High Courts28 Jul 1997
Sanwarmal Agarwal and Shyamsundar Sarma Vs Assistant Commissioner of Income Tax and Another
Gauhati High Court · (1998) 229 ITR 783
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 120, 127
COURT ARCHIVE
Gauhati High Court judgments, 1997
357 judgments · page 10 of 18
High Courts28 Jul 1997
Anil Das Vs State of Assam and Others
Gauhati High Court · (1998) 1 GLT 209
Constitution of India, 1950 — Article 14
High Courts28 Jul 1997
Ramkanwar Deswal Vs Union of India (UOI) and Another
Gauhati High Court · (1999) 2 GLT 562
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 14, 14(15), 15(5), 23Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226
High Courts28 Jul 1997Allowed
State of Tripura and Another Vs Abhijit Majumdar
Gauhati High Court · (1997) 3 GLR 112
Constitution of India, 1950 — Article 14, 226, 42(1)
High Courts25 Jul 1997Allowed
Assam Financial Corporation Employees Union Vs State of Assam and Others
Gauhati High Court · (1997) 3 GLR 54
Assam Financial Corporation Staff Regulations, 1957 — Regulation 4, 65Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 23, 3, 39, 48, 48(1)
High Courts25 Jul 1997
Manijan Bibi Vs State of Manipur
Gauhati High Court · (1997) 2 GLJ 421 : (1997) 3 GLT 568
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 35, 42(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 35, 42(1)
High Courts25 Jul 1997
Surma Valley Saw Mill (P) Ltd. and Others Vs State of Assam and Others
Gauhati High Court · AIR 1998 Guw 35
Assam Forest Regulation (Amendment) Act, 1995 — Section 49
High Courts25 Jul 1997Allowed
Md. Mohar Ali Vs Md. Mamud Ali and Others
Gauhati High Court · AIR 1998 Guw 92
Contract Act, 1872 — Section 10Limitation Act, 1963 — Article 54
High Courts24 Jul 1997
Hokiye Zhimomi Vs Additional Deputy Commissioner(Judicial) Dimapur
Gauhati High Court · (1997) 2 GLJ 244
Civil Procedure Code, 1908 — Section 11Civil Procedure Code, 1908 (CPC) — Section 11
High Courts22 Jul 1997Allowed
Rasaraj Debnath Vs Calcutta University and Another
Gauhati High Court · AIR 1998 Guw 112
Civil Procedure Code, 1908 (CPC) — Section 35Constitution of India, 1950 — Article 226
High Courts21 Jul 1997
Paramananda Sarkar Vs State of Tripura and Others
Gauhati High Court · (1997) 3 GLR 311
Constitution of India, 1950 — Article 12, 14, 16, 39
High Courts19 Jul 1997Allowed
Prodip Nandy Vs State of Assam and Others
Gauhati High Court · (1998) 4 GLT 83
Assam Town and Country Planning (Amendment) Act, 1962 — Section 8A(2), 8B, 8B(4), 8CAssam Town and Country Planning (Constitution of Authority) Rules, 1961 — Rule 12, 13, 5, 6Constitution of India, 1950 — Article 14, 226
High Courts19 Jul 1997Allowed
Bharat Hydro Power Corporation Ltd., Guwahati and Others Vs State of Assam and Another
Gauhati High Court · AIR 1998 Guw 49
Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996 — Section 15(2), 23, 24, 3, 4Constitution of India, 1950 — Article 14, 19(1), 226, 254Electricity (Amendment) Act, 1991 — Section 2
High Courts16 Jul 1997
Baghpori Maimal Min Samabai Samiti Ltd.: Sati Radhika Matshyajibi Samabai Samiti Ltd.: Mangaldoi Pioneer Fishery Co-Operative Society Ltd. Vs State of Assam and Ors.
Gauhati High Court · (1998) 1 GLJ 223 : (1997) 2 GLT 582
Assam Land and Revenue Regulation, 1886 — Section 155, 155, 156, 156, 16, 16Constitution of India, 1950 — Article 341(2), 341(2)Fisheries Act, 1897 — Section 6, 6, 6(3), 6(3)
High Courts11 Jul 1997
Chandra Pal Rathore Vs State of Arunachal Pradesh
Gauhati High Court · (1997) 2 GLJ 218
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16, 16
High Courts05 Jul 1997
Tripura Chemists and Drugists Association Vs State of Tripura
Gauhati High Court · (1997) 2 GLJ 582 : (1997) 2 GLR 328 : (1997) 3 GLT 38
Constitution of India, 1950 — Article 14, 14, 301, 301, 302
High Courts04 Jul 1997Allowed
Akhil Das and Others Vs State of Tripura
Gauhati High Court · (1998) CriLJ 1156
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 302, 376, 376(2)
High Courts30 Jun 1997
Pannalal Gupta and Others Vs Kumud Ranjan Gupta
Gauhati High Court · (1999) 1 GLT 537
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(3)
High Courts30 Jun 1997
Foreyez Uddin Sheikh Vs State of Assam and Others
Gauhati High Court · (1998) 1 GLT 109
Assam Executive Business Recruitment Rules, 1968 — Rule 14, 15