Assam Land and Revenue Regulation, 1886 — Rule 18, 18(2), 18(3), 18(3)(1)Assam Municipal Act, 1956 — Section 159, 160, 161, 162, 163Constitution of India, 1950 — Article 226

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High Courts29 Jan 1998

Bhaskar Bora @ Rajubora Vs State of Assam and Others

Gauhati High Court · (1998) 1 GLT 282

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 3(5), 8, 8(2)

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High Courts28 Jan 1998Allowed

Chitrasen Goala and Another Vs State of Assam

Gauhati High Court · (1998) CriLJ 2118 : (1998) 2 GLT 128

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34, 364

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High Courts28 Jan 1998

New India Assurance Co. Ltd. Vs Sujit Kumar Lodh

Gauhati High Court · (1998) 1 GLT 352

Consumer Protection Act, 1986 — Section 12, 13, 14, 14(1), 14(2)Tripura Consumer Protection Rules, 1987 — Rule 6(10), 6(9)

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High Courts27 Jan 1998

Tadang Tamut Vs State of Arunachal Pradesh

Gauhati High Court · (1998) 1 GLJ 365

Arms Act, 1959 — Section 25(1)(a), 25(1)(a)Criminal Procedure Code, 1973 — Section 229Criminal Procedure Code, 1973 (CrPC) — Section 229

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High Courts22 Jan 1998

Ashalata Debnath and Others Vs Krit Kumar Das and Others

Gauhati High Court · (1998) ACJ 1133

Constitution of India, 1950 — Article 226

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High Courts21 Jan 1998

Silvister Narzary Vs State of Assam and Others

Gauhati High Court · (1998) 1 GLT 259

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 12(1), 3(2), 3(3), 8(1)Penal Code, 1860 (IPC) — Section 121, 121(A), 122

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High Courts20 Jan 1998

Joel Goriosa @ Joel Barman Vs State of Assam and Others

Gauhati High Court · (1999) 1 GLT 492

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 14, 3(2), 3(5)

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High Courts19 Jan 1998Dismissed

National Insurance Co. Ltd. Vs Gouri Sen Gupta and Others

Gauhati High Court · (1998) ACJ 1031 : (1998) 1 GLT 210

Evidence Act, 1872 — Section 137, 146Motor Vehicles Act, 1988 — Section 149, 166

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High Courts19 Jan 1998Allowed

Dhirai @ Dhirendra Das and Others Vs State of Tripura

Gauhati High Court · (1998) 2 GLT 418

Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(4), 294, 510Evidence Act, 1872 — Section 32, 45, 60Penal Code, 1860 (IPC) — Section 302, 323, 325, 34

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High Courts19 Jan 1998

Commissioner of Wealth-tax Vs Ajoy Kumar Saharia

Gauhati High Court · (1999) 151 CTR 511 : (1998) 233 ITR 29

Wealth Tax Rules, 1957 — Rule 1D

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High Courts19 Jan 1998

Tinku Mandal Vs Tripura Board of Secondary Education and Another

Gauhati High Court · (1998) 1 GLT 256

Constitution of India, 1950 — Article 226

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High Courts16 Jan 1998

Assam Co-op. Marketing and Consumers Federation Ltd. Vs Bipin Ram Prasad and Others

Gauhati High Court · (1998) 1 GLT 343

Assam Co-operative Societies Act, 1949 — Section 5(2)Constitution of India, 1950 — Article 226

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High Courts16 Jan 1998Dismissed

State of Nagaland and Others Vs Union of India (UOI) and Others

Gauhati High Court · (1998) 2 GLT 1

Constitution of India, 1950 — Article 107, 108, 109, 110, 111Lotteries (Regulation) Ordinance, 1997 — Section 3, 4, 5

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High Courts16 Jan 1998

Jaharlal Bhattacharjee Vs A.S.E.B. and Another

Gauhati High Court · (1998) 4 GLT 17

Constitution of India, 1950 — Article 226North Eastern Areas (Reorganisation) Act, 1971 — Section 31(2)State of Arunachal Pradesh Act, 1986 — Section 24(2)

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High Courts16 Jan 1998Dismissed

New India Assurance Co. Ltd. Vs Sabitri Rabi Das and Others

Gauhati High Court · (1998) ACJ 1064

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149, 166

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High Courts15 Jan 1998Dismissed

Union of India (UOI) and Another Vs Nanda Rani Debnath (Bhowmik) and Others

Gauhati High Court · (1999) ACJ 567 : (1998) 1 GLT 401

Constitution of India, 1950 — Article 136Motor Vehicles Act, 1988 — Section 173

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