High Courts07 Dec 1999Allowed
Md. Ramzan (Constable) Vs Union of India (UOI) and Others
Gauhati High Court · (2000) 1 GLT 284
Central Reserve Police Force Rules, 1955 — Rule 27, 27(7)Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 1999
480 judgments · page 2 of 24
High Courts07 Dec 1999
Padma Dhar Deka and Others Vs A.S.E.B. and Others
Gauhati High Court · (2000) 2 GLT 2
Central Civil Services (Medical Examination) Rules, 1957 — Rule 5(1), 7(2)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 6Central Reserve Police Force Act, 1949 — Section 2
High Courts03 Dec 1999
Meghalaya Tourism Development Corporation Vs Isabell Nongrum
Gauhati High Court · (2000) 1 GLJ 80
Civil Procedure Code, 1908 — Order 10 Rule 1, Order 14 Rule 1(5)Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 14 Rule 1(5)
High Courts03 Dec 1999
Ka Merlin Marwein Vs Ka Prissibon Lyngwa
Gauhati High Court · (2000) 1 GLJ 105
Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Rule 6, 6Evidence Act, 1872 — Section 90, 90
High Courts03 Dec 1999Allowed
Swapan Roy Vs Pradyut Bordoloi
Gauhati High Court · (2000) 1 GLT 125
Coal Mines (Nationalisation) Act, 1973 — Section 11, 14, 2, 3(1), 5(1)Constitution of India, 1950 — Article 102(1), 12, 191, 191(1), 311Representation of the People Act, 1951 — Section 10, 100, 100(1), 103, 36
High Courts03 Dec 1999
Madhumallee Dutta Vs Subhash Dutta
Gauhati High Court · (2000) 1 GLJ 100
Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ia)
High Courts02 Dec 1999Dismissed
Ram Kumar Vs J.M. Agarwal Tobacco Co. Ltd.
Gauhati High Court · (2000) 1 GLT 264
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7, 151, 9Copyright Act, 1957 — Section 55Trade and Merchandise Marks Act, 1958 — Section 105, 106
High Courts01 Dec 1999Dismissed
Shamurailatpam Gopal Sharms Vs Public Prosecutor (Districts), Manipur and Another
Gauhati High Court · (2000) 3 GLT 88
Constitution of India, 1950 — Article 164Criminal Procedure Code, 1973 (CrPC) — Section 197, 199(2), 237(1), 245(2), 482Penal Code, 1860 (IPC) — Section 420, 499, 500, 501
High Courts01 Dec 1999Allowed
Bimal Bhowmick (Dr.) and Another Vs Mirinal Kanti Bhowmick (Dr.) and Others
Gauhati High Court · (2000) 1 GLT 158
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 14, 16, 309North Eastern Areas (Reorganisation) Act, 1971 — Section 63
High Courts01 Dec 1999
Ila Lodhnee Choudhury (Dr.) Vs State of Tripura and Others
Gauhati High Court · (2000) 1 GLT 151
Constitution of India, 1950 — Article 226Tripura Health Service Rules, 1974 — Rule 5, 9, 9(1)
High Courts30 Nov 1999Allowed
Ibrahimali and Others Vs State of Assam and Others
Gauhati High Court · (2000) 3 GLT 382
High Courts30 Nov 1999Allowed
Kshetrimayum Maipak Devi Vs State of Manipur and Others
Gauhati High Court · (2001) 2 GLT 178
Constitution of India, 1950 — Article 22, 226National Security Act, 1980 — Section 3(2), 8, 8(1)
High Courts30 Nov 1999Allowed
Smt. Toijam Vs State of Manipur and Others
Gauhati High Court · (2000) CriLJ 3586 : (2000) 2 GLT 328
Constitution of India, 1950 — Article 22, 22(5)National Security Act, 1980 — Section 3(2), 3(3)
High Courts30 Nov 1999Allowed
Ibrahm Ali (Md) and Others Vs Juber Rahman (Md) and Others
Gauhati High Court · (2000) 1 GLT 183
Constitution of India, 1950 — Article 14, 226
High Courts30 Nov 1999
Sambar Rangpi Vs Guwahati Municipal Corpn. and Another
Gauhati High Court · (2000) 1 GLT 451
Contract Act, 1872 — Section 5, 6, 72
High Courts29 Nov 1999
Santi Ranjan Majumdar Vs Alo Banik and Another
Gauhati High Court · (2000) CriLJ 1621 : (2000) 2 GLT 327
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397
High Courts29 Nov 1999
Gajendra Nath Mahanta and Another Vs Pranpati Choudhury
Gauhati High Court · (2001) 1 GLT 76
Civil Procedure Code, 1908 (CPC) — Section 100, 96Registration Act, 1908 — Section 17, 17(1), 49(C)
High Courts26 Nov 1999Allowed
Laba Chandra Dutta and Others Vs State of Tripura
Gauhati High Court · (2000) CriLJ 1523 : (2000) 1 GLT 145
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 374(2)Penal Code, 1860 (IPC) — Section 120B, 302, 326, 34
High Courts26 Nov 1999
Registrar, Gauhati University Vs Surya Kumar Borah
Gauhati High Court · (1998) 4 GLT 202
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 5 Rule 1(1), Order 9 Rule 13, Order 9 Rule 6, 115Constitution of India, 1950 — Article 227