High Courts14 Nov 1988
Safur Ali Vs State of Assam
Gauhati High Court · (1989) 1 GLJ 406
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 21, 21, 8(1), 8(1)
COURT ARCHIVE
Gauhati High Court judgments, 1988
232 judgments · page 2 of 12
High Courts07 Oct 1988
Border Security Force (B.S.F.) Vs State of Meghalaya and Others
Gauhati High Court · AIR 1989 Guw 81
Border Security Force Act, 1968 — Section 4Commissions of Inquiry Act, 1952 — Section 2(2), 3
High Courts06 Oct 1988Partly Allowed
French Motor Car Co. Ltd. Workers Union Vs French Motor Car Co. Ltd.
Gauhati High Court · (1990) 60 FLR 709 : (1991) 1 LLJ 107
Payment of Wages Act, 1936 — Section 15, 7(2)
High Courts06 Oct 1988
Commissioner of Wealth-tax Vs Smt. Ratni Devi Beria and Smt. Nandkishore Devi Agarwalla
Gauhati High Court · (1989) 179 ITR 202
Wealth Tax Act, 1957 — Section 27, 5, 5(1)
High Courts03 Oct 1988
Nur Islam Vs Troilokhya Nath Hazarika
Gauhati High Court · (1989) 1 GLJ 86 : (1989) 1 GLR 187
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 66, 66, 68, 68Civil Procedure Code, 1908 — Section 9Civil Procedure Code, 1908 (CPC) — Section 9
High Courts03 Oct 1988
Patreswar Basumatary Vs State of Assam
Gauhati High Court · (1989) CriLJ 196
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
High Courts30 Sept 1988
Subh Karan Choraria Vs Jadunandan Sharma
Gauhati High Court · (1989) 1 GLJ 149 : (1989) 1 GLR 212
Criminal Procedure Code, 1973 — Section 195(1)(b)(ii)Criminal Procedure Code, 1973 (CrPC) — Section 195(1)(b)(ii)
High Courts30 Sept 1988
Khanikar Tea Estate (P.) Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1990) 181 ITR 165
Income Tax Act, 1961 — Section 256, 32
High Courts30 Sept 1988
Imamuddin Ahmed Vs Jorhat Mahakuma Parisad & Others.
Gauhati High Court · (1988) 2 GLR 322
Assam Panchayati Raj Act, 1972 — Section 68, 68, 77(3), 77(3)
High Courts30 Sept 1988
Bhabeswr Deka Vs Kusum Deka
Gauhati High Court · (1988) 2 GLJ 465 : (1989) 1 GLR 421
Criminal Procedure Code, 1973 — Section 126(2), 399(3), 482Criminal Procedure Code, 1973 (CrPC) — Section 126(2), 399(3), 482
High Courts29 Sept 1988Allowed
Drupad Kumar Barua Vs Assam State Trans. Corpn. and Others
Gauhati High Court · (1990) ACJ 46
Penal Code, 1860 (IPC) — Section 149, 34
High Courts29 Sept 1988
Drupad Kumar Barua Vs The Assam State Transport Corporation and Others
Gauhati High Court · (1989) 2 ACC 297
Penal Code, 1860 (IPC) — Section 149, 34
High Courts29 Sept 1988
Ningthoujam Debendra Singh Alias Deben Singh; L.Jamhlun Kuki Vs State of Manipur
Gauhati High Court · (1988) 2 GLJ 420
Constitution of India, 1950 — Article 311(2)(c), 311(2)(c)
High Courts28 Sept 1988
Abhash Chandra Dey Vs Durga Sah
Gauhati High Court · (1988) 2 GLJ 450 : (1989) 1 GLR 78
Penal Code, 1860 — Section 120B, 468, 471Penal Code, 1860 (IPC) — Section 120B, 468, 471
High Courts28 Sept 1988
Harichand Rajput Vs Binial Christian @ Benzamin
Gauhati High Court · (1989) 1 GLJ 116 : (1989) 1 GLR 184
Limitation Act, 1963 — Section 5, 5
High Courts28 Sept 1988
Raj Kewal Vs North Eastern Hill University
Gauhati High Court · (1989) 1 GLJ 81
Arbitration Act, 1940 — Section 41, 41Khasi Siemship (Administration of Justice) Order, 1950 — Clause 24, Clause 24, Clause 27, Clause 27
High Courts26 Sept 1988
Commissioner of Income Tax Vs Mahatta Construction Co.
Gauhati High Court · (1989) 76 CTR 118 : (1989) 178 ITR 427 : (1989) 45 TAXMAN 87
Income Tax Act, 1961 — Section 256(1)
High Courts23 Sept 1988
Commissioner of Income Tax Vs Assam Cold Storage Co.
Gauhati High Court · (1989) 78 CTR 155 : (1989) 178 ITR 396
Income Tax Act, 1961 — Section 184, 185, 185(1), 185(2), 185(3)
High Courts20 Sept 1988
Md.Hasan Imam Abbhasi Vs Padmadhar Deka & Ors.
Gauhati High Court · (1988) 2 GLR 415
High Courts19 Sept 1988
Gopendra Kumar Dey Vs Brojendra Kumar Choudhury
Gauhati High Court · (1988) 2 GLJ 454 : (1989) 1 GLR 174
Civil Procedure Code, 1908 — Order 17 Rule 3, Order 9 Rule 8Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 8