High Courts02 Jul 1999
Nrithung Humtsoe Vs Enibemo Ezung
Gauhati High Court · (2000) 1 GLJ 56
Limitation Act, 1963 — Section 17, 17
COURT ARCHIVE
Gauhati High Court judgments, 1999
480 judgments · page 11 of 24
High Courts01 Jul 1999Allowed
Gouri Sengupta Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 601
High Courts01 Jul 1999Allowed
Mahammed Ali and Others Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 23
High Courts01 Jul 1999
Bhadreswar Tanti Vs Election Commission of India and Others
Gauhati High Court · (1999) 3 GLT 19
Conduct of Elections Rules, 1961 — Rule 86, 87, 88, 89, 89(1)Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 10A, 11, 77, 78, 8A
High Courts01 Jul 1999
D.K. Deb Roy Vs State of Assam and Others
Gauhati High Court · (2000) CriLJ 2057 : (1999) 3 GLT 50
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 173Criminal Rules of Practice and Circular Orders, 1990 — Rule 225
High Courts01 Jul 1999
Legal Heirs of Dr.Amalendu Das Vs Indchem A.T.Ltd.and Ors.
Gauhati High Court · (1999) 3 GLJ 314
Consumer Protection Act, 1986 — Section 2(1)(d), 2(1)(d), 2(1)(g), 2(1)(g), 2(1)(o)
High Courts01 Jul 1999Allowed
129 Haria Dablong Min Mahal Samabai Samity Limited Vs Assam Fisheries Development Corporation Limited and Others
Gauhati High Court · (1999) 2 GLT 620
Constitution of India, 1950 — Article 12
High Courts29 Jun 1999
Mohendra Nath Bora Vs Chief Executive Officer, Assam Cadre Managment of Co-Op. Society and Others
Gauhati High Court · (2001) 2 GLT 473
Constitution of India, 1950 — Article 12, 226
High Courts29 Jun 1999Dismissed
Chandmari Tea Co. and Another etc. Vs State of Assam and Others
Gauhati High Court · AIR 2000 Guw 13 : (1999) 2 GLT 523
Constitution of India, 1950 — Article 14Wild Life (Protection) Act, 1972 — Section 26A, 35
High Courts29 Jun 1999
Manager, Numaligarh Tea Estate Vs Presiding Officer, Labour Court and Another
Gauhati High Court · (1999) 3 GLT 46
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 7
High Courts29 Jun 1999
Bhagirathi Saloi Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 621
Assam Secondary Education (Provincialised) Service (Amendment) Rules, 1991 — Rule 9
High Courts29 Jun 1999
Arunendu Deb Vs State of Tripura and Others
Gauhati High Court · (1999) 3 GLT 313
High Courts28 Jun 1999
Rajib Bhattacharjee Vs Union of India (UOI) and Others
Gauhati High Court · (2000) ACJ 1336 : (1999) 2 GLT 597
Civil Procedure Code, 1908 (CPC) — Section 115, 25Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 158, 166, 169, 173, 176
High Courts28 Jun 1999Allowed
Binita Sarma Vs Biren Kumar and Others
Gauhati High Court · (2000) ACJ 417
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 158, 166
High Courts26 Jun 1999
Ram Krishna Das Vs Divisional Manager, Oriental Insurance Co.Ltd.and Another
Gauhati High Court · (1999) 3 GLJ 319 : (1999) 2 GLT 10
High Courts26 Jun 1999
Niranjan Ghose Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 299
Administrative Tribunals Act, 1985 — Section 14, 14(1), 3All India Services (Conduct) Rules, 1968 — Rule 3All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 6(1)(b)(i)
High Courts25 Jun 1999
Dilip Kr. Das Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 54
Assam Civil Services (Conduct) Rules, 1965 — Rule 3Constitution of India, 1950 — Article 129, 235Contempt of Courts Act, 1971 — Section 10, 12, 15
High Courts24 Jun 1999
Y. Budha Singh and Others Vs State of Manipur and Others
Gauhati High Court · (2005) 1 GLR 328
Manipur Municipalities Act, 1994 — Section 221, 24, 24(2), 25
High Courts24 Jun 1999
Jagadish Chandra Saha Vs Food Corporation of India
Gauhati High Court · (1999) 3 GLT 151
Arbitration Act, 1940 — Section 15, 16, 17, 29, 30Interest Act, 1978 — Section 3(1)
High Courts24 Jun 1999
Pranatosh Roy and Others Vs State of Assam and Others
Gauhati High Court · AIR 2000 Guw 33 : (1999) 2 GLT 461
Constitution of India, 1950 — Article 226