High Courts01 Feb 2000Dismissed
Sabha Ram Das Vs Mahendra Das
Gauhati High Court · (2000) 1 GLT 623
Criminal Procedure Code, 1973 (CrPC) — Section 144Evidence Act, 1872 — Section 67
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 929 of 1,245
High Courts28 Jan 2000Dismissed
Dr. M. Priyobarta Singh Vs State of Manipur and Others
Gauhati High Court · (2003) 3 GLR 484
Constitution of India, 1950 — Article 14, 16
High Courts28 Jan 2000Allowed
Pradip Kumar Ghosh Vs State of Tripura and Others
Gauhati High Court · AIR 2000 Guw 105 : (2000) 1 GLT 488
Electricity Act, 1910 — Section 37Electricity Rules, 1956 — Rule 30(1), 30(2)
High Courts28 Jan 2000Allowed
Maniram Narzary @ Mani Narzary Vs Union of India (UOI) and Others
Gauhati High Court · (2000) 2 GLT 216
Constitution of India, 1950 — Article 22
High Courts27 Jan 2000Dismissed
Kamaluddin (MD) Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 79
High Courts25 Jan 2000Dismissed
All Manipur Retiring Govt. Employees Association and Others Vs State of Manipur and Others
Gauhati High Court · (2000) 2 GLT 228
Constitution of India, 1950 — Article 148, 309
High Courts25 Jan 2000
Ranadhir Deb Roy Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 517
Partnership Act, 1932 — Section 69, 69(1), 69(3)
High Courts24 Jan 2000
Kiron Devi (Smti) Vs Union of India (UOI) and Others
Gauhati High Court · (2000) 1 GLT 446
Constitution of India, 1950 — Article 226
High Courts24 Jan 2000Dismissed
Dindayal Madhamia and Co. and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2000) 3 GLT 408
Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 6(1), 7(1)
High Courts20 Jan 2000Allowed
State of Assam and Another Vs Himatsingka Motor Works Ltd.
Gauhati High Court · (2000) 2 GLT 247
Assam Land and Revenue Regulation, 1886 — Rule 10, 16, 18, 18(3), 5
High Courts20 Jan 2000
Har Kumar Das Vs Bharat Petroleum Corporation Ltd. and Others
Gauhati High Court · AIR 2000 Guw 123 : (2000) 3 GLT 519
Essential Commodities Act, 1955 — Section 3
High Courts19 Jan 2000
Commissioner of Income Tax Vs Smt. Basana Rani Saha
Gauhati High Court · (2000) 163 CTR 140 : (2000) 1 GLT 440 : (2000) 243 ITR 780
Civil Procedure Code, 1908 (CPC) — Section 75Income Tax Act, 1961 — Section 131, 133, 133(6), 142, 142(2)
High Courts19 Jan 2000Allowed
Liakat Ali Vs Kamala Keot
Gauhati High Court · (2000) 1 GLT 405
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 19(1)
High Courts18 Jan 2000
Mandira Singh and Others Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 222
Assam Elementary Education (Provincialisation) Rules, 1977 — Rule 3Constitution of India, 1950 — Article 14, 21, 226, 23Minimum Wages Act, 1948 — Section 3(1)
High Courts18 Jan 2000Dismissed
Arunendu Deb Vs State of Tripura and Others
Gauhati High Court · (2000) 2 GLT 55
High Courts17 Jan 2000Allowed
Pulakesh Dutta Vs Rasaraj Dey and Others
Gauhati High Court · AIR 2000 Guw 90 : (2000) 1 GLT 500
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4A
High Courts17 Jan 2000Allowed
Baralimari/Chitalmari Meen Samabai Samity Ltd. Vs State of Assam and Others
Gauhati High Court · AIR 2000 Guw 119
Fisheries Act, 1897 — Section 6
High Courts11 Jan 2000
Loney Tanveera Rahman Vs State of Assam and Others
Gauhati High Court · (2000) 3 GLT 418
Constitution of India, 1950 — Article 226Higher Secondary Examination Regulations, 1985 — Regulation 36A, 36B, 36CMedical College of Assam and Regional Dental College (Regulation of Admission of Under Graduate Students) Rules, 1996 — Rule 1(I)
High Courts11 Jan 2000Dismissed
J.D. Pharmaceuticals and Another Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 333
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 1(a)Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 21
High Courts11 Jan 2000Dismissed
Mohd. Monirul Hasan and Others Vs Mohd. Iftikar Ahmed and Others
Gauhati High Court · AIR 2000 Guw 108 : (2000) 1 GLT 325
Arbitration and Conciliation Act, 1996 — Section 11, 11(4)Partnership Act, 1932 — Section 43, 69, 69(3)