COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 919 of 1,245

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

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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

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High Courts28 Jun 2000

L. Chihanpam and Another Vs State of Manipur and Others

Gauhati High Court · (2001) 2 GLT 195

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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

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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

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High Courts28 Jun 2000

Lalmalsawm Vs State of Manipur and Others

Gauhati High Court · (2000) 3 GLT 437

Constitution of India, 1950 — Article 226

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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

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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)

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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)

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High Courts26 Jun 2000