COURT ARCHIVE

Gauhati High Court judgments, 1999

480 judgments · page 24 of 24

High Courts18 Jan 1999

Shyam Sundar Chowkhani and Others Vs Kajal Kanti Biswas and Others

Gauhati High Court · (1999) 1 GLT 19

Banking Companies Act, 1949 — Section 45(G)Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1Constitution of India, 1950 — Article 20(3)

High Courts18 Jan 1999Dismissed

Damodhar Bordoloi Vs Mrinalini Devi Trust Board and Others

Gauhati High Court · AIR 1999 Guw 53

Succession Act, 1925 — Section 118, 57, 59, 63

High Courts18 Jan 1999

Lamodhar Bordoloi Vs Narendra Nath Bordoloi and Others

Gauhati High Court · (1999) 1 GLT 247

Evidence Act, 1872 — Section 67, 68Registration Act, 1908 — Section 42, 43, 44, 45Succession Act, 1925 — Section 118, 2, 222, 222(2), 223

High Courts18 Jan 1999Allowed

Shyam Sundar Chowkhani alias Chandan and Others Vs Kajal Kanti Biswas and Others

Gauhati High Court · AIR 1999 Guw 101

Banking Companies Act, 1949 — Section 45(G)Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 114, 73

High Courts12 Jan 1999

Gouri Shankar Bahati Vs State of Assam and Others

Gauhati High Court · (1999) 1 GLT 140

Assam Land and Revenue Regulation, 1886 — Section 147, 151, 40, 41, 41(2)Mikir Hills (Land and Revenue) (Fourth Amendment) Act, 1973 — Section 3

High Courts12 Jan 1999Allowed

Jaison Haokip Vs District Magistrate Imphal and Others

Gauhati High Court · (1999) 2 GLR 201

Constitution of India, 1950 — Article 22, 22(5), 226National Security Act, 1980 — Section 8

High Courts12 Jan 1999Dismissed

Panna Lal Saha Vs State of Tripura and Others

Gauhati High Court · AIR 1999 Guw 148 : (1999) 1 GLT 64

Constitution of India, 1950 — Article 15(4), 16, 226

High Courts12 Jan 1999Allowed

The Governing Body of Mayai Lambi College, Manipur Vs State of Manipur and Others

Gauhati High Court · AIR 2000 Guw 72 : (1999) 3 GLT 304

Manipur Education Code, 1982 — Rule 2, 27

High Courts11 Jan 1999

Jogeswar Rahang Vs Union of India (UOI) and Others

Gauhati High Court · (1999) 1 GLT 76

Central Reserve Police Force Rules, 1955 — Rule 27Constitution of India, 1950 — Article 14

High Courts11 Jan 1999

Manindra Kumar Dey and Others Vs Mahendra Suklabaidya and Others

Gauhati High Court · (1999) 1 GLT 30

Benami Transactions (Prohibition) Act, 1988 — Section 4(1), 4(2)Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 63, 65, 66, 67, 73

High Courts11 Jan 1999Allowed

State of Assam and Others Vs Md. Nizamuddin Ahmed

Gauhati High Court · AIR 1999 Guw 62 : (1999) 1 GLT 174

Constitution of India, 1950 — Article 300Criminal Procedure Code, 1973 (CrPC) — Section 102, 457Seeds Act, 1966 — Section 20

High Courts11 Jan 1999

Swadesh Ranjan Dey Vs State of Tripura and Others

Gauhati High Court · (1999) 1 GLT 45

Constitution of India, 1950 — Article 226

High Courts08 Jan 1999Dismissed

Shiv Kr. Pandit and Others Vs State of Assam and Others

Gauhati High Court · AIR 1999 Guw 68 : (1999) 2 GLT 116

Central Motor Vehicles Rules, 1989 — Rule 95Evidence Act, 1872 — Section 115Motor Vehicles Act, 1988 — Section 58, 58(1), 58(3), 58(5)

High Courts07 Jan 1999

Bobby Sharma Vs State of Assam and Ors

Gauhati High Court · (1999) 1 GLT 57

Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1983 — Rule 8Constitution of India, 1950 — Article 14, 16, 16(4), 226

High Courts07 Jan 1999Dismissed

Nibaran G. Momin Vs State of Assam and Others

Gauhati High Court · (2006) 146 STC 271

Assam General Sales Tax Act, 1993 — Section 2, 44, 46, 46(15), 46(2)Assam General Sales Tax Rules, 1993 — Rule 42, 43, 43(3), 43(7)Constitution of India, 1950 — Article 304

High Courts06 Jan 1999Allowed

Dulu Sutradhar Vs State of Assam

Gauhati High Court · (1999) CriLJ 1679 : (1999) 1 GLT 47

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 323, 34

High Courts05 Jan 1999

Ghanashyam Gogoi and Others Vs State of Assam and Others

Gauhati High Court · (1999) 1 GLT 117

Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 10A, 10A(1), 10A(2)Constitution of India, 1950 — Article 226

High Courts01 Jan 1999

Union of India and Ors. Vs P.R.Bhattacharjee

Gauhati High Court · (1999) 1 GLJ 405 : (1998) 4 GLT 239

Constitution of India, 1950 — Article 226, 226

High Courts01 Jan 1999

Soubam Rani Devi Vs State of Manipur

Gauhati High Court · (1991) 2 GLJ 293

High Courts01 Jan 1999

General Manager, N.F.Railway, Maligaon Vs Jitendra Shah and Ors.

Gauhati High Court · (1999) 2 GLJ 19 : (1999) 1 GLT 301

Assam Motor Vehicles Rules, 1940 — Rule 96(xxiii), 96(xxiii)Motor Vehicles Act, 1988 — Section 168(1), 168(1)