High Courts04 Feb 2002
Matiur Rahman Bhuyan and Another Vs State of Assam and Another
Gauhati High Court · (2002) 1 GLT 316
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 885 of 1,245
High Courts04 Feb 2002Dismissed
Tashi Chotton Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2002) 1 GLT 495
Constitution of India, 1950 — Article 226
High Courts01 Feb 2002Dismissed
Paokhothang Haokip and Others Vs Dozakhup Paite
Gauhati High Court · AIR 2003 Guw 44 : (2004) 1 GLR 79 : (2003) 1 GLT 303
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 67Specific Relief Act, 1963 — Section 16
High Courts01 Feb 2002Allowed
State of Nagaland Vs Nagaland School Education and Another
Gauhati High Court · (2002) 1 GLT 575
Nagaland (Administrative) Education Service Rules, 1977 — Rule 4(1), 6
High Courts01 Feb 2002
Upendra Nath Iangrai Vs State of Meghalaya
Gauhati High Court · (2002) 1 GLT 644
Constitution of India, 1950 — Article 226, 226
High Courts01 Feb 2002Allowed
Upendra Nath Iangrai Vs State of Meghalaya and Others
Gauhati High Court · (2002) 1 GLT 644
Constitution of India, 1950 — Article 226, 311Penal Code, 1860 (IPC) — Section 395Police Act, 1861 — Section 7
High Courts01 Feb 2002
Toseswar Chutia and Others Vs State of Assam
Gauhati High Court · (2002) CriLJ 1465 : (2002) 1 GLT 578
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1), 215Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 146, 147, 149, 300, 302
High Courts31 Jan 2002Dismissed
State of Tripura Vs Arab Ali
Gauhati High Court · (2002) 1 GLT 370
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts31 Jan 2002Dismissed
Munglem Phom and Others Vs State of Nagaland and Others
Gauhati High Court · (2002) 1 GLT 273
High Courts29 Jan 2002
Dipak Bhowmik Vs Takhelmayum Kr. Singh and Others
Gauhati High Court · (2002) 1 GLT 352
Motor Vehicles Act, 1988 — Section 140, 149(2)
High Courts28 Jan 2002Dismissed
Ganesh Chandra Dey Vs State of Tripura and Others
Gauhati High Court · (2002) 1 GLT 588
Constitution of India, 1950 — Article 311(2)Tripura Home Gaurds Rules, 1962 — Rule 9
High Courts28 Jan 2002Partly Allowed
Pranab Kumar Saha Vs Food Corporation of India and Others
Gauhati High Court · (2002) 1 GLT 571
Contract Act, 1872 — Section 74
High Courts28 Jan 2002Allowed
State of Assam Vs Tumba Saw and Veneer Mills, Tumpa, Arunachal Pradesh
Gauhati High Court · AIR 2002 Guw 97
Assam Forest Regulations, 1891 — Section 3(3)
High Courts28 Jan 2002Allowed
Raj Bamin Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2002) 01 GAU CK 0011
High Courts28 Jan 2002Dismissed
Sailendra Kumar Dey Vs Union of India (UOI)
Gauhati High Court · (2002) 2 GLT 266
Central Reserve Police Force Act, 1949 — Section 10
High Courts25 Jan 2002Allowed
Sitaram Singh Vs Meghalaya State Electricity Board and Others
Gauhati High Court · (2003) 1 GLR 573 : (2002) 1 GLT 372
Meghalaya State Electricity Board Service Regulations, 1996 — Regulation 37
High Courts25 Jan 2002
Pradip Kumar Kalita Vs Smt. Hiran Prova Kalita
Gauhati High Court · (2002) 1 GLT 135
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 20 Rule 6A(1), Order 20 Rule 6A(2), Order 20 Rule 7, 2(2)Hindu Marriage Act, 1955 — Section 28Limitation Act, 1963 — Section 12(2)
High Courts24 Jan 2002Dismissed
Kashi Dev and Others Vs Md. Sfiqur Rahman Laskar
Gauhati High Court · (2003) 3 GLR 45 : (2002) 2 GLT 248
High Courts23 Jan 2002Dismissed
Neelam Sarang Vs State of Mizoram and Others
Gauhati High Court · (2002) 1 GLT 622
Constitution of India, 1950 — Article 226, 309, 311
High Courts22 Jan 2002Dismissed
Surja Kumar Gayan Vs Putul Borah
Gauhati High Court · (2002) 1 GLT 493
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, 115Succession Act, 1925 — Section 383, 384, 387