High Courts10 Sept 1999Allowed
Bhagaban Talukdar Vs Union of India (UOI) and Others
Gauhati High Court · (2000) 2 GLT 51
Army Act, 1950 — Section 40, 41, 71, 73Army Rules, 1954 — Rule 124, 22(3)
COURT ARCHIVE
Gauhati High Court judgments, 1999
480 judgments · page 7 of 24
High Courts09 Sept 1999Allowed
Ashit Kumar Dutta Gupta Vs State of Tripura and Others
Gauhati High Court · (2000) 1 GLT 71
Constitution of India, 1950 — Article 226, 309
High Courts08 Sept 1999
Mayanglambam Saratchandra Singh Vs State of Mainipur and Others
Gauhati High Court · (2000) 2 GLT 425
Constitution of India, 1950 — Article 226
High Courts08 Sept 1999
Lohit Chandra Kalita Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 203
Assam Services (Pension) Rules, 1969 — Rule 184, 185, 186, 187, 188Constitution of India, 1950 — Article 300A, 311
High Courts07 Sept 1999Dismissed
Jailal Saithal Vs State of Tripura and Others
Gauhati High Court · (1999) 3 GLT 469
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 23, 24Constitution of India, 1950 — Article 226
High Courts07 Sept 1999
Jawaharalal Bhattacharjee Vs State of Tripura
Gauhati High Court · (1999) 3 GLJ 365 : (1999) 3 GLT 473
High Courts07 Sept 1999
Manu Ram Das Vs Assam Fisheries Development Corporation Ltd. and Others
Gauhati High Court · AIR 2000 Guw 75 : (2000) 1 GLT 41
Assam Land and Revenue Regulation, 1886 — Regulation 156Fisheries Act, 1897 — Section 6Fisheries Rules, 1953 — Rule 15
High Courts07 Sept 1999
Ansal Properties and Industries Ltd. Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 195
Constitution of India, 1950 — Article 14
High Courts06 Sept 1999Dismissed
Smt. Binita Senapati Vs State of Assam and others
Gauhati High Court · AIR 2000 Guw 1 : (2000) 1 GLT 199
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 2(1), 2(1)(vi), 2(r), 2(t)
High Courts06 Sept 1999
Bimal Kanti Das Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 205
Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 7, 7(1)Constitution of India, 1950 — Article 14, 16
High Courts06 Sept 1999Dismissed
Binita Senapati Vs State of Assam and Others
Gauhati High Court · AIR 2000 Guw 1 : (2000) 1 GLT 199
Medical College of Assam and Regional Dental College (Regulation of Admission of Under Graduate Students) Rules, 1996 — Rule 3, 3(2), 6Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 26, 31, 32, 33
High Courts03 Sept 1999
Budhindra Nath Sarma Vs Commissioner of Income Tax
Gauhati High Court · (1999) 240 ITR 35
Income Tax Act, 1961 — Section 153, 153(1), 258, 271(1)
High Courts03 Sept 1999Dismissed
Subodh Sharma Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 3 GLT 190
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11
High Courts01 Sept 1999Allowed
Lipika Roy Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 173
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)
High Courts01 Sept 1999Dismissed
Niranjan Shil Vs The State of Tripura
Gauhati High Court · (1999) CriLJ 4498 : (1999) 3 GLT 462
Criminal Procedure Code, 1973 (CrPC) — Section 313, 464Penal Code, 1860 (IPC) — Section 149, 302, 304, 326, 34
High Courts01 Sept 1999Partly Allowed
Food Corporation of India and Another Vs Sujit Roy
Gauhati High Court · AIR 2000 Guw 61 : (1999) 3 GLT 481
Constitution of India, 1950 — Article 226, 299Contract Act, 1872 — Section 5
High Courts30 Aug 1999
Maheshpur Tea Industries (P) Ltd. and Others Vs Mantala Tea Co. Ltd. and Others
Gauhati High Court · (1999) 3 GLT 534
Civil Procedure Code, 1908 (CPC) — Section 100, 100(1), 100(3), 100(4), 100(5)State Financial Corporations Act, 1951 — Section 29Transfer of Property Act, 1882 — Section 58, 69
High Courts27 Aug 1999
D.H.S.K. Law College and Others Vs Bar Council of India and Others
Gauhati High Court · (1999) 3 GLT 517
Advocates Act, 1961 — Section 24(1)Bar Council of India Rules, 1975 — Rule 12, 12(1), 12(2), 13, 8
High Courts27 Aug 1999
Governing Body of D.H.S.K.Law College : Governing Body of Golaghat Law College : Governing Body of Sibsagar Law College Vs Bar Council of India
Gauhati High Court · (1999) 3 GLJ 428
Bar Council of India Rules, 1975 — Rule 13(a), 13(a), 13(b), 13(b), 13(c), 13(c)Constitution of India, 1950 — Article 226, 226
High Courts26 Aug 1999Allowed
Subhas Chanda and Others Vs Sarbjaya Sen (Chanda)
Gauhati High Court · (2000) 3 GLT 375
Criminal Procedure Code, 1973 (CrPC) — Section 473, 482, 91Penal Code, 1860 (IPC) — Section 323, 324, 34, 342, 406