Gauhati High Court Judgments 1999

High Courts24 Dec 1999Allowed

C. Lalliana Vs Managing Director, Co-operative Apex Bank Ltd. and Another

Gauhati High Court · (2000) 1 GLT 359

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(1)Constitution of India, 1950 — Article 12, 226Mizoram Co-operative Apex Bank Ltd. Staff Service (Amedment) Rules, 1995 — Rule 103(1)(a)(b)

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High Courts24 Dec 1999Dismissed

Hem Chandra Barthakur Vs State of Assam and Others

Gauhati High Court · (2000) 1 GLT 310

Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3Constitution of India, 1950 — Article 39A

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High Courts24 Dec 1999

Phukenbari Tea Co. (P.) Ltd. and Another Vs Commissioner of Taxes and Others

Gauhati High Court · (2000) 3 GLT 520 : (2000) 242 ITR 366

Assam Agricultural Income Tax Act, 1939 — Section 8Income Tax Act, 1961 — Section 43B

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High Courts22 Dec 1999Allowed

Hazi Abdul Salam Barlaskar Vs Ruttonepore Plantation Ltd. and Others

Gauhati High Court · (2000) 1 GLT 291

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High Courts18 Dec 1999Dismissed

Achyut Ch. Pathak and Others Vs State of Assam and Others

Gauhati High Court · (2000) 1 GLT 243

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High Courts18 Dec 1999Dismissed

Meera Agarwalla Bansal and Another Vs Shyam Sundar Agarwalla

Gauhati High Court · (2002) 1 DMC 593 : (2000) 1 GLT 379

Guardians and Wards Act, 1890 — Section 10(3), 17, 7Hindu Adoptions and Maintenance Act, 1956 — Section 16

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High Courts16 Dec 1999Allowed

Narinder Kumar Vs Union of India (UOI) and Others

Gauhati High Court · (2000) 1 GLT 507

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High Courts16 Dec 1999

Union of India (UOI) and Others Vs Kalpana Bhuyan

Gauhati High Court · (2000) 2 GLT 53

Motor Vehicles Act, 1988 — Section 147

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High Courts14 Dec 1999

Dipchand Agarwala and Others Vs Kumud Ch. Bhuyan

Gauhati High Court · (2000) 2 GLT 138

Criminal Procedure Code, 1973 (CrPC) — Section 245, 482Penal Code, 1860 (IPC) — Section 323, 352, 420, 500, 506

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High Courts13 Dec 1999

Konmai Buragohain Vs Suren Buragohain and Ors.

Gauhati High Court · (2001) 1 GLJ 97

Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts10 Dec 1999

B and A Plantations and Industries Ltd. (formerly Barasali Tea Co. Pvt. Ltd.) Vs Commissioner of Income Tax

Gauhati High Court · (2000) 242 ITR 22

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 9Income Tax Act, 1961 — Section 250(7), 37

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High Courts10 Dec 1999Dismissed

Pawan Kumar Vs State of Mizoram and Others

Gauhati High Court · (2000) 1 GLT 250

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High Courts08 Dec 1999Dismissed

Lalzidinga Sailo Vs State of Mizoram and Others

Gauhati High Court · (2000) 1 GLT 277

Mizoram Civil Service (Amendment) Rules, 1992 — Rule 7Mizoram Khadi and Village Industries Board Act, 1982 — Section 14Mizoram Khadi and Village Industries Board Regulations, 1988 — Regulation 5, 6

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High Courts08 Dec 1999Dismissed

Lalthangvunga Vs State of Mizoram and Others

Gauhati High Court · (2000) 1 GLT 280

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 23Constitution of India, 1950 — Article 14, 16, 226

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High Courts08 Dec 1999Dismissed

R. Laldinliana Vs State of Mizoram and Others

Gauhati High Court · (2000) 1 GLT 253

Constitution of India, 1950 — Article 226

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High Courts08 Dec 1999Allowed

R.C. Lalrinthanga Vs State of Mizoram and Others

Gauhati High Court · (2000) 1 GLT 274

Arms Act, 1959 — Section 25, 25(1)Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 34, 381, 409, 411

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High Courts07 Dec 1999

Sakuntala Basumatary (Smti) Vs Union of India (UOI) and Others

Gauhati High Court · (2000) 2 GLT 11

Central Civil Services (Medical Examination) Rules, 1957 — Rule 5(1), 7(2)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 6Central Reserve Police Force Act, 1949 — Section 2

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High Courts07 Dec 1999Allowed

Md. Ramzan (Constable) Vs Union of India (UOI) and Others

Gauhati High Court · (2000) 1 GLT 284

Central Reserve Police Force Rules, 1955 — Rule 27, 27(7)Constitution of India, 1950 — Article 226

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High Courts07 Dec 1999

Padma Dhar Deka and Others Vs A.S.E.B. and Others

Gauhati High Court · (2000) 2 GLT 2

Central Civil Services (Medical Examination) Rules, 1957 — Rule 5(1), 7(2)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 6Central Reserve Police Force Act, 1949 — Section 2

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High Courts05 Dec 1999

Ajeng Sangma Vs Shima Sangma

Gauhati High Court · (2000) 1 GLJ 1

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Gauhati High Court judgments, 1999