High Courts07 Sept 2000
Bina Rani Saha and Others Vs Sunil Das and Others
Gauhati High Court · (2001) 2 ACC 642 : (2000) 3 GLT 307
Constitution of India, 1950 — Article 41Motor Vehicles Act, 1988 — Section 168
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 915 of 1,245
High Courts06 Sept 2000Dismissed
Ganesh Chandra Baruah and Others Vs Union of India and Others
Gauhati High Court · (2001) 1 GLT 575
Foreign Exchange Regulation Act, 1973 — Section 21, 21(2), 21(3), 29(1), 33(1)
High Courts06 Sept 2000Dismissed
A. Bimala Singha Vs United Bank of India and Others
Gauhati High Court · (2001) 3 GLT 552
Assam Recovery of Loans Act, 1976 — Section 2
High Courts06 Sept 2000Allowed
Gautam Bahri Vs PSC Engineers Private Ltd. and Others
Gauhati High Court · (2000) 09 GAU CK 0012
Constitution of India, 1950 — Article 226
High Courts06 Sept 2000Dismissed
Surender Kumar Das and Others Vs State of Assam and Others
Gauhati High Court · (2000) 3 GLT 276
Assam Animal Husbandry, Veterinary and Dairy Development Services Rules, 1988 — Rule 11(5), 27, 7(3)Assam Animal Husbandry, Veterinary and Dairying Service (Amendment) Rules, 1997 — Rule 1(2)Constitution of India, 1950 — Article 309
High Courts05 Sept 2000Allowed
Narayan Ch. Ghosh Vs National Insurance Co. Ltd.
Gauhati High Court · (2000) 3 GLT 210
Motor Vehicles Act, 1988 — Section 168
High Courts05 Sept 2000Dismissed
Chandra Prova Sinha Vs Union Territory of Mizoram and Others
Gauhati High Court · (2000) 3 GLT 460
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 161
High Courts05 Sept 2000Allowed
Union of India (UOI) Vs S.M. Construction Company
Gauhati High Court · (2000) 3 GLT 211
Arbitration Act, 1940 — Section 14(2), 15, 16, 17, 30
High Courts05 Sept 2000
Momin Nath Vs Dist. and Sessions Judge and Others
Gauhati High Court · (2001) 2 GLT 426
Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Sept 2000
Rohit Purkayastha and Others Vs Board of Secondary Education, Assam and Others
Gauhati High Court · (2000) 3 GLT 83
Constitution of India, 1950 — Article 226
High Courts04 Sept 2000Allowed
Doli Chakraborty Vs State of Assam and Others
Gauhati High Court · (2000) 09 GAU CK 0011
Constitution of India, 1950 — Article 21, 22, 22(5)General Clauses Act, 1897 — Section 21National Security Act, 1980 — Section 10, 12, 14, 14(1), 2
High Courts03 Sept 2000Allowed
Bhanwara Ram Vs Union of India (UOI) and Others
Gauhati High Court · (2001) 3 GLT 237
Border Security Force Act, 1968 — Section 113, 114, 115Border Security Force Rules, 1969 — Rule 160Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(2)
High Courts31 Aug 2000Dismissed
State of Tripura and Others Vs Ramendra Nath Dey and Others
Gauhati High Court · (2000) 3 GLT 214
Constitution of India, 1950 — Article 14, 142, 226Tripura University Act, 2006 — Section 6(2)
High Courts31 Aug 2000Dismissed
State of Tripura and Others Vs Remendra Nath Dey
Gauhati High Court · (2000) 3 GLT 214
Constitution of India, 1950 — Article 14, 142, 226Tripura University Act, 2006 — Section 6(2)
High Courts31 Aug 2000Dismissed
State Bank of India Vs Sukumar Ch. Saha and Others
Gauhati High Court · (2000) 3 GLT 368
Banking Regulation (Amendment) Act, 1984 — Section 21ACivil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34
High Courts30 Aug 2000
Susanta Kumar Chowdhury Vs Birendra Kumar Deb and Others
Gauhati High Court · (2000) 3 GLT 133
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Succession Act, 1925 — Section 100A, 104, 104(1), 104(2), 299
High Courts30 Aug 2000Dismissed
Employees'' State Insurance Corporation, Regional Office and Another Vs Technico and Another
Gauhati High Court · (2001) 89 FLR 501 : (2000) 3 GLT 290 : (2001) 1 LLJ 365
Employees State Insurance Act, 1948 — Section 2(9)
High Courts30 Aug 2000Allowed
Sarifuz Zaman Vs Board of Secondary Education and Others
Gauhati High Court · (2001) 1 GLT 94
Assam Secondary Education Act, 1961 — Section 22, 24, 24(1), 24(2)
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
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