High Courts10 Jan 2000Allowed
Thainga Mog and Another Vs State of Tripura
Gauhati High Court · (2000) CriLJ 1847 : (2000) 1 GLT 495
Penal Code, 1860 (IPC) — Section 376(2)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 930 of 1,245
High Courts10 Jan 2000
Albert Francis Lobo Vs Oil India Ltd. and Others
Gauhati High Court · (2000) 3 GLT 526 : (2000) 244 ITR 25
Income Tax Act, 1961 — Section 89
High Courts10 Jan 2000Allowed
Dinesh Sarkar @ Chandi Baruah @ Rabin Roy Vs Union of India (UOI) and Others
Gauhati High Court · (2000) 3 GLT 525
National Security Act, 1980 — Section 3(2), 3(3)
High Courts07 Jan 2000Allowed
Bibhu Bhushan Choudhury Vs Union of India (UOI) and Others
Gauhati High Court · AIR 2000 Guw 192 : (2000) 1 GLT 341
Constitution of India, 1950 — Article 14
High Courts05 Jan 2000Allowed
Lalzarzoliani (Smti) Vs State of Mizoram and Others
Gauhati High Court · (2000) 1 GLT 497
Central Services (Temporary) Services Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 14, 21, 226
High Courts05 Jan 2000Allowed
Donatus Engzanang Vs State of Mizoram and Others
Gauhati High Court · (2000) 1 GLT 501
Constitution of India, 1950 — Article 226
High Courts05 Jan 2000Allowed
R.K. Randhoni Devi Vs State of Manipur and Others
Gauhati High Court · (2000) 3 GLT 536
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts05 Jan 2000Dismissed
Subhash Mohan Dev Vs Santosh Mohan Dev and Others
Gauhati High Court · (2001) 104 CompCas 404 : (2000) 1 GLT 315
Arbitration Act, 1940 — Section 34Companies Act, 1956 — Section 10F, 397, 398, 402
High Courts04 Jan 2000
Shri Kosheswar Bharali Vs State of Assam and Others
Gauhati High Court · AIR 2000 Guw 147 : (2000) 3 GLT 528
Assam Panchayat Act, 1994 — Section 105, 106
High Courts04 Jan 2000Dismissed
L. Priyokumar Singh and Others Vs N. Birendra Singh and Others
Gauhati High Court · (2000) 2 GLT 483
High Courts04 Jan 2000Allowed
State of Assam and Another Vs A.B.C. (I) Ltd.
Gauhati High Court · (2001) 1 GLT 25
Assam General Sales Tax Act, 1993 — Section 14, 3, 3(1), 42, 42(1)Constitution of India, 1950 — Article 301Tripura Sales Tax Act, 1976 — Section 2, 29, 30, 32, 36A
High Courts04 Jan 2000
C.C. Rangad and Others Vs State of Meghalaya and Others
Gauhati High Court · (2000) 1 GLT 320
Assam Forest Service (Class-I) Rules, 1942 — Rule 4(c)Constitution of India, 1950 — Article 16, 226Meghalaya Forest Service Rules, 1985 — Rule 4, 6
High Courts04 Jan 2000
Assistant Commissioner of Income Tax and Others Vs Om Prakash Gattani
Gauhati High Court · (2000) 161 CTR 85 : (2000) 1 GLT 294 : (2000) 242 ITR 638
Income Tax Act, 1961 — Section 194B, 199, 201, 203, 205
High Courts03 Jan 2000Allowed
Oriental Insurance Co. Ltd. Vs Mustt. Samsunessa Laskar and Others
Gauhati High Court · (2000) 1 GLT 477
Constitution of India, 1950 — Article 227
High Courts01 Jan 2000
Jayshree Tea and Industries Ltd.; National Plywood Industries Ltd. Vs Union of India
Gauhati High Court · (2000) 2 GLJ 321
Central Excises and Salt Act, 1944 — Section 11B(2), 11B(2)
High Courts24 Dec 1999Allowed
C. Lalliana Vs Managing Director, Co-operative Apex Bank Ltd. and Another
Gauhati High Court · (2000) 1 GLT 359
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(1)Constitution of India, 1950 — Article 12, 226Mizoram Co-operative Apex Bank Ltd. Staff Service (Amedment) Rules, 1995 — Rule 103(1)(a)(b)
High Courts24 Dec 1999Dismissed
Hem Chandra Barthakur Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 310
Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3Constitution of India, 1950 — Article 39A
High Courts24 Dec 1999
Phukenbari Tea Co. (P.) Ltd. and Another Vs Commissioner of Taxes and Others
Gauhati High Court · (2000) 3 GLT 520 : (2000) 242 ITR 366
Assam Agricultural Income Tax Act, 1939 — Section 8Income Tax Act, 1961 — Section 43B
High Courts22 Dec 1999Allowed
Hazi Abdul Salam Barlaskar Vs Ruttonepore Plantation Ltd. and Others
Gauhati High Court · (2000) 1 GLT 291
High Courts18 Dec 1999Dismissed
Achyut Ch. Pathak and Others Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 243