High Courts25 Aug 1999Dismissed
Dilip Kumar Roy and Others Vs UCO Bank and Others
Gauhati High Court · (2000) 1 GLT 241
COURT ARCHIVE
Gauhati High Court judgments, 1999
480 judgments · page 8 of 24
High Courts25 Aug 1999Allowed
Assam Apex Handicraft and Marketing Co-operative Society Ltd. and Another Vs State of Assam and Others
Gauhati High Court · AIR 2000 Guw 35 : (1999) 3 GLT 220
Constitution of India, 1950 — Article 14, 226
High Courts25 Aug 1999
Commissioner of Income Tax Vs Smt. Amiya Bala Paul
Gauhati High Court · (2000) 160 CTR 133 : (1999) 3 GLT 240 : (1999) 240 ITR 378
Civil Procedure Code, 1908 (CPC) — Section 75Income Tax Act, 1961 — Section 131, 133, 133(6), 142, 142(2)
High Courts24 Aug 1999
Ekendra Brahma Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 59
Mysore State Civil Services (General Recruitment) Rules, 1957 — Rule 4(3), 6(5), 7(3)
High Courts23 Aug 1999Allowed
Central Bank Canteen Boys Association Vs Central Bank of India
Gauhati High Court · (2000) 1 GLT 369 : (2000) 1 LLJ 1493
Banking Regulation Act, 1949 — Section 45(5)
High Courts23 Aug 1999
Aman Metrograph (I) Pvt. Ltd. and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 3 GLT 208
Assam Co-operative Societies Act, 1949 — Section 63Assam Land and Revenue Regulation, 1886 — Section 154Banking Regulation Act, 1949 — Section 2, 3, 5, 56
High Courts21 Aug 1999
National Insurance Company Ltd. Vs Manik Kar
Gauhati High Court · (1999) 3 GLJ 541
High Courts20 Aug 1999
Paolun Tuboi and Another Vs State of Manipur and Others
Gauhati High Court · (1999) 3 GLT 557
Constitution of India, 1950 — Article 25, 26, 27, 28, 29
High Courts20 Aug 1999
Assam Leather Industry Vs Union of India (UOI) and Others
Gauhati High Court · (2001) 104 CompCas 115 : (1999) 3 GLT 333
Constitution of India, 1950 — Article 14, 248, 323A, 323B, 371ANagaland Administration of Justice Rules, 1937 — Rule 33Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 25, 28, 31
High Courts19 Aug 1999
Assam Tea Plantation Provident Fund and Pension Fund Scheme and Another Vs Gauhati Municipal Corpn. and Others
Gauhati High Court · (2000) 1 GLT 116
Constitution of India, 1950 — Article 226Gauhati Municipal Corporation Act, 1969 — Section 156, 156(3), 156(4), 156(5)
High Courts19 Aug 1999
Bidhan Nath Parijat Kusum Nath and Others Vs State of Assam
Gauhati High Court · (2000) CriLJ 1144 : (1999) 3 GLT 246
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Aug 1999
Upendra Singh and Others Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLR 420
Constitution of India, 1950 — Article 226
High Courts19 Aug 1999
Md. Meraj Alarm (Dr.) Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 255
High Courts18 Aug 1999Allowed
Jadav Soap Works and Others Vs Union of India (UOI) and Others
Gauhati High Court · AIR 2000 Guw 47 : (1999) 3 GLT 513
Air (Prevention and Control of Pollution) Act, 1981 — Section 31A
High Courts17 Aug 1999Dismissed
Abdul Mazid Vs State of Assam and Another
Gauhati High Court · (2001) 1 GLT 135
Assam Secretariat Subordinate Service Rules, 1963 — Rule 12, 24, 7(1), 8(2), 8(3)Constitution of India, 1950 — Article 226
High Courts17 Aug 1999
Commissioner of Income Tax Vs Assam Asbestos Ltd.
Gauhati High Court · (2000) 1 GLT 168 : (1999) 240 ITR 297
Income Tax Act, 1961 — Section 256, 37(2A)
High Courts17 Aug 1999Allowed
Bhupen Chandra Boro Vs Union of India (UOI) and Others
Gauhati High Court · (2000) 1 GLT 548
Central Reserve Police Force Act, 1949 — Section 10, 11, 11(1), 9Central Reserve Police Force Rules, 1955 — Rule 27
High Courts14 Aug 1999
Tarak Chandra Sharma Vs Photo Speed Company
Gauhati High Court · (1999) 3 GLJ 545 : (1999) 3 GLT 5
Consumer Protection Act, 1986 — Section 11, 11, 2(1)(d)(ii), 2(1)(d)(ii), 2(1)(g)Contract Act, 1872 — Section 4, 4