High Courts08 Mar 1999Allowed
Nomal Chandra Gogoi Vs Sonmai Saikia
Gauhati High Court · (2002) 1 GLT 472
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 91, Order 21 Rule 97, Order 21 Rule 97(2)
COURT ARCHIVE
Gauhati High Court judgments, 1999
480 judgments · page 21 of 24
High Courts05 Mar 1999Dismissed
Shivam Enterprises and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 2 GLT 445
Constitution of India, 1950 — Article 131
High Courts01 Mar 1999Dismissed
V. Weapon Zimk Vs M. Horam (DR.) and Others
Gauhati High Court · (1999) 2 GLT 506
Representation of the People Act, 1951 — Section 109, 110, 80A, 80A(2), 83
High Courts01 Mar 1999Dismissed
Surmila Khoirom and Others Vs Sujata Devi Gurumayum and Others
Gauhati High Court · (2000) 2 GLT 27
Constitution of India, 1950 — Article 14, 16, 162, 226, 309Indian Medical Council Regulations, 2000 — Regulation 12, 12(1)Manipur Mbbs/Bds Entrance Examination (Selection of Candidates) Rules, 1993 — Rule 10, 11, 12, 13, 14
High Courts26 Feb 1999
Prabir Sarkar and Others Vs State of Tripura
Gauhati High Court · (1999) 1 GLT 361
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 428Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113(B)
High Courts26 Feb 1999Allowed
Malpani Food Products Pvt. Ltd. Vs State of Assam and Others
Gauhati High Court · (1999) 2 GLR 261
Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 3, 3(1), 3(2), 3(3), 4(1)Assam Land (Requisition and Acquisition) Rules, 1964 — Rule 5Assam Land and Revenue Regulation, 1886 — Section 50, 51, 52
High Courts26 Feb 1999
Arun Ch. Sharma Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 404
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 6(1)Constitution of India, 1950 — Article 226
High Courts25 Feb 1999
Bosabari Tea Estates Pvt. Ltd. Vs Auro Tea Co. Ltd.
Gauhati High Court · (1999) 3 GLT 73
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 2(1), 36, 37, 5, 8Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1
High Courts25 Feb 1999
Ellora Borthakur (Dr.) Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 265
Assam Medical Colleges (Regulation of Admission to Post Graduate Courses) Rules, 1997 — Rule 4(ii)
High Courts25 Feb 1999
Mahalaxmi Aluminium Industries Vs Tirthamayee Aluminium Products
Gauhati High Court · (1999) 1 GLT 495
Constitution of India, 1950 — Article 226Trade and Merchandise Marks Act, 1958 — Section 2, 21, 27(2), 28, 29
High Courts24 Feb 1999
Cachar Gramin Bank and Others Vs Dhurjati Chakraborty
Gauhati High Court · (1999) 1 GLT 208
High Courts23 Feb 1999
Dhanhazarika Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 280
High Courts22 Feb 1999Dismissed
Sudhangshu Kr. Sarkar Vs State of Assam Ors.
Gauhati High Court · (1999) 2 GLT 210
Constitution of India, 1950 — Article 226Settlement of Fisheries Rules, 1953 — Rule 12, 13, 8
High Courts22 Feb 1999
Monoranjan Sutradhar Vs Subhashini Shil and Others
Gauhati High Court · (1999) 1 GLT 518
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 24, Order 8 Rule 6A, 21, 21(1)Court Fees Act, 1870 — Section 7Evidence Act, 1872 — Section 167
High Courts19 Feb 1999Allowed
Achom Angou Singh and Others Vs State of Manipur and Others
Gauhati High Court · (2000) 3 GLT 224
Assam Municipal Act, 1956 — Section 62, 62(1)Imphal Municipality Act, 1976 — Section 59, 59(1)Manipur Land Revenue and Land Reforms (allotment of land) Rules, 1962 — Rule 12, 18, 5(2)
High Courts19 Feb 1999Allowed
School Education Officers Association Vs State of Manipur and Another
Gauhati High Court · (1999) 3 GLT 327
Constitution of India, 1950 — Article 12, 14, 16, 309
High Courts18 Feb 1999
Hayat Ali Vs Hussammat Lalbanu and Others
Gauhati High Court · (1999) 2 GLT 492
Assam Temporarily (Settled Area) Tenancy Act, 1971 — Section 5, 51(1)Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Feb 1999Allowed
Narayan Ch. Saha Vs State of Assam
Gauhati High Court · (1999) 2 GLT 27
Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5(3)
High Courts15 Feb 1999
Ranendra Mohan Shome and Another Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 260
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 120B, 201, 417, 420, 464