High Courts12 May 1999Dismissed
Tulya Gogoi and Others Vs Association of Architects and Others
Gauhati High Court · (1999) 2 GLT 109
Architects Act, 1972 — Section 14, 15, 18, 19, 2
COURT ARCHIVE
Gauhati High Court judgments, 1999
480 judgments · page 16 of 24
High Courts12 May 1999Allowed
Union of India (UOI) and Others Vs Munna Roy (Ms.)
Gauhati High Court · (1999) 2 GLT 81
High Courts11 May 1999
Nimai Ch. Das Vs State of Tripura and Others
Gauhati High Court · (1999) 2 GLT 237
Constitution of India, 1950 — Article 309, 311, 311(2)Tripura State Civil Services (Revised Pay) Rules, 1988 — Rule 3, 5, 5(1), 5(2), 5(3)
High Courts11 May 1999Allowed
Subhangsu Das Vs State of Assam and Others
Gauhati High Court · (2001) ACJ 1148 : (1999) 2 GLT 84
High Courts11 May 1999Dismissed
Ananta Goswami Vs Green Valley Travels (Pvt.) Ltd.
Gauhati High Court · AIR 1999 Guw 158 : (2000) 3 GLT 576
High Courts11 May 1999Dismissed
Okang Ering Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1999) 2 GLT 301
Constitution of India, 1950 — Article 14, 16
High Courts11 May 1999Allowed
Tania Dabu Vs State of Arunachal Pradesh and Another
Gauhati High Court · (1999) 2 GLT 75
Arms Act, 1959 — Section 27Assam Frontier (Administration of Justice) Regulations, 1945 — Section 26, 28, 50Constitution of India, 1950 — Article 21
High Courts10 May 1999
Sangkungi Vs Thantluanga Zadeng and Another
Gauhati High Court · (1999) 2 GLT 399
High Courts10 May 1999Allowed
Dilip Bharali Vs State of Assam
Gauhati High Court · (1999) 3 GLR 67
Penal Code, 1860 (IPC) — Section 302, 304
High Courts08 May 1999
United Bank of India Vs Manik Uz Zaman
Gauhati High Court · (1999) 2 GLJ 562
Consumer Protection Act, 1986 — Section 2(d)(ii), 2(d)(ii)
High Courts06 May 1999
Kamala Keot @ Deka Vs Liakat Ali and Another
Gauhati High Court · (1999) 2 GLT 546
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 215Contempt of Courts (Gauhati High Court) Rules, 1977 — Rule 20
High Courts05 May 1999
Astutosh Kumar Singh Vs State of Nagaland
Gauhati High Court · (1999) 3 GLJ 601
High Courts05 May 1999
Lalchawimawia and Others Vs State of Mizoram and Others
Gauhati High Court · (1999) 2 GLT 410
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts04 May 1999Dismissed
Azad Ali (Seikh) Vs State of Assam and Others
Gauhati High Court · (1999) 2 GLT 480
Assam State Electricity Board Employees (General Services) Regulations, 1960 — Regulation 10Constitution of India, 1950 — Article 226
High Courts04 May 1999Allowed
Michel Lyngdoh Vs Managing Committee, Sacred Heart Boys'' H.S. School and Others
Gauhati High Court · (1999) 2 GLT 1
Constitution of India, 1950 — Article 12, 14, 16, 19, 21Meghalaya School Education Act, 1981 — Section 10, 3, 9, 9(2), 9(3)
High Courts04 May 1999Dismissed
Dilip Kumar Saikia Vs State
Gauhati High Court · (1999) CriLJ 3543 : (1999) 2 GLT 57
Constitution of India, 1950 — Article 14, 192, 227Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 397(1), 401Penal Code, 1860 (IPC) — Section 120B, 21, 409, 420, 468
High Courts04 May 1999Allowed
Lalchhu Anawmi Vs State of Mizoram
Gauhati High Court · (1999) 2 GLT 409
Assam Drugs (Control) Act, 1950 — Section 13(1)
High Courts04 May 1999Dismissed
Seikh Azad Ali Vs State of Assam and Others
Gauhati High Court · (2000) 3 GLT 627
Assam State Electricity Board Employees (General Services) Regulations, 1960 — Regulation 10Constitution of India, 1950 — Article 226
High Courts03 May 1999Allowed
Biswajit Deba Sharma and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1999) 2 GLT 72
Constitution of India, 1950 — Article 14
High Courts30 Apr 1999Allowed
Chandam Manihar Singh Vs State of Manipur and Others
Gauhati High Court · (2000) 1 GLT 388
Constitution of India, 1950 — Article 226, 252Manipur Water (Prevention and Control of Pollution) Rules, 1991 — Rule 12, 22, 22(3), 22(6), 23Water (Prevention and Control of Pollution) Act, 1974 — Section 5(3), 5(7), 6(2)