High Courts17 Jul 1998
Gujarat Co-operative Oil Seeds Growers'' Federation Ltd. and Others Vs J.P. India Ltd.
Gauhati High Court · (1998) 3 GLT 131
Contract Act, 1872 — Section 23, 28
COURT ARCHIVE
Gauhati High Court judgments, 1998
491 judgments · page 12 of 25
High Courts17 Jul 1998
A. Dinamani Sharma Vs State of Manipur and Others
Gauhati High Court · (1999) 1 GLT 327
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 15(4), 27(2), 29
High Courts17 Jul 1998
N. Jogendra Kumar Singh Vs State of Manipur and Others
Gauhati High Court · (2001) 1 GLT 117
Constitution of India, 1950 — Article 12Government Aided Private School Teachers (Discipline, Punishment and Appeal) Rules, 1975 — Rule 3Manipur Grant-in-Aid Rules, 1977 — Rule 4(viii)(b)
High Courts17 Jul 1998
Subhadra Deka and Ors. Vs Uttam Chanpra Deka and Ors.
Gauhati High Court · (1998) 2 GLJ 529
Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Jul 1998
U.P. State Sugar Corporation Ltd. and Others Vs Mahalchand Mot1lal Kothari and Others
Gauhati High Court · (1998) 3 GLT 234
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5, Order 8 Rule 6Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 175(3), 299
High Courts16 Jul 1998Allowed
Md. Abdul Zalil Ahmed Vs Mustt. Marina Begum
Gauhati High Court · AIR 1999 Guw 28 : (1999) 2 DMC 172 : (1999) 1 GLT 424
Dissolution of Muslim Marriages Act, 1939 — Section 2
High Courts15 Jul 1998
Samarendra Mukherjee and Others Vs Bikash Deb Barma and Others
Gauhati High Court · (1998) 3 GLT 325
Constitution of India, 1950 — Article 14, 15(4), 154, 16, 16(4)Environment (Protection) Rules, 1986 — Rule 5(3)General Clauses Act, 1897 — Section 3(60)
High Courts14 Jul 1998
Y. Chaoba Singh Vs State of Manipur and Others
Gauhati High Court · (1998) 4 GLT 312
Constitution of India, 1950 — Article 14, 16
High Courts14 Jul 1998Dismissed
Amiya Bala Dutta and Others Vs Mukut Adhikari and Others
Gauhati High Court · (1998) 4 GLT 137
Assam Land and Revenue Regulation, 1886 — Section 40, 41, 9
High Courts14 Jul 1998
Chunu Munda Vs State of Assam and Another
Gauhati High Court · (1998) 2 GLJ 532
Criminal Procedure Code, 1973 — Section 376Criminal Procedure Code, 1973 (CrPC) — Section 376Penal Code, 1860 — Section 354, 511
High Courts14 Jul 1998
State of Assam Vs Kalai Mia and Others
Gauhati High Court · (1998) 3 GLT 219
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1), 313, 378(1)(3)Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 149, 302, 34, 395, 396
High Courts13 Jul 1998Dismissed
Uma Sengupta Vs State of Tripura and Others
Gauhati High Court · (1998) 4 GLT 385
Constitution of India, 1950 — Article 226
High Courts13 Jul 1998
Nalbari Hari Mandir Gift Coupon Committee and Ors. Vs Jatin Kalita and Another
Gauhati High Court · (1998) 2 GLJ 508
High Courts13 Jul 1998
Tangkhul Katamnao Saklong (Tangkhul Students Union) Oking Ukhrul and Others Vs State of Manipur and Others
Gauhati High Court · (1999) 2 GLT 426
Constitution of India, 1950 — Article 226, 29, 30
High Courts29 Jun 1998Allowed
Rashtriya Pariyojana Nirman Nigam Ltd. Vs The Union of India (UOI) and Others
Gauhati High Court · (1998) 4 GLT 1
Constitution of India, 1950 — Article 226
High Courts26 Jun 1998Allowed
L.A. Collector Vs Radha Mohan Debnath
Gauhati High Court · (1998) 4 GLT 413
Land Acquisition Act, 1894 — Section 11, 18, 23, 24, 4
High Courts26 Jun 1998
Ashim Kr. Baruah and Others Vs Tanushyam Borgohain and Others
Gauhati High Court · (1998) 3 GLT 183
Constitution of India, 1950 — Article 226(3)
High Courts25 Jun 1998Allowed
Dhananjoy Bhowmik Vs State of Tripura
Gauhati High Court · (1998) CriLJ 4387 : (1998) 3 GLT 40
Arms Act, 1959 — Section 25, 26, 27, 28Constitution of India, 1950 — Article 173, 19, 84Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 439, 439A
High Courts25 Jun 1998
Amar Hazarka Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 183
Constitution of India, 1950 — Article 14Control and Management of Ferries Rules, 1968 — Rule 14, 15, 19, 34, 4(1)Fisheries Rules, 1953 — Rule 12, 190A
High Courts25 Jun 1998Allowed
Baijnath Biswanath and Another Vs State of Assam and Others
Gauhati High Court · (2003) 133 STC 300
Assam Finance (Sales Tax) Act, 1956 — Section 20, 20(1)