COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 880 of 1,245

High Courts02 Apr 2002

Dwarika Prasad Tiwari and Another Vs State of Assam and Others

Gauhati High Court · (2002) 2 GLT 89

Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 13Assam Services (Discipline and Appeal) Rules, 1964 — Rule 16, 16(2)Constitution of India, 1950 — Article 226

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High Courts27 Mar 2002

Ramakrishna Libang Vs State of Arunachal Pradesh and Another

Gauhati High Court · (2002) 2 GLT 408

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High Courts27 Mar 2002

Bishnu Priya Pradhan (Smti) Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2002) 2 GLT 532

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High Courts26 Mar 2002Allowed

Sukh Ram Rava Vs Union of India (UOI) and Others

Gauhati High Court · (2002) 2 GLT 332

Constitution of India, 1950 — Article 22, 22(5), 226National Security Act, 1980 — Section 14, 3(2), 3(3), 3(4), 3(5)

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High Courts26 Mar 2002

Assam Diploma Engineers Service Association Vs State of Assam and Others

Gauhati High Court · (2002) 2 GLT 313

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High Courts26 Mar 2002

Arunodoi Construction Co. (P) Ltd. Vs State of Assam

Gauhati High Court · (2002) 127 STC 561

Assam General Sales Tax (Amendment) Rules, 1999 — Rule 19(2)Assam General Sales Tax Act, 1993 — Section 27, 7, 8Assam General Sales Tax Rules, 1993 — Rule 35, 35(5)

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High Courts26 Mar 2002

Allied Traders and Others Vs State of Assam and Others

Gauhati High Court · (2002) 3 GLR 596 : (2002) 1 GLT 482

Assam General Sales Tax Act, 1993 — Section 27, 7, 8Assam General Sales Tax Rules, 1993 — Rule 35(5)

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High Courts26 Mar 2002Dismissed

Oil India Ltd. Vs Union of India (UOI) and Others

Gauhati High Court · (2002) 95 FLR 672 : (2002) 2 GLT 304 : (2002) 3 LLJ 541

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(2)

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High Courts26 Mar 2002

SPM Engineers Ltd. Vs Guwahati Municipal Corporation

Gauhati High Court · AIR 2002 Guw 114 : (2003) 1 ARBLR 403 : (2002) 3 GLT 70

Arbitration and Conciliation Act, 1996 — Section 11(6)

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High Courts25 Mar 2002Allowed

Amal Prava Medhi Legal Heirs on The Death of Keshab C. Medhi and Others Vs Prabha Medhi and Others

Gauhati High Court · (2002) 2 GLT 236

Limitation Act, 1963 — Article 64, 65Transfer of Property Act, 1882 — Section 106

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High Courts22 Mar 2002

Deputy Commissioner-cum-Sessions Judge Vs Nyongwa Ngemu

Gauhati High Court · (2002) 3 GLT 75

Assam Frontier (Administration of Justice) Regulations, 1945 — Section 26, 30(1), 30(2)

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High Courts22 Mar 2002Dismissed

Maheswar Sarma Vs Arunachal Pradesh Public Service Commission and Others

Gauhati High Court · (2002) 3 GLT 90

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High Courts22 Mar 2002Dismissed

Tana Kaya Tara Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2002) 1 GLT 454

Arunachal Pradesh Power Engineering Service Rules, 1993 — Rule 11, 33

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High Courts22 Mar 2002Dismissed

Hanuman Pd. Sharma Vs Union of India (UOI)

Gauhati High Court · (2003) 2 GLR 490 : (2003) 1 GLT 537

Railway Claims Tribunal Act, 1987 — Section 17

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High Courts22 Mar 2002Dismissed

Daya Engineering Works Ltd. Vs Union of India (UOI) and Others

Gauhati High Court · (2002) 2 GLT 98

Constitution of India, 1950 — Article 226

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High Courts21 Mar 2002Allowed

Mintu Hazarika Vs State of Assam

Gauhati High Court · (2002) 3 GLT 80

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts21 Mar 2002

Mary Rasul Vs Isahak Ali

Gauhati High Court · AIR 2002 Guw 138 : (2002) 2 GLT 239

Constitution of India, 1950 — Article 324Election Symbols (Reservation and Allotment) Order, 1968 — Order 13ARepresentation of the People Act, 1951 — Section 33(6)

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High Courts21 Mar 2002