High Courts20 Nov 1997
Pay Rectification Demand Committee Vs State of Manipur and Others
Gauhati High Court · (1999) 2 GLT 495
Constitution of India, 1950 — Article 309, 311(2), 39Manipur Services (Revised Pay) Rules, 1987 — Rule 82
COURT ARCHIVE
Gauhati High Court judgments, 1997
357 judgments · page 3 of 18
High Courts20 Nov 1997Allowed
Rajat Kanti Choudhury and Another Vs State of Meghalaya and Others
Gauhati High Court · (1999) 2 GLT 18
Constitution of India, 1950 — Article 14, 14, 309, 311, 311(2)
High Courts20 Nov 1997
Union of India (UOI) and Others Vs Mahendra Chowdhury
Gauhati High Court · (1998) 1 GLT 326
Constitution of India, 1950 — Article 311
High Courts20 Nov 1997Dismissed
Union of India (UOI) and Others Vs Molendra Chowdhury
Gauhati High Court · (1998) 4 GLT 68
Constitution of India, 1950 — Article 311
High Courts19 Nov 1997
Union of India (UOI) and Others Vs Puranjya Bhattacharjee and Others
Gauhati High Court · (1998) 1 GLT 31
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, 2, 2(2)Constitution of India, 1950 — Article 21, 22
High Courts18 Nov 1997Dismissed
New India Assurance Co. Ltd. Vs Ranjit Ghosh and Another
Gauhati High Court · (1999) ACJ 159
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149, 166, 168
High Courts17 Nov 1997
Dr. Govind Ballav Goswami Vs Meena Sharma
Gauhati High Court · (1998) 1 GLT 147
Assam Elementary Education (Provincialisation) Rules, 1977 — Rule 8Constitution of India, 1950 — Article 136, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 136(1), 155(2), 200, 397, 401
High Courts17 Nov 1997
Angpu Khaling Vs State of Manipur and Others
Gauhati High Court · (1999) 2 GLT 419
Constitution of India, 1950 — Article 14, 19, 226
High Courts14 Nov 1997
State of Manipur Vs R.K. Sanatomba Devi and Others
Gauhati High Court · (1999) 1 GLT 454
Constitution of India, 1950 — Article 136, 14, 16, 16(1), 226
High Courts13 Nov 1997
Suresh Ch. Saikia and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1999) 3 GLT 148
High Courts13 Nov 1997Allowed
Ibeyaima Devi Vs Registrar, Co-Operative Societies Manipur and Others
Gauhati High Court · (1998) 4 GLT 399
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts13 Nov 1997
Satyanarayan Prasad jaiswal and Others Vs Jamuna Prasad Jaiswal and Others
Gauhati High Court · (1998) 3 GLT 23
Arbitration Act, 1940 — Section 32, 33, 34Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 9, Order 41 Rule 31, 9, 96Evidence Act, 1872 — Section 91, 92
High Courts13 Nov 1997
Dona Partin and Maloti Tamuli (SMTI) Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1998) 2 GLT 145
Constitution of India, 1950 — Article 226
High Courts13 Nov 1997
Jagneswar Dey and Bibhash Ranjan Dey Vs Income Tax Officer and Another
Gauhati High Court · (1998) 233 ITR 416
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148
High Courts13 Nov 1997
Gauhati Municipal Corpn. Market Dealers Central Association Vs Commissioner, G.M.C. and Others
Gauhati High Court · (1998) 1 GLT 351
Constitution of India, 1950 — Article 226Gauhati Municipal Corporation Act, 1969 — Section 146, 152, 152(1)
High Courts13 Nov 1997
Ngamkholet Lhanghal and Others Vs Secretary (Education) Govt. of Manipur and Others
Gauhati High Court · (1998) 4 GLT 409
Constitution of India, 1950 — Article 226, 30(1)
High Courts13 Nov 1997
JAGNESWAR DEY and BIBHASH RANJAN DAY Vs INCOME TAX OFFICER and COMMISSIONER OF INCOME TAX
Gauhati High Court · (1999) 233 ITR 416
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 144, 147, 148, 151
High Courts12 Nov 1997Dismissed
Wairokpam Sagorchandra Singh and Others Vs State of Manipur and Others
Gauhati High Court · (1998) 4 GLT 403
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 11, 11(1), 11A, 17, 17(1)Manipur Town and Country Planning Act, 1975 — Section 29, 48, 49, 50, 51
High Courts12 Nov 1997
Onger Luen Vs Tongpang Chiba
Gauhati High Court · (1998) 1 GLT 135
Administration of Justice and Police Rules, 1971 — Rule 29, 31, 34Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37Nagaland Administration of Justice and Police (Amendment) Act, 1984 — Section 1(3), 14, 18, 20, 8