High Courts02 Jul 1999Allowed
Sandhya Goswami and Others Vs Bani Choudhary and Another
Gauhati High Court · (1999) 3 GLT 25 : (2000) 2 LLJ 585
Workmens Compensation Act, 1923 — Section 4(1)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 939 of 1,245
High Courts02 Jul 1999Dismissed
Chaya Rani Das and Others Vs Bireswar Rudra Paul
Gauhati High Court · (1999) 2 GLT 600
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(2), Order 26 Rule 9, 75
High Courts02 Jul 1999Allowed
Garjan Bullutjan Matchyajibi Samabai Samity Ltd. Vs State of Assam and Others
Gauhati High Court · AIR 2000 Guw 7 : (1999) 2 GLT 537
Constitution of India, 1950 — Article 14
High Courts02 Jul 1999Dismissed
Nandini Sarma Vs Assam Administrative Tribunal and Others
Gauhati High Court · (1999) 3 GLT 7
Assam Public Service (Ad-hoc) Appointment Rules, 1986 — Regulation 3(1), 3(1)Assam Services (Revision of Pay) Rules, 1990 — Rule 7Constitution of India, 1950 — Article 14, 226
High Courts01 Jul 1999Allowed
Gouri Sengupta Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 601
High Courts01 Jul 1999Allowed
Mahammed Ali and Others Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 23
High Courts01 Jul 1999
Bhadreswar Tanti Vs Election Commission of India and Others
Gauhati High Court · (1999) 3 GLT 19
Conduct of Elections Rules, 1961 — Rule 86, 87, 88, 89, 89(1)Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 10A, 11, 77, 78, 8A
High Courts01 Jul 1999
D.K. Deb Roy Vs State of Assam and Others
Gauhati High Court · (2000) CriLJ 2057 : (1999) 3 GLT 50
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 173Criminal Rules of Practice and Circular Orders, 1990 — Rule 225
High Courts01 Jul 1999
Legal Heirs of Dr.Amalendu Das Vs Indchem A.T.Ltd.and Ors.
Gauhati High Court · (1999) 3 GLJ 314
Consumer Protection Act, 1986 — Section 2(1)(d), 2(1)(d), 2(1)(g), 2(1)(g), 2(1)(o)
High Courts01 Jul 1999Allowed
129 Haria Dablong Min Mahal Samabai Samity Limited Vs Assam Fisheries Development Corporation Limited and Others
Gauhati High Court · (1999) 2 GLT 620
Constitution of India, 1950 — Article 12
High Courts29 Jun 1999
Mohendra Nath Bora Vs Chief Executive Officer, Assam Cadre Managment of Co-Op. Society and Others
Gauhati High Court · (2001) 2 GLT 473
Constitution of India, 1950 — Article 12, 226
High Courts29 Jun 1999Dismissed
Chandmari Tea Co. and Another etc. Vs State of Assam and Others
Gauhati High Court · AIR 2000 Guw 13 : (1999) 2 GLT 523
Constitution of India, 1950 — Article 14Wild Life (Protection) Act, 1972 — Section 26A, 35
High Courts29 Jun 1999
Manager, Numaligarh Tea Estate Vs Presiding Officer, Labour Court and Another
Gauhati High Court · (1999) 3 GLT 46
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 7
High Courts29 Jun 1999
Bhagirathi Saloi Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 621
Assam Secondary Education (Provincialised) Service (Amendment) Rules, 1991 — Rule 9
High Courts29 Jun 1999
Arunendu Deb Vs State of Tripura and Others
Gauhati High Court · (1999) 3 GLT 313
High Courts28 Jun 1999
Rajib Bhattacharjee Vs Union of India (UOI) and Others
Gauhati High Court · (2000) ACJ 1336 : (1999) 2 GLT 597
Civil Procedure Code, 1908 (CPC) — Section 115, 25Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 158, 166, 169, 173, 176
High Courts28 Jun 1999Allowed
Binita Sarma Vs Biren Kumar and Others
Gauhati High Court · (2000) ACJ 417
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 158, 166
High Courts26 Jun 1999
Ram Krishna Das Vs Divisional Manager, Oriental Insurance Co.Ltd.and Another
Gauhati High Court · (1999) 3 GLJ 319 : (1999) 2 GLT 10
High Courts26 Jun 1999
Niranjan Ghose Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 299
Administrative Tribunals Act, 1985 — Section 14, 14(1), 3All India Services (Conduct) Rules, 1968 — Rule 3All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 6(1)(b)(i)
High Courts25 Jun 1999
Dilip Kr. Das Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 54
Assam Civil Services (Conduct) Rules, 1965 — Rule 3Constitution of India, 1950 — Article 129, 235Contempt of Courts Act, 1971 — Section 10, 12, 15