High Courts28 Feb 2002
Sikha Paul Choudhury Vs Dilip Paul Choudhury
Gauhati High Court · (2002) 2 GLT 599
Civil Procedure Code, 1908 (CPC) — Section 151, 24Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13(1)(1A)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 883 of 1,245
High Courts28 Feb 2002
Bimal Kumar Chanda Vs State of Tripura and Others
Gauhati High Court · (2002) 1 GLT 510
Protection of Human Rights Act, 1993 — Section 21, 3, 3(5), 30
High Courts27 Feb 2002Dismissed
State of Arunachal Pradesh Vs Ashok Kr. Yadav and Others
Gauhati High Court · (2002) 1 GLT 223
Constitution of India, 1950 — Article 16
High Courts27 Feb 2002
Manindra Chandra Dhar Vs Tripura Road Transport Corporation and Others
Gauhati High Court · (2002) 1 GLT 518 : (2002) 3 LLJ 1094
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(4)
High Courts27 Feb 2002Dismissed
Bhubanpati Singh and Others Vs Prajapati Sharma and Another
Gauhati High Court · (2002) 1 GLT 310
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99
High Courts27 Feb 2002Dismissed
Asir Uddin Ahmed Vs Rahmatganj Senior Madrassa and Others
Gauhati High Court · (2002) 2 GLT 49
High Courts26 Feb 2002
Dr. Khagendra Narayan Baruah Vs State of Assam and Others
Gauhati High Court · (2002) 1 GLT 285
Constitution of India, 1950 — Article 226
High Courts26 Feb 2002
State of Tripura and Others Vs Kartik Chandra Debbarma
Gauhati High Court · (2002) 1 GLT 514
Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 27Government of the State of Tripura Executive Business Rules, 1972 — Rule 12
High Courts26 Feb 2002Dismissed
Hargovind Singh Vs Union of India (UOI) and Others
Gauhati High Court · (2002) CriLJ 2006 : (2002) 1 GLT 499
Constitution of India, 1950 — Article 226
High Courts26 Feb 2002Dismissed
Rabizul Ali Laskar and Others Vs Saibur Raja Laskar and Others
Gauhati High Court · (2002) 2 GLT 169
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(3), 115
High Courts25 Feb 2002
Rewati Bala Sahariah Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLR 185
Assam Elementary Education (Provincialisation) Services and Conduct Rules, 1981 — Rule 5
High Courts25 Feb 2002
Sunil Deb Vs State of Tripura and Others
Gauhati High Court · (2002) 1 GLT 538
Tripura Land Revenue and Land Reforms Act, 1960 — Section 187, 187B
High Courts22 Feb 2002
Commissioner of Income Tax Vs Mintu Kalita
Gauhati High Court · (2002) 02 GAU CK 0019
Income Tax Act, 1961 — Section 142(1), 147, 148
High Courts21 Feb 2002Dismissed
Dwijen Chutia Vs Oil and Natural Gas Corporation Ltd. and Another
Gauhati High Court · (2002) 02 GAU CK 0007
Constitution of India, 1950 — Article 14, 226
High Courts20 Feb 2002Dismissed
Parbati Choudhury and Others Vs Bhagwan Das Gupta
Gauhati High Court · (2002) 1 GLT 523
Contract Act, 1872 — Section 4
High Courts19 Feb 2002
Shrolen Son Marbaniang Vs North Eastern Electric Power Corporation Ltd. and Others
Gauhati High Court · (2002) 2 GLT 369
High Courts19 Feb 2002
Lalramchhani and Others Vs Lalthachhungi and Another
Gauhati High Court · AIR 2002 Guw 96 : (2002) 2 GLT 650
Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Order 3Lushai Hills Autonomous District (Administration of Justice) Rules, 1953 — Rule 46(1)
High Courts19 Feb 2002Dismissed
Reetwam Pathak Vs Assam Higher Secondary Education Council and Others
Gauhati High Court · (2002) 1 GLT 542
Constitution of India, 1950 — Article 226
High Courts19 Feb 2002Allowed
V. Kama Paite Vs State of Manipur
Gauhati High Court · (2002) 2 GLT 250
Penal Code, 1860 (IPC) — Section 307, 324
High Courts19 Feb 2002Allowed
Arindam Roy Vs North Eastern Regional Institute of Science and Technology
Gauhati High Court · AIR 2002 Guw 80 : (2002) 1 GLT 395