High Courts17 Dec 1987
Dhiresh Barman Vs District Elementary Education Officer and Others
Gauhati High Court · (1988) 1 GLR 474
Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 10, 9
COURT ARCHIVE
Gauhati High Court judgments, 1987
97 judgments · page 1 of 5
High Courts16 Dec 1987
Smti. Sikmik Rajkhowa Vs State of Assam and Others
Gauhati High Court · (1988) 1 GLR 131
Assam Excise Rules, 1945 — Rule 234Civil Procedure Code, 1908 (CPC) — Section 80
High Courts15 Dec 1987
Dainik Sambad and Another Vs State of Tripura and Others
Gauhati High Court · AIR 1989 Guw 30
Constitution of India, 1950 — Article 14, 19(1), 226, 300APress Council Act, 1978 — Section 12, 13, 14
High Courts15 Dec 1987Allowed
Naga Peoples Movement For Human Rights (NPMHR) Vs Union of India (UOI) and Others
Gauhati High Court · (1988) 1 GLR 139
Armed Forces (Special Powers) Act, 1958 — Section 3, 6Constitution of India, 1950 — Article 14, 19(1), 21, 226, 23
High Courts14 Dec 1987
Ashok Khich Vs D.P. Jeswal
Gauhati High Court · (1988) 1 GLR 117
Civil Procedure Code, 1908 (CPC) — Section 115, 19, 20
High Courts08 Dec 1987
Mewalal Vs Chief Project Manager, National Hydro Electric Power Corporation, Loktak, Manipur
Gauhati High Court · (1988) 1 GLJ 261
Constitution of India, 1950 — Article 226, 226
High Courts07 Dec 1987
Md. Abdul Matin and Others Vs The State of Assam and Another
Gauhati High Court · (1988) 1 GLR 479
High Courts04 Dec 1987
Shri Gokul Chandra Hojai Vs The State of Assam and Others
Gauhati High Court · (1988) 1 GLR 283
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 16, 165, 165(1), 179, 190
High Courts03 Dec 1987Allowed
Dewan Montaz Ali Vs Mustt. Badirannessa and Others
Gauhati High Court · (1988) 1 GLR 103
Civil Procedure Code Amendment Act, 1976 — Order 14 Rule 2, Order 14 Rule 2(2)Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 147, 354, 447
High Courts01 Dec 1987
Pradip Kumar Savasoria Vs Srimati Katarina Marak and Others
Gauhati High Court · (1988) 2 ACC 383
Motor Vehicles Act, 1988 — Section 95, 96
High Courts27 Nov 1987
Md. Abdus Sattar and Others Vs The Union of India (UOI) and Others
Gauhati High Court · (1988) 1 GLR 428
Illegal Migrants (Determination by Tribunals) Act, 1983 — Section 2, 3(1)
High Courts27 Nov 1987
K.Kughaho Vs State of Nagaland
Gauhati High Court · (1988) 1 GLJ 251
Nagaland Village and Area Council Act, 1978 — Section 50, 50
High Courts25 Nov 1987
Shri Sankar Goala and Others Vs Shri Mufizuddin and Others
Gauhati High Court · (1988) 1 GLR 257
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6, 6(4)
High Courts24 Nov 1987Dismissed
United Commercial Bank and Others Vs Rekhab Chand Sohanlal
Gauhati High Court · (1988) 1 GLR 121
Assam Urban Areas Rent Control Act, 1972 — Section 5(1), 5(4)Transfer of Property Act, 1882 — Section 106
High Courts24 Nov 1987Allowed
Mijanur Rahman Vs Tajuddin Ahmed
Gauhati High Court · (1988) 1 GLR 134
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 9, 115, 151
High Courts20 Nov 1987
Harendra Kumar Borgohain Vs State of Assam
Gauhati High Court · (1988) 1 GLJ 12
Constitution of India, 1950 — Article 226, 226
High Courts17 Nov 1987
The New India Assurance Company Ltd. Vs Member, Motor Accident Claim Tribunal and Others
Gauhati High Court · (1988) 1 ACC 285 : (1988) ACJ 612
Motor Vehicles Act, 1939 — Section 92A, 92B(2)
High Courts16 Nov 1987Dismissed
Shri Gopal Chandra Lekharu Vs Smt. Hira Lekharu
Gauhati High Court · (1988) 1 GLR 212
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Marriage Act, 1955 — Section 10, 13, 13(1), 13A, 23
High Courts04 Nov 1987
Anchalik Go-Bazar Committee Kakaya Vs State of Assam
Gauhati High Court · (1988) 1 GLJ 1
Assam Panchayati Raj (Administrative) Rules, 1973 — Rule 27, 27
High Courts02 Nov 1987
On the death of Rashik Roy his Heirs Smti. Renu Roy and Others Vs Shri. Bolo Ram Kalita
Gauhati High Court · (1988) 1 GLR 330
Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(1)Civil Procedure Code, 1908 (CPC) — Section 115