High Courts01 Dec 1999
Ila Lodhnee Choudhury (Dr.) Vs State of Tripura and Others
Gauhati High Court · (2000) 1 GLT 151
Constitution of India, 1950 — Article 226Tripura Health Service Rules, 1974 — Rule 5, 9, 9(1)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 932 of 1,245
High Courts30 Nov 1999Allowed
Ibrahimali and Others Vs State of Assam and Others
Gauhati High Court · (2000) 3 GLT 382
High Courts30 Nov 1999Allowed
Kshetrimayum Maipak Devi Vs State of Manipur and Others
Gauhati High Court · (2001) 2 GLT 178
Constitution of India, 1950 — Article 22, 226National Security Act, 1980 — Section 3(2), 8, 8(1)
High Courts30 Nov 1999Allowed
Smt. Toijam Vs State of Manipur and Others
Gauhati High Court · (2000) CriLJ 3586 : (2000) 2 GLT 328
Constitution of India, 1950 — Article 22, 22(5)National Security Act, 1980 — Section 3(2), 3(3)
High Courts30 Nov 1999Allowed
Ibrahm Ali (Md) and Others Vs Juber Rahman (Md) and Others
Gauhati High Court · (2000) 1 GLT 183
Constitution of India, 1950 — Article 14, 226
High Courts29 Nov 1999
Santi Ranjan Majumdar Vs Alo Banik and Another
Gauhati High Court · (2000) CriLJ 1621 : (2000) 2 GLT 327
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397
High Courts29 Nov 1999
Gajendra Nath Mahanta and Another Vs Pranpati Choudhury
Gauhati High Court · (2001) 1 GLT 76
Civil Procedure Code, 1908 (CPC) — Section 100, 96Registration Act, 1908 — Section 17, 17(1), 49(C)
High Courts26 Nov 1999Allowed
Laba Chandra Dutta and Others Vs State of Tripura
Gauhati High Court · (2000) CriLJ 1523 : (2000) 1 GLT 145
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 374(2)Penal Code, 1860 (IPC) — Section 120B, 302, 326, 34
High Courts26 Nov 1999
Registrar, Gauhati University Vs Surya Kumar Borah
Gauhati High Court · (1998) 4 GLT 202
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 5 Rule 1(1), Order 9 Rule 13, Order 9 Rule 6, 115Constitution of India, 1950 — Article 227
High Courts26 Nov 1999
Lal Rosangi Vs P.K. Handique
Gauhati High Court · (2000) 1 GLT 254
Contempt of Courts Act, 1971 — Section 2
High Courts25 Nov 1999Allowed
Subhash Ch. Banik Vs Tripur Road Transport Corpn. Ltd. and Others
Gauhati High Court · (2000) 1 GLT 218
Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts25 Nov 1999Allowed
Union of India (UOI) Vs Raj Brothers
Gauhati High Court · AIR 2000 Guw 132 : (2000) 1 GLT 286
Arbitration Act, 1940 — Section 24, 39, 39(4)Evidence Act, 1872 — Section 115
High Courts25 Nov 1999Allowed
Harimohan Sarkar Vs Tripura Handloom and Handicrafts Development Corpn. Ltd. and Others
Gauhati High Court · (2000) 1 GLT 213
High Courts24 Nov 1999Allowed
Badal Dutta Vs State of Tripura and Others
Gauhati High Court · (2000) 1 GLT 256
Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts24 Nov 1999Allowed
Hegin Haokip Vs State of Manipur and Others
Gauhati High Court · (2001) 2 GLT 139
Arms Act, 1959 — Section 25(1)Constitution of India, 1950 — Article 22, 22(5), 226National Security Act, 1980 — Section 3(2), 8(1)
High Courts24 Nov 1999Dismissed
Chandramal Kalita and Another Vs Punu Kachari and Others
Gauhati High Court · (2000) 1 GLT 262
Assam Land and Revenue Regulation, 1886 — Section 160, 161, 164Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts24 Nov 1999Allowed
Hindustan Fertiliser Corporation Ltd. Vs Nakul Chandra Borkakoti
Gauhati High Court · (2000) 1 GLT 141 : (2000) 2 LLJ 1212
High Courts22 Nov 1999Allowed
Laxmi Rani Barman Vs Dilip Kr. Sarkar
Gauhati High Court · (2000) 1 GLT 249
High Courts22 Nov 1999Allowed
A.R. Kothari Vs Bharati Narzari (Smti)
Gauhati High Court · (2000) 1 GLT 530
High Courts22 Nov 1999Allowed
Jalal Nagar Tea Estate Pvt. Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 270
Constitution of India, 1950 — Article 226, 227Land Ceiling Act, 1956 — Section 16, 17, 7(6)