High Courts08 Apr 1997Dismissed
Dipak Das Vs Dharjyadhan Deb and Others
Gauhati High Court · (1997) 2 GLR 123
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 2
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 988 of 1,245
High Courts08 Apr 1997Allowed
Biswanath Paul and Others Vs Sadoymani Roy and Another
Gauhati High Court · (1997) 2 GLR 397
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 36, 38, 54A, 66Assam (Temporarily Settled Areas) Tenancy Rules, 1972 — Rule 21(3)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 2, Order 7 Rule 4, Order 7 Rule 5, Order 7 Rule 6
High Courts02 Apr 1997
Surma Valley Saw Mills Pvt. Ltd. and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1997) 58 ECC 87
Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226
High Courts01 Apr 1997Dismissed
Kachakanti Seva Samity and Another Vs Kachakanti Devi and Others
Gauhati High Court · (1998) 3 GLR 115
High Courts01 Apr 1997
Chittaranjan Das Vs Pran Ballabh Das
Gauhati High Court · (1997) 2 GLJ 45 : (1997) 2 GLT 311
Civil Procedure Code, 1908 — Order 22 Rule 4, Order 22 Rule 9, Order 22 Rule 9(1)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, Order 22 Rule 9(1)
High Courts31 Mar 1997
Manipur Co-op. Dept. Officers Association Vs State of Manipur and Others
Gauhati High Court · (1999) 1 GLT 534
Constitution of India, 1950 — Article 226, 309
High Courts31 Mar 1997
Manipur Secretariat Stenographers Association, Imphal Vs State of Manipur
Gauhati High Court · (1997) 2 GLJ 332 : (1997) 3 GLT 502
Constitution of India, 1950 — Article 226, 226
High Courts29 Mar 1997
Sankar Modhi Vs State of Assam
Gauhati High Court · (1997) CriLJ 3491
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 376, 417
High Courts27 Mar 1997Allowed
Ramzan Ali Ahmed Vs Taiyab ali ahmed and Others
Gauhati High Court · (1998) 2 GLT 242
High Courts27 Mar 1997Dismissed
Rohmingthanga H. Vs State of Mizoram and Others
Gauhati High Court · (1998) 79 FLR 841 : (1998) 1 LLJ 1007
Central Civil Services (Temporary Service) Rules, 1965 — Rule 3, 5(1)Constitution of India, 1950 — Article 309, 311, 311(2)
High Courts27 Mar 1997
Jorehaut Group Ltd. Vs Agricultural Income Tax Officer
Gauhati High Court · (1997) 226 ITR 622
Assam Agricultural Income Tax Act, 1939 — Section 8(2)
High Courts27 Mar 1997
H. Rohmingthanga Vs The State of Mizoram and Others
Gauhati High Court · (1998) 1 GLT 336
Central Civil Services (Temporary Service) Rules, 1965 — Rule 3, 5Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts26 Mar 1997
Anandapur Tea Estate and Others Vs Commissioner of Taxes and Others
Gauhati High Court · (1997) 226 ITR 759
Assam Agricultural Income Tax Act, 1939 — Section 13
High Courts21 Mar 1997Dismissed
Joint Action Committee, Protection on Agricultural Land Vs Planning and Development Authority, Imphal and Others
Gauhati High Court · AIR 1998 Guw 79
Constitution of India, 1950 — Article 226
High Courts20 Mar 1997
Appolo Machinery Mart Vs State of Assam
Gauhati High Court · (1997) 1 GLJ 530 : (1997) 2 GLT 213
Constitution of India, 1950 — Article 226, 226Criminal Procedure Code, 1973 — Section 133(1)Criminal Procedure Code, 1973 (CrPC) — Section 133(1)
High Courts20 Mar 1997
K. Paothing Vs Chairman, Life Insurance Corporation of India and Others
Gauhati High Court · (1997) 2 GLR 245
Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 36, 38, 39, 46, 47Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22
High Courts18 Mar 1997Allowed
A.S. Zingthan Vs State of Manipur and Others
Gauhati High Court · (1999) ACJ 904 : AIR 1998 Guw 102
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 33, 37Electricity Rules, 1956 — Rule 80
High Courts17 Mar 1997
Dibrugarh University, Dibrugarh Vs Bhabananda Barman
Gauhati High Court · (1997) 1 GLJ 492
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9, 9
High Courts17 Mar 1997
Jenny Plywood Industries Ltd. Vs State of Arunachal Pradesh
Gauhati High Court · (1997) 1 GLJ 487
Constitution of India, 1950 — Article 19(2), 19(2), 19(3), 19(3), 19(4)
High Courts17 Mar 1997
P.C.Borthakur Vs State of Arunachal Pradesh
Gauhati High Court · (1997) 1 GLJ 490
Constitution of India, 1950 — Article 226, 226