COURT ARCHIVE

Gauhati High Court judgments, 2000

424 judgments · page 8 of 22

High Courts27 Jul 2000Dismissed

Sri Mohibur Rahman Vs The State of Assam

Gauhati High Court · (2000) CriLJ 4725 : (2000) 2 GLT 626

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 11, 25, 26, 27, 8Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts27 Jul 2000Dismissed

Lalzawliana Vs State of Mizoram and Others

Gauhati High Court · AIR 2001 Guw 23 : (2000) 3 GLT 102

Constitution of India, 1950 — Article 226

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High Courts27 Jul 2000Dismissed

Crompton Greaves Ltd. Vs Commissioner of Taxes and Others

Gauhati High Court · (2000) 2 GLT 616 : (2001) 122 STC 450

Assam Finance (Sales Tax) Act, 1956 — Section 25, 27, 31, 31(1)Criminal Procedure Code, 1898 (CrPC) — Section 102, 103Criminal Procedure Code, 1973 (CrPC) — Section 27(2), 31(3), 4(2)

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High Courts27 Jul 2000Allowed

Mizoram High School Teachers Asson. Vs State of Mizoram and Others

Gauhati High Court · (2000) 3 GLT 106

Central Civil Services (Conduct) Rules, 1964 — Rule 3Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 19(1), 309

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High Courts27 Jul 2000Allowed

Airport Authority of India Vs Satyagopal Roy and Others

Gauhati High Court · AIR 2001 Guw 26 : (2000) 3 GLT 117

Aircraft Act, 1934 — Section 9(B), 9(c), 9B(1)(g)Arbitration Act, 1940 — Section 30

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High Courts26 Jul 2000Dismissed

M/s. M.S.M. Textiles Private Ltd. and others Vs Assam Financial Corporation

Gauhati High Court · AIR 2001 Guw 77

State Financial Corporations Act, 1951 — Section 31, 32(9)

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High Courts26 Jul 2000

Gegong Apang and Another Vs Sanjoy Tassar

Gauhati High Court · AIR 2001 Guw 1 : (2003) 1 GLR 309 : (2000) 3 GLT 33

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High Courts26 Jul 2000Dismissed

MSM Textiles Pvt. Ltd. and Others Vs Assam Financial Corporation

Gauhati High Court · (2001) 1 GLT 59

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 54State Financial Corporations Act, 1951 — Section 31, 32

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High Courts25 Jul 2000Allowed

Kable Singh Sanghere Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2000) 2 GLT 661

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High Courts25 Jul 2000

Apurba Kr. Sarma Vs A.S.E.B and Others

Gauhati High Court · (2001) 2 GLT 499

Electricity Rules, 1956 — Rule 29, 30, 31, 40, 46

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High Courts25 Jul 2000Allowed

Assam State Co-operative Marketing and Consumers'' Federation Limited Vs Smt. Anubha Saha and Others

Gauhati High Court · AIR 2001 Guw 18 : (2000) 3 GLT 431

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High Courts24 Jul 2000Dismissed

R.L. Roy and Co. Vs State of Tripura and Others

Gauhati High Court · (2006) 143 STC 657

Constitution of India, 1950 — Article 20(1), 20(2), 304, 366

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High Courts21 Jul 2000Dismissed

New India Assurance Co. Ltd. Vs Sangzuali and Another

Gauhati High Court · (2000) 3 GLT 248

Motor Vehicles Act, 1988 — Section 140(2), 141(3), 149(2), 170, 173

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High Courts20 Jul 2000Dismissed

All Manipur Primary Teachership DPC Faced Candidates Association and Others Vs Director of Education (S) Govt. of Manipur and Others

Gauhati High Court · (2000) 2 GLT 712

Constitution of India, 1950 — Article 14, 16

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High Courts14 Jul 2000

Yumnam Dimbajit Singh Vs D.S. Poonia and Another

Gauhati High Court · (2001) CriLJ 546 : (2000) 3 GLT 336

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 15, 2

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High Courts12 Jul 2000

Yamkhomang Haokip Vs State of Manipur and Others

Gauhati High Court · (2003) 3 GLR 409

Constitution of India, 1950 — Article 21

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High Courts08 Jul 2000Allowed

Raimohan Sarkar Vs State of Tripura and Others

Gauhati High Court · (2000) 07 GAU CK 0017

Transfer of Work Charged to Regular Establishment Rules, 1981 — Rule 5(1)

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High Courts07 Jul 2000Allowed

P.S.C. Engineers Pvt. Ltd. Vs State of Tripura and Others

Gauhati High Court · AIR 2000 Guw 198 : (2000) 2 GLT 590

Constitution of India, 1950 — Article 14, 19(1), 299

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High Courts07 Jul 2000

Bimal Krishna Paul and Others Vs Kharak Singh and Others

Gauhati High Court · (2000) 2 GLT 584

Contempt of Courts Act, 1971 — Section 12, 2, 20

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High Courts06 Jul 2000Allowed

Oriental Insurance Co. Ltd. Vs Smt. Jharna Sarkar and Another

Gauhati High Court · (2001) ACJ 1475 : AIR 2000 Guw 189 : (2000) 2 GLT 579

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 168

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