High Courts09 Jun 1998
Ysuf ali@Ysuf Ali Chowdhury Vs State of Assam and Others
Gauhati High Court · (1998) 4 GLT 340
Criminal Procedure Code, 1973 (CrPC) — Section 164, 397, 482Penal Code, 1860 (IPC) — Section 366(A), 368
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 965 of 1,245
High Courts08 Jun 1998
Phanindra Medhi alias Lebu Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 550
Armed Forces (Special Powers) Act, 1958 — Section 4, 5Constitution of India, 1950 — Article 22, 22(1), 22(2), 226Criminal Procedure Code, 1973 (CrPC) — Section 41
High Courts05 Jun 1998Allowed
Notle Vs Union of India (UOI) and Others
Gauhati High Court · (2000) ACJ 786 : (1998) 3 GLT 43
Armed Forces (Special Powers) Act, 1958 — Section 4, 5Constitution of India, 1950 — Article 21, 22, 226, 32Contempt of Courts Act, 1971 — Section 12
High Courts04 Jun 1998
Krishna Goswami Vs Sudhan Goswami
Gauhati High Court · (1999) 1 GLR 47
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Family Courts Act, 1984 — Section 19(4)
High Courts04 Jun 1998
Shanti Ranjan Dewanjee Vs Vichuu Angami (Smti.) and Others
Gauhati High Court · (1998) 2 GLT 500
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 18 Rule 17A, 115, 151Constitution of India, 1950 — Article 227
High Courts04 Jun 1998Allowed
Joonktollee Tea and Industries Ltd. Vs Agricultural Income Tax Officer and Others
Gauhati High Court · (1998) 2 GLT 506
Assam Agricultural Income Tax Act, 1939 — Section 2, 8, 8(2)Assam Agricultural Income Tax Rules, 1939 — Rule 5Constitution of India, 1950 — Article 226, 366(1)
High Courts04 Jun 1998Allowed
State of Tripura and Others Vs Swapan Debnath
Gauhati High Court · (1998) 3 GLT 1 : (1999) 3 LLJ 956
Tripura State Rifles (Recruitment) Rules, 1984 — Rule 15(1)
High Courts03 Jun 1998Allowed
Union of India (UOI) and Others Vs Partha Pratim Chakraborty
Gauhati High Court · (1998) 2 GLT 348
Arbitration Act, 1940 — Section 14(2), 20, 30, 33, 39Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 119
High Courts03 Jun 1998Dismissed
Nurulislam Vs Union of India (UOI) and Others
Gauhati High Court · (1998) 2 GLT 335
Army Act, 1950 — Section 26Penal Code, 1860 (IPC) — Section 147, 148, 427, 506
High Courts02 Jun 1998
Pratul Nandi @ Putul Nandi Vs Sobha Rani Bhattacharjee and Others
Gauhati High Court · (1998) 3 GLT 87
Civil Procedure Code, 1908 (CPC) — Section 100Tripura Land Revenue and Land Reforms Act, 1960 — Section 43
High Courts02 Jun 1998Allowed
Bhogirath Patowari Vs Gauhati University and Others
Gauhati High Court · (1998) 2 GLT 385
Constitution of India, 1950 — Article 22Gauhati University Act, 1947 — Section 6, 7, 8B, 8B(4), 8B(5)
High Courts01 Jun 1998Allowed
Hemanta Nath Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 344
Arms Act, 1959 — Section 25(1Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5), 226
High Courts29 May 1998Dismissed
Ismail Ali and Others Vs State of Assam
Gauhati High Court · (1998) 2 GLT 301
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts29 May 1998
Keshab CH. Baishya Vs A.C. Pegu, D.E.E. and Others
Gauhati High Court · (1998) 2 GLT 552
Constitution of India, 1950 — Article 226
High Courts28 May 1998Allowed
Amar Singh and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1998) 2 GLT 281
Army Act, 1950 — Section 169A, 179, 3, 39, 41Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 15, 16, 17, 18Central Excise Rules, 1944 — Rule 8
High Courts28 May 1998Allowed
Assam Chah Mazdoor Sangha Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 293
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Constitution of India, 1950 — Article 1, 2, 20(3), 21, 21(1)Criminal Procedure Code, 1973 (CrPC) — Section 167, 174, 176, 41, 49
High Courts28 May 1998
Mttra Karmakar Vs Gauhati Metropolitan Development Authority and Others
Gauhati High Court · (1999) 1 GLT 526
Gauhati Metropolitan Development Authority Act, 1985 — Section 85, 88, 9
High Courts27 May 1998Allowed
Charu Barman and Others Vs Satya Narayan Jiwanram and Others
Gauhati High Court · (1999) ACJ 1341 : (1998) 2 GLT 227
Motor Vehicles Act, 1988 — Section 173
High Courts26 May 1998
Confederation of All Nagaland State Services Employees Association Vs E.T. Sunup and Another
Gauhati High Court · (1998) CriLJ 3451 : (1998) 2 GLT 239
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 13
High Courts26 May 1998
Mungila Khatun Vs State of Assam and Ors.
Gauhati High Court · (1998) 2 GLJ 178
Constitution of India, 1950 — Article 21, 21Criminal Procedure Code, 1973 — Chapter 5Criminal Procedure Code, 1973 (CrPC) — Chapter 5