High Courts11 Aug 1998
Badal Debbarma and Others Vs State of Tripura and Another
Gauhati High Court · (1998) 3 GLT 457
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 961 of 1,245
High Courts11 Aug 1998
Tripura Tribal Employees Association Vs State of Tripura and Another
Gauhati High Court · (1998) 3 GLT 463
High Courts11 Aug 1998
Commissioner of Income Tax Vs George Williamson (Assam) Ltd.
Gauhati High Court · (1999) 153 CTR 269 : (1998) 234 ITR 130
Income Tax Act, 1961 — Section 256, 37
High Courts10 Aug 1998
Meghalaya Metals and Minerals (P) Ltd. Vs The Union of India (UOI) and Others
Gauhati High Court · (1998) 3 GLT 516
Central Excises and Salt Act, 1944 — Section 11, 11B, 12A, 12BConstitution of India, 1950 — Article 226, 265Contract Act, 1872 — Section 11C, 12C, 72
High Courts10 Aug 1998
Manjusree Sinha Choudhury Vs State of Assam and Others
Gauhati High Court · (2002) 2 GLT 656
Assam Ministerial District Establishment Service Act — Section 2(4)
High Courts10 Aug 1998
Mukul Ranjan Tarat and Others Vs State of Tripura and Others
Gauhati High Court · (1998) 3 GLT 450
Constitution of India, 1950 — Article 14, 16Tripura Sales Tax Act, 1976 — Section 20(1), 21(2)
High Courts07 Aug 1998Dismissed
Pandab Das Vs State of Tripura
Gauhati High Court · (1999) CriLJ 1285 : (1998) 3 GLT 462
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts03 Aug 1998
Assam Tin Manufacturing Company (P) Ltd. and Others Vs Commissioner of Taxes and Others
Gauhati High Court · (1998) 3 GLT 132
Evidence Act, 1872 — Section 115
High Courts31 Jul 1998Allowed
Utpal Barbara (Wing Commander) Vs State of Assam and Others
Gauhati High Court · (1999) 2 GLT 569
Constitution of India, 1950 — Article 19(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(7)
High Courts31 Jul 1998Allowed
Wing Commander Utpal Barbara and Others Vs State of Assam and Others
Gauhati High Court · AIR 1999 Guw 78
Constitution of India, 1950 — Article 19, 226Criminal Procedure Code, 1973 (CrPC) — Section 144Environment (Protection) Act, 1986 — Section 3
High Courts31 Jul 1998
Union of India (UOI) Vs G.D. Engineering Construction
Gauhati High Court · (1999) 1 GLT 532
Arbitration Act, 1940 — Section 39
High Courts31 Jul 1998Dismissed
Smt. Jhuma Das Vs Biresh Das
Gauhati High Court · AIR 1999 Guw 21 : (1998) 2 DMC 509 : (1998) 4 GLT 387
Special Marriage Act, 1954 — Section 13, 5
High Courts30 Jul 1998
Anjali Hazarika Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1999) 1 GLT 608
Central Civil Services (Pension) Rules, 1972 — Rule 71, 71(3), 9
High Courts30 Jul 1998
Frenchis Dhanowar Vs State of Assam
Gauhati High Court · (1998) 3 GLT 373
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313Penal Code, 1860 (IPC) — Section 302, 324, 326
High Courts29 Jul 1998
Commissioner of Income Tax Vs Bongaigaon Refinery and Petrochemical Ltd.
Gauhati High Court · (2000) 245 ITR 708
Income Tax Act, 1961 — Section 56
High Courts29 Jul 1998
Kipa Babu Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1998) 3 GLT 188
Benami Transactions (Prohibition) Act, 1988 — Section 5Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 226, 32, 51A
High Courts29 Jul 1998
Commissioner of Income Tax Vs Bansidhar Sewbhagovan and Co.
Gauhati High Court · (1999) 151 CTR 215
Income Tax Act, 1961 — Section 256, 32
High Courts29 Jul 1998
Assam Urban Water Supply and Sewage Board and Others Vs Dimbeswar Bora
Gauhati High Court · (1998) 3 GLT 136
Assam General Clauses Act, 1915 — Section 18Assam Urban Water Supply and Sewerage Board Act, 1985 — Section 1(1), 1(2), 115, 116, 22Constitution of India, 1950 — Article 166
High Courts28 Jul 1998
Lal Prasad Karki and Others Vs State of Assam
Gauhati High Court · (1998) 3 GLT 4
Criminal Procedure Code, 1973 (CrPC) — Section 293, 313, 540Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 3(9), 4(1), 41(1)
High Courts28 Jul 1998
Anup Phukan Vs Ishyam Mewara and Others
Gauhati High Court · (1998) 3 GLT 178
Representation of the People Act, 1951 — Section 80, 80A, 81