High Courts08 Sept 1997
Krius Wahlang Vs State of Meghalaya
Gauhati High Court · (1997) 2 GLJ 595 : (1997) 3 GLT 227
Constitution of India, 1950 — Article 226, 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 981 of 1,245
High Courts08 Sept 1997
U.Shipbester Kharkongor Vs Khasi Hills Autonomous District Council
Gauhati High Court · (1997) 2 GLJ 619
Civil Procedure Code, 1908 — Order 1 Rule 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226, 226
High Courts05 Sept 1997
Sanwarmal Agarwala Vs Commissioner of Income Tax and Others
Gauhati High Court · (1998) 1 GLT 385
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127, 127(1), 127(2), 131, 132
High Courts05 Sept 1997Dismissed
Amar Enterprises Vs Commissioner of Taxes and Others
Gauhati High Court · (2003) 133 STC 51
Assam General Sales Tax Act, 1993 — Section 44, 44(1), 44(2), 44(3)
High Courts05 Sept 1997
Chandranath Bhattacharjee: Association of Inspectors of Drugs, Assam Partha Jyotigogoi Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 467 : (1997) 3 GLT 92
Constitution of India, 1950 — Article 226, 226, 309, 309Drugs and Cosmetics Act, 1940 — Section 3(c), 3(c)
High Courts05 Sept 1997
State of Assam : Kirti Bhusan Goswami : Ishaque Uddin Mazumdar : Moni Roy : Barpeta Mohkuma Naba Niyukta Brithidhari Sikhak Seva Santha : Moinuddin Ma Vs Pratima Das: Mustt Rowshonara Begum Barbhuiya: Nazira Begum Lashkar: Jimta Begum: MD.Hussain Ahmed Laskar: MD.Abdul Kadir: Narendra Chandra Sarkar:
Gauhati High Court · (1997) 2 GLJ 400 : (1997) 3 GLT 71
Constitution of India, 1950 — Article 226, 226
High Courts04 Sept 1997
All Manipur Civil Pensioners Society and Others Vs State of Manipur and Others
Gauhati High Court · (1999) 1 GLT 384
Constitution of India, 1950 — Article 162, 309, 32Manipur Civil Services (Pension) Rules, 1977 — Rule 3, 4, 54(13)
High Courts04 Sept 1997
Beuti Bora Vs Tileswar Bora
Gauhati High Court · (1998) 1 GLT 130
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 12, 25
High Courts02 Sept 1997
Kamrup Paper Mills Ltd. Vs Assam State Electricity Board
Gauhati High Court · (1997) 2 GLJ 549 : (1997) 3 GLT 1 : (1997) 1 GLT 387
Electricity (Supply) Act, 1948 — Section 49, 49
High Courts29 Aug 1997
Managing Director, ASTC Vs Nareswar Dutta
Gauhati High Court · (1997) 2 GLJ 557 : (1997) 3 GLT 117
High Courts29 Aug 1997
Laxmanlal Jee Mandir Vs Laxmiram Agarwalla and Another
Gauhati High Court · AIR 1998 Guw 89
Assam Urban Areas Rent Control Act, 1972 — Section 5Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts29 Aug 1997Dismissed
C. Biakringa Vs State of Mizoram and Others
Gauhati High Court · (1997) 3 GLR 351
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12, 29, 29(A)Constitution of India, 1950 — Article 136, 226
High Courts28 Aug 1997
Nur Islam and Others Vs Mustt. Samasta Banu and Others
Gauhati High Court · (1998) 1 GLT 443
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts28 Aug 1997Dismissed
Sadananda Keot and Others Vs Jona Ram Saikia and Others
Gauhati High Court · AIR 1998 Guw 109
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts28 Aug 1997
Okram Damu Singh and Others Vs Dist. Collector, Land Acquisition and Others
Gauhati High Court · (1998) 1 GLT 127
Constitution of India, 1950 — Article 226Manipur University Act, 1980 — Section 3(3)
High Courts28 Aug 1997
P.K.Das Vs Presiding Officer, Labour Court, Guwahati
Gauhati High Court · (1997) 2 GLJ 394 : (1997) 3 GLT 171
Industrial Disputes Act, 1947 — Section 11, 11, 11A, 11A
High Courts28 Aug 1997
HAV/CLK Amarjit Singh Vs Chief of The Army Staff, Army Head Quarters, New Delhi
Gauhati High Court · (1997) 2 GLJ 343
Army Rules, 1954 — Rule 22, 22Constitution of India, 1950 — Article 226, 226
High Courts28 Aug 1997
Assam Conductors Manufacturers Association Vs Assam State Electricity Board
Gauhati High Court · (1997) 2 GLJ 544
Constitution of India, 1950 — Article 226, 226
High Courts21 Aug 1997Dismissed
Waiting Hindi Matriculate Teachers Association Vs State of Manipur and Others
Gauhati High Court · (1998) 2 GLT 319
Constitution of India, 1950 — Article 14, 16, 309