High Courts02 Feb 1999Allowed
Aswini Kumar Deka Vs General Manager, Assam State Transport Corporation and Another
Gauhati High Court · (2001) ACJ 599
Motor Vehicles Act, 1988 — Section 163A
COURT ARCHIVE
Gauhati High Court judgments, 1999
480 judgments · page 23 of 24
High Courts01 Feb 1999Dismissed
Subal Ch. Madak Vs Sudipa Madak (Smti.)
Gauhati High Court · (2000) 1 GLT 258
Hindu Marriage Act, 1955 — Section 13(1)
High Courts01 Feb 1999
Oriental Insurance Co. Ltd. Vs Dhan Bahadur Gurung
Gauhati High Court · (1999) 1 GLT 112
High Courts29 Jan 1999
U.Fairly Syiem Vs Khasi Hills Autonomous District Council
Gauhati High Court · (1999) 1 GLJ 261
Constitution of India, 1950 — Article 226, 226United Khasi and Jaintia Hills Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 16, 16, 6, 6
High Courts29 Jan 1999
Rajani Thabah Vs State of Meghalaya and Others
Gauhati High Court · (1999) 1 GLT 217
High Courts29 Jan 1999
R. Lianchhawana Vs State of Mizoram and Others
Gauhati High Court · (1999) 1 GLT 589
Registration of Births and Deaths Act, 1969 — Section 17
High Courts29 Jan 1999
Merinoply and Chemical Ltd.and Another Vs State of Assam and Another
Gauhati High Court · (1999) 1 GLJ 549
Assam Requisition and Control of Vehicles Act, 1968 — Section 3, 3
High Courts29 Jan 1999
Niren Baruah and Others Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 72
Assam Engineering (Public Works Department) Service Rules, 1978 — Rule 22, 22(3)
High Courts29 Jan 1999Dismissed
Hemanta Kumar and Others Vs State of Assam and Others
Gauhati High Court · AIR 1999 Guw 87 : (1999) 1 GLT 209
Constitution of India, 1950 — Article 226
High Courts28 Jan 1999
Naren Hazarika Vs State Bank of India and Others
Gauhati High Court · (1999) 2 LLJ 1178
High Courts28 Jan 1999Dismissed
M. Haba Vs State of Manipur and Others
Gauhati High Court · (1999) 2 GLT 594
Constitution of India, 1950 — Article 226, 243Manipur (Village Authorities in Hill Areas) Act, 1956 — Section 3, 3(1), 3(2)
High Courts28 Jan 1999
Sawtthanga and Others Vs Lianthangpuia and Others
Gauhati High Court · (1999) 1 GLT 229
Administration of Justice Rules, 1953 — Rule 46, 48
High Courts27 Jan 1999
Mahabir Coke Industry and Another Vs Pollution Control Board and Others
Gauhati High Court · (1999) 2 GLT 102
High Courts25 Jan 1999
Nityananda Phukan and Others Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 433
Assam Secondary Education (Provincialisation) (Service and Conduct) Rules, 1979 — Rule 6Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 6, 7Constitution of India, 1950 — Article 226
High Courts21 Jan 1999
Thermax Limited and Others Vs North Eastern Electric Power Corpn. Ltd. and Others
Gauhati High Court · (1999) 1 GLT 5
Constitution of India, 1950 — Article 14
High Courts21 Jan 1999Dismissed
Smt. Khumukcham Ningol Chandam Ongbi Ibeton Devi and Others Vs Khumumchan Bishwasakha Singh and Another
Gauhati High Court · AIR 2000 Guw 69 : (1999) 3 GLT 266
Succession Act, 1925 — Section 63
High Courts21 Jan 1999Allowed
Thermax Ltd., Pune and Another Vs North Eastern Electric Power Corporation Ltd., Shillong and Others
Gauhati High Court · AIR 1999 Guw 90
Constitution of India, 1950 — Article 14, 226, 229
High Courts21 Jan 1999
Taba Taze Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1999) 1 GLT 347
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 20Constitution of India, 1950 — Article 14, 226