High Courts27 Aug 1998
Bhagya Hazarika and Others Vs State of Assam
Gauhati High Court · (1998) 3 GLT 513
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 366
COURT ARCHIVE
Gauhati High Court judgments, 1998
491 judgments · page 9 of 25
High Courts26 Aug 1998
Seema Mour Vs State of Assam and Others
Gauhati High Court · (1998) 4 GLT 147
Assam Requisition and Control of Vehicles Act, 1968 — Section 3
High Courts25 Aug 1998
Keshab Seal Vs State of Assam and Others
Gauhati High Court · (1998) 3 GLT 402
Constitution of India, 1950 — Article 14
High Courts25 Aug 1998
Doson Chemicals Pvt. Ltd. and Others Vs State of Assam and Others
Gauhati High Court · (1998) 3 GLT 537
Assam Industries (Sales Tax Concessions) Act, 1986 — Section 2, 2(2), 3, 4Constitution of India, 1950 — Article 226
High Courts25 Aug 1998
Raby Roy Vs Commissioner Custom and Central Excise and Another
Gauhati High Court · (1999) 2 GLT 484
Constitution of India, 1950 — Article 14, 16
High Courts25 Aug 1998Dismissed
Oriental Insurance Co. Ltd. Vs Khajuni Devi and Others
Gauhati High Court · (1998) 4 GLT 453 : (1999) 2 LLJ 143
High Courts21 Aug 1998Dismissed
Syed Jahanara Begum Vs Registrar, Co-operative Societies and Others
Gauhati High Court · (1998) 3 GLR 85
Constitution of India, 1950 — Article 12, 16, 226, 227
High Courts21 Aug 1998Allowed
National Boards Ltd. Vs Assam State Electricity Board
Gauhati High Court · (1999) 1 GLR 242
Electricity (Supply) Act, 1948 — Section 49(1)
High Courts21 Aug 1998Dismissed
Abdul Hussain Vs Amir Uddin and Others
Gauhati High Court · (1998) 4 GLT 121
Civil Procedure Code, 1908 (CPC) — Section 83Criminal Procedure Code, 1973 (CrPC) — Section 29Evidence Act, 1872 — Section 85
High Courts21 Aug 1998
Lankeswar Malakar and Others Vs R. Deka (Smt.) and Others
Gauhati High Court · (1998) 3 GLT 543
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Aug 1998Allowed
Union of India (UOI) Vs Goel Trading Co.
Gauhati High Court · AIR 1999 Guw 42 : (1999) 1 GLT 236
Arbitration Act, 1940 — Section 17, 39Civil Procedure Code, 1908 (CPC) — Section 151Khasi Syiemship (Administration of Justice) Order, 1950 — Rule 24
High Courts21 Aug 1998
Assam Hindu Mission Upper Nawprem Vs Smt. Elaboris Tron
Gauhati High Court · AIR 1999 Guw 39 : (1999) 1 GLT 198
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)
High Courts20 Aug 1998
Junior Doctor''s Association and Others Vs State of Assam and Others
Gauhati High Court · (1998) 3 GLT 502
Assam Medical Colleges (Regulation of Admission to Post Graduate Courses) Rules, 1997 — Rule 5Constitution of India, 1950 — Article 14
High Courts20 Aug 1998
Paresh Ch. Goswami Vs State of Assam and Others
Gauhati High Court · (1998) 3 GLT 472
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 59(2)Constitution of India, 1950 — Article 226
High Courts20 Aug 1998
Roopchand Manoj Kumar Vs Commissioner of Income Tax
Gauhati High Court · (1999) 157 CTR 305 : (1999) 235 ITR 461
Income Tax Act, 1961 — Section 68
High Courts19 Aug 1998
Lokeswar Das Vs State of Assam
Gauhati High Court · (1998) 3 GLJ 1
Penal Code, 1860 — Section 34Penal Code, 1860 (IPC) — Section 34
High Courts18 Aug 1998
Chand Mahammad Vs Indian Oil Corporation and Others
Gauhati High Court · (1998) 3 GLT 532
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 10(2A), 11A
High Courts18 Aug 1998
Chand Mohammad Vs Indian Oil Corporation and Ors.
Gauhati High Court · (1999) 1 GLJ 86 : (1998) 3 GLT 532
Constitution of India, 1950 — Article 226, 226Industrial Disputes Act, 1947 — Section 11A, 11A
High Courts17 Aug 1998
Dugar Tea Industries Pvt. Ltd. and Others Vs State of Assam and Others
Gauhati High Court · (1998) 3 GLT 487
Assam Industries (Sales Tax Concessions) Act, 1986 — Section 10, 3, 3(1), 3(2), 3AAssam Industries (Sales Tax Concessions) Rules, 1988 — Rule 2
High Courts17 Aug 1998
Jagannath Bawri and Others Vs Commissioner of Income Tax and Others
Gauhati High Court · (1998) 3 GLT 524 : (1998) 234 ITR 464
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226(3)