High Courts07 Aug 2000Dismissed
Mohit Ranjan Bhattacharjee and Others Vs Pradip Krishna Dutta Gupta and Others
Gauhati High Court · (2000) 3 GLT 263
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Gauhati High Court judgments, 2000
424 judgments · page 7 of 22
High Courts07 Aug 2000Allowed
Subhas Lodh Vs State of Tripura and Others
Gauhati High Court · (2000) 3 GLT 56
Constitution of India, 1950 — Article 14, 16, 226, 39
High Courts07 Aug 2000
Nepal Chandra Paul Vs State of Tripura
Gauhati High Court · AIR 2000 Guw 167 : (2000) 2 GLT 696
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 12, 12(2), 12(3), 12(4), 19
High Courts07 Aug 2000
Nepal Chandra Paul Vs The State of Tripura and Others
Gauhati High Court · AIR 2000 Guw 167 : (2000) 3 GLT 113
Electricity Act, 1910 — Section 12(2), 19, 3, 4
High Courts07 Aug 2000
Passang Tsering Vs State of Arunachal Pradesh
Gauhati High Court · (2000) 3 GLJ 248 : (2000) 2 GLT 696
Constitution of India, 1950 — Article 12, 12
High Courts07 Aug 2000
State of Assam and Others Vs N.V. International and Another
Gauhati High Court · (2000) 3 GLT 261
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts04 Aug 2000Dismissed
Jagadish Debnath Vs State of Assam
Gauhati High Court · (2000) 2 GLT 647
Criminal Procedure Code, 1973 (CrPC) — Section 164, 293(1), 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
High Courts04 Aug 2000Dismissed
Nibaran Das Vs State of Assam
Gauhati High Court · (2000) 2 GLT 642
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts04 Aug 2000Allowed
Lakhan Konwar and Another Vs State of Assam
Gauhati High Court · (2000) 2 GLT 652
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts03 Aug 2000Dismissed
Mira Roy and Another Vs State of Tripura and Others
Gauhati High Court · (2000) 3 GLT 322
Constitution of India, 1950 — Article 14, 16, 320, 41
High Courts03 Aug 2000Dismissed
Union of India and Others Vs Naresh Chandra Nath
Gauhati High Court · (2000) 2 GLT 705
Army Act, 1950 — Section 123(1), 164(1), 52Constitution of India, 1950 — Article 226, 227
High Courts03 Aug 2000Allowed
State of Assam and Others Vs Dhaneswar Haloi and Others
Gauhati High Court · (2000) 2 GLT 636
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3)Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 325
High Courts02 Aug 2000Allowed
S. Liansonthang Guite and Others Vs The Secretary (Technical) Works, Govt. of Manipur, Secretariat Works Department and Others
Gauhati High Court · (2003) 3 GLR 535
Constitution of India, 1950 — Article 162, 300A
High Courts02 Aug 2000Dismissed
Dilip Kumar Jha and Others Vs State of Arunachal Pradesh and Another
Gauhati High Court · (2000) 3 GLT 268
High Courts31 Jul 2000Dismissed
Hill Development Co. Vs State of Tripura and Others
Gauhati High Court · (2000) 3 GLT 121
Tripura Sales Tax Act, 1976 — Section 13, 20, 35, 35(3), 8
High Courts28 Jul 2000Dismissed
R.L. Roy and Company and Another Vs State of Tripura and Others
Gauhati High Court · (2000) 3 GLT 52
Constitution of India, 1950 — Article 20(1), 20(2), 304, 366Tripura Sales Tax Act, 1976 — Section 1(3), 3, 4
High Courts28 Jul 2000Dismissed
C.C. Chhundenga Vs State of Mizoram and Others
Gauhati High Court · (2000) 3 GLT 131
High Courts28 Jul 2000Allowed
M. Thangi Vs Union of India and Others
Gauhati High Court · (2000) 3 GLT 138
Constitution of India, 1950 — Article 226Pawi (later renamed as Lai) Autonomous District Council (Land) Act, 1979 — Section 4
High Courts28 Jul 2000Allowed
Babul Das Vs State of Assam
Gauhati High Court · (2009) 1 GLD 637 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts28 Jul 2000
Raimohan Sarkar Vs State of Tripura
Gauhati High Court · (2000) 3 GLT 148
Constitution of India, 1950 — Article 12, 14Establishment Rules, 1981 — Rule 16, 5, 5(1), 5(2)