High Courts05 Aug 1999
Chairman, ONGC and Others Vs Allauddin Ahmed and Another
Gauhati High Court · (1999) 3 GLT 117
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 938 of 1,245
High Courts04 Aug 1999Dismissed
Prasanna Mahanta and Others Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 108
Constitution of India, 1950 — Article 226
High Courts03 Aug 1999Allowed
Smt. Nridhaniya Devi Vs Union of India (UOI)
Gauhati High Court · (2000) ACJ 1519 : AIR 2000 Guw 4 : (1999) 3 GLT 216
Railways Act, 1989 — Section 124, 2(31)
High Courts03 Aug 1999Dismissed
Eastern Bhutan Coal Company Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 3 GLT 113
High Courts03 Aug 1999Partly Allowed
Raghu Forwarding Agency and Another Vs Union of India (UOI) and Others
Gauhati High Court · AIR 2000 Guw 27 : (1999) 3 GLT 80
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115Railways Act, 1989 — Section 73, 78, 79
High Courts02 Aug 1999Dismissed
Nazimiuddin Ahmed and Others Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLR 281
Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3
High Courts31 Jul 1999
Lallacherra Tea Co. (P.) Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (2000) 160 CTR 54 : (1999) 239 ITR 611
Income Tax Act, 1961 — Section 115(2), 115J, 115J(1)
High Courts31 Jul 1999
Imtilepden Ao and Others Vs State of Nagaland and Others
Gauhati High Court · (1999) 3 GLT 104
High Courts30 Jul 1999Allowed
Thiyam Ningol Salam Ongbi Ramani Devi Vs District Magistrate Imphal and Others
Gauhati High Court · (2000) 3 GLT 489
Constitution of India, 1950 — Article 21, 22, 22(5), 226National Security Act, 1980 — Section 15, 3(2), 3(3)
High Courts28 Jul 1999Dismissed
Food Corporation of India Vs Presiding Officer and Another
Gauhati High Court · (2000) 1 GLT 570 : (2001) 3 LLJ 959
Evidence Act, 1872 — Section 106, 114Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts26 Jul 1999
United Assam Company Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 288
Assam Excise Act, 1910 — Section 19Assam Excise Rules, 1945 — Rule 178(4), 93, 94Constitution of India, 1950 — Article 226
High Courts26 Jul 1999
Lala Paite Vs State of Manipur and Others
Gauhati High Court · (1999) 3 GLT 236
Arms Act, 1959 — Section 25(1B)Constitution of India, 1950 — Article 22, 22(5)National Security Act, 1980 — Section 3(2), 3(3)
High Courts23 Jul 1999Allowed
Raju Kr. Dutta Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 3 GLT 276
Constitution of India, 1950 — Article 226Oil and Natural Gas Corporation (Conduct, Discipline and Appeal) Regulations, 1976 — Regulation 2, 36, 5
High Courts23 Jul 1999
Assam Bengal Carriers Limited Vs Commissioner of Income Tax
Gauhati High Court · (2000) 162 CTR 170 : (1999) 3 GLT 120 : (1999) 239 ITR 862
Companies Act, 1956 — Section 205Income Tax Act, 1961 — Section 115J, 115J(1A), 234B, 234C
High Courts22 Jul 1999Allowed
Lungsorei @ Nungsirei Kabui and Others Vs Special Secretary (Home), Govt. of Manipur and Others
Gauhati High Court · (1999) 3 GLT 507
Constitution of India, 1950 — Article 14, 16, 311, 311(2)Penal Code, 1860 (IPC) — Section 121, 122, 123, 124, 125
High Courts22 Jul 1999Dismissed
Dynesty Walford Ltd. Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 115 : (2000) 3 LLJ 1313
Industrial Disputes Act, 1947 — Section 2
High Courts22 Jul 1999Allowed
Jagadindra Arjun Vs Meghalaya State Electricity Board and Another
Gauhati High Court · (1999) 3 GLT 96
Electricity (Supply) Act, 1948 — Section 79Meghalaya Fundamental and Subsidiary Rules, 1984 — Rule 57Meghalaya State Electricity Board (Service) Regulations, 1996 — Regulation 81, 81(2)
High Courts22 Jul 1999
Shyamal Saikia Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 189
Constitution of India, 1950 — Article 226
High Courts21 Jul 1999Dismissed
United India Insurance Co. Ltd. Vs P. Ruilaiwung and Others
Gauhati High Court · (2001) ACJ 2053 : (1999) 3 GLT 554
Motor Vehicles Act, 1988 — Section 147, 173, 95
High Courts13 Jul 1999
SHREE SONAL GUM INDUSTRIES Vs INCOME TAX OFFICER
Gauhati High Court · (2001) 112 TAXMAN 509
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276B, 279