High Courts28 Apr 1999
Kamal Ch. Talukdar Vs State of Assam and Others
Gauhati High Court · (2001) 2 GLT 379
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 945 of 1,245
High Courts28 Apr 1999Allowed
Tagam Tamut and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1999) 2 GLT 294
Arunachal Pradesh Agriculture/Horticulture Service Rules, 1989 — Rule 8, 9Constitution of India, 1950 — Article 226
High Courts28 Apr 1999Dismissed
Subhash Project and Marketing Limited and Another Vs State of Mizoram and Others
Gauhati High Court · (1999) 2 GLT 274
Constitution of India, 1950 — Article 14, 226
High Courts28 Apr 1999Allowed
Kushal Kr. Talukdar Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 2 GLT 286
High Courts26 Apr 1999Allowed
Jorina Begum and Another Vs State of Assam and Others
Gauhati High Court · (2000) 1 GLT 592
Assam Services (Pension) Rules, 1969 — Rule 184, 185, 186, 187, 188
High Courts22 Apr 1999
Manik Bora Vs Ponaram Bora and Another
Gauhati High Court · (1999) 1 GLT 649
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Apr 1999
Bhupen Handique Vs Shyam Bala Medhi (Smti) and Others
Gauhati High Court · (1999) 1 GLT 606
High Courts20 Apr 1999
Arun Kr. Nath Vs State of Assam
Gauhati High Court · (1999) 2 GLT 197
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts19 Apr 1999Allowed
Jukti Kr. Baruah Vs Assam Co-op. Marketing and Consumer''s Federation and Others
Gauhati High Court · (1999) 3 GLT 69
High Courts09 Apr 1999
Sachindra Mohan Deka Raja Vs Sat Ram Bora
Gauhati High Court · (2002) 1 GLT 209
Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 73, 73
High Courts09 Apr 1999
N.E. Mercantile Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 1 GLT 569
Constitution of India, 1950 — Article 226
High Courts09 Apr 1999
K. Kumardhan Singh Vs Union of India (UOI) and Others
Gauhati High Court · AIR 2000 Guw 50 : (1999) 2 GLT 192
Assam Backward Classes Commission Act, 1993 — Section 1, 10Constitution of India, 1950 — Article 16, 16(4), 226, 246(3), 254National Commission for Backward Classes Act, 1993 — Section 1
High Courts09 Apr 1999
Bimalendu Dutta and Another Vs State of Tripura and Others
Gauhati High Court · (1999) 2 GLT 473
High Courts08 Apr 1999
Rakhal Chakraborty Vs Sanjib Kr. Roy
Gauhati High Court · (1999) 1 GLT 610
Specific Relief Act, 1963 — Section 16, 20
High Courts08 Apr 1999Allowed
Indian Oil Corporation Ltd. and Others Vs Lohti Chandra Gogoi
Gauhati High Court · (2000) 1 LLJ 1357
High Courts08 Apr 1999
Boken Jopir and Another Vs Tabur Jopir and Another
Gauhati High Court · (2000) 1 GLT 534
Assam Frontier (Administration of Justice) Act, 1945 — Section 38, 44, 46, 50
High Courts06 Apr 1999
Prem Mahali and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 1 GLT 503 : (2000) 1 LLJ 431
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts06 Apr 1999Allowed
Jamini Mohan Deka and Others Vs State of Assam and Others
Gauhati High Court · (1999) 2 GLT 444
High Courts05 Apr 1999
Abu Bakkar Ali (Md.) Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 633
Assam Forest Regulations, 1891 — Section 24, 25, 49(1), 49(2), 49(3)Constitution of India, 1950 — Article 226
High Courts05 Apr 1999Allowed
Dilip Kr. Sarkar Vs State of Tripura and Others
Gauhati High Court · (1999) 2 GLT 390
Citizenship Act, 1955 — Section 3