High Courts10 Mar 1999Allowed
Rajendra Singh Kothari Vs Lakhpat Raj Singhvi
Gauhati High Court · (1999) 2 GLT 269
Civil Procedure Code, 1908 (CPC) — Section 107, 35A
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 948 of 1,245
High Courts09 Mar 1999Allowed
Jyotish Talukdar Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 2 GLT 400
Constitution of India, 1950 — Article 226
High Courts09 Mar 1999
Kumar Kaibarta Gaonmin Silpa Samabai Samity Ltd. Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 276
Constitution of India, 1950 — Article 226
High Courts09 Mar 1999
Dadhi Kalita Vs State of Assam and Others
Gauhati High Court · (1999) 2 GLT 417
Assam Elementary Education (Provincialisation) Act, 1974 — Section 27Assam Elementary Education (Provincialisation) Services and Conduct Rules, 1981 — Rule 5Assam Secondary Education (Provincialisation) Act, 1977 — Section 3(3)
High Courts09 Mar 1999Allowed
Assam Brookes Ltd. Vs Lal Bahadur
Gauhati High Court · (1999) 2 GLT 422
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 2Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14, 100
High Courts09 Mar 1999
Dhiren Kumar Nath Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 411
High Courts08 Mar 1999Allowed
Surendra Singh and Others Vs State of Assam and Others
Gauhati High Court · AIR 1999 Guw 131 : (1999) 1 GLT 508
Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 2(2), 3, 4(2), 7(4)Constitution of India, 1950 — Article 226
High Courts08 Mar 1999
Commissioner of Taxes Vs B.R.P.L.
Gauhati High Court · (1999) 1 GLT 224
Assam (Sales of Petroleum and Petroleum Products, including Motor Spirit and Lubricants) Taxation Act, 1955 — Section 11(3)
High Courts08 Mar 1999Allowed
Nomal Chandra Gogoi Vs Sonmai Saikia
Gauhati High Court · (2002) 1 GLT 472
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 91, Order 21 Rule 97, Order 21 Rule 97(2)
High Courts05 Mar 1999Dismissed
Shivam Enterprises and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 2 GLT 445
Constitution of India, 1950 — Article 131
High Courts01 Mar 1999Dismissed
V. Weapon Zimk Vs M. Horam (DR.) and Others
Gauhati High Court · (1999) 2 GLT 506
Representation of the People Act, 1951 — Section 109, 110, 80A, 80A(2), 83
High Courts26 Feb 1999
Prabir Sarkar and Others Vs State of Tripura
Gauhati High Court · (1999) 1 GLT 361
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 428Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113(B)
High Courts26 Feb 1999Allowed
Malpani Food Products Pvt. Ltd. Vs State of Assam and Others
Gauhati High Court · (1999) 2 GLR 261
Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 3, 3(1), 3(2), 3(3), 4(1)Assam Land (Requisition and Acquisition) Rules, 1964 — Rule 5Assam Land and Revenue Regulation, 1886 — Section 50, 51, 52
High Courts26 Feb 1999
Arun Ch. Sharma Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 404
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 6(1)Constitution of India, 1950 — Article 226
High Courts25 Feb 1999
Bosabari Tea Estates Pvt. Ltd. Vs Auro Tea Co. Ltd.
Gauhati High Court · (1999) 3 GLT 73
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 2(1), 36, 37, 5, 8Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1
High Courts25 Feb 1999
Ellora Borthakur (Dr.) Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 265
Assam Medical Colleges (Regulation of Admission to Post Graduate Courses) Rules, 1997 — Rule 4(ii)
High Courts25 Feb 1999
Mahalaxmi Aluminium Industries Vs Tirthamayee Aluminium Products
Gauhati High Court · (1999) 1 GLT 495
Constitution of India, 1950 — Article 226Trade and Merchandise Marks Act, 1958 — Section 2, 21, 27(2), 28, 29
High Courts24 Feb 1999
Cachar Gramin Bank and Others Vs Dhurjati Chakraborty
Gauhati High Court · (1999) 1 GLT 208
High Courts23 Feb 1999
Dhanhazarika Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 280