COURT ARCHIVE

Gauhati High Court judgments, 2000

424 judgments · page 1 of 22

High Courts27 Dec 2000

Chartered Accountants Association Vs Union of India

Gauhati High Court · (2001) 115 TAXMAN 543

Architects Act, 1972 — Section 23Constitution of India, 1950 — Article 14, 19, 226, 246, 248Finance Act, 1994 — Section 3, 65, 66, 68

High Courts22 Dec 2000Dismissed

Live Tone Vs State of Tripura and Others

Gauhati High Court · (2001) 1 GLT 290

Constitution of India, 1950 — Article 366Tripura Sales Tax (Amendment) Act, 1994 — Section 2Tripura Sales Tax Act, 1976 — Section 2, 3A, 5A(1)

High Courts22 Dec 2000Dismissed

Boving Fouress Ltd. and Another Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2001) 1 GLT 67

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Constitution of India, 1950 — Article 226, 377

High Courts22 Dec 2000

Shibjoy Reang Vs State of Tripura

Gauhati High Court · (2001) CriLJ 1340 : (2001) 1 GLT 220

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 148, 149, 307, 353

High Courts21 Dec 2000

Income Tax Officer Vs Gita Rani Banik

Gauhati High Court · (2001) 1 GLT 6 : (2001) 251 ITR 712

Income Tax Act, 1961 — Section 131, 133(6), 142, 142(2), 260A

High Courts21 Dec 2000Dismissed

Jagadish Chandra Roy Vs State of Tripura and Others

Gauhati High Court · (2001) 1 GLT 44

Constitution of India, 1950 — Article 226

High Courts21 Dec 2000Dismissed

Ranjit Kumar Chakraborty Vs Jiban Chandra Chakraborty and Others

Gauhati High Court · AIR 2001 Guw 73 : (2001) 1 GLT 218

Civil Procedure Code, 1908 (CPC) — Section 54Court Fees Act, 1870 — Section 7

High Courts20 Dec 2000

Banani Das Purkayastha Vs State of Tripura and Others

Gauhati High Court · (2001) 1 GLT 90

Assam Aided Colleges Employees Rules, 1960 — Rule 5

High Courts19 Dec 2000Allowed

Jayanta Kumar Bhattacharjee and Others Vs State of Tripura and Others

Gauhati High Court · (2001) 1 GLT 48

Constitution of India, 1950 — Article 14, 16

High Courts15 Dec 2000Dismissed

Vijay Kumar Jasrasaria Vs State of Assam and Others

Gauhati High Court · (2000) 3 GLT 591

Assam Excise Rules, 1945 — Rule 93Constitution of India, 1950 — Article 226

High Courts14 Dec 2000Allowed

Urmila Bala Das Vs State of Assam and Others

Gauhati High Court · (2000) 12 GAU CK 0020

Assam Secondary Education (Middle English Schools and High Schools) (Provincialisation) Rules, 1979 — Rule 4

High Courts14 Dec 2000Dismissed

State of Assam and Another Vs Jibanjyoti Baishya and Others

Gauhati High Court · (2000) 3 GLT 564

Constitution of India, 1950 — Article 14, 226Medical College of Assam and Regional Dental College (Regulation of Admission of Under Graduate Students) Rules, 1996 — Rule 10, 2, 5, 6, 6(1)

High Courts14 Dec 2000

Mayuri Sarma Vs State of Assam and Others

Gauhati High Court · (2000) 3 GLT 632

Constitution of India, 1950 — Article 14, 226Medical College of Assam and Regional Dental College (Regulation of Admission of Under Graduate Students) Rules, 1996 — Rule 2, 5, 6, 6(1), 9

High Courts13 Dec 2000Allowed

Chayan Dasgupta Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2001) 2 GLT 84

High Courts12 Dec 2000Allowed

Prabin Goswami Vs State of Assam

Gauhati High Court · (2001) 1 GLT 302

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 406, 409, 420

High Courts11 Dec 2000

Bimen Bordoloi Vs State of Assam and Others

Gauhati High Court · (2001) 2 GLT 108

High Courts11 Dec 2000Allowed

Fakir Chand Vs State of Assam and Others

Gauhati High Court · (2002) 1 ACC 555 : (2001) 2 ACC 722 : (2002) ACJ 555 : AIR 2002 Guw 84 : (2001) 1 GLT 670

Constitution of India, 1950 — Article 226

High Courts07 Dec 2000Allowed

Haripada Saha and Another Vs State of Tripura and Others

Gauhati High Court · (2002) ACJ 1877 : (2000) 3 GLT 512

Constitution of India, 1950 — Article 21, 226, 32, 47

High Courts07 Dec 2000Dismissed

Ashis Kumar Banik Vs Tripura Co-operative Land Development Bank Ltd. and Others

Gauhati High Court · (2000) 3 GLT 496

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 14, 16, 226

High Courts07 Dec 2000

Rajanikanta Deka Vs State of Assam

Gauhati High Court · (2000) 3 GLT 584

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)