High Courts01 Apr 1999
B.R. Metal Ltd. and Others Vs Commissioner of Income Tax and Others
Gauhati High Court · (2000) 3 GLT 378 : (1999) 239 ITR 329
Income Tax Act, 1961 — Section 132A, 132A(1)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 946 of 1,245
High Courts01 Apr 1999Allowed
Sailova Sailo and Another Vs State of Mizoram and Others
Gauhati High Court · (1999) 2 GLT 469
Constitution of India, 1950 — Article 311(2)
High Courts01 Apr 1999
Navajyoti Modern Atta Mills and Others Vs F.C.I. and Others
Gauhati High Court · (1999) 1 GLT 574
Constitution of India, 1950 — Article 14
High Courts01 Apr 1999Allowed
Union of India (UOI) and Others Vs Debasish Chowdhury and Others
Gauhati High Court · (1999) 2 GLT 68
High Courts31 Mar 1999Allowed
R.K. Shanti Vs State of Manipur and Others
Gauhati High Court · (2000) 3 GLT 372
High Courts31 Mar 1999Allowed
Sabinus Ignatius Ekka and Others Vs State of Assam and Another
Gauhati High Court · AIR 2000 Guw 86 : (1999) 1 GLT 426
Assam Aided College Management Rules, 1976 — Rule 2, 3Constitution of India, 1950 — Article 14Dibrugarh University Act, 1965 — Section 22(2)
High Courts31 Mar 1999Dismissed
Lepa Ram Boro and Others Vs Nabin Chandra Boro and Others
Gauhati High Court · (2000) 1 GLT 237
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2, Order 8 Rule 6A, 100Specific Relief Act, 1963 — Section 38
High Courts30 Mar 1999Dismissed
Civil Liberties and Human Rights Organisation Vs Thoudam Narendra Singh @ (Noren) and Others
Gauhati High Court · (1999) 3 GLT 576
Armed Forces (Assam and Manipur) Special Powers Act, 1958 — Section 3, 6Arms Act, 1959 — Section 25(1)Central Reserve Police Force Act, 1949 — Section 3(1)
High Courts30 Mar 1999Allowed
Lalrinawama and Others Vs State of Mizoram and Others
Gauhati High Court · (1999) 2 GLT 466
Mizoram Transport Department (Group C posts) Recruitment Rules, 1988 — Rule 7Motor Vehicles Act, 1988 — Section 213, 213(4)
High Courts30 Mar 1999
Umesh Sharma Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 549
Constitution of India, 1950 — Article 14, 226
High Courts30 Mar 1999Dismissed
National Textile Corporation (WBABO) Ltd. Vs Presiding Officer, Labour Court and Others
Gauhati High Court · (1999) 1 GLT 658 : (1999) 2 LLJ 1397
Industrial Disputes Act, 1947 — Section 10, 33(2)
High Courts30 Mar 1999
Ratan Ch. Medhi and Others Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 622
Assam Weights and Measures Services Rules, 1981 — Rule 11, 13, 16, 17, 27Constitution of India, 1950 — Article 16, 226, 309
High Courts26 Mar 1999
Siraj Ali (MD) Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 2 GLT 519
Border Security Force Rules, 1969 — Rule 19, 19(1)Central Civil Services (Pension) Rules, 1972 — Rule 49(2)Civil Procedure Code, 1908 (CPC) — Section 80
High Courts26 Mar 1999
Badal Debnath Vs State of Tripura and Others
Gauhati High Court · (1999) 1 GLT 489
High Courts26 Mar 1999
Paritosh Saha and Others Vs State of Tripura and Others
Gauhati High Court · (1999) 1 GLT 468
Constitution of India, 1950 — Article 14, 16, 16(1), 16(4), 330
High Courts26 Mar 1999Dismissed
Bongaigaon Refinery and Petro-chemicals Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1999) 239 ITR 871
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 220(6)
High Courts25 Mar 1999Allowed
Sukhvinder Singh Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 3 GLT 551
Central Industrial Security Force Rules, 1969 — Rule 31, 32, 34Constitution of India, 1950 — Article 14, 226
High Courts25 Mar 1999
Commissioner of Income Tax Vs Deha Assam Tea Co. (P) Ltd.
Gauhati High Court · (2000) 241 ITR 555
Income Tax Act, 1961 — Section 32, 32A
High Courts25 Mar 1999Dismissed
Hav. Saisang Salio and Others Vs State of Mizoram and Others
Gauhati High Court · (1999) 2 GLT 471
Constitution of India, 1950 — Article 14, 16, 226
High Courts25 Mar 1999
Bakuli Deka Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 654
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 6, 6(1), 6(2)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420