High Courts21 Jan 1999
Thermax Limited and Others Vs North Eastern Electric Power Corpn. Ltd. and Others
Gauhati High Court · (1999) 1 GLT 5
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 951 of 1,245
High Courts21 Jan 1999Dismissed
Smt. Khumukcham Ningol Chandam Ongbi Ibeton Devi and Others Vs Khumumchan Bishwasakha Singh and Another
Gauhati High Court · AIR 2000 Guw 69 : (1999) 3 GLT 266
Succession Act, 1925 — Section 63
High Courts21 Jan 1999Allowed
Thermax Ltd., Pune and Another Vs North Eastern Electric Power Corporation Ltd., Shillong and Others
Gauhati High Court · AIR 1999 Guw 90
Constitution of India, 1950 — Article 14, 226, 229
High Courts21 Jan 1999
Taba Taze Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1999) 1 GLT 347
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 20Constitution of India, 1950 — Article 14, 226
High Courts18 Jan 1999
Shyam Sundar Chowkhani and Others Vs Kajal Kanti Biswas and Others
Gauhati High Court · (1999) 1 GLT 19
Banking Companies Act, 1949 — Section 45(G)Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1Constitution of India, 1950 — Article 20(3)
High Courts18 Jan 1999Dismissed
Damodhar Bordoloi Vs Mrinalini Devi Trust Board and Others
Gauhati High Court · AIR 1999 Guw 53
Succession Act, 1925 — Section 118, 57, 59, 63
High Courts18 Jan 1999
Lamodhar Bordoloi Vs Narendra Nath Bordoloi and Others
Gauhati High Court · (1999) 1 GLT 247
Evidence Act, 1872 — Section 67, 68Registration Act, 1908 — Section 42, 43, 44, 45Succession Act, 1925 — Section 118, 2, 222, 222(2), 223
High Courts18 Jan 1999Allowed
Shyam Sundar Chowkhani alias Chandan and Others Vs Kajal Kanti Biswas and Others
Gauhati High Court · AIR 1999 Guw 101
Banking Companies Act, 1949 — Section 45(G)Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 114, 73
High Courts12 Jan 1999
Gouri Shankar Bahati Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 140
Assam Land and Revenue Regulation, 1886 — Section 147, 151, 40, 41, 41(2)Mikir Hills (Land and Revenue) (Fourth Amendment) Act, 1973 — Section 3
High Courts12 Jan 1999Allowed
Jaison Haokip Vs District Magistrate Imphal and Others
Gauhati High Court · (1999) 2 GLR 201
Constitution of India, 1950 — Article 22, 22(5), 226National Security Act, 1980 — Section 8
High Courts12 Jan 1999Dismissed
Panna Lal Saha Vs State of Tripura and Others
Gauhati High Court · AIR 1999 Guw 148 : (1999) 1 GLT 64
Constitution of India, 1950 — Article 15(4), 16, 226
High Courts12 Jan 1999Allowed
The Governing Body of Mayai Lambi College, Manipur Vs State of Manipur and Others
Gauhati High Court · AIR 2000 Guw 72 : (1999) 3 GLT 304
Manipur Education Code, 1982 — Rule 2, 27
High Courts11 Jan 1999
Jogeswar Rahang Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 1 GLT 76
Central Reserve Police Force Rules, 1955 — Rule 27Constitution of India, 1950 — Article 14
High Courts11 Jan 1999
Manindra Kumar Dey and Others Vs Mahendra Suklabaidya and Others
Gauhati High Court · (1999) 1 GLT 30
Benami Transactions (Prohibition) Act, 1988 — Section 4(1), 4(2)Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 63, 65, 66, 67, 73
High Courts11 Jan 1999Allowed
State of Assam and Others Vs Md. Nizamuddin Ahmed
Gauhati High Court · AIR 1999 Guw 62 : (1999) 1 GLT 174
Constitution of India, 1950 — Article 300Criminal Procedure Code, 1973 (CrPC) — Section 102, 457Seeds Act, 1966 — Section 20
High Courts11 Jan 1999
Swadesh Ranjan Dey Vs State of Tripura and Others
Gauhati High Court · (1999) 1 GLT 45
Constitution of India, 1950 — Article 226
High Courts08 Jan 1999Dismissed
Shiv Kr. Pandit and Others Vs State of Assam and Others
Gauhati High Court · AIR 1999 Guw 68 : (1999) 2 GLT 116
Central Motor Vehicles Rules, 1989 — Rule 95Evidence Act, 1872 — Section 115Motor Vehicles Act, 1988 — Section 58, 58(1), 58(3), 58(5)
High Courts07 Jan 1999
Bobby Sharma Vs State of Assam and Ors
Gauhati High Court · (1999) 1 GLT 57
Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1983 — Rule 8Constitution of India, 1950 — Article 14, 16, 16(4), 226
High Courts07 Jan 1999Dismissed
Nibaran G. Momin Vs State of Assam and Others
Gauhati High Court · (2006) 146 STC 271
Assam General Sales Tax Act, 1993 — Section 2, 44, 46, 46(15), 46(2)Assam General Sales Tax Rules, 1993 — Rule 42, 43, 43(3), 43(7)Constitution of India, 1950 — Article 304
High Courts06 Jan 1999Allowed
Dulu Sutradhar Vs State of Assam
Gauhati High Court · (1999) CriLJ 1679 : (1999) 1 GLT 47
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 323, 34