High Courts17 Sept 2001
Neriwalm Employees Union and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2001) 3 GLT 538
Contract Act, 1872 — Section 23
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 893 of 1,245
High Courts17 Sept 2001
Kazi Sujauddaula Vs State of Meghalaya and Another
Gauhati High Court · (2001) 3 GLT 221
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309Penal Code, 1860 (IPC) — Section 147, 148, 149, 153A, 326
High Courts15 Sept 2001
Dominic Vanlalzawna and Others Vs R.L. Aldingliana and Others
Gauhati High Court · (2001) 3 GLT 312
High Courts14 Sept 2001Partly Allowed
Sushanta @ Tutan Chakraborty Vs State of Tripura
Gauhati High Court · (2002) CriLJ 195
Penal Code, 1860 (IPC) — Section 375, 376, 376(2)
High Courts14 Sept 2001
Musstt Anowara Khatun Vs Monnaf Ali Ahmed
Gauhati High Court · (2001) 3 GLJ 607 : (2001) 3 GLT 283
Criminal Procedure Code, 1973 — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts14 Sept 2001
Dr. Gopal Krishna Dhar Senapati and Another Vs State of Assam and Others
Gauhati High Court · (2003) 2 GLR 290 : (2001) 3 GLT 225
Assam Stenographers Service Rules, 1995 — Rule 11
High Courts14 Sept 2001
Ningthoujam Binoy Singh and Another Vs Radhabinod Koijam and Others
Gauhati High Court · (2001) 3 GLT 254
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 117, 81, 81(3), 82, 83Representation of the People Rules — Rule 94A
High Courts14 Sept 2001
Gurnam Singh Vs Union of India and Others
Gauhati High Court · (2001) 3 GLT 150
Constitution of India, 1950 — Article 142, 226
High Courts14 Sept 2001Allowed
Musmt. Ambia Khatoon Vs Niamat Ali and Others
Gauhati High Court · (2001) 3 GLT 271
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts13 Sept 2001Dismissed
State of Tripura Vs Pradip Ghosh and Others
Gauhati High Court · (2001) 3 GLT 187
Limitation Act, 1963 — Section 5
High Courts13 Sept 2001Dismissed
Niranjan Das Vs State of Tripura and Others
Gauhati High Court · (2001) 3 GLT 317
Constitution of India, 1950 — Article 226
High Courts13 Sept 2001
Geeta Bairagi Vs Deepak Kr. Das and Others
Gauhati High Court · (2001) 3 GLT 64
Assam Municipal Act, 1956 — Section 26, 33, 33(4), 45
High Courts13 Sept 2001
Jogesh Chandra Das and Another Vs State of Tripura
Gauhati High Court · (2001) CriLJ 4556 : (2001) 3 GLT 218
Electricity Act, 1910 — Section 50
High Courts13 Sept 2001
Md. Safiqul Haque Vs State of Assam and Others
Gauhati High Court · (2001) 3 GLT 146
High Courts13 Sept 2001
Tapan Biswas @ Tapas and Another Vs State of Assam
Gauhati High Court · (2001) 3 GLT 13
Cinematograph Act, 1952 — Section 7(1)Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 291, 292, 386
High Courts12 Sept 2001Dismissed
B.K. Chakraborty Vs Ashima Bhattacharjee
Gauhati High Court · AIR 2002 Guw 31 : (2001) 3 GLT 190
Constitution of India, 1950 — Article 215
High Courts12 Sept 2001
Ngula Sairiam @ Mula and Another Vs State of Assam
Gauhati High Court · (2001) 3 GLT 214
Evidence Act, 1872 — Section 26, 27Penal Code, 1860 (IPC) — Section 302
High Courts12 Sept 2001Dismissed
Mukunda Oja and Others Vs State of Assam and Others
Gauhati High Court · (2001) 3 GLT 233
High Courts12 Sept 2001
Moijuddin and Others Vs State of Assam
Gauhati High Court · (2001) 3 GLT 83
Penal Code, 1860 (IPC) — Section 34
High Courts10 Sept 2001Allowed
Vita Angami Vs State of Nagaland and Others
Gauhati High Court · (2001) 3 GLT 266