High Courts17 Feb 1998
Abedur Rahman Vs Assam Agro Industries Development Corporation Ltd. and Others
Gauhati High Court · (1998) 1 GLT 441
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 1998
491 judgments · page 23 of 25
High Courts13 Feb 1998
Live Tone Vs State of Tripura and Another
Gauhati High Court · (1998) 1 GLT 355
Constitution of India, 1950 — Article 226Tripura Sales Tax Act, 1976 — Section 2, 21(1), 22, 3, 3A
High Courts12 Feb 1998
Taffajul Haque Vs State of Assam and Others
Gauhati High Court · (1998) 1 GLT 279
Constitution of India, 1950 — Article 226
High Courts12 Feb 1998
Jitendra nath Kalita Vs State of Assam
Gauhati High Court · (1998) 3 GLT 232
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7(1)
High Courts12 Feb 1998
Gupta Agro-Farm and Another and Jain Farm House and Another Vs Commissioner of Income Tax and Others
Gauhati High Court · (1999) 236 ITR 978
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 253(1), 256, 263
High Courts12 Feb 1998
Razab Ali Vs State of Assam
Gauhati High Court · (1998) 1 GLT 302
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 357, 360, 374, 375, 376Penal Code, 1860 (IPC) — Section 324, 326
High Courts11 Feb 1998Allowed
Mayang Imphal Bangoon Part-I Collective Farming-cum-Pisciculture Co-operative Society Ltd. Vs State of Manipur and Others
Gauhati High Court · AIR 1999 Guw 30 : (1998) 4 GLT 397
Constitution of India, 1950 — Article 14, 299
High Courts11 Feb 1998Dismissed
Md. Siraj Ahamad Vs State Election Commissioner and Others
Gauhati High Court · AIR 1999 Guw 11 : (1998) 4 GLT 234
Constitution of India, 1950 — Article 226, 243OManipur Panchayati Raj Act, 1994 — Section 105, 106
High Courts11 Feb 1998
Radhabinod Koijam and Another Vs State of Manipur and Others
Gauhati High Court · (1998) 2 GLR 425
Government of Residences (General Pool in Imphal) Rules, 1989 — Rule 3(A)
High Courts10 Feb 1998
Gopinath Bhowmik ; United Commercial Bank Vs United Commercial Bank ; Gopinath Bhowmik
Gauhati High Court · (1998) 1 GLJ 432 : (1995) 2 GLT 295
Constitution of India, 1950 — Article 226, 226
High Courts10 Feb 1998
Tapan Kumar Das Vs State of Assam
Gauhati High Court · (1998) 1 GLJ 604
Criminal Procedure Code, 1973 — Section 164, 386Criminal Procedure Code, 1973 (CrPC) — Section 164, 386
High Courts09 Feb 1998
Akhil Ch. Dutta Vs Anil Kr. Dutta
Gauhati High Court · (1998) 2 GLT 105
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 1, 2, 36ACivil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 2, Order 10 Rule 2, Order 14 Rule 1, Order 14 Rule 1(5)
High Courts09 Feb 1998
O. Mar Kharmudai and Others Vs O. Pholstin Kharbuli and Others
Gauhati High Court · (1998) 1 GLT 548
Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Order 6Constitution of India, 1950 — Article 227United Khasi and Jaintia Hills Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 2
High Courts09 Feb 1998
Niren Sarma and Others Vs State of Assam (CBI)
Gauhati High Court · (1998) 4 GLT 228
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 223, 227, 228, 397, 401Evidence Act, 1872 — Section 27
High Courts09 Feb 1998
Sholbis Lynphuid and Others Vs State of Meghalaya and Others
Gauhati High Court · (1998) 2 GLT 153
Constitution of India, 1950 — Article 226
High Courts07 Feb 1998Dismissed
Kapil Kalita Vs State of Assam
Gauhati High Court · (1998) 2 GLT 196
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307
High Courts05 Feb 1998
Miali Sidisow Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1998) 2 GLT 97
High Courts05 Feb 1998
Controller of Estate Duty Vs Smt. Chand Devi Tushnial
Gauhati High Court · (1998) 100 TAXMAN 258
Estate Duty Act, 1953 — Section 2(15), 5, 64(2)
High Courts05 Feb 1998
Commissioner of Wealth-tax Vs Master Rohit Bagaria and Others
Gauhati High Court · (1998) 233 ITR 220
Wealth Tax Rules, 1957 — Rule 1D
High Courts04 Feb 1998
Sabita Dhar Vs Ka Bank Nong Kyndong Ri Khasi Jaintia Rural Bank and Others
Gauhati High Court · (1998) 4 GLT 369