High Courts06 Jul 2000Allowed
State of Assam and Others Vs Jhanendra Choudhury and Others
Gauhati High Court · (2000) 2 GLT 614
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18
COURT ARCHIVE
Gauhati High Court judgments, 2000
424 judgments · page 9 of 22
High Courts05 Jul 2000Dismissed
Yumna Lokendro Singh (Dr.) and Others Vs V. Chhiver, IAS and Others
Gauhati High Court · (2003) 3 GLT 419
Manipur Health Services Amendment Rules, 1936 — Rule 13A
High Courts04 Jul 2000Dismissed
Purnendu Bikash Dhar Vs Union of India (UOI) and Another
Gauhati High Court · (2000) 3 GLT 19
Bar Council of India Rules, 1975 — Rule 49Constitution of India, 1950 — Article 14
High Courts04 Jul 2000
Smt. Namita Paul Vs Food Corporation of India and Others
Gauhati High Court · AIR 2000 Guw 179 : (2000) 2 GLT 663
Constitution of India, 1950 — Article 14, 299
High Courts30 Jun 2000Dismissed
Bhanumati Acharjee and Others Vs State of Assam
Gauhati High Court · (2001) 2 GLT 626
Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts30 Jun 2000Dismissed
Management of Tingal Ibam Tea Estate Vs Presiding Officer, Labour Court and Another
Gauhati High Court · (2000) 06 GAU CK 0030
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 20Industrial Disputes Act, 1947 — Section 33C, 33C(1), 33C(2)
High Courts30 Jun 2000Dismissed
Debasish Deb Vs Union of India and Others
Gauhati High Court · (2001) CriLJ 1214 : (2000) 3 GLT 58
Constitution of India, 1950 — Article 14, 16
High Courts30 Jun 2000Dismissed
The Assam State Electricity Board, Guwahati and Others Vs Sanjoy Agarwala
Gauhati High Court · AIR 2000 Guw 170 : (2000) 3 GLT 571
Civil Procedure Code, 1908 (CPC) — Section 9Electricity Act, 1910 — Section 33
High Courts29 Jun 2000Dismissed
Nongmaithem Ongbikunjabati Devi and Others Vs District Magistrate and Others
Gauhati High Court · (2004) GLT 127 Supp
Constitution of India, 1950 — Article 162, 226, 300ACriminal Procedure Code, 1973 (CrPC) — Section 133Imphal Municipalities Act, 1976 — Section 110, 110(1), 111, 113, 114
High Courts28 Jun 2000Allowed
Union of India Vs M/s. Gauhati Trading Company
Gauhati High Court · AIR 2001 Guw 16
Civil Procedure Code, 1908 (CPC) — Section 80Railway Claims Tribunal Act, 1987 — Section 23
High Courts28 Jun 2000
L. Chihanpam and Another Vs State of Manipur and Others
Gauhati High Court · (2001) 2 GLT 195
High Courts28 Jun 2000Allowed
Union of India (UOI) Vs Gauhati Trading Co.
Gauhati High Court · (2002) ACJ 1406 : (2000) 3 GLT 439
Railways Act, 1890 — Section 77C
High Courts28 Jun 2000
Anil Kumar Battacharyya Vs Union of India and Others
Gauhati High Court · AIR 2001 Guw 108 : (2001) 1 GLT 644
Constitution of India, 1950 — Article 226Telegraph Rules, 1951 — Rule 412, 446
High Courts28 Jun 2000
Lalmalsawm Vs State of Manipur and Others
Gauhati High Court · (2000) 3 GLT 437
Constitution of India, 1950 — Article 226
High Courts27 Jun 2000Dismissed
All Tripura Diploma Engineers'' Association and Others Vs State of Tripura and Others
Gauhati High Court · (2000) 2 GLT 700
Constitution of India, 1950 — Article 14, 16, 309
High Courts27 Jun 2000Dismissed
Jamini Kumar Bhattacharjee Vs The State of Tripura and Others
Gauhati High Court · AIR 2000 Guw 206
Tripura Land Revenue and Land Reforms Act, 1960 — Section 11(4)
High Courts27 Jun 2000Dismissed
T. Phungzathang Vs Hangkhanlian and Others
Gauhati High Court · AIR 2001 Guw 52 : (2000) 2 GLT 741
Conduct of Elections Act, 1961 — Section 8Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 100, 117, 123, 81, 81(3)
High Courts26 Jun 2000
Kumari Angom Sarjubala Devi Vs Manipur Public Service Commission and Another
Gauhati High Court · (2001) 2 GLT 197
High Courts23 Jun 2000Allowed
Anowara Begum and Others Vs United India Insurance Co. Ltd. and Others
Gauhati High Court · (2001) ACJ 1077 : (2000) 3 GLT 464
Motor Vehicles Act, 1988 — Section 149, 96
High Courts22 Jun 2000
State of Tripura and Another Vs Gopi Kanta Dey
Gauhati High Court · (2001) ACJ 815 : (2000) 2 GLT 577 : (2001) 1 LLJ 112