High Courts18 Apr 2000Allowed
State of Tripura Vs Smt. Anita Barman and Others
Gauhati High Court · AIR 2001 Guw 34 : (2000) 2 GLT 723
Arbitration and Conciliation Act, 1996 — Section 31
COURT ARCHIVE
Gauhati High Court judgments, 2000
424 judgments · page 14 of 22
High Courts17 Apr 2000Allowed
Mukut Guha Roy Vs Nilakanta Hazarika and Another
Gauhati High Court · (2000) 2 GLT 312
Assam Land and Revenue Regulation, 1886 — Regulation 18(1), 18(2)Constitution of India, 1950 — Article 226
High Courts12 Apr 2000Allowed
Krishna Kanta Mill Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 355
Assam Excise Act, 1910 — Section 9Assam Excise Rules, 1945 — Rule 208, 208(4), 223(2)
High Courts12 Apr 2000Allowed
Woodcrafts Products Ltd. Vs Union of India and Others
Gauhati High Court · (2000) 2 GLT 261
Central Excise Rules, 1944 — Rule 10, 173B, 173C, 173C(2), 173GCentral Excises and Salt Act, 1944 — Section 11A, 11D, 12, 14, 4Constitution of India, 1950 — Article 226
High Courts12 Apr 2000Dismissed
Dandi Bora @ Ashim Bora Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 607
Arms Act, 1959 — Section 25(1)(A), 25(1)(B), 27Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 22(5)
High Courts11 Apr 2000Dismissed
Ashok Kumar Agarwala and Others Vs Baljit Singh
Gauhati High Court · (2000) CriLJ 2690 : (2000) 2 GLT 417
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts07 Apr 2000Dismissed
Khangembam Sadhu(r) Rabei Singh Ors. Vs Khangembam Ibohal Singh and Others
Gauhati High Court · (2000) 3 GLT 547
Criminal Procedure Code, 1973 (CrPC) — Section 10Specific Relief Act, 1963 — Section 34
High Courts07 Apr 2000
Rajib Lochan Bhattacharjee Vs Union of India
Gauhati High Court · (2000) 2 GLJ 1
Armed Forces (Special Powers) Act, 1958 — Section 6, 6Constitution of India, 1950 — Article 21, 21, 226, 226
High Courts07 Apr 2000Allowed
Deba Barua Vs State of Assam
Gauhati High Court · (2001) 2 GLT 24
Arms Act, 1959 — Section 25(1)
High Courts07 Apr 2000
Zhenito Sumi Vs State of Nagaland
Gauhati High Court · (2000) 2 GLT 427
Penal Code, 1860 (IPC) — Section 403
High Courts06 Apr 2000
Smt. Milan Rani Saha Vs New India Assurance Company Ltd., Agartala and Others
Gauhati High Court · (2000) 2 ACC 512 : (2001) ACJ 103 : AIR 2000 Guw 136 : (2000) 2 GLT 393
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149, 168
High Courts06 Apr 2000
Dawan Abdul Bareque Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 326
Constitution of India, 1950 — Article 311(2)
High Courts05 Apr 2000Dismissed
Sitesh Bhattacharjee Vs State of Tripura and Others
Gauhati High Court · (2000) 3 GLT 410
Constitution of India, 1950 — Article 226
High Courts05 Apr 2000
Ashutosh Roy and Others Vs State of Tripura and Others
Gauhati High Court · (2000) 2 GLT 474
High Courts05 Apr 2000
Smt. D. Devi Bhati Vs Union of India (UOI) and Another
Gauhati High Court · (2000) 2 ACC 213 : (2000) 2 GLT 243
Motor Vehicles Act, 1939 — Section 110B
High Courts04 Apr 2000Allowed
Assam State Electricity Board and Others Vs North Western Cachar Tea Co. Ltd.
Gauhati High Court · AIR 2000 Guw 176 : (2000) 3 GLT 492
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Specific Relief Act, 1963 — Section 39
High Courts01 Apr 2000Allowed
Union of India (UOI) and Others Vs Sadananda Sen
Gauhati High Court · (2000) 2 GLT 371
Administrative Tribunals Act, 1988 — Section 19
High Courts30 Mar 2000Allowed
Manliana Vs State of Mizoram and Others
Gauhati High Court · (2000) 3 GLT 202
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Constitution of India, 1950 — Article 226, 309
High Courts29 Mar 2000Allowed
Lalhmingliana Vs State of Mizoram and Others
Gauhati High Court · (2000) 2 GLT 333
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 226