High Courts05 Feb 1988
Jogen Boruah Vs State of Assam
Gauhati High Court · (1988) 1 GLJ 314
Criminal Procedure Code, 1973 — Section 313Criminal Procedure Code, 1973 (CrPC) — Section 313
COURT ARCHIVE
Gauhati High Court judgments, 1988
232 judgments · page 12 of 12
High Courts05 Feb 1988
Elengbam Yaima Singh Vs Elangbam Ningol Yumnam Ongbi Ashangbi Devi
Gauhati High Court · (1988) 1 GLJ 477 : (1988) 2 GLR 239
High Courts03 Feb 1988
State of Assam Vs Manik Chandra Dey
Gauhati High Court · (1989) CriLJ 1495
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 302
High Courts27 Jan 1988
Smt. Ann Sarkar Vs Anil Sarkar
Gauhati High Court · AIR 1989 Guw 44
Divorce Act, 1869 — Section 10Hindu Marriage Act, 1955 — Section 13B
High Courts27 Jan 1988
Management of Muttuck Tea Estate Vs Presiding Officer, Labour Court Assam at Dibrugarh
Gauhati High Court · (1988) 1 GLJ 356
High Courts27 Jan 1988
Sankar Lal Mehra Vs Chief Engineer
Gauhati High Court · (1988) 1 GLJ 500 : (1988) 2 GLR 190
Constitution of India, 1950 — Article 226, 226Contempt of Courts Act, 1971 — Section 20, 20
High Courts27 Jan 1988
Wenmanard Marak Vs Smt. Poiby Momin
Gauhati High Court · AIR 1988 Guw 50
Divorce Act, 1869 — Section 11Evidence Act, 1872 — Section 58
High Courts19 Jan 1988
Nazibul Haque Mazorbhuiya Vs State of Assam
Gauhati High Court · (1988) 1 GLJ 207
High Courts08 Jan 1988
Management of Dikom Tea Estate Vs Presiding Officer, Industrial Tribunal
Gauhati High Court · (1988) 1 GLJ 213 : (1988) 2 GLR 38
Constitution of India, 1950 — Article 226, 226
High Courts07 Jan 1988
Lal Changmunga Vs Lianpari
Gauhati High Court · AIR 1988 Guw 53
Divorce Act, 1869 — Section 17
High Courts06 Jan 1988Dismissed
Sri. Jogendra Nama and Others Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1989 Guw 60
Banking Regulation Act, 1949 — Section 21, 5, 6Constitution of India, 1950 — Article 14Reserve Bank of India Act, 1934 — Section 20, 45
High Courts06 Jan 1988
Martin N.Majaw Vs Chief Election Commissioner of India
Gauhati High Court · (1988) 1 GLJ 218
Constitution of India, 1950 — Article 329, 329, 332, 332Representation of the People (Second Amendment) Act, 1987 — Section 2, 2, 9A, 9A