High Courts25 Feb 2000Dismissed
Bhajan Chandra Debnath Vs State of Tripura and Others
Gauhati High Court · (2000) 2 GLT 102
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2000
424 judgments · page 18 of 22
High Courts25 Feb 2000Allowed
Aainuddin Dewan Vs Haran Ali and Others
Gauhati High Court · (2000) 2 GLT 121
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 2A, 151, 94
High Courts25 Feb 2000Dismissed
Baharul Islam Majumder Vs State of Tripura and Others
Gauhati High Court · (2000) 2 GLT 109
Constitution of India, 1950 — Article 226Tripura Agriculture Service Rules, 1989 — Rule 15
High Courts25 Feb 2000Allowed
Sailen Konwar Dutta and Vs Satya Capital Services (P) Ltd., Guwahati and Others
Gauhati High Court · AIR 2000 Guw 152 : (2000) 1 GLT 657
Constitution of India, 1950 — Article 14, 299
High Courts25 Feb 2000
Bipul Kanti Saha and Others Vs State of Tripura and Others
Gauhati High Court · (2000) 2 GLT 94
Constitution of India, 1950 — Article 226
High Courts25 Feb 2000Dismissed
Bhabani Mohan Goswami Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 112
Constitution of India, 1950 — Article 226
High Courts25 Feb 2000Allowed
Bishnu Baishya Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 196
Assam (Temporarily Settled Areas) Tenancy Rules, 1972 — Order 59(2)Constitution of India, 1950 — Article 311(2)
High Courts24 Feb 2000
Ghana Kanta Boro Vs Union of India (UOI) and Others
Gauhati High Court · (2000) 2 GLT 513
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts23 Feb 2000
State of Mizoram Vs Sri Lalrinawma and Another
Gauhati High Court · (2000) CriLJ 2358 : (2000) 1 GLT 616
Criminal Procedure Code, 1973 (CrPC) — Section 164, 281, 3, 302, 313Evidence Act, 1872 — Section 29, 91Penal Code, 1860 (IPC) — Section 302, 392, 449
High Courts23 Feb 2000Partly Allowed
National Hydroelectric Power Corporation Ltd. Vs State of Manipur and Others
Gauhati High Court · (2004) 2 GLR 108 : (2003) 3 GLT 150 : (2004) 134 STC 113
Constitution of India, 1950 — Article 246, 269(3), 286, 286(1)Manipur Tax on Sales of Electricity Act, 1984 — Section 13, 15, 2, 6
High Courts22 Feb 2000
Hashida Khatoon Vs Akhtar Hussain and Others
Gauhati High Court · (2002) 1 GLT 107
High Courts22 Feb 2000
Jalini Brahma and Others Vs State of Assam and Others
Gauhati High Court · (2000) 87 FLR 949 : (2000) 2 GLT 78 : (2000) 2 LLJ 946
High Courts22 Feb 2000Dismissed
Food Corporation of India Vs Dibrugarh Labour Handling and Transport Contract Co-op. Society Ltd. and Another
Gauhati High Court · (2000) 2 GLT 569
High Courts21 Feb 2000Dismissed
R.N. Ghosh Vs State of Tripura and Others
Gauhati High Court · AIR 2000 Guw 114 : (2000) 2 GLT 117
Constitution of India, 1950 — Article 298, 299Contract Act, 1872 — Section 2General Clauses Act, 1897 — Section 3(56)
High Courts21 Feb 2000
R.N.Ghosh Vs State of Tripura and others
Gauhati High Court · AIR 2000 Guw 114
Constitution of India, 1950 — Article 298, 298, 299, 299Contract Act, 1872 — Section 2(a), 2(a)
High Courts18 Feb 2000
Shri Dipchan Sarkar Vs State of Tripura
Gauhati High Court · (2000) CriLJ 2011 : (2000) 2 GLT 104
Penal Code, 1860 (IPC) — Section 302, 304
High Courts18 Feb 2000Dismissed
A. Tomba Meetei Vs Smt. G. Satyabati Devi
Gauhati High Court · (2000) CriLJ 4451 : (2000) 3 GLT 140
Criminal Procedure Code, 1973 (CrPC) — Section 2, 251, 259Penal Code, 1860 (IPC) — Section 499, 500
High Courts18 Feb 2000Dismissed
Krishnapada Roy alias Saha and Another Vs Parimal Chandra Saha and Another
Gauhati High Court · AIR 2000 Guw 117 : (2000) 2 GLT 98
Hindu Succession Act, 1956 — Section 22Registration Act, 1908 — Section 30(2), 66, 66(1), 67
High Courts17 Feb 2000Allowed
United Bank of India and Another Vs Promode Ranjan Das
Gauhati High Court · (2000) 2 GLT 188 : (2001) 1 LLJ 1638
Constitution of India, 1950 — Article 226
High Courts17 Feb 2000
Oriental Insurance Co. Ltd. Vs Malati Devi and Others
Gauhati High Court · (2001) ACJ 240 : (2000) 87 FLR 569 : (2000) 1 GLT 595 : (2000) 2 LLJ 432
Civil Procedure Code, 1908 (CPC) — Section 104Workmens Compensation Act, 1923 — Section 3, 30