High Courts20 Feb 1997
Ishaque Ali Barbhuya Vs State of Assam
Gauhati High Court · (1997) 1 GLJ 620 : (1997) 1 GLT 605
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 990 of 1,245
High Courts20 Feb 1997
Anima Bala Baruah @ Smti Anima Bala Bora Vs State of Assam
Gauhati High Court · (1997) 1 GLJ 619
High Courts14 Feb 1997Allowed
High Court Employees Association and Others Vs Registrar, G.H.C. and Others
Gauhati High Court · (1998) 4 GLT 186
Constitution of India, 1950 — Article 14, 37, 39
High Courts14 Feb 1997
Subal Gope Vs State of Tripura
Gauhati High Court · (1997) 1 GLJ 581 : (1997) 2 GLT 510
Constitution of India, 1950 — Article 21, 21, 226, 226Criminal Procedure (Tripura Third Amendment) Act, 1992 — Section 1(4), 1(4)
High Courts14 Feb 1997Dismissed
Buddha Dev Roy Vs State of Tripura and Others
Gauhati High Court · (1997) 2 GLR 48
Constitution of India, 1950 — Article 226
High Courts13 Feb 1997Dismissed
Modern Supply Agency (M/s.) and Another Vs Anwara Begum Borbhuiya and Others
Gauhati High Court · (1998) 4 GLT 150
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1(4), Order 39 Rule 2, Order 43 Rule 1, 100AGovernment of India Act, 1915 — Section 108
High Courts13 Feb 1997Dismissed
Assam Company (India) Ltd. Vs Commissioner of Taxes and Others
Gauhati High Court · (2006) 1 GLT 454
Assam Sales Tax Act, 1947 — Section 17(2), 17(3), 19A, 44(3)Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(5)Central Sales Tax Act, 1956 — Section 6A(1), 6A(2), 7, 9(2)
High Courts13 Feb 1997
Kamrup Forwarding Agency Vs Union of India and Ors.
Gauhati High Court · (1997) 1 GLJ 401 : (1997) 2 GLT 106
Constitution of India, 1950 — Article 14, 14, 226, 226Railways Act, 1989 — Section 72, 72, 73, 73, 78, 78
High Courts13 Feb 1997
Arun Chandra Bhawmik Vs State of Tripura
Gauhati High Court · (1997) 1 GLJ 382 : (1997) 1 GLT 555
Constitution of India, 1950 — Article 21, 21, 226, 226
High Courts13 Feb 1997
Purbanchal Steel Ltd. and Another Vs Assam State Electricity Board and Others
Gauhati High Court · (1997) 2 GLR 181
Electricity (Supply) Act, 1948 — Section 49, 59, 78A
High Courts11 Feb 1997Dismissed
Khagen Jita Vs State of Assam
Gauhati High Court · (1997) 2 GLR 237
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302
High Courts11 Feb 1997
Sarya Co-Operative Society Ltd. Vs State of Assam and Ors.
Gauhati High Court · (1997) 1 GLJ 400
High Courts05 Feb 1997
Panna Singh Vs Himangshu Karmakar and Another
Gauhati High Court · AIR 1997 Guw 112
Motor Vehicles Act, 1988 — Section 168
High Courts05 Feb 1997Allowed
State of Nagaland and Others Vs Huska Sumi
Gauhati High Court · (1997) 3 GLR 131
Constitution of India, 1950 — Article 226
High Courts05 Feb 1997Dismissed
Mansarovar Hotel Vs Telecom District Manager and Others
Gauhati High Court · (1998) 2 GLT 340
Telegraph Rules, 1951 — Rule 443
High Courts04 Feb 1997
M.Ajem Jamir Vs State of Nagaland
Gauhati High Court · (1997) 1 GLJ 621 : (1997) 1 GLT 564
Constitution of India, 1950 — Article 226, 226
High Courts03 Feb 1997
Nangkar Taming Vs The State of Assam
Gauhati High Court · (1997) CriLJ 3468
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 468, 482Penal Code, 1860 (IPC) — Section 302, 323, 325
High Courts30 Jan 1997Dismissed
State of Assam and Others Vs Badan Chandra Dihingia
Gauhati High Court · (1997) 3 GLR 247
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 326
High Courts29 Jan 1997Allowed
Nazmul Haque Vs Abu Bakkar Siddique Jotdar and Others
Gauhati High Court · (1997) 1 GLR 327
Representation of the People Act, 1951 — Section 100, 101, 117, 80, 80A
High Courts28 Jan 1997Allowed
Rameswar Kalita Vs State of Assam
Gauhati High Court · (1997) 2 GLR 360
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302