High Courts15 Jun 1999Dismissed
Abdul Bari (Md.) Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 31
Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 15, 7Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 941 of 1,245
High Courts11 Jun 1999
Union of India (UOI) and Others Vs Banka Behari Nath
Gauhati High Court · (1999) 3 GLR 201
Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 302, 323, 325, 34
High Courts11 Jun 1999Dismissed
Faringa Chakma and Others Vs State of Tripura
Gauhati High Court · (2000) CriLJ 481 : (1999) 2 GLT 589
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Jun 1999
Iswar Prasanna Hazarika Vs Moni Kr. Subba and Others
Gauhati High Court · (1999) 3 GLT 612
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Constitution of India, 1950 — Article 324Representation of the People Act, 1951 — Section 109, 110, 16, 17, 19
High Courts11 Jun 1999Allowed
Gopendra Kr. Malakar Vs State of Tripura and Another
Gauhati High Court · (1999) 3 GLT 141
Constitution of India, 1950 — Article 309Tripura Public Service Commission (Exemption from Consultation) Regulations, 1973 — Regulation 5(1)
High Courts10 Jun 1999
Chouthmal Agarwalla Vs State of Assam
Gauhati High Court · (1999) 2 GLT 230
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts10 Jun 1999Allowed
Rana Borah Vs State of Assam
Gauhati High Court · (1999) 2 GLT 225
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 100, 105, 3, 5Penal Code, 1860 (IPC) — Section 100, 102, 299, 304, 99
High Courts10 Jun 1999Allowed
State of Assam and Others Vs Bisheswar Chattapadhya and Others
Gauhati High Court · (1999) 2 GLT 221
Assam Land (Requisition and Acquisition) Act, 1964 — Section 11(1), 11(2), 11A, 16, 17(1)
High Courts10 Jun 1999Allowed
Indian Oil Corporation and Others Vs Deka Consultancy and Agency Services
Gauhati High Court · (1999) 2 GLT 217
Constitution of India, 1950 — Article 226
High Courts10 Jun 1999Dismissed
Pradip Chao Vs State of Assam
Gauhati High Court · (1999) 2 GLT 188
Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
High Courts09 Jun 1999
Moirangthem Digendra Singh Vs State of Manipur and Others
Gauhati High Court · (2000) 1 GLT 215
Constitution of India, 1950 — Article 226
High Courts09 Jun 1999Allowed
State of Manipur Vs K.H. Jasobanta Singh
Gauhati High Court · (1999) 3 GLT 590
High Courts09 Jun 1999Allowed
State of Manipur and Others Vs L. Raikham @ R.K. Leiri
Gauhati High Court · (1999) 2 GLT 516
High Courts07 Jun 1999Dismissed
Sarubala Pal and Others Vs Amiya Bhusan Pal and Others
Gauhati High Court · (1999) 3 GLT 130
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 6 Rule 2, Order 6 Rule 3, Order 6 Rule 4, Order 7 Rule 11Income Tax Act, 1961 — Section 171
High Courts04 Jun 1999Allowed
All Assam Zarda Merchants Association and Another Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 568
Assam General Sales Tax Act, 1993 — Section 8(1)
High Courts04 Jun 1999
Commissioner of Income Tax Vs M.L. Agarwalla
Gauhati High Court · (2000) 159 CTR 410 : (1999) 2 GLT 159 : (1999) 238 ITR 603
Income Tax Act, 1961 — Section 256, 256(1), 32A
High Courts04 Jun 1999Dismissed
Kamal Jain Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 4
Assam General Sales Tax Act, 1993 — Section 74Constitution of India, 1950 — Article 14, 19, 301
High Courts03 Jun 1999
Jogeswar Borah Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 579
Constitution of India, 1950 — Article 226
High Courts02 Jun 1999
Nupur Saha and Others Vs Gobind Chandra Paul
Gauhati High Court · (1999) 3 GLT 149
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379, 384, 418
High Courts02 Jun 1999Allowed
Phanindra Dutta Vs Harendra Nath Das Ors.
Gauhati High Court · (1999) 2 GLT 166
Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 15, 15(1)Evidence Act, 1872 — Section 114, 3