High Courts20 May 1998Allowed
U.P. Mathur (Lt. Colonel) Vs Union of India (UOI) and Others
Gauhati High Court · (1998) 2 GLT 218
COURT ARCHIVE
Gauhati High Court judgments, 1998
491 judgments · page 16 of 25
High Courts20 May 1998Allowed
Adari Chaudhury and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1999) ACJ 1331 : (1998) 2 GLT 209
Constitution of India, 1950 — Article 20, 21, 22, 226, 32
High Courts20 May 1998Dismissed
Dr. Raj Kumar Poddar Vs North Eastern Hill University and Others
Gauhati High Court · (1998) 2 GLT 236
Constitution of India, 1950 — Article 14, 16, 226
High Courts20 May 1998Allowed
Dr. Pankaj Kr. Lahkar and Others Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 364
Assam Medical Colleges (Regulation of Admission to Post Graduate Courses) Rules, 1997 — Rule 11, 12, 18, 3, 4Constitution of India, 1950 — Article 14, 166, 226General Clauses Act, 1897 — Section 21
High Courts19 May 1998Allowed
Smt. Kangujam Ongbi Thoibi Devi Vs State of Manipur and Others
Gauhati High Court · (1999) CriLJ 3584 : (1999) 2 GLT 202
Armed Forces (Special Powers) Act, 1958 — Section 5Constitution of India, 1950 — Article 21, 22(2), 226, 32
High Courts19 May 1998Dismissed
National Insurance Co. Ltd. Vs Haji Abdul Rakib and Others
Gauhati High Court · (2001) ACJ 217 : (1998) 2 GLT 253
Motor Vehicles Act, 1988 — Section 163A
High Courts19 May 1998Allowed
Soneswar Basumatary Vs Assam Board of Revenue and Others
Gauhati High Court · (1998) 2 GLT 329
Assam Land and Revenue Regulation (Amendment) Act, 1990 — Section 146B, 160, 161, 162(2), 163(2)
High Courts15 May 1998Dismissed
Md. Abdul Khalek Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLR 225
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 21, 9Constitution of India, 1950 — Article 226
High Courts15 May 1998Dismissed
Rohini Sarma and Others Vs Smti. Sakuntala Devi and Others
Gauhati High Court · (1998) 2 GLT 263
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151Companies Act, 1956 — Section 397, 398Specific Relief Act, 1963 — Section 2, 34, 38
High Courts14 May 1998
Km. Ch. Ibeyaima Devi Vs Commissioner/Secretary, Education Govt. of Manipur and Another
Gauhati High Court · (1998) 3 GLR 331
Constitution of India, 1950 — Article 14, 16, 21
High Courts14 May 1998Allowed
Sailen Sarkar @ Sailendra Chandra Sarkar and Others Vs State of Tripura and Others
Gauhati High Court · (1998) 2 GLT 470
Constitution of India, 1950 — Article 226Tripura Land Revenue and Land Reforms Act, 1960 — Section 187, 187(1), 187(3), 93
High Courts14 May 1998Dismissed
Tahera Khatun Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 404
Constitution of India, 1950 — Article 226
High Courts13 May 1998Allowed
Dr. Pranabjyoti Deka Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 378
High Courts13 May 1998
State of Nagaland Vs Ms. Neilatuou Suokhrie
Gauhati High Court · (1998) 2 GLT 112
Constitution of India, 1950 — Article 14, 16, 16(2), 16(4), 335
High Courts13 May 1998
Kinjinbou Liangmei Vs Union of India (UOI) and Others
Gauhati High Court · (1999) ACJ 1236 : (1999) CriLJ 1242 : (1998) 4 GLT 139
Armed Forces (Special Powers) Act, 1958 — Section 4, 5Arms Act, 1959 — Section 25(1)Constitution of India, 1950 — Article 21, 22, 39, 47
High Courts08 May 1998Allowed
M.A.S. Khan and 27 0rs. Vs Assam Co-operative Apex Bank Ltd. and Others
Gauhati High Court · (1998) 2 GLT 183
Assam Co-operative Societies Act, 1949 — Section 15(3)Banking Regulation Act, 1949 — Section 3, 45, 56, 5AConstitution of India, 1950 — Article 12, 226
High Courts08 May 1998
Nripen Chandra Sarma Vs Union of India and Ors.
Gauhati High Court · (1998) 2 GLJ 278 : (1998) 2 GLT 123
Constitution of India, 1950 — Article 226, 226
High Courts08 May 1998Dismissed
Union of India (UOI) and Others Vs State of Manipur and Others
Gauhati High Court · AIR 1999 Guw 15 : (1998) 4 GLT 391
Commissions of Inquiry Act, 1952 — Section 3
High Courts06 May 1998Dismissed
Oriental Insurance Co. Ltd. Vs Angum Ongbi Khomtonbi Devi and Another
Gauhati High Court · (1999) 3 GLT 561
Workmens Compensation Act, 1923 — Section 10, 31, 4A(3)
High Courts06 May 1998
Commissioner of Income Tax Vs Bachraj Dugar
Gauhati High Court · (1998) 2 GLT 313 : (1998) 232 ITR 290
Income Tax Act, 1961 — Section 35CCA