COURT ARCHIVE

Gauhati High Court judgments, 1998

491 judgments · page 2 of 25

High Courts14 Dec 1998Allowed

Suresh Kumar Jain and Others Vs Substituted by Legal Heirs Saraswati Kumar and Others

Gauhati High Court · (1999) 1 GLT 101

Assam (Temporarily Settled Areas) (Amendment) Tenancy Act, 1983 — Section 3(18)Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 4Assam State Acquisition of Land Belonging to Religious and Charitable Institution Act, 1961 — Section 15

High Courts10 Dec 1998Allowed

Dhanu alias Dhananjoy Debnath and Others Vs State of Tripura

Gauhati High Court · (1999) CriLJ 1231 : (1998) 4 GLT 440

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 173, 311, 313Evidence Act, 1872 — Section 154

High Courts10 Dec 1998

Thingnam Angouba Singh and Others Vs State of Manipur and Others

Gauhati High Court · (1999) 3 GLT 258

Constitution of India, 1950 — Article 226

High Courts10 Dec 1998Dismissed

Subham Banerjee Vs Board of Secondary Education and Others

Gauhati High Court · (1999) 2 GLT 253

Assam Secondary Education Act, 1961 — Section 22, 22(1), 22(5), 23, 23(1)Conduct of Examinations Regulations — Regulation 31, 32, 37, 47, 48

High Courts10 Dec 1998Dismissed

P.T. Peethamber Capt. Vs Union of India (UOI) and Others

Gauhati High Court · (1998) 4 GLT 491

Army (Amendment) Act, 1992 — Section 122Army Act, 1950 — Section 122, 122(1), 122(2), 153, 164Army Rules, 1954 — Rule 149, 71

High Courts09 Dec 1998

Abdul Gani and Another Vs Jarun Ali Mandal

Gauhati High Court · (1999) 1 GLT 196

Evidence Act, 1872 — Section 114

High Courts09 Dec 1998

Sitaram Modi Vs State Bank of India and Others

Gauhati High Court · (1998) 4 GLT 425

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9, Order 9 Rule 13

High Courts08 Dec 1998Dismissed

Tongbram Tomba Singh Vs State of Manipur and Others

Gauhati High Court · (1999) 2 GLT 413

Constitution of India, 1950 — Article 19(1), 19(6), 226Factories Act, 1948 — Section 8(2A)Manipur Factories Rules, 1972 — Rule 3, 4, 5, 7, 8

High Courts08 Dec 1998

Union Roadways Pvt. Ltd. Vs Vinay Cements Ltd. and Others

Gauhati High Court · (1999) 1 GLT 191

Arbitration Act, 1940 — Section 2, 20, 21, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Section 115, 15, 16, 17, 18

High Courts07 Dec 1998

Md. Jober Ali Vs National Insurance Co. Ltd. and Another

Gauhati High Court · (2000) ACJ 873 : (1998) 4 GLT 489

High Courts07 Dec 1998

Gajendra Kr. Dhar Vs Nani Gopal Ghosh and Others

Gauhati High Court · (1999) 1 GLT 39

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 97(1), Order 21 Rule 99, Order 9 Rule 13Limitation Act, 1963 — Article 136

High Courts05 Dec 1998Allowed

State of Assam and Another Vs Jibeswar Barthakur

Gauhati High Court · AIR 1999 Guw 83 : (1998) 4 GLT 484

Constitution of India, 1950 — Article 226

High Courts05 Dec 1998

Nihio Kithan and Others Vs State of Nagaland and Others

Gauhati High Court · (1998) 4 GLT 478

Constitution of India, 1950 — Article 309Nagaland Finance, Accounts and Audit Service Rules, 1982 — Rule 4, 4(1), 4(2), 5, 5(1)

High Courts04 Dec 1998

Md.Nayebur Rahman Vs State of Assam and Ors.

Gauhati High Court · (1999) 1 GLJ 256

Constitution of India, 1950 — Article 23, 23

High Courts03 Dec 1998Dismissed

Workmen represented by Assam Petroleum Mazdoor Union Vs Management Oil India Ltd. and Others

Gauhati High Court · (1999) 3 GLT 1 : (2000) 3 LLJ 1315

Industrial Disputes Act, 1947 — Section 17, 17A, 20

High Courts03 Dec 1998

Min Bahadur Thapa Vs State of Assam and Others

Gauhati High Court · (1999) 1 GLT 124

High Courts03 Dec 1998

Food Corporation of India Vs The Assam State Co-operative Marketing and Consumers Federation Ltd. and Others

Gauhati High Court · (1999) 1 GLT 1

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6, 80Evidence Act, 1872 — Section 18, 58, 61Limitation Act, 1963 — Section 18

High Courts02 Dec 1998Dismissed

Subal Kumar Dey Vs Apangshu Mohan Lodh and Another

Gauhati High Court · (1999) CriLJ 4898 : (1999) 1 GLT 128

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190, 2, 200, 201, 202Penal Code, 1860 (IPC) — Section 500, 501, 502

High Courts02 Dec 1998

Girindra Deb Barma Vs TTAADC and Others

Gauhati High Court · (1999) 1 GLT 382

High Courts01 Dec 1998

Rajiba Khatoon and Others Vs Rafiqul Hussain Bhuyan

Gauhati High Court · (1998) 4 GLT 464

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)