High Courts12 Apr 1988
Nagen Bayon Vs State of Assam
Gauhati High Court · (1988) 2 GLJ 433 : (1988) 2 GLR 1
Constitution of India, 1950 — Article 14, 14, 16, 16
COURT ARCHIVE
Gauhati High Court judgments, 1988
232 judgments · page 10 of 12
High Courts12 Apr 1988
Someswar Gogoi Vs State of Assam and Others
Gauhati High Court · AIR 1989 Guw 49
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 226
High Courts11 Apr 1988
Shri Arun Kumar Deb Vs Smti. Himani Deb and Others
Gauhati High Court · (1988) 1 GLR 430
Civil Procedure Code, 1908 (CPC) — Section 60Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(2)
High Courts07 Apr 1988
Krishna Mohan Dutta Vs State of Tripura & Others
Gauhati High Court · (1988) 2 GLR 332
High Courts06 Apr 1988
B.B.Dam Vs State of Assam
Gauhati High Court · (1988) 1 GLJ 509 : (1988) 2 GLR 362
High Courts05 Apr 1988
Benu Gohain Vs North Eastern Electric Power Corporation Ltd.
Gauhati High Court · (1988) 2 GLJ 400
Constitution of India, 1950 — Article 226, 226
High Courts02 Apr 1988
Sashi Kanta Sarma Vs Hem Kanta Sarma
Gauhati High Court · (1988) 2 GLJ 34
Civil Procedure Code, 1908 — Section 21, 21(2), 99Civil Procedure Code, 1908 (CPC) — Section 21, 21(2), 99Court Fees Act, 1870 — Section 7(iv)(c), 7(iv)(c), 7(v), 7(v)
High Courts01 Apr 1988
Meghdoot Picture Palace Vs Oriental Fire and General Insurance Co.Ltd.
Gauhati High Court · (1988) 2 GLJ 456 : (1989) 1 GLR 96
High Courts30 Mar 1988
Border Security Force (B.S.F.), Meghalaya Vs State of Meghalaya and Others
Gauhati High Court · AIR 1989 Guw 20
Commissions of Inquiry Act, 1952 — Section 2, 3
High Courts30 Mar 1988
State of Manipur Vs Y.Chandra Singh
Gauhati High Court · (1988) 2 GLJ 27
Arbitration Act, 1940 — Section 30, 30
High Courts30 Mar 1988
Ratan Dutta and Another Vs State of Assam and Others
Gauhati High Court · (1988) 2 GLR 168
Assam Municipal Act, 1956 — Section 296, 296
High Courts21 Mar 1988Allowed
Mahendra Nath Das Vs The State of Assam and Others
Gauhati High Court · (1988) 1 GLR 424
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts21 Mar 1988
Hanglem Ibochou Singh Vs State of Manipur
Gauhati High Court · (1988) 2 GLJ 11 : (1988) 2 GLR 155
Criminal Procedure Code, 1973 — Section 200, 202(2), 208, 209Criminal Procedure Code, 1973 (CrPC) — Section 200, 202(2), 208, 209Penal Code, 1860 — Section 307
High Courts14 Mar 1988
Judicial Enquiry Into Gang Rape Demanded and Concerted Demand for Judicial Probe
Gauhati High Court · (1988) 1 GLJ 332
Constitution of India, 1950 — Article 14, 14, 15, 15, 19(d)
High Courts11 Mar 1988
Md.Nizamuddin Vs MD.Mahmud Ali
Gauhati High Court · (1988) 1 GLJ 446 : (1988) 2 GLR 115
Civil Procedure Code, 1908 — Order 41 Rule 23, Order 41 Rule 23A, Order 43 Rule 1(u), Order 6 Rule 17Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 43 Rule 1(u), Order 6 Rule 17
High Courts10 Mar 1988
High Court, S/o.Jahan & 25 Others Vs Assam Board of Revenue, Gauhati & Others.
Gauhati High Court · (1988) 2 GLR 9
Assam Land and Revenue Regulation, 1886 — Chapter 10, Chapter 10, 160, 160, 163Constitution of India, 1950 — Article 226, 226
High Courts10 Mar 1988
Shri Abdul Hannan and Another Vs Shri Ghanashyam Talukdar
Gauhati High Court · (1988) 1 GLR 455
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 482Penal Code, 1860 (IPC) — Section 211, 34, 344, 365, 506
High Courts09 Mar 1988
Kiran Das Vs State of Assam
Gauhati High Court · (1988) 1 GLJ 512 : (1997) 1 GLT 226
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302
High Courts08 Mar 1988
Idris Ali and Vs Ramesha Khatun and etc. etc.
Gauhati High Court · (1990) 1 DMC 107
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 7
High Courts07 Mar 1988
Manipur Baptist Convention and Another Vs Union of India (UOI) and Others
Gauhati High Court · (1988) 1 GLR 433
Armed Forces (Special Powers) Act, 1958 — Section 3Constitution of India, 1950 — Article 23(1)