High Courts02 Jun 1999Allowed
Management of Teok Tea Estate Vs P.O., Labour Court and Another
Gauhati High Court · (1999) 2 GLT 213 : (2000) 1 LLJ 814
Industrial Disputes Act, 1947 — Section 16, 17, 17A, 33, 33A
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 942 of 1,245
High Courts28 May 1999Allowed
Barun Ch. Deka and Others Vs State of Assam and Another
Gauhati High Court · (1999) 2 GLT 264
Constitution of India, 1950 — Article 12, 14, 16, 226
High Courts28 May 1999Dismissed
All Manipur DIC Supervisors Association Vs State of Manipur and Others
Gauhati High Court · (2000) 1 GLT 374
Constitution of India, 1950 — Article 226
High Courts28 May 1999Dismissed
Gauri Sankara and Another Vs Dr. Farida Begum and Others
Gauhati High Court · (2000) 3 GLT 404
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 11Assam Urban Areas Rent Control Act, 1972 — Section 5Transfer of Property Act, 1882 — Section 108, 109
High Courts28 May 1999Allowed
Yumnam Saratchandra Singh Vs State of Manipur and Others
Gauhati High Court · (2001) 2 GLT 175
Pension Rules — Rule 13
High Courts27 May 1999Allowed
State of Assam and Others Vs D.K. Sarma and Another
Gauhati High Court · (1999) 2 GLT 107
High Courts27 May 1999Allowed
Commandant, 60 BN CRPF and Others Vs J.K. Medhi
Gauhati High Court · (1999) 2 GLT 175
Central Reserve Police Force Act, 1949 — Section 11(1)Constitution of India, 1950 — Article 14
High Courts27 May 1999Allowed
Smt. Bina Rani Banik Vs Pradip Kr. Banik
Gauhati High Court · AIR 1999 Guw 139 : (2001) 1 DMC 413 : (2000) 1 GLT 559
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13
High Courts26 May 1999Allowed
Tamsenleima Waikhom Vs State of Manipur and Others
Gauhati High Court · (2000) 3 GLT 94
Manipur MBBS/BDS Entrance Examination (Selection of Candidates) Rules, 1993 — Rule 13, 15
High Courts26 May 1999
Md. Ashan Ali Vs Musstt. Junagar Begum
Gauhati High Court · (2000) 1 DMC 680 : (1999) 2 GLT 536
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts26 May 1999
Md. Ashan Ali Vs Musstt. Junagar Begum and Others
Gauhati High Court · (1999) CriLJ 4214
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488
High Courts26 May 1999
Commissioner of Income Tax Vs Satyanarayan Sikaria
Gauhati High Court · (1999) 238 ITR 855 : (2000) 108 TAXMAN 41
Income Tax Act, 1961 — Section 171, 24(1), 256
High Courts25 May 1999Dismissed
Ingudam Lukhoi Singh and Another Vs Ingudam Tomba Singh and Others
Gauhati High Court · (1999) 3 GLT 272
Civil Procedure Code, 1908 (CPC) — Section 100, 100(3), 100(5)Manipur Municipalities Act, 1976 — Section 196, 196(1)
High Courts24 May 1999Allowed
Karam Bimol Singh and Others Vs State of Manipur and Others
Gauhati High Court · (2000) 1 GLT 566
Constitution of India, 1950 — Article 226
High Courts24 May 1999Allowed
Prabin Daimary and Others Vs State of Assam and Others
Gauhati High Court · (1999) 2 GLT 104
National Security Act, 1980 — Section 3(2)
High Courts21 May 1999
Jhumarmal Jain Vs Union of India (UOI)
Gauhati High Court · (2000) 120 ELT 307 : (2000) 1 GLT 545
Customs Act, 1962 — Section 111, 112B, 27A
High Courts21 May 1999Allowed
Nathuni Singh Vs Deputy Commissioner and Another
Gauhati High Court · (1999) 3 GLT 604
Assam Forest Regulations, 1891 — Regulation 25, 40, 41, 51
High Courts21 May 1999Allowed
Ram Sankar Bhattacharjee Vs Gauhati High Court and Others
Gauhati High Court · (1999) 2 GLT 327
Constitution of India, 1950 — Article 14, 229(1)Gauhati High Court (The High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura) Appointment, Condition of Service and Conduct) Rules, 1967 — Rule 173, 6, 90
High Courts20 May 1999Allowed
Rina Nandi Vs Amit Nandi
Gauhati High Court · (1999) 3 GLR 454
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 13, 13(1)(A)