High Courts10 Jan 2003Dismissed
Saroj Bhattacharyya Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 3 GLR 77 : (2003) 2 GLT 72
Railway Protection Force Rules, 1987 — Rule 153.8
COURT ARCHIVE
Gauhati High Court judgments, 2003
685 judgments · page 34 of 35
High Courts10 Jan 2003
The Registrar, Gauhati High Court Vs Superintendent of Police and Another
Gauhati High Court · (2003) 2 GLR 111 : (2003) 2 GLT 248
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 217
High Courts09 Jan 2003Allowed
Tarun Chandra Dey Vs State of Tripura and Others
Gauhati High Court · AIR 2003 Guw 166 : (2003) 3 GLR 146 : (2003) 2 GLT 303
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(1)
High Courts09 Jan 2003Allowed
Shyam Sundar Agarwal Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLR 448
Assam General Sales Tax Act, 1993 — Section 36(1)
High Courts09 Jan 2003Dismissed
New India Assurance Co. Ltd. Vs Amiya Prava Biswas and Others
Gauhati High Court · (2004) ACJ 2007 : (2003) 2 GLR 231 : (2003) 2 GLT 271
High Courts08 Jan 2003
National Insurance Co. Ltd. Vs Amiya Borbora and Another
Gauhati High Court · (2005) ACJ 127 : AIR 2004 Guw 22 : (2003) 2 GLT 1
Motor Vehicles Act, 1988 — Section 140
High Courts08 Jan 2003
Utpal Choudhury Vs State of Assam and Others
Gauhati High Court · (2003) 2 GLR 323 : (2003) 2 GLT 29
Constitution of India, 1950 — Article 226
High Courts08 Jan 2003
Pup Thangchhuana and Another Vs The North Eastern Hill University and Others
Gauhati High Court · (2003) 2 GLR 467
Constitution of India, 1950 — Article 226Mizoram University Act, 2000 — Section 33, 6, 7
High Courts08 Jan 2003Partly Allowed
Indian Oil Corporation Ltd. (Assam Oil Division) Vs Presiding Officer, Central Government Industrial Tribunal and Another
Gauhati High Court · (2003) 1 GLR 386
Industrial Disputes Act, 1947 — Section 33(2)
High Courts08 Jan 2003
Chao Tan Mapoong Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 1 GLR 398 : (2003) 2 GLT 264
Constitution of India, 1950 — Article 226
High Courts08 Jan 2003Dismissed
Binda Prasad Singh Vs Presiding Officer, Labour Court and Another
Gauhati High Court · (2005) GLT 564 Supp : (2003) 3 LLJ 544
Industrial Disputes Act, 1947 — Section 10, 2A
High Courts08 Jan 2003Allowed
R. Laldingliana Vs State of Mizoram and Others
Gauhati High Court · (2003) 2 GLT 223
Constitution of India, 1950 — Article 309
High Courts07 Jan 2003
Oriental Insurance Co. Ltd. Vs Tamchi Langnia and Others
Gauhati High Court · (2003) 1 GLR 428
Legal Services Authorities Act, 1987 — Section 20
High Courts07 Jan 2003
Hage Bida Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 1 GLR 404 : (2003) 2 GLT 6
Central Civil Services (Leave) Rules, 1972 — Rule 12
High Courts07 Jan 2003
Taku Donyi Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 1 GLR 401 : (2005) GLT 218 Supp
Constitution of India, 1950 — Article 226
High Courts07 Jan 2003
Shankar Roy Choudhury Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 2 GLR 100 : (2003) 2 GLT 2
High Courts07 Jan 2003Dismissed
Anju Rani Baishya Vs State of Assam and Others
Gauhati High Court · (2003) 3 GLT 522
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 6, 6(1), 6(5)Constitution of India, 1950 — Article 226
High Courts06 Jan 2003
Chittaranjan Mahanta Vs State of Assam
Gauhati High Court · (2003) 2 DMC 572 : (2003) 2 GLT 21
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts05 Jan 2003Dismissed
Union of India (UOI) and Another Vs Madhu Ram Barman and Another
Gauhati High Court · (2004) 2 GLR 726
Constitution of India, 1950 — Article 21
High Courts04 Jan 2003
C. Lawihmingthanga Vs State of Mizoram and Others
Gauhati High Court · (2004) 1 GLR 203 : (2003) 2 GLT 160
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(1)