High Courts02 Apr 1998Allowed
Indian Oil Corporation Ltd. Vs Presiding Officer and Others
Gauhati High Court · (1998) 2 GLT 67
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 1(4), 10, 10(1), 10(2), 10(2A)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 969 of 1,245
High Courts02 Apr 1998Dismissed
Bijoy Mandal and Others Vs Jay Priya Prakash
Gauhati High Court · (1998) 2 GLT 382
Contempt of Courts Act, 1971 — Section 12
High Courts31 Mar 1998Allowed
Smt. Aheibam Ongbi Leihao Devi Vs State of Manipur and Others
Gauhati High Court · (1999) ACJ 594 : AIR 1999 Guw 9 : (1998) 4 GLT 380
Constitution of India, 1950 — Article 21
High Courts31 Mar 1998
T. Phungjathang Vs State of Manipur and Others
Gauhati High Court · AIR 1999 Guw 75 : (1998) 4 GLT 298
Constitution of India, 1950 — Article 14Manipur Town and Country Planning (Term of Office of the Chairman, Vice Chairman and Members of the Planning and Development Authority) Rules, 1977 — Rule 3Manipur Town and Country Planning Act, 1975 — Section 16, 90
High Courts31 Mar 1998
Debajyoti Mazumdar and Others Vs State of Assam and Others
Gauhati High Court · (1998) 1 GLT 514
Constitution of India, 1950 — Article 134A, 22(4), 22(5), 226National Security Act, 1980 — Section 11(1), 11(2), 14(2), 3, 3(2)
High Courts30 Mar 1998
Golapi Chauhan Vs State of Assam and Others
Gauhati High Court · (1998) 3 GLT 114
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 302, 447Unlawful Activities (Prevention) Act, 1967 — Section 3
High Courts27 Mar 1998
Union of India (UOI) and Others Vs Samir Kr. Nag.
Gauhati High Court · (1998) 1 GLT 535
Border Security Force Act, 1968 — Section 20, 29, 50, 60Evidence Act, 1872 — Section 3
High Courts24 Mar 1998
Nagen Bharali and Others Vs State of Assam
Gauhati High Court · (1998) 1 GLT 452
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(1)Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts24 Mar 1998
Hussain Ali (MD.) Vs State of Assam
Gauhati High Court · (1998) 2 GLT 291
Criminal Procedure Code, 1973 (CrPC) — Section 164, 229, 230Penal Code, 1860 (IPC) — Section 302
High Courts24 Mar 1998
Kakodonga Tea Estate (Pvt.) Ltd. Vs The Presiding Officer, Labour Court and Others
Gauhati High Court · (1998) 1 GLT 498
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 7(1)Industrial Disputes Act, 1947 — Section 2
High Courts23 Mar 1998
Samir Das Vs State of Tripura
Gauhati High Court · (1999) CriLJ 953 : (1998) 2 GLT 307
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 145, 154, 165Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 325
High Courts20 Mar 1998
Dau Dayal Sarda @ Maheswari Vs State of Assam and Others
Gauhati High Court · (1998) 1 GLT 423
Assam General Sales Tax Act, 1993 — Section 30, 46(15)
High Courts20 Mar 1998Dismissed
Assam Rajyik Kerosene Feriwalla Santha Vs State of Assam and Others
Gauhati High Court · AIR 1998 Guw 136 : (1998) 1 GLT 449
Essential Commodities Act, 1955 — Section 3
High Courts19 Mar 1998
Binodnath (Dr.) and Others Vs State of Assam and Others
Gauhati High Court · (1998) 1 GLT 480
Assam Medical Colleges (Regulation of Admission to Post Graduate Courses) Rules, 1994 — Rule 14, 9Constitution of India, 1950 — Article 14, 226
High Courts19 Mar 1998
Aswini Hazarika Vs State of Assam and Ors.
Gauhati High Court · (1998) 1 GLJ 475
High Courts19 Mar 1998
Lily Choudhury Vs Zonal Manager, F.C.I. and Others
Gauhati High Court · (1999) 3 GLT 324
High Courts18 Mar 1998Allowed
Jahanara Begum Vs Khowazuddin
Gauhati High Court · (1998) 4 GLT 217
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397
High Courts17 Mar 1998
Shyama Devi Sanganeria Vs Commissioner of Income Tax
Gauhati High Court · (1998) 1 GLT 446
Income Tax Act, 1922 — Section 3, 42(I), 66, 66(1)Income Tax Act, 1961 — Section 154, 23, 24, 256(2)Wealth Tax Act, 1957 — Section 5(I)
High Courts17 Mar 1998
Hem Chandra Bora Vs Union of India (UOI) and Others
Gauhati High Court · (1998) 1 GLT 539
Constitution of India, 1950 — Article 226
High Courts16 Mar 1998Dismissed
A.F.T. Industries Ltd. (M/S) Vs Agricultural Income Tax Officer and Others
Gauhati High Court · (1998) 4 GLT 51
Assam Agricultural Income Tax Rules, 1939 — Rule 5Constitution of India, 1950 — Article 14, 19(1), 264(3), 265, 300AIncome Tax Act, 1961 — Section 80HHC