High Courts15 Nov 2002
Amit Nitik and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 1 GLR 228
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 863 of 1,245
High Courts15 Nov 2002Allowed
Progotibora Vs State of Assam and Others
Gauhati High Court · (2003) 3 GLT 283
Assam Engineering (Irrigation Department) Service Rules, 1978 — Rule 12, 13, 13(4), 13(8), 22Assam Rules of Executive Business, 1968 — Rule 33(1), 39(1), 39(3)Constitution of India, 1950 — Article 166, 166(2), 166(3), 309
High Courts15 Nov 2002Allowed
Progoti Bora Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLT 472
Assam Engineering (Irrigation Department) Service Rules, 1978 — Rule 3, 3(1), 3(3), 4Constitution of India, 1950 — Article 166, 166(2), 166(3), 309
High Courts14 Nov 2002Dismissed
Bapdhan Phukan Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 1 GLT 511
Pension Regulations for Army, 1961 — Regulation 173
High Courts14 Nov 2002
All Arunachal Pradesh Horticulture Subordinate Field Staff Association Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 1 GLR 55 : (2005) GLT 444 Supp
Constitution of India, 1950 — Article 14, 16, 226, 39
High Courts14 Nov 2002Dismissed
Dussu Takka Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 1 GLR 76 : (2005) GLT 33 Supp
Constitution of India, 1950 — Article 226
High Courts12 Nov 2002
Union of India (UOI) Vs Ka Helimon Diengdoh and Another
Gauhati High Court · (2003) 3 GLR 56 : (2003) 1 GLT 502
Land Acquisition Act, 1894 — Section 23, 23(1A)
High Courts11 Nov 2002Allowed
Maruti Tea Industries and Another Vs State of Assam and Others
Gauhati High Court · AIR 2001 Guw 174 : (2003) 129 STC 479
High Courts11 Nov 2002
Rajiv Kumar Jha Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 1 GLR 47 : (2005) GLT 36 Supp
Constitution of India, 1950 — Article 226
High Courts11 Nov 2002Allowed
Ningoyomi Breeze Doye and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 1 GLR 62 : (2005) GLT 46 Supp
Constitution of India, 1950 — Article 226
High Courts11 Nov 2002
Union of India (UOI) Vs Lila Maya Sannasi and Another
Gauhati High Court · (2003) 1 GLT 493
Railways Accidents and Untoward Incident (Compensation) Amendment Rules, 1997 — Rule 3(2)Railways Act, 1989 — Section 123, 124, 124A, 125, 129
High Courts07 Nov 2002Allowed
Sevakant Jha Vs State of Assam and Others
Gauhati High Court · (2002) 3 GLT 556
High Courts06 Nov 2002Dismissed
Ramesh Khandewal Vs State of Assam
Gauhati High Court · (2003) 2 GLR 4 : (2003) 1 GLT 10
Penal Code, 1860 (IPC) — Section 302
High Courts05 Nov 2002
State of Tripura and Another Vs Sridhan Choudhury and Another
Gauhati High Court · (2003) 2 ACC 434 : (2003) 1 GLR 606
High Courts05 Nov 2002
The State of Tripura and Another Vs Sridhan Choudhury and Another
Gauhati High Court · AIR 2003 Guw 66 : (2003) 1 GLT 373
Fatal Accidents Act, 1855 — Section 1A
High Courts11 Oct 2002
Brahmaputra Par II Mach Mahal Samabai Samity Ltd. Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLR 528 : (2003) 1 GLT 155
Assam Fisheries Rules, 1953 — Rule 12
High Courts11 Oct 2002Dismissed
In Re: Board of Trustees for the Port of Kolkata
Gauhati High Court · (2003) 44 SCL 81
Companies Act, 1956 — Section 446, 446(2), 535
High Courts11 Oct 2002Dismissed
Kuldip Chandra Talukdar Vs State of Assam
Gauhati High Court · (2003) 1 GLR 586 : (2003) 1 GLT 1
Penal Code, 1860 (IPC) — Section 302
High Courts11 Oct 2002Dismissed
Kamrup Medicine Dealers Association and Another Vs State of Assam and Others
Gauhati High Court · (2003) 129 STC 250
Assam General Sales Tax Act, 1993 — Section 11, 2, 7, 7(2), 8(3)
High Courts11 Oct 2002Allowed
Janardhan Dutta Vs Tapas Pratim Saikia and Others
Gauhati High Court · (2003) 2 GLR 512 : (2002) 3 GLT 583
Assam Engineering (Irrigation Department) Service Rules, 1978 — Rule 11(3), 11(4), 13Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3Constitution of India, 1950 — Article 226