High Courts01 Feb 2001
Nirmal Narzary and Others Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 448
Bodoland Autonomous Council Act, 1993 — Section 24, 25, 25(3)Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 909 of 1,245
High Courts29 Jan 2001
State of Mizoram Vs Sh. M. Anand
Gauhati High Court · (2001) CriLJ 1214(1) : (2001) 1 GLT 208
Constitution of India, 1950 — Article 227Mizoram Liquor Total Prohibition Act, 1995 — Section 8(1)
High Courts25 Jan 2001Partly Allowed
Arundhuti Cables Vs State of Tripura and Others
Gauhati High Court · (2001) 1 GLT 295
Constitution of India, 1950 — Article 14, 226
High Courts25 Jan 2001Allowed
Bishnupur Enterprises Vs State of Manipur and Another
Gauhati High Court · (2001) 1 GLT 261
Constitution of India, 1950 — Article 14, 226, 265Manipur Sales Tax Act, 1990 — Section 5, 5(1), 6, 6(1), 6(2)
High Courts25 Jan 2001Allowed
Naumi Singh Yadav Vs Union of India and Others
Gauhati High Court · (2001) 1 GLT 266
High Courts23 Jan 2001Dismissed
Biddyutjyoti Purkayastha Vs State of Assam and Others
Gauhati High Court · (2001) 2 GLT 40
High Courts23 Jan 2001Dismissed
Moni Gogoi @ Khagen Gogoi Vs State of Assam
Gauhati High Court · (2001) 1 GLT 271
Penal Code, 1860 (IPC) — Section 302
High Courts22 Jan 2001Allowed
Himangshu Ranjan Roy Vs State of Tripura and Others
Gauhati High Court · (2001) 1 GLT 309
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 4, 48(1), 5(A)
High Courts19 Jan 2001Dismissed
Manabendra Chowdhury Vs Tripti Chowdhury (Mrs.)
Gauhati High Court · (2001) 1 GLT 96
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13
High Courts19 Jan 2001Allowed
State of Tripura and Others Vs Bhupati Chakraborty
Gauhati High Court · AIR 2001 Guw 70 : (2001) 1 GLT 211
General Clauses Act, 1897 — Section 16
High Courts19 Jan 2001Allowed
Tarunt Amuli Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 87
Assam Public Service (Ad-hoc) Appointment Rules, 1986 — Rule 6Constitution of India, 1950 — Article 226, 395Government of India Act, 1935 — Section 241(2)
High Courts18 Jan 2001
Parshu Ram Majumdar Vs Union of India (UOI) and Others
Gauhati High Court · (2001) 2 GLT 128
Constitution of India, 1950 — Article 226
High Courts18 Jan 2001Dismissed
Subhas Sinha Vs Kanti Sinha
Gauhati High Court · (2001) 1 GLT 613
Civil Procedure Code, 1908 (CPC) — Section 107Hindu Marriage Act, 1955 — Section 13
High Courts17 Jan 2001
Vijay Kumar Sharma Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2001) 1 GLT 189
Constitution of India, 1950 — Article 226, 309
High Courts17 Jan 2001Allowed
Kanakeswar Narzary and Another Vs State of Assam and Others
Gauhati High Court · AIR 2001 Guw 189 : (2001) 1 GLT 8
Bodoland Autonomous Council Act, 1993 — Section 10, 12, 19, 50, 62
High Courts16 Jan 2001
Ch. Surchandra Singh Vs State of Manipur and Another
Gauhati High Court · (2003) 3 GLR 518
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 309, 311(2)
High Courts12 Jan 2001Allowed
Kanika Hazarika and Others Vs Sreeam Barthakur and Others
Gauhati High Court · (2002) ACJ 159 : (2001) 1 GLT 82
Motor Vehicles Act, 1939 — Section 110
High Courts12 Jan 2001Allowed
Baharul Islam (CT) Vs Union of India (UOI) and Others
Gauhati High Court · (2001) 1 GLT 621
Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27, 28Constitution of India, 1950 — Article 311(2)
High Courts12 Jan 2001Dismissed
Pranab Kumar Saha Vs State of Tripura and Others
Gauhati High Court · (2001) 1 GLT 214
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 184Partnership Act, 1932 — Section 19, 32, 32(3), 33