High Courts01 Oct 2002Dismissed
N.S. Vangmila Vs Union of India (UOI) and Others
Gauhati High Court · (2005) 2 GLR 622
Constitution of India, 1950 — Article 21, 226, 32Penal Code, 1860 (IPC) — Section 365
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 865 of 1,245
High Courts01 Oct 2002Dismissed
Dhaneswar Pradhani Vs State of Assam
Gauhati High Court · (2003) CriLJ 733 : (2003) 2 GLR 15 : (2003) 1 GLT 192
Penal Code, 1860 (IPC) — Section 302, 84
High Courts01 Oct 2002Dismissed
Nityananda Dutta Vs Oil and Natural Gas Corporation Ltd. and Others
Gauhati High Court · (2003) 2 GLR 161 : (2003) 1 GLT 317
Constitution of India, 1950 — Article 311
High Courts01 Oct 2002Dismissed
Ranjit Kumar Banik Vs State of Tripura and Others
Gauhati High Court · (2003) 1 GLR 581 : (2003) 1 GLT 170
Tripura Agricultural Indebtedness Relief Act, 1979 — Section 2, 3
High Courts30 Sept 2002
Sonmoni @ Prasanta @ Santanu Bordoloi Vs State of Assam
Gauhati High Court · (2003) 3 GLR 296 : (2002) 3 GLT 266
Penal Code, 1860 (IPC) — Section 323, 34, 376(2), 448
High Courts30 Sept 2002
R.K.Lalvela Vs State of Mizoram and others
Gauhati High Court · AIR 2003 Guw 47
Drugs and Cosmetics Act, 1940 — Section 33, 33Pharmacy Act, 1948 — Section 30, 30, 32, 32, 41(b)
High Courts30 Sept 2002
Tsukjemwati Aier Vs State of Nagaland
Gauhati High Court · (2003) 2 GLR 26
Nagaland Services (Discipline and Appeal) Rules, 1967 — Rule 24(1), 24(2)
High Courts30 Sept 2002
Tharliana Vs State of Mizoram
Gauhati High Court · (2003) 1 GLT 278
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 107, 109, 34, 341, 342
High Courts27 Sept 2002Allowed
Rumena Begum Vs Gur Sevak Singh and Others
Gauhati High Court · (2002) 3 GLT 358
High Courts27 Sept 2002Allowed
Arunachal Pradesh Public Service Commission and Another Vs Taku Taya and Others
Gauhati High Court · (2002) 3 GLT 111
High Courts27 Sept 2002Partly Allowed
Provat P. Konwar Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 1 GLR 564 : (2002) 3 GLT 632
High Courts27 Sept 2002
Jitendra Prasad Singh Vs State of Assam
Gauhati High Court · (2004) 2 GLR 271 : (2002) 3 GLT 241 : (2003) 26 PTC 486
Copyright Act, 1957 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts25 Sept 2002Allowed
Bengal Surgicals Limited Vs L.B. Enterprise
Gauhati High Court · (2004) GLT 84 Supp
Arbitration and Conciliation Act, 1996 — Section 34, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 7 Rule 2Court Fees Act, 1870 — Section 6
High Courts25 Sept 2002Allowed
Naoman Ch. Kalita Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLT 523
Assam Services (Pension) Rules, 1969 — Rule 111, 31Constitution of India, 1950 — Article 226
High Courts25 Sept 2002Allowed
Bir Bahadur Chhetri Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 1 GLT 263
Army Act, 1950 — Section 1, 122, 122(1), 19, 20Army Rules, 1954 — Rule 14, 17, 171, 22, 23Constitution of India, 1950 — Article 226, 311(3)
High Courts24 Sept 2002Allowed
Sushil Chowdhury Vs Hemendra Deb Nath and Another
Gauhati High Court · (2003) 1 GLT 371
Criminal Procedure Code, 1973 (CrPC) — Section 199, 199(1), 199(6), 482Penal Code, 1860 (IPC) — Section 500, 501
High Courts24 Sept 2002
Debojyoti Das Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 1 GLT 76
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts23 Sept 2002Allowed
Rakesh Kumar Gaur Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 1 GLR 544 : (2003) 1 GLT 144
High Courts20 Sept 2002
Dinendra Chandra Biswas Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 3 GLR 261
Central Civil Services (Pension) Rules, 1972 — Rule 48A
High Courts19 Sept 2002
Lambodar Bordoloi Vs Mrinalini Debi Trust Board on the death of Narendra Nath Bordoloi and Others
Gauhati High Court · (2004) GLT 120 Supp
Court Fees Act, 1870 — Section 19(1)Succession Act, 1925 — Section 118, 223, 276, 278, 289