High Courts06 Jun 1988
Parag Engineering Works Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1989 Guw 77
Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 14
COURT ARCHIVE
Gauhati High Court judgments, 1988
232 judgments · page 8 of 12
High Courts04 Jun 1988
Assam Small Industries Development Corporation Limited Vs S.S.Barowa Assistant Store Officer (Under Suspension) A.S.I.D.C.Ltd.
Gauhati High Court · (1988) 2 GLJ 87
High Courts04 Jun 1988
New India Assurance Co.Ltd. Vs M.H.Gidwani
Gauhati High Court · (1988) 2 GLJ 88
High Courts04 Jun 1988
Sikmik Rajkhowa Vs State of Assam and Others
Gauhati High Court · (1988) 2 GLR 100
Assam Excise Rules, 1945 — Rule 234, 234
High Courts04 Jun 1988
Narayan Bhattacharjee Vs State of Tripura & Ors.
Gauhati High Court · (1988) 2 GLR 247
High Courts04 Jun 1988
Saraju Bardhan Vs State of Tripura & Ors.
Gauhati High Court · (1988) 2 GLR 83
Tripura Land Revenue and Land Reforms Act, 1960 — Section 187(1), 187(1)
High Courts31 May 1988
Dinesh Chandra Majumdar & Another Vs State of Tripura And 3 Others
Gauhati High Court · (1988) 2 GLR 95
Tripura Buildings (Lease and Rent Control) Act, 1975 — Section 3, 3
High Courts30 May 1988
K.J.Joseph Vs North Eastern Hill University
Gauhati High Court · (1988) 2 GLJ 257
Constitution of India, 1950 — Article 14, 14, 226, 226, 311(2)North Eastern Hill University Act, 1973 — Section 12(3), 12(3), 27(4), 27(4)
High Courts30 May 1988
Hassaram K.Mahtani Partner of M/s Kingway, Lakhtokia Guwahati Vs Union of India
Gauhati High Court · (1988) 2 GLJ 57 : (1988) 2 GLR 175
Customs Act, 1962 — Section 130(2), 130(2), 152(a), 152(a)
High Courts26 May 1988
Sukumar Ghosh Vs State of Tripura and Others
Gauhati High Court · (1988) 2 GLR 262
High Courts24 May 1988
Jogesh Chandra Dey Vs Monoram Saikia & Another
Gauhati High Court · (1988) 2 GLR 225
Assam Urban Areas Rent Control Act, 1972 — Section 5(4), 5(4)
High Courts24 May 1988
Imraisung Zeliang Vs State of Nagaland
Gauhati High Court · (1989) 1 GLJ 230
Penal Code, 1860 — Section 427, 447Penal Code, 1860 (IPC) — Section 427, 447
High Courts23 May 1988
Madhab Dev Goswami Vs Assam State Co-Operative Marketing & Consumers Federation Ltd.and Others
Gauhati High Court · (1988) 2 GLR 108
High Courts20 May 1988
Nurul Islam Vs State of Assam
Gauhati High Court · (1988) 2 GLJ 146 : (1988) 2 GLR 44
Assam Panchayati Raj (Administrative) Rules, 1973 — Rule 28(4), 28(4)Assam Panchayati Raj Act, 1986 — Section 73, 73
High Courts17 May 1988
Md. Siraj Ali Vs State of Assam
Gauhati High Court · (1989) CriLJ 1539
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361
High Courts17 May 1988
Dore Sangma; John Sangma; Mega Marak; Nongsan Marak; Allipon Marak; Maring Sangma; Chejan Laskar Nokma; Chingre Sangma; Nelson Sangma Nokma; Dansim Vs Chief Executive Member, Garo ZHills District Council; Joran Sangma; Rimjing Marak; Binolli Marak; Jangson Momin; Rangan Marak Nokma; Chengjan Sang
Gauhati High Court · (1988) 2 GLJ 324 : (1988) 2 GLR 120
Constitution of India, 1950 — Schedule 6, Schedule 6, Schedule 7, Schedule 7Garo Hills Autonomous District (Social Customs and Usages) Validating Act, 1958 — Section 11, 11, 4(8), 4(8)
High Courts16 May 1988
Md.Ali Ahmed And 21 Others Vs Debendra Nath Das And Another
Gauhati High Court · (1988) 2 GLR 66
Contempt of Courts Act, 1971 — Section 13, 13
High Courts16 May 1988
Gangaram Ganpatlal & Others Vs Tuganmal Agarwalla
Gauhati High Court · (1988) 2 GLR 186
High Courts11 May 1988
Arun Bhattacharjee Vs Executive Council of Gauhati University
Gauhati High Court · (1988) 2 GLJ 140 : (1989) 1 GLR 347
Constitution of India, 1950 — Article 226, 226
High Courts11 May 1988
Lauddin Khan Vs Director General of Police
Gauhati High Court · (1988) 2 GLJ 347