High Courts13 Feb 1997
Kamrup Forwarding Agency Vs Union of India and Ors.
Gauhati High Court · (1997) 1 GLJ 401 : (1997) 2 GLT 106
Constitution of India, 1950 — Article 14, 14, 226, 226Railways Act, 1989 — Section 72, 72, 73, 73, 78, 78
COURT ARCHIVE
Gauhati High Court judgments, 1997
357 judgments · page 17 of 18
High Courts13 Feb 1997
Arun Chandra Bhawmik Vs State of Tripura
Gauhati High Court · (1997) 1 GLJ 382 : (1997) 1 GLT 555
Constitution of India, 1950 — Article 21, 21, 226, 226
High Courts13 Feb 1997
Purbanchal Steel Ltd. and Another Vs Assam State Electricity Board and Others
Gauhati High Court · (1997) 2 GLR 181
Electricity (Supply) Act, 1948 — Section 49, 59, 78A
High Courts11 Feb 1997Dismissed
Khagen Jita Vs State of Assam
Gauhati High Court · (1997) 2 GLR 237
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302
High Courts11 Feb 1997
Sarya Co-Operative Society Ltd. Vs State of Assam and Ors.
Gauhati High Court · (1997) 1 GLJ 400
High Courts05 Feb 1997
Panna Singh Vs Himangshu Karmakar and Another
Gauhati High Court · AIR 1997 Guw 112
Motor Vehicles Act, 1988 — Section 168
High Courts05 Feb 1997Allowed
State of Nagaland and Others Vs Huska Sumi
Gauhati High Court · (1997) 3 GLR 131
Constitution of India, 1950 — Article 226
High Courts05 Feb 1997Allowed
Lal Kalandi and Another Vs State of Assam
Gauhati High Court · (1997) 1 GLR 311
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162Penal Code, 1860 (IPC) — Section 100, 302, 34, 341
High Courts05 Feb 1997Dismissed
Mansarovar Hotel Vs Telecom District Manager and Others
Gauhati High Court · (1998) 2 GLT 340
Telegraph Rules, 1951 — Rule 443
High Courts04 Feb 1997
M.Ajem Jamir Vs State of Nagaland
Gauhati High Court · (1997) 1 GLJ 621 : (1997) 1 GLT 564
Constitution of India, 1950 — Article 226, 226
High Courts03 Feb 1997
Nangkar Taming Vs The State of Assam
Gauhati High Court · (1997) CriLJ 3468
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 468, 482Penal Code, 1860 (IPC) — Section 302, 323, 325
High Courts30 Jan 1997Dismissed
State of Assam and Others Vs Badan Chandra Dihingia
Gauhati High Court · (1997) 3 GLR 247
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 326
High Courts29 Jan 1997Allowed
Nazmul Haque Vs Abu Bakkar Siddique Jotdar and Others
Gauhati High Court · (1997) 1 GLR 327
Representation of the People Act, 1951 — Section 100, 101, 117, 80, 80A
High Courts28 Jan 1997Allowed
Rameswar Kalita Vs State of Assam
Gauhati High Court · (1997) 2 GLR 360
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302
High Courts28 Jan 1997
Namdang Tea Co.(India) Ltd. Vs Commissioner of Taxes.Assam
Gauhati High Court · (1997) 2 GLJ 69 : (1997) 1 GLT 640
Constitution of India, 1950 — Article 226, 226
High Courts27 Jan 1997
Babul Bora Vs State of Assam
Gauhati High Court · (1997) 1 GLR 324
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324, 326, 376
High Courts22 Jan 1997Dismissed
Sudhangshu Mohan Deb Vs Smt. Niroda Sundari Dhupi alias Das and Others
Gauhati High Court · AIR 1998 Guw 8
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151
High Courts22 Jan 1997
R.K. Tamphasana Devi (Smt.) Vs State of Manipur and Others
Gauhati High Court · (1999) 1 GLT 442
High Courts22 Jan 1997Dismissed
All Manipur Science Graduate Two-Years Degree Course Association Vs Commissioner (Health) and Others
Gauhati High Court · (1997) 3 GLR 360
Constitution of India, 1950 — Article 14, 16, 16(1), 16(2), 309
High Courts21 Jan 1997Allowed
Sabyasachi Bhattacharjee Vs State of Tripura and Another
Gauhati High Court · (1998) 2 GLR 359