High Courts24 Jun 1999Dismissed
North Eastern Electric Power Corporation Ltd. and Others Vs Jiban Kumar Saha
Gauhati High Court · AIR 2000 Guw 80 : (1999) 3 GLT 16
Arbitration and Conciliation Act, 1996 — Section 8
COURT ARCHIVE
Gauhati High Court judgments, 1999
480 judgments · page 12 of 24
High Courts24 Jun 1999Dismissed
Assam Sachivalaya Seba Santha and Others Vs Secretary, Assam Legislative Assembly and Others
Gauhati High Court · (1999) 3 GLT 320
Assam Legislative Assembly (Secretariat) Recruitment and Condition of Service Rules — Rule 9(6)Constitution of India, 1950 — Article 14, 15(1), 16, 16(1), 16(2)
High Courts23 Jun 1999Allowed
Narayani Sharma Vs State of Tripura and Others
Gauhati High Court · (2000) ACJ 869
Penal Code, 1860 (IPC) — Section 380, 457
High Courts23 Jun 1999
Smt. Narayani Sharma Vs State of Tripura and Others
Gauhati High Court · (1999) CriLJ 3642 : (1999) 3 GLT 11
Penal Code, 1860 (IPC) — Section 380, 457
High Courts23 Jun 1999Dismissed
Oil India Ltd. Vs Dilip Kumar Goswami
Gauhati High Court · (1999) 3 GLT 35 : (2000) 2 LLJ 415
Contract Act, 1872 — Section 27
High Courts22 Jun 1999Allowed
Mahendri Das (Smt.) Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 322
Constitution of India, 1950 — Article 226
High Courts22 Jun 1999
Rameswar Rai Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 650
Assam Land and Revenue Regulation, 1886 — Rule 18, 18(2), 18(3)Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 14, 226
High Courts21 Jun 1999Dismissed
Kajal Sen and Others Vs State of Assam
Gauhati High Court · (1999) 2 GLT 243
Criminal Procedure Code, 1973 (CrPC) — Section 161, 218, 313, 464Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts19 Jun 1999
Diganta Kalita Vs New India Assurance Co.Ltd.and Another
Gauhati High Court · (1999) 2 GLJ 566
Consumer Protection Act, 1986 — Section 2(g), 2(g)
High Courts19 Jun 1999
Union of India Vs Anil Baroi
Gauhati High Court · (1999) 3 GLJ 320 : (1999) 2 GLT 11
Consumer Protection Act, 1986 — Section 2(1)(g), 2(1)(g)
High Courts18 Jun 1999Dismissed
Sontoli Gaon Panchayat Samabay Samity Ltd. and Others Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 66
Assam Co-operative Societies Act, 1949 — Section 32(4)Constitution of India, 1950 — Article 226
High Courts18 Jun 1999Allowed
Maheswar Brahma Vs State of Assam and Others
Gauhati High Court · (1999) 2 GLT 464
Arms Act, 1959 — Section 25(1A), 27(3)National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 120B, 121, 153(A), 153(B), 302
High Courts18 Jun 1999Dismissed
Jitendra Chandra Nath @ Jiten Nath Vs Union of India (UOI)
Gauhati High Court · (1999) 3 GLR 195
Border Security Force Act, 1968 — Section 11(2), 62Border Security Force Rules, 1969 — Rule 177, 20, 20(1), 20(2)General Clauses Act, 1897 — Section 27
High Courts18 Jun 1999Allowed
State of Manipur and Another Vs All Manipur Electrician Apprentices Union
Gauhati High Court · (1999) 3 GLR 198
Constitution of India, 1950 — Article 226
High Courts17 Jun 1999Dismissed
Lalhmingliana Vs State of Mizoram and Another
Gauhati High Court · (1999) 3 GLR 271
Penal Code, 1860 (IPC) — Section 380
High Courts17 Jun 1999Dismissed
Baishya Brothers Pvt. Ltd. and Another Vs State of Assam and Others
Gauhati High Court · AIR 2000 Guw 83 : (1999) 3 GLT 41
State Financial Corporations Act, 1951 — Section 29
High Courts17 Jun 1999
State of Manipur Vs M. Modhu Singh and Others
Gauhati High Court · (1999) 2 GLT 604
Criminal Procedure Code, 1973 (CrPC) — Section 161, 378, 423(1), 428Penal Code, 1860 (IPC) — Section 10(9), 109, 34, 366, 376
High Courts16 Jun 1999
Smt. T. Joicy Vs The Union of India (UOI) and Others
Gauhati High Court · (2000) CriLJ 764 : (2000) 1 GLT 120
Constitution of India, 1950 — Article 226
High Courts15 Jun 1999Dismissed
Abdul Bari (Md.) Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 31
Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 15, 7Constitution of India, 1950 — Article 14, 16
High Courts11 Jun 1999
Union of India (UOI) and Others Vs Banka Behari Nath
Gauhati High Court · (1999) 3 GLR 201
Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 302, 323, 325, 34