High Courts10 Mar 2000
Rajendra Ch. Deb Vs State of Tripura and Others
Gauhati High Court · (2000) 2 GLT 212
Constitution of India, 1950 — Article 226, 227Tripura Land Revenue and Land Reforms Act, 1960 — Section 18(1), 180(1), 93, 93(1), 95
COURT ARCHIVE
Gauhati High Court judgments, 2000
424 judgments · page 17 of 22
High Courts09 Mar 2000Dismissed
Hills Syndicate Vs North Cachar Hills Autonomous Council and Others
Gauhati High Court · AIR 2001 Guw 83 : (2000) 1 GLT 299
Constitution of India, 1950 — Article 162, 226Forest (Conservation) Act, 1980 — Section 2
High Courts08 Mar 2000Dismissed
Purbottar Trade and Marketing Co-operative Society Ltd. Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 145
Constitution of India, 1950 — Article 14, 226
High Courts07 Mar 2000Allowed
Runima Dutta Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 67
Assam Excise Act, 1910 — Section 9Assam Excise Rules, 1945 — Rule 206, 206(2), 223(2), 23Constitution of India, 1950 — Article 226
High Courts07 Mar 2000
Chandra Sekhar Bhattacharjee (Dr.) and Others Vs Runumi Chowdhury (Dr.) and Others
Gauhati High Court · (2000) 2 GLT 360
Assam Medical Colleges (Regulation of Admission to Post Graduate Courses) Rules, 1994 — Rule 14
High Courts07 Mar 2000Dismissed
Ratanlal Baid and Others Vs State of Mizoram and Others
Gauhati High Court · (2000) 2 GLT 163
Central Motor Vehicles Rules, 1989 — Rule 83Constitution of India, 1950 — Article 266, 301Motor Vehicles (All India Permit for Tourist Transport Operators) Rules, 1993 — Rule 4(2)
High Courts06 Mar 2000Allowed
Thiyam Ningol Chingsubam Ongbi Modhumati Devi Vs Chingsubam Ongbi Mangi Devi
Gauhati High Court · (2000) 3 GLT 60
Civil Procedure Code, 1908 (CPC) — Section 115, 141Succession Act, 1925 — Section 383, 384, 384(1)
High Courts03 Mar 2000Allowed
Md. Chunu Choudhury Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 109
High Courts03 Mar 2000Dismissed
Kabita Deb Vs State of Tripura and Others
Gauhati High Court · (2000) 1 GLT 624
Constitution of India, 1950 — Article 226
High Courts03 Mar 2000
Prodip Bora and Another Vs State of Assam
Gauhati High Court · (2000) 2 GLT 130
Juvenile Justice Act, 1986 — Section 21Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts02 Mar 2000
Subhash Ranjan Roy Vs Land Acquisition Collector and Another
Gauhati High Court · (2000) 2 GLT 171
Land Acquisition Act, 1894 — Section 23, 23(2), 3, 4, 6
High Courts02 Mar 2000Dismissed
Surya Kr. Das Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 410
Constitution of India, 1950 — Article 14, 16
High Courts02 Mar 2000
Mrinal Kanti Bhowmik (Dr) Vs Ilalodhnee (Dr.) (Mrs.)
Gauhati High Court · (2000) 1 GLT 610
All India Services (Confidential Roll) Rules, 1970 — Rule 5, 5(1), 5(2), 5(4), 5(5)Constitution of India, 1950 — Article 226
High Courts02 Mar 2000Allowed
State of Manipur Vs Vikas Yadav
Gauhati High Court · (2000) CriLJ 4229 : (2000) 3 GLT 253
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 177, 379, 401Penal Code, 1860 (IPC) — Section 120, 34
High Courts01 Mar 2000Allowed
R. Langkham Vs John L. Killong and Others
Gauhati High Court · AIR 2000 Guw 183 : (2000) 2 GLT 340
Manipur Co-operative Societies Act, 1976 — Section 149(3), 152(4)
High Courts29 Feb 2000Dismissed
Ashem Bira Singh Vs State of Manipur and Others
Gauhati High Court · (2001) 2 GLT 522
Constitution of India, 1950 — Article 226
High Courts29 Feb 2000Dismissed
Thanglemngir Chiru and Another Vs D.C. and Collector of Land Acquisition and Others
Gauhati High Court · (2000) 2 GLT 208
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 26, 34
High Courts29 Feb 2000
T. Tualzathang Vs State of Manipur and Another
Gauhati High Court · (2004) 1 GLR 218
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 12, 15
High Courts29 Feb 2000Dismissed
Mazaharul Islam Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 82
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3