COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 972 of 1,245

High Courts26 Feb 1998

Deochand Sarda Vs Life Insurance Corporation of India

Gauhati High Court · (1998) 1 GLT 427

Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 5(2)(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, 100Limitation Act, 1963 — Article 64, 65

Read judgment

High Courts24 Feb 1998

District Project Co-ordinator Vs Golamnabi Amzad Hussain

Gauhati High Court · (1998) 1 GLT 544

Read judgment

High Courts24 Feb 1998

Jamini Mohan Roy Vs Tripura Gramin Bank and Another

Gauhati High Court · (1998) 1 GLT 391

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 26A, Order 43 Rule 1Specific Relief Act, 1963 — Section 34, 40, 40(2)

Read judgment

High Courts23 Feb 1998

K. Lamlee Kamei Vs Manipur Public Service Commission and Others

Gauhati High Court · (1999) 1 GLT 353

Constitution of India, 1950 — Article 14, 16, 226, 309

Read judgment

High Courts23 Feb 1998Dismissed

K.S. Nath, District and Sessions Judge Vs State of Assam and Others

Gauhati High Court · (1998) 2 GLR 493

Constitution of India, 1950 — Article 226, 235

Read judgment

High Courts20 Feb 1998

Rajesh Kr. Agarwalla Vs Yan Tikhak and Others

Gauhati High Court · (1998) 1 GLT 289

Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 48Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 104(2), 151Constitution of India, 1950 — Article 141

Read judgment

High Courts20 Feb 1998

Gauhati High Court Employees'' Association Vs Shyamal Saikia and Others

Gauhati High Court · (1998) 1 GLT 304

Limitation Act, 1963 — Section 5

Read judgment

High Courts20 Feb 1998

Paramananda Pegu Vs State of Assam and Others

Gauhati High Court · (1998) 1 GLT 306

Assam Taxation Service Rules, 1962 — Rule 14, 14(1), 14(2), 14(3), 15Constitution of India, 1950 — Article 226

Read judgment

High Courts20 Feb 1998

Management of Glaxo India Ltd. Vs State of Assam and Others

Gauhati High Court · (1998) 1 GLT 285

Industrial Disputes Act, 1947 — Section 10(1), 17B, 2

Read judgment

High Courts20 Feb 1998

Nirupama Dutta Vs Tek Bahadur Chetri and Others

Gauhati High Court · (1998) 1 GLT 331

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 304(A)

Read judgment

High Courts19 Feb 1998Allowed

Naresh Gohain and Another Vs Narendra Impex Ltd.

Gauhati High Court · (1998) 2 GLR 21

Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 34, 406, 420, 422, 506

Read judgment

High Courts19 Feb 1998

Anant Kumar Saharia Vs Commissioner of Income Tax and Others

Gauhati High Court · (1998) 232 ITR 533

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 80C, 80CCA, 80CCB

Read judgment

High Courts19 Feb 1998

G.Gopalan Nair Vs State of Arunachal Pradesh

Gauhati High Court · (1998) 1 GLJ 401

Constitution of India, 1950 — Article 12, 12

Read judgment

High Courts19 Feb 1998

Shyam Sundar Agarwala Vs Jay Prakash Khadaria and Another

Gauhati High Court · (1998) 1 GLT 316

Civil Procedure Code, 1908 (CPC) — Order 32A Rule 6, 115, 115(1)Constitution of India, 1950 — Article 227Family Courts (Gauhati High Court) Rules, 1989 — Rule 20

Read judgment

High Courts19 Feb 1998