COURT ARCHIVE

Gauhati High Court judgments, 2000

424 judgments · page 20 of 22

High Courts03 Feb 2000Dismissed

Dr. Ajit Kumar Phukan Vs State of Assam and Others

Gauhati High Court · (2000) CriLJ 2859 : (2000) 2 GLT 571

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 157, 164, 482Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15, 3, 4

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High Courts03 Feb 2000Allowed

State of Assam Vs Chandan Konwar and Others

Gauhati High Court · (2000) 2 GLT 415

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High Courts01 Feb 2000Dismissed

Sukhamoy Bhattacharjee Vs State of Tripura and Others

Gauhati High Court · (2000) 2 GLT 57

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High Courts01 Feb 2000Dismissed

Sabha Ram Das Vs Mahendra Das

Gauhati High Court · (2000) 1 GLT 623

Criminal Procedure Code, 1973 (CrPC) — Section 144Evidence Act, 1872 — Section 67

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High Courts29 Jan 2000

Oriental Insurance Co.Ltd. Vs Tipu Saha

Gauhati High Court · (2000) 1 GLJ 627

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High Courts28 Jan 2000Dismissed

Dr. M. Priyobarta Singh Vs State of Manipur and Others

Gauhati High Court · (2003) 3 GLR 484

Constitution of India, 1950 — Article 14, 16

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High Courts28 Jan 2000Dismissed

Bidhan Ch. Roy Vs Chairman, Tripura State Social Welfare Advisory Board and Others

Gauhati High Court · (2000) 1 GLT 419

Central Civil Services (Commutation of Pension) Rules, 1981 — Rule 3Constitution of India, 1950 — Article 14, 226Tripura State Social Welfare Advisory Board Rules — Rule 10(1), 2

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High Courts28 Jan 2000Allowed

Pradip Kumar Ghosh Vs State of Tripura and Others

Gauhati High Court · AIR 2000 Guw 105 : (2000) 1 GLT 488

Electricity Act, 1910 — Section 37Electricity Rules, 1956 — Rule 30(1), 30(2)

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High Courts28 Jan 2000Allowed

Maniram Narzary @ Mani Narzary Vs Union of India (UOI) and Others

Gauhati High Court · (2000) 2 GLT 216

Constitution of India, 1950 — Article 22

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High Courts27 Jan 2000Dismissed

Kamaluddin (MD) Vs State of Assam and Others

Gauhati High Court · (2000) 2 GLT 79

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High Courts25 Jan 2000Dismissed

All Manipur Retiring Govt. Employees Association and Others Vs State of Manipur and Others

Gauhati High Court · (2000) 2 GLT 228

Constitution of India, 1950 — Article 148, 309

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High Courts25 Jan 2000

Ranadhir Deb Roy Vs State of Assam and Others

Gauhati High Court · (2000) 2 GLT 517

Partnership Act, 1932 — Section 69, 69(1), 69(3)

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High Courts24 Jan 2000

Kiron Devi (Smti) Vs Union of India (UOI) and Others

Gauhati High Court · (2000) 1 GLT 446

Constitution of India, 1950 — Article 226

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High Courts24 Jan 2000Dismissed

Dindayal Madhamia and Co. and Others Vs Union of India (UOI) and Others

Gauhati High Court · (2000) 3 GLT 408

Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 6(1), 7(1)

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High Courts21 Jan 2000Allowed

Ramesh Kumar Chanchal Vs Asstt. Inspector General of Police and Others

Gauhati High Court · (2000) 1 GLT 527

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(2)Constitution of India, 1950 — Article 226, 311(11), 311(2)Penal Code, 1860 (IPC) — Section 376

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High Courts20 Jan 2000Allowed

State of Assam and Another Vs Himatsingka Motor Works Ltd.

Gauhati High Court · (2000) 2 GLT 247

Assam Land and Revenue Regulation, 1886 — Rule 10, 16, 18, 18(3), 5

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High Courts20 Jan 2000

Har Kumar Das Vs Bharat Petroleum Corporation Ltd. and Others

Gauhati High Court · AIR 2000 Guw 123 : (2000) 3 GLT 519

Essential Commodities Act, 1955 — Section 3

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High Courts19 Jan 2000

Commissioner of Income Tax Vs Smt. Basana Rani Saha

Gauhati High Court · (2000) 163 CTR 140 : (2000) 1 GLT 440 : (2000) 243 ITR 780

Civil Procedure Code, 1908 (CPC) — Section 75Income Tax Act, 1961 — Section 131, 133, 133(6), 142, 142(2)

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High Courts19 Jan 2000Allowed

Liakat Ali Vs Kamala Keot

Gauhati High Court · (2000) 1 GLT 405

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 19(1)

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High Courts18 Jan 2000

Mandira Singh and Others Vs State of Assam and Others

Gauhati High Court · (2000) 2 GLT 222

Assam Elementary Education (Provincialisation) Rules, 1977 — Rule 3Constitution of India, 1950 — Article 14, 21, 226, 23Minimum Wages Act, 1948 — Section 3(1)

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