High Courts13 May 1997Dismissed
Dewan Mamataz Ali Vs Mustt Mehabuba Begum and Seven Ors.
Gauhati High Court · (1997) 2 GLR 200
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Gauhati High Court judgments, 1997
357 judgments · page 13 of 18
High Courts13 May 1997
Necem Cements Limited Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 145 : (1997) 2 GLT 279
Constitution of India, 1950 — Article 226, 226
High Courts12 May 1997
Sardar Harvinder Singh Sehgal and Others Vs Assistant Commissioner of Income Tax and Others
Gauhati High Court · (1997) 227 ITR 512
Income Tax Act, 1961 — Section 116, 119(2), 147, 148, 151(1)
High Courts12 May 1997
SARDAR HARVINDER SINGH SEHGAL and Others Vs ASSISTANT COMMISSIONER OF Income Tax and Others
Gauhati High Court · (1998) 144 CTR 626
COMPANIES ACT, 1956 — Section 4Income Tax Act, 1961 — Section 116, 119, 12, 132, 139
High Courts09 May 1997Allowed
Yeghoto Sumi Vs State of Nagaland and Others
Gauhati High Court · (1997) 3 GLR 430
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Nagaland Village and Area Council Act, 1978 — Section 4
High Courts09 May 1997Allowed
Monisikha Barua Vs Hindustan Fertilizer Corpn. Ltd. and Others
Gauhati High Court · (1998) 2 LLJ 405
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 10, 12, 16, 18, 25Penal Code, 1860 (IPC) — Section 120B, 468, 471
High Courts05 May 1997Dismissed
Promila Boro Vs State of Assam and Others
Gauhati High Court · (1997) 2 GLR 315
Constitution of India, 1950 — Article 14Pension Rules, 1969 — Rule 24
High Courts05 May 1997
Dihu Mech Vs Director General of Police, Assam
Gauhati High Court · (1997) 2 GLJ 87
Constitution of India, 1950 — Article 21, 21, 22, 22, 226
High Courts02 May 1997
Dibesh Chandra Choudhury Vs O.N.G.C. and Others
Gauhati High Court · (1998) 4 GLT 172
Constitution of India, 1950 — Article 226Oil and Natural Gas Commission (Conduct, Discipline and Appeal) Regulations, 1976 — Regulation 45Oil and Natural Gas Commission Act, 1959 — Section 32
High Courts02 May 1997Dismissed
Debasish Majumdar and Another Vs Saha Brothers, West Tripura, Agartala and Others
Gauhati High Court · AIR 1998 Guw 4
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts02 May 1997
State of Tripura : Sukumar Chhetri Vs Prafulla Kumar Das :State of Tripura
Gauhati High Court · (1997) 2 GLJ 128 : (1997) 2 GLT 497
High Courts02 May 1997Allowed
Sushil Choudhury and Another Vs State of Tripura and Others
Gauhati High Court · AIR 1998 Guw 28
Constitution of India, 1950 — Article 14, 19(1)
High Courts02 May 1997
Raj Kishore Saha Vs Panna Lal Ghosh
Gauhati High Court · (1997) 2 GLJ 317 : (1997) 2 GLR 298 : (1997) 2 GLT 431
Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 17(2), 17(2)
High Courts02 May 1997
Assam Pesticides and Agro Chemicals Vs Commissioner of Income Tax
Gauhati High Court · (1997) 227 ITR 846
Income Tax Act, 1961 — Section 37
High Courts29 Apr 1997Dismissed
Ramendra Nath Dey Vs State of Tripura
Gauhati High Court · (1997) 2 GLR 438
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts23 Apr 1997Allowed
Shaila Bala Chose and Others Vs Nitai Chandra Saha and Another
Gauhati High Court · (1998) ACJ 265
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 141
High Courts22 Apr 1997
Govt. Pensioners'' Association Vs State of Tripura
Gauhati High Court · (1999) 1 GLT 559
Central Civil Services (Pension) Rules, 1972 — Rule 55AConstitution of India, 1950 — Article 226, 275(1), 41
High Courts22 Apr 1997Dismissed
Niranjan Sarkar and Another Vs Swapna Dam and Another
Gauhati High Court · (1997) 2 GLR 306
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 41 Rule 30, Order 41 Rule 31, 100Transfer of Property Act, 1882 — Section 4, 53A
High Courts11 Apr 1997Dismissed
Matilal Bhattacharjee Vs Dinabandhu Das and Others
Gauhati High Court · (1997) 2 GLR 355
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 397, 401
High Courts10 Apr 1997
Assam State Electricity Board Guwahati and Others Vs Borjalinga Tea Company and Another
Gauhati High Court · AIR 1997 Guw 119
Electricity (Supply) Act, 1948 — Section 49