High Courts26 May 1997Dismissed
G. Ratna Devi Vs State of Manipur and Others
Gauhati High Court · (1997) 2 GLR 324
Constitution of India, 1950 — Article 14, 16, 309
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 986 of 1,245
High Courts26 May 1997
Sinam Kula Singh: Manipur Pensioners Union: Raj Kumar Mangol Sana Singh: Irengbam Lukhoi Singh and Ors. Vs Account General (A and E), Manipur and Ors.
Gauhati High Court · (1998) 1 GLJ 184
Central Civil Services (Pension) Rules, 1972 — Rule 33, 33
High Courts21 May 1997
Bongaiqaon Municipal Board Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 91 : (1997) 2 GLT 529
Assam Municipal Act, 1956 — Section 299(b), 299(b), 299(c), 299(c)
High Courts20 May 1997
Dilip Bhattacharjee Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 71
Assam Municipal Act, 1956 — Section 159, 159, 296, 296
High Courts16 May 1997Dismissed
Tripura Chemists and Drugists Association and Another Vs State of Tripura and Others
Gauhati High Court · (1997) 2 GLR 328
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 226Tripura Additional Sales Tax (Amendment) Act, 1994 — Section 2Tripura Sales Tax Act, 1976 — Section 2, 3
High Courts15 May 1997Allowed
Jeng Hanser Vs Karbi Anglong Autonomous District Council and Others
Gauhati High Court · (1997) 3 GLR 436
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 12, 3, 3(3)Constitution of India, 1950 — Article 14, 226
High Courts15 May 1997
Amrit Chandra Nath Vs Gauhati University
Gauhati High Court · (1997) 2 GLJ 139
Gauhati University Ordinance on Affiliation of Teachers Training College, 1958 — Clause 11, Clause 11, Clause 3(c), Clause 3(c), Clause 9, Clause 9
High Courts15 May 1997Dismissed
Indian Research Institute Ltd. and Others Vs Swapan Paul
Gauhati High Court · (1998) CriLJ 1164 : (1998) 1 GLT 143
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts14 May 1997Dismissed
National Insurance Co. Vs Amal Kanti Das
Gauhati High Court · AIR 1998 Guw 1
Arbitration Act, 1940 — Section 14, 14(2)Limitation Act, 1963 — Article 119
High Courts13 May 1997Allowed
Oil and Natural Gas Corpn. Ltd. Vs Pabitra Gogoi and Others
Gauhati High Court · (1998) 4 GLT 60
Constitution of India, 1950 — Article 14, 16
High Courts13 May 1997
A.K. Roy Chowdhury Vs Union of India (UOI) and Others
Gauhati High Court · (1998) 1 GLT 493
Constitution of India, 1950 — Article 226Meghalaya Urban Areas Rent Control Act, 1972 — Section 4
High Courts13 May 1997Dismissed
Dewan Mamataz Ali Vs Mustt Mehabuba Begum and Seven Ors.
Gauhati High Court · (1997) 2 GLR 200
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 May 1997
Necem Cements Limited Vs State of Assam
Gauhati High Court · (1997) 2 GLJ 145 : (1997) 2 GLT 279
Constitution of India, 1950 — Article 226, 226
High Courts12 May 1997
Sardar Harvinder Singh Sehgal and Others Vs Assistant Commissioner of Income Tax and Others
Gauhati High Court · (1997) 227 ITR 512
Income Tax Act, 1961 — Section 116, 119(2), 147, 148, 151(1)
High Courts12 May 1997
SARDAR HARVINDER SINGH SEHGAL and Others Vs ASSISTANT COMMISSIONER OF Income Tax and Others
Gauhati High Court · (1998) 144 CTR 626
COMPANIES ACT, 1956 — Section 4Income Tax Act, 1961 — Section 116, 119, 12, 132, 139
High Courts09 May 1997Allowed
Yeghoto Sumi Vs State of Nagaland and Others
Gauhati High Court · (1997) 3 GLR 430
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Nagaland Village and Area Council Act, 1978 — Section 4
High Courts09 May 1997Allowed
Monisikha Barua Vs Hindustan Fertilizer Corpn. Ltd. and Others
Gauhati High Court · (1998) 2 LLJ 405
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 10, 12, 16, 18, 25Penal Code, 1860 (IPC) — Section 120B, 468, 471
High Courts05 May 1997Dismissed
Promila Boro Vs State of Assam and Others
Gauhati High Court · (1997) 2 GLR 315
Constitution of India, 1950 — Article 14Pension Rules, 1969 — Rule 24
High Courts05 May 1997
Dihu Mech Vs Director General of Police, Assam
Gauhati High Court · (1997) 2 GLJ 87
Constitution of India, 1950 — Article 21, 21, 22, 22, 226