High Courts26 Nov 1999
Lal Rosangi Vs P.K. Handique
Gauhati High Court · (2000) 1 GLT 254
Contempt of Courts Act, 1971 — Section 2
COURT ARCHIVE
Gauhati High Court judgments, 1999
480 judgments · page 3 of 24
High Courts25 Nov 1999
Lalrosangi Vs P.K.Handique, Director of Sericulture
Gauhati High Court · (1999) 3 GLJ 599
Contempt of Courts Act, 1971 — Section 2(b), 2(b)
High Courts25 Nov 1999Allowed
Subhash Ch. Banik Vs Tripur Road Transport Corpn. Ltd. and Others
Gauhati High Court · (2000) 1 GLT 218
Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts25 Nov 1999Allowed
Union of India (UOI) Vs Raj Brothers
Gauhati High Court · AIR 2000 Guw 132 : (2000) 1 GLT 286
Arbitration Act, 1940 — Section 24, 39, 39(4)Evidence Act, 1872 — Section 115
High Courts25 Nov 1999Allowed
Harimohan Sarkar Vs Tripura Handloom and Handicrafts Development Corpn. Ltd. and Others
Gauhati High Court · (2000) 1 GLT 213
High Courts24 Nov 1999Allowed
Badal Dutta Vs State of Tripura and Others
Gauhati High Court · (2000) 1 GLT 256
Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts24 Nov 1999Allowed
Hegin Haokip Vs State of Manipur and Others
Gauhati High Court · (2001) 2 GLT 139
Arms Act, 1959 — Section 25(1)Constitution of India, 1950 — Article 22, 22(5), 226National Security Act, 1980 — Section 3(2), 8(1)
High Courts24 Nov 1999Dismissed
Chandramal Kalita and Another Vs Punu Kachari and Others
Gauhati High Court · (2000) 1 GLT 262
Assam Land and Revenue Regulation, 1886 — Section 160, 161, 164Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts24 Nov 1999Allowed
Hindustan Fertiliser Corporation Ltd. Vs Nakul Chandra Borkakoti
Gauhati High Court · (2000) 1 GLT 141 : (2000) 2 LLJ 1212
High Courts22 Nov 1999Allowed
Laxmi Rani Barman Vs Dilip Kr. Sarkar
Gauhati High Court · (2000) 1 GLT 249
High Courts22 Nov 1999Allowed
A.R. Kothari Vs Bharati Narzari (Smti)
Gauhati High Court · (2000) 1 GLT 530
High Courts22 Nov 1999Allowed
Jalal Nagar Tea Estate Pvt. Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 270
Constitution of India, 1950 — Article 226, 227Land Ceiling Act, 1956 — Section 16, 17, 7(6)
High Courts20 Nov 1999
Commissioner of Income Tax Vs Prahlad Rai Todi (Legal representative of late Kamala Devi Todi)
Gauhati High Court · (2000) 243 ITR 108
Income Tax Act, 1961 — Section 254, 254(2), 256
High Courts20 Nov 1999Dismissed
Jhunta Ram Vs Union of India (UOI) and Another
Gauhati High Court · (2000) 1 GLT 367
Army Act, 1950 — Section 164, 165Army Rules, 1954 — Rule 22, 35Evidence Act, 1872 — Section 8
High Courts20 Nov 1999Allowed
Commissioner of Income Tax Vs Prahlad Rai Todi
Gauhati High Court · (2002) 123 TAXMAN 359
Income Tax Act, 1961 — Section 254(2), 256(2)
High Courts20 Nov 1999
Steel Worth Pvt. Ltd. Vs Commissioner of Income Tax , Ner.
Gauhati High Court · (2000) 1 GLT 177
Income Tax Act, 1961 — Section 212(1), 212(2), 216, 256(1), 259(2)
High Courts20 Nov 1999
Deputy Commissioner of Income Tax (Assessment) and Others Vs Naginimara Veneer and Saw Mills Pvt. Ltd.
Gauhati High Court · (2000) 241 ITR 636
Income Tax Act, 1961 — Section 139, 147, 148, 151
High Courts20 Nov 1999
Steelsworth Pvt. Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (2000) 241 ITR 695
Income Tax Act, 1961 — Section 216, 256(2)
High Courts19 Nov 1999Dismissed
Dalmia Dairy Industries Ltd. Vs State of Assam
Gauhati High Court · (2000) 1 GLT 110
Criminal Procedure Code, 1973 (CrPC) — Section 197, 319Evidence Act, 1872 — Section 4, 41Prevention of Food Adulteration Act, 1954 — Section 12, 13, 13(5), 14, 14A
High Courts19 Nov 1999
Banwarilal Kejriwal and Another Vs Sajjan Kumar Jalan and Others
Gauhati High Court · (2000) 1 GLT 60
Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 113, 154, 155, 156, 190Penal Code, 1860 (IPC) — Section 278