COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 987 of 1,245

High Courts02 May 1997

Dibesh Chandra Choudhury Vs O.N.G.C. and Others

Gauhati High Court · (1998) 4 GLT 172

Constitution of India, 1950 — Article 226Oil and Natural Gas Commission (Conduct, Discipline and Appeal) Regulations, 1976 — Regulation 45Oil and Natural Gas Commission Act, 1959 — Section 32

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High Courts02 May 1997Dismissed

Debasish Majumdar and Another Vs Saha Brothers, West Tripura, Agartala and Others

Gauhati High Court · AIR 1998 Guw 4

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts02 May 1997Allowed

Sushil Choudhury and Another Vs State of Tripura and Others

Gauhati High Court · AIR 1998 Guw 28

Constitution of India, 1950 — Article 14, 19(1)

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High Courts02 May 1997

Raj Kishore Saha Vs Panna Lal Ghosh

Gauhati High Court · (1997) 2 GLJ 317 : (1997) 2 GLR 298 : (1997) 2 GLT 431

Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 17(2), 17(2)

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High Courts02 May 1997

Assam Pesticides and Agro Chemicals Vs Commissioner of Income Tax

Gauhati High Court · (1997) 227 ITR 846

Income Tax Act, 1961 — Section 37

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High Courts29 Apr 1997Dismissed

Ramendra Nath Dey Vs State of Tripura

Gauhati High Court · (1997) 2 GLR 438

Constitution of India, 1950 — Article 14, 16, 226, 309

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High Courts23 Apr 1997Allowed

Shaila Bala Chose and Others Vs Nitai Chandra Saha and Another

Gauhati High Court · (1998) ACJ 265

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 141

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High Courts22 Apr 1997

Govt. Pensioners'' Association Vs State of Tripura

Gauhati High Court · (1999) 1 GLT 559

Central Civil Services (Pension) Rules, 1972 — Rule 55AConstitution of India, 1950 — Article 226, 275(1), 41

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High Courts22 Apr 1997Dismissed

Niranjan Sarkar and Another Vs Swapna Dam and Another

Gauhati High Court · (1997) 2 GLR 306

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 41 Rule 30, Order 41 Rule 31, 100Transfer of Property Act, 1882 — Section 4, 53A

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High Courts11 Apr 1997Dismissed

Matilal Bhattacharjee Vs Dinabandhu Das and Others

Gauhati High Court · (1997) 2 GLR 355

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 397, 401

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High Courts10 Apr 1997

Assam State Electricity Board Guwahati and Others Vs Borjalinga Tea Company and Another

Gauhati High Court · AIR 1997 Guw 119

Electricity (Supply) Act, 1948 — Section 49

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High Courts10 Apr 1997

Balen Baishya and Others Vs State of Assam and Others

Gauhati High Court · (1998) 1 GLT 165

Assam Public Health Engineering Service Rules, 1996 — Rule 11, 11(3), 13, 13(2), 13(5)Constitution of India, 1950 — Article 14, 15, 16, 16(4), 309

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High Courts10 Apr 1997Allowed

State of Assam and Others Vs Mukunda Oja and Others

Gauhati High Court · AIR 1997 Guw 113

Contract Act, 1872 — Section 56

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High Courts10 Apr 1997

Bhagya Kalita Vs State of Assam and Others

Gauhati High Court · (1997) 2 GLR 215

Constitution of India, 1950 — Article 14, 226

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High Courts10 Apr 1997

M.Toshimeren Aier Vs State of Nagaland

Gauhati High Court · (1997) 2 GLJ 277 : (1997) 3 GLT 479

Constitution of India, 1950 — Article 14, 14, 16, 16, 309

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High Courts09 Apr 1997Allowed

Union of India (UOI) and Others Vs Sudarshan Plywood Industries Ltd. and Another

Gauhati High Court · (1997) 58 ECC 12

Central Excises and Salt Act, 1944 — Section 11A, 3, 4Constitution of India, 1950 — Article 226

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High Courts09 Apr 1997

State of Assam : Gauhati High Court Vs Haladhar Kalfta

Gauhati High Court · (1997) 2 GLJ 80 : (1997) 2 GLT 346

Assam Services (Discipline and Appeal) Rules, 1964 — Rule 15, 15Limitation Act, 1963 — Section 5, 5

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High Courts09 Apr 1997Dismissed

Desouza Ished Pedru Vs State of Assam and Others

Gauhati High Court · (1997) 2 GLR 453

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 18(1), 33

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High Courts09 Apr 1997

S.P.B P.Tea Industries Ltd. Vs Desouza Ip

Gauhati High Court · (1997) 2 GLJ 166 : (1997) 2 GLT 579

Assam Plantation Labour Rules, 1956 — Rule 66A, 66AIndustrial Disputes Act, 1947 — Section 33, 33

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High Courts09 Apr 1997Dismissed

Mahiruddin Borbhuiya Vs Mustt. Rythun Nessa

Gauhati High Court · AIR 1998 Guw 22

Specific Relief Act, 1963 — Section 31

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