High Courts24 Feb 1998
District Project Co-ordinator Vs Golamnabi Amzad Hussain
Gauhati High Court · (1998) 1 GLT 544
COURT ARCHIVE
Gauhati High Court judgments, 1998
491 judgments · page 22 of 25
High Courts24 Feb 1998
Jamini Mohan Roy Vs Tripura Gramin Bank and Another
Gauhati High Court · (1998) 1 GLT 391
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 26A, Order 43 Rule 1Specific Relief Act, 1963 — Section 34, 40, 40(2)
High Courts23 Feb 1998
K. Lamlee Kamei Vs Manipur Public Service Commission and Others
Gauhati High Court · (1999) 1 GLT 353
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts23 Feb 1998Dismissed
K.S. Nath, District and Sessions Judge Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLR 493
Constitution of India, 1950 — Article 226, 235
High Courts20 Feb 1998
Rajesh Kr. Agarwalla Vs Yan Tikhak and Others
Gauhati High Court · (1998) 1 GLT 289
Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 48Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 104(2), 151Constitution of India, 1950 — Article 141
High Courts20 Feb 1998
Ram Bachan Kohar and Ors. Vs Oil India Ltd.and Ors.
Gauhati High Court · (1998) 1 GLJ 601
Constitution of India, 1950 — Article 12, 12, 226, 226
High Courts20 Feb 1998
Gauhati High Court Employees'' Association Vs Shyamal Saikia and Others
Gauhati High Court · (1998) 1 GLT 304
Limitation Act, 1963 — Section 5
High Courts20 Feb 1998
Paramananda Pegu Vs State of Assam and Others
Gauhati High Court · (1998) 1 GLT 306
Assam Taxation Service Rules, 1962 — Rule 14, 14(1), 14(2), 14(3), 15Constitution of India, 1950 — Article 226
High Courts20 Feb 1998
Management of Glaxo India Ltd. Vs State of Assam and Others
Gauhati High Court · (1998) 1 GLT 285
Industrial Disputes Act, 1947 — Section 10(1), 17B, 2
High Courts20 Feb 1998
Nirupama Dutta Vs Tek Bahadur Chetri and Others
Gauhati High Court · (1998) 1 GLT 331
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 304(A)
High Courts19 Feb 1998Allowed
Naresh Gohain and Another Vs Narendra Impex Ltd.
Gauhati High Court · (1998) 2 GLR 21
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 34, 406, 420, 422, 506
High Courts19 Feb 1998
Anant Kumar Saharia Vs Commissioner of Income Tax and Others
Gauhati High Court · (1998) 232 ITR 533
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 80C, 80CCA, 80CCB
High Courts19 Feb 1998
G.Gopalan Nair Vs State of Arunachal Pradesh
Gauhati High Court · (1998) 1 GLJ 401
Constitution of India, 1950 — Article 12, 12
High Courts19 Feb 1998
Shyam Sundar Agarwala Vs Jay Prakash Khadaria and Another
Gauhati High Court · (1998) 1 GLT 316
Civil Procedure Code, 1908 (CPC) — Order 32A Rule 6, 115, 115(1)Constitution of India, 1950 — Article 227Family Courts (Gauhati High Court) Rules, 1989 — Rule 20
High Courts19 Feb 1998
Sephu Haokip and Others Vs Speaker, Manipur Legislative Assembly and Others
Gauhati High Court · (1998) 2 GLT 133
Constitution of India, 1950 — Article 136, 226, 329Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 196, 471
High Courts18 Feb 1998
Md. Sahabuddin Vs Sayed Monowar Hussain
Gauhati High Court · (1999) CriLJ 349 : (1999) 1 GLT 98
Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 401Penal Code, 1860 (IPC) — Section 427, 441, 442, 448, 506
High Courts18 Feb 1998
Jaynal Abedin and Ors. Vs State of Assam
Gauhati High Court · (1998) 1 GLJ 586 : (1998) 1 GLR 283 : (1997) 2 GLR 175 : (1998) 1 GLT 242 : (1997) 1 GLT 482
Criminal Procedure Code, 1973 — Section 437(1)(i), 438, 439, 439(2)Criminal Procedure Code, 1973 (CrPC) — Section 437(1)(i), 438, 439, 439(2)
High Courts17 Feb 1998
Suresh Prasad Gupta and Others Vs State of Assam
Gauhati High Court · (1998) 4 GLT 226
Criminal Procedure Code, 1973 (CrPC) — Section 397, 439, 482
High Courts17 Feb 1998
East India Publication Ltd. Vs Assam Industrial Development Corporation Ltd. and Others
Gauhati High Court · (1998) 1 GLT 297
Constitution of India, 1950 — Article 12, 226
High Courts17 Feb 1998
Management of Tingalibam Tea Estate Vs Presiding Officer, Labour Court and Others
Gauhati High Court · (1998) 1 GLT 272
Industrial Disputes Act, 1947 — Section 10, 25FF, 33, 33A, 33C(2)