High Courts20 Jun 1997Partly Allowed
Subhas Chandra Bhowmik and Others Vs Smt. Kalyani Bhowmik (Nag) and Others
Gauhati High Court · AIR 1998 Guw 96
Evidence Act, 1872 — Section 101Hindu Minority and Guardianship Act, 1956 — Section 8
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 985 of 1,245
High Courts19 Jun 1997Dismissed
Tripura Fibre Glass Industries and Another Vs State of Tripura and Others
Gauhati High Court · AIR 1998 Guw 40
Constitution of India, 1950 — Article 14, 226
High Courts17 Jun 1997Dismissed
Raghvendra Awasthi Vs State of Assam
Gauhati High Court · (1998) CriLJ 1159
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164, 438Penal Code, 1860 (IPC) — Section 120B, 201, 302, 325, 343
High Courts17 Jun 1997
Bhupendra Kumar Bhattacharjee Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 272 : (1997) 2 GLT 355
Constitution of India, 1950 — Article 14, 14
High Courts11 Jun 1997Allowed
L. Ibobi Singh Vs State of Manipur and Others
Gauhati High Court · (1998) 4 GLT 347
Constitution of India, 1950 — Article 14, 16, 225Manipur Town and Country Planning Rules, 1978 — Rule 11, 15, 9(21)
High Courts11 Jun 1997
Ardhendu Bikash Chakraborty Vs State of Tripura
Gauhati High Court · (1998) 1 GLT 226
High Courts09 Jun 1997
State of Tripura Vs Bijoy Kumar Sengupta ; Mantu Bhattacharjee ; Durgadas Datta ; Matilal Saha; Manabindu Roy; Balai Krishna Deb; Sunil Chandra Bhowmik; Sukesh Rn Biswas
Gauhati High Court · (1998) 1 GLJ 397 : (1997) 3 GLT 208
Constitution of India, 1950 — Article 16(1), 16(1), 16(2), 16(2)
High Courts09 Jun 1997
State of Tripura Vs Bijoy Kumar Sengupta :Mantu Bhattacharjee :Durgadas Datta :Matilal Saha :Matilal Saha :Matilal Saha :Sunil Chandra Bhowmik :Sukesh Ranjan Biswas
Gauhati High Court · (1997) 2 GLJ 209
High Courts05 Jun 1997Dismissed
Samir Saha and Another Vs State of Tripura
Gauhati High Court · (1998) CriLJ 1360
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 363, 365
High Courts05 Jun 1997Dismissed
Smt. Nili Choudhury Vs State of Assam and Others
Gauhati High Court · AIR 1998 Guw 114
Assam Government Aided College Management Rules, 1976 — Rule 2
High Courts04 Jun 1997
Subhash Chandra Choudhury Vs State of Tripura
Gauhati High Court · (1997) 2 GLJ 602
High Courts30 May 1997
Heirs of Jatimdra Kr. Battacharjee Vs State of Tripura and Others
Gauhati High Court · (1998) 3 GLT 307
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409
High Courts30 May 1997Allowed
Buoy Kumar Debnath Vs New India Assurance Co. Ltd.
Gauhati High Court · (1997) 2 GLR 335
Arbitration Act, 1940 — Section 15, 30, 33, 39
High Courts30 May 1997
Salam Kora Singh and Others Vs State of Manipur and Others
Gauhati High Court · (1998) 1 GLT 140
Manipur State Road Transport Corporation Employees Service Rules — Rule 45Road Transport Corporations Act, 1950 — Section 5
High Courts30 May 1997Allowed
On The Death of Jatindra Kumar Bhattacharjee his legal heirs Santi Devi and Others Vs State of Tripura and Others
Gauhati High Court · (1997) 2 GLR 265
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409
High Courts29 May 1997
Md.Taher Ali Vs State of Manipur
Gauhati High Court · (1997) 2 GLJ 213
Manipur Co-operative Societies Act, 1976 — Section 104(1), 104(1), 164(2), 164(2)Manipur Co-operative Societies Rules, 1977 — Rule 102, 102
High Courts29 May 1997Dismissed
Manipur State Road Transport Corporation Vs M. Rajendra Singh and Others
Gauhati High Court · (1998) 2 GLR 368
Payment of Wages Act, 1936 — Section 15(1)
High Courts29 May 1997
Rama Shankar Prasad Vs State
Gauhati High Court · (1998) CrLJ 1926 : (2004) 2 GLR 514
High Courts29 May 1997Dismissed
Sankar Medhi Vs State of Assam
Gauhati High Court · (1997) 2 GLR 304
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 376, 417
High Courts28 May 1997
Elangbam Nimai Singh Vs State of Manipur and Others
Gauhati High Court · (1998) 2 GLT 315
Constitution of India, 1950 — Article 137, 14, 142, 21, 226