High Courts28 Jul 1998
Mortuja Hussain (Md.) Vs Afia Khanam Choudhury and Others
Gauhati High Court · (1998) 3 GLT 156
Assam Legislative Assembly Secretariat Rules, 1986 — Rule 38Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 962 of 1,245
High Courts28 Jul 1998
Hillary N. Sangma Vs Hallimish N. Sangma
Gauhati High Court · (1999) 2 GLT 138
District Council Courts Act, 1954 — Section 3
High Courts28 Jul 1998
Gauhati University and Others Vs Niloy Kr. Das (Dr.) and Others
Gauhati High Court · (1999) 1 GLT 318
Constitution of India, 1950 — Article 14
High Courts27 Jul 1998
Y. Sashimohan Singh and Others Vs Gurumayum Satyabati Devi and Others
Gauhati High Court · (1998) 3 GLT 167
Constitution of India, 1950 — Article 226
High Courts24 Jul 1998Dismissed
Gouri Shankar Chakravarty Vs Smt. Basana Roy
Gauhati High Court · AIR 1999 Guw 48 : (1998) 2 DMC 630 : (1998) 4 GLT 378
Hindu Marriage Act, 1955 — Section 13(1)
High Courts23 Jul 1998Dismissed
Monoranjan Kar Vs State of Tripura and Others
Gauhati High Court · AIR 1999 Guw 24 : (1998) 4 GLT 383
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3
High Courts22 Jul 1998
Sumita Paul (Majumdar) Vs Deputy Director, Navodaya Vidyalaya Samity and Others
Gauhati High Court · (1998) 4 GLT 407
High Courts22 Jul 1998
Smt. Zukheli Sema Vs Union of India (UOI) and Others
Gauhati High Court · (1999) CriLJ 49 : (1998) 4 GLT 333
Armed Forces (Special Powers) Act, 1958 — Section 5Constitution of India, 1950 — Article 21, 226, 32
High Courts22 Jul 1998
Nagaland Assembly Secretariat Staff Association Vs State of Nagaland and Another
Gauhati High Court · (1999) 1 GLT 412
Constitution of India, 1950 — Article 187Nagaland Legislative Assembly Secretariat (Recruitment and Conditions of Service) Rules, 1966 — Rule 12, 7, 7(2)
High Courts21 Jul 1998Dismissed
Ahongshangbam Sanakhomba Singh and Others Vs Elangopkpi Champrakhong Collective Farming Co-op. Society Ltd.
Gauhati High Court · (1998) 4 GLT 316
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 115, 151Limitation Act, 1963 — Section 5
High Courts21 Jul 1998
L. Nalini Devi and Others Vs State of Manipur and Others
Gauhati High Court · (2000) 1 GLT 187
Constitution of India, 1950 — Article 14, 16, 39
High Courts20 Jul 1998
Bipul Debnath Vs State of Assam and Ors.
Gauhati High Court · (1998) 2 GLJ 532
Constitution of India, 1950 — Article 226, 226
High Courts20 Jul 1998
Narendra Debbarma and Others Vs Narendra Singh and Another
Gauhati High Court · (1999) ACJ 1011 : AIR 1999 Guw 22 : (1998) 4 GLT 390
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 110B
High Courts17 Jul 1998
Gujarat Co-operative Oil Seeds Growers'' Federation Ltd. and Others Vs J.P. India Ltd.
Gauhati High Court · (1998) 3 GLT 131
Contract Act, 1872 — Section 23, 28
High Courts17 Jul 1998
A. Dinamani Sharma Vs State of Manipur and Others
Gauhati High Court · (1999) 1 GLT 327
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 15(4), 27(2), 29
High Courts17 Jul 1998
N. Jogendra Kumar Singh Vs State of Manipur and Others
Gauhati High Court · (2001) 1 GLT 117
Constitution of India, 1950 — Article 12Government Aided Private School Teachers (Discipline, Punishment and Appeal) Rules, 1975 — Rule 3Manipur Grant-in-Aid Rules, 1977 — Rule 4(viii)(b)
High Courts17 Jul 1998
Subhadra Deka and Ors. Vs Uttam Chanpra Deka and Ors.
Gauhati High Court · (1998) 2 GLJ 529
Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Jul 1998
U.P. State Sugar Corporation Ltd. and Others Vs Mahalchand Mot1lal Kothari and Others
Gauhati High Court · (1998) 3 GLT 234
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5, Order 8 Rule 6Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 175(3), 299
High Courts16 Jul 1998Allowed
Md. Abdul Zalil Ahmed Vs Mustt. Marina Begum
Gauhati High Court · AIR 1999 Guw 28 : (1999) 2 DMC 172 : (1999) 1 GLT 424
Dissolution of Muslim Marriages Act, 1939 — Section 2
High Courts15 Jul 1998
Samarendra Mukherjee and Others Vs Bikash Deb Barma and Others
Gauhati High Court · (1998) 3 GLT 325
Constitution of India, 1950 — Article 14, 15(4), 154, 16, 16(4)Environment (Protection) Rules, 1986 — Rule 5(3)General Clauses Act, 1897 — Section 3(60)