COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 983 of 1,245

High Courts08 Aug 1997Dismissed

Victory Veneers Pvt. Ltd and Others Vs State of Nagaland and Others

Gauhati High Court · (1997) 2 GLR 489

Constitution of India, 1950 — Article 14, 19(1), 21, 269(1), 286Nagaland Purchase Tax Act, 1993 — Section 2(5), 4

High Courts08 Aug 1997

Mahesh Chandra Sarma Vs Uma Shankar Mishra

Gauhati High Court · (1997) 2 GLJ 554 : (1997) 3 GLT 183

Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts06 Aug 1997Allowed

Hemchandra Kalita Vs State of Assam and Others

Gauhati High Court · (1999) 3 GLT 605

Constitution of India, 1950 — Article 20(3), 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 176, 41, 46, 49

High Courts06 Aug 1997

Debananda Deori Vs State of Arunachal Pradesh

Gauhati High Court · (1997) 2 GLJ 367 : (1997) 3 GLT 151

Constitution of India, 1950 — Article 226, 226, 341, 341, 342

High Courts04 Aug 1997

Mahanta Raghav Das Vs State of Meghalaya and Others

Gauhati High Court · (1998) 1 GLT 133

Constitution of India, 1950 — Article 226

High Courts01 Aug 1997

BIKUL DAS and Others Vs STATE OF ASSAM and Others

Gauhati High Court · (1998) 150 CTR 227

Income Tax Act, 1961 — Section 201, 206, 206C, 44AC

High Courts01 Aug 1997

All Manipur Unemployed Master Degree Holders'' Association and Others Vs State of Manipur and Others

Gauhati High Court · (1998) 1 GLT 219

High Courts01 Aug 1997Allowed

Civil Liberties and Human Rights Organisation Vs State of Manipur and Others

Gauhati High Court · (1998) ACJ 1298

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 176Penal Code, 1860 (IPC) — Section 202, 302, 34

High Courts01 Aug 1997

Bikul Das and Others Vs State of Assam and Others

Gauhati High Court · (1998) 1 GLT 101 : (1998) 231 ITR 247

Assam Excise Act, 1910 — Section 25, 32Income Tax Act, 1961 — Section 206C, 44AC

High Courts01 Aug 1997

Samarendra Bhowmik Vs State of Tripura and Others

Gauhati High Court · (1998) 4 GLT 177

Central Civil Services (Conduct) Rules, 1964 — Rule 8(2)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 80

High Courts31 Jul 1997Dismissed

Food Corporation of India and Others Vs Jagadish Ch. Saha Jagadish Ch. Saha Vs Food Corporation of India and Others

Gauhati High Court · (1997) 3 GLR 413

Arbitration Act, 1940 — Section 20, 30, 33, 8

High Courts31 Jul 1997

Union of India (UOI) and Another Vs Corporal Sharma A.K.

Gauhati High Court · (1998) CriLJ 1791

Air Force Act, 1950 — Section 150, 161, 161(1), 161(2)Air Force Rules, 1969 — Rule 24, 59Constitution of India, 1950 — Article 226

High Courts31 Jul 1997

D.K. Biswas Vs State of Tripura and Others

Gauhati High Court · (1998) 1 GLT 341

High Courts28 Jul 1997

Sant Maya Devi Vs A.S.E.B and Others

Gauhati High Court · (1999) 2 GLT 448

Electricity Rules, 1956 — Rule 29, 90

High Courts28 Jul 1997

Sanwarmal Agarwal and Shyamsundar Sarma Vs Assistant Commissioner of Income Tax and Another

Gauhati High Court · (1998) 229 ITR 783

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 120, 127

High Courts28 Jul 1997

Anil Das Vs State of Assam and Others

Gauhati High Court · (1998) 1 GLT 209

Constitution of India, 1950 — Article 14

High Courts28 Jul 1997

Ramkanwar Deswal Vs Union of India (UOI) and Another

Gauhati High Court · (1999) 2 GLT 562

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 14, 14(15), 15(5), 23Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226

High Courts28 Jul 1997Allowed

State of Tripura and Another Vs Abhijit Majumdar

Gauhati High Court · (1997) 3 GLR 112

Constitution of India, 1950 — Article 14, 226, 42(1)

High Courts25 Jul 1997Allowed

Assam Financial Corporation Employees Union Vs State of Assam and Others

Gauhati High Court · (1997) 3 GLR 54

Assam Financial Corporation Staff Regulations, 1957 — Regulation 4, 65Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 23, 3, 39, 48, 48(1)

High Courts25 Jul 1997

Manijan Bibi Vs State of Manipur

Gauhati High Court · (1997) 2 GLJ 421 : (1997) 3 GLT 568

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 35, 42(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 35, 42(1)