High Courts24 Apr 1998
Sipra Das (Dey) Vs Rana Pratap Das
Gauhati High Court · (1998) 3 GLT 83
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 120B, 384, 498A, 506
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 968 of 1,245
High Courts24 Apr 1998Dismissed
Sujit Dey and Others Vs State of Tripura and Others
Gauhati High Court · (1998) 2 GLT 493
High Courts23 Apr 1998
Ramzan Ali (Md.) Vs State of Assam and Others
Gauhati High Court · (1998) 3 GLT 529
Assam Panchayat Act, 1994 — Section 105, 105(3), 105(4), 52(1)Assam Panchayati Raj (Financial) Rules, 1990 — Rule 58(5), 58(6), 58(7)Constitution of India, 1950 — Article 226
High Courts22 Apr 1998
Gulshan Rai Jauhar Vs State Bank of India and Others
Gauhati High Court · (1998) 2 GLT 77
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, 115, 151Evidence Act, 1872 — Section 45Limitation Act, 1963 — Section 5
High Courts22 Apr 1998Dismissed
M. Chongacha Tangkhul Vs State of Manipur and Others
Gauhati High Court · AIR 1999 Guw 25 : (1998) 4 GLT 244
Constitution of India, 1950 — Article 226
High Courts21 Apr 1998Allowed
Dhireswar Sarma and Others Vs Paramesh Chakravorty
Gauhati High Court · (1998) 2 GLT 379
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 146
High Courts21 Apr 1998
Naba Kumar Bora Vs Tanuja Konwar
Gauhati High Court · (1998) 2 GLJ 19
Criminal Procedure Code, 1973 — Section 197, 407Criminal Procedure Code, 1973 (CrPC) — Section 197, 407
High Courts20 Apr 1998Allowed
Nirmal Ch. Roy Vs Commandant, Manipur Riffles and Others
Gauhati High Court · (1998) 4 GLT 302
Civil Procedure Code Amendment Act, 1976 — Section 37Civil Procedure Code, 1908 (CPC) — Order 21 Rule 3, 17, 21, 37, 38Constitution of India, 1950 — Article 311
High Courts07 Apr 1998Allowed
Lozhevi Sema and Others Vs State of Nagaland and Others
Gauhati High Court · (1998) 2 GLT 49
Constitution of India, 1950 — Article 14, 16, 309Nagaland (Administrative) Education Service Rules, 1977 — Rule 4Nagaland Services (Revision of Pay) Rules, 1975 — Rule 2
High Courts07 Apr 1998
Manoj Kr. Roy Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 421
Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1983 — Rule 4, 4(2)Constitution of India, 1950 — Article 14, 16
High Courts07 Apr 1998Dismissed
New India Assurance Co. Ltd. Vs Member, M.A.C.T. and Others
Gauhati High Court · (1998) 2 GLT 103
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 110B, 173
High Courts07 Apr 1998
Subrata Saha and Others Vs State of Tripura and Others
Gauhati High Court · (1998) 3 GLT 93
Constitution of India, 1950 — Article 14, 19, 265, 47Tripura Excise Act, 1987 — Section 1, 18, 19, 2, 20Tripura Excise Rules, 1990 — Rule 154
High Courts07 Apr 1998Allowed
Pratap Das @ Pratap Raj- Bangshi and Others Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 358
Arms Act, 1959 — Section 25IA, 27Constitution of India, 1950 — Article 19(1), 21, 22, 22(5), 226National Security Act, 1980 — Section 1(2), 14, 3(2), 3(3)
High Courts07 Apr 1998
Unemployed Youth Firm Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 74
Constitution of India, 1950 — Article 226Fisheries Rules, 1953 — Rule 12
High Courts07 Apr 1998
Eastern Tea Corporation Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 16
Assam Sales Tax Act, 1947 — Section 16(2), 17(2), 19A, 19A(2), 8
High Courts03 Apr 1998Dismissed
Interim Lalung (Tiwa) Autonomous Council and Others Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 337
Lalung (Tiwa) Autonomous Council Act, 1985 — Section 1(3), 13, 18, 6, 68
High Courts02 Apr 1998Allowed
Indian Oil Corporation Ltd. (Assam Oil Division) Vs Presiding Officer, Industrial Tribunal and Others
Gauhati High Court · (1999) 2 LLJ 904
Contract Labour (Regulation and Abolition) Act, 1970 — Section 1(4), 10Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts02 Apr 1998Allowed
Smt. Maitreyee Mahanta Vs State of Assam and Others
Gauhati High Court · AIR 1999 Guw 32 : (1998) 1 GLT 504
Constitution of India, 1950 — Article 123, 226, 342General Clauses Act, 1897 — Section 24, 6
High Courts02 Apr 1998Allowed
Musstt. Harun Ness Khanam Vs Md. Maklisur Rahman alias Maklisuddin
Gauhati High Court · (1998) CriLJ 3994 : (1998) 2 GLT 40
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2
High Courts02 Apr 1998
Assam Roller Flour Mills Association and Another Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1998 Guw 119 : (1998) 3 GLT 56
Essential Commodities Act, 1955 — Section 3