High Courts29 Apr 1999
Kamala Devi Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 2 GLT 505
Constitution of India, 1950 — Article 14, 15, 16, 21Employment Exchanges (Compulsory Notification of Vacancies) Rules, 1960 — Rule 3
COURT ARCHIVE
Gauhati High Court judgments, 1999
480 judgments · page 17 of 24
High Courts29 Apr 1999Dismissed
Abdul Hanif and Others Vs State of Assam and Others
Gauhati High Court · (1999) 2 GLT 177
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 167, 209Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 Apr 1999Dismissed
State Bank of India and Others Vs Ralkapzawna
Gauhati High Court · (2000) 1 LLJ 829
High Courts29 Apr 1999
Nikunja Ch. Deka Vs Assam Agricultural University and Others
Gauhati High Court · (1999) 2 GLT 555
High Courts29 Apr 1999
Ansal Properties and Industries Ltd. Vs State of Assam and Others
Gauhati High Court · (1999) 2 GLT 292
High Courts29 Apr 1999
Aswini Bala Das (Smti) and Others Vs New India Assurance Co. Ltd. and Others
Gauhati High Court · (1999) 2 GLT 231
High Courts29 Apr 1999Allowed
Akshay Kr. Sharma Vs State of Tripura and Others
Gauhati High Court · (1999) 2 GLT 378
Constitution of India, 1950 — Article 226Road Transport Corporations Act, 1950 — Section 10, 14, 14(2), 14(3), 19Tripura Road Transport Corporation (Officers and Other Employees) Recruitment Regulation, 1986 — Regulation 1
High Courts28 Apr 1999
Kamal Ch. Talukdar Vs State of Assam and Others
Gauhati High Court · (2001) 2 GLT 379
High Courts28 Apr 1999Allowed
Tagam Tamut and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1999) 2 GLT 294
Arunachal Pradesh Agriculture/Horticulture Service Rules, 1989 — Rule 8, 9Constitution of India, 1950 — Article 226
High Courts28 Apr 1999Dismissed
Subhash Project and Marketing Limited and Another Vs State of Mizoram and Others
Gauhati High Court · (1999) 2 GLT 274
Constitution of India, 1950 — Article 14, 226
High Courts28 Apr 1999Allowed
Kushal Kr. Talukdar Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 2 GLT 286
High Courts26 Apr 1999Allowed
Jorina Begum and Another Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 592
Assam Services (Pension) Rules, 1969 — Rule 184, 185, 186, 187, 188
High Courts22 Apr 1999
Manik Bora Vs Ponaram Bora and Another
Gauhati High Court · (1999) 1 GLT 649
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Apr 1999
Bhupen Handique Vs Shyam Bala Medhi (Smti) and Others
Gauhati High Court · (1999) 1 GLT 606
High Courts20 Apr 1999
Arun Kr. Nath Vs State of Assam
Gauhati High Court · (1999) 2 GLT 197
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts19 Apr 1999Allowed
Jukti Kr. Baruah Vs Assam Co-op. Marketing and Consumer''s Federation and Others
Gauhati High Court · (1999) 3 GLT 69
High Courts13 Apr 1999
Manyau Phom Vs Union of India
Gauhati High Court · (2000) 1 GLJ 94
Constitution of India, 1950 — Article 21, 21, 22, 22, 226
High Courts09 Apr 1999
The Tufanialonga Tea Co. Ltd., Calcutta and Another Vs State of Tripura and Others
Gauhati High Court · AIR 1999 Guw 109 : (1999) 2 GLT 30
Constitution of India, 1950 — Article 226, 246, 246(2), 246(3), 254Tripura Land Revenue and Land Reforms Act, 1960 — Section 22, 62, 63, 64, 65(1)Tripura Land Revenue and Land Reforms Rules, 1961 — Rule 102, 89, 95
High Courts09 Apr 1999
Sachindra Mohan Deka Raja Vs Sat Ram Bora
Gauhati High Court · (2002) 1 GLT 209
Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 73, 73
High Courts09 Apr 1999
N.E. Mercantile Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 1 GLT 569
Constitution of India, 1950 — Article 226