High Courts01 Sept 2001Allowed
Victor Cane Industries Vs Commissioner of Taxes and Others
Gauhati High Court · (2001) 2 GLT 583 : (2002) 125 STC 483
Assam General Sales Tax Act, 1993 — Section 31Central Sales Tax Act, 1956 — Section 8(2A)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 895 of 1,245
High Courts31 Aug 2001Allowed
Gambhir Hira (Const. ABC/1289) and Others Vs State of Assam and Others
Gauhati High Court · (2002) 1 GLT 156
High Courts30 Aug 2001Dismissed
State of Assam and Others Vs Muss. Mariam Nessa and Another
Gauhati High Court · (2001) 3 GLT 298
High Courts30 Aug 2001
Yumnal Brojen Singh @ Kunjo @ Boss Vs District Magistrate and Others
Gauhati High Court · (2003) 3 GLT 60
National Security Act, 1980 — Section 10, 11, 3(4), 9
High Courts30 Aug 2001Dismissed
Sipra Gupta Vs Sankarlal Paul
Gauhati High Court · (2001) 3 GLT 229
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16
High Courts30 Aug 2001Allowed
Parimal Kanti Chakraborty Vs Tripura Jute Mills Ltd. and Another
Gauhati High Court · (2001) 3 GLT 246
Constitution of India, 1950 — Article 14
High Courts29 Aug 2001
State of Punjab Vs State of Nagaland and Others
Gauhati High Court · AIR 2002 Guw 33 : (2001) 2 GLT 545
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226(2)Lotteries (Regulation) Act, 1998 — Section 4
High Courts28 Aug 2001
Zakir Hussain Vs State of Assam and Others
Gauhati High Court · (2001) 3 GLT 67
High Courts27 Aug 2001Dismissed
Satya Deo Bhitha and Another Vs Rajkumar Devi and Others L/H Late Babanji Pathak
Gauhati High Court · (2001) 3 GLT 564
Assam Urban Areas Rent Control Act, 1972 — Section 5
High Courts27 Aug 2001
Rejia Khatun Vs State of Assam and Others
Gauhati High Court · (2001) 3 GLT 262
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 7Assam Services (Pension) Rules, 1969 — Rule 24, 69Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Aug 2001
Kelhoupielie Vs State of Nagaland and Others
Gauhati High Court · (2001) 3 GLT 14
Constitution of India, 1950 — Article 226, 309Nagaland (Administrative) Education Service Rules, 1977 — Rule 4
High Courts24 Aug 2001
Union of India (UOI) Vs Sambra Construction and Agency and Another
Gauhati High Court · (2001) 3 GLT 49
Arbitration Act, 1940 — Section 20, 30, 35, 39, 8Constitution of India, 1950 — Article 14
High Courts24 Aug 2001Allowed
Oil and Natural Gas Corporation Ltd. Vs Imdadur Rahman Rajkhowa and Others
Gauhati High Court · (2001) 3 GLT 100
High Courts24 Aug 2001
State of Tripura and Another Vs Dr. Jogiraj Dutta and Others
Gauhati High Court · (2002) 94 FLR 127 : (2001) 2 GLT 612
Constitution of India, 1950 — Article 14, 16, 39
High Courts24 Aug 2001
Munindra Deka @ Munindra Kalita and Others Vs State of Assam
Gauhati High Court · (2001) 3 GLT 156
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 366
High Courts24 Aug 2001Dismissed
Biswajit Chowdhury Vs State of Tripura and Others
Gauhati High Court · (2001) 3 GLT 177
Constitution of India, 1950 — Article 14, 16, 16(1), 16(4), 226
High Courts23 Aug 2001
Debajani Choudhury and Others Vs State of Assam and Others
Gauhati High Court · (2001) 3 GLT 1
Assam Pubic Service Commission (Procedural and Conduct of Business) Rules, 1986 — Rule 49
High Courts23 Aug 2001Dismissed
P.C. Lalthanliana Vs State of Mizoram and Others
Gauhati High Court · (2001) 08 GAU CK 0035
Constitution of India, 1950 — Article 226, 311
High Courts23 Aug 2001Dismissed
Zashevol Angami Vs State of Nagaland and Others
Gauhati High Court · (2001) 3 GLT 274
Nagaland Services (Discipline and Appeal) Rules, 1967 — Rule 1(1)Penal Code, 1860 (IPC) — Section 420, 468
High Courts23 Aug 2001Dismissed
Sanjib Mazumdar Vs State of Assam and Others
Gauhati High Court · (2001) 2 GLT 598
Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3