High Courts06 Mar 1998
Nanda Dulal Acharjee Vs State of Tripura and Others
Gauhati High Court · (1998) 1 GLT 418
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 971 of 1,245
High Courts05 Mar 1998Allowed
Subhas Sarkar and Another Vs State of Tripura and Another
Gauhati High Court · (1998) 2 GLR 33
High Courts05 Mar 1998Allowed
Zakir Hussain Khandakar Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 376
Constitution of India, 1950 — Article 311(2), 314(2)
High Courts05 Mar 1998
Coal India Ltd. and Others Vs Tulashi Kumar Dutta
Gauhati High Court · (1998) 3 GLT 304
High Courts05 Mar 1998
Anil Chandra Sharma and Another Vs Alka Rani Ghosh
Gauhati High Court · (2000) ACJ 307 : (1999) 1 LLJ 1356
Workmens Compensation Act, 1923 — Section 13, 14, 19, 3
High Courts04 Mar 1998
Commissioner of Income Tax Vs Kashiram Ramgopal (Agencies)
Gauhati High Court · (1989) 231 ITR 10 : (1998) 99 TAXMAN 195
Registration Act, 1908 — Section 17
High Courts04 Mar 1998
Commissioner of Income Tax Vs Nandlal Parshuram
Gauhati High Court · (1998) 1 GLT 463 : (1999) 239 ITR 497
Income Tax Act, 1961 — Section 32AMotor Vehicles Act, 1988 — Section 2(44), 2(47)
High Courts03 Mar 1998
Dwipen Konwar and Others Vs State of Assam and Another
Gauhati High Court · (1998) 1 GLT 362
Assam Civil Services (Conduct) Rules, 1965 — Rule 3Constitution of India, 1950 — Article 309, 311, 311(2)Government of India Act, 1935 — Section 241(2)
High Courts03 Mar 1998
S.K. Noor Mohmmad Ali Vs Union of India and Others
Gauhati High Court · (1998) 2 GLT 151
Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 10, 32, 34, 34, 35
High Courts03 Mar 1998Allowed
Ahmed Ali (MD) and Others Vs State of Assam
Gauhati High Court · (1998) 4 GLT 287
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 162(1), 164, 288, 313Evidence Act, 1872 — Section 145, 157
High Courts02 Mar 1998
Purna Bora @ Dilip Bora @ Baba @ Lara @ Kamandu Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 370
Constitution of India, 1950 — Article 22, 226National Security Act, 1980 — Section 3(2), 8, 8(1)Penal Code, 1860 (IPC) — Section 121, 121A, 122, 126, 224
High Courts01 Mar 1998
Narendra Nath Chaliha Vs Hindustan Paper Corporation Ltd.and Ors.
Gauhati High Court · (1998) 2 GLJ 301 : (1998) 2 GLT 397
Constitution of India, 1950 — Article 226, 226
High Courts27 Feb 1998
Ryntihlin Jennifer War and Others Vs Meghalaya Board of Secondary Education and Others
Gauhati High Court · (1998) 4 GLT 24
Constitution of India, 1950 — Article 226Meghalaya Board of School Education Act, 1973 — Section 23
High Courts27 Feb 1998Allowed
Jay Prakash Sharma Vs State of Meghalaya and Others
Gauhati High Court · (1998) 4 GLT 19
Constitution of India, 1950 — Article 16, 16(2), 16(4), 226
High Courts27 Feb 1998
Ranjit Banarjee Vs State Bank of India
Gauhati High Court · (1998) 1 GLJ 404
Constitution of India, 1950 — Article 226, 226
High Courts27 Feb 1998
Ramen Hazarika Vs State of Assam
Gauhati High Court · (1998) 3 GLT 270
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(1), 313Evidence Act, 1872 — Section 145, 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 302
High Courts27 Feb 1998
Amitabh Kalita Vs Union of India (UOI) and Others
Gauhati High Court · (1998) 1 GLT 491
Armed Forces (Special Powers) Act, 1958 — Section 5
High Courts27 Feb 1998Dismissed
K.S. Nath Vs State of Assam and Others
Gauhati High Court · (1998) 2 GLT 490
Constitution of India, 1950 — Article 226, 235
High Courts27 Feb 1998
State Bank of India and Others Vs Kh. Bobi Singh Kh. Bobi Singh Vs State Bank of India and Others
Gauhati High Court · (1998) 4 GLT 325 : (2000) 1 LLJ 878
High Courts27 Feb 1998
Abdul Kalam and Others Vs State of Assam and Others
Gauhati High Court · (1998) 1 GLT 495
Constitution of India, 1950 — Article 226