COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 957 of 1,245

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 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

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

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

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

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)

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