High Courts12 Mar 1998
Satya Ghose Vs State of Assam
Gauhati High Court · (1998) 2 GLJ 67 : (1998) 2 GLT 56
Criminal Procedure Code, 1973 — Section 154Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 — Section 302, 304 Part 1
COURT ARCHIVE
Gauhati High Court judgments, 1998
491 judgments · page 20 of 25
High Courts11 Mar 1998
Workmen of Haroocharai Tea Estate Vs State of Assam
Gauhati High Court · (1998) 2 GLJ 47
Industrial Disputes Act, 1947 — Section 10, 10, 12(5), 12(5)
High Courts11 Mar 1998
Majorati Minsamabai Samity Ltd. Vs Sukhraj Minsamabai Samity Ltd. and Others
Gauhati High Court · (1998) 1 GLT 405
Constitution of India, 1950 — Article 226Fisheries Rules, 1953 — Rule 12Industries (Development and Regulation) Act, 1951 — Section 11, 18A, 18A(1), 18AA(1)
High Courts11 Mar 1998
Rajib Borgohain Vs Cotton College and Others
Gauhati High Court · (1998) 1 GLT 470
Constitution of India, 1950 — Article 14Gauhati University Act, 1947 — Section 14, 14A, 23, 25, 25(1)
High Courts10 Mar 1998
Dhiresh Chandra Dutta and Others Vs State of Tripura and Others
Gauhati High Court · (1998) 1 GLT 377
Constitution of India, 1950 — Article 226, 280
High Courts10 Mar 1998Dismissed
Kumsong Pangging Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1998) 2 GLT 453
Constitution of India, 1950 — Article 226
High Courts10 Mar 1998
Subrata Das and Ors. Vs State of Assam and Ors.
Gauhati High Court · (1998) 1 GLJ 514
High Courts10 Mar 1998
Anil Das Vs State of Assam and Ors.
Gauhati High Court · (1998) 1 GLJ 520 : (1998) 1 GLT 209
Assam Panchayat Act, 1994 — Section 134, 134Constitution of India, 1950 — Article 226, 226
High Courts10 Mar 1998Dismissed
Parimal Chandra Das Vs State Election Commission and Others
Gauhati High Court · (1998) 2 GLT 401
Assam Municipal Act, 1956 — Section 33, 33(1)Constitution of India, 1950 — Article 243
High Courts10 Mar 1998Dismissed
Purbanchal Finance Co. and Others Vs Md. Abdul Kalam Azad and Others
Gauhati High Court · (1998) 2 GLT 149
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)
High Courts10 Mar 1998
Anil Kr. Bajpai Vs Union of India (UOI) and Others
Gauhati High Court · (1998) 2 GLT 19
Border Security Force Act, 1968 — Section 107, 108, 109, 111, 113Border Security Force Rules, 1969 — Rule 106, 123, 169, 169(2), 44Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts10 Mar 1998
Ukresto Sun and Others Vs Autonomous District Council
Gauhati High Court · (1998) 1 GLT 465
Constitution of India, 1950 — Article 226United Khasi and Jaintia Hills Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 2, 4, 5A
High Courts09 Mar 1998
Anima Devi Vs State of Assam and Others
Gauhati High Court · (1998) 1 GLT 467
Medical College of Assam and Regional Dental College (Regulation of Admission of Under Graduate Students) Rules, 1996 — Rule 4(3)(a)
High Courts09 Mar 1998
Bhabendra Nath Sarma Vs Jatindra Mohan Sarma (Dr.) and Another
Gauhati High Court · (1998) 1 GLT 350
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Mar 1998
Trade and Industry Employees Union Vs The Employees State Insurance Corporation and Others
Gauhati High Court · (1999) 2 GLT 450
Constitution of India, 1950 — Article 21, 226, 256, 39, 41Employees State Insurance Act, 1948 — Section 58, 58(1), 59, 59A
High Courts07 Mar 1998
Sarthe Timung @ Purna Kanta Timung Vs State of Assam
Gauhati High Court · (1998) 1 GLJ 454
Constitution of India, 1950 — Article 22(5), 22(5)National Security Act, 1980 — Section 8(1), 8(1)
High Courts07 Mar 1998
Indrajit Bakshi Vs Pannalal Bakshi
Gauhati High Court · (1998) 1 GLT 543
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4
High Courts07 Mar 1998
Manik Khakhlary Vs State of Assam and Others
Gauhati High Court · (1998) 4 GLT 293
Constitution of India, 1950 — Article 19(1), 21, 22, 22(5), 22(6)National Security Act, 1980 — Section 3(2), 3(3), 8(1), 8(2)
High Courts07 Mar 1998Allowed
Phukan Daimary @ Fungjarang Vs State of Assam and Others
Gauhati High Court · (1998) 4 GLT 40
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3(2), 3(3)Penal Code, 1860 (IPC) — Section 302, 34, 365
High Courts06 Mar 1998
Nanda Dulal Acharjee Vs State of Tripura and Others
Gauhati High Court · (1998) 1 GLT 418