High Courts18 Nov 1999
Safiqul Islam (MD.) Vs State of Assam and Others
Gauhati High Court · (2000) 3 GLT 394
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 1999
480 judgments · page 4 of 24
High Courts18 Nov 1999Allowed
Oil and Natural Gas Corporation Ltd. and Others Vs M/s. Flotech Consultants and Services Pvt. Ltd. and Others
Gauhati High Court · (2003) 1 GLT 403
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11, 115Constitution of India, 1950 — Article 14, 226, 227Government of India Act, 1935 — Section 107
High Courts17 Nov 1999
Commissioner of Income Tax, NE Region, Shillong Vs Chandmari Tea Co.(P) Ltd.
Gauhati High Court · (2000) 1 GLJ 616
Income Tax Act, 1961 — Section 32(1)(iia), 32(1)(iia)
High Courts16 Nov 1999
Commissioner of Income Tax, NE Region, Shillong Vs Berlia Drugs
Gauhati High Court · (2000) 1 GLJ 615
Income Tax Act, 1961 — Section 256, 256
High Courts12 Nov 1999Allowed
Zohmingliana Vs State of Mizoram and Others
Gauhati High Court · (2000) 1 GLT 209
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12(2), 14Central Civil Services (Conduct) Rules, 1964 — Rule 22, 3Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1), 5(2)
High Courts12 Nov 1999Allowed
Nambam Remeshwor Singh Vs State of Manipur and Others
Gauhati High Court · (2001) 2 GLT 640
Manipur Civil Services (Pension) Rules, 1977 — Rule 9(2)
High Courts04 Nov 1999
Elu Zeliang Vs State of Nagaland
Gauhati High Court · (1999) 3 GLJ 607
Constitution of India, 1950 — Article 226, 226
High Courts03 Nov 1999Allowed
State of Manipur and Others Vs M. Irabot Singh
Gauhati High Court · (1999) 11 GAU CK 0029
High Courts29 Oct 1999
Assam Roller Flour Mills Association Vs Assam Agricultural Marketing Board
Gauhati High Court · (2000) 1 GLJ 506
Assam Agricultural Produce Market (General) Rules, 1975 — Rule 21(7), 21(7)Assam Agricultural Produce Market Act, 1972 — Section 21, 21Constitution of India, 1950 — Article 226, 226
High Courts15 Oct 1999Allowed
Sunil Krishna Paul Vs Assam Board of Revenue and Others
Gauhati High Court · (1999) 3 GLT 414
Assam Land and Revenue Regulation, 1886 — Rule 184, 100(1), 110, 111, 116Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts14 Oct 1999Dismissed
Nabin Chandra Kalita Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 429
Constitution of India, 1950 — Article 164, 167, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 202, 203, 239Essential Commodities Act, 1955 — Section 15A
High Courts14 Oct 1999Allowed
Rifat Mazid Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 317
Constitution of India, 1950 — Article 14, 226Northern India Ferries Act, 1878 — Section 12
High Courts14 Oct 1999
Samijuddin Ahmed Vs Bongaingon Refinery and Petro Chemicals Ltd.
Gauhati High Court · (2000) 1 GLJ 517
Constitution of India, 1950 — Article 226, 226
High Courts14 Oct 1999
Rajkumar Sarmah Vs Union of India (UOI) and Others
Gauhati High Court · (2000) 1 GLT 49
Army Act, 1950 — Section 2(1), 34, 35, 36, 37Army Rules, 1954 — Rule 22, 23, 24, 25Assam Rifles Act, 1941 — Section 10(4), 6, 7, 8, 9
High Courts13 Oct 1999
Manjushree Extrusions Limited and Others Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 562
Assam General Sales Tax Act, 1993 — Section 74, 74(3), 74(3), 9(4), 9(4)Central Sales Tax Act, 1956 — Section 8(5)
High Courts13 Oct 1999Allowed
Union of India (UOI) Vs S.S. Ahluwalia and Others
Gauhati High Court · (1999) 3 GLT 419
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(3), 6All India Services (Discipline and Appeal) Rules, 1969 — Rule 8All India Services Act, 1951 — Section 3(1)
High Courts13 Oct 1999Allowed
Puspanjali Barman Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 1
High Courts13 Oct 1999Allowed
Vanhnuaithanga and Others Vs State of Mizoram and Others
Gauhati High Court · (2000) 2 GLT 238
Constitution of India, 1950 — Article 14, 16, 309
High Courts13 Oct 1999Allowed
Gauhati Municipal Corporation and Another Vs Greater Guwahati United Motor Transport Association and Another
Gauhati High Court · (1999) 3 GLT 411
Gauhati Municipal Corporation Act, 1969 — Section 144, 416, 418