High Courts30 May 1997
Salam Kora Singh and Others Vs State of Manipur and Others
Gauhati High Court · (1998) 1 GLT 140
Manipur State Road Transport Corporation Employees Service Rules — Rule 45Road Transport Corporations Act, 1950 — Section 5
COURT ARCHIVE
Gauhati High Court judgments, 1997
357 judgments · page 12 of 18
High Courts30 May 1997Allowed
On The Death of Jatindra Kumar Bhattacharjee his legal heirs Santi Devi and Others Vs State of Tripura and Others
Gauhati High Court · (1997) 2 GLR 265
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409
High Courts29 May 1997
Md.Taher Ali Vs State of Manipur
Gauhati High Court · (1997) 2 GLJ 213
Manipur Co-operative Societies Act, 1976 — Section 104(1), 104(1), 164(2), 164(2)Manipur Co-operative Societies Rules, 1977 — Rule 102, 102
High Courts29 May 1997Dismissed
Manipur State Road Transport Corporation Vs M. Rajendra Singh and Others
Gauhati High Court · (1998) 2 GLR 368
Payment of Wages Act, 1936 — Section 15(1)
High Courts29 May 1997
Rama Shankar Prasad Vs State
Gauhati High Court · (1998) CrLJ 1926 : (2004) 2 GLR 514
High Courts29 May 1997Dismissed
Sankar Medhi Vs State of Assam
Gauhati High Court · (1997) 2 GLR 304
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 376, 417
High Courts28 May 1997
Elangbam Nimai Singh Vs State of Manipur and Others
Gauhati High Court · (1998) 2 GLT 315
Constitution of India, 1950 — Article 137, 14, 142, 21, 226
High Courts26 May 1997Dismissed
G. Ratna Devi Vs State of Manipur and Others
Gauhati High Court · (1997) 2 GLR 324
Constitution of India, 1950 — Article 14, 16, 309
High Courts26 May 1997
Sinam Kula Singh: Manipur Pensioners Union: Raj Kumar Mangol Sana Singh: Irengbam Lukhoi Singh and Ors. Vs Account General (A and E), Manipur and Ors.
Gauhati High Court · (1998) 1 GLJ 184
Central Civil Services (Pension) Rules, 1972 — Rule 33, 33
High Courts21 May 1997
Bongaiqaon Municipal Board Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 91 : (1997) 2 GLT 529
Assam Municipal Act, 1956 — Section 299(b), 299(b), 299(c), 299(c)
High Courts20 May 1997
Dilip Bhattacharjee Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 71
Assam Municipal Act, 1956 — Section 159, 159, 296, 296
High Courts16 May 1997
Promotee Assistant Engineers Association (IFCC) and Others Vs State of Manipur and Others
Gauhati High Court · (1999) 1 GLT 538
High Courts16 May 1997Dismissed
Tripura Chemists and Drugists Association and Another Vs State of Tripura and Others
Gauhati High Court · (1997) 2 GLR 328
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 226Tripura Additional Sales Tax (Amendment) Act, 1994 — Section 2Tripura Sales Tax Act, 1976 — Section 2, 3
High Courts15 May 1997Allowed
Jeng Hanser Vs Karbi Anglong Autonomous District Council and Others
Gauhati High Court · (1997) 3 GLR 436
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 12, 3, 3(3)Constitution of India, 1950 — Article 14, 226
High Courts15 May 1997
Amrit Chandra Nath Vs Gauhati University
Gauhati High Court · (1997) 2 GLJ 139
Gauhati University Ordinance on Affiliation of Teachers Training College, 1958 — Clause 11, Clause 11, Clause 3(c), Clause 3(c), Clause 9, Clause 9
High Courts15 May 1997Dismissed
Indian Research Institute Ltd. and Others Vs Swapan Paul
Gauhati High Court · (1998) CriLJ 1164 : (1998) 1 GLT 143
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts14 May 1997Dismissed
National Insurance Co. Vs Amal Kanti Das
Gauhati High Court · AIR 1998 Guw 1
Arbitration Act, 1940 — Section 14, 14(2)Limitation Act, 1963 — Article 119
High Courts13 May 1997Allowed
Oil and Natural Gas Corpn. Ltd. Vs Pabitra Gogoi and Others
Gauhati High Court · (1998) 4 GLT 60
Constitution of India, 1950 — Article 14, 16
High Courts13 May 1997
A.K. Roy Chowdhury Vs Union of India (UOI) and Others
Gauhati High Court · (1998) 1 GLT 493
Constitution of India, 1950 — Article 226Meghalaya Urban Areas Rent Control Act, 1972 — Section 4