High Courts25 May 1998Dismissed
Nanagram Bhikamchand Rice and Oil Mills Vs A.S.E.B. and Others
Gauhati High Court · (1998) 2 GLT 231
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 966 of 1,245
High Courts25 May 1998Allowed
Banani Deb Vs Debabrata Deb
Gauhati High Court · (1998) 2 GLT 248
Family Courts Act, 1984 — Section 10(1), 10(2), 10(3), 19Hindu Marriage Act, 1955 — Section 10, 13(1), 13(2), 13B, 13B(1)
High Courts25 May 1998Dismissed
Safiqul Islam Choudhury (Md.) Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 255
Constitution of India, 1950 — Article 226Muslim Marriages and Divorces Registration Act, 1935 — Section 17, 3Muslim Marriages and Divorces Registration Rules, 1935 — Rule 2, 3, 6
High Courts25 May 1998Dismissed
Smti. Nilima Devi and Others Vs Assam State Transport Corporation and Others
Gauhati High Court · (1998) 2 GLT 251
High Courts25 May 1998Allowed
Smti. Sonafuli Deka Vs Member, M.A.C.T. and Others
Gauhati High Court · (1998) 2 GLT 233
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 304A
High Courts22 May 1998Dismissed
Matadin Mour Vs Prahlad Kr. Mour
Gauhati High Court · (1998) 2 GLT 193
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 43 Rule 1, Order 9 Rule 13, 151
High Courts22 May 1998Dismissed
Saikhom Raghumani Singh Vs Chief Engineer-I, P.W.D. and Others
Gauhati High Court · AIR 1999 Guw 143 : (1998) 2 GLT 334
Constitution of India, 1950 — Article 14, 299
High Courts22 May 1998
Achinta Dutta Vs State of Tripura and Others
Gauhati High Court · (1998) 2 GLT 447
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 226
High Courts21 May 1998
Ram Narayan Jha Vs State of Assam
Gauhati High Court · (1998) CriLJ 4650 : (1999) 1 GLT 54
Criminal Procedure Code, 1973 (CrPC) — Section 222, 222(3), 313Penal Code, 1860 (IPC) — Section 376, 511
High Courts20 May 1998Allowed
U.P. Mathur (Lt. Colonel) Vs Union of India (UOI) and Others
Gauhati High Court · (1998) 2 GLT 218
High Courts20 May 1998Allowed
Adari Chaudhury and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1999) ACJ 1331 : (1998) 2 GLT 209
Constitution of India, 1950 — Article 20, 21, 22, 226, 32
High Courts20 May 1998Dismissed
Dr. Raj Kumar Poddar Vs North Eastern Hill University and Others
Gauhati High Court · (1998) 2 GLT 236
Constitution of India, 1950 — Article 14, 16, 226
High Courts20 May 1998Allowed
Dr. Pankaj Kr. Lahkar and Others Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 364
Assam Medical Colleges (Regulation of Admission to Post Graduate Courses) Rules, 1997 — Rule 11, 12, 18, 3, 4Constitution of India, 1950 — Article 14, 166, 226General Clauses Act, 1897 — Section 21
High Courts19 May 1998Allowed
Smt. Kangujam Ongbi Thoibi Devi Vs State of Manipur and Others
Gauhati High Court · (1999) CriLJ 3584 : (1999) 2 GLT 202
Armed Forces (Special Powers) Act, 1958 — Section 5Constitution of India, 1950 — Article 21, 22(2), 226, 32
High Courts19 May 1998Dismissed
National Insurance Co. Ltd. Vs Haji Abdul Rakib and Others
Gauhati High Court · (2001) ACJ 217 : (1998) 2 GLT 253
Motor Vehicles Act, 1988 — Section 163A
High Courts19 May 1998Allowed
Soneswar Basumatary Vs Assam Board of Revenue and Others
Gauhati High Court · (1998) 2 GLT 329
Assam Land and Revenue Regulation (Amendment) Act, 1990 — Section 146B, 160, 161, 162(2), 163(2)
High Courts15 May 1998Dismissed
Md. Abdul Khalek Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLR 225
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 21, 9Constitution of India, 1950 — Article 226
High Courts15 May 1998Dismissed
Rohini Sarma and Others Vs Smti. Sakuntala Devi and Others
Gauhati High Court · (1998) 2 GLT 263
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151Companies Act, 1956 — Section 397, 398Specific Relief Act, 1963 — Section 2, 34, 38
High Courts14 May 1998
Km. Ch. Ibeyaima Devi Vs Commissioner/Secretary, Education Govt. of Manipur and Another
Gauhati High Court · (1998) 3 GLR 331
Constitution of India, 1950 — Article 14, 16, 21
High Courts14 May 1998Allowed
Sailen Sarkar @ Sailendra Chandra Sarkar and Others Vs State of Tripura and Others
Gauhati High Court · (1998) 2 GLT 470
Constitution of India, 1950 — Article 226Tripura Land Revenue and Land Reforms Act, 1960 — Section 187, 187(1), 187(3), 93