High Courts05 Aug 1988Allowed
Nirendra Chandra Roy Vs L.I.C. of India and Others
Gauhati High Court · (1990) 1 LLJ 393
COURT ARCHIVE
Gauhati High Court judgments, 1988
232 judgments · page 5 of 12
High Courts05 Aug 1988
Hanskumar Jain Vs Jadunandan Sharma
Gauhati High Court · (1988) 2 GLJ 292
Assam Urban Areas Rent Control Act, 1972 — Section 3, 3, 4, 4Civil Procedure Code, 1908 — Order 46 Rule 1, 113Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1, 113
High Courts05 Aug 1988
Paul Bargaon Vs Nihilal Daimari & Ors.
Gauhati High Court · (1988) 2 GLR 421
Civil Procedure Code, 1908 — Order 41 Rule 20Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20
High Courts03 Aug 1988
The Oriental Insurance Company Ltd. Vs Sri Jarnnail Singh and Others
Gauhati High Court · (1990) 2 GLR 311
Workmens Compensation (Amendment) Act, 1984 — Section 4
High Courts01 Aug 1988Allowed
Karni Kumar Khatri Vs Assam Motor Finance Company
Gauhati High Court · (1988) 08 GAU CK 0016
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)Partnership Act, 1932 — Section 59, 69(2)
High Courts29 Jul 1988
The New India Assurance Co. Ltd. Vs Ramesh Kalita and Others
Gauhati High Court · (1989) 1 ACC 248 : (1989) ACJ 607
Motor Vehicles Act, 1939 — Section 92A
High Courts28 Jul 1988
Sookerating Tea Company (P.) Ltd. Vs Commissioner of Income Tax and Another
Gauhati High Court · (1989) 75 CTR 49 : (1989) 75 CTR 39 : (1989) 178 ITR 269 : (1988) 41 TAXMAN 281
Income Tax Act, 1961 — Section 139(8)
High Courts28 Jul 1988
Md.Anwarulla Vs Assam Board of Revenue & Others
Gauhati High Court · (1988) 2 GLR 424
Bengal Public Demands Recovery Act, 1913 — Section 3(vi)Constitution of India, 1950 — Article 226, 226
High Courts27 Jul 1988
Motiram Ratanchand Vs State of Assam(Revenue Department)
Gauhati High Court · (1988) 2 GLJ 389
Assam Sales Tax Act, 1947 — Section 19A, 19AConstitution of India, 1950 — Article 226, 226Limitation Act, 1963 — Section 12, 12
High Courts26 Jul 1988
Sailadhar Dutta Vs Kanai Dutta
Gauhati High Court · (1988) 2 GLJ 298
Civil Procedure Code, 1908 — Section 151, 152, 153Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153
High Courts22 Jul 1988
The Regional Manager, Food Corporation of India and Others Vs Ramayan Sahani and Another
Gauhati High Court · (1989) 1 ACC 54
Employees Compensation Act, 1923 — Section 2, 30
High Courts22 Jul 1988
Ratanlal Dutta Vs State of Tripura
Gauhati High Court · (1988) 2 GLJ 170
Constitution of India, 1950 — Article 14, 14
High Courts16 Jul 1988
Sharma and Siddhanta Vs Commissioner of Income Tax
Gauhati High Court · (1989) 175 ITR 53
Income Tax Act, 1961 — Section 147
High Courts15 Jul 1988
State of Assam Vs Gauri Shankar Agarwalla
Gauhati High Court · (1988) 2 GLJ 308 : (1989) 1 GLR 251
Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(2), 2(ia), 2(ia), 2(m)Prevention of Food Adulteration Rules, 1955 — Rule 9A, 9A
High Courts14 Jul 1988
New India Assurance Co.Ltd. Vs Amulya Kumar Das
Gauhati High Court · (1989) 1 GLJ 299
High Courts13 Jul 1988
Khadi and Village Industries Commission, Dimapur Vs State of Nagaland
Gauhati High Court · (1988) 2 GLJ 314 : (1989) 1 GLR 286
High Courts13 Jul 1988
Govind Kana Vs Kana Tida Mokaria
Gauhati High Court · (1990) 1 ACC 96
Evidence Act, 1872 — Section 19, 2, 22, 4
High Courts12 Jul 1988
Luithukla Vs Rishang Keishing & Others
Gauhati High Court · (1988) 2 GLR 159
Armed Forces (Special Powers) Act, 1958 — Section 4, 4, 5, 5Constitution of India, 1950 — Article 226, 226
High Courts12 Jul 1988
Civil Liberties and Human Rights Organisation (Clahro) Vs P.L Kukrety, G.O.C.M Sector, Assam Rifles
Gauhati High Court · (1988) 2 GLJ 98 : (1988) 2 GLR 137
Armed Forces (Special Powers) Act, 1958 — Section 5, 5Constitution of India, 1950 — Article 226, 226
High Courts07 Jul 1988
Sadou Asom Rajyik Paribahan Nigam Chalak Santha, Represented By Shri Nibaran Bora Vs State of Assam
Gauhati High Court · (1988) 2 GLJ 177 : (1988) 2 GLR 315
Constitution of India, 1950 — Article 226, 226