High Courts19 Feb 2002Allowed
State of Mizoram and Others Vs C. Lalkima
Gauhati High Court · (2002) 2 GLT 94
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 884 of 1,245
High Courts18 Feb 2002Allowed
Dulal Chandra Sarma Vs State of Mizoram and Others
Gauhati High Court · (2002) 2 GLT 537
Constitution of India, 1950 — Article 226
High Courts14 Feb 2002
Union of India (UOI) and Others Vs Hindustan Construction
Gauhati High Court · (2003) 2 GLT 204
Arbitration Act, 1940 — Section 20, 20(4), 41, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17, 11
High Courts13 Feb 2002Allowed
Arunachal Pradesh Civil Service Officers'' Association Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2002) 02 GAU CK 0033
Constitution of India, 1950 — Article 14, 16
High Courts13 Feb 2002
Subrata Pal Vs Ratna Gope and Another
Gauhati High Court · (2002) 1 GLT 261
Criminal Procedure Code, 1973 (CrPC) — Section 407(2), 408, 409
High Courts13 Feb 2002Allowed
Rajen Choudhury Vs Runu Deka
Gauhati High Court · (2002) 1 GLT 241
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 499, 500
High Courts12 Feb 2002
Sashanka Kumar Das Vs Chief Secretary, Govt. of Meghalaya and Others
Gauhati High Court · (2002) 2 GLT 542
Constitution of India, 1950 — Article 309Meghalaya Employment and Training Service Rules, 1993 — Rule 7, 7(4)
High Courts12 Feb 2002Dismissed
Oriental Insurance Co. Ltd. Vs Member, MACT and Others
Gauhati High Court · (2005) ACJ 1353 : (2004) 1 GLR 361 : (2002) 2 GLT 274
Motor Vehicles Act, 1988 — Section 140, 171, 96(1)
High Courts11 Feb 2002
Md. Ikram Vs Union of India (UOI) and Others
Gauhati High Court · (2002) 1 GLT 132
Railway Protection Force Rules, 1987 — Rule 154.4
High Courts11 Feb 2002
M. Banerjee and Sons and Others Vs M.N. Bhagabati and Others
Gauhati High Court · AIR 2003 Guw 13 : (2002) 1 GLT 561
High Courts11 Feb 2002
Md. Motiur Rahman Vs Mustt Achia Kahtoon and Others
Gauhati High Court · (2003) 2 GLR 104
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 99, 115(1), 151
High Courts08 Feb 2002Dismissed
Basudev Barman Vs Secretary, Bechamari Gaon Matshyajibi Samabai Samity Ltd. and Others
Gauhati High Court · AIR 2002 Guw 126 : (2003) 3 GLR 322 : (2002) 1 GLT 361
Constitution of India, 1950 — Article 226
High Courts08 Feb 2002Allowed
Ashok Kumar Yadav Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2002) 02 GAU CK 0022
High Courts08 Feb 2002Allowed
Subrata Deb Barma and Others Vs State of Tripura and Another
Gauhati High Court · (2002) 1 GLT 379
Tripura Civil Services (Training and Departmental Examination) Rules, 1975 — Rule 20, 22
High Courts08 Feb 2002Dismissed
Raj Kumar Sharma Vs Union of India (UOI) and Others
Gauhati High Court · (2002) 1 GLT 319
High Courts08 Feb 2002
Hari Mohan Das Vs State of Assam
Gauhati High Court · (2002) 1 GLT 390
Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 7
High Courts06 Feb 2002
Managing Director, Food Corporation of India Vs B. Changthuama
Gauhati High Court · (2002) 1 GLT 130
Food Corporation of India Staff Regulations, 1971 — Regulation 66(5)
High Courts06 Feb 2002Dismissed
Tabiram Mirang and Another Vs A.P. Public Service Commission and Others
Gauhati High Court · (2002) 1 GLT 534
High Courts05 Feb 2002Dismissed
Lishi Lel Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2004) GLT 477 Supp
High Courts04 Feb 2002
No. 35 Pokoria Min Samabal Samiti Ltd. and Another Vs Assam Fishery Dev. Corpn. and Others
Gauhati High Court · (2002) 1 GLT 160
Fisheries Rules, 1953 — Rule 12