COURT ARCHIVE

Gauhati High Court judgments, 1999

480 judgments · page 18 of 24

High Courts09 Apr 1999

K. Kumardhan Singh Vs Union of India (UOI) and Others

Gauhati High Court · AIR 2000 Guw 50 : (1999) 2 GLT 192

Assam Backward Classes Commission Act, 1993 — Section 1, 10Constitution of India, 1950 — Article 16, 16(4), 226, 246(3), 254National Commission for Backward Classes Act, 1993 — Section 1

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High Courts09 Apr 1999

Bimalendu Dutta and Another Vs State of Tripura and Others

Gauhati High Court · (1999) 2 GLT 473

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High Courts08 Apr 1999

Rakhal Chakraborty Vs Sanjib Kr. Roy

Gauhati High Court · (1999) 1 GLT 610

Specific Relief Act, 1963 — Section 16, 20

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High Courts08 Apr 1999Allowed

Indian Oil Corporation Ltd. and Others Vs Lohti Chandra Gogoi

Gauhati High Court · (2000) 1 LLJ 1357

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High Courts08 Apr 1999

Boken Jopir and Another Vs Tabur Jopir and Another

Gauhati High Court · (2000) 1 GLT 534

Assam Frontier (Administration of Justice) Act, 1945 — Section 38, 44, 46, 50

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High Courts06 Apr 1999

Prem Mahali and Others Vs Union of India (UOI) and Others

Gauhati High Court · (1999) 1 GLT 503 : (2000) 1 LLJ 431

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10

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High Courts06 Apr 1999Allowed

Jamini Mohan Deka and Others Vs State of Assam and Others

Gauhati High Court · (1999) 2 GLT 444

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High Courts05 Apr 1999

Abu Bakkar Ali (Md.) Vs State of Assam and Others

Gauhati High Court · (1999) 1 GLT 633

Assam Forest Regulations, 1891 — Section 24, 25, 49(1), 49(2), 49(3)Constitution of India, 1950 — Article 226

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High Courts05 Apr 1999Allowed

Dilip Kr. Sarkar Vs State of Tripura and Others

Gauhati High Court · (1999) 2 GLT 390

Citizenship Act, 1955 — Section 3

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High Courts01 Apr 1999

B.R. Metal Ltd. and Others Vs Commissioner of Income Tax and Others

Gauhati High Court · (2000) 3 GLT 378 : (1999) 239 ITR 329

Income Tax Act, 1961 — Section 132A, 132A(1)

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High Courts01 Apr 1999Allowed

Sailova Sailo and Another Vs State of Mizoram and Others

Gauhati High Court · (1999) 2 GLT 469

Constitution of India, 1950 — Article 311(2)

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High Courts01 Apr 1999

Navajyoti Modern Atta Mills and Others Vs F.C.I. and Others

Gauhati High Court · (1999) 1 GLT 574

Constitution of India, 1950 — Article 14

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High Courts01 Apr 1999Allowed

Union of India (UOI) and Others Vs Debasish Chowdhury and Others

Gauhati High Court · (1999) 2 GLT 68

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High Courts31 Mar 1999Allowed

R.K. Shanti Vs State of Manipur and Others

Gauhati High Court · (2000) 3 GLT 372

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High Courts31 Mar 1999Allowed

Sabinus Ignatius Ekka and Others Vs State of Assam and Another

Gauhati High Court · AIR 2000 Guw 86 : (1999) 1 GLT 426

Assam Aided College Management Rules, 1976 — Rule 2, 3Constitution of India, 1950 — Article 14Dibrugarh University Act, 1965 — Section 22(2)

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High Courts31 Mar 1999Dismissed

Lepa Ram Boro and Others Vs Nabin Chandra Boro and Others

Gauhati High Court · (2000) 1 GLT 237

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2, Order 8 Rule 6A, 100Specific Relief Act, 1963 — Section 38

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High Courts30 Mar 1999Dismissed

Civil Liberties and Human Rights Organisation Vs Thoudam Narendra Singh @ (Noren) and Others

Gauhati High Court · (1999) 3 GLT 576

Armed Forces (Assam and Manipur) Special Powers Act, 1958 — Section 3, 6Arms Act, 1959 — Section 25(1)Central Reserve Police Force Act, 1949 — Section 3(1)

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High Courts30 Mar 1999Allowed