High Courts03 Sept 1998Allowed
Meena Devi Vs Secretary to the Government of India, Ministry of Shipping and Transport
Gauhati High Court · (2000) ACJ 448 : (1999) 3 GLT 587
Motor Vehicles Act, 1988 — Section 167
COURT ARCHIVE
Gauhati High Court judgments, 1998
491 judgments · page 8 of 25
High Courts02 Sept 1998
Makum Tea Co (India) Ltd. Vs Deputy Commissioner of Income Tax and Another
Gauhati High Court · (1998) 4 GLT 53 : (1999) 235 ITR 484
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143(1), 154, 264
High Courts02 Sept 1998Allowed
New India Assurance Co. Ltd. Vs Smt. Milan Rani Saha and Others
Gauhati High Court · (1999) ACJ 974 : AIR 1999 Guw 8 : (1998) 3 GLT 469
Constitution of India, 1950 — Article 141, 227Motor Vehicles Act, 1988 — Section 163A, 163A(1)
High Courts02 Sept 1998Dismissed
Bodoi Mia and Another Vs Raib Ali and Others
Gauhati High Court · (2001) 1 GLT 180
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts01 Sept 1998
Bibhuti Dutta Gupta Vs State of Tripura and Others
Gauhati High Court · (1998) 4 GLT 205
Constitution of India, 1950 — Article 226
High Courts01 Sept 1998
Branch Recruitment Officer and Others Vs Rakesh Sukla
Gauhati High Court · (1998) 3 GLT 404
Army Rules, 1954 — Rule 12, 13(3)Defence Service Army Regulations, 1987 — Regulation 135
High Courts01 Sept 1998Dismissed
Employees'' State Insurance Corporation and Another Vs Hotel Samrat
Gauhati High Court · (1998) 3 GLT 541 : (1999) 2 LLJ 153
Employees State Insurance Act, 1948 — Section 82(2)
High Courts01 Sept 1998Allowed
Aziruddin Choudhury Vs State of Assam and Others
Gauhati High Court · (1998) 4 GLT 154
Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 10, 10A, 10A(2), 10A(3), 10A(4)Constitution of India, 1950 — Article 226
High Courts01 Sept 1998
Bijoy Singh Bimal Kumar and Others Vs State of Assam and Others
Gauhati High Court · (1998) 3 GLT 385
Assam General Sales Tax Act, 1993 — Section 2, 2(34), 8, 9, 9(1)
High Courts31 Aug 1998
Haripada Sen and Others Vs Rasha Prava Dev Barman and Others
Gauhati High Court · (1998) 3 GLT 485
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 6 Rule 17, 115Specific Relief Act, 1963 — Section 6
High Courts31 Aug 1998
Pramila Debbarma (Smti) and Others Vs Gitasree Deb Barma (Chakraborty) (Smti) and Others
Gauhati High Court · (1998) 3 GLT 434
Civil Procedure Code, 1908 (CPC) — Section 11, 115, 47
High Courts29 Aug 1998
Dilip Saikia Vs State Bank of India and Others
Gauhati High Court · (1998) 3 GLT 460
Constitution of India, 1950 — Article 14
High Courts29 Aug 1998
Ayub Ali (Md.) Vs State of Assam
Gauhati High Court · (1998) 3 GLT 507
Criminal Procedure Code, 1973 (CrPC) — Section 235, 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 325
High Courts29 Aug 1998
Eastern Bus Owners Association Vs State of Assam and Others
Gauhati High Court · (1998) 3 GLT 391
Motor Vehicles Act, 1988 — Section 88(1), 96, 96(2)
High Courts28 Aug 1998
Harkanta Das Vs State of Meghalaya and Others
Gauhati High Court · (1998) 3 GLT 437
Constitution of India, 1950 — Article 14
High Courts28 Aug 1998
Ajit Kumar Deb Roy Vs Narayan Chandra Nath
Gauhati High Court · (1998) 3 GLT 482
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 3A
High Courts28 Aug 1998
Jeninder Marak and Others Vs State of Meghalaya and Others
Gauhati High Court · (1999) 1 GLT 378
Constitution of India, 1950 — Article 14, 16
High Courts28 Aug 1998
Kjran Chandra Barman Vs State of Assam and Others
Gauhati High Court · (1998) 3 GLT 399
Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 10, 13, 9
High Courts28 Aug 1998
Smt. Saraswati Sutradhar and Others Vs State of Tripura
Gauhati High Court · (1999) CriLJ 117 : (1998) 3 GLT 466
Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 23(2)Penal Code, 1860 (IPC) — Section 307, 326, 34, 498A
High Courts27 Aug 1998
All India Tea and Trading Co. Ltd. Vs State of Assam and Others
Gauhati High Court · (1998) 3 GLT 474
Assam Taxation (On Specified Lands) Act, 1990 — Section 12, 12(1), 17, 3, 3(2)Assam Taxation (On Specified Lands) Rules, 1990 — Rule 10, 11, 12, 19, 20Constitution of India, 1950 — Article 14, 226