High Courts14 Mar 2001
Nishithendu Dhar Vs State of Assam and Others
Gauhati High Court · (2006) 2 GLT 443
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Constitution of India, 1950 — Article 266
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Gauhati High Court judgments
24,891 judgments · page 906 of 1,245
High Courts13 Mar 2001
Paul Khuma Darlong Vs State of Meghalaya
Gauhati High Court · (2001) 1 GLT 487
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 164(4), 281, 294Evidence Act, 1872 — Section 24, 25, 26, 27, 28Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Mar 2001Dismissed
Kamala Rajen Vs State of Meghalaya and Others
Gauhati High Court · (2001) 1 GLT 372
Assam State Electricity Board Employees (General Services) Regulations, 1960 — Regulation 10, 13(4), 9Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 79
High Courts13 Mar 2001
Bhajan Ch. Debnath Vs State of Tripura and Others
Gauhati High Court · (2001) 2 GLT 45
Constitution of India, 1950 — Article 226Hyderabad Civil Services Regulations, 1956 — Rule 26, 40
High Courts13 Mar 2001Dismissed
Bhajan Ch. Debnath Vs State of Tripura and Another
Gauhati High Court · (2001) 2 GLT 42
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 226
High Courts13 Mar 2001Allowed
Union of India (UOI) Vs No. 1474725 Y. SPR. CLK Jamil Ahmed (EX) of 68 Engineer Regiment
Gauhati High Court · (2001) 1 GLT 572
Army Act, 1950 — Section 71, 72, 73, 74Army Rules, 1954 — Rule 124, 168Penal Code, 1860 (IPC) — Section 53, 71
High Courts13 Mar 2001Allowed
Deepak Lala Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 468
High Courts08 Mar 2001
K.H. Robindro Singh and Others Vs State of Manipur and Others
Gauhati High Court · (2005) 1 GLR 574 : (2001) 2 GLT 26
High Courts08 Mar 2001Allowed
Kunja Behari Singh Vs State of Assam
Gauhati High Court · (2001) 03 GAU CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 307, 326
High Courts08 Mar 2001
CBI (ACB) Shillong Branch Vs Ashutosh Modak
Gauhati High Court · (2001) 2 GLJ 16
Criminal Procedure Code, 1973 — Section 231, 242, 244, 309Criminal Procedure Code, 1973 (CrPC) — Section 231, 242, 244, 309Penal Code, 1860 — Section 120B, 406, 420
High Courts07 Mar 2001Dismissed
State Bank of India Vs Kanhiyalal Agarwalla and Others
Gauhati High Court · (2001) 1 GLT 362
Bankers Books Evidence Act, 1891 — Section 4
High Courts07 Mar 2001Allowed
Saraswati Das and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2003) ACJ 341 : AIR 2003 Guw 11 : (2003) 96 FLR 500 : (2002) 1 GLT 401
Railways Act, 1989 — Section 123, 125
High Courts05 Mar 2001
Indira Baheti Vs Amit Kr. Nahata and Others
Gauhati High Court · (2001) 3 GLT 489
Central Motor Vehicles Rules, 1989 — Rule 150, 150(2)Motor Vehicles Act, 1988 — Section 158(6), 160, 168
High Courts03 Mar 2001Allowed
Kartik Paul Vs State of Tripura and Another
Gauhati High Court · (2001) 1 GLT 679
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3, 3(2), 3(3), 8, 8(1)
High Courts28 Feb 2001Allowed
Sumitra Bala Roy Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 570
Penal Code, 1860 (IPC) — Section 279, 304, 337, 338, 427(A)
High Courts28 Feb 2001Dismissed
Pradip Kumar Das Vs State of Tripura and Others
Gauhati High Court · (2001) 2 GLT 60
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 14(1), 16(1)Constitution of India, 1950 — Article 226
High Courts28 Feb 2001
National Insurance Co. Ltd. Vs Chandreswar Thakur and Others
Gauhati High Court · (2001) 1 GLT 393
Motor Vehicles Act, 1988 — Section 170
High Courts27 Feb 2001Allowed
Divisional Manager, Oriental Insurance Co. Ltd. Vs Member, Motor Accidents Claims Tribunal and Others
Gauhati High Court · (2003) ACJ 932 : (2001) 1 GLT 392
Motor Vehicles Act, 1988 — Section 149, 170
High Courts26 Feb 2001
Naserali Mandal and Others Vs State of Assam and Others
Gauhati High Court · (2001) 2 GLT 470