High Courts20 Nov 2001Allowed
Saljong K. Marak and Others Vs State of Meghalaya and Others
Gauhati High Court · (2002) 1 GLT 415
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 890 of 1,245
High Courts20 Nov 2001Dismissed
Mangal Bhumij Vs State of Assam
Gauhati High Court · (2002) 2 GLT 320
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302
High Courts18 Nov 2001Allowed
Jibeswar Das and Others Vs State of Assam and Others
Gauhati High Court · (2003) 1 GLR 654 : (2003) 2 GLT 83
High Courts19 Oct 2001Allowed
Aravind Goekna and Another Vs Sushila Devi Tibrewalla and Others
Gauhati High Court · (2001) 10 GAU CK 0029
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts19 Oct 2001Allowed
Jinna Abdur Rahim Vs State of Assam and Others
Gauhati High Court · (2002) 3 GLT 498
Penal Code, 1860 (IPC) — Section 147, 201, 302, 325, 365
High Courts19 Oct 2001
Murti Dhar Singh and Others Vs Vijendra Singh Jafa
Gauhati High Court · (2002) 3 GLT 453
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482
High Courts19 Oct 2001Dismissed
Sibo Kurmi and Another Vs State of Assam
Gauhati High Court · (2001) 10 GAU CK 0010
Penal Code, 1860 (IPC) — Section 302, 325
High Courts19 Oct 2001Dismissed
Naba Kumar Das Vs State of Assam
Gauhati High Court · (2002) CriLJ 1950 : (2001) 3 GLT 322
Criminal Procedure Code, 1973 (CrPC) — Section 164, 299, 306, 306(4), 465Evidence Act, 1872 — Section 113, 114Penal Code, 1860 (IPC) — Section 201, 302, 34, 376
High Courts17 Oct 2001
Jyotish Ch. Mazumdar Vs State of Assam and Others
Gauhati High Court · (2001) 3 GLT 340
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 6, 6(1), 6(5)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10
High Courts16 Oct 2001Dismissed
Hiralal Baisnab and Others Vs State of Assam
Gauhati High Court · (2002) 1 GLT 141
Penal Code, 1860 (IPC) — Section 148, 149, 302, 341
High Courts16 Oct 2001
Indra Chand Samsukha Vs New India Assurance Co. Ltd.
Gauhati High Court · (2001) 3 GLT 370
Insurance Act, 1938 — Section 64VB, 64VB(1), 64VB(2)
High Courts16 Oct 2001Dismissed
Keisham Ibobi Singh Vs State of Manipur and Others
Gauhati High Court · (2001) 3 GLT 518
Constitution of India, 1950 — Article 226
High Courts16 Oct 2001
Bisweswar Debnath Vs State of Tripura and Others
Gauhati High Court · (2001) 3 GLT 419
Constitution of India, 1950 — Article 311(2)
High Courts16 Oct 2001Dismissed
Longpi Dehangi Rural Bank and Others Vs Himangshu Chakraborty
Gauhati High Court · (2001) 3 GLT 527
High Courts15 Oct 2001
Habibur Rahman Vs State of Assam
Gauhati High Court · (2001) 3 GLT 510
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 302, 333, 34, 376(2), 389
High Courts15 Oct 2001Allowed
State of Assam Vs Abdul Khalique Talukdar
Gauhati High Court · AIR 2002 Guw 78 : (2001) 3 GLT 514
Mines and Minerals (Development and Regulation) Act, 1957 — Section 4
High Courts12 Oct 2001
Jatindra Nath Hazarika Vs State of Assam and Others
Gauhati High Court · (2001) 3 GLT 578
Assam Civil Services (Conduct) Rules, 1965 — Rule 12(2)Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 4Assam Services (Discipline and Appeal) Rules, 1964 — Rule 6, 6(1)
High Courts11 Oct 2001
Binod Kumar Agarwal Vs State of Assam
Gauhati High Court · (2001) 3 GLT 449 : (2003) 129 STC 499
Assam General Sales Tax Act, 1993 — Section 26
High Courts11 Oct 2001
Phuswuti Phesao and Others Vs State of Nagaland and Others
Gauhati High Court · (2001) 3 GLT 451
High Courts11 Oct 2001Allowed
Lalhmelthai Vs State of Mizoram and Others
Gauhati High Court · (2001) 3 GLT 352
Lushai Hills Autonomous District (Administration of Justice) Rules, 1953 — Rule 5Regulation of the Procedure of Officers Appointed to Administer Judice in the Lushai Hills Rules, 1937 — Rule 15, 8