High Courts16 Sept 1997Allowed
State of Tripura and Others Vs Apangshu Mohan Lodh and Others
Gauhati High Court · (1997) 3 GLR 273
COURT ARCHIVE
Gauhati High Court judgments, 1997
357 judgments · page 6 of 18
High Courts16 Sept 1997
Girish Chandra Borkotoky Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 460 : (1997) 3 GLT 586
Assam Municipal Act, 1956 — Section 11(3)(a), 11(3)(a)Constitution of India, 1950 — Article 226, 226, 243ZG, 243ZG
High Courts15 Sept 1997Dismissed
Lakhminath Dutta Vs Gunin Bora and Others
Gauhati High Court · (1998) 2 GLT 323
Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 53A
High Courts15 Sept 1997
Mustt Begum Nessa Vs Anandiram Mankimura
Gauhati High Court · (1997) 2 GLJ 392 : (1997) 3 GLT 276
Civil Procedure Code, 1908 — Section 9Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1963 — Section 34, 34
High Courts15 Sept 1997
Krishna Mohan Banik Vs Income Tax Officer
Gauhati High Court · (1998) 232 ITR 339
Income Tax Act, 1961 — Section 142(1), 143(2)
High Courts12 Sept 1997Dismissed
Mithun Deb Vs State of Tripura and Others
Gauhati High Court · (1998) 4 GLT 168
Constitution of India, 1950 — Article 226, 309Forest Service (Recruitment) Regulations — Regulation 3
High Courts12 Sept 1997Dismissed
Cheema Enterprises Vs Mayur Enterprises
Gauhati High Court · AIR 1998 Guw 86
Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 23
High Courts11 Sept 1997
Uttam Kumar Sen and Others Vs Gita Das Choudhury and Others
Gauhati High Court · (1998) 3 GLT 299
Evidence Act, 1872 — Section 35Tripura Land Revenue and Land Reforms Act, 1960 — Section 43
High Courts11 Sept 1997Allowed
State of Tripura and Others Vs Dr. Atanu Sinha
Gauhati High Court · (1997) 3 GLR 296
Constitution of India, 1950 — Article 14, 226Tripura State Civil Services (Leave) Rules, 1986 — Rule 36, 36(2), 9(6)
High Courts10 Sept 1997
Ratan Lal Nath Vs State of Tripura and Ors.
Gauhati High Court · (1997) 1 GLJ 124 : (1997) 2 GLR 415 : (1997) 3 GLT 418 : (1996) 3 GLT 418
Constitution of India, 1950 — Article 226, 226Criminal Procedure Code, 1973 — Section 173(2), 190(b)Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190(b)
High Courts10 Sept 1997
Arunachal Samaj Kalyan Samity Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 437
Constitution of India, 1950 — Article 226, 226
High Courts10 Sept 1997
Lottongbam Dhiren Vs State of Manipur and Others
Gauhati High Court · (1998) 4 GLT 70
Arms Act, 1959 — Section 25(1B)Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 167National Security Act, 1980 — Section 3(2), 3(3), 3(4), 9
High Courts09 Sept 1997Allowed
State of Tripura and Others Vs Dr. Sujit Chakraborty
Gauhati High Court · (1998) 2 GLR 1
Constitution of India, 1950 — Article 14Tripura State Civil Services (Leave) Rules, 1986 — Rule 44
High Courts09 Sept 1997Allowed
Basudeb Nath Vs Smt. Diptikona Nath
Gauhati High Court · AIR 1998 Guw 107
Civil Procedure Code, 1908 (CPC) — Section 11Hindu Marriage Act, 1955 — Section 13, 13B, 9
High Courts09 Sept 1997Dismissed
Ralkaptluanga G. and Others Vs State of Mizoram and Others
Gauhati High Court · (1998) 1 GLT 120 : (1998) 2 LLJ 564
Constitution of India, 1950 — Article 14
High Courts09 Sept 1997
Jayanta Kumar Das Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 509
Assam Elementary Education (Provincialisation) Services and Conduct Rules, 1981 — Rule 2(xii), 2(xii), 4, 4
High Courts09 Sept 1997
Jatindra Nath Barthakur Vs Chairman, Assam Co-Operative Jute Mills Ltd.Silghat and Another
Gauhati High Court · (1997) 2 GLT 455
High Courts09 Sept 1997Allowed
Amberlight Lyngdoh Vs Meghalaya State Electricity Board and Others
Gauhati High Court · (1998) 2 GLT 138
Assam State Electricity Board Employees (General Services) Regulations, 1960 — Regulation 10Constitution of India, 1950 — Article 226
High Courts08 Sept 1997Dismissed
The Collector of Customs (Preventive) and two Ors. Vs Sri Biplab Rakshit
Gauhati High Court · (1997) 09 GAU CK 0045
Central Excises and Salt Act, 1944 — Section 12Customs Act, 1962 — Section 110, 124