High Courts07 Mar 1988
Subhash Projects and Marketing Limited and Others Vs State of Assam and Others
Gauhati High Court · (1988) 2 GLR 214
COURT ARCHIVE
Gauhati High Court judgments, 1988
232 judgments · page 11 of 12
High Courts07 Mar 1988
A.R.Laskar Vs Dwijendra Kumar Das
Gauhati High Court · (1988) 1 GLJ 299 : (1988) 2 GLR 441
Assam Repealing Act, 1986 — Section 197(3), 197(3), 197(5)(b), 197(5)(b)
High Courts07 Mar 1988
Tetubar Deka Raja Vs State of Assam
Gauhati High Court · (1988) 1 GLJ 456
Criminal Procedure Code, 1973 — Section 161, 164(5)Criminal Procedure Code, 1973 (CrPC) — Section 161, 164(5)Penal Code, 1860 — Section 304 Part 2
High Courts01 Mar 1988
Subhnarayan Choubey Vs Iswarlal Agarwalla
Gauhati High Court · (1988) 1 GLJ 408
Civil Procedure Code, 1908 — Order 2 Rule 7, 99Civil Procedure Code, 1908 (CPC) — Order 2 Rule 7, 99
High Courts26 Feb 1988Dismissed
Modern Candle Works Vs Commissioner of Taxes and Others
Gauhati High Court · (1988) 71 STC 362
Factories Act, 1948 — Section 2Petroleum Act, 1934 — Section 3
High Courts26 Feb 1988
Jitentdra Nath Biswas Vs Presiding Officer
Gauhati High Court · (1988) 1 GLJ 351
Industrial Disputes Act, 1947 — Section 33(2)(b), 33(2)(b)
High Courts25 Feb 1988
Hemanta Kumar Pegu: Dulal Azam Sarkar: Siddhartha Dutta: Pradip Kumar Roy: Md.Abdul Quadir: Nakib Saikia: Atfur Rahman: Md.Yoynal Ali and Ors. Vs State of Assam
Gauhati High Court · (1988) 1 GLJ 383
Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3(d), 3(d), 3(e), 3(e), 3(f)Constitution of India, 1950 — Article 320, 320, 320(3), 320(3)
High Courts24 Feb 1988
Pabitra Kemprai Vs North Cachar Hills District Council
Gauhati High Court · (1988) 1 GLJ 419 : (1988) 2 GLR 371
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 10, 10, 20, 20, 25, 25
High Courts24 Feb 1988
Md.Anwar Azim Borah Vs State of Assam
Gauhati High Court · (1988) 1 GLJ 432
Industrial Disputes Act, 1947 — Section 33(2)(b), 33(2)(b)
High Courts23 Feb 1988
Nandalal Gupta Vs Assam Government Construction Corporation
Gauhati High Court · (1988) 1 GLJ 309
High Courts18 Feb 1988Dismissed
Mahammad Sanoowar Ali Majumdar and Others Vs Asman Ali Majumdar and Others
Gauhati High Court · AIR 1989 Guw 71
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 115Transfer of Property Act, 1882 — Section 58
High Courts18 Feb 1988
Azgor Ali and Others Vs Reazuddin Miah and Others
Gauhati High Court · AIR 1989 Guw 74
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 8 Rule 3
High Courts18 Feb 1988
Hazarat Ali Mandal Vs State of Assam
Gauhati High Court · (1988) 1 GLJ 426
Penal Code, 1860 — Section 302, 34, 4Penal Code, 1860 (IPC) — Section 302, 34, 4
High Courts12 Feb 1988
Badhna Kharia Vs State of Assam
Gauhati High Court · (1988) CriLJ 1412
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts12 Feb 1988
Noorbari Tea Company (P.) Limited Vs Income Tax Officer, A-Ward and Another
Gauhati High Court · (1988) 172 ITR 162
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 2(14), 2(47), 47
High Courts11 Feb 1988
Abdul Hamid Vs State of Assam
Gauhati High Court · (1988) 2 GLJ 218
Criminal Procedure Code, 1973 — Section 161, 164, 172(2)Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 172(2)
High Courts11 Feb 1988Allowed
Naginder Singh Vs Commander 44 Border Road Task Force and Another
Gauhati High Court · AIR 1989 Guw 53
Arbitration Act, 1940 — Section 30Constitution of India, 1950 — Article 226
High Courts10 Feb 1988
Jyoti Prasad Borgohain: Bangshidhar Bargohain Vs State of Assam
Gauhati High Court · (1988) 1 GLJ 450 : (1988) 2 GLR 350
Assam Excise Rules, 1945 — Rule 92, 92
High Courts08 Feb 1988
Nripen Kalita Vs State of Assam and Ors.
Gauhati High Court · (1988) 2 GLR 17
Assam Secondary Education (Provincialisation) (Service and Conduct) Rules, 1979 — Rule 3(v)(a), 3(v)(a)