High Courts01 Dec 1998Allowed
Sobahan Ali and Others Vs Jitendra Narayan Mondal and Another
Gauhati High Court · (2000) ACJ 73
Penal Code, 1860 (IPC) — Section 279, 304A
COURT ARCHIVE
Gauhati High Court judgments, 1998
491 judgments · page 3 of 25
High Courts30 Nov 1998Allowed
Gauhati Municipal Corporation Vs Deepak Sarma and Another
Gauhati High Court · (1998) 4 GLT 512
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 39 Rule 1, Order 39 Rule 2, 148A, 151Constitution of India, 1950 — Article 227
High Courts30 Nov 1998
Kamana Kumar Bhattacharjee Vs State of Tripura and Others
Gauhati High Court · (1999) 1 GLT 136
Constitution of India, 1950 — Article 14, 16, 309, 39(D)
High Courts28 Nov 1998
Harihar Badri Prasad Paliwal Vs O.N.G.C. and Others
Gauhati High Court · (1999) 1 GLT 321
Constitution of India, 1950 — Article 226Oil and Natural Gas Commission Act, 1959 — Section 32Recruitment and Promotion Regulations, 1980 — Regulation 6, 7, 7(9), 8
High Courts28 Nov 1998
Tabarak Alilaskar Vs Ananda Chandra Pegu
Gauhati High Court · (1998) 3 GLJ 487
Constitution of India, 1950 — Article 215, 215Contempt of Courts Act, 1971 — Section 12, 12, 2(b), 2(b), 20, 20
High Courts28 Nov 1998
Jatin Das Vs Amritlal Das
Gauhati High Court · (1999) 1 GLT 97
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 397, 401
High Courts28 Nov 1998
S.A. Builders Ltd. Vs Meghalaya Tourism Development Corporation Ltd.
Gauhati High Court · (1999) 1 GLT 312
Arbitration Act, 1940 — Section 14(1), 39Arbitration Rules, 1940 — Rule 4Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3
High Courts27 Nov 1998Allowed
Dhirendra Ch. Roy Vs Union of India (UOI) and Another
Gauhati High Court · (1998) 4 GLT 416
Constitution of India, 1950 — Article 226
High Courts27 Nov 1998
Raja Ahmed Vs State of Assam
Gauhati High Court · (1998) 4 GLT 207
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 172, 172(2)Evidence Act, 1872 — Section 145, 91Penal Code, 1860 (IPC) — Section 113B, 302, 304B, 34, 341
High Courts26 Nov 1998Allowed
Gauhati University Vs Surya Kumar Borah
Gauhati High Court · (1999) 1 GLR 407
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 5 Rule 1(1), Order 9 Rule 13, Order 9 Rule 6, 115Constitution of India, 1950 — Article 227
High Courts26 Nov 1998
Lareli Das @ Malani Das and Others Vs Jadav Chandra Sakia and Others
Gauhati High Court · (1999) 1 GLT 145
Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 123
High Courts26 Nov 1998
Rashamoy Das and Others Vs State of Tripura and Others
Gauhati High Court · (1999) 1 GLT 89
Constitution of India, 1950 — Article 226Tripura Co-operative Societies Rules, 1974 — Rule 61(3)
High Courts25 Nov 1998
Nandeswar Kalita and Others Vs Registrar (Judl.) Gauhati High Court and Others
Gauhati High Court · (1999) 1 GLT 307
Constitution of India, 1950 — Article 14, 226
High Courts25 Nov 1998
Manik Debnath Vs State of Tripura
Gauhati High Court · (1999) CriLJ 607 : (1998) 4 GLT 339
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376, 511
High Courts25 Nov 1998
On The Death of Respondent No. 1 His Legal Heirs Surendra Chauhan and Others Vs Hangsraj Chouhan and Others
Gauhati High Court · (1999) 2 GLR 410
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts24 Nov 1998Dismissed
Bhupnarayan Singh Vs Piloo Mura
Gauhati High Court · (1998) 4 GLT 476
Evidence Act, 1872 — Section 67
High Courts24 Nov 1998Allowed
Achyut Ch. Das Vs Union of India (UOI) and Others
Gauhati High Court · (1998) 4 GLT 472
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 11A, 2
High Courts23 Nov 1998Allowed
Saiful Islam Vs State of Assam and Others
Gauhati High Court · (1999) 2 GLT 456
Constitution of India, 1950 — Article 14, 16, 226
High Courts23 Nov 1998Allowed
Ajay Kr. Gupta Vs Nehru Yuba Kendra Sangathan and Others
Gauhati High Court · (1998) 4 GLT 272
Constitution of India, 1950 — Article 311(2)
High Courts23 Nov 1998
Commandant, 14 Assam Rifles Vs K.B. Agarwal
Gauhati High Court · (1998) 4 GLT 477