High Courts14 May 2002Dismissed
Dinesh Ch. Roy Vs State of Tripura and Others
Gauhati High Court · (2002) 2 GLT 597
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Civil Procedure Code, 1908 (CPC) — Section 47
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 877 of 1,245
High Courts14 May 2002
Dhireswar Baishya Vs Union of India (UOI) and Others
Gauhati High Court · (2002) 3 GLT 66
Central Civil Services (Conduct) Rules, 1964 — Rule 21
High Courts13 May 2002Allowed
Sh. Pachhunga Vs State of Mizoram and Others
Gauhati High Court · AIR 2002 Guw 124
Constitution of India, 1950 — Article 226
High Courts13 May 2002Dismissed
Lakhan Ch. Roy and Another Vs Kewelpati Devi
Gauhati High Court · (2002) 2 GLT 221
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 3, 5, 6Criminal Procedure Code, 1973 (CrPC) — Section 107Limitation Act, 1963 — Article 65
High Courts13 May 2002Dismissed
Subal Chandra Gope Vs Motor Accident Claim Tribunal and Others
Gauhati High Court · (2003) 2 ACC 499 : (2002) 2 GLT 593
Motor Vehicles Act, 1988 — Section 147
High Courts11 May 2002
Biplab Mazumdar Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 96 FLR 733
Railway Protection Force Act, 1957 — Section 9
High Courts10 May 2002Allowed
Sukheto Chishi Vs State of Nagaland and Others
Gauhati High Court · (2002) 2 GLT 216
Constitution of India, 1950 — Article 226Nagaland Servants Conduct Rules, 1968 — Rule 4Nagaland Services (Discipline and Appeal) Rules, 1967 — Rule 6, 7, 9(12)
High Courts10 May 2002Dismissed
Assam Urban Water Supply and Sewerage Board Vs Subhash Project and Marketing Ltd. and Others
Gauhati High Court · (2003) 1 ARBLR 216 : (2002) 3 GLT 24
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts10 May 2002
Sahjahan Ali Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLT 322
Constitution of India, 1950 — Article 226
High Courts10 May 2002
Eleco Construction Co. Vs State of Assam and Others
Gauhati High Court · (2002) 3 GLT 594 : (2007) 7 VST 600
Constitution of India, 1950 — Article 14
High Courts09 May 2002Dismissed
Kenjum Riba and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 1 GLR 169 : (2002) 2 GLT 15
Constitution of India, 1950 — Article 16
High Courts09 May 2002Allowed
National Insurance Co. Ltd. Vs Bharati Kalita and Others
Gauhati High Court · (2002) 2 GLT 48
High Courts08 May 2002Dismissed
Amit Sharma Vs Jyotishmoy Bora and Others
Gauhati High Court · (2002) 2 GLT 45
Constitution of India, 1950 — Article 226
High Courts07 May 2002Allowed
Manik Dey Vs Gauhati High Court and Others
Gauhati High Court · (2003) 3 GLR 26 : (2002) 2 GLT 213
High Courts07 May 2002Allowed
Tago Doke Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2002) 3 GLT 68
Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 19, 20
High Courts06 May 2002
Damudhar Prasad Verma Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 2 BC 351
Constitution of India, 1950 — Article 293, 299, 300
High Courts06 May 2002Allowed
Utpal Bora Vs Union of India (UOI) and Others
Gauhati High Court · (2002) 2 GLT 38
High Courts06 May 2002Allowed
Yare Tali and Others Vs Tapak Tali
Gauhati High Court · (2002) 05 GAU CK 0008
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, Order 9 Rule 9
High Courts03 May 2002Dismissed
Md. Sirajul Haque Vs State of Assam
Gauhati High Court · (2002) CriLJ 3192 : (2003) 3 GLR 101 : (2002) 2 GLT 196
Drugs and Cosmetics Act, 1940 — Section 18, 27
High Courts02 May 2002Allowed
Atik Miyu Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2002) 2 GLT 378