High Courts22 Apr 2002Allowed
Md. Abdul Khalique Laskar Vs All Assam Public Health Employees Association and Others
Gauhati High Court · (2003) 1 GLR 160 : (2003) 2 GLT 241
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 879 of 1,245
High Courts22 Apr 2002Dismissed
Debita Deoho Vs State of Arunachal Pradesh
Gauhati High Court · (2002) 2 GLT 31
Penal Code, 1860 (IPC) — Section 76, 79
High Courts22 Apr 2002
Executive Engineer, IFC Deptt. and Others Vs Th. Haridas Singh
Gauhati High Court · (2004) 3 GLR 336
Arbitration Act, 1940 — Section 20
High Courts18 Apr 2002
Mylai Hlychho and Others Vs State of Mizoram and Others
Gauhati High Court · (2003) 3 GLR 136 : (2002) 2 GLT 69
High Courts12 Apr 2002
Deputy Commissioner of Income Tax (Assessment) Vs Ashok Paper Mills Ltd. Commissioner of Income Tax and Others Vs Sati Oil Udyog Ltd. and Another
Gauhati High Court · (2002) 177 CTR 242 : (2002) 2 GLT 257 : (2002) 256 ITR 673
Finance Act, 1993 — Section 143(1A)Income Tax Act, 1961 — Section 143, 143(1A)
High Courts12 Apr 2002Allowed
Jyotishmoy Bora Vs Governing Body (Special) Pragjyotish College and Others
Gauhati High Court · (2002) 2 GLT 191
Constitution of India, 1950 — Article 12, 226
High Courts12 Apr 2002Dismissed
National Insurance Co. Ltd. Vs Meghalaya Plywoods Lts.
Gauhati High Court · (2002) 2 GLT 78
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 34, 36A, 41Arbitration Act, 1940 — Section 39, 39(2)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(4), Order 23 Rule 3
High Courts11 Apr 2002
Dharampal Satyapal Ltd. Vs Union of India
Gauhati High Court · (2002) 1 GLT 419
Central Excises and Salt Act, 1944 — Section 5A(1), 5A(1)Constitution of India, 1950 — Article 14, 14
High Courts11 Apr 2002
Ambika Charan Choudhury and Others Vs Divisional Manager National Insurance Company and Others
Gauhati High Court · (2003) 2 ACC 391 : (2004) ACJ 1077 : (2003) 1 GLR 245 : (2002) 3 GLT 437
Motor Vehicles Act, 1988 — Section 140
High Courts10 Apr 2002
All Manipur Students'' Union (AMSU) and Others Vs Adradeep Kumar Singh, DIGP (V/Range) and Others
Gauhati High Court · (2003) 3 GLR 539 : (2003) 3 GLT 301
Constitution of India, 1950 — Article 19(1)
High Courts10 Apr 2002Allowed
Laishram Indrakrishna Singh Vs Dr. Thongam Nabakumar and Others
Gauhati High Court · (2003) 1 GLR 259 : (2002) 3 GLT 419
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, 115
High Courts09 Apr 2002Dismissed
Banendra Kr. Mushahary Vs Md. Mohibul Haque
Gauhati High Court · (2002) 1 GLT 701
Constitution of India, 1950 — Article 225, 246(1), 329Representation of the People Act, 1951 — Section 100(1), 101, 117, 80, 80A
High Courts09 Apr 2002Allowed
Nabab Ali Vs State of Assam
Gauhati High Court · (2002) 2 GLT 465
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 302, 498
High Courts08 Apr 2002Allowed
Nirmali Bora and Others Vs State of Assam and Others
Gauhati High Court · (2002) 1 GLT 462
Constitution of India, 1950 — Article 14, 21, 41, 45
High Courts06 Apr 2002
Sishir Ranjan Saha Vs The State of Tripura and Others
Gauhati High Court · AIR 2002 Guw 102 : (2002) 2 GLT 613
Constitution of India, 1950 — Article 226
High Courts05 Apr 2002
Commissioner, K.V.S. Vs Tapan Kumar Chakraborty
Gauhati High Court · (2002) 3 GLT 639
High Courts04 Apr 2002
National Insurance Company Ltd. Vs Smti. Kheli
Gauhati High Court · (2002) 2 GLT 193
Motor Vehicles Act, 1988 — Section 173
High Courts04 Apr 2002Dismissed
Assistant Commissioner of Income Tax and Others Vs Director of State Lotteries, Assam and Another
Gauhati High Court · (2002) 3 GLT 300 : (2002) 255 ITR 236
Income Tax Act, 1961 — Section 194B, 2(24)
High Courts04 Apr 2002Dismissed
Assistant Commissioner of Income Tax and Others Vs Director of State Lotteries and Another
Gauhati High Court · (2003) 1 GLR 131
Income Tax Act, 1961 — Section 194B, 2(24)
High Courts03 Apr 2002
N.J. Devani Builders (P.) Ltd. Vs Union of India (UOI) and Another
Gauhati High Court · (2003) 3 GLR 36 : (2002) 2 GLT 1
Arbitration and Conciliation Act, 1996 — Section 11