High Courts14 Jul 1998
Y. Chaoba Singh Vs State of Manipur and Others
Gauhati High Court · (1998) 4 GLT 312
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 963 of 1,245
High Courts14 Jul 1998Dismissed
Amiya Bala Dutta and Others Vs Mukut Adhikari and Others
Gauhati High Court · (1998) 4 GLT 137
Assam Land and Revenue Regulation, 1886 — Section 40, 41, 9
High Courts14 Jul 1998
Chunu Munda Vs State of Assam and Another
Gauhati High Court · (1998) 2 GLJ 532
Criminal Procedure Code, 1973 — Section 376Criminal Procedure Code, 1973 (CrPC) — Section 376Penal Code, 1860 — Section 354, 511
High Courts14 Jul 1998
State of Assam Vs Kalai Mia and Others
Gauhati High Court · (1998) 3 GLT 219
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1), 313, 378(1)(3)Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 149, 302, 34, 395, 396
High Courts13 Jul 1998Dismissed
Uma Sengupta Vs State of Tripura and Others
Gauhati High Court · (1998) 4 GLT 385
Constitution of India, 1950 — Article 226
High Courts13 Jul 1998
Nalbari Hari Mandir Gift Coupon Committee and Ors. Vs Jatin Kalita and Another
Gauhati High Court · (1998) 2 GLJ 508
High Courts26 Jun 1998
Ashim Kr. Baruah and Others Vs Tanushyam Borgohain and Others
Gauhati High Court · (1998) 3 GLT 183
Constitution of India, 1950 — Article 226(3)
High Courts25 Jun 1998Allowed
Dhananjoy Bhowmik Vs State of Tripura
Gauhati High Court · (1998) CriLJ 4387 : (1998) 3 GLT 40
Arms Act, 1959 — Section 25, 26, 27, 28Constitution of India, 1950 — Article 173, 19, 84Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 439, 439A
High Courts25 Jun 1998
Amar Hazarka Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 183
Constitution of India, 1950 — Article 14Control and Management of Ferries Rules, 1968 — Rule 14, 15, 19, 34, 4(1)Fisheries Rules, 1953 — Rule 12, 190A
High Courts25 Jun 1998Allowed
Baijnath Biswanath and Another Vs State of Assam and Others
Gauhati High Court · (2003) 133 STC 300
Assam Finance (Sales Tax) Act, 1956 — Section 20, 20(1)
High Courts24 Jun 1998
Green View Tea and Industries and Others Vs Collector and Others
Gauhati High Court · (1998) 3 GLT 105
Evidence Act, 1872 — Section 3Land Acquisition Act, 1894 — Section 17(3), 18, 4, 54, 6
High Courts23 Jun 1998
Kalu Barman and Others Vs State of Assam
Gauhati High Court · (1999) 1 GLT 131
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1), 313, 62Evidence Act, 1872 — Section 162Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325
High Courts23 Jun 1998
Lalit Mohan Ghose and Others Vs State of Triupura
Gauhati High Court · (1999) CriLJ 609 : (1998) 3 GLT 16
Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice Act, 1986 — Section 2, 21(1), 26Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Jun 1998Allowed
Frontier Construction Co. and Others Vs A.S.E.B. and Others
Gauhati High Court · (1998) 4 GLT 8
Constitution of India, 1950 — Article 12, 14, 19, 21, 226Contract Act, 1872 — Section 37, 62Electricity (Supply) Act, 1948 — Section 5
High Courts22 Jun 1998
Haradhan Saha Vs Tripura Small Industries Corporation Ltd. and Others
Gauhati High Court · (1998) 3 GLT 90
Constitution of India, 1950 — Article 226
High Courts22 Jun 1998Allowed
Narayan Diwakar Vs Union of India (UOI) and Others
Gauhati High Court · (1998) 2 GLT 528
Constitution of India, 1950 — Article 226, 226(1), 226(2), 226(3)Goa, Daman and Diu Land Revenue Code, 1968 — Section 180, 199(2), 32(3)Goa, Daman and Diu Land Revenue Rules, 1969 — Rule 4, 4(1), 5
High Courts19 Jun 1998
Yuithingla Vashum Dr. and Others Vs Manipur Public Service Commission and Others
Gauhati High Court · (2000) 1 GLT 588
Indian Medical Council Act, 1956 — Section 13(3)
High Courts19 Jun 1998
Bijaya Thongam and Others Vs State of Manipur and Others
Gauhati High Court · (1998) 3 GLT 175
High Courts19 Jun 1998Dismissed
Sang Dakpu alias Shri Sangra Vs Smt. Netan Wangmu and Others
Gauhati High Court · AIR 1998 Guw 117 : (1998) 2 GLT 503
Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 50Constitution of India, 1950 — Article 14
High Courts19 Jun 1998Allowed
Smt. Bina Rani Dey and Others Vs State of Tripura and Others
Gauhati High Court · AIR 1998 Guw 139 : (1998) 2 GLT 553
Arbitration Act, 1940 — Section 29, 30