High Courts11 Oct 1999Dismissed
Subhash Projects and Marketing Ltd. Vs The State of Mizoram and Others
Gauhati High Court · (2000) 1 GLT 99
COURT ARCHIVE
Gauhati High Court judgments, 1999
480 judgments · page 5 of 24
High Courts08 Oct 1999Dismissed
Cement Corporation of India Ltd. Vs Bokajan Cement Corporation Employee''s Union
Gauhati High Court · (1999) 3 GLT 497
Trade Unions Act, 1926 — Section 22, 6
High Courts08 Oct 1999Allowed
Gauhati Indore Roadways Vs Assam Forest Product Pvt. Ltd. and Others
Gauhati High Court · (1999) 3 GLT 621
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6A(1)Limitation Act, 1963 — Article 113, 3(2)
High Courts08 Oct 1999
Walford Transport (Eastern India) Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1999) 3 GLT 503 : (1999) 240 ITR 902
Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts07 Oct 1999Dismissed
Basistha Das Vs State of Assam
Gauhati High Court · (2000) 2 GLT 214
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 342, 354
High Courts07 Oct 1999Dismissed
Trans Power Pvt. Ltd. and Another Vs State of Tripura and Others
Gauhati High Court · (2000) 1 GLT 94
Constitution of India, 1950 — Article 14, 226
High Courts07 Oct 1999
Mantu Kalita Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 96
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts06 Oct 1999Allowed
Jharna Debnath (Smti) Vs State of Tripura
Gauhati High Court · (2000) 1 GLT 220
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 304
High Courts04 Oct 1999Dismissed
Manik Saha (DR.) Vs State of Tripura and Others
Gauhati High Court · (2000) 1 GLT 91
Constitution of India, 1950 — Article 226Tripura Dental Services Rules, 1995 — Rule 11
High Courts04 Oct 1999
Khandelwal Construction and Others Vs Swadesh Ranjan Dey, Income Tax Officer
Gauhati High Court · (1999) 240 ITR 585
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276C, 277
High Courts04 Oct 1999
National Insurance Company Ltd. Vs Sobina Takai and Ors.: Kerolin P.Marak and Ors.
Gauhati High Court · (1999) 3 GLJ 405
Motor Vehicles Act, 1988 — Section 147, 147, 156, 156
High Courts04 Oct 1999
Jarina Khatun (Mustt) Vs Md. Hassen Ali and Another
Gauhati High Court · (2000) 1 GLT 594
Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 111, 114Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts30 Sept 1999
Nripendra Kumar Nath Vs State of Assam
Gauhati High Court · (2000) 1 GLJ 512
Criminal Procedure Code, 1973 — Section 154, 155, 2(d), 386, 397Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 2(d), 386, 397
High Courts29 Sept 1999Dismissed
Satyaranjan Saha Vs State of Assam and Others
Gauhati High Court · (2001) 2 GLT 85
Assam General Sales Tax Act, 1993 — Section 11, 11(1), 11(2), 16, 17Assam General Sales Tax Rules, 1993 — Rule 10, 21, 8Central Sales Tax Act, 1956 — Section 8(4), 8(7)
High Courts29 Sept 1999
Dr. Narendra Nath Barman Vs The Gauhati Metropolitan Development Authority and Others
Gauhati High Court · AIR 2000 Guw 91 : (2000) 1 GLT 457
Gauhati Metropolitan Development Authority Act, 1985 — Section 126, 25(4)Gauhati Municipal Corporation Act, 1969 — Section 328
High Courts29 Sept 1999Dismissed
Bhuban Chandra Konwar Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 540
Assam Education Service Rules, 1982 — Rule 12(5), 23, 23(1), 23(5), 6Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3
High Courts29 Sept 1999Dismissed
Muhiram Panging Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 195
Control and Management of Ferries Rules, 1968 — Rule 16(2), 19
High Courts28 Sept 1999Allowed
Santosh Kumar Bhowmik and Another Vs O.N.G.C. and Another
Gauhati High Court · (2000) 1 GLT 104 : (2000) 2 LLJ 161
Constitution of India, 1950 — Article 226
High Courts23 Sept 1999Dismissed
Ranjit Das and Another Vs State of Assam
Gauhati High Court · (2000) 1 GLT 85
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 147, 302, 34, 341, 352
High Courts23 Sept 1999
Runima Dutta Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 555
Assam Excise Rules, 1945 — Rule 206(2), 208(4), 223(2)Constitution of India, 1950 — Article 226, 227