COURT ARCHIVE

Gauhati High Court judgments, 1998

491 judgments · page 19 of 25

High Courts30 Mar 1998

Golapi Chauhan Vs State of Assam and Others

Gauhati High Court · (1998) 3 GLT 114

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 302, 447Unlawful Activities (Prevention) Act, 1967 — Section 3

Read judgment

High Courts27 Mar 1998

Union of India (UOI) and Others Vs Samir Kr. Nag.

Gauhati High Court · (1998) 1 GLT 535

Border Security Force Act, 1968 — Section 20, 29, 50, 60Evidence Act, 1872 — Section 3

Read judgment

High Courts24 Mar 1998

Nagen Bharali and Others Vs State of Assam

Gauhati High Court · (1998) 1 GLT 452

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(1)Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 376, 376(2)

Read judgment

High Courts24 Mar 1998

Akai Chama : Dorjee Khandu Thungan Vs Deputy Inspector General of Police (W), AP, Itanagar and Ors.

Gauhati High Court · (1998) 1 GLJ 516

Criminal Procedure Code, 1973 — Section 46(2)Criminal Procedure Code, 1973 (CrPC) — Section 46(2)

Read judgment

High Courts24 Mar 1998

Hussain Ali (MD.) Vs State of Assam

Gauhati High Court · (1998) 2 GLT 291

Criminal Procedure Code, 1973 (CrPC) — Section 164, 229, 230Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts24 Mar 1998

Kakodonga Tea Estate (Pvt.) Ltd. Vs The Presiding Officer, Labour Court and Others

Gauhati High Court · (1998) 1 GLT 498

Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 7(1)Industrial Disputes Act, 1947 — Section 2

Read judgment

High Courts23 Mar 1998

Samir Das Vs State of Tripura

Gauhati High Court · (1999) CriLJ 953 : (1998) 2 GLT 307

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 145, 154, 165Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 325

Read judgment

High Courts20 Mar 1998

Dau Dayal Sarda @ Maheswari Vs State of Assam and Others

Gauhati High Court · (1998) 1 GLT 423

Assam General Sales Tax Act, 1993 — Section 30, 46(15)

Read judgment

High Courts20 Mar 1998Dismissed

Assam Rajyik Kerosene Feriwalla Santha Vs State of Assam and Others

Gauhati High Court · AIR 1998 Guw 136 : (1998) 1 GLT 449

Essential Commodities Act, 1955 — Section 3

Read judgment

High Courts19 Mar 1998

Binodnath (Dr.) and Others Vs State of Assam and Others

Gauhati High Court · (1998) 1 GLT 480

Assam Medical Colleges (Regulation of Admission to Post Graduate Courses) Rules, 1994 — Rule 14, 9Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts19 Mar 1998

Aswini Hazarika Vs State of Assam and Ors.

Gauhati High Court · (1998) 1 GLJ 475

Read judgment

High Courts19 Mar 1998

Lily Choudhury Vs Zonal Manager, F.C.I. and Others

Gauhati High Court · (1999) 3 GLT 324

Read judgment

High Courts18 Mar 1998Allowed

Jahanara Begum Vs Khowazuddin

Gauhati High Court · (1998) 4 GLT 217

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397

Read judgment

High Courts17 Mar 1998

Shyama Devi Sanganeria Vs Commissioner of Income Tax

Gauhati High Court · (1998) 1 GLT 446

Income Tax Act, 1922 — Section 3, 42(I), 66, 66(1)Income Tax Act, 1961 — Section 154, 23, 24, 256(2)Wealth Tax Act, 1957 — Section 5(I)

Read judgment

High Courts17 Mar 1998

Hem Chandra Bora Vs Union of India (UOI) and Others

Gauhati High Court · (1998) 1 GLT 539

Constitution of India, 1950 — Article 226

Read judgment

High Courts16 Mar 1998Dismissed

A.F.T. Industries Ltd. (M/S) Vs Agricultural Income Tax Officer and Others

Gauhati High Court · (1998) 4 GLT 51

Assam Agricultural Income Tax Rules, 1939 — Rule 5Constitution of India, 1950 — Article 14, 19(1), 264(3), 265, 300AIncome Tax Act, 1961 — Section 80HHC

Read judgment

High Courts16 Mar 1998