High Courts02 Aug 1999Dismissed
Nazimiuddin Ahmed and Others Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLR 281
Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3
COURT ARCHIVE
Gauhati High Court judgments, 1999
480 judgments · page 10 of 24
High Courts31 Jul 1999
Lallacherra Tea Co. (P.) Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (2000) 160 CTR 54 : (1999) 239 ITR 611
Income Tax Act, 1961 — Section 115(2), 115J, 115J(1)
High Courts31 Jul 1999
Imtilepden Ao and Others Vs State of Nagaland and Others
Gauhati High Court · (1999) 3 GLT 104
High Courts30 Jul 1999Allowed
Thiyam Ningol Salam Ongbi Ramani Devi Vs District Magistrate Imphal and Others
Gauhati High Court · (2000) 3 GLT 489
Constitution of India, 1950 — Article 21, 22, 22(5), 226National Security Act, 1980 — Section 15, 3(2), 3(3)
High Courts28 Jul 1999Dismissed
Food Corporation of India Vs Presiding Officer and Another
Gauhati High Court · (2000) 1 GLT 570 : (2001) 3 LLJ 959
Evidence Act, 1872 — Section 106, 114Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts26 Jul 1999
United Assam Company Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 288
Assam Excise Act, 1910 — Section 19Assam Excise Rules, 1945 — Rule 178(4), 93, 94Constitution of India, 1950 — Article 226
High Courts26 Jul 1999
Lala Paite Vs State of Manipur and Others
Gauhati High Court · (1999) 3 GLT 236
Arms Act, 1959 — Section 25(1B)Constitution of India, 1950 — Article 22, 22(5)National Security Act, 1980 — Section 3(2), 3(3)
High Courts23 Jul 1999Allowed
Raju Kr. Dutta Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 3 GLT 276
Constitution of India, 1950 — Article 226Oil and Natural Gas Corporation (Conduct, Discipline and Appeal) Regulations, 1976 — Regulation 2, 36, 5
High Courts23 Jul 1999
Assam Bengal Carriers Limited Vs Commissioner of Income Tax
Gauhati High Court · (2000) 162 CTR 170 : (1999) 3 GLT 120 : (1999) 239 ITR 862
Companies Act, 1956 — Section 205Income Tax Act, 1961 — Section 115J, 115J(1A), 234B, 234C
High Courts22 Jul 1999Allowed
Lungsorei @ Nungsirei Kabui and Others Vs Special Secretary (Home), Govt. of Manipur and Others
Gauhati High Court · (1999) 3 GLT 507
Constitution of India, 1950 — Article 14, 16, 311, 311(2)Penal Code, 1860 (IPC) — Section 121, 122, 123, 124, 125
High Courts22 Jul 1999Dismissed
Dynesty Walford Ltd. Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 115 : (2000) 3 LLJ 1313
Industrial Disputes Act, 1947 — Section 2
High Courts22 Jul 1999Allowed
Jagadindra Arjun Vs Meghalaya State Electricity Board and Another
Gauhati High Court · (1999) 3 GLT 96
Electricity (Supply) Act, 1948 — Section 79Meghalaya Fundamental and Subsidiary Rules, 1984 — Rule 57Meghalaya State Electricity Board (Service) Regulations, 1996 — Regulation 81, 81(2)
High Courts22 Jul 1999
Shyamal Saikia Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 189
Constitution of India, 1950 — Article 226
High Courts21 Jul 1999Dismissed
United India Insurance Co. Ltd. Vs P. Ruilaiwung and Others
Gauhati High Court · (2001) ACJ 2053 : (1999) 3 GLT 554
Motor Vehicles Act, 1988 — Section 147, 173, 95
High Courts13 Jul 1999
SHREE SONAL GUM INDUSTRIES Vs INCOME TAX OFFICER
Gauhati High Court · (2001) 112 TAXMAN 509
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276B, 279
High Courts02 Jul 1999
Ramesh shayam and Another Vs State of Assam and Others
Gauhati High Court · (1999) 2 GLT 616
Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3
High Courts02 Jul 1999Allowed
Sandhya Goswami and Others Vs Bani Choudhary and Another
Gauhati High Court · (1999) 3 GLT 25 : (2000) 2 LLJ 585
Workmens Compensation Act, 1923 — Section 4(1)
High Courts02 Jul 1999Dismissed
Chaya Rani Das and Others Vs Bireswar Rudra Paul
Gauhati High Court · (1999) 2 GLT 600
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(2), Order 26 Rule 9, 75
High Courts02 Jul 1999Allowed
Garjan Bullutjan Matchyajibi Samabai Samity Ltd. Vs State of Assam and Others
Gauhati High Court · AIR 2000 Guw 7 : (1999) 2 GLT 537
Constitution of India, 1950 — Article 14
High Courts02 Jul 1999Dismissed
Nandini Sarma Vs Assam Administrative Tribunal and Others
Gauhati High Court · (1999) 3 GLT 7
Assam Public Service (Ad-hoc) Appointment Rules, 1986 — Regulation 3(1), 3(1)Assam Services (Revision of Pay) Rules, 1990 — Rule 7Constitution of India, 1950 — Article 14, 226