High Courts25 Jul 1997
Surma Valley Saw Mill (P) Ltd. and Others Vs State of Assam and Others
Gauhati High Court · AIR 1998 Guw 35
Assam Forest Regulation (Amendment) Act, 1995 — Section 49
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 984 of 1,245
High Courts25 Jul 1997Allowed
Md. Mohar Ali Vs Md. Mamud Ali and Others
Gauhati High Court · AIR 1998 Guw 92
Contract Act, 1872 — Section 10Limitation Act, 1963 — Article 54
High Courts24 Jul 1997
Hokiye Zhimomi Vs Additional Deputy Commissioner(Judicial) Dimapur
Gauhati High Court · (1997) 2 GLJ 244
Civil Procedure Code, 1908 — Section 11Civil Procedure Code, 1908 (CPC) — Section 11
High Courts22 Jul 1997Allowed
Rasaraj Debnath Vs Calcutta University and Another
Gauhati High Court · AIR 1998 Guw 112
Civil Procedure Code, 1908 (CPC) — Section 35Constitution of India, 1950 — Article 226
High Courts21 Jul 1997
Paramananda Sarkar Vs State of Tripura and Others
Gauhati High Court · (1997) 3 GLR 311
Constitution of India, 1950 — Article 12, 14, 16, 39
High Courts19 Jul 1997Allowed
Prodip Nandy Vs State of Assam and Others
Gauhati High Court · (1998) 4 GLT 83
Assam Town and Country Planning (Amendment) Act, 1962 — Section 8A(2), 8B, 8B(4), 8CAssam Town and Country Planning (Constitution of Authority) Rules, 1961 — Rule 12, 13, 5, 6Constitution of India, 1950 — Article 14, 226
High Courts19 Jul 1997Allowed
Bharat Hydro Power Corporation Ltd., Guwahati and Others Vs State of Assam and Another
Gauhati High Court · AIR 1998 Guw 49
Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996 — Section 15(2), 23, 24, 3, 4Constitution of India, 1950 — Article 14, 19(1), 226, 254Electricity (Amendment) Act, 1991 — Section 2
High Courts16 Jul 1997
Baghpori Maimal Min Samabai Samiti Ltd.: Sati Radhika Matshyajibi Samabai Samiti Ltd.: Mangaldoi Pioneer Fishery Co-Operative Society Ltd. Vs State of Assam and Ors.
Gauhati High Court · (1998) 1 GLJ 223 : (1997) 2 GLT 582
Assam Land and Revenue Regulation, 1886 — Section 155, 155, 156, 156, 16, 16Constitution of India, 1950 — Article 341(2), 341(2)Fisheries Act, 1897 — Section 6, 6, 6(3), 6(3)
High Courts11 Jul 1997
Chandra Pal Rathore Vs State of Arunachal Pradesh
Gauhati High Court · (1997) 2 GLJ 218
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16, 16
High Courts05 Jul 1997
Tripura Chemists and Drugists Association Vs State of Tripura
Gauhati High Court · (1997) 2 GLJ 582 : (1997) 2 GLR 328 : (1997) 3 GLT 38
Constitution of India, 1950 — Article 14, 14, 301, 301, 302
High Courts04 Jul 1997Allowed
Akhil Das and Others Vs State of Tripura
Gauhati High Court · (1998) CriLJ 1156
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 302, 376, 376(2)
High Courts30 Jun 1997
Pannalal Gupta and Others Vs Kumud Ranjan Gupta
Gauhati High Court · (1999) 1 GLT 537
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(3)
High Courts30 Jun 1997
Foreyez Uddin Sheikh Vs State of Assam and Others
Gauhati High Court · (1998) 1 GLT 109
Assam Executive Business Recruitment Rules, 1968 — Rule 14, 15
High Courts27 Jun 1997Dismissed
Fazal Ali (MD.) Vs Swarupjan Begum (MUSTT.)
Gauhati High Court · (1998) 2 GLT 260
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 39(3), 482Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 500
High Courts27 Jun 1997
President, Manipur Pradesh Congress Committee (I), Imphal Vs Speaker, Manipur Legislative Assembly
Gauhati High Court · (1997) 2 GLJ 97 : (1997) 3 GLR 370 : (1997) 2 GLT 447
Civil Procedure Code, 1908 — Section 11, 2Civil Procedure Code, 1908 (CPC) — Section 11, 2Letters Patent Act, 1865 — Clause 15, Clause 15
High Courts24 Jun 1997
Tadon Tatik Vs State of Arunachal Pradesh
Gauhati High Court · (1998) 1 GLJ 135 : (1997) 3 GLT 594
Constitution of India, 1950 — Article 13, 13, 14, 14, 19, 19Criminal Procedure Code, 1973 — Section 154, 164, 207, 272, 273Criminal Procedure Code, 1973 (CrPC) — Section 154, 164, 207, 272, 273
High Courts23 Jun 1997
Boloram Kalita Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 174 : (1997) 2 GLT 384
Constitution of India, 1950 — Article 22(5), 22(5), 226, 226National Security Act, 1980 — Section 3, 3
High Courts23 Jun 1997
Nagen Das @ Balai Das Vs State of Assam
Gauhati High Court · (1997) 2 GLR 282
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 162, 196A, 377, 378, 392Penal Code, 1860 (IPC) — Section 302, 304, 326
High Courts23 Jun 1997
Abdul Matin Choudhury and Another Vs Nityananda Dutta Banik
Gauhati High Court · (1997) 2 GLR 468
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14A