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
COURT ARCHIVE
Gauhati High Court judgments, 1987
119 judgments · page 2 of 6
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 Courts18 Nov 1987
Maklis Uddin @ Maklisur Rahman Vs State of Assam
Gauhati High Court · (1988) 1 GLJ 282
Penal Code, 1860 — Section 201, 302Penal Code, 1860 (IPC) — Section 201, 302
High Courts18 Nov 1987
Chidananda Dutta Vs Commissioner and Secretary To The Government of Assam, Finance (Taxation Branch), Gauhati
Gauhati High Court · (1988) 1 GLJ 480 : (1988) 2 GLR 356
Assam Taxation Service Rules, 1968 — Rule 16(2), 16(2), 20, 20
High Courts17 Nov 1987
The Manager, Birjhora Tea Estate Vs Assistant Executive Engineer and Others
Gauhati High Court · (1988) 1 GLR 185
Electricity Act, 1910 — Section 24, 24(1), 24(2), 26, 26(1)Electricity Rules, 1956 — Rule 57(3)
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 Courts16 Nov 1987Allowed
Sri Bipin Chandra Thakuria Vs State of Assam and Others
Gauhati High Court · (1988) 1 GLR 226
Constitution of India, 1950 — Article 226
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
High Courts28 Oct 1987
Naga People''s Movement for Human Rights (NPMHR) Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1990 Guw 1
Armed Forces (Special Powers) Act, 1958 — Section 3Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226, 361
High Courts28 Oct 1987Allowed
Shri Joleswar Kalita Vs The State of Assam and Another
Gauhati High Court · (1988) 1 GLR 128
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 415, 417
High Courts28 Oct 1987Allowed
Shri Abedur Rahman Vs Shri Banamali Choudhury
Gauhati High Court · (1988) 1 GLR 235
Criminal Procedure (Amendment) Act, 1980 — Section 197, 197(3), 3Criminal Procedure (Assam Amendment) Act, 1983 — Section 4(5)Criminal Procedure Code, 1973 (CrPC) — Section 144, 197(2), 197(3)
High Courts27 Oct 1987
Kamalpur (Assam) Tea Estate Private Ltd. and Another Vs Superintendent of Taxes and Others
Gauhati High Court · (1989) 175 ITR 142 : (1988) 69 STC 216
Assam Taxation (On Goods Carried by Road or on Inland Waterways) Act, 1961 — Section 20(2), 23, 7(1), 7(2), 9(3)Constitution of India, 1950 — Article 265
High Courts26 Oct 1987Dismissed
Adhikar Goswami Vs State of Assam and Others
Gauhati High Court · (1988) 1 GLR 368
Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 4(2)Assam State Acquisition of Lands Belonging to Religious or Charitable Institution of Public Nature Act, 1959 — Section 2, 3, 3(1), 4, 4(1)Constitution of India, 1950 — Article 14, 226
High Courts21 Sept 1987Allowed
Sri Bhaven Chandra Pegu and Vs The State of Assam and Others
Gauhati High Court · (1988) 1 GLR 389
Assam Aided College Management Rules, 1976 — Rule 15, 22, 3, 5Dibrugarh Univresity Act, 1965 — Section 20, 21, 32Gauhati University (Amendment) Act, 1961 — Section 21
High Courts21 Sept 1987Dismissed
Pranab Kumar Dey Vs The Dibrugarh University, Dibrugarh and Others
Gauhati High Court · AIR 1988 Guw 61
Constitution of India, 1950 — Article 226Dibrugarh University Act, 1965 — Section 13, 18
High Courts19 Sept 1987Dismissed
Union of India (UOI) Vs Shri Mahabir Prasad Goenka and Others
Gauhati High Court · (1988) 1 GLR 337
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 25, 31, 36Assam Urban Areas Rent Control Act, 1972 — Section 2, 3, 4, 4(2), 8Civil Procedure Code, 1908 (CPC) — Section 80