COURT ARCHIVE

Gauhati High Court judgments, 1997

357 judgments · page 14 of 18

High Courts10 Apr 1997

Balen Baishya and Others Vs State of Assam and Others

Gauhati High Court · (1998) 1 GLT 165

Assam Public Health Engineering Service Rules, 1996 — Rule 11, 11(3), 13, 13(2), 13(5)Constitution of India, 1950 — Article 14, 15, 16, 16(4), 309

High Courts10 Apr 1997Allowed

State of Assam and Others Vs Mukunda Oja and Others

Gauhati High Court · AIR 1997 Guw 113

Contract Act, 1872 — Section 56

High Courts10 Apr 1997

Bhagya Kalita Vs State of Assam and Others

Gauhati High Court · (1997) 2 GLR 215

Constitution of India, 1950 — Article 14, 226

High Courts10 Apr 1997

M.Toshimeren Aier Vs State of Nagaland

Gauhati High Court · (1997) 2 GLJ 277 : (1997) 3 GLT 479

Constitution of India, 1950 — Article 14, 14, 16, 16, 309

High Courts09 Apr 1997Allowed

Union of India (UOI) and Others Vs Sudarshan Plywood Industries Ltd. and Another

Gauhati High Court · (1997) 58 ECC 12

Central Excises and Salt Act, 1944 — Section 11A, 3, 4Constitution of India, 1950 — Article 226

High Courts09 Apr 1997

State of Assam : Gauhati High Court Vs Haladhar Kalfta

Gauhati High Court · (1997) 2 GLJ 80 : (1997) 2 GLT 346

Assam Services (Discipline and Appeal) Rules, 1964 — Rule 15, 15Limitation Act, 1963 — Section 5, 5

High Courts09 Apr 1997Dismissed

Desouza Ished Pedru Vs State of Assam and Others

Gauhati High Court · (1997) 2 GLR 453

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 18(1), 33

High Courts09 Apr 1997

S.P.B P.Tea Industries Ltd. Vs Desouza Ip

Gauhati High Court · (1997) 2 GLJ 166 : (1997) 2 GLT 579

Assam Plantation Labour Rules, 1956 — Rule 66A, 66AIndustrial Disputes Act, 1947 — Section 33, 33

High Courts09 Apr 1997Dismissed

Mahiruddin Borbhuiya Vs Mustt. Rythun Nessa

Gauhati High Court · AIR 1998 Guw 22

Specific Relief Act, 1963 — Section 31

High Courts08 Apr 1997Dismissed

Dipak Das Vs Dharjyadhan Deb and Others

Gauhati High Court · (1997) 2 GLR 123

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 2

High Courts08 Apr 1997Allowed

Biswanath Paul and Others Vs Sadoymani Roy and Another

Gauhati High Court · (1997) 2 GLR 397

Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 36, 38, 54A, 66Assam (Temporarily Settled Areas) Tenancy Rules, 1972 — Rule 21(3)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 2, Order 7 Rule 4, Order 7 Rule 5, Order 7 Rule 6

High Courts07 Apr 1997

Maitas Kashyap Vs State of Assam

Gauhati High Court · (1997) 2 GLT 50

High Courts02 Apr 1997

Surma Valley Saw Mills Pvt. Ltd. and Others Vs Union of India (UOI) and Others

Gauhati High Court · (1997) 58 ECC 87

Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226

High Courts01 Apr 1997Dismissed

Kachakanti Seva Samity and Another Vs Kachakanti Devi and Others

Gauhati High Court · (1998) 3 GLR 115

High Courts01 Apr 1997

Chittaranjan Das Vs Pran Ballabh Das

Gauhati High Court · (1997) 2 GLJ 45 : (1997) 2 GLT 311

Civil Procedure Code, 1908 — Order 22 Rule 4, Order 22 Rule 9, Order 22 Rule 9(1)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, Order 22 Rule 9(1)

High Courts31 Mar 1997

Manipur Co-op. Dept. Officers Association Vs State of Manipur and Others

Gauhati High Court · (1999) 1 GLT 534

Constitution of India, 1950 — Article 226, 309

High Courts31 Mar 1997

Manipur Secretariat Stenographers Association, Imphal Vs State of Manipur

Gauhati High Court · (1997) 2 GLJ 332 : (1997) 3 GLT 502

Constitution of India, 1950 — Article 226, 226

High Courts29 Mar 1997

Sankar Modhi Vs State of Assam

Gauhati High Court · (1997) CriLJ 3491

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 376, 417

High Courts27 Mar 1997Allowed

Ramzan Ali Ahmed Vs Taiyab ali ahmed and Others

Gauhati High Court · (1998) 2 GLT 242

High Courts27 Mar 1997Dismissed

Rohmingthanga H. Vs State of Mizoram and Others

Gauhati High Court · (1998) 79 FLR 841 : (1998) 1 LLJ 1007

Central Civil Services (Temporary Service) Rules, 1965 — Rule 3, 5(1)Constitution of India, 1950 — Article 309, 311, 311(2)