Medical College of Assam and Regional Dental College (Regulation of Admission of Under Graduate Students) Rules, 1996 — Rule 3, 3(2), 6Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 26, 31, 32, 33

Read judgment

High Courts03 Sept 1999

Budhindra Nath Sarma Vs Commissioner of Income Tax

Gauhati High Court · (1999) 240 ITR 35

Income Tax Act, 1961 — Section 153, 153(1), 258, 271(1)

Read judgment

High Courts03 Sept 1999Dismissed

Subodh Sharma Vs Union of India (UOI) and Others

Gauhati High Court · (1999) 3 GLT 190

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11

Read judgment

High Courts01 Sept 1999Allowed

Lipika Roy Vs State of Assam and Others

Gauhati High Court · (1999) 3 GLT 173

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)

Read judgment

High Courts01 Sept 1999Dismissed

Niranjan Shil Vs The State of Tripura

Gauhati High Court · (1999) CriLJ 4498 : (1999) 3 GLT 462

Criminal Procedure Code, 1973 (CrPC) — Section 313, 464Penal Code, 1860 (IPC) — Section 149, 302, 304, 326, 34

Read judgment

High Courts01 Sept 1999Partly Allowed

Food Corporation of India and Another Vs Sujit Roy

Gauhati High Court · AIR 2000 Guw 61 : (1999) 3 GLT 481

Constitution of India, 1950 — Article 226, 299Contract Act, 1872 — Section 5

Read judgment

High Courts30 Aug 1999

Maheshpur Tea Industries (P) Ltd. and Others Vs Mantala Tea Co. Ltd. and Others

Gauhati High Court · (1999) 3 GLT 534

Civil Procedure Code, 1908 (CPC) — Section 100, 100(1), 100(3), 100(4), 100(5)State Financial Corporations Act, 1951 — Section 29Transfer of Property Act, 1882 — Section 58, 69

Read judgment

High Courts27 Aug 1999

D.H.S.K. Law College and Others Vs Bar Council of India and Others

Gauhati High Court · (1999) 3 GLT 517

Advocates Act, 1961 — Section 24(1)Bar Council of India Rules, 1975 — Rule 12, 12(1), 12(2), 13, 8

Read judgment

High Courts26 Aug 1999Allowed

Subhas Chanda and Others Vs Sarbjaya Sen (Chanda)

Gauhati High Court · (2000) 3 GLT 375

Criminal Procedure Code, 1973 (CrPC) — Section 473, 482, 91Penal Code, 1860 (IPC) — Section 323, 324, 34, 342, 406

Read judgment

High Courts25 Aug 1999Dismissed

Dilip Kumar Roy and Others Vs UCO Bank and Others

Gauhati High Court · (2000) 1 GLT 241

Read judgment

High Courts25 Aug 1999Allowed

Assam Apex Handicraft and Marketing Co-operative Society Ltd. and Another Vs State of Assam and Others

Gauhati High Court · AIR 2000 Guw 35 : (1999) 3 GLT 220

Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts25 Aug 1999

Commissioner of Income Tax Vs Smt. Amiya Bala Paul

Gauhati High Court · (2000) 160 CTR 133 : (1999) 3 GLT 240 : (1999) 240 ITR 378

Civil Procedure Code, 1908 (CPC) — Section 75Income Tax Act, 1961 — Section 131, 133, 133(6), 142, 142(2)

Read judgment

High Courts24 Aug 1999

Ekendra Brahma Vs State of Assam and Others

Gauhati High Court · (2000) 2 GLT 59

Mysore State Civil Services (General Recruitment) Rules, 1957 — Rule 4(3), 6(5), 7(3)

Read judgment

High Courts23 Aug 1999

Aman Metrograph (I) Pvt. Ltd. and Others Vs Union of India (UOI) and Others

Gauhati High Court · (1999) 3 GLT 208

Assam Co-operative Societies Act, 1949 — Section 63Assam Land and Revenue Regulation, 1886 — Section 154Banking Regulation Act, 1949 — Section 2, 3, 5, 56

Read judgment

High Courts20 Aug 1999

Paolun Tuboi and Another Vs State of Manipur and Others

Gauhati High Court · (1999) 3 GLT 557

Constitution of India, 1950 — Article 25, 26, 27, 28, 29

Read judgment

High Courts20 Aug 1999

Assam Leather Industry Vs Union of India (UOI) and Others

Gauhati High Court · (2001) 104 CompCas 115 : (1999) 3 GLT 333

Constitution of India, 1950 — Article 14, 248, 323A, 323B, 371ANagaland Administration of Justice Rules, 1937 — Rule 33Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 25, 28, 31

Read judgment