High Courts06 Jul 1988
Saifuddin Ahmed Hazarika Vs Collector of Sibsagar
Gauhati High Court · (1989) 1 GLJ 25
Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 8, 8, 8(3), 8(3)
COURT ARCHIVE
Gauhati High Court judgments, 1988
232 judgments · page 6 of 12
High Courts04 Jul 1988
Hemanta Kumar Rathor Vs Union of India
Gauhati High Court · (1988) 2 GLJ 235
Army Act, 1950 — Section 41, 41Army Rules, 1954 — Rule 124, 124
High Courts02 Jul 1988
Vizohol Angami Vs T.S.Kithan
Gauhati High Court · (1988) 2 GLJ 311 : (1989) 1 GLR 38
Rules for Administration of Justice and Police in Nagaland, 1937 — Rule 34, 34Specific Relief Act, 1963 — Section 6, 6
High Courts02 Jul 1988
Utankamoni Chakma Vs Income Tax Officer and Others
Gauhati High Court · (1988) 74 CTR 142 : (1989) 175 ITR 280
Constitution of India, 1950 — Article 366Income Tax Act, 1961 — Section 10(26)
High Courts02 Jul 1988
Hemdndra Dutta Choudhury and Another Vs Arun Kumar Bardoloi and Others
Gauhati High Court · (1989) 1 ACC 86
Motor Vehicles Act, 1988 — Section 110B, 110D
High Courts01 Jul 1988
Ram Kumar Agarawalla Vs Mukul Rani Chakraborty
Gauhati High Court · (1988) 2 GLJ 371
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 1(2)(b), 1(2)(b), 5, 5
High Courts01 Jul 1988
Mathura Mohan Dutta Vs Kanhailal Sancheti
Gauhati High Court · (1988) 2 GLJ 191
Assam Urban Areas Rent Control Act, 1972 — Section 5(1)(c), 5(1)(c)Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115
High Courts30 Jun 1988
Life Insurance Corporation of India Vs United Bank of India
Gauhati High Court · (1988) 2 GLJ 208
Civil Procedure Code, 1908 — Section 34Civil Procedure Code, 1908 (CPC) — Section 34Life Insurance Corporation Act, 1956 — Section 43, 43
High Courts27 Jun 1988
Sita Ram Prasad Vs Union of India, Represented By The Secretary To The Ministry of Shipping and Transport
Gauhati High Court · (1988) 2 GLJ 226
Army Rules, 1954 — Rule 96, 96, 97, 97Constitution of India, 1950 — Article 14, 14, 20, 20
High Courts24 Jun 1988
Sita Rani Gupta Vs State of Assam and Others
Gauhati High Court · (1989) 1 ACC 21 : (1989) ACJ 348
Constitution of India, 1950 — Article 226, 38, 39Employees Compensation Act, 1923 — Section 4
High Courts24 Jun 1988
Bimal Chandra Kalita Vs Assam Board of Revenue, Gauhati
Gauhati High Court · (1988) 2 GLJ 77 : (1988) 2 GLR 226
Constitution of India, 1950 — Article 226, 226
High Courts24 Jun 1988
Reazuodin Ahmed Vs State of Assam
Gauhati High Court · (1988) 2 GLJ 106
Assam Services (Pension) Rules, 1969 — Rule 21, 21Constitution of India, 1950 — Article 14, 14, 311, 311
High Courts23 Jun 1988
S. Charan Singh Vs Commissioner of Wealth-tax
Gauhati High Court · (1989) 176 ITR 285
Finance Act, 1969 — Section 24Wealth Tax Act, 1957 — Section 18, 18(1)
High Courts23 Jun 1988
Kalpana Choudhury Vs Jatindra Kumar Choudhury
Gauhati High Court · (1988) 2 GLJ 117 : (1988) 2 GLR 334
Civil Procedure Code, 1908 — Order 9 Rule 13Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 21, 21, 28, 28
High Courts23 Jun 1988
Babu Lal Garodia Vs Union of India
Gauhati High Court · (1988) 2 GLJ 83 : (1988) 2 GLR 147
High Courts23 Jun 1988
T.K. Baruah Vs Commissioner of Wealth-tax
Gauhati High Court · (1988) 72 CTR 244 : (1989) 176 ITR 287
Wealth Tax Act, 1957 — Section 18(1)
High Courts23 Jun 1988
Aswini Kumar Banik Vs Shetangini Bala Roy & Others
Gauhati High Court · (1988) 2 GLR 379
Civil Procedure Code, 1908 — Section 10Civil Procedure Code, 1908 (CPC) — Section 10
High Courts22 Jun 1988
Potsangbam Ningol Thokchom Ongbi Ibecha Devi and Another Vs General Officer Commanding and Others
Gauhati High Court · (1989) CriLJ 1912
Armed Forces (Special Powers) Act, 1958 — Section 5Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 61
High Courts22 Jun 1988
Kanesh Malakar Vs Musstt. Protiva Rani Malakar
Gauhati High Court · (1989) CriLJ 1540
Criminal Procedure Code, 1973 (CrPC) — Section 125, 307, 386, 390, 391Hindu Marriage Act, 1955 — Section 7
High Courts22 Jun 1988
ABDUL RAB ABDUL SALAM Vs Income Tax OFFICER.
Gauhati High Court · (1988) 73 CTR 108 : (1988) 174 ITR 424 : (1988) 40 TAXMAN 154
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 147