COURT ARCHIVE

Gauhati High Court judgments, 1998

491 judgments · page 18 of 25

High Courts20 Apr 1998Allowed

Nirmal Ch. Roy Vs Commandant, Manipur Riffles and Others

Gauhati High Court · (1998) 4 GLT 302

Civil Procedure Code Amendment Act, 1976 — Section 37Civil Procedure Code, 1908 (CPC) — Order 21 Rule 3, 17, 21, 37, 38Constitution of India, 1950 — Article 311

Read judgment

High Courts07 Apr 1998Allowed

Lozhevi Sema and Others Vs State of Nagaland and Others

Gauhati High Court · (1998) 2 GLT 49

Constitution of India, 1950 — Article 14, 16, 309Nagaland (Administrative) Education Service Rules, 1977 — Rule 4Nagaland Services (Revision of Pay) Rules, 1975 — Rule 2

Read judgment

High Courts07 Apr 1998

Manoj Kr. Roy Vs State of Assam and Others

Gauhati High Court · (1998) 2 GLT 421

Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1983 — Rule 4, 4(2)Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts07 Apr 1998Dismissed

New India Assurance Co. Ltd. Vs Member, M.A.C.T. and Others

Gauhati High Court · (1998) 2 GLT 103

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 110B, 173

Read judgment

High Courts07 Apr 1998

Subrata Saha and Others Vs State of Tripura and Others

Gauhati High Court · (1998) 3 GLT 93

Constitution of India, 1950 — Article 14, 19, 265, 47Tripura Excise Act, 1987 — Section 1, 18, 19, 2, 20Tripura Excise Rules, 1990 — Rule 154

Read judgment

High Courts07 Apr 1998Allowed

Pratap Das @ Pratap Raj- Bangshi and Others Vs State of Assam and Others

Gauhati High Court · (1998) 2 GLT 358

Arms Act, 1959 — Section 25IA, 27Constitution of India, 1950 — Article 19(1), 21, 22, 22(5), 226National Security Act, 1980 — Section 1(2), 14, 3(2), 3(3)

Read judgment

High Courts07 Apr 1998

Unemployed Youth Firm Vs State of Assam and Others

Gauhati High Court · (1998) 2 GLT 74

Constitution of India, 1950 — Article 226Fisheries Rules, 1953 — Rule 12

Read judgment

High Courts07 Apr 1998

Eastern Tea Corporation Vs State of Assam and Others

Gauhati High Court · (1998) 2 GLT 16

Assam Sales Tax Act, 1947 — Section 16(2), 17(2), 19A, 19A(2), 8

Read judgment

High Courts06 Apr 1998Allowed

Safiqur Rahman Laskar and Others Vs State of Assam

Gauhati High Court · (1998) 2 GLT 45

Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 360, 361, 401, 562Penal Code, 1860 (IPC) — Section 147, 323, 354, 427, 441

Read judgment

High Courts03 Apr 1998Dismissed

Interim Lalung (Tiwa) Autonomous Council and Others Vs State of Assam and Others

Gauhati High Court · (1998) 2 GLT 337

Lalung (Tiwa) Autonomous Council Act, 1985 — Section 1(3), 13, 18, 6, 68

Read judgment

High Courts02 Apr 1998Allowed

Indian Oil Corporation Ltd. (Assam Oil Division) Vs Presiding Officer, Industrial Tribunal and Others

Gauhati High Court · (1999) 2 LLJ 904

Contract Labour (Regulation and Abolition) Act, 1970 — Section 1(4), 10Industrial Disputes Act, 1947 — Section 10(1), 2

Read judgment

High Courts02 Apr 1998Allowed

Smt. Maitreyee Mahanta Vs State of Assam and Others

Gauhati High Court · AIR 1999 Guw 32 : (1998) 1 GLT 504

Constitution of India, 1950 — Article 123, 226, 342General Clauses Act, 1897 — Section 24, 6

Read judgment

High Courts02 Apr 1998Allowed

Musstt. Harun Ness Khanam Vs Md. Maklisur Rahman alias Maklisuddin

Gauhati High Court · (1998) CriLJ 3994 : (1998) 2 GLT 40

Criminal Procedure Code, 1973 (CrPC) — Section 125, 401Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2

Read judgment

High Courts02 Apr 1998

Assam Roller Flour Mills Association and Another Vs Union of India (UOI) and Others

Gauhati High Court · AIR 1998 Guw 119 : (1998) 3 GLT 56

Essential Commodities Act, 1955 — Section 3

Read judgment

High Courts02 Apr 1998Allowed

Indian Oil Corporation Ltd. Vs Presiding Officer and Others

Gauhati High Court · (1998) 2 GLT 67

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 1(4), 10, 10(1), 10(2), 10(2A)

Read judgment

High Courts02 Apr 1998Dismissed

Bijoy Mandal and Others Vs Jay Priya Prakash

Gauhati High Court · (1998) 2 GLT 382

Contempt of Courts Act, 1971 — Section 12

Read judgment

High Courts31 Mar 1998Allowed

Smt. Aheibam Ongbi Leihao Devi Vs State of Manipur and Others

Gauhati High Court · (1999) ACJ 594 : AIR 1999 Guw 9 : (1998) 4 GLT 380

Constitution of India, 1950 — Article 21

Read judgment

High Courts31 Mar 1998

T. Phungjathang Vs State of Manipur and Others

Gauhati High Court · AIR 1999 Guw 75 : (1998) 4 GLT 298

Constitution of India, 1950 — Article 14Manipur Town and Country Planning (Term of Office of the Chairman, Vice Chairman and Members of the Planning and Development Authority) Rules, 1977 — Rule 3Manipur Town and Country Planning Act, 1975 — Section 16, 90

Read judgment

High Courts31 Mar 1998

Debajyoti Mazumdar and Others Vs State of Assam and Others

Gauhati High Court · (1998) 1 GLT 514

Constitution of India, 1950 — Article 134A, 22(4), 22(5), 226National Security Act, 1980 — Section 11(1), 11(2), 14(2), 3, 3(2)

Read judgment

High Courts31 Mar 1998Allowed

Mrs. Rose Shimray Vs District Magistrate and Others

Gauhati High Court · (1999) CriLJ 1692 : (1999) 1 GLT 341

Constitution of India, 1950 — Article 22, 22(3), 22(4), 22(5)National Security Act, 1980 — Section 14, 14(2), 3, 3(1), 3(2)

Read judgment