High Courts25 Apr 2001Dismissed
Md. Alamgir Sani Vs State of Assam
Gauhati High Court · (2001) 2 DMC 479 : (2001) 2 GLT 343
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 903 of 1,245
High Courts20 Apr 2001
Dinabandu Das and Others Vs State of Assam and Others
Gauhati High Court · (2002) CriLJ 513
Constitution of India, 1950 — Article 21, 231Criminal Procedure Code, 1973 (CrPC) — Section 438, 439North Eastern Areas (Reorganisation) Act, 1971 — Section 31(2)
High Courts19 Apr 2001Allowed
Gopal Chandra Das Vs The Notified Area Authority, Khowai and Others
Gauhati High Court · AIR 2001 Guw 115 : (2001) 1 GLT 660
Constitution of India, 1950 — Article 21, 226Tripura Public Premises (Eviction of Unauthorised Occupants) Act, 1983 — Section 4
High Courts19 Apr 2001Dismissed
Nashsa Toys Pvt. Ltd. Vs Harshad Corporation
Gauhati High Court · (2001) 04 GAU CK 0019
Companies Act, 1956 — Section 434(1)
High Courts19 Apr 2001Allowed
Mridulakakati Hazarika Vs State of Assam and Others
Gauhati High Court · (2001) 2 GLT 6
Constitution of India, 1950 — Article 226
High Courts13 Apr 2001Allowed
Abu Hyat Vs State of Assam and Others
Gauhati High Court · (2001) 2 GLT 265
High Courts12 Apr 2001Dismissed
Sidhartha Kalita and Others Vs State of Assam and Others
Gauhati High Court · AIR 2002 Guw 27 : (2001) 2 GLT 607
Assam Financial Rules — Rule 254
High Courts12 Apr 2001
National Insurance Co. Ltd. Vs Benu Chandra Deb and Others
Gauhati High Court · (2002) ACJ 1301 : AIR 2001 Guw 114 : (2001) 2 GLT 14
Motor Vehicles Act, 1988 — Section 15
High Courts12 Apr 2001Dismissed
Naru Mazumdar Vs State of Assam
Gauhati High Court · (2001) 1 GLT 505
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302
High Courts12 Apr 2001Allowed
Shankar Chowhan Vs State of Tripura and Others
Gauhati High Court · (2001) 1 GLT 684
Constitution of India, 1950 — Article 14, 16, 226, 309, 315
High Courts12 Apr 2001Dismissed
Md. Abdul Kuddus and Another Vs State of Assam
Gauhati High Court · (2001) 1 GLT 563
Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Apr 2001Dismissed
Bhabani Dhar Choudhury Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 585
Assam Engineering (Public Works Department) Service Rules, 1978 — Rule 13, 13(4)Constitution of India, 1950 — Article 226
High Courts12 Apr 2001Allowed
Hirendra Debbarma and Others Vs Rebati Mohan Debbarma
Gauhati High Court · (2001) 2 GLT 10
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), 107, 141Constitution of India, 1950 — Article 142
High Courts10 Apr 2001Dismissed
State of Assam Vs Sahabuddin and Others
Gauhati High Court · (2001) CriLJ 3499 : (2001) 1 GLT 479
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 319, 378, 378(1)Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Apr 2001Allowed
Sibanath Singh Vs State of Assam
Gauhati High Court · (2001) 2 GLT 501
Prevention of Food Adulteration Act, 1954 — Section 13(2)
High Courts05 Apr 2001Allowed
Assam Electrical Vs North Eastern Electric Power Corporation Ltd. and Others
Gauhati High Court · (2001) 1 GLT 604
Constitution of India, 1950 — Article 226
High Courts05 Apr 2001Allowed
Assam State Electricity Board and Another Vs Trusses and Towers (P) Ltd.
Gauhati High Court · AIR 2002 Guw 49 : (2001) 2 GLT 121
Civil Procedure Code, 1908 (CPC) — Section 34Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 3, 4, 5, 6(1)
High Courts04 Apr 2001
Tinsukia Trading Co. Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 520
Assam Agricultural Produce Market (General) Rules, 1975 — Rule 21(3), 21(7), 4Assam Agricultural Produce Market Act, 1972 — Section 121, 13, 14, 15, 16
High Courts04 Apr 2001
129 Haria Dablong Min Mahal Samabai Samity Ltd. Vs Assam Fisheries Devp. Corporation Ltd. and Others
Gauhati High Court · (2001) 1 GLT 454
Assam Fisheries Rules, 1953 — Rule 12, 8, 8(C)Assam Land and Revenue Regulation, 1886 — Regulation 155, 16Constitution of India, 1950 — Article 12
High Courts04 Apr 2001
M/s 129 Haria Dablong Min Mahal Samabat Samity Ltd. Vs Assam Fisheries Development Corporation Ltd. and Others
Gauhati High Court · AIR 2001 Guw 139
Assam Fisheries Rules, 1953 — Rule 12, 8Assam Land and Revenue Regulation, 1886 — Regulation 155, 16, 155, 156, 16Constitution of India, 1950 — Article 12