High Courts14 May 1998Dismissed
Tahera Khatun Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 404
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 967 of 1,245
High Courts13 May 1998Allowed
Dr. Pranabjyoti Deka Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 378
High Courts13 May 1998
State of Nagaland Vs Ms. Neilatuou Suokhrie
Gauhati High Court · (1998) 2 GLT 112
Constitution of India, 1950 — Article 14, 16, 16(2), 16(4), 335
High Courts13 May 1998
Kinjinbou Liangmei Vs Union of India (UOI) and Others
Gauhati High Court · (1999) ACJ 1236 : (1999) CriLJ 1242 : (1998) 4 GLT 139
Armed Forces (Special Powers) Act, 1958 — Section 4, 5Arms Act, 1959 — Section 25(1)Constitution of India, 1950 — Article 21, 22, 39, 47
High Courts08 May 1998Allowed
M.A.S. Khan and 27 0rs. Vs Assam Co-operative Apex Bank Ltd. and Others
Gauhati High Court · (1998) 2 GLT 183
Assam Co-operative Societies Act, 1949 — Section 15(3)Banking Regulation Act, 1949 — Section 3, 45, 56, 5AConstitution of India, 1950 — Article 12, 226
High Courts08 May 1998
Nripen Chandra Sarma Vs Union of India and Ors.
Gauhati High Court · (1998) 2 GLJ 278 : (1998) 2 GLT 123
Constitution of India, 1950 — Article 226, 226
High Courts08 May 1998Dismissed
Union of India (UOI) and Others Vs State of Manipur and Others
Gauhati High Court · AIR 1999 Guw 15 : (1998) 4 GLT 391
Commissions of Inquiry Act, 1952 — Section 3
High Courts06 May 1998Dismissed
Oriental Insurance Co. Ltd. Vs Angum Ongbi Khomtonbi Devi and Another
Gauhati High Court · (1999) 3 GLT 561
Workmens Compensation Act, 1923 — Section 10, 31, 4A(3)
High Courts06 May 1998
Commissioner of Income Tax Vs Bachraj Dugar
Gauhati High Court · (1998) 2 GLT 313 : (1998) 232 ITR 290
Income Tax Act, 1961 — Section 35CCA
High Courts05 May 1998Allowed
Pralay Saran Chakraborty Vs State Bank of India and Others
Gauhati High Court · (1998) 2 GLT 479 : (2001) 3 LLJ 965
State Bank of India (Officers Service) Rules, 1992 — Rule 19(1), 67State Bank of India Act, 1955 — Section 43(1)
High Courts05 May 1998Dismissed
Ritendra Mohan Dutta Vs Mira Roy
Gauhati High Court · (1998) 4 GLT 371
Hindu Succession Act, 1956 — Section 22Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
High Courts30 Apr 1998
Rajendra Prasad Pathak Vs Kendriya Vidyalaya Sangathan and Others
Gauhati High Court · (1998) 2 GLT 90
Constitution of India, 1950 — Article 226, 311Kendriya Vidyalaya Education Code — Article 81, 83
High Courts30 Apr 1998Allowed
Ramen Talukdar Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 82
Constitution of India, 1950 — Article 14, 16, 226
High Courts30 Apr 1998Dismissed
Managing Director, Trifed Vs Ashok Kr. Choudhury
Gauhati High Court · (1998) 2 GLT 85
Constitution of India, 1950 — Article 12, 311, 311(2)
High Courts29 Apr 1998Dismissed
Manjushree Extrusions Ltd. Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 164 : (1998) 111 STC 146
Assam General Sales Tax Act, 1993 — Section 9, 9(4)Constitution of India, 1950 — Article 14, 19(1)
High Courts28 Apr 1998Dismissed
Dibyadhar Gogoi and Others Vs Jitendranarayan Bhagawati and Others
Gauhati High Court · (1998) 2 GLT 62
Assam Forest Service (Class-I) Rules, 1942 — Rule 4(c)Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 12, 4
High Courts28 Apr 1998
Rural Development Organisation For Lower Assam, Sc, St and Weaker Section People : Jyoti Prakash Sarda Vs Assam Fisheries Development Corporation Ltd.
Gauhati High Court · (1998) 2 GLJ 221
Constitution of India, 1950 — Article 226, 226
High Courts24 Apr 1998Allowed
United Bank of India Vs Tarachand Mohanlal and Others
Gauhati High Court · (1998) 2 GLT 203
Bankers Books Evidence Act, 1891 — Section 4Carriers Act, 1865 — Section 10Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 34 Rule 6
High Courts24 Apr 1998
Rashmi Bala Nath and Others Vs Ananda Ram Bharali and Others
Gauhati High Court · (1999) 1 GLT 182
Motor Vehicles Act, 1988 — Section 173
High Courts24 Apr 1998Allowed
Krishna Kishore Chakraborty and Others Vs State of Tripura and Others
Gauhati High Court · (1998) 2 GLT 460