High Courts17 Jul 2002Allowed
D.S. Trading Vs Padum Gogoi and Others
Gauhati High Court · (2002) 3 GLT 653
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 872 of 1,245
High Courts17 Jul 2002Allowed
Girindra Nath Gogoi Vs Oil India Ltd. and Others
Gauhati High Court · (2002) 3 GLT 597
Constitution of India, 1950 — Article 12Oil India Pension Fund Trust Deed and Rules — Rule 11, 12, 13, 30B
High Courts16 Jul 2002Dismissed
Suren Baruah and Others Vs Bhogeswari Rajkhowa
Gauhati High Court · (2002) 3 GLT 495
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Limitation Act, 1963 — Section 5
High Courts16 Jul 2002
Smt. Dhanistha Kalita Vs Ramakanta Kalita and Others
Gauhati High Court · AIR 2003 Guw 92 : (2003) 1 GLT 149
Hindu Succession Act, 1956 — Section 15(2)
High Courts12 Jul 2002Dismissed
State of Tripura Vs Samir Shil and Others
Gauhati High Court · (2004) GLT 595 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 13, 3, 32Penal Code, 1860 (IPC) — Section 366, 376(2)
High Courts11 Jul 2002
Pranabasish Majumder Vs State of Tripura and Others
Gauhati High Court · AIR 2003 Guw 4 : (2002) 2 GLT 520
High Courts11 Jul 2002
Thingujam Ningol Shakhi Devi Vs Longjam Suranjoy Singh
Gauhati High Court · (2003) 3 GLR 521
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3
High Courts08 Jul 2002Allowed
Sangamsel Maring Vs State of Manipur and Others
Gauhati High Court · (2003) 3 GLT 258
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 226, 309, 311(2)Police Act, 1861 — Section 46, 7
High Courts04 Jul 2002
Ghokishe Chophi Vs Yeluhe Chophi
Gauhati High Court · (2002) 3 GLT 663
Nagaland Village and Area Council Act, 1978 — Section 14, 14(1)Nagaland Village and Area Council Rules — Rule 14, 14(2), 23, 23A, 29
High Courts28 Jun 2002Dismissed
Dikbahadur Chetri and Another Vs State of Assam
Gauhati High Court · (2002) 3 GLT 137
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41(2), 42, 42(1), 43
High Courts28 Jun 2002Dismissed
B. Sangkhumi and Others Vs State of Mizoram and Others
Gauhati High Court · (2003) 1 GLR 99 : (2002) 3 GLT 28
Mizoram College (Provincialisation) Rules, 1991 — Rule 5(2), 5(6)
High Courts28 Jun 2002Allowed
Dipak Sarma Vs State of Assam
Gauhati High Court · (2005) GLT 717 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts27 Jun 2002
PU Myllai Hlychho and Others Vs State of Mizoram and Others
Gauhati High Court · (2002) 3 GLT 50
High Courts26 Jun 2002Dismissed
Baba Siva Ice Factory Vs State Financial Corporation and Another
Gauhati High Court · (2004) GLT 603 Supp
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2, 11Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 31
High Courts26 Jun 2002
Phanidhar Medhi Vs State of Assam and Others
Gauhati High Court · (2002) 3 GLR 612 : (2005) GLT 599 Supp
Constitution of India, 1950 — Article 309, 311, 311(1)
High Courts26 Jun 2002
Lalit Das Vs State of Assam
Gauhati High Court · (2003) 2 GLR 281 : (2002) 3 GLT 532
Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts26 Jun 2002
P.C. Zohmingliana and Others Vs State of Mizoram and Others
Gauhati High Court · (2002) 2 GLT 529
Constitution of India, 1950 — Article 226
High Courts26 Jun 2002
Bakul Chandra Mazumdar and Others Vs State Bank of India and Others
Gauhati High Court · (2002) 3 GLR 584 : (2002) 3 GLT 535
High Courts25 Jun 2002Allowed
Srimanta Pratim Barooah Vs State Bank of India and Others
Gauhati High Court · (2003) 1 GLT 514 : (2003) 3 LLJ 135
State Bank of India (Officers Service) Rules, 1992 — Rule 68(2)
High Courts21 Jun 2002Allowed
Oil and Natural Gas Corporation Ltd. Vs Ambuja Cement Eastern Ltd.
Gauhati High Court · (2003) 1 ARBLR 227 : (2002) 3 GLT 84
Arbitration Act, 1940 — Section 31, 33Oil and Natural Gas Commission (Transfer of Undertaking and Repeal) Act, 1993 — Section 4, 8