High Courts25 Aug 2000
Lourembam Ibemhal Devi Vs State of Manipur and Another
Gauhati High Court · (2000) 3 GLT 545
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2000
424 judgments · page 6 of 22
High Courts25 Aug 2000Allowed
Oriental Insurance Co. Ltd. Vs Chairman, Lok Adalat Cum Member, Mact
Gauhati High Court · (2001) 3 GLT 516
Legal Services Authorities Act, 1987 — Section 21
High Courts24 Aug 2000Dismissed
Gopal Deb Nath Vs Assam Administrative Tribunal and Others
Gauhati High Court · (2001) 2 GLT 293
Assam Elementary Education (Provincialisation) Rules, 1977 — Rule 3Assam Elementary Education (Provincialisation) Services and Conduct Rules, 1981 — Rule 5Constitution of India, 1950 — Article 372
High Courts24 Aug 2000
Mayuri Sharma and Another Vs State of Assam and Others
Gauhati High Court · (2000) 3 GLT 79
Constitution of India, 1950 — Article 226Medical College of Assam and Regional Dental College (Regulation of Admission of Under Graduate Students) Rules, 1996 — Rule 4(5), 5
High Courts21 Aug 2000
Yanu Nalo Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2000) 3 GLT 251
Constitution of India, 1950 — Article 226
High Courts21 Aug 2000Dismissed
Abdul Latif @ Latif Mia and Others Vs Kajal Das and Another
Gauhati High Court · (2001) 1 GLT 367
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 228, 427, 448
High Courts18 Aug 2000Allowed
Ram Prasad Sarma Vs Mani Kumar Subba and Others
Gauhati High Court · AIR 2001 Guw 59 : (2000) 3 GLT 5
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14Conduct of Elections Rules, 1961 — Rule 64General Clauses Act, 1897 — Section 3(56)
High Courts18 Aug 2000
Parama Nanda Deka Vs Union of India (UOI) and Others
Gauhati High Court · (2003) 96 FLR 710 : (2001) 2 GLT 190
Border Security Force Act, 1968 — Section 11
High Courts18 Aug 2000Allowed
Bappi Paul Vs Ranjan Paul
Gauhati High Court · (2000) 3 GLT 12
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts18 Aug 2000
Runu Rajkumari (Phukan) Vs State of Assam and Others
Gauhati High Court · (2000) 3 GLT 27
Assam Medical Attendance Rules, 1976 — Rule 11, 14, 18Constitution of India, 1950 — Article 14, 226
High Courts17 Aug 2000Dismissed
Ramendra Mohan Choudhury and Others Vs Kshitish Chandra Choudhury and Others
Gauhati High Court · (2000) 3 GLT 239
High Courts17 Aug 2000Allowed
Naba Welly and Others Vs State of Assam and Another
Gauhati High Court · (2001) 2 GLT 238
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181
High Courts17 Aug 2000
R. Laldingliana Vs State of Mizoram and Others
Gauhati High Court · (2000) 3 GLT 135
High Courts11 Aug 2000
Tripura Government Pensioner''s Association Vs Shashi Prakash and Another
Gauhati High Court · (2000) CriLJ 3688 : (2000) 3 GLT 142
Central Civil Services (Pension) Rules, 1972 — Rule 55Constitution of India, 1950 — Article 135, 136, 215Contempt of Courts Act, 1971 — Section 8C(2)
High Courts10 Aug 2000Allowed
Bali Ram Das Vs State of Assam and Others
Gauhati High Court · (2000) 3 GLT 246 : (2001) 3 LLJ 239
Constitution of India, 1950 — Article 226
High Courts10 Aug 2000Allowed
Laishram Leirenmacha @ Bijoychandra Singh Vs State of Manipur and Others
Gauhati High Court · (2000) 3 GLT 15
Constitution of India, 1950 — Article 134, 134(1), 136Criminal Procedure Code, 1973 (CrPC) — Section 360 , 632Penal Code, 1860 (IPC) — Section 342, 344, 354, 365
High Courts09 Aug 2000Dismissed
Dr. Samir Kr. Das Vs Aparna Das @ Tripti Das
Gauhati High Court · (2001) 1 GLT 12
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 97Hindu Marriage (Amendment) Act, 1976 — Section 10(1), 13, 13(1)
High Courts08 Aug 2000Allowed
Khagen Chandra Borah Vs State of Assam
Gauhati High Court · (2000) 3 GLT 320
Penal Code, 1860 (IPC) — Section 302
High Courts08 Aug 2000Dismissed
National Insurance Company Ltd. Vs Sadhana Lodh and Another
Gauhati High Court · (2000) 3 GLT 1
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149, 166, 168