COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 904 of 1,245

High Courts04 Apr 2001Dismissed

S.S. Associate Vs M.S. Associate

Gauhati High Court · (2001) 1 GLT 476

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 1, Order 41 Rule 2, Order 43 Rule 1Guahati High Courts Rules — Rule 3Trade and Merchandise Marks Act, 1958 — Section 109, 109(5)

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High Courts03 Apr 2001

Rita Kalita and Others Vs State of Assam and Another

Gauhati High Court · (2001) 2 GLT 624

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 173, 173(2), 190

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High Courts03 Apr 2001Allowed

Sanjib Das Vs State of Assam and Others

Gauhati High Court · (2001) 1 GLT 656

Constitution of India, 1950 — Article 19, 19(1)Medical College of Assam and Regional Dental College (Regulation of Admission of Under Graduate Students) Rules, 1996 — Rule 10

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High Courts03 Apr 2001Dismissed

Bijan Nath Vs Basabi Nath

Gauhati High Court · (2001) CriLJ 4149 : (2001) 2 DMC 623 : (2001) 2 GLT 623

Criminal Procedure Code, 1973 (CrPC) — Section 174, 182(2), 184, 494Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 10(B), 120B, 34, 494, 495

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High Courts03 Apr 2001

Badan Neog Vs State of Assam and Others

Gauhati High Court · (2001) 1 GLT 565

Assam Industrial Development Corporation Employees Service Rules, 1992 — Rule 18Constitution of India, 1950 — Article 14, 226

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High Courts03 Apr 2001

Tirtha Nath Handique Vs State of Assam and Others

Gauhati High Court · (2001) 1 GLT 665

Assam Excise Rules, 1945 — Rule 191

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High Courts03 Apr 2001

Chandra and Company Vs State of Assam

Gauhati High Court · (2001) 2 GLJ 24

Constitution of India, 1950 — Article 226, 226

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High Courts30 Mar 2001

New India Assurance Co. Ltd. Vs Jiban Saha and Another

Gauhati High Court · (2002) 1 ACC 421 : (2001) 2 ACC 601 : (2002) ACJ 421 : (2001) 2 GLT 137

Constitution of India, 1950 — Article 141Motor Vehicles Act, 1939 — Section 95(1)

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High Courts30 Mar 2001Dismissed

National Insurance Co. Ltd. Vs Ashoka Das and Others

Gauhati High Court · (2003) ACJ 1431 : (2001) 2 GLT 34

Motor Vehicles Act, 1988 — Section 166, 173Penal Code, 1860 (IPC) — Section 279, 304A, 338

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High Courts29 Mar 2001Partly Allowed

State of Tripura and Others Vs Deba Prasad Nag

Gauhati High Court · (2001) 2 GLT 1

Constitution of India, 1950 — Article 14, 16, 226, 309, 39

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High Courts27 Mar 2001Dismissed

Dhireswar Barthakur and Others Vs State of Assam and Another

Gauhati High Court · (2001) 1 GLT 445

Constitution of India, 1950 — Article 15, 16, 209, 309, 372(1)

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High Courts27 Mar 2001

Thokemom Khomei Singh Vs Mutum Birachandra Singh

Gauhati High Court · (2001) 2 GLT 383

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4

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High Courts27 Mar 2001Dismissed

Commissioner of Income Tax Vs Kashiram Agarwalla and Sons (HUF)

Gauhati High Court · (2001) 249 ITR 295

Income Tax Act, 1961 — Section 22, 260A

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High Courts27 Mar 2001Allowed

Manjushree Extrusions Ltd. and Another Vs State of Assam and Others

Gauhati High Court · (2001) 1 GLT 430

Assam General Sales Tax Act, 1993 — Section 2, 30, 74, 74(3), 9(4)Central Sales Tax Act, 1956 — Section 8(5)

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High Courts27 Mar 2001

Commissioner of Income Tax Vs KASHIRAM AGARWALLA and SONS (HUF)

Gauhati High Court · (2001) 249 ITR 295

Income Tax Act, 1961 — Section 22

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High Courts27 Mar 2001

Wahangbam Nipamacha Singh and Others Vs Hon''ble Speaker, Manipur Legislative Assembly, Imphal and Another

Gauhati High Court · AIR 2002 Guw 7 : (2001) 2 GLT 130

Constitution of India, 1950 — Article 191(2)

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High Courts27 Mar 2001

Union of India (UOI) and Others Vs Vartak Labour Union

Gauhati High Court · (2001) 1 GLT 510 : (2001) 2 LLJ 437

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High Courts26 Mar 2001

State of Tripura Vs Samuel Ruhul Askar @ Kutti Mia

Gauhati High Court · (2001) 2 GLT 49

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 438, 439(2), 482Explosive Substances Act, 1908 — Section 3, 5

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High Courts23 Mar 2001Dismissed

Monilal Bakshi Vs Dipak Ranjan Bakshi

Gauhati High Court · (2001) CriLJ 3776 : (2001) 2 GLT 199

Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(4), 145

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High Courts22 Mar 2001Allowed

Vilaheu (Smti) Vs Union of India (UOI) and Others

Gauhati High Court · (2001) 1 GLT 543

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 3(4), 8

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