High Courts16 Jan 2003
Maya Ghosh and Others Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLR 451 : (2005) GLT 415 Supp
Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 11
High Courts10 Jan 2003
Roy Engineering Co. Vs State of Tripura and Others
Gauhati High Court · (2003) 2 GLT 250 : (2003) 132 STC 436
Tripura Sales Tax (Fourth Amendment) Act, 1987 — Section 1(3)Tripura Sales Tax Act, 1976 — Section 3A, 3A