High Courts07 Oct 1998Allowed
Ramendra Nath Dey Vs State of Tripura and Others
Gauhati High Court · (1998) 4 GLT 126
Constitution of India, 1950 — Article 14, 16, 309
COURT ARCHIVE
Gauhati High Court judgments, 1998
491 judgments · page 6 of 25
High Courts07 Oct 1998Allowed
Sikha Das Vs Rakhal Muhuri and Others
Gauhati High Court · (1998) 4 GLT 282
Motor Vehicles Act, 1988 — Section 149(2), 166, 2(28)
High Courts25 Sept 1998
Ganesh Das Vs State of Assam and Others
Gauhati High Court · AIR 1999 Guw 46 : (1998) 4 GLT 49
Assam Land and Revenue Regulation, 1886 — Section 155, 156Fisheries Act, 1897 — Section 6Settlement of Fisheries Rules, 1953 — Rule 12, 13
High Courts25 Sept 1998
Jyoti Prakesh Sarda Vs Assam Fisheries Development Corporation Ltd.
Gauhati High Court · (1998) 3 GLJ 330
Constitution of India, 1950 — Article 226, 226
High Courts25 Sept 1998
Aswini Kumar Pegu : Association of Inspector of Taxes, Assam Represented By Its President Vs State of Assam
Gauhati High Court · (1998) 3 GLJ 532 : (1998) 4 GLT 43
Assam Taxation Service Rules, 1995 — Rule 26, 26, 5(1)(v), 5(1)(v)Constitution of India, 1950 — Article 226, 226
High Courts25 Sept 1998
Association of Inspector of Taxes and Others Vs State of Assam and Others
Gauhati High Court · (1998) 4 GLT 43
Assam Taxation Service Rules, 1995 — Rule 11, 18, 26, 5, 5(2)Constitution of India, 1950 — Article 226, 309
High Courts21 Sept 1998Allowed
Assam State Electricity Board and Others Vs Bharat Hydro Power Corporation Ltd. and Others
Gauhati High Court · (1998) 4 GLT 87
Arbitration and Conciliation Act, 1996 — Section 11, 11, 14(1), 8, 8Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996 — Section 1, 220(6)Companies Act, 1956 — Section 11
High Courts19 Sept 1998Dismissed
Dhani Ram Gogoi Vs State of Assam and Others
Gauhati High Court · (1998) 4 GLT 37
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 3Constitution of India, 1950 — Article 14, 226
High Courts19 Sept 1998Dismissed
Jarban Das Vs Assam Fisheries Development Corporation Ltd. and Others
Gauhati High Court · (1998) 4 GLT 328
Constitution of India, 1950 — Article 226
High Courts19 Sept 1998
Barunguri Beelgaon Matshyajbi Samabai Samity Ltd. Vs State of Assam and Others
Gauhati High Court · (1998) 3 GLT 318
Constitution of India, 1950 — Article 226
High Courts18 Sept 1998
Ranjit Ghosh Vs Manindra Kr. Debnath and Others
Gauhati High Court · (1998) 4 GLT 455
High Courts18 Sept 1998Allowed
Ismail Ali Barbhuiyan Vs State of Assam
Gauhati High Court · (1999) 2 GLT 576
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 207Penal Code, 1860 (IPC) — Section 302, 324, 326, 34, 448
High Courts18 Sept 1998Allowed
All Assam Extension Officers (Credit) Association and Others Vs State of Assam and Others
Gauhati High Court · (1998) 4 GLT 365
Constitution of India, 1950 — Article 14, 16, 309
High Courts17 Sept 1998Dismissed
On the death of Kumudini Das her L.Rs. Randhir Kumar Das and Others Vs Thakurdas Gurupada Das and Others
Gauhati High Court · (1999) 1 GLR 233
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts17 Sept 1998Dismissed
Safiqur Rahman Vs Parul Bala Das @ Parul Bala Roy
Gauhati High Court · (1999) 2 GLT 397
Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(4)Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 114, 114
High Courts17 Sept 1998
Kamaleswar Kalita Vs State of Assam
Gauhati High Court · (1999) 1 GLT 115
Criminal Procedure Code, 1973 (CrPC) — Section 280
High Courts17 Sept 1998
State of Assam and Others Vs Nakul Kumar Das and Others
Gauhati High Court · (1998) 4 GLT 76
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 22, 24Constitution of India, 1950 — Article 14, 226
High Courts17 Sept 1998Dismissed
Subhash Kr. Roy and Others Vs State of Assam and Others
Gauhati High Court · (1998) 4 GLT 224
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts16 Sept 1998Allowed
Gita Devi Poddar (SMTI) Vs State of Assam and Others
Gauhati High Court · (1998) 4 GLT 58
High Courts15 Sept 1998
ONGC Field Party Contingent Workers Association Vs ONGC Ltd. and Others
Gauhati High Court · (1998) 4 GLT 31
Industrial Disputes Act, 1947 — Section 10(1), 12, 12(4), 12(5), 2A