High Courts09 Dec 1997
Gostha Behari Ghosh Vs State of Tripura and Others
Gauhati High Court · (1998) 1 GLT 161
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 41(14), 47, 51(6), 51(7), 51(8)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 976 of 1,245
High Courts08 Dec 1997
Zohmingthanga Vs State of Mizoram
Gauhati High Court · (1998) 1 GLT 124
Constitution of India, 1950 — Article 21, 50Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 207, 212, 229Mizoram Liquor Total Prohibition Act, 1995 — Section 2, 7, 8, 8(1)
High Courts08 Dec 1997
Tilak Gogoi Vs Prabin Chutia and Others
Gauhati High Court · (1998) 2 GLR 40
Constitution of India, 1950 — Article 139, 215, 226, 32
High Courts06 Dec 1997
Sushil Kumar Beri Vs Jyoti Rani Beri
Gauhati High Court · (1998) 3 GLT 150
Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 13(1)
High Courts06 Dec 1997
Dhirendra Nath Bayan Vs Ismail Hussain and Ors.
Gauhati High Court · (1998) 1 GLJ 109 : (1997) 3 GLT 557
Assam College Education (Provincialisation) Act, 1996 — Section 3, 3, 5, 5, 7, 7Constitution of India, 1950 — Article 191(1)(a), 191(1)(a)
High Courts06 Dec 1997
Suresh Kr. Jain and Others Vs Shritirtha Nathsakia
Gauhati High Court · (1998) 1 GLT 15
Contempt of Courts Act, 1971 — Section 2
High Courts05 Dec 1997
Assam Industrial Development Corporation Ltd.and Anothers Vs Manjushree Pathak and Anothers
Gauhati High Court · (1998) 1 GLJ 25 : (1997) 3 GLT 620
Assam Industrial Development Corporation Employees Service Rules, 1992 — Clause 8.1, Clause 8.1Fundamental Rules — Rule 56, 56
High Courts05 Dec 1997
Konsaba Ibchou and Lainingba Mangi Vs The State of Manipur and Others
Gauhati High Court · (1998) 1 GLT 1
Constitution of India, 1950 — Article 226, 344
High Courts05 Dec 1997
O. Kullabi Singh Vs State of Manipur State of Manipur Vs Oinam Chandra Kumar Singh and Others
Gauhati High Court · (1998) 1 GLT 35
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 302
High Courts04 Dec 1997
Bijay Singh Bimal Kumar and Others Vs State of Assam and Others
Gauhati High Court · (1998) 3 GLT 254
Assam General Sales Tax Act, 1993 — Section 10, 17, 2(17), 2(33), 2(34)Assam General Sales Tax Rules, 1993 — Rule 38
High Courts03 Dec 1997Allowed
Abdul Ali @ Abdulla and Others Vs State of Assam and Others
Gauhati High Court · (1998) 4 GLT 148
Constitution of India, 1950 — Article 226, 227Illegal Migrants (Determination by Tribunals) Act, 1983 — Section 15(9), 8(1)
High Courts02 Dec 1997
Biswahath Kumalia Meen Samabaisamtty Ltd. Vs The State of Assam and Others
Gauhati High Court · (1998) 1 GLT 55
Assam Fisheries Rules, 1953 — Rule 12, 43, 8Constitution of India, 1950 — Article 14, 226
High Courts29 Nov 1997
Md. Ayub Vs State of Assam
Gauhati High Court · (1998) 1 GLT 65
Criminal Procedure Code, 1973 (CrPC) — Section 540Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 50
High Courts28 Nov 1997
Auto Engineering Works Vs Bansal Trading Co. and Others
Gauhati High Court · (1998) 1 GLT 181
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 30 Rule 1, Order 30 Rule 10, Order 7 Rule 11, 21Sales of Goods Act, 1930 — Section 39
High Courts25 Nov 1997Allowed
H. Dilip Kumar Singh Vs State of Manipur and Others
Gauhati High Court · (1998) 2 GLT 146
Constitution of India, 1950 — Article 226
High Courts25 Nov 1997
Krishna Pada Das Vs Union of India (UOI) and Others
Gauhati High Court · (1998) 1 GLT 228
Constitution of India, 1950 — Article 226, 311(2)Penal Code, 1860 (IPC) — Section 302
High Courts25 Nov 1997Allowed
Mohan Tanti Vs State of Assam
Gauhati High Court · (1998) 4 GLT 231
Criminal Procedure Code, 1973 (CrPC) — Section 319Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 302
High Courts24 Nov 1997
Steel Authority of India Ltd. Vs Ashok Industries
Gauhati High Court · (1998) 3 GLT 210
Contract Act, 1872 — Section 10, 37Evidence Act, 1872 — Section 58
High Courts24 Nov 1997
Jyoti Rupa Das and Others Vs State of Assam and Others
Gauhati High Court · (1999) 1 GLT 527
Constitution of India, 1950 — Article 14, 16, 226
High Courts24 Nov 1997
Ronix Polymer Pvt. Ltd. Vs State of Tripura and Others
Gauhati High Court · (1999) 1 GLT 295
Central Motor Vehicles Rules, 1989 — Rule 96Constitution of India, 1950 — Article 225, 226Motor Vehicles Act, 1939 — Section 110, 110B, 110E