High Courts20 Sept 2000Allowed
R.K. Tombi alias Tombisana Singh Vs R.K. Maipaksana Singh and Others
Gauhati High Court · (2001) 2 GLT 186
COURT ARCHIVE
Gauhati High Court judgments, 2000
424 judgments · page 4 of 22
High Courts19 Sept 2000Allowed
Chandrai Soren and Another Vs Haradhan Choudhury
Gauhati High Court · (2001) 1 GLT 391
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 418, 420, 427
High Courts19 Sept 2000
Sindhi Das (Debbarma) Vs Kaizar Debbarma and Others
Gauhati High Court · (2001) CriLJ 20 : (2001) 2 DMC 539 : (2000) 3 GLT 359
Criminal Procedure Code, 1973 (CrPC) — Section 208, 209, 225, 320, 321Penal Code, 1860 (IPC) — Section 376, 498
High Courts18 Sept 2000Dismissed
Union of India Vs State of Tripura and Others
Gauhati High Court · (2000) 3 GLT 392
Army Act, 1950 — Section 125, 126Criminal Procedure Code, 1973 (CrPC) — Section 475Penal Code, 1860 (IPC) — Section 354, 375, 376
High Courts18 Sept 2000Allowed
Bhaba Tahu @ Anjol Payeng @ Nibaran Gogoi Vs Union of India (UOI) and Others
Gauhati High Court · (2000) 3 GLT 208
National Security Act, 1980 — Section 8
High Courts14 Sept 2000Allowed
Seltun Fison Anal Vs State of Nagaland and Others
Gauhati High Court · (2000) 3 GLT 156
Constitution of India, 1950 — Article 22, 22(5), 226Nagaland Security Regulation, 1962 — Section 7, 8National Security Act, 1980 — Section 3(1), 3(2), 8, 8(1)
High Courts14 Sept 2000
M.K.Krishnamurthy (Dr) Vs Union of India
Gauhati High Court · (2002) 1 GLT 179
High Courts14 Sept 2000Dismissed
Gajendra Ch. Kakati Vs State of Assam and Others
Gauhati High Court · (2000) 3 GLT 360
Financial Rules — Rule 162(6)
High Courts13 Sept 2000
Chowtan Gohain Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2001) 2 GLT 110
Arunachal Pradesh Anchal Forest Reserve (Constitution and Maintenance) Act, 1975 — Section 3, 3(i)
High Courts12 Sept 2000Dismissed
Tarajuli Tea Estate Vs Presiding Officer, Labour Court and Another
Gauhati High Court · (2001) 2 GLT 118 : (2001) 2 LLJ 1270
Industrial Disputes Act, 1947 — Section 2
High Courts12 Sept 2000Dismissed
Manager, Tarajuli Tea Estate Vs Presiding Officer, Labour Court and Another
Gauhati High Court · (2000) 09 GAU CK 0040
Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 15, 2, 2(5)
High Courts12 Sept 2000Dismissed
Mohan Lal Deb Roy Vs Sub-Divisional Officer and Another
Gauhati High Court · (2000) 3 GLT 398
Constitution of India, 1950 — Article 31BTripura Land Revenue and Land Reforms Act, 1960 — Section 107A, 107B, 107C, 107D, 107E
High Courts12 Sept 2000Dismissed
Union of India (UOI) and Another Vs Mst. Azibun Nessa Khatun and Others
Gauhati High Court · (2000) 3 GLT 606
Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 17Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts12 Sept 2000
Maharishi Vidya Mandir Guardian''s Action Committee and Another Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 408
Constitution of India, 1950 — Article 12, 14, 15, 19, 19(1)General Clauses Act, 1897 — Section 2(42)
High Courts12 Sept 2000
P. Pamlei and Another Vs State of Manipur and Others
Gauhati High Court · (2000) 3 GLT 451
Constitution of India, 1950 — Article 311, 311(2)
High Courts11 Sept 2000
East India Consortium and Another Vs Union of India (UOI) and Others
Gauhati High Court · (2001) 2 GLT 155
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226(2)
High Courts09 Sept 2000Dismissed
Surendra Kumar Das and Others Vs State of Assam and Others
Gauhati High Court · (2000) 09 GAU CK 0030
Assam Animal Husbandry, Veterinary and Dairy Development Services Rules, 1988 — Rule 11(5), 27, 7(2), 7(3)Assam Animal Husbandry, Veterinary and Dairying Service (Amendment) Rules, 1997 — Rule 1(2)Constitution of India, 1950 — Article 309
High Courts08 Sept 2000Allowed
Lohit Chandra Sarma Vs State of Assam and Another
Gauhati High Court · (2000) 3 GLT 72
Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3Constitution of India, 1950 — Article 226, 311(2)
High Courts08 Sept 2000Dismissed
Nikhil Ranjan Bowmik Vs Tripura Gramin Bank and Others
Gauhati High Court · (2000) 3 GLT 293 : (2001) 2 LLJ 133
Constitution of India, 1950 — Article 226
High Courts07 Sept 2000
Saminran Deb Roy Vs Tripura Road Transport Corporation Another
Gauhati High Court · (2001) 2 ACC 506 : (2001) ACJ 1603 : (2000) 3 GLT 390
Constitution of India, 1950 — Article 41Motor Vehicles Act, 1988 — Section 173