COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 937 of 1,245

High Courts19 Aug 1999

Assam Tea Plantation Provident Fund and Pension Fund Scheme and Another Vs Gauhati Municipal Corpn. and Others

Gauhati High Court · (2000) 1 GLT 116

Constitution of India, 1950 — Article 226Gauhati Municipal Corporation Act, 1969 — Section 156, 156(3), 156(4), 156(5)

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High Courts19 Aug 1999

Bidhan Nath Parijat Kusum Nath and Others Vs State of Assam

Gauhati High Court · (2000) CriLJ 1144 : (1999) 3 GLT 246

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

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High Courts19 Aug 1999

Upendra Singh and Others Vs State of Assam and Others

Gauhati High Court · (1999) 3 GLR 420

Constitution of India, 1950 — Article 226

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High Courts19 Aug 1999

Md. Meraj Alarm (Dr.) Vs State of Assam and Others

Gauhati High Court · (1999) 3 GLT 255

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High Courts18 Aug 1999

Yanbemo Lotha Vs State of Nagaland

Gauhati High Court · (2000) 1 GLJ 73

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High Courts18 Aug 1999Allowed

Jadav Soap Works and Others Vs Union of India (UOI) and Others

Gauhati High Court · AIR 2000 Guw 47 : (1999) 3 GLT 513

Air (Prevention and Control of Pollution) Act, 1981 — Section 31A

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High Courts17 Aug 1999Dismissed

Abdul Mazid Vs State of Assam and Another

Gauhati High Court · (2001) 1 GLT 135

Assam Secretariat Subordinate Service Rules, 1963 — Rule 12, 24, 7(1), 8(2), 8(3)Constitution of India, 1950 — Article 226

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High Courts17 Aug 1999

Commissioner of Income Tax Vs Assam Asbestos Ltd.

Gauhati High Court · (2000) 1 GLT 168 : (1999) 240 ITR 297

Income Tax Act, 1961 — Section 256, 37(2A)

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High Courts17 Aug 1999Allowed

Bhupen Chandra Boro Vs Union of India (UOI) and Others

Gauhati High Court · (2000) 1 GLT 548

Central Reserve Police Force Act, 1949 — Section 10, 11, 11(1), 9Central Reserve Police Force Rules, 1955 — Rule 27

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High Courts13 Aug 1999Dismissed

Ratan Debnath Vs State of Tripura

Gauhati High Court · (2000) CriLJ 237 : (1999) 3 GLT 182

Criminal Procedure Code, 1973 (CrPC) — Section 145, 161, 300, 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts12 Aug 1999

Kulendra Keot and Others Vs State of Assam and Others

Gauhati High Court · (1999) 3 GLT 167

Constitution of India, 1950 — Article 14, 16, 226

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High Courts11 Aug 1999

Dilip Das Gupta Vs Food Corporation of India and Others

Gauhati High Court · (1999) 3 GLT 284

Constitution of India, 1950 — Article 14

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High Courts11 Aug 1999Dismissed

Biswanath Pachi and Others Vs State of Assam

Gauhati High Court · (1999) 3 GLT 124

Penal Code, 1860 (IPC) — Section 147, 34, 366, 376, 458

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High Courts10 Aug 1999Dismissed

N. Kshiroda Devi Vs State of Manipur and Others

Gauhati High Court · (2000) 2 GLT 337

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 14, 14(2)

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High Courts10 Aug 1999

Surya Prakash Maheswari Vs State of Assam

Gauhati High Court · (2000) 1 GLJ 98

Assam General Sales Tax Act, 1993 — Section 22, 22

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High Courts10 Aug 1999

Gautam Uzir and Another Vs Gauhati Municipal Corpn. and Others

Gauhati High Court · (1999) 3 GLT 110

Constitution of India, 1950 — Article 21

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High Courts10 Aug 1999Allowed

North Goalpara Motor Workers'' Cooperative Society Ltd. Vs New India Assurance Co. Ltd. and Others

Gauhati High Court · (2000) ACJ 1051 : (1999) 3 GLT 176

Explosive Substances Act, 1908 — Section 3, 4Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3

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High Courts06 Aug 1999Dismissed

Konsam Ningol Mikoi Devi and Another Vs Kumam Achouba Singh and Others

Gauhati High Court · (2000) 3 GLT 330

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 96

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High Courts06 Aug 1999Allowed

Neherul Ali Vs State of Assam

Gauhati High Court · (2000) 1 GLT 208

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts05 Aug 1999

Bimal Deb and Others Vs Ashok Ch. Dey @ Ashok Kr. Dey

Gauhati High Court · (1999) 3 GLT 477

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 3, 115, 115(1)(C)Limitation Act, 1963 — Section 5

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