High Courts30 Mar 1999
Ratan Ch. Medhi and Others Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 622
Assam Weights and Measures Services Rules, 1981 — Rule 11, 13, 16, 17, 27Constitution of India, 1950 — Article 16, 226, 309
COURT ARCHIVE
Gauhati High Court judgments, 1999
480 judgments · page 19 of 24
High Courts27 Mar 1999
Santanu Bharali Vs State of Assam and Ors.
Gauhati High Court · (1999) 1 GLJ 479
High Courts26 Mar 1999
Siraj Ali (MD) Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 2 GLT 519
Border Security Force Rules, 1969 — Rule 19, 19(1)Central Civil Services (Pension) Rules, 1972 — Rule 49(2)Civil Procedure Code, 1908 (CPC) — Section 80
High Courts26 Mar 1999
Badal Debnath Vs State of Tripura and Others
Gauhati High Court · (1999) 1 GLT 489
High Courts26 Mar 1999
Paritosh Saha and Others Vs State of Tripura and Others
Gauhati High Court · (1999) 1 GLT 468
Constitution of India, 1950 — Article 14, 16, 16(1), 16(4), 330
High Courts26 Mar 1999Dismissed
Bongaigaon Refinery and Petro-chemicals Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1999) 239 ITR 871
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 220(6)
High Courts25 Mar 1999Allowed
Sukhvinder Singh Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 3 GLT 551
Central Industrial Security Force Rules, 1969 — Rule 31, 32, 34Constitution of India, 1950 — Article 14, 226
High Courts25 Mar 1999
Commissioner of Income Tax Vs Deha Assam Tea Co. (P) Ltd.
Gauhati High Court · (2000) 241 ITR 555
Income Tax Act, 1961 — Section 32, 32A
High Courts25 Mar 1999Dismissed
Hav. Saisang Salio and Others Vs State of Mizoram and Others
Gauhati High Court · (1999) 2 GLT 471
Constitution of India, 1950 — Article 14, 16, 226
High Courts25 Mar 1999
Jayanta Baruah Vs State of Assam and Ors.
Gauhati High Court · (1999) 1 GLJ 530
Assam Elementary Education (Provincialisation) Services and Conduct Rules, 1981 — Rule 2(xii), 2(xii), 4, 4Constitution of India, 1950 — Article 226, 226
High Courts25 Mar 1999
Bakuli Deka Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 654
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 6, 6(1), 6(2)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420
High Courts24 Mar 1999Allowed
Work Charged Employees Asson. Vs State of Mizoram and Others
Gauhati High Court · (1999) 2 GLT 407
High Courts24 Mar 1999Dismissed
Sh. Chawngliana Vs State of Mizoram and Others
Gauhati High Court · (1999) 2 GLT 234
Constitution of India, 1950 — Article 226Lushai Hills District (Village Councils) Act, 1953 — Section 15, 3(3), 7, 7(1)
High Courts24 Mar 1999
Nityananda Bora Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 584
Constitution of India, 1950 — Article 14, 19, 226Land Acquisition Act, 1894 — Section 17, 17(4), 4, 4(1), 5ALand Acquisition Rules — Rule 21
High Courts24 Mar 1999
Abujam Amuba Singh Vs State of Manipur and Others
Gauhati High Court · (2000) 1 GLT 227
High Courts23 Mar 1999
Dr. A.K. Bhattacharjee, Adv. Vs Shyamal Nag alias Ranjan Nag and Others
Gauhati High Court · (1999) CriLJ 4763
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202, 202(1), 203
High Courts23 Mar 1999Dismissed
Divisional Engineer (Planning and Administration), Office of GM, Telecom Vs Parma Das
Gauhati High Court · (1999) 1 GLT 422 : (2000) 1 LLJ 197
Administrative Tribunals Act, 1985 — Section 14
High Courts23 Mar 1999
Intaz Ali Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 573
Constitution of India, 1950 — Article 14, 226
High Courts23 Mar 1999
Prafulla Chandra Hazarika Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 578
Assam Services (Pension) Rules, 1969 — Rule 21, 22, 22(1)Constitution of India, 1950 — Article 226
High Courts22 Mar 1999
Bhan Hazarika Vs State of Assam and Ors.
Gauhati High Court · (1999) 1 GLJ 556 : (1999) 1 GLT 280