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
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 959 of 1,245
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
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
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