High Courts14 Aug 1999
Gokul Bora Vs General Manager Kamrup Telecom District
Gauhati High Court · (1999) 3 GLJ 550 : (1999) 3 GLT 13
Consumer Protection Act, 1986 — Section 2(g), 2(g), 27, 27
COURT ARCHIVE
Gauhati High Court judgments, 1999
480 judgments · page 9 of 24
High Courts14 Aug 1999
General Manager, Kamrup Telecom District Vs Sankhadhar Barua
Gauhati High Court · (1999) 3 GLJ 555
Consumer Protection Act, 1986 — Section 2(g), 2(g)
High Courts13 Aug 1999Dismissed
Ratan Debnath Vs State of Tripura
Gauhati High Court · (2000) CriLJ 237 : (1999) 3 GLT 182
Criminal Procedure Code, 1973 (CrPC) — Section 145, 161, 300, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Aug 1999
Kulendra Keot and Others Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 167
Constitution of India, 1950 — Article 14, 16, 226
High Courts11 Aug 1999
Dilip Das Gupta Vs Food Corporation of India and Others
Gauhati High Court · (1999) 3 GLT 284
Constitution of India, 1950 — Article 14
High Courts11 Aug 1999Dismissed
Biswanath Pachi and Others Vs State of Assam
Gauhati High Court · (1999) 3 GLT 124
Penal Code, 1860 (IPC) — Section 147, 34, 366, 376, 458
High Courts10 Aug 1999Dismissed
N. Kshiroda Devi Vs State of Manipur and Others
Gauhati High Court · (2000) 2 GLT 337
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 14, 14(2)
High Courts10 Aug 1999
Surya Prakash Maheswari Vs State of Assam
Gauhati High Court · (2000) 1 GLJ 98
Assam General Sales Tax Act, 1993 — Section 22, 22
High Courts10 Aug 1999
Gautam Uzir and Another Vs Gauhati Municipal Corpn. and Others
Gauhati High Court · (1999) 3 GLT 110
Constitution of India, 1950 — Article 21
High Courts10 Aug 1999Allowed
North Goalpara Motor Workers'' Cooperative Society Ltd. Vs New India Assurance Co. Ltd. and Others
Gauhati High Court · (2000) ACJ 1051 : (1999) 3 GLT 176
Explosive Substances Act, 1908 — Section 3, 4Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
High Courts06 Aug 1999Dismissed
Konsam Ningol Mikoi Devi and Another Vs Kumam Achouba Singh and Others
Gauhati High Court · (2000) 3 GLT 330
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 96
High Courts06 Aug 1999Allowed
Neherul Ali Vs State of Assam
Gauhati High Court · (2000) 1 GLT 208
Penal Code, 1860 (IPC) — Section 302, 304
High Courts05 Aug 1999
Bimal Deb and Others Vs Ashok Ch. Dey @ Ashok Kr. Dey
Gauhati High Court · (1999) 3 GLT 477
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 3, 115, 115(1)(C)Limitation Act, 1963 — Section 5
High Courts05 Aug 1999Allowed
Sanakhya Ibotombi Haorokcham Vs State of Manipur and Others
Gauhati High Court · (2000) 2 GLT 600
Constitution of India, 1950 — Article 12, 14, 226, 39
High Courts05 Aug 1999
Chairman, ONGC and Others Vs Allauddin Ahmed and Another
Gauhati High Court · (1999) 3 GLT 117
Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Aug 1999Dismissed
Prasanna Mahanta and Others Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 108
Constitution of India, 1950 — Article 226
High Courts04 Aug 1999Dismissed
Paritosh Saha Vs P.K. Adak and Another
Gauhati High Court · (1999) 3 GLT 139
Contempt of Courts Act, 1971 — Section 2
High Courts03 Aug 1999Allowed
Smt. Nridhaniya Devi Vs Union of India (UOI)
Gauhati High Court · (2000) ACJ 1519 : AIR 2000 Guw 4 : (1999) 3 GLT 216
Railways Act, 1989 — Section 124, 2(31)
High Courts03 Aug 1999Dismissed
Eastern Bhutan Coal Company Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 3 GLT 113
High Courts03 Aug 1999Partly Allowed
Raghu Forwarding Agency and Another Vs Union of India (UOI) and Others
Gauhati High Court · AIR 2000 Guw 27 : (1999) 3 GLT 80
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115Railways Act, 1989 — Section 73, 78, 79