High Courts09 Aug 2002Dismissed
Malin Kanta Paul Vs State of Tripura
Gauhati High Court · (2003) 2 GLR 617 : (2002) 3 GLT 218
Central Civil Services (Pension) Rules, 1972 — Rule 55(A)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 870 of 1,245
High Courts09 Aug 2002Dismissed
Lily Tep and Others Vs State of Nagaland and Others
Gauhati High Court · (2003) 2 GLR 28 : (2003) 1 GLT 308
Constitution of India, 1950 — Article 14, 16, 226, 309Nagaland Soil and Water Conservation Rules, 1977 — Rule 6
High Courts09 Aug 2002
Suresh Dutta Vs State of Tripura
Gauhati High Court · (2002) 3 GLR 495 : (2003) 1 GLT 107
Criminal Procedure Code, 1973 (CrPC) — Section 438(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A(3)
High Courts09 Aug 2002Dismissed
Sushanta Ghosh Vs State of Tripura and Others
Gauhati High Court · (2002) 3 GLR 509 : (2002) 3 GLT 504
High Courts09 Aug 2002Allowed
Binoy Bhusan Bardhan and Others Vs State of Assam
Gauhati High Court · (2003) 1 GLT 94
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts08 Aug 2002Dismissed
Bhagaban Talukdar Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 1 GLT 84
Army Rules, 1954 — Rule 115, 115(2)
High Courts08 Aug 2002
Jidam Hiri Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 1 GLR 286 : (2003) 1 GLT 358
High Courts08 Aug 2002
Lalit Basumatary Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 1 GLT 90
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 408, 409, 420
High Courts08 Aug 2002
State of Arunachal Pradesh Vs Tayur Jampen and Others
Gauhati High Court · (2002) 3 GLR 555 : (2003) 1 GLT 109
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts07 Aug 2002
Medi Ram Dodum Vs State of Arunachal Pradesh and Others
Gauhati High Court · AIR 2003 Guw 9 : (2002) 3 GLR 568 : (2003) 1 GLT 87
Constitution of India, 1950 — Article 226
High Courts07 Aug 2002
Janita Riba Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 1 GLT 80
Constitution of India, 1950 — Article 226
High Courts06 Aug 2002Allowed
Nurul Haque and Others Vs State of Assam
Gauhati High Court · (2002) 3 GLT 322
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 314, 342Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts05 Aug 2002
Diezephe Village Vs Tsithrongse Village
Gauhati High Court · (2002) 3 GLT 642
Administration of Justice and Police (Third Amendment) Rules, 1984 — Rule 29Civil Procedure Code, 1908 (CPC) — Section 11, 96
High Courts05 Aug 2002
Girindra Nath Gogoi Vs Oil India Ltd. and Others
Gauhati High Court · (2003) 1 GLR 489
Constitution of India, 1950 — Article 12
High Courts02 Aug 2002Dismissed
Asangla Aier Vs State of Nagaland and Others
Gauhati High Court · (2002) 3 GLT 507
Constitution of India, 1950 — Article 226
High Courts02 Aug 2002Dismissed
State of Tripura Vs Dilip Kumar Dey
Gauhati High Court · (2003) 1 GLR 1 : (2002) 3 GLT 528
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 5
High Courts02 Aug 2002
Premoda Medhi and Another Vs Gauhati Roller Flour Mills Ltd. and Another
Gauhati High Court · (2003) CriLJ 122 : (2003) 1 GLR 205 : (2002) 3 GLT 530
Criminal Procedure Code, 1973 (CrPC) — Section 144(1), 144(2)
High Courts02 Aug 2002Allowed
Haji Abdul Haque and Others Vs Sujit Kr. Das and Others
Gauhati High Court · (2003) 1 GLT 376
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 3(17), 4, 6Assam (Temporarily Settled Areas) Tenancy Rules, 1972 — Rule 1Assam Land and Revenue Regulation, 1886 — Section 11
High Courts31 Jul 2002Dismissed
Basant Nath Vs Union of India (UOI) and Another
Gauhati High Court · (2003) 1 GLR 172 : (2002) 2 GLT 493
Constitution of India, 1950 — Article 226, 227
High Courts31 Jul 2002Dismissed
Dipak Ch. Ruhidas Vs Chandan Kr. Sarkar
Gauhati High Court · (2002) 3 GLT 179
Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Service and Posts) (Amendment) Rules, 1991 — Rule 94ACivil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, 151Constitution of India, 1950 — Article 173, 173C, 193, 332