COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 891 of 1,245

High Courts11 Oct 2001

Samiran Das Vs State of Assam and Others

Gauhati High Court · (2001) 3 GLT 344

Assam Factories Rules, 1990 — Rule 20, 3Assam Factories Service (Amendment) Rules, 1996 — Rule 10, 11(2), 11(3), 12, 12(6)Constitution of India, 1950 — Article 309

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High Courts10 Oct 2001Allowed

Mukul Narayan Goswami Vs Archana Sarma Goswami

Gauhati High Court · (2002) 1 GLT 81

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High Courts10 Oct 2001

Sh. Rohluma Vs State of Mizoram

Gauhati High Court · (2001) 3 GLT 355

Criminal Procedure Code, 1973 (CrPC) — Section 313

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High Courts10 Oct 2001Dismissed

Monju Seal Vs Secretary, Social Welfare, Women and Children Development, Govt. of Arunachal Pradesh and Another

Gauhati High Court · (2001) 3 GLT 508

Constitution of India, 1950 — Article 226

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High Courts10 Oct 2001

Bhupen Kr. Bhattacharyya Vs State of Assam

Gauhati High Court · (2002) 1 GLT 269

Constitution of India, 1950 — Article 226

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High Courts09 Oct 2001

Maktem Dai Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2002) 1 GLT 17

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High Courts09 Oct 2001Allowed

Santalal Mehendi Ratta (HUF) Vs Commissioner of Taxes and Others

Gauhati High Court · (2002) 2 GLT 262 : (2006) 143 STC 511

Assam General Sales Tax Act, 1993 — Section 18, 36, 36(1)

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High Courts09 Oct 2001

Abdul Haque (MD.) Vs Abdul Mannan and Others

Gauhati High Court · (2001) 3 GLT 399

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High Courts09 Oct 2001

Narosa Farms and Another Vs N.E.R. Agricultural Marketing Corpn. Ltd.

Gauhati High Court · (2001) 3 GLT 365

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts08 Oct 2001

Bhupen Roy Vs State of Assam and Others

Gauhati High Court · (2001) 3 GLT 308

Assam Agricultural Produce Market (Amendment) Act, 2000 — Section 3(1)Assam Agricultural Produce Market (General) Rules, 1975 — Rule 3(5)Assam Agricultural Produce Market Act, 1972 — Section 3, 3(1), 3(4), 3(5), 3(7)

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High Courts06 Oct 2001

Narayan Prasad Lohia and Others Vs Debi Prasad Morr and Others

Gauhati High Court · (2001) 3 GLT 424

Succession Act, 1925 — Section 213, 57

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High Courts05 Oct 2001Dismissed

Drupadi Deora and Another Vs State of Assam

Gauhati High Court · (2001) 3 GLT 202

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304B

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High Courts05 Oct 2001Dismissed

Subhas Ch. Roy Vs State of Tripura and Others

Gauhati High Court · (2001) 3 GLT 192

Constitution of India, 1950 — Article 226

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High Courts04 Oct 2001

Ashok Kumar Sahu Vs Union of India (UOI) and Others

Gauhati High Court · (2001) 3 GLT 102

All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(2A)Constitution of India, 1950 — Article 226, 227, 309, 311

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High Courts04 Oct 2001Allowed

Th Dinesh Singh Vs Suprintendent of Police and Others

Gauhati High Court · (2001) 3 GLT 172

Constitution of India, 1950 — Article 226, 311(2)

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High Courts04 Oct 2001

Rais Uddin Vs State of Assam

Gauhati High Court · (2002) 1 GLT 216

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High Courts04 Oct 2001

Nabin Ch. Bardoloi and Others Vs State of Assam and Others

Gauhati High Court · (2001) 3 GLT 569

Assam Education Service Rules, 1982 — Rule 12(5), 23, 23(5), 6Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3(F)

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High Courts03 Oct 2001Dismissed