High Courts30 Jul 1998
Frenchis Dhanowar Vs State of Assam
Gauhati High Court · (1998) 3 GLT 373
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313Penal Code, 1860 (IPC) — Section 302, 324, 326
COURT ARCHIVE
Gauhati High Court judgments, 1998
491 judgments · page 11 of 25
High Courts29 Jul 1998
Commissioner of Income Tax Vs Bongaigaon Refinery and Petrochemical Ltd.
Gauhati High Court · (2000) 245 ITR 708
Income Tax Act, 1961 — Section 56
High Courts29 Jul 1998
Kipa Babu Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1998) 3 GLT 188
Benami Transactions (Prohibition) Act, 1988 — Section 5Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 226, 32, 51A
High Courts29 Jul 1998
Commissioner of Income Tax Vs Bansidhar Sewbhagovan and Co.
Gauhati High Court · (1999) 151 CTR 215
Income Tax Act, 1961 — Section 256, 32
High Courts29 Jul 1998
Assam Urban Water Supply and Sewage Board and Others Vs Dimbeswar Bora
Gauhati High Court · (1998) 3 GLT 136
Assam General Clauses Act, 1915 — Section 18Assam Urban Water Supply and Sewerage Board Act, 1985 — Section 1(1), 1(2), 115, 116, 22Constitution of India, 1950 — Article 166
High Courts28 Jul 1998
Lal Prasad Karki and Others Vs State of Assam
Gauhati High Court · (1998) 3 GLT 4
Criminal Procedure Code, 1973 (CrPC) — Section 293, 313, 540Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 3(9), 4(1), 41(1)
High Courts28 Jul 1998
Anup Phukan Vs Ishyam Mewara and Others
Gauhati High Court · (1998) 3 GLT 178
Representation of the People Act, 1951 — Section 80, 80A, 81
High Courts28 Jul 1998
Mortuja Hussain (Md.) Vs Afia Khanam Choudhury and Others
Gauhati High Court · (1998) 3 GLT 156
Assam Legislative Assembly Secretariat Rules, 1986 — Rule 38Constitution of India, 1950 — Article 226
High Courts28 Jul 1998
Hillary N. Sangma Vs Hallimish N. Sangma
Gauhati High Court · (1999) 2 GLT 138
District Council Courts Act, 1954 — Section 3
High Courts28 Jul 1998
Gauhati University and Others Vs Niloy Kr. Das (Dr.) and Others
Gauhati High Court · (1999) 1 GLT 318
Constitution of India, 1950 — Article 14
High Courts27 Jul 1998
Y. Sashimohan Singh and Others Vs Gurumayum Satyabati Devi and Others
Gauhati High Court · (1998) 3 GLT 167
Constitution of India, 1950 — Article 226
High Courts24 Jul 1998Dismissed
Gouri Shankar Chakravarty Vs Smt. Basana Roy
Gauhati High Court · AIR 1999 Guw 48 : (1998) 2 DMC 630 : (1998) 4 GLT 378
Hindu Marriage Act, 1955 — Section 13(1)
High Courts23 Jul 1998Dismissed
Monoranjan Kar Vs State of Tripura and Others
Gauhati High Court · AIR 1999 Guw 24 : (1998) 4 GLT 383
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3
High Courts22 Jul 1998
Sumita Paul (Majumdar) Vs Deputy Director, Navodaya Vidyalaya Samity and Others
Gauhati High Court · (1998) 4 GLT 407
High Courts22 Jul 1998
Smt. Zukheli Sema Vs Union of India (UOI) and Others
Gauhati High Court · (1999) CriLJ 49 : (1998) 4 GLT 333
Armed Forces (Special Powers) Act, 1958 — Section 5Constitution of India, 1950 — Article 21, 226, 32
High Courts22 Jul 1998
Nagaland Assembly Secretariat Staff Association Vs State of Nagaland and Another
Gauhati High Court · (1999) 1 GLT 412
Constitution of India, 1950 — Article 187Nagaland Legislative Assembly Secretariat (Recruitment and Conditions of Service) Rules, 1966 — Rule 12, 7, 7(2)
High Courts21 Jul 1998Dismissed
Ahongshangbam Sanakhomba Singh and Others Vs Elangopkpi Champrakhong Collective Farming Co-op. Society Ltd.
Gauhati High Court · (1998) 4 GLT 316
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 115, 151Limitation Act, 1963 — Section 5
High Courts21 Jul 1998
L. Nalini Devi and Others Vs State of Manipur and Others
Gauhati High Court · (2000) 1 GLT 187
Constitution of India, 1950 — Article 14, 16, 39
High Courts20 Jul 1998
Bipul Debnath Vs State of Assam and Ors.
Gauhati High Court · (1998) 2 GLJ 532
Constitution of India, 1950 — Article 226, 226
High Courts20 Jul 1998
Narendra Debbarma and Others Vs Narendra Singh and Another
Gauhati High Court · (1999) ACJ 1011 : AIR 1999 Guw 22 : (1998) 4 GLT 390
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 110B