High Courts11 Feb 1999Allowed
Tasraf Ali Vs State of Assam
Gauhati High Court · (1999) 2 GLR 196
Penal Code, 1860 (IPC) — Section 395, 396, 397
COURT ARCHIVE
Gauhati High Court judgments, 1999
480 judgments · page 22 of 24
High Courts11 Feb 1999
Laisangbam Bimol Singh and Another Vs Konsam Babulen Singh
Gauhati High Court · (2000) 2 GLT 605
Evidence Act, 1872 — Section 45, 47, 67, 90Limitation Act, 1963 — Article 65
High Courts11 Feb 1999
Laishram Randhoni Devi Vs Gauhati High Court and Others
Gauhati High Court · (2000) 1 GLT 36
Constitution of India, 1950 — Article 14, 229
High Courts10 Feb 1999
Aditi Choudhury Vs State of Tripura and Others
Gauhati High Court · (1999) 1 GLT 147
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11(11)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 226, 311(2)
High Courts10 Feb 1999
Prasanta Paul Choudhury Vs Tripura Public Service Commission and Others
Gauhati High Court · (1999) 1 GLT 162
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 24Constitution of India, 1950 — Article 226, 311Evidence Act, 1872 — Section 35, 58
High Courts09 Feb 1999Allowed
Maya Rani Das and Another Vs Matasin Ali
Gauhati High Court · (1999) 2 GLT 164
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), 11
High Courts09 Feb 1999Dismissed
Madan Lal Sharma and Another Vs State of Assam
Gauhati High Court · (1999) CriLJ 2925 : (1999) 1 GLT 281
Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 17, 17(1), 19(7)Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts08 Feb 1999Allowed
Akan Chandra Das and Another Vs Md. Hussain and Another
Gauhati High Court · (2000) 1 GLT 186
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 140, 165, 166, 170
High Courts05 Feb 1999
M. Romen Singh Vs Smt. Daulousiru and Others
Gauhati High Court · AIR 1999 Guw 49 : (1999) 1 GLT 232
Constitution of India, 1950 — Article 225Gauhati High Court Civil Rules and Orders, 1992 — Rule 2, 2(2)
High Courts04 Feb 1999
Thienkholet and Others Vs Collector of Land Acqusition and D.C. and Others
Gauhati High Court · (1999) 2 GLT 489
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18
High Courts04 Feb 1999Allowed
Moheela Moran and Another Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 504
High Courts04 Feb 1999
Sakhina Khatun and Others Vs Sheikh Suleman and Others
Gauhati High Court · (1999) 1 GLT 447
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 Courts04 Feb 1999Allowed
Rajanikanta Das (DR.) Vs State of Assam and Others
Gauhati High Court · (1999) 2 GLT 95
Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1983 — Rule 83Assam Study Leave Rules, 1963 — Rule 14, 14(2), 3, 84Constitution of India, 1950 — Article 14, 311
High Courts03 Feb 1999Allowed
Gopal Chandra Saha Vs United India Insurance Co. Ltd. and Another
Gauhati High Court · (2000) ACJ 1001 : (1999) 1 GLT 68
Motor Vehicles Act, 1988 — Section 173
High Courts03 Feb 1999Dismissed
Md. Siraj Ahamed Vs The State Election Commission and Others
Gauhati High Court · AIR 2000 Guw 101 : (1999) 3 GLT 308
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Manipur Panchayati Raj (Election) Rules, 1995 — Rule 71(1)Manipur Panchayati Raj Act, 1994 — Section 103, 106
High Courts03 Feb 1999Dismissed
Nongthombam Mangoljao Singh and Others Vs State of Manipur and Others
Gauhati High Court · (2000) 1 GLT 234 : (2000) 1 LLJ 1028
Industrial Disputes Act, 1947 — Section 2Manipur Service Laws (First Amendment) Rules, 1976 — Rule 3
High Courts03 Feb 1999
Pradip Das Vs Jaba Rani Das
Gauhati High Court · (1999) 1 GLT 168
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401, 482
High Courts02 Feb 1999Dismissed
Kuki Ginger Producers Association of Karbi Anglong District Vs State of Assam and Another
Gauhati High Court · (1999) 02 GAU CK 0028
Constitution of India, 1950 — Article 14
High Courts02 Feb 1999
Haren Bora Vs State of Assam
Gauhati High Court · (1999) 1 GLT 169
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376, 448
High Courts02 Feb 1999
Aswini Kr. Deka Vs G.M., A.S.T.C. and Another
Gauhati High Court · (1999) 1 GLT 244
Motor Vehicles Act, 1988 — Section 163A(1)