High Courts29 Sept 1997
Recommended Fresh Teacher Candidates Association of Manipur Hills Schools Villages Vs State of Manipur and Another
Gauhati High Court · (1999) 1 GLT 374
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Gauhati High Court judgments, 1997
357 judgments · page 5 of 18
High Courts29 Sept 1997
G.T. Lala Vs Superintendent of Police and Others
Gauhati High Court · (1998) 3 GLT 378
Constitution of India, 1950 — Article 226, 311(1)
High Courts26 Sept 1997
Anjani Trading Company Vs Assam Agricultural Marketing Board
Gauhati High Court · (1997) 2 GLJ 633
Assam Agricultural Produce Market Act, 1972 — Section 14(vii), 14(vii)
High Courts23 Sept 1997
State of Tripura Vs Kanulal Das and Others
Gauhati High Court · (1998) 3 GLT 321
Criminal Procedure Code, 1973 (CrPC) — Section 319, 353, 354(1), 378, 386Penal Code, 1860 (IPC) — Section 201, 34, 409, 468, 471
High Courts23 Sept 1997
State of Assam Vs Sunanda Kalita and Another
Gauhati High Court · (1998) 1 GLT 112
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts23 Sept 1997
Supengnungla Vs State of Nagaland and Others
Gauhati High Court · (1997) 3 GLR 116
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 22(4), 22(5), 226National Security Act, 1980 — Section 11, 14, 3, 3(2), 3(5)
High Courts23 Sept 1997Dismissed
Surya Narayan Jha Vs Rameswar Prasad Director of Secondary Education and Others
Gauhati High Court · (1998) 3 GLR 305
Constitution of India, 1950 — Article 226
High Courts23 Sept 1997Dismissed
Ramesh Ch. Das. Vs State of Assam and Others
Gauhati High Court · (1998) 3 GLR 157
High Courts22 Sept 1997
Collector of Customs and Central Excise and Ors. Vs Meghalaya Plywood Ltd.
Gauhati High Court · (1998) 1 GLJ 580 : (1998) 1 GLR 322 : (1997) 3 GLT 240
Central Excise Rules, 1944 — Rule 233A, 233ACentral Excises and Salt Act, 1944 — Section 40(2), 40(2)Specific Relief Act, 1963 — Section 41(h), 41(h)
High Courts22 Sept 1997Dismissed
Meghalaya Plywoods Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (1997) 09 GAU CK 0035
Central Excises and Salt Act, 1944 — Section 11A, 12, 18Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 103, 105, 110, 165
High Courts22 Sept 1997
Abdul Jabbar Vs State of Assam
Gauhati High Court · (1998) 1 GLJ 102 : (1997) 3 GLT 561
Assam Aided College Management Rules, 1976 — Rule 18, 18
High Courts19 Sept 1997Dismissed
Satyendra Ghosh Vs Bani Bhattacharjee and Others
Gauhati High Court · (1998) 4 GLT 367
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104
High Courts19 Sept 1997Dismissed
Oriental Insurance Co. Ltd. Vs Nirmal Debbarma and Others
Gauhati High Court · (1999) ACJ 923 : (1998) 2 GLT 456
Limitation Act, 1963 — Section 12, 5Motor Vehicles Act, 1988 — Section 149, 168, 173
High Courts19 Sept 1997
Md.Hasnur Choudhury Vs Sisir Kumar Lahkar and Ors.
Gauhati High Court · (1998) 1 GLJ 113 : (1997) 3 GLT 628
Assam Co-operative Societies Act, 1949 — Section 80, 80Assam Co-operative Societies Rules, 1953 — Rule 27, 27Constitution of India, 1950 — Article 226, 226
High Courts19 Sept 1997
Gangmei Adumthoi Rongmei Naga and Others Vs Dist. and Sessions Judge and Others
Gauhati High Court · (1998) 2 GLT 119
Constitution of India, 1950 — Article 14, 15, 16, 16(1)Manipur (Courts) Act, 1955 — Section 30Manipur Subordinate Civil Courts Ministerial Establishment Rules, 1967 — Rule 14, 18
High Courts18 Sept 1997
P.Shyamkumar Singh Vs Loktak Development Authrotity, Manipur and Ors.
Gauhati High Court · (1998) 1 GLJ 67
High Courts18 Sept 1997
L.Chandrakishore Singh Vs State of Manipur and Ors.
Gauhati High Court · (1998) 1 GLJ 160
Manipur Police Service Rules, 1965 — Rule 5(b)(1), 5(b)(1)
High Courts17 Sept 1997
Nurjamal Vs State of Assam
Gauhati High Court · (1998) 1 GLT 90
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 326
High Courts17 Sept 1997
Takar Darung Vs Regional Institute of Medical Sciences, Lamphel, Imphal
Gauhati High Court · (1997) 2 GLJ 476
Constitution of India, 1950 — Article 226, 226
High Courts16 Sept 1997
Motilal Nunia and Others Vs Faizur Rahman and Others
Gauhati High Court · (1998) 1 GLT 51
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 146, 146(1)