High Courts13 Jun 2001Allowed
Angalal Debnath and Another Vs State of Tripura
Gauhati High Court · (2001) 2 GLT 249
Criminal Procedure Code, 1973 (CrPC) — Section 157, 251, 313Essential Commodities Act, 1955 — Section 7, 7(1), 9
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 900 of 1,245
High Courts13 Jun 2001
Haobam Tomba Singh Vs State of Manipur and Others
Gauhati High Court · (2003) 3 GLR 423
High Courts12 Jun 2001
Commissioner of Income Tax Vs George Williamson (Assam) Ltd.
Gauhati High Court · (2001) 250 ITR 747
Income Tax Act, 1961 — Section 143, 143(1), 263
High Courts11 Jun 2001Dismissed
Roma Kanta Seal and Others Vs State of Assam
Gauhati High Court · (2001) 3 GLT 77
Criminal Procedure Code, 1973 (CrPC) — Section 473
High Courts11 Jun 2001
Indian Forest Service Association, Tripura Unit Vs State of Tripura and Others
Gauhati High Court · (2001) 2 GLT 240
Central Motor Vehicles Rules, 1989 — Rule 108Constitution of India, 1950 — Article 14, 226
High Courts11 Jun 2001Allowed
Babul Dey and Others Vs State of Tripura and Others
Gauhati High Court · (2001) 2 GLT 254
Constitution of India, 1950 — Article 309Tripura State Civil Services (Revised Pay) Rules, 1988 — Rule 13
High Courts04 Jun 2001
Madhumita Sharpa Vs Union of India (UOI) and Others
Gauhati High Court · (2002) 1 GLT 154
Railway Claims Tribunal Act, 1987 — Section 16
High Courts01 Jun 2001
Dr. Prasanna Kumar Agarwal Vs State Bank of India and Others
Gauhati High Court · (2001) 2 GLT 398
High Courts01 Jun 2001
B and A Plantations and Industries Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (2001) 3 GLT 20
Income Tax Act, 1961 — Section 10(2), 256, 37, 40A(5)
High Courts31 May 2001Dismissed
Kabita Deb Vs State of Tripura and Others
Gauhati High Court · (2001) 2 GLT 209
Constitution of India, 1950 — Article 226
High Courts31 May 2001Dismissed
Sushil Ranjan Nath and Others Vs Satyabrata Dey and Others
Gauhati High Court · (2001) CriLJ 4472 : (2001) 2 GLT 221
Criminal Procedure Code, 1973 (CrPC) — Section 133, 142
High Courts31 May 2001Allowed
Nanda Nath Gam Vs State of Assam and Others
Gauhati High Court · (2001) 2 GLT 630
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9(6)
High Courts30 May 2001Allowed
Phatik Chandra Choudhury Vs State of Assam and Others
Gauhati High Court · (2001) 2 GLT 200
Assam Services (Pension) Rules, 1969 — Rule 21
High Courts29 May 2001
Narayan Khataniar Vs State of Assam and Others
Gauhati High Court · (2001) 3 GLT 525
Constitution of India, 1950 — Article 14
High Courts29 May 2001Dismissed
Kuldip Pathak Vs State of Assam
Gauhati High Court · (2001) 2 GLT 30
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 364
High Courts28 May 2001Allowed
Smti. Laheswari Das Vs Gopinath Das
Gauhati High Court · (2001) 2 GLT 181
Guardians and Wards Act, 1890 — Section 17, 17(1), 17(2), 8Succession Act, 1925 — Section 372
High Courts25 May 2001Dismissed
Jamuna Shah and Others Vs Bhuben Chandra Kalita
Gauhati High Court · (2002) CriLJ 451 : (2001) 2 GLT 247
Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts25 May 2001Allowed
Gulam Ali alias Babu Ali Vs The State of Assam and Another
Gauhati High Court · (2002) CriLJ 758 : (2001) 3 GLT 79
Criminal Procedure Code, 1973 (CrPC) — Section 164, 438Penal Code, 1860 (IPC) — Section 366
High Courts25 May 2001Allowed
Badan Mia @ Jalal Uddin and Others Vs Sunil Chakravorty and Others
Gauhati High Court · (2001) 2 GLT 205
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21(1)
High Courts24 May 2001
Samir Bhattacharjee Vs State of Tripura and Others
Gauhati High Court · (2001) 2 GLT 329