High Courts29 Jan 1998Dismissed
Manilal Gowala Vs Sukhendu Sekhar Dutta and Others
Gauhati High Court · (1998) 2 GLT 271
Conduct of Elections Rules, 1961 — Rule 38, 44, 55, 56, 57Representation of the People Act, 1951 — Section 80, 80A
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 974 of 1,245
High Courts29 Jan 1998
Mridul Dutta Vs State of Assam and Others
Gauhati High Court · (1998) 1 GLT 264
Assam Land and Revenue Regulation, 1886 — Rule 18, 18(2), 18(3), 18(3)(1)Assam Municipal Act, 1956 — Section 159, 160, 161, 162, 163Constitution of India, 1950 — Article 226
High Courts29 Jan 1998
Bhaskar Bora @ Rajubora Vs State of Assam and Others
Gauhati High Court · (1998) 1 GLT 282
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 3(5), 8, 8(2)
High Courts28 Jan 1998Allowed
Chitrasen Goala and Another Vs State of Assam
Gauhati High Court · (1998) CriLJ 2118 : (1998) 2 GLT 128
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts28 Jan 1998
New India Assurance Co. Ltd. Vs Sujit Kumar Lodh
Gauhati High Court · (1998) 1 GLT 352
Consumer Protection Act, 1986 — Section 12, 13, 14, 14(1), 14(2)Tripura Consumer Protection Rules, 1987 — Rule 6(10), 6(9)
High Courts27 Jan 1998
Tadang Tamut Vs State of Arunachal Pradesh
Gauhati High Court · (1998) 1 GLJ 365
Arms Act, 1959 — Section 25(1)(a), 25(1)(a)Criminal Procedure Code, 1973 — Section 229Criminal Procedure Code, 1973 (CrPC) — Section 229
High Courts22 Jan 1998
Ashalata Debnath and Others Vs Krit Kumar Das and Others
Gauhati High Court · (1998) ACJ 1133
Constitution of India, 1950 — Article 226
High Courts21 Jan 1998
Silvister Narzary Vs State of Assam and Others
Gauhati High Court · (1998) 1 GLT 259
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 12(1), 3(2), 3(3), 8(1)Penal Code, 1860 (IPC) — Section 121, 121(A), 122
High Courts20 Jan 1998
Joel Goriosa @ Joel Barman Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 492
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 14, 3(2), 3(5)
High Courts19 Jan 1998Dismissed
National Insurance Co. Ltd. Vs Gouri Sen Gupta and Others
Gauhati High Court · (1998) ACJ 1031 : (1998) 1 GLT 210
Evidence Act, 1872 — Section 137, 146Motor Vehicles Act, 1988 — Section 149, 166
High Courts19 Jan 1998Allowed
Dhirai @ Dhirendra Das and Others Vs State of Tripura
Gauhati High Court · (1998) 2 GLT 418
Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(4), 294, 510Evidence Act, 1872 — Section 32, 45, 60Penal Code, 1860 (IPC) — Section 302, 323, 325, 34
High Courts19 Jan 1998
Commissioner of Wealth-tax Vs Ajoy Kumar Saharia
Gauhati High Court · (1999) 151 CTR 511 : (1998) 233 ITR 29
Wealth Tax Rules, 1957 — Rule 1D
High Courts19 Jan 1998
Tinku Mandal Vs Tripura Board of Secondary Education and Another
Gauhati High Court · (1998) 1 GLT 256
Constitution of India, 1950 — Article 226
High Courts16 Jan 1998
Assam Co-op. Marketing and Consumers Federation Ltd. Vs Bipin Ram Prasad and Others
Gauhati High Court · (1998) 1 GLT 343
Assam Co-operative Societies Act, 1949 — Section 5(2)Constitution of India, 1950 — Article 226
High Courts16 Jan 1998Dismissed
State of Nagaland and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1998) 2 GLT 1
Constitution of India, 1950 — Article 107, 108, 109, 110, 111Lotteries (Regulation) Ordinance, 1997 — Section 3, 4, 5
High Courts16 Jan 1998
Jaharlal Bhattacharjee Vs A.S.E.B. and Another
Gauhati High Court · (1998) 4 GLT 17
Constitution of India, 1950 — Article 226North Eastern Areas (Reorganisation) Act, 1971 — Section 31(2)State of Arunachal Pradesh Act, 1986 — Section 24(2)
High Courts16 Jan 1998Dismissed
New India Assurance Co. Ltd. Vs Sabitri Rabi Das and Others
Gauhati High Court · (1998) ACJ 1064
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149, 166
High Courts15 Jan 1998Dismissed
Union of India (UOI) and Another Vs Nanda Rani Debnath (Bhowmik) and Others
Gauhati High Court · (1999) ACJ 567 : (1998) 1 GLT 401
Constitution of India, 1950 — Article 136Motor Vehicles Act, 1988 — Section 173
High Courts12 Jan 1998
Green Valley Industry Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 604
High Courts12 Jan 1998
Ram Gopal Agarwal and Others Vs Bhimsen Sethi and Others
Gauhati High Court · (1998) 1 GLT 323
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4Constitution of India, 1950 — Article 141, 226, 227, 32Meghalaya Urban Areas Rent Control Act, 1972 — Section 7