High Courts21 Jun 2002
Sanu Saikia Vs Union of India (UOI) and Others
Gauhati High Court · (2003) ACJ 408 : (2003) CriLJ 515 : (2002) 3 GLT 387
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 873 of 1,245
High Courts21 Jun 2002
N.V. Marketing Pvt. Ltd. and Another Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 2 GLR 686 : (2002) 3 GLT 151
Arunachal Pradesh State Lotteries Rules, 2001 — Rule 12, 16, 16(1), 2, 4Constitution of India, 1950 — Article 14, 226Lotteries (Regulation) Act, 1998 — Section 4
High Courts20 Jun 2002
Mustt Hasina Banu Vs State of Assam
Gauhati High Court · (2003) 2 GLR 676 : (2002) 3 GLT 347
High Courts20 Jun 2002
Kukheswar Saikia Vs Union of India (UOI) and Another
Gauhati High Court · (2003) 3 GLR 1 : (2002) 3 GLT 336
Central Reserve Police Force Act, 1949 — Section 11, 12Central Reserve Police Force Rules, 1955 — Rule 31
High Courts20 Jun 2002Dismissed
Mohan Sarma Vs State of Assam
Gauhati High Court · (2002) CriLJ 3894 : (2003) 1 GLR 419 : (2003) 1 GLT 135
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts19 Jun 2002Allowed
Union of India (UOI) Vs Major V.P. Nijhawan
Gauhati High Court · (2004) GLT 489 Supp
High Courts19 Jun 2002Allowed
Mahendra Nath Das Vs State of Assam and Others
Gauhati High Court · (2002) 2 GLT 187 : (2002) 3 LLJ 711
Constitution of India, 1950 — Article 311
High Courts19 Jun 2002Allowed
T. Shahoto Vimchunger Vs State of Nagaland and Others
Gauhati High Court · (2002) 2 GLT 513
Constitution of India, 1950 — Article 14, 16, 226
High Courts18 Jun 2002Allowed
Er. I. Rongba Chang and Others Vs State of Nagaland and Others
Gauhati High Court · (2002) 2 GLT 524
Constitution of India, 1950 — Article 309Nagaland Engineering Services Rules, 1997 — Rule 17, 17(2), 19, 20, 21
High Courts17 Jun 2002Allowed
Chandmal Jain Vs State of Assam
Gauhati High Court · (2003) 3 GLR 47 : (2003) 1 GLT 604
Essential Commodities Act, 1955 — Section 10, 7
High Courts17 Jun 2002
Md. Nazimuddin Vs Mustt. Monowara Begum
Gauhati High Court · (2002) 06 GAU CK 0050
High Courts17 Jun 2002
Margaret Wanrap and Others Vs State of Meghalaya and Others
Gauhati High Court · (2002) 2 GLT 416
Meghalaya Subordinate Service Rules, 1973 — Rule 8(3)
High Courts17 Jun 2002Allowed
Ibom Kamum Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2005) GLT 115 Supp
Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 36, 37
High Courts17 Jun 2002
Basir Uddin Laskar Vs State of Assam and Another
Gauhati High Court · (2002) CriLJ 4629
Criminal Procedure Code, 1973 (CrPC) — Section 131, 313Penal Code, 1860 (IPC) — Section 420
High Courts14 Jun 2002Dismissed
Airport Authority of India Vs Paradise Hotel and Restaurant
Gauhati High Court · AIR 2002 Guw 146 : (2002) 3 GLT 1
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 43 Rule 1
High Courts14 Jun 2002Allowed
Bisheswar Badri @ Khetrapal Vs State of Assam
Gauhati High Court · (2002) 06 GAU CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 24
High Courts14 Jun 2002Dismissed
Dimapur and Kohima Livestock Sellers Association Vs State of Nagaland and Others
Gauhati High Court · AIR 2003 Guw 107
Constitution of India, 1950 — Article 301Nagaland Livestock and Poultry Contagious Disease Act, 1980 — Section 24
High Courts14 Jun 2002Dismissed
Sabita Rani Roy and Others Vs Bani Choudhury and Another
Gauhati High Court · (2003) 2 ACC 321 : (2003) 1 GLR 127 : (2002) 3 GLT 60
Workmens Compensation Act, 1923 — Section 4
High Courts14 Jun 2002
Pezalie Chadi Vs State of Nagaland and Others
Gauhati High Court · (2002) 3 GLT 329
Constitution of India, 1950 — Article 226