COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 886 of 1,245

High Courts22 Jan 2002Allowed

Subash Projects and Marketing Ltd. and Another Vs Assam Urban Water Supply and Sewerage Board and Others

Gauhati High Court · (2002) 1 GLT 335

Arbitration and Conciliation Act, 1996 — Section 11, 11(3), 11(4), 11(5), 11(6)Constitution of India, 1950 — Article 136, 32

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High Courts21 Jan 2002

(Brigadier) Omesh Kr. Sondhi Vs Central Bureau of Investigation

Gauhati High Court · (2002) 1 GLT 633

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 120B, 420, 468Prevention of Corruption Act, 1988 — Section 13(1)(D)

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High Courts18 Jan 2002Allowed

G.P. Giri and Others Vs Union of India (UOI) and Others

Gauhati High Court · (2002) 1 GLT 674

Constitution of India, 1950 — Article 226, 227Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 9(1)Police Service (Recruitment) Rules, 1954 — Rule 4(6), 9(1)

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High Courts18 Jan 2002

Paradise Hotel and Restaurant Vs Airport Authority of India and Others

Gauhati High Court · (2002) 1 GLT 30

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High Courts18 Jan 2002Allowed

Dipu Das and Others Vs Motiur Rahman and Others

Gauhati High Court · (2002) 1 GLT 67

Constitution of India, 1950 — Article 14, 16, 226, 309, 32

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High Courts18 Jan 2002Dismissed

Bharat Bamboo and Timber Suppliers and Another Vs Hindustan Paper Corpn. Ltd. and Others

Gauhati High Court · (2002) 1 GLT 24

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High Courts18 Jan 2002

Tufanialonga Tea Company Ltd., Kolkata and Others Vs State of Tripura and Others

Gauhati High Court · AIR 2002 Guw 89 : (2002) 1 GLT 55

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 30Tripura Tea Companies (Taking Over of Management of Certain Tea Units) Act, 1987 — Section 3

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High Courts18 Jan 2002

Tufanialonga Tea Company Ltd. and Others Vs State of Tripura and Others

Gauhati High Court · (2003) 2 BC 642

Constitution of India, 1950 — Article 226, 227

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High Courts17 Jan 2002Allowed

State of Assam Vs Abdul Jalil and Another

Gauhati High Court · (2002) 1 GLT 612

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 302, 304, 326, 34

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High Courts16 Jan 2002

Subhas Chanda Vs Sarbajaya Sen (Chanda)

Gauhati High Court · (2002) 1 GLT 619

Guardians and Wards Act, 1890 — Section 25

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High Courts11 Jan 2002

H.R.A. Choudhury and Others Vs Election Commission of India and Others

Gauhati High Court · (2002) 1 GLT 1

Constitution of India, 1950 — Article 324, 326, 327Illegal Migrants (Determination by Tribunals) Act, 1983 — Section 13Registration of Electors Rules, 1960 — Rule 10, 12, 13, 21A, 5

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High Courts11 Jan 2002Dismissed