High Courts08 May 1996
N. Lamkholian Vaiphei Vs State of Manipur and Others
Gauhati High Court · (1997) 1 GLR 337
Constitution of India, 1950 — Article 311(2)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,006 of 1,245
High Courts03 May 1996Dismissed
Paulienmang Singson and Others Vs State of Manipur and Others
Gauhati High Court · AIR 1997 Guw 1
Assam High Court Rules, 1948 — Rule 3Constitution of India, 1950 — Article 226
High Courts03 May 1996
Thoudam Kumar Singh Vs State of Manipur and Ors.
Gauhati High Court · (1996) 2 GLJ 59
Constitution of India, 1950 — Article 311(2)(b), 311(2)(b)
High Courts02 May 1996Dismissed
Susanta Kumar Choudhury and Another Vs Birendra Kumar Deb Roy and Others
Gauhati High Court · AIR 1997 Guw 19
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4)
High Courts02 May 1996
Hlranmoy Paul Vs State of Assam
Gauhati High Court · (1997) 1 GLJ 98
Assam Aided College Management Rules, 1976 — Rule 18, 18, 22, 22Constitution of India, 1950 — Article 226, 226
High Courts30 Apr 1996Dismissed
State of Manipur and Others Vs H. Shamu Singh
Gauhati High Court · (1998) 4 GLT 79
Constitution of India, 1950 — Article 137, 14, 142, 226
High Courts30 Apr 1996
Mithilesh Singh Vs Union of India
Gauhati High Court · (1997) 1 GLJ 340
Constitution of India, 1950 — Article 14, 14, 226, 226
High Courts25 Apr 1996
Md.Sagir Ahmed Vs Chairman, Assam State Electricity Board
Gauhati High Court · (1996) 2 GLJ 269 : (1996) 2 GLT 420
High Courts22 Apr 1996
Rasmi Kanta Kalita Vs State of Assam and Ors.
Gauhati High Court · (1996) 2 GLJ 302
High Courts19 Apr 1996
S.Sonpao Haokip: Chingngohchin: All Manipur Schooless Villages School Teachers Association: Lalzawmlen Hmar: Ashikho Henia: and Ors. Vs State of Manipur and Ors.
Gauhati High Court · (1996) 2 GLJ 245 : (1996) 2 GLT 513
Constitution of India, 1950 — Article 226, 226
High Courts16 Apr 1996
TBC Vulmawia Vs State of Mizoram
Gauhati High Court · (1997) 1 GLJ 292
Central Civil Services (Temporary Services) Rules, 1965 — Rule 5(i), 5(i)Constitution of India, 1950 — Article 226, 226, 311, 311
High Courts15 Apr 1996Dismissed
Thounaojam Lukhoi Singh Vs District Magistrate and Others
Gauhati High Court · (1997) CriLJ 1574
Criminal Procedure Code, 1973 (CrPC) — Section 161, 167, 167(2)National Security Act, 1980 — Section 3(2), 3(3), 3(4), 3(5), 8(1)Penal Code, 1860 (IPC) — Section 121, 121A
High Courts12 Apr 1996
Union of India Vs Gita Banik
Gauhati High Court · (1996) 1 GLJ 527 : (1996) 2 GLT 246
Motor Vehicles Act, 1988 — Section 173, 173, 173(1), 173(1)
High Courts12 Apr 1996
Wes Bamon Vs Jaintia Hills Autonomous District Council, Jowai and Ors.
Gauhati High Court · (1996) 2 GLJ 315 : (1996) 3 GLT 30
Constitution of India, 1950 — Schedule 6, Schedule 6
High Courts11 Apr 1996Allowed
Bajrangi Singh Vs State of Assam
Gauhati High Court · (1996) CriLJ 3218
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 24Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 2, 36(B), 41, 42
High Courts08 Apr 1996
Mochi Har Prasad Vs Union of India
Gauhati High Court · (1997) 1 GLJ 604 : (1997) 1 GLT 250
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(4), 10(4)
High Courts04 Apr 1996Allowed
Rupeswar Dutta Vs Oil India Ltd. and Others
Gauhati High Court · (1997) 1 GLR 108
Penal Code, 1860 (IPC) — Section 201, 302Prevention of Corruption Act, 1988 — Section 5(2)
High Courts03 Apr 1996Dismissed
Sudhangshu Bikash Dutta Vs Ranesh Kumar Chakraborty and Others
Gauhati High Court · AIR 1997 Guw 15
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, 100
High Courts03 Apr 1996
Budha Dharmankur Sabha Vs Sunil Baruah
Gauhati High Court · (1996) 2 GLJ 548 : (1996) 3 GLR 319 : (1996) 1 GLT 605
Civil Procedure Code, 1908 — Order 39 Rule 1, Order 39 Rule 2Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts02 Apr 1996Dismissed
State of Tripura and Others Vs Kalidas Bhattacharjee and Others
Gauhati High Court · (1997) 1 GLR 182
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(4), Order 9 Rule 13, 115, 151Limitation Act, 1963 — Section 5