CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Gauhati High Court/1997

COURT ARCHIVE

Gauhati High Court judgments, 1997

357 judgments · page 7 of 18

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
  • 1949
  • 1948
  • 1932
High Courts08 Sept 1997Dismissed

State of Tripura and Others Vs Naresh Chandra Paul

Gauhati High Court · (1997) 3 GLR 266

Limitation Act, 1963 — Section 5
Read judgment
High Courts08 Sept 1997

T.C.Teli, MLA Vs Union of India

Gauhati High Court · (1997) 2 GLJ 447

Constitution of India, 1950 — Article 131, 131, 226, 226
Read judgment
High Courts08 Sept 1997

Krius Wahlang Vs State of Meghalaya

Gauhati High Court · (1997) 2 GLJ 595 : (1997) 3 GLT 227

Constitution of India, 1950 — Article 226, 226
Read judgment
High Courts08 Sept 1997

U.Shipbester Kharkongor Vs Khasi Hills Autonomous District Council

Gauhati High Court · (1997) 2 GLJ 619

Civil Procedure Code, 1908 — Order 1 Rule 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226, 226
Read judgment
High Courts05 Sept 1997

Sanwarmal Agarwala Vs Commissioner of Income Tax and Others

Gauhati High Court · (1998) 1 GLT 385

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127, 127(1), 127(2), 131, 132
Read judgment
High Courts05 Sept 1997Dismissed

Amar Enterprises Vs Commissioner of Taxes and Others

Gauhati High Court · (2003) 133 STC 51

Assam General Sales Tax Act, 1993 — Section 44, 44(1), 44(2), 44(3)
Read judgment
High Courts05 Sept 1997

Chandranath Bhattacharjee: Association of Inspectors of Drugs, Assam Partha Jyotigogoi Vs State of Assam

Gauhati High Court · (1997) 2 GLJ 467 : (1997) 3 GLT 92

Constitution of India, 1950 — Article 226, 226, 309, 309Drugs and Cosmetics Act, 1940 — Section 3(c), 3(c)
Read judgment
High Courts05 Sept 1997

State of Assam : Kirti Bhusan Goswami : Ishaque Uddin Mazumdar : Moni Roy : Barpeta Mohkuma Naba Niyukta Brithidhari Sikhak Seva Santha : Moinuddin Ma Vs Pratima Das: Mustt Rowshonara Begum Barbhuiya: Nazira Begum Lashkar: Jimta Begum: MD.Hussain Ahmed Laskar: MD.Abdul Kadir: Narendra Chandra Sarkar:

Gauhati High Court · (1997) 2 GLJ 400 : (1997) 3 GLT 71

Constitution of India, 1950 — Article 226, 226
Read judgment
High Courts04 Sept 1997

All Manipur Civil Pensioners Society and Others Vs State of Manipur and Others

Gauhati High Court · (1999) 1 GLT 384

Constitution of India, 1950 — Article 162, 309, 32Manipur Civil Services (Pension) Rules, 1977 — Rule 3, 4, 54(13)
Read judgment
High Courts04 Sept 1997

Beuti Bora Vs Tileswar Bora

Gauhati High Court · (1998) 1 GLT 130

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 12, 25
Read judgment
High Courts02 Sept 1997

Kamrup Paper Mills Ltd. Vs Assam State Electricity Board

Gauhati High Court · (1997) 2 GLJ 549 : (1997) 3 GLT 1 : (1997) 1 GLT 387

Electricity (Supply) Act, 1948 — Section 49, 49
Read judgment
High Courts31 Aug 1997

State of Sikkim Vs Dorjee Sherpa

Gauhati High Court · (1998) CrLJ 268

Read judgment
High Courts29 Aug 1997

Managing Director, ASTC Vs Nareswar Dutta

Gauhati High Court · (1997) 2 GLJ 557 : (1997) 3 GLT 117

Read judgment
High Courts29 Aug 1997

Laxmanlal Jee Mandir Vs Laxmiram Agarwalla and Another

Gauhati High Court · AIR 1998 Guw 89

Assam Urban Areas Rent Control Act, 1972 — Section 5Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
Read judgment
High Courts29 Aug 1997Dismissed

C. Biakringa Vs State of Mizoram and Others

Gauhati High Court · (1997) 3 GLR 351

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12, 29, 29(A)Constitution of India, 1950 — Article 136, 226
Read judgment
High Courts28 Aug 1997

Nur Islam and Others Vs Mustt. Samasta Banu and Others

Gauhati High Court · (1998) 1 GLT 443

Criminal Procedure Code, 1973 (CrPC) — Section 145
Read judgment
High Courts28 Aug 1997Dismissed

Sadananda Keot and Others Vs Jona Ram Saikia and Others

Gauhati High Court · AIR 1998 Guw 109

Civil Procedure Code, 1908 (CPC) — Section 11
Read judgment
High Courts28 Aug 1997

Okram Damu Singh and Others Vs Dist. Collector, Land Acquisition and Others

Gauhati High Court · (1998) 1 GLT 127

Constitution of India, 1950 — Article 226Manipur University Act, 1980 — Section 3(3)
Read judgment
High Courts28 Aug 1997

P.K.Das Vs Presiding Officer, Labour Court, Guwahati

Gauhati High Court · (1997) 2 GLJ 394 : (1997) 3 GLT 171

Industrial Disputes Act, 1947 — Section 11, 11, 11A, 11A
Read judgment
High Courts28 Aug 1997

Prasanna Kumar Agarwal Vs State of Bank of India

Gauhati High Court · (1997) 2 GLJ 355 : (1997) 3 GLT 61

State Bank of India Act, 1955 — Section 43, 43
Read judgment
Previous1…56789…18Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions