High Courts16 Jun 2000Dismissed
Kamakhya Prasad Agarwalla Vs Pradeep Kumar Yadav
Gauhati High Court · (2000) 2 GLT 690
Administration of Justice and Police Rules, 1971 — Rule 36Constitution of India, 1950 — Article 227
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 920 of 1,245
High Courts15 Jun 2000
Commissioner of Income Tax Vs Sudarshan Plywood Industries Ltd. (now Kitply Industries Ltd.)
Gauhati High Court · (2000) 2 GLT 682 : (2000) 245 ITR 751
Income Tax Act, 1961 — Section 10, 32AB, 5
High Courts15 Jun 2000
Commissioner of Income Tax Vs Sudarshan Plywood Industries Ltd.
Gauhati High Court · (2001) 114 TAXMAN 127
Income Tax Act, 1961 — Section 10, 10(1), 14, 2, 256(1)Tea Act, 1953 — Section 4
High Courts13 Jun 2000Allowed
Kapangsing Raleng Vs State of Manipur and Others
Gauhati High Court · (2000) 2 GLT 495
Constitution of India, 1950 — Article 14
High Courts13 Jun 2000Allowed
Prem Prasad Kalita Vs Food Corporation of India and Others
Gauhati High Court · (2001) 1 GLT 513
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14
High Courts13 Jun 2000Allowed
Jogesh Ch. Paul Vs State of Tripura and Others
Gauhati High Court · (2000) 3 GLT 318
Constitution of India, 1950 — Article 14, 16Tripura Agriculture Service (Second Amendment) Rules, 1997 — Rule 5A
High Courts12 Jun 2000
Wood Crafts Products Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (2000) 71 ECC 61
Central Excises and Salt Act, 1944 — Section 3
High Courts09 Jun 2000Allowed
Lalrammawii (Smti.) Vs State of Mizoram and Others
Gauhati High Court · (2000) 2 GLT 434
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 11(14)Constitution of India, 1950 — Article 14, 16, 226
High Courts09 Jun 2000
Commissioner of Income Tax Vs India Carbon Ltd.
Gauhati High Court · (2000) 3 GLT 386 : (2001) 247 ITR 510
Income Tax Act, 1961 — Section 256, 256(1), 256(2)
High Courts09 Jun 2000Dismissed
Himadri Kr. Deb and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2000) 3 GLT 99
High Courts09 Jun 2000Dismissed
C.K. Dutta and Another Vs State of Mizoram and Others
Gauhati High Court · (2000) 2 GLT 441
Mizoram Engineering Service Rules, 1995 — Rule 2, 4(2), 4(3), 4(5)
High Courts09 Jun 2000Allowed
Pappu Kumar Vs State of Mizoram and Others
Gauhati High Court · (2000) 2 GLT 458
Constitution of India, 1950 — Article 14, 16, 226
High Courts08 Jun 2000Dismissed
Mustt Sahida Khatun and Others Vs Secretary, Tezpur Hindustani Muslim Panchayat and Others
Gauhati High Court · (2000) 3 GLT 152
High Courts07 Jun 2000Dismissed
Purnanarayan Sinha Vs The Election Commission of India and Others
Gauhati High Court · AIR 2001 Guw 32 : (2000) 3 GLT 476
Motor Vehicles Act, 1988 — Section 168
High Courts06 Jun 2000Dismissed
Moirangthem Ramo Singh Vs State of Manipur and Others
Gauhati High Court · (2000) 06 GAU CK 0046
Manipur Reservation of Vacancies in Posts and Services (For Scheduled Castes and Schedule Tribes) Act, 1976 — Section 3
High Courts06 Jun 2000
National Insurance Co. Ltd. Vs Member, Motor Accident Claims Tribunal and Another
Gauhati High Court · (2002) ACJ 1126 : (2000) 2 GLT 501
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 140, 147, 149, 149(2), 170
High Courts06 Jun 2000Allowed
Selvel Advertising Pvt. Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 733
Assam Municipal Accounts and Budget Estimate Rules — Rule 16Assam Municipal Act, 1956 — Section 296A, 3, 301, 68, 68(1)
High Courts06 Jun 2000Dismissed
National Insurance Co. Ltd. Vs Member, Motor Accidents Claims Tribunal and Another
Gauhati High Court · (2002) ACJ 1126 : (2000) 2 GLT 501
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 140, 147, 149, 170, 173
High Courts06 Jun 2000Dismissed
Bhagya Kalita Vs Central Bureau of Investigation
Gauhati High Court · (2001) CriLJ 575 : (2000) 3 GLT 427
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 227, 228Penal Code, 1860 (IPC) — Section 302
High Courts05 Jun 2000
Monika Hom Roy Vs Smaran Roy
Gauhati High Court · (2002) 1 DMC 523 : (2000) 3 GLT 125
Hindu Marriage Act, 1955 — Section 13(1), 25