High Courts11 Jan 2001
Md. Gazi Khan Vs State of Manipur
Gauhati High Court · (2001) CriLJ 1140 : (2002) 80 ECC 442 : (2001) 1 GLT 209
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 910 of 1,245
High Courts10 Jan 2001
Talo Tama Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2001) 1 GLT 508
High Courts10 Jan 2001Allowed
Dilip Kumar Sarkar Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 182
Constitution of India, 1950 — Article 226
High Courts10 Jan 2001Allowed
Binanda Ch. Baruah Vs Bhadreswar Koch @ Bhadreswar Deka
Gauhati High Court · (2001) 1 GLT 99
Evidence Act, 1872 — Section 67, 68
High Courts09 Jan 2001
Rina Sikdar Vs Union of India (UOI) and Another
Gauhati High Court · (2002) 1 GLT 83
Civil Procedure Code, 1908 (CPC) — Section 80, 80(1), 80(2)
High Courts09 Jan 2001
Satya Prasad Das Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 178
Assam Civil Services (Conduct) Rules, 1965 — Rule 3Assam Services (Discipline and Appeal) Rules, 1964 — Rule 7, 9, 9(1)Constitution of India, 1950 — Article 226
High Courts08 Jan 2001Allowed
State of Tripura and Another Vs Tripura Bus Syndicate
Gauhati High Court · (2001) 1 GLT 203
Constitution of India, 1950 — Article 366, 366(29A)Sales of Goods Act, 1930 — Section 2(7)Tripura Sales Tax Act, 1976 — Section 2, 3
High Courts05 Jan 2001Allowed
Md. Matiur Rahman Vs Ramjan Ali
Gauhati High Court · AIR 2001 Guw 148 : (2001) 1 GLT 192
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5, Order 9 Rule 13, 99
High Courts05 Jan 2001Allowed
Pijupara Haridoba Paharpara Jallally Matchya Babyasai Sampradai Society Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 139
Constitution of India, 1950 — Article 226Fisheries Rules, 1953 — Rule 12
High Courts05 Jan 2001Dismissed
Abani Saikia Vs Hindustan Paper Corporation Ltd. and Others
Gauhati High Court · (2001) 1 GLT 124
Constitution of India, 1950 — Article 226
High Courts05 Jan 2001Dismissed
Mukut Chandra Borah Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 56
Constitution of India, 1950 — Article 226
High Courts05 Jan 2001Dismissed
Dipty Chakraborty Vs Santosh Kumar Chakraborty
Gauhati High Court · (2001) 1 GLT 360
Succession Act, 1925 — Section 61, 63, 70
High Courts04 Jan 2001Dismissed
Sudipta Kalita Vs State of Assam and Others
Gauhati High Court · (2001) 01 GAU CK 0030
Constitution of India, 1950 — Article 226
High Courts04 Jan 2001
Assam State Fertilisers and Chemicals Ltd. Vs E.S.I. Corporation and Others
Gauhati High Court · (2001) 91 FLR 901 : (2001) 1 GLT 67 : (2001) 2 LLJ 234
Employees State Insurance Act, 1948 — Section 39, 40, 45A, 75
High Courts04 Jan 2001Allowed
Dilip Baruah Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 223
Constitution of India, 1950 — Article 226, 256, 356, 38, 38(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33
High Courts03 Jan 2001
Ghisalal Agarwala Vs Commissioner of Income Tax, Guwahati
Gauhati High Court · (2001) 1 GLT 127
Constitution of India, 1950 — Article 271F, 375FIncome Tax Act, 1961 — Section 182, 182(4), 183, 256(1), 5
High Courts03 Jan 2001
Ghisalal Agarwala Vs Commissioner of Income Tax
Gauhati High Court · (2001) 1 GLT 127
Constitution of India, 1950 — Article 371FIncome Tax Act, 1961 — Section 182, 183, 23(5), 256(1), 3
High Courts02 Jan 2001Disposed Off
Jogendra Sarkar Vs District Magistrate and Collector and Others
Gauhati High Court · (2001) 1 GLT 304
Constitution of India, 1950 — Article 226Tripura Land Revenue and Land Reforms Act, 1960 — Section 187, 187(1), 187(2), 187(3)
High Courts02 Jan 2001Allowed
Arun Chandra Bora Vs State of Assam
Gauhati High Court · (2002) 1 DMC 63 : (2001) 1 GLT 275
Criminal Procedure Code, 1973 (CrPC) — Section 320Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 498(A)
High Courts27 Dec 2000
Chartered Accountants Association Vs Union of India
Gauhati High Court · (2001) 115 TAXMAN 543
Architects Act, 1972 — Section 23Constitution of India, 1950 — Article 14, 19, 226, 246, 248Finance Act, 1994 — Section 3, 65, 66, 68