High Courts19 Sept 1988
Indrajit Chaliha Vs Controller of Estate Duty
Gauhati High Court · (1989) 178 ITR 371
Estate Duty Act, 1953 — Section 10, 9
COURT ARCHIVE
Gauhati High Court judgments, 1988
232 judgments · page 3 of 12
High Courts16 Sept 1988
Abinash Mahanta Vs Jajneswar Mahanta
Gauhati High Court · (1989) CriLJ 489
Criminal Procedure Code, 1973 (CrPC) — Section 144, 439Police Act, 1861 — Section 25, 26, 27
High Courts14 Sept 1988
Azizur Rahman Vs Harun Rashid and Others
Gauhati High Court · (1989) CriLJ 1096
Criminal Procedure Code, 1973 (CrPC) — Section 203, 204
High Courts14 Sept 1988
L/Nk Chhotelal Vs Union of India
Gauhati High Court · (1989) 1 GLJ 22 : (1989) 1 GLR 307
High Courts12 Sept 1988Partly Allowed
Union of India (UOI) and Another Vs Hari Mohan Ghosh
Gauhati High Court · (1990) ACJ 732 : AIR 1990 Guw 14
Contract Act, 1872 — Section 73Railways Act, 1980 — Section 77B
High Courts12 Sept 1988
Shri Lalit Chandra Barua Vs Assam State Warehousing Corporation and Others
Gauhati High Court · (1990) 1 GLR 298
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 23(2)Assam State Warehousing Corporation (Staff) Regulations, 1980 — Regulation 26Constitution of India, 1950 — Article 226
High Courts09 Sept 1988
Baghmari Tea Co. Ltd. Vs The Divisional Forest Officer, Darrang Division, Tezpur and Others
Gauhati High Court · AIR 1989 Guw 90
Assam Land and Revenue Regulation, 1886 — Rule 21, 37, 38Constitution of India, 1950 — Article 226
High Courts09 Sept 1988
Broad field (India) Vs Commissioner of Income-Tax, N.E.Region, Shillong
Gauhati High Court · (1988) 2 GLJ 339
Income Tax Act, 1961 — Section 139(1), 139(1), 139(2), 139(2)
High Courts09 Sept 1988
Senjam Damudor Singh Vs United Bank of India
Gauhati High Court · (1988) 2 GLJ 394 : (1989) 1 GLR 36
Civil Procedure Code, 1908 — Order 1 Rule 10Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts09 Sept 1988Dismissed
Ram Naresh Kanoo and Another Vs Sardar Harjashbir Singh and Others
Gauhati High Court · AIR 1990 Guw 12
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 115Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 115
High Courts08 Sept 1988
The State of Assam Vs Achit Ranjan Dey and Others
Gauhati High Court · (1989) CriLJ 1117
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 120B, 407, 409
High Courts08 Sept 1988
Dibru Sadiya Tea Company Ltd. Vs Collector, Dibrugarh
Gauhati High Court · (1988) 2 GLJ 431
Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 12, 12
High Courts08 Sept 1988
Ubedur Rahman Baruah Vs Krishna Prasad Baruah
Gauhati High Court · (1989) 1 GLJ 204 : (1989) 1 GLR 316
Assam Urban Areas Rent Control Act, 1972 — Section 5, 5Transfer of Property Act, 1882 — Section 114, 114
High Courts08 Sept 1988Allowed
Joyjit Das Vs State of Assam and Others
Gauhati High Court · AIR 1990 Guw 24
Evidence Act, 1872 — Section 115
High Courts08 Sept 1988
Durga Bala Das Vs Chitrabala Das
Gauhati High Court · (1989) 1 GLJ 163 : (1989) 2 GLR 458
Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Sept 1988
Assam Cotton Mills Vs Commissioner of Taxes
Gauhati High Court · (1990) 76 STC 6
Assam Sales Tax Act, 1947 — Section 7
High Courts06 Sept 1988
Commissioner of Wealth-Tax, North Eastern Region, Shillong Vs Kanak Chandra Sarma, Jorhat District-Sibsagar
Gauhati High Court · (1988) 1 GLR 382
Wealth Tax Act, 1957 — Section 27(3), 27(3)
High Courts06 Sept 1988
Naziruddin Laskar Vs Abeda Khatun; MD.Sunahar Ali Choudhury
Gauhati High Court · (1989) 1 GLJ 160 : (1989) 1 GLR 177
Specific Relief Act, 1963 — Section 6, 6
High Courts05 Sept 1988
Commissioner of Income Tax Vs Ganeshdass Sreeram
Gauhati High Court · (1989) 180 ITR 397
Income Tax Act, 1961 — Section 28, 56
High Courts03 Sept 1988
State of Assam Vs Shew Kumar Pareek
Gauhati High Court · (1988) 2 GLJ 453 : (1989) 1 GLR 48
Prevention of Food Adulteration Act, 1954 — Section 11, 11Prevention of Food Adulteration Rules, 1955 — Rule 16, 16