High Courts28 Dec 1998
Johnson Soibam and Others Vs State of Manipur and Others
Gauhati High Court · (1999) 1 GLT 85
COURT ARCHIVE
Gauhati High Court judgments, 1998
465 judgments · page 1 of 24
High Courts24 Dec 1998
Asar Ali and Others Vs State of Assam
Gauhati High Court · (1998) 4 GLT 505
Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 302
High Courts24 Dec 1998Dismissed
Lachit Roller Flour Mill Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 2 GLT 12
Constitution of India, 1950 — Article 226
High Courts24 Dec 1998
Borduria Timber Products Pvt. Ltd. and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · AIR 2000 Guw 22
Constitution of India, 1950 — Article 226
High Courts23 Dec 1998
Abdul Mussabir Mazumdar and Others Vs State of Assam
Gauhati High Court · (1998) 4 GLT 420
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 233, 313, 313(1), 314, 342Penal Code, 1860 (IPC) — Section 102, 120B, 302, 34
High Courts23 Dec 1998
Chutu Chowra Vs State of Assam
Gauhati High Court · (1998) 4 GLT 510
Penal Code, 1860 (IPC) — Section 302, 304, 325
High Courts22 Dec 1998
Chotatingrai Tea Estate Pvt. Ltd. and Others Vs Commissioner of Income Tax
Gauhati High Court · (1999) 1 GLT 269 : (1999) 236 ITR 644
Income Tax Act, 1961 — Section 35CCA
High Courts21 Dec 1998
New India Assurance Co. Ltd. Vs Sita Kahar his Legal heirs Jharokhilal Kahar and Others
Gauhati High Court · (1999) 1 GLT 242
High Courts21 Dec 1998Dismissed
Ananda Chandra Pegu Vs Kushal Chandra Baishya
Gauhati High Court · (1998) 4 GLT 193
Constitution of India, 1950 — Article 136, 215Contempt of Courts Act, 1971 — Section 12, 12(1), 12(4), 12(5), 19
High Courts19 Dec 1998Dismissed
Dhirendra Sarkar @ Dhiren and Others Vs State of Assam
Gauhati High Court · (1998) 4 GLT 429
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 154, 15A, 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts18 Dec 1998
Someswar Medhi and Another Vs State of Assam
Gauhati High Court · (1998) 4 GLT 460
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 84
High Courts18 Dec 1998
Tapan Kr. Roy Choudhury Vs State of Tripura and Others
Gauhati High Court · (1999) 1 GLT 120
Constitution of India, 1950 — Article 226
High Courts17 Dec 1998
Ripunjoy Borgohain Vs State of Assam
Gauhati High Court · (1999) CriLJ 2071 : (1998) 4 GLT 502
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts17 Dec 1998Allowed
Prafulla Chandra Gayan Vs State of Assam and Others
Gauhati High Court · (1998) 4 GLT 498
Constitution of India, 1950 — Article 215, 226Limitation Act, 1963 — Section 5
High Courts16 Dec 1998
State of Nagaland and Others Vs Sanwatiba Ao and Others
Gauhati High Court · (1999) 1 GLT 88
High Courts15 Dec 1998Dismissed
Md. Islahuddin Shah Vs State of Manipur and Others
Gauhati High Court · (2004) 2 GLR 302 : (1999) 3 GLT 594
High Courts15 Dec 1998
Manoranjan Saha and Others Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 125
High Courts14 Dec 1998Allowed
Suresh Kumar Jain and Others Vs Substituted by Legal Heirs Saraswati Kumar and Others
Gauhati High Court · (1999) 1 GLT 101
Assam (Temporarily Settled Areas) (Amendment) Tenancy Act, 1983 — Section 3(18)Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 4Assam State Acquisition of Land Belonging to Religious and Charitable Institution Act, 1961 — Section 15
High Courts10 Dec 1998Allowed
Dhanu alias Dhananjoy Debnath and Others Vs State of Tripura
Gauhati High Court · (1999) CriLJ 1231 : (1998) 4 GLT 440
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 173, 311, 313Evidence Act, 1872 — Section 154
High Courts10 Dec 1998
Thingnam Angouba Singh and Others Vs State of Manipur and Others
Gauhati High Court · (1999) 3 GLT 258
Constitution of India, 1950 — Article 226