High Courts08 Jun 2000Dismissed
Mustt Sahida Khatun and Others Vs Secretary, Tezpur Hindustani Muslim Panchayat and Others
Gauhati High Court · (2000) 3 GLT 152
COURT ARCHIVE
Gauhati High Court judgments, 2000
424 judgments · page 11 of 22
High Courts07 Jun 2000Dismissed
Purnanarayan Sinha Vs The Election Commission of India and Others
Gauhati High Court · AIR 2001 Guw 32 : (2000) 3 GLT 476
Motor Vehicles Act, 1988 — Section 168
High Courts06 Jun 2000Dismissed
Moirangthem Ramo Singh Vs State of Manipur and Others
Gauhati High Court · (2000) 06 GAU CK 0046
Manipur Reservation of Vacancies in Posts and Services (For Scheduled Castes and Schedule Tribes) Act, 1976 — Section 3
High Courts06 Jun 2000Dismissed
Assam State Electricity Board and Others Vs Rajen Kalita
Gauhati High Court · (2000) 2 GLT 654
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Electricity (Supply) Act, 1948 — Section 28, 29, 42Electricity Act, 1910 — Section 12, 13, 14, 15, 16
High Courts06 Jun 2000
National Insurance Co. Ltd. Vs Member, Motor Accident Claims Tribunal and Another
Gauhati High Court · (2002) ACJ 1126 : (2000) 2 GLT 501
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 140, 147, 149, 149(2), 170
High Courts06 Jun 2000Allowed
Selvel Advertising Pvt. Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 733
Assam Municipal Accounts and Budget Estimate Rules — Rule 16Assam Municipal Act, 1956 — Section 296A, 3, 301, 68, 68(1)
High Courts06 Jun 2000Dismissed
National Insurance Co. Ltd. Vs Member, Motor Accidents Claims Tribunal and Another
Gauhati High Court · (2002) ACJ 1126 : (2000) 2 GLT 501
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 140, 147, 149, 170, 173
High Courts06 Jun 2000Dismissed
Bhagya Kalita Vs Central Bureau of Investigation
Gauhati High Court · (2001) CriLJ 575 : (2000) 3 GLT 427
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 227, 228Penal Code, 1860 (IPC) — Section 302
High Courts05 Jun 2000
Monika Hom Roy Vs Smaran Roy
Gauhati High Court · (2002) 1 DMC 523 : (2000) 3 GLT 125
Hindu Marriage Act, 1955 — Section 13(1), 25
High Courts05 Jun 2000
Indian Airlines Ltd. Vs Ram Awatar Garodia and Another
Gauhati High Court · (2000) 2 GLT 447
Airlines Non-International Carriage (Passenger and Baggage) Regulations Act, 1980 — Regulation 3(3)Contract Act, 1872 — Section 56, 73
High Courts02 Jun 2000Dismissed
National Insurance Co. Ltd. Vs Manoharan Shill and Others
Gauhati High Court · (2001) ACJ 1255 : (2000) 2 GLT 438
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 163, 165, 166
High Courts02 Jun 2000Allowed
Kuladhar Phukan Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 538
Assam Legal Service Rules, 1962 — Rule 7Assam Public Service (Ad-hoc) Appointment Rules, 1986 — Rule 3(1)Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3
High Courts31 May 2000Allowed
Govinda Chandra Das Vs Balo Ram Boro
Gauhati High Court · (2000) 2 GLT 669
Assam Land and Revenue Regulation, 1886 — Rule 18, 11, 2, 9Assam Panchayat Financial Rules, 1974 — Rule 55Transfer of Property Act, 1882 — Section 43, 44, 55(2), 6, 6(1)
High Courts30 May 2000Dismissed
Radio Talkies Equipment Company Vs Debadas Ghosh and Others
Gauhati High Court · (2001) 2 GLT 471
Assam Urban Areas Rent Control Act, 1972 — Section 5(4)
High Courts30 May 2000
Goodricke Group Ltd. Vs Assistant Commissioner of Taxes (Appeals)
Gauhati High Court · (2000) 244 ITR 687
Assam Agricultural Income Tax Act, 1939 — Section 8(2)Assam Agricultural Income Tax Rules, 1939 — Rule 5
High Courts30 May 2000Allowed
Ranee Narah Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 556
Assam Bonded Warehouse Rules, 1965 — Rule 22, 24, 33, 37, 38Assam Excise Act, 1910 — Section 20, 21, 29, 36, 38Criminal Procedure Code, 1973 (CrPC) — Section 2
High Courts25 May 2000
Maibam Dhananjoy Singh Vs State of Manipur
Gauhati High Court · (2001) 2 GLT 164
Contract Act, 1872 — Section 23
High Courts25 May 2000Allowed
Union of India (UOI) and Others Vs Mithilesh Singh
Gauhati High Court · (2000) 3 GLT 62
Constitution of India, 1950 — Article 14, 226Railway Protection Force Act, 1957 — Section 15, 9Railway Protection Force Rules, 1959 — Rule 104.3, 156, 41.1, 44
High Courts25 May 2000
Keisam Shantipur Singh and Others Vs State of Manipur and Others
Gauhati High Court · (2000) 2 GLT 537
High Courts23 May 2000Dismissed
Pankaj Phukan Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 737
Constitution of India, 1950 — Article 14, 16, 19, 21