High Courts10 Nov 1998
Ashis Kumar Dewanjee and Another Vs Jagduar Tea and Trading Co. (P) Ltd.
Gauhati High Court · (1999) 2 GLT 23
Companies Act, 1956 — Section 433, 434, 439, 439(1)Partnership Act, 1932 — Section 69, 69(2)
COURT ARCHIVE
Gauhati High Court judgments, 1998
491 judgments · page 5 of 25
High Courts10 Nov 1998
New India Assurance Co. Vs Jagiya Devi and Others
Gauhati High Court · (1999) 1 GLT 205
Bankruptcy Act, 1914 — Section 45Life Insurance Corporation Act, 1956 — Section 49
High Courts06 Nov 1998
Dipak Sharma Vs State of Assam
Gauhati High Court · (1999) 1 GLT 596
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 172, 313Evidence Act, 1872 — Section 8
High Courts05 Nov 1998
Nabin Designers and Constructors Pvt. Ltd. Vs National Project Construction Corpn. Ltd.
Gauhati High Court · (1999) 2 GLT 387
Arbitration and Conciliation Act, 1996 — Section 11, 11(1), 11(2), 11(3), 11(4)
High Courts04 Nov 1998
Government Pensioners'' Association Vs Sashi Prakash and Another
Gauhati High Court · (1999) CriLJ 3118 : (1999) 2 GLT 393
Contempt of Courts Act, 1971 — Section 12
High Courts04 Nov 1998
Thongam Binod Kumar Singh Vs Commissioner/Secretary, Govt. of Manipur and Others
Gauhati High Court · (1998) 4 GLT 474
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(5)
High Courts03 Nov 1998
Union of India (UOI) and Others Vs Riyaj Ahmed Bandya
Gauhati High Court · (1998) 4 GLT 241
Army Act, 1950 — Section 164(2), 169ABorder Security Force Act, 1968 — Section 117(2)Constitution of India, 1950 — Article 226
High Courts03 Nov 1998
Sunil Chandra Sarkar Vs Manik Sarkar and Another
Gauhati High Court · (1999) 1 GLT 272
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts03 Nov 1998
Bibhuti Debnath Vs State Officer and Another
Gauhati High Court · (1999) 1 GLR 389
Constitution of India, 1950 — Article 226Tripura Public Premises (Eviction of Unauthorised Occupants) Act, 1983 — Section 11, 11(1), 5, 7, 9
High Courts02 Nov 1998
Sumita Paul (Majumdar) Vs Union of India (UOI) and Others
Gauhati High Court · (1999) 3 GLR 262
High Courts02 Nov 1998Dismissed
Indian Oil Corporation Ltd. Vs State of Assam and Others
Gauhati High Court · (1998) 4 GLT 276
Assam General Sales Tax Act, 1993 — Section 2(34), 23, 23G, 36, 44(1)Assam General Sales Tax Rules, 1993 — Rule 12Constitution of India, 1950 — Article 226
High Courts30 Oct 1998Dismissed
Aswini Kumar Sinha Vs State of Tripura and Others
Gauhati High Court · (1999) 1 GLR 502
High Courts30 Oct 1998Dismissed
Rama Ghosh and Others Vs Rukhia Begum and Others
Gauhati High Court · (1999) 3 GLT 170
High Courts29 Oct 1998
State of Tripura and Another Vs Md. Sayefuddin
Gauhati High Court · (1999) 97 CompCas 854 : (1998) 4 GLT 247
Forest Act, 1927 — Section 51A
High Courts27 Oct 1998
Biswakarma Trading Co. (M/S) Vs State of Tripura and Others
Gauhati High Court · (1998) 4 GLT 252
Tripura Sales Tax Act, 1976 — Section 20
High Courts26 Oct 1998
Amal Ch. Chakraborty Vs State of Tripura and Others
Gauhati High Court · (1998) 4 GLT 517
Constitution of India, 1950 — Article 1, 311Tripura Services (Duties, Rights and Obligations of the Govt. Employees) Rules, 1982 — Rule 3
High Courts26 Oct 1998
Amal Chandra Chakraborty Vs State of Tripura and Ors.
Gauhati High Court · (1999) 1 GLJ 105 : (1998) 4 GLT 517
Constitution of India, 1950 — Article 311, 311
High Courts22 Oct 1998
Ram Chandra Sahu and Others Vs Smti. Sushila Agarwal and Others
Gauhati High Court · (1998) 4 GLT 434
Limitation Act, 1877 — Article 148Limitation Act, 1963 — Article 61
High Courts22 Oct 1998
Commissioner of Income Tax Vs Purbanchal Paribahan Gosthi
Gauhati High Court · (1999) 152 CTR 102 : (1998) 234 ITR 663
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 22Income Tax Act, 1961 — Section 253(4)
High Courts21 Oct 1998
Samir Uddin Mazumdar and Others Vs Samsun Naher Mazumdar and Others
Gauhati High Court · (1998) 4 GLT 143
Limitation Act, 1908 — Article 142, 144