High Courts11 Nov 1997Dismissed
State of Manipur Vs N. Sanahanbi Devi and Others
Gauhati High Court · (1999) 2 GLT 440
Constitution of India, 1950 — Article 136, 226
COURT ARCHIVE
Gauhati High Court judgments, 1997
357 judgments · page 4 of 18
High Courts11 Nov 1997Allowed
E. Suraj Singh and Others Vs Manipur Public Service Commission and Others
Gauhati High Court · (1998) 1 GLT 21
Commissions of Inquiry Act, 1952 — Section 3(1)Constitution of India, 1950 — Article 226
High Courts10 Nov 1997
State of Assam Vs R.K.Krishna Kumar
Gauhati High Court · (1997) 2 GLJ 535 : (1997) 3 GLT 345
Criminal Procedure Code, 1973 — Section 438Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts10 Nov 1997Allowed
Dipak Kumar Gogoi Vs State of Assam and Others
Gauhati High Court · (1999) 2 GLR 107
Assam Municipal Act, 1956 — Section 147, 147(1), 147(2), 147(3), 148Catele Trespass Act, 1871 — Section 31Constitution of India, 1950 — Article 154, 154(2), 162, 166, 73
High Courts07 Nov 1997
Gadadhar Barman Vs Ranendra Mohan Paul
Gauhati High Court · (1998) 1 GLT 137
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 227
High Courts06 Nov 1997
Shyam Charan Bhuyan Vs State of Assam and Others
Gauhati High Court · (1998) 3 GLT 253
High Courts05 Nov 1997Allowed
Assam State Electricity Workers Union Vs Assam State Electricity Board and Others
Gauhati High Court · (1998) 2 GLR 409
Assam State Electricity Board Employees (General Services) Regulations, 1960 — Regulation 15, 2(3), 5, 6Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 79
High Courts05 Nov 1997
Nomal Ch. Bhuyan Vs State of Assam and Others
Gauhati High Court · (1998) 1 GLT 414
Constitution of India, 1950 — Article 14, 226
High Courts05 Nov 1997Allowed
Deity Mayengbam Lairembi @ Yaoroibi Lairembi and Others Vs State of Manipur and Others
Gauhati High Court · (1998) 2 GLT 99
General Clauses Act, 1897 — Section 3(42)Income Tax Act, 1961 — Section 3Land Acquisition Act, 1894 — Section 14(1)
High Courts20 Oct 1997
S.Kherali Sumi Vs State of Nagaland and Ors.
Gauhati High Court · (1998) 1 GLJ 94
Constitution of India, 1950 — Article 14, 14, 16, 16
High Courts30 Sept 1997Dismissed
Narsingarh Mini Bus Owner''s Syndicate and Another Vs State of Tripura and Others
Gauhati High Court · (1998) 4 GLT 162
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 115, 116, 48(2), 48(3), 72Tripura Motor Vehicles Rules, 1991 — Rule 105
High Courts30 Sept 1997
Commissioner of Income Tax Vs J.N. Sarma and Others
Gauhati High Court · (1999) 235 ITR 170
Income Tax Act, 1961 — Section 256Income Tax Rules, 1962 — Rule 8(2)
High Courts30 Sept 1997
COMMISSIONER OF Income Tax Vs J.N. SARMA
Gauhati High Court · (1998) 235 ITR 170 : (1998) 101 TAXMAN 67
Income Tax Act, 1961 — Section 256
High Courts30 Sept 1997
Assam Medical College Students Union: Nandini Dutta: Pranab Chaudhury: Neelakshi Konwar: Kaveri Neog: Prasanta Kumar Agarwal Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 479
Constitution of India, 1950 — Article 14, 14, 226, 226Medical Colleges of Assam and Regional Dental College (Regulation of Admission of Under Graduate Students) Rules, 1994 — Rule 10, 10
High Courts30 Sept 1997Dismissed
Manindra Deb Barma Vs Aurabinda Paul
Gauhati High Court · (1997) 3 GLR 455
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 100, 100(1), 100(4), 103Limitation Act, 1963 — Article 58, 5Tripura Agricultural Indebtedness Relief Act, 1979 — Section 3, 4(2), 5(1), 6
High Courts29 Sept 1997
W. Memcha Devi (Km.) Vs State of Manipur and Another
Gauhati High Court · (1997) 09 GAU CK 0058
High Courts29 Sept 1997
All Manipur Forest Department Employees'' Association Vs Principal, Chief Conservator and Others
Gauhati High Court · (1998) 3 GLT 247
Constitution of India, 1950 — Article 14, 226
High Courts29 Sept 1997
S. Shantekumar Singh and Others Vs State of Manipur and Others
Gauhati High Court · (1998) 1 GLT 267
Constitution of India, 1950 — Article 309
High Courts29 Sept 1997
Ashuli Kashipri and Another Vs Manipur Cement Limited and Others
Gauhati High Court · (1999) 1 GLT 395 : (1999) 1 LLJ 373
High Courts29 Sept 1997
Kunja Kishore Golmi and Others Vs State of Manipur and Others
Gauhati High Court · (1998) 3 GLT 285
Constitution of India, 1950 — Article 14, 16, 309Manipur Civil Service (Amendment) Rules, 1990 — Rule 11