High Courts27 Mar 1997
Jorehaut Group Ltd. Vs Agricultural Income Tax Officer
Gauhati High Court · (1997) 226 ITR 622
Assam Agricultural Income Tax Act, 1939 — Section 8(2)
COURT ARCHIVE
Gauhati High Court judgments, 1997
357 judgments · page 15 of 18
High Courts27 Mar 1997
H. Rohmingthanga Vs The State of Mizoram and Others
Gauhati High Court · (1998) 1 GLT 336
Central Civil Services (Temporary Service) Rules, 1965 — Rule 3, 5Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts26 Mar 1997
Anandapur Tea Estate and Others Vs Commissioner of Taxes and Others
Gauhati High Court · (1997) 226 ITR 759
Assam Agricultural Income Tax Act, 1939 — Section 13
High Courts21 Mar 1997Dismissed
Joint Action Committee, Protection on Agricultural Land Vs Planning and Development Authority, Imphal and Others
Gauhati High Court · AIR 1998 Guw 79
Constitution of India, 1950 — Article 226
High Courts20 Mar 1997
Appolo Machinery Mart Vs State of Assam
Gauhati High Court · (1997) 1 GLJ 530 : (1997) 2 GLT 213
Constitution of India, 1950 — Article 226, 226Criminal Procedure Code, 1973 — Section 133(1)Criminal Procedure Code, 1973 (CrPC) — Section 133(1)
High Courts20 Mar 1997
K. Paothing Vs Chairman, Life Insurance Corporation of India and Others
Gauhati High Court · (1997) 2 GLR 245
Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 36, 38, 39, 46, 47Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22
High Courts19 Mar 1997
Director General of Police, Manipur Vs Sanamahi Devta and Ors.
Gauhati High Court · (1999) 1 GLJ 267 : (1997) 3 GLT 530
Manipur Land Revenue and Land Reforms Act, 1960 — Section 11(3), 11(3), 14(2)(a), 14(2)(a), 43, 43
High Courts18 Mar 1997Allowed
A.S. Zingthan Vs State of Manipur and Others
Gauhati High Court · (1999) ACJ 904 : AIR 1998 Guw 102
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 33, 37Electricity Rules, 1956 — Rule 80
High Courts18 Mar 1997
Bahar Ali Vs State of Assam
Gauhati High Court · (1997) 1 GLJ 521 : (1997) 3 GLT 491
Assam Panchayat Act, 1994 — Section 130, 130Assam Panchayati Raj Act, 1986 — Section 10(3), 10(3), 15(1), 15(1)Constitution of India, 1950 — Article 226, 226
High Courts17 Mar 1997
Dibrugarh University, Dibrugarh Vs Bhabananda Barman
Gauhati High Court · (1997) 1 GLJ 492
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9, 9
High Courts17 Mar 1997
Jenny Plywood Industries Ltd. Vs State of Arunachal Pradesh
Gauhati High Court · (1997) 1 GLJ 487
Constitution of India, 1950 — Article 19(2), 19(2), 19(3), 19(3), 19(4)
High Courts17 Mar 1997
P.C.Borthakur Vs State of Arunachal Pradesh
Gauhati High Court · (1997) 1 GLJ 490
Constitution of India, 1950 — Article 226, 226
High Courts14 Mar 1997
Mayanglambam Sushil kumar Singh Vs State of Manipur and Ors.
Gauhati High Court · (1998) 1 GLJ 190 : (1997) 2 GLT 59
Constitution of India, 1950 — Article 226, 226, 311(2), 311(2), 311(2)(c)
High Courts12 Mar 1997Dismissed
Assam Oxygen Pvt. Ltd. and Another Vs Assam State Electricity Board and Others
Gauhati High Court · (1997) 3 GLR 244
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49(1), 79, 79A
High Courts12 Mar 1997Dismissed
Hailakandi District Fair Price Shop Dealers Association Vs State of Assam and Others
Gauhati High Court · (1997) 2 GLR 121
Essential Commodities Act, 1955 — Section 3
High Courts12 Mar 1997Dismissed
Mal Chandra Pegu Vs Karuna Dutta and Five Ors. and Kal Chandra Pegu and Others
Gauhati High Court · (1997) 2 GLR 1
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Constitution of India, 1950 — Article 123(1), 327, 329, 332, 332(3)Election Symbols (Reservation and Allotment) Order, 1968 — Rule 12, 13
High Courts06 Mar 1997
Sub-Inspector Lokh Raj Rana and Others Vs Inspector General of Police and Others
Gauhati High Court · (1997) 2 GLR 457
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 27Constitution of India, 1950 — Article 14Police Act, 1861 — Section 7
High Courts06 Mar 1997
NECOM Trade and Suppliers Vs State of Assam and Ors.
Gauhati High Court · (1997) 1 GLT 517
High Courts05 Mar 1997Dismissed
M.K. Chanda Vs State of Nagaland and Others
Gauhati High Court · (1997) 2 GLR 227
Constitution of India, 1950 — Article 226, 311(2)