COURT ARCHIVE

Gauhati High Court judgments, 1998

491 judgments · page 7 of 25

High Courts15 Sept 1998Allowed

Pawan Sharma Vs State of Meghalaya and Others

Gauhati High Court · (1999) 2 GLT 332

Assam Municipal Act, 1956 — Section 14, 6Assam Re-organisation (Meghalaya) Act, 1969 — Section 3Constitution (Seventy-Fourth Amendment) Act, 1992 — Section 14, 15, 26, 296, 296A

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High Courts15 Sept 1998

Union of India (UOI) Vs D.D. Sarma

Gauhati High Court · (1998) 3 GLT 367

Arbitration Act, 1940 — Section 14(2), 17, 28(2), 30

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High Courts14 Sept 1998

Azizul Haque Vs State of Assam

Gauhati High Court · (1998) 3 GLT 454

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

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High Courts14 Sept 1998Allowed

Vandana Karki and Others Vs L. Chandrakishore Singh and Others

Gauhati High Court · (2000) 1 GLT 1

Constitution of India, 1950 — Article 14, 141, 142, 16, 309Manipur Police Service Rules, 1965 — Rule 13, 14, 14(1), 14(2), 14(3)

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High Courts09 Sept 1998

Sukdeb Roy Vs State of Tripura and Others

Gauhati High Court · (1998) 3 GLT 410

Constitution of India, 1950 — Article 14, 229Tripura Judicial Service Rules, 1974 — Rule 15

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High Courts09 Sept 1998Dismissed

Anal Roy Choudhury Vs State of Tripura and Others

Gauhati High Court · AIR 1999 Guw 5 : (1998) 3 GLT 394

Constitution of India, 1950 — Article 14, 226, 299

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High Courts08 Sept 1998

Moirangthem Irabot Singh Vs State of Manipur and Others

Gauhati High Court · (1998) 4 GLT 322

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High Courts08 Sept 1998

Tseten Nagadup Vs Tsering Pema @ Sonam

Gauhati High Court · (2001) 1 GLT 614

Penal Code, 1860 (IPC) — Section 376, 493

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High Courts08 Sept 1998

Ajit Dutta Vs State of Assam and Others

Gauhati High Court · (1998) 3 GLT 446

Constitution of India, 1950 — Article 226Insecticides Act, 1968 — Section 19Insecticides Rules, 1971 — Rule 21

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High Courts08 Sept 1998Allowed

Union of India (UOI) and Others Vs P.R. Bhattacharjee No. 738550011 Constable

Gauhati High Court · (1999) 3 LLJ 969

Constitution of India, 1950 — Article 226

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High Courts08 Sept 1998

Thotreichoh and Another Vs State of Manipur and Others

Gauhati High Court · (1999) 1 GLT 331

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High Courts07 Sept 1998

Glaxo India Ltd. Vs State of Assam and Others

Gauhati High Court · (1998) 3 GLT 430

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 14(A), 16, 2, 20

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High Courts07 Sept 1998

Nima Tsering Khrime Vs Rinchin Khandu Khriemey

Gauhati High Court · (1998) 3 GLT 415

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 188, 34, 353, 506Representation of the People Act, 1951 — Section 100, 100(1), 103, 123, 123(1)

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High Courts05 Sept 1998

Anil Debnath Vs State of Tripura and Others

Gauhati High Court · (2000) 2 GLT 179

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, 34, 80, 96Contract Act, 1872 — Section 62Interest Act, 1978 — Section 3(1)

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High Courts05 Sept 1998Allowed

Mihir Kanti Bhattacharjee Vs State of Tripura and Others

Gauhati High Court · (1998) 4 GLT 266

Central Civil Services (Pension) Rules, 1972 — Rule 49(5), 75, 75(2), 9, 9(1)Constitution of India, 1950 — Article 226

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High Courts05 Sept 1998Allowed

Manik Datta Vs State of Tripura

Gauhati High Court · (1999) CriLJ 356 : (1999) 2 DMC 627 : (1998) 4 GLT 258

Criminal Procedure Code, 1973 (CrPC) — Section 161, 232, 232(1), 233(1), 374Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B, 60

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High Courts05 Sept 1998Allowed