High Courts11 Oct 2002Allowed
Pura Lodar Vs Deputy Commissioner
Gauhati High Court · (2003) 1 GLR 359 : (2002) 3 GLT 282
Penal Code, 1860 (IPC) — Section 462, 463, 464, 468, 511
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 864 of 1,245
High Courts11 Oct 2002
Das Tea Co. and Another Vs Guwahati Municipal Corporation and Others
Gauhati High Court · (2003) 1 GLT 175
Gauhati Municipal Act, 1973 — Section 422(1)
High Courts10 Oct 2002Dismissed
Patrick Syiem and Others Vs State of Meghalaya and Others
Gauhati High Court · (2004) GLT 43 Supp
Constitution of India, 1950 — Article 301Criminal Procedure Code, 1973 (CrPC) — Section 133, 138
High Courts10 Oct 2002Dismissed
Dugar Tea Industries Pvt. Ltd. and Others Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLT 450 : (2003) 129 STC 305
Assam General Sales Tax Act, 1993 — Section 9(3)
High Courts10 Oct 2002Dismissed
Md. Makibur Rahman Vs Md. Wahidur Rahman @ Bhola and Another
Gauhati High Court · (2003) 2 GLR 550 : (2003) 2 GLT 293
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 3A
High Courts10 Oct 2002Dismissed
Pratima Palit and Another Vs Kirendra Chandra Dey and Another
Gauhati High Court · (2003) 1 GLT 612
Assam Urban Areas Rent Control Act, 1972 — Section 5Civil Procedure Code, 1908 (CPC) — Section 115
High Courts09 Oct 2002
Jubenor Hussain Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 1 GLR 596 : (2003) 1 GLT 13
National Security Act, 1980 — Section 3(1), 3(2)
High Courts09 Oct 2002
Biren Sarma Vs Assam Financial Corpoction and Another
Gauhati High Court · (2004) GLT 91 Supp
State Financial Corporations Act, 1951 — Section 29(1)
High Courts08 Oct 2002Allowed
Manik Dey Vs Ram Sankar Bhattacharjee and Others
Gauhati High Court · (2002) 3 GLT 551
Service (Appointment, Condition of Service and Conduct) Rules, 1967 — Rule 11, 20, 3
High Courts08 Oct 2002Dismissed
Tapan Malakar Vs State of Assam and Others
Gauhati High Court · (2003) 2 GLR 278
Assam Ministerial District Establishment Service Rules, 1967 — Rule 2(4)
High Courts08 Oct 2002Dismissed
Matleb Ali Vs Guwahti Municipal Corporation and Others
Gauhati High Court · (2003) 3 GLT 161
High Courts07 Oct 2002Dismissed
Pradip Kumar Tomer Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 2 GLR 171 : (2003) 1 GLT 498
Army Act, 1950 — Section 39, 4(1)Army Rules, 1954 — Rule 115(2), 115(2A), 34
High Courts04 Oct 2002Allowed
Imlitemjen Jamir and Others Vs State of Nagaland and Others
Gauhati High Court · (2004) GLT 71 Supp
High Courts04 Oct 2002Allowed
Pioneer Co-op. Marketing Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2003) 2 GLR 272 : (2003) 1 GLT 353
Assam Co-operative Societies Act, 1949 — Section 31(3)
High Courts03 Oct 2002Dismissed
Manager, Bhooteachang Tea Estate Vs Presiding Officer, Labour Court and Another
Gauhati High Court · (2003) 1 GLR 354
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226
High Courts03 Oct 2002
National Insurance Co. Ltd. Vs R. Wonghiuba and Others
Gauhati High Court · (2004) ACJ 1768 : (2003) 2 GLR 63
High Courts03 Oct 2002Dismissed
Kastoor Chandel Vs The Chairman and Managing Director, HPC Ltd. and Others
Gauhati High Court · (2003) 2 GLR 610 : (2005) GLT 188 Supp
Constitution of India, 1950 — Article 32
High Courts03 Oct 2002Allowed
Md. Siddique Hussain Vs The State of Assam
Gauhati High Court · (2003) CriLJ 1487
Penal Code, 1860 (IPC) — Section 323, 457
High Courts03 Oct 2002
Karunamoy Sarmah Vs State of Assam
Gauhati High Court · (2003) CriLJ 1968
Penal Code, 1860 (IPC) — Section 307, 324
High Courts01 Oct 2002Dismissed
S. Chaoba Singh Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 2 GLR 455 : (2003) 3 GLT 5
Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 19, 25