High Courts16 Dec 2002Allowed
Chandra Lal Das and Others Vs State of Tripura
Gauhati High Court · (2003) CriLJ 2162 : (2003) 2 GLR 57 : (2005) GLT 75 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 386, 391
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 861 of 1,245
High Courts16 Dec 2002Dismissed
Swapna Rani Paul and Others Vs National Insurance Company Ltd.
Gauhati High Court · (2005) GLT 508 Supp
High Courts15 Dec 2002
Jaleswari Devi Pashwan Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLR 487
Constitution of India, 1950 — Article 226
High Courts13 Dec 2002Dismissed
Manindra Chandra Das Vs State of Tripura and Others
Gauhati High Court · (2003) 3 GLT 424
Administrative Tribunals Act, 1985 — Section 14(1)Constitution of India, 1950 — Article 226Tripura Police Service Rules, 1967 — Rule 21, 28
High Courts13 Dec 2002Allowed
Akshaya Kumar Goswami Vs State of Assam and Others
Gauhati High Court · (2003) 2 GLT 86
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 7, 9, 9(2), 9(4), 9(6)Constitution of India, 1950 — Article 311
High Courts13 Dec 2002Allowed
Bopai Poroik Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 2 GLR 137 : (2005) GLT 221 Supp
High Courts13 Dec 2002Dismissed
Hari Prasanna Acharjee Vs State of Tripura and Another
Gauhati High Court · (2003) 2 GLR 571
Land Acquisition Act, 1894 — Section 18, 28A
High Courts13 Dec 2002
Ram Niwas Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 1 GLR 498 : (2003) 1 GLT 562
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts13 Dec 2002
Dabakato Vs Deputy Commissioner and Others
Gauhati High Court · (2003) 1 GLR 380
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 226
High Courts12 Dec 2002Dismissed
Commissioner of Income Tax Vs Brahmputra Steel (P) Ltd.
Gauhati High Court · (2003) 1 GLT 535
High Courts12 Dec 2002
Commissioner of Income Tax Vs Brahmaputra Steel (P) Ltd.
Gauhati High Court · (2003) 1 GLT 535
High Courts11 Dec 2002Dismissed
Subhas Chandra Majumdar and Another Vs State of Tripura and Another
Gauhati High Court · (2003) 1 GLR 610 : (2003) 1 GLT 573
Tripura Civil Service and Tripura Police Service (Appointment Combined Competitive Examination 9th Amendment) Regulations, 2000 — Regulation 5
High Courts11 Dec 2002Dismissed
Matiur Rahman and Another Vs Assam State Co-operative Agriculture and Rural Devp. Bank Ltd. and Another
Gauhati High Court · (2004) GLT 185 Supp
High Courts11 Dec 2002Dismissed
Prabhash Dev Nath Vs Union Bank of India and Others
Gauhati High Court · (2004) GLT 482 Supp
Administrative Tribunals Act, 1985 — Section 14, 19, 28, 3, 5(6)Constitution of India, 1950 — Article 226, 227, 32, 323, 323A
High Courts11 Dec 2002
Satyendra Singh Chauhan Vs State of Arunachal Pradesh
Gauhati High Court · (2003) 1 GLR 374 : (2005) GLT 790 Supp
Representation of the People Act, 1951 — Section 160, 167
High Courts10 Dec 2002Allowed
State of Nagaland and Another Vs Playwin Infravest Pvt. Ltd.
Gauhati High Court · (2003) 1 GLT 574
High Courts10 Dec 2002Allowed
Kenneleisa Neikha Vs State of Nagaland and Others
Gauhati High Court · (2003) 1 GLT 326
University Grants Commission (Fitness of Institution for Grant) Rules, 1975 — Rule 2University Grants Commission Act, 1956 — Section 12B, 2
High Courts05 Dec 2002Dismissed
Oil and Natural Gas Corporation Ltd. Vs Atul Ch. Baruah
Gauhati High Court · (2003) 1 GLT 363
High Courts05 Dec 2002Dismissed
Union of India (UOI) Vs Bhaskar Construction Co. and Another
Gauhati High Court · (2003) 2 ARBLR 180 : (2003) 1 GLT 413
Arbitration Act, 1940 — Section 20(4), 8
High Courts05 Dec 2002Dismissed
Aghore Debbarma and Others Vs State of Tripura
Gauhati High Court · (2003) 2 GLT 411
Constitution of India, 1950 — Article 14, 19, 195, 21Passports Act, 1967 — Section 10(3)Salary, Allowances and Pension of Members of Legislative Assembly (Tripura) (Tenth Amendment)Act, 1992 — Section 8E