High Courts18 Jan 2000Dismissed
Arunendu Deb Vs State of Tripura and Others
Gauhati High Court · (2000) 2 GLT 55
COURT ARCHIVE
Gauhati High Court judgments, 2000
424 judgments · page 21 of 22
High Courts17 Jan 2000Allowed
Pulakesh Dutta Vs Rasaraj Dey and Others
Gauhati High Court · AIR 2000 Guw 90 : (2000) 1 GLT 500
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4A
High Courts17 Jan 2000Allowed
Baralimari/Chitalmari Meen Samabai Samity Ltd. Vs State of Assam and Others
Gauhati High Court · AIR 2000 Guw 119
Fisheries Act, 1897 — Section 6
High Courts12 Jan 2000
Anup Kr. Das (Dr.) Vs Sanjib Kakati (Dr.) and Others
Gauhati High Court · (2000) 1 GLT 429
Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3Assam Public Service Commission (Limitation of Functions) Rules, 1951 — Rule 3(1), 3(2)Constitution of India, 1950 — Article 320
High Courts11 Jan 2000
Loney Tanveera Rahman Vs State of Assam and Others
Gauhati High Court · (2000) 3 GLT 418
Constitution of India, 1950 — Article 226Higher Secondary Examination Regulations, 1985 — Regulation 36A, 36B, 36CMedical College of Assam and Regional Dental College (Regulation of Admission of Under Graduate Students) Rules, 1996 — Rule 1(I)
High Courts11 Jan 2000Dismissed
J.D. Pharmaceuticals and Another Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 333
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 1(a)Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 21
High Courts11 Jan 2000Dismissed
Mohd. Monirul Hasan and Others Vs Mohd. Iftikar Ahmed and Others
Gauhati High Court · AIR 2000 Guw 108 : (2000) 1 GLT 325
Arbitration and Conciliation Act, 1996 — Section 11, 11(4)Partnership Act, 1932 — Section 43, 69, 69(3)
High Courts10 Jan 2000Allowed
Thainga Mog and Another Vs State of Tripura
Gauhati High Court · (2000) CriLJ 1847 : (2000) 1 GLT 495
Penal Code, 1860 (IPC) — Section 376(2)
High Courts10 Jan 2000
Albert Francis Lobo Vs Oil India Ltd. and Others
Gauhati High Court · (2000) 3 GLT 526 : (2000) 244 ITR 25
Income Tax Act, 1961 — Section 89
High Courts10 Jan 2000Allowed
Dinesh Sarkar @ Chandi Baruah @ Rabin Roy Vs Union of India (UOI) and Others
Gauhati High Court · (2000) 3 GLT 525
National Security Act, 1980 — Section 3(2), 3(3)
High Courts07 Jan 2000Allowed
Bibhu Bhushan Choudhury Vs Union of India (UOI) and Others
Gauhati High Court · AIR 2000 Guw 192 : (2000) 1 GLT 341
Constitution of India, 1950 — Article 14
High Courts05 Jan 2000Allowed
Lalzarzoliani (Smti) Vs State of Mizoram and Others
Gauhati High Court · (2000) 1 GLT 497
Central Services (Temporary) Services Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 14, 21, 226
High Courts05 Jan 2000Allowed
Donatus Engzanang Vs State of Mizoram and Others
Gauhati High Court · (2000) 1 GLT 501
Constitution of India, 1950 — Article 226
High Courts05 Jan 2000Allowed
R.K. Randhoni Devi Vs State of Manipur and Others
Gauhati High Court · (2000) 3 GLT 536
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts05 Jan 2000Dismissed
Subhash Mohan Dev Vs Santosh Mohan Dev and Others
Gauhati High Court · (2001) 104 CompCas 404 : (2000) 1 GLT 315
Arbitration Act, 1940 — Section 34Companies Act, 1956 — Section 10F, 397, 398, 402
High Courts04 Jan 2000
Shri Kosheswar Bharali Vs State of Assam and Others
Gauhati High Court · AIR 2000 Guw 147 : (2000) 3 GLT 528
Assam Panchayat Act, 1994 — Section 105, 106
High Courts04 Jan 2000
Assam State Transport Corporation Vs State of Assam and Others
Gauhati High Court · AIR 2000 Guw 158 : (2000) 2 GLT 528
Constitution of India, 1950 — Article 226
High Courts04 Jan 2000Dismissed
L. Priyokumar Singh and Others Vs N. Birendra Singh and Others
Gauhati High Court · (2000) 2 GLT 483
High Courts04 Jan 2000Allowed
State of Assam and Another Vs A.B.C. (I) Ltd.
Gauhati High Court · (2001) 1 GLT 25
Assam General Sales Tax Act, 1993 — Section 14, 3, 3(1), 42, 42(1)Constitution of India, 1950 — Article 301Tripura Sales Tax Act, 1976 — Section 2, 29, 30, 32, 36A
High Courts04 Jan 2000
C.C. Rangad and Others Vs State of Meghalaya and Others
Gauhati High Court · (2000) 1 GLT 320
Assam Forest Service (Class-I) Rules, 1942 — Rule 4(c)Constitution of India, 1950 — Article 16, 226Meghalaya Forest Service Rules, 1985 — Rule 4, 6