COURT ARCHIVE

Gauhati High Court judgments, 1998

491 judgments · page 17 of 25

High Courts05 May 1998Allowed

Pralay Saran Chakraborty Vs State Bank of India and Others

Gauhati High Court · (1998) 2 GLT 479 : (2001) 3 LLJ 965

State Bank of India (Officers Service) Rules, 1992 — Rule 19(1), 67State Bank of India Act, 1955 — Section 43(1)

High Courts05 May 1998Dismissed

Ritendra Mohan Dutta Vs Mira Roy

Gauhati High Court · (1998) 4 GLT 371

Hindu Succession Act, 1956 — Section 22Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44

High Courts30 Apr 1998

Rajendra Prasad Pathak Vs Kendriya Vidyalaya Sangathan and Others

Gauhati High Court · (1998) 2 GLT 90

Constitution of India, 1950 — Article 226, 311Kendriya Vidyalaya Education Code — Article 81, 83

High Courts30 Apr 1998Allowed

Ramen Talukdar Vs State of Assam and Others

Gauhati High Court · (1998) 2 GLT 82

Constitution of India, 1950 — Article 14, 16, 226

High Courts30 Apr 1998Dismissed

Managing Director, Trifed Vs Ashok Kr. Choudhury

Gauhati High Court · (1998) 2 GLT 85

Constitution of India, 1950 — Article 12, 311, 311(2)

High Courts29 Apr 1998Allowed

Kusumkamini Singha Vs Union of India (UOI) and Others

Gauhati High Court · (1999) 2 GLT 361

Arms Act, 1959 — Section 4, 5Constitution of India, 1950 — Article 142, 21, 226, 32, 9Penal Code, 1860 (IPC) — Section 302, 325, 34, 342, 354

High Courts29 Apr 1998Dismissed

Manjushree Extrusions Ltd. Vs State of Assam and Others

Gauhati High Court · (1998) 2 GLT 164 : (1998) 111 STC 146

Assam General Sales Tax Act, 1993 — Section 9, 9(4)Constitution of India, 1950 — Article 14, 19(1)

High Courts28 Apr 1998Dismissed

Dibyadhar Gogoi and Others Vs Jitendranarayan Bhagawati and Others

Gauhati High Court · (1998) 2 GLT 62

Assam Forest Service (Class-I) Rules, 1942 — Rule 4(c)Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 12, 4

High Courts28 Apr 1998

Rural Development Organisation For Lower Assam, Sc, St and Weaker Section People : Jyoti Prakash Sarda Vs Assam Fisheries Development Corporation Ltd.

Gauhati High Court · (1998) 2 GLJ 221

Constitution of India, 1950 — Article 226, 226

High Courts24 Apr 1998Allowed

United Bank of India Vs Tarachand Mohanlal and Others

Gauhati High Court · (1998) 2 GLT 203

Bankers Books Evidence Act, 1891 — Section 4Carriers Act, 1865 — Section 10Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 34 Rule 6

High Courts24 Apr 1998

Rashmi Bala Nath and Others Vs Ananda Ram Bharali and Others

Gauhati High Court · (1999) 1 GLT 182

Motor Vehicles Act, 1988 — Section 173

High Courts24 Apr 1998Allowed

Krishna Kishore Chakraborty and Others Vs State of Tripura and Others

Gauhati High Court · (1998) 2 GLT 460

High Courts24 Apr 1998

Sipra Das (Dey) Vs Rana Pratap Das

Gauhati High Court · (1998) 3 GLT 83

Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 120B, 384, 498A, 506

High Courts24 Apr 1998Dismissed

Sujit Dey and Others Vs State of Tripura and Others

Gauhati High Court · (1998) 2 GLT 493

High Courts23 Apr 1998

Ramzan Ali (Md.) Vs State of Assam and Others

Gauhati High Court · (1998) 3 GLT 529

Assam Panchayat Act, 1994 — Section 105, 105(3), 105(4), 52(1)Assam Panchayati Raj (Financial) Rules, 1990 — Rule 58(5), 58(6), 58(7)Constitution of India, 1950 — Article 226

High Courts22 Apr 1998Allowed

Rani Barman and Others Vs Anupam Paul Choudhury and Others

Gauhati High Court · (2001) ACJ 578 : (1998) 2 GLT 326

Penal Code, 1860 (IPC) — Section 304A

High Courts22 Apr 1998

Gulshan Rai Jauhar Vs State Bank of India and Others

Gauhati High Court · (1998) 2 GLT 77

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, 115, 151Evidence Act, 1872 — Section 45Limitation Act, 1963 — Section 5

High Courts22 Apr 1998Dismissed

M. Chongacha Tangkhul Vs State of Manipur and Others

Gauhati High Court · AIR 1999 Guw 25 : (1998) 4 GLT 244

Constitution of India, 1950 — Article 226

High Courts21 Apr 1998Allowed

Dhireswar Sarma and Others Vs Paramesh Chakravorty

Gauhati High Court · (1998) 2 GLT 379

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 146

High Courts21 Apr 1998

Naba Kumar Bora Vs Tanuja Konwar

Gauhati High Court · (1998) 2 GLJ 19

Criminal Procedure Code, 1973 — Section 197, 407Criminal Procedure Code, 1973 (CrPC) — Section 197, 407