High Courts02 Jun 1998
Pratul Nandi @ Putul Nandi Vs Sobha Rani Bhattacharjee and Others
Gauhati High Court · (1998) 3 GLT 87
Civil Procedure Code, 1908 (CPC) — Section 100Tripura Land Revenue and Land Reforms Act, 1960 — Section 43
COURT ARCHIVE
Gauhati High Court judgments, 1998
491 judgments · page 15 of 25
High Courts02 Jun 1998Allowed
Bhogirath Patowari Vs Gauhati University and Others
Gauhati High Court · (1998) 2 GLT 385
Constitution of India, 1950 — Article 22Gauhati University Act, 1947 — Section 6, 7, 8B, 8B(4), 8B(5)
High Courts01 Jun 1998Allowed
Hemanta Nath Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 344
Arms Act, 1959 — Section 25(1Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5), 226
High Courts29 May 1998Dismissed
Ismail Ali and Others Vs State of Assam
Gauhati High Court · (1998) 2 GLT 301
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts29 May 1998
Keshab CH. Baishya Vs A.C. Pegu, D.E.E. and Others
Gauhati High Court · (1998) 2 GLT 552
Constitution of India, 1950 — Article 226
High Courts28 May 1998Allowed
Amar Singh and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1998) 2 GLT 281
Army Act, 1950 — Section 169A, 179, 3, 39, 41Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 15, 16, 17, 18Central Excise Rules, 1944 — Rule 8
High Courts28 May 1998Allowed
Assam Chah Mazdoor Sangha Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 293
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Constitution of India, 1950 — Article 1, 2, 20(3), 21, 21(1)Criminal Procedure Code, 1973 (CrPC) — Section 167, 174, 176, 41, 49
High Courts28 May 1998
Mttra Karmakar Vs Gauhati Metropolitan Development Authority and Others
Gauhati High Court · (1999) 1 GLT 526
Gauhati Metropolitan Development Authority Act, 1985 — Section 85, 88, 9
High Courts27 May 1998Allowed
Charu Barman and Others Vs Satya Narayan Jiwanram and Others
Gauhati High Court · (1999) ACJ 1341 : (1998) 2 GLT 227
Motor Vehicles Act, 1988 — Section 173
High Courts26 May 1998
Confederation of All Nagaland State Services Employees Association Vs E.T. Sunup and Another
Gauhati High Court · (1998) CriLJ 3451 : (1998) 2 GLT 239
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 13
High Courts26 May 1998
Mungila Khatun Vs State of Assam and Ors.
Gauhati High Court · (1998) 2 GLJ 178
Constitution of India, 1950 — Article 21, 21Criminal Procedure Code, 1973 — Chapter 5Criminal Procedure Code, 1973 (CrPC) — Chapter 5
High Courts25 May 1998Dismissed
Nanagram Bhikamchand Rice and Oil Mills Vs A.S.E.B. and Others
Gauhati High Court · (1998) 2 GLT 231
High Courts25 May 1998Allowed
Banani Deb Vs Debabrata Deb
Gauhati High Court · (1998) 2 GLT 248
Family Courts Act, 1984 — Section 10(1), 10(2), 10(3), 19Hindu Marriage Act, 1955 — Section 10, 13(1), 13(2), 13B, 13B(1)
High Courts25 May 1998Dismissed
Safiqul Islam Choudhury (Md.) Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 255
Constitution of India, 1950 — Article 226Muslim Marriages and Divorces Registration Act, 1935 — Section 17, 3Muslim Marriages and Divorces Registration Rules, 1935 — Rule 2, 3, 6
High Courts25 May 1998Dismissed
Smti. Nilima Devi and Others Vs Assam State Transport Corporation and Others
Gauhati High Court · (1998) 2 GLT 251
High Courts25 May 1998Allowed
Smti. Sonafuli Deka Vs Member, M.A.C.T. and Others
Gauhati High Court · (1998) 2 GLT 233
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 304A
High Courts22 May 1998Dismissed
Matadin Mour Vs Prahlad Kr. Mour
Gauhati High Court · (1998) 2 GLT 193
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 43 Rule 1, Order 9 Rule 13, 151
High Courts22 May 1998Dismissed
Saikhom Raghumani Singh Vs Chief Engineer-I, P.W.D. and Others
Gauhati High Court · AIR 1999 Guw 143 : (1998) 2 GLT 334
Constitution of India, 1950 — Article 14, 299
High Courts22 May 1998
Achinta Dutta Vs State of Tripura and Others
Gauhati High Court · (1998) 2 GLT 447
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 226
High Courts21 May 1998
Ram Narayan Jha Vs State of Assam
Gauhati High Court · (1998) CriLJ 4650 : (1999) 1 GLT 54
Criminal Procedure Code, 1973 (CrPC) — Section 222, 222(3), 313Penal Code, 1860 (IPC) — Section 376, 511