High Courts12 Aug 1997
Ranjit Nath Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 378 : (1997) 3 GLT 126
Penal Code, 1860 — Section 304APenal Code, 1860 (IPC) — Section 304A
COURT ARCHIVE
Gauhati High Court judgments, 1997
357 judgments · page 9 of 18
High Courts12 Aug 1997
Amol Roy Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 433
Criminal Procedure Code, 1973 — Section 397, 401, 482Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Rice Milling Industry (Regulation) Act, 1958 — Section 5, 5
High Courts11 Aug 1997
Shyama Singh Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 446
Constitution of India, 1950 — Article 226, 226
High Courts08 Aug 1997Dismissed
Federation of Industries, North Eastern Region and Another Vs State of Assam and Another
Gauhati High Court · (1997) 2 GLR 477
Assam General Sales Tax Act, 1993 — Section 10(1), 10(2), 3(1), 40(1), 41(1)Assam General Sales Tax Rules, 1993 — Rule 43, 43(7)Central Sales Tax Act, 1956 — Section 3, 4
High Courts08 Aug 1997
Manoj Kumar Das Vs United Bank of India
Gauhati High Court · (1997) 2 GLJ 266 : (1997) 3 GLT 474
Constitution of India, 1950 — Article 226, 226
High Courts08 Aug 1997Dismissed
Victory Veneers Pvt. Ltd and Others Vs State of Nagaland and Others
Gauhati High Court · (1997) 2 GLR 489
Constitution of India, 1950 — Article 14, 19(1), 21, 269(1), 286Nagaland Purchase Tax Act, 1993 — Section 2(5), 4
High Courts08 Aug 1997
Mahesh Chandra Sarma Vs Uma Shankar Mishra
Gauhati High Court · (1997) 2 GLJ 554 : (1997) 3 GLT 183
Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts08 Aug 1997
Stelda Thabah Vs State of Meghalaya
Gauhati High Court · (1998) 1 GLJ 124
Constitution of India, 1950 — Article 21, 21Criminal Procedure Code, 1973 — Section 167(2), 207, 304, 309Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 207, 304, 309
High Courts06 Aug 1997Allowed
Hemchandra Kalita Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 605
Constitution of India, 1950 — Article 20(3), 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 176, 41, 46, 49
High Courts06 Aug 1997
Debananda Deori Vs State of Arunachal Pradesh
Gauhati High Court · (1997) 2 GLJ 367 : (1997) 3 GLT 151
Constitution of India, 1950 — Article 226, 226, 341, 341, 342
High Courts04 Aug 1997
Mahanta Raghav Das Vs State of Meghalaya and Others
Gauhati High Court · (1998) 1 GLT 133
Constitution of India, 1950 — Article 226
High Courts01 Aug 1997
BIKUL DAS and Others Vs STATE OF ASSAM and Others
Gauhati High Court · (1998) 150 CTR 227
Income Tax Act, 1961 — Section 201, 206, 206C, 44AC
High Courts01 Aug 1997
All Manipur Unemployed Master Degree Holders'' Association and Others Vs State of Manipur and Others
Gauhati High Court · (1998) 1 GLT 219
High Courts01 Aug 1997Allowed
Civil Liberties and Human Rights Organisation Vs State of Manipur and Others
Gauhati High Court · (1998) ACJ 1298
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 176Penal Code, 1860 (IPC) — Section 202, 302, 34
High Courts01 Aug 1997
Bikul Das and Others Vs State of Assam and Others
Gauhati High Court · (1998) 1 GLT 101 : (1998) 231 ITR 247
Assam Excise Act, 1910 — Section 25, 32Income Tax Act, 1961 — Section 206C, 44AC
High Courts01 Aug 1997
Samarendra Bhowmik Vs State of Tripura and Others
Gauhati High Court · (1998) 4 GLT 177
Central Civil Services (Conduct) Rules, 1964 — Rule 8(2)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 80
High Courts31 Jul 1997Dismissed
Food Corporation of India and Others Vs Jagadish Ch. Saha Jagadish Ch. Saha Vs Food Corporation of India and Others
Gauhati High Court · (1997) 3 GLR 413
Arbitration Act, 1940 — Section 20, 30, 33, 8
High Courts31 Jul 1997
Union of India (UOI) and Another Vs Corporal Sharma A.K.
Gauhati High Court · (1998) CriLJ 1791
Air Force Act, 1950 — Section 150, 161, 161(1), 161(2)Air Force Rules, 1969 — Rule 24, 59Constitution of India, 1950 — Article 226
High Courts31 Jul 1997
D.K. Biswas Vs State of Tripura and Others
Gauhati High Court · (1998) 1 GLT 341
High Courts28 Jul 1997
Sant Maya Devi Vs A.S.E.B and Others
Gauhati High Court · (1999) 2 GLT 448
Electricity Rules, 1956 — Rule 29, 90