High Courts22 Feb 1999Dismissed
Sudhangshu Kr. Sarkar Vs State of Assam Ors.
Gauhati High Court · (1999) 2 GLT 210
Constitution of India, 1950 — Article 226Settlement of Fisheries Rules, 1953 — Rule 12, 13, 8
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 949 of 1,245
High Courts22 Feb 1999
Monoranjan Sutradhar Vs Subhashini Shil and Others
Gauhati High Court · (1999) 1 GLT 518
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 24, Order 8 Rule 6A, 21, 21(1)Court Fees Act, 1870 — Section 7Evidence Act, 1872 — Section 167
High Courts19 Feb 1999Allowed
Achom Angou Singh and Others Vs State of Manipur and Others
Gauhati High Court · (2000) 3 GLT 224
Assam Municipal Act, 1956 — Section 62, 62(1)Imphal Municipality Act, 1976 — Section 59, 59(1)Manipur Land Revenue and Land Reforms (allotment of land) Rules, 1962 — Rule 12, 18, 5(2)
High Courts19 Feb 1999Allowed
School Education Officers Association Vs State of Manipur and Another
Gauhati High Court · (1999) 3 GLT 327
Constitution of India, 1950 — Article 12, 14, 16, 309
High Courts18 Feb 1999
Hayat Ali Vs Hussammat Lalbanu and Others
Gauhati High Court · (1999) 2 GLT 492
Assam Temporarily (Settled Area) Tenancy Act, 1971 — Section 5, 51(1)Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Feb 1999Allowed
Narayan Ch. Saha Vs State of Assam
Gauhati High Court · (1999) 2 GLT 27
Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5(3)
High Courts15 Feb 1999
Ranendra Mohan Shome and Another Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 260
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 120B, 201, 417, 420, 464
High Courts11 Feb 1999Allowed
Tasraf Ali Vs State of Assam
Gauhati High Court · (1999) 2 GLR 196
Penal Code, 1860 (IPC) — Section 395, 396, 397
High Courts11 Feb 1999
Laishram Randhoni Devi Vs Gauhati High Court and Others
Gauhati High Court · (2000) 1 GLT 36
Constitution of India, 1950 — Article 14, 229
High Courts10 Feb 1999
Aditi Choudhury Vs State of Tripura and Others
Gauhati High Court · (1999) 1 GLT 147
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11(11)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 226, 311(2)
High Courts10 Feb 1999
Prasanta Paul Choudhury Vs Tripura Public Service Commission and Others
Gauhati High Court · (1999) 1 GLT 162
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 24Constitution of India, 1950 — Article 226, 311Evidence Act, 1872 — Section 35, 58
High Courts09 Feb 1999Allowed
Maya Rani Das and Another Vs Matasin Ali
Gauhati High Court · (1999) 2 GLT 164
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), 11
High Courts09 Feb 1999Dismissed
Madan Lal Sharma and Another Vs State of Assam
Gauhati High Court · (1999) CriLJ 2925 : (1999) 1 GLT 281
Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 17, 17(1), 19(7)Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts08 Feb 1999Allowed
Akan Chandra Das and Another Vs Md. Hussain and Another
Gauhati High Court · (2000) 1 GLT 186
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 140, 165, 166, 170
High Courts05 Feb 1999
M. Romen Singh Vs Smt. Daulousiru and Others
Gauhati High Court · AIR 1999 Guw 49 : (1999) 1 GLT 232
Constitution of India, 1950 — Article 225Gauhati High Court Civil Rules and Orders, 1992 — Rule 2, 2(2)
High Courts04 Feb 1999
Thienkholet and Others Vs Collector of Land Acqusition and D.C. and Others
Gauhati High Court · (1999) 2 GLT 489
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18
High Courts04 Feb 1999Allowed
Moheela Moran and Another Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 504
High Courts04 Feb 1999
Sakhina Khatun and Others Vs Sheikh Suleman and Others
Gauhati High Court · (1999) 1 GLT 447
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 Courts04 Feb 1999Allowed
Rajanikanta Das (DR.) Vs State of Assam and Others
Gauhati High Court · (1999) 2 GLT 95
Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1983 — Rule 83Assam Study Leave Rules, 1963 — Rule 14, 14(2), 3, 84Constitution of India, 1950 — Article 14, 311
High Courts03 Feb 1999Allowed
Gopal Chandra Saha Vs United India Insurance Co. Ltd. and Another
Gauhati High Court · (2000) ACJ 1001 : (1999) 1 GLT 68
Motor Vehicles Act, 1988 — Section 173