High Courts19 Aug 1997
R.K. Mani Singh Vs Imphal Urban Co-Op. Bank Ltd. and Others
Gauhati High Court · (1998) 2 GLT 350
Constitution of India, 1950 — Article 12, 226, 311Manipur Co-operative Societies Act, 1976 — Section 101, 74
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 982 of 1,245
High Courts14 Aug 1997
National Airport Authority Vs Paradise Hotel and Restaurant
Gauhati High Court · (2000) 2 GLT 87
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2), 115, 151
High Courts14 Aug 1997
Amttangshu Dhar Vs The President Shilong Cantonment Board and Others
Gauhati High Court · (1998) 1 GLT 95
Constitution of India, 1950 — Article 226
High Courts14 Aug 1997
Rampal Joshi Vs The State of Assam and Others
Gauhati High Court · (1998) 1 GLT 5
Assam Municipal Act, 1956 — Section 183, 296, 307, 308, 309Constitution of India, 1950 — Article 226
High Courts14 Aug 1997
Oriental Insurance Co.Ltd., Bongaigaon Vs Ganpat Ram Nayak: Manbhari Devi
Gauhati High Court · (1997) 2 GLJ 561 : (1997) 3 GLT 105
Motor Vehicles Act, 1988 — Section 173, 173
High Courts13 Aug 1997Dismissed
Muslimuddin and Others Vs State of Tripura
Gauhati High Court · (1997) 3 GLR 332
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts13 Aug 1997
Ganga Ram Borah Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 270 : (1997) 3 GLT 354 : (1997) 3 GLT 254
Civil Procedure Code, 1908 — Order 9 Rule 3Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3Constitution of India, 1950 — Article 226, 226
High Courts12 Aug 1997
Hazi Hanshir Ali Laskar Vs Bekai Ram Das
Gauhati High Court · (1997) 2 GLJ 391
Constitution of India, 1950 — Article 227, 227Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 Aug 1997
Siamukungi Vs State of Mizoram
Gauhati High Court · (1997) 2 GLJ 324
Constitution of India, 1950 — Article 311, 311
High Courts12 Aug 1997
Keshab Chandra Deka :Bhupendra Kumar Deka Vs State, C.B.I.
Gauhati High Court · (1997) 2 GLJ 306
Tripura Additional Sales Tax Act, 1990 — Section 482, 482
High Courts12 Aug 1997
North East Gases (P) Ltd. Vs Employees State Insurance Corporation
Gauhati High Court · (1997) 2 GLJ 262 : (1997) 3 GLT 342
Employees State Insurance Act, 1948 — Section 45A, 45A, 94A, 94A
High Courts12 Aug 1997
Dulal Adhikari Vs Doli Adhikari
Gauhati High Court · (1997) 2 GLJ 308
Criminal Procedure Code, 1973 — Section 397(3), 482Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 482
High Courts12 Aug 1997
New India Assurance Co.Ltd. Vs Gopal Chakraborty
Gauhati High Court · (1997) 2 GLJ 322
Civil Procedure Code, 1908 — Order 9 Rule 6Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6
High Courts12 Aug 1997
Rabindra Das Vs Subhra Kar (Das)
Gauhati High Court · (1997) 2 GLJ 328
Criminal Procedure Code, 1973 — Section 178Criminal Procedure Code, 1973 (CrPC) — Section 178
High Courts12 Aug 1997
Sheo Kumar Agarwal Longkhap Mirang Yonger @ Thungwa @ Longkhap Kimsin Vs State of Arunachal Pradesh
Gauhati High Court · (1997) 2 GLJ 338 : (1997) 3 GLT 121
Constitution of India, 1950 — Article 21, 21
High Courts12 Aug 1997
Chandan Kumar Surekha Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 349
Criminal Procedure Code, 1973 — Section 407Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts12 Aug 1997
Ranjit Nath Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 378 : (1997) 3 GLT 126
Penal Code, 1860 — Section 304APenal Code, 1860 (IPC) — Section 304A
High Courts12 Aug 1997
Amol Roy Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 433
Criminal Procedure Code, 1973 — Section 397, 401, 482Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Rice Milling Industry (Regulation) Act, 1958 — Section 5, 5
High Courts08 Aug 1997Dismissed
Federation of Industries, North Eastern Region and Another Vs State of Assam and Another
Gauhati High Court · (1997) 2 GLR 477
Assam General Sales Tax Act, 1993 — Section 10(1), 10(2), 3(1), 40(1), 41(1)Assam General Sales Tax Rules, 1993 — Rule 43, 43(7)Central Sales Tax Act, 1956 — Section 3, 4
High Courts08 Aug 1997
Manoj Kumar Das Vs United Bank of India
Gauhati High Court · (1997) 2 GLJ 266 : (1997) 3 GLT 474
Constitution of India, 1950 — Article 226, 226