High Courts22 Sept 1999
Bithika Basu (Sarkar) Vs State of Tripura and Others
Gauhati High Court · (2000) 1 GLT 76
Land Acquisition Act, 1894 — Section 11, 30, 4, 54, 6Tripura Land Revenue and Land Reforms Act, 1960 — Section 130, 133, 134, 135, 136
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 935 of 1,245
High Courts17 Sept 1999Allowed
Low Veikhui Vs State of Manipur and Others
Gauhati High Court · (2000) 1 GLT 509
Constitution of India, 1950 — Article 14, 16Employment Exchanges (Compulsory Notification of Vacancies) Rules, 1960 — Rule 5
High Courts17 Sept 1999
National Insurance Co. Ltd. and Others Vs Sabita Gope and Others
Gauhati High Court · (2000) ACJ 1153 : (2000) 1 GLT 27 : (2000) 1 LLJ 1375
Workmens Compensation Act, 1923 — Section 3, 4, 4A
High Courts17 Sept 1999Allowed
Madhab Kalita Vs State of Assam
Gauhati High Court · (2001) 1 GLT 667
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 36(1), 41, 42, 43
High Courts17 Sept 1999
Pawan Garh and Others Vs State of Assam
Gauhati High Court · (1999) 3 GLT 539
Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Sept 1999Allowed
Low Veikhui Vs State of Manipur and Another
Gauhati High Court · (2000) 1 GLT 492
High Courts16 Sept 1999Dismissed
Hydar Ali Vs Regia Begum (Mustti)
Gauhati High Court · (2000) 1 GLT 512
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 127
High Courts16 Sept 1999Allowed
Madan Chandra Brahma Vs Central Bank of India and Others
Gauhati High Court · (2000) 1 GLT 552
Central Bank of India (Officers) Service Regulations, 1979 — Regulation 19Central Bank of India (Officers) Service Rules, 1979 — Rule 1
High Courts16 Sept 1999Dismissed
R. Lalramthanga and Another Vs State of Mizoram and Others
Gauhati High Court · AIR 2000 Guw 59
Lushai Hills District (Village Councils) Act, 1953 — Section 3(3)
High Courts14 Sept 1999Allowed
M. Sharatchandra Singh and Another Vs State of Manipur and Others
Gauhati High Court · (2004) 1 BC 540 : (2003) 3 GLR 475
Constitution of India, 1950 — Article 14
High Courts14 Sept 1999
Abdul Matin (Md.) Vs A.S.E.B. and Others
Gauhati High Court · (1999) 3 GLT 179
Constitution of India, 1950 — Article 226
High Courts14 Sept 1999
Manoj Prasad Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 640
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 10, 20, 28, 3, 3(2)
High Courts13 Sept 1999Dismissed
Ziaur Rahman and Others Vs National Airport Authority and Others
Gauhati High Court · (2000) 1 GLT 543
Constitution of India, 1950 — Article 226
High Courts12 Sept 1999
N. Rupoban Singh and Another Vs State of Manipur and Others
Gauhati High Court · (2001) 3 GLT 292
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 15(1), 15(2), 18(5), 29A
High Courts10 Sept 1999Dismissed
Fatiur Ali Vs Central Bureau of Investigation
Gauhati High Court · (2000) CriLJ 2182
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 227, 228(1), 397Penal Code, 1860 (IPC) — Section 107, 107(2), 114, 302
High Courts10 Sept 1999Allowed
Bhagaban Talukdar Vs Union of India (UOI) and Others
Gauhati High Court · (2000) 2 GLT 51
Army Act, 1950 — Section 40, 41, 71, 73Army Rules, 1954 — Rule 124, 22(3)
High Courts08 Sept 1999
Mayanglambam Saratchandra Singh Vs State of Mainipur and Others
Gauhati High Court · (2000) 2 GLT 425
Constitution of India, 1950 — Article 226
High Courts08 Sept 1999
Lohit Chandra Kalita Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 203
Assam Services (Pension) Rules, 1969 — Rule 184, 185, 186, 187, 188Constitution of India, 1950 — Article 300A, 311
High Courts07 Sept 1999Dismissed
Jailal Saithal Vs State of Tripura and Others
Gauhati High Court · (1999) 3 GLT 469
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 23, 24Constitution of India, 1950 — Article 226
High Courts07 Sept 1999
Jawaharalal Bhattacharjee Vs State of Tripura
Gauhati High Court · (1999) 3 GLJ 365 : (1999) 3 GLT 473