High Courts24 Jun 1998
Green View Tea and Industries and Others Vs Collector and Others
Gauhati High Court · (1998) 3 GLT 105
Evidence Act, 1872 — Section 3Land Acquisition Act, 1894 — Section 17(3), 18, 4, 54, 6
COURT ARCHIVE
Gauhati High Court judgments, 1998
491 judgments · page 13 of 25
High Courts23 Jun 1998
Kalu Barman and Others Vs State of Assam
Gauhati High Court · (1999) 1 GLT 131
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1), 313, 62Evidence Act, 1872 — Section 162Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325
High Courts23 Jun 1998
Lalit Mohan Ghose and Others Vs State of Triupura
Gauhati High Court · (1999) CriLJ 609 : (1998) 3 GLT 16
Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice Act, 1986 — Section 2, 21(1), 26Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Jun 1998Allowed
Frontier Construction Co. and Others Vs A.S.E.B. and Others
Gauhati High Court · (1998) 4 GLT 8
Constitution of India, 1950 — Article 12, 14, 19, 21, 226Contract Act, 1872 — Section 37, 62Electricity (Supply) Act, 1948 — Section 5
High Courts22 Jun 1998
Haradhan Saha Vs Tripura Small Industries Corporation Ltd. and Others
Gauhati High Court · (1998) 3 GLT 90
Constitution of India, 1950 — Article 226
High Courts22 Jun 1998Allowed
Narayan Diwakar Vs Union of India (UOI) and Others
Gauhati High Court · (1998) 2 GLT 528
Constitution of India, 1950 — Article 226, 226(1), 226(2), 226(3)Goa, Daman and Diu Land Revenue Code, 1968 — Section 180, 199(2), 32(3)Goa, Daman and Diu Land Revenue Rules, 1969 — Rule 4, 4(1), 5
High Courts19 Jun 1998
Yuithingla Vashum Dr. and Others Vs Manipur Public Service Commission and Others
Gauhati High Court · (2000) 1 GLT 588
Indian Medical Council Act, 1956 — Section 13(3)
High Courts19 Jun 1998
Bijaya Thongam and Others Vs State of Manipur and Others
Gauhati High Court · (1998) 3 GLT 175
High Courts19 Jun 1998Dismissed
Sang Dakpu alias Shri Sangra Vs Smt. Netan Wangmu and Others
Gauhati High Court · AIR 1998 Guw 117 : (1998) 2 GLT 503
Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 50Constitution of India, 1950 — Article 14
High Courts19 Jun 1998Allowed
Smt. Bina Rani Dey and Others Vs State of Tripura and Others
Gauhati High Court · AIR 1998 Guw 139 : (1998) 2 GLT 553
Arbitration Act, 1940 — Section 29, 30
High Courts19 Jun 1998
Kumbijaya Thongam and Others Vs State of Manipur and Others
Gauhati High Court · (1999) 2 GLT 453
High Courts18 Jun 1998Allowed
Sandharani Saha and Ors Vs General Manager, A.S.T.C and Others
Gauhati High Court · (1998) 4 GLT 467
Motor Vehicles Act, 1988 — Section 173
High Courts18 Jun 1998
Sree Ganesh Das Oil and Rice Mills Vs State of Assam and Others
Gauhati High Court · (1998) 3 GLT 79
Criminal Procedure Code, 1973 (CrPC) — Section 313, 319(3)Prevention of Food Adulteration Act, 1954 — Section 16(7), 17, 17(1), 20, 20A
High Courts17 Jun 1998Dismissed
Sontosh Kr. Guha and Others Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 440
Constitution of India, 1950 — Article 14, 226
High Courts17 Jun 1998
Jogendra Ch. Das and Others Vs State of Assam
Gauhati High Court · (1999) 1 GLT 212
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 149, 201, 302
High Courts17 Jun 1998
Chand Mall Pincha and Others Vs Hathimal Pincha and Others
Gauhati High Court · (1999) 95 CompCas 368 : (1998) 3 GLT 76
Civil Procedure Code, 1908 (CPC) — Section 96(2)Companies Act, 1956 — Section 10F, 397, 398
High Courts16 Jun 1998
State of Tripura and Others Vs Dhirendra Debnath (Dr.)
Gauhati High Court · (1998) 3 GLT 14
Constitution of India, 1950 — Article 14, 226
High Courts16 Jun 1998
Guddi Enterprises Vs Union of India (UOI) and Others
Gauhati High Court · (1998) 3 GLT 259
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Constitution of India, 1950 — Article 226
High Courts16 Jun 1998
National Airport Authority and Others Vs Paradise Hotel and Restaurant
Gauhati High Court · (1998) 2 GLT 425
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151Easements Act, 1882 — Section 52
High Courts15 Jun 1998
Jibeswar Borthakur Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 548
Medical College of Assam and Regional Dental College (Regulation of Admission of Under Graduate Students) Rules, 1996 — Rule 10, 10, 6, 9