High Courts10 May 1988
Gangaram Ganpatlal Vs Tuganmal Agarwalla
Gauhati High Court · (1988) 2 GLJ 131
Civil Procedure Code, 1908 — Order 41 Rule 31Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
COURT ARCHIVE
Gauhati High Court judgments, 1988
232 judgments · page 9 of 12
High Courts10 May 1988
Rajdeo Rai Vs State of Assam
Gauhati High Court · (1988) 2 GLJ 135 : (1989) 1 GLR 354
Assam Administrative Tribunal Act, 1977 — Section 4, 4Assam Services (Discipline and Appeal) Rules, 1964 — Rule 26, 26
High Courts09 May 1988
Nagendra Sen Chakma Vs State of Tripura And 3 Others
Gauhati High Court · (1988) 2 GLR 50
High Courts09 May 1988
Kamakhya Prasad Mozika Vs Union of India
Gauhati High Court · (1988) 1 GLJ 507
Constitution of India, 1950 — Article 226, 226
High Courts06 May 1988Allowed
Rudreswar Dihingia Vs Pundu Mura
Gauhati High Court · (1988) 05 GAU CK 0022
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 7, 115, 151
High Courts05 May 1988
Sarat Chandra Barman Vs Durga Charan Namadas
Gauhati High Court · (1988) 2 GLJ 166
Assam Panchayati Raj Act, 1972 — Section 138(1)(b), 138(1)(b)Constitution of India, 1950 — Article 226, 226
High Courts04 May 1988
P.N.Baruah Vs State of Assam
Gauhati High Court · (1988) 2 GLJ 223
Penal Code, 1860 — Section 409Penal Code, 1860 (IPC) — Section 409
High Courts25 Apr 1988Dismissed
Chunnilal Talukdar Vs Smt. Kumudini Paul and Others
Gauhati High Court · (1988) 04 GAU CK 0019
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 2(3)
High Courts25 Apr 1988
Rengta Majhi Vs State of Assam
Gauhati High Court · (1988) 1 GLR 481
Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 377, 386, 397, 401Penal Code, 1860 (IPC) — Section 302
High Courts20 Apr 1988
Purnandar Deka Vs Tarani Kanta Sharma
Gauhati High Court · (1988) 2 GLR 181
Civil Procedure Code, 1908 — Order 16 Rule 1Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1
High Courts20 Apr 1988
M.C.Roy; J.C.Deb Nath; S.Mukherjee Vs State of Tripura
Gauhati High Court · (1988) 2 GLJ 201 : (1988) 2 GLR 384
Constitution of India, 1950 — Article 309, 309Tripura Judicial Service Rules, 1974 — Rule 21(2)(x), 21(2)(x)
High Courts14 Apr 1988
Ka Shaben Rupsang Vs Chief Conservator of Forest, Meghalaya and Others
Gauhati High Court · (1988) 2 GLR 408
Criminal Procedure Code, 1973 — Section 145(4)Criminal Procedure Code, 1973 (CrPC) — Section 145(4)Khasi Siemship (Administration of Justice) Order, 1950 — Rule 13, 13
High Courts12 Apr 1988
National Transport Vs Saraswati Nag and Another
Gauhati High Court · (1988) 2 ACC 325 : (1989) ACJ 652
Motor Vehicles Act, 1939 — Section 95(2)(b)(i)
High Courts12 Apr 1988
Dinwang Lowang & Others Vs State of Arunchal Pradesh & Others
Gauhati High Court · (1988) 2 GLR 324
Arunachal Pradesh Co-operative Societies Act, 1978 — Section 77, 77, 79, 79, 85, 85
High Courts12 Apr 1988
Subash Chandra Betala Vs Dwijen Chandra Kalita
Gauhati High Court · (1989) CriLJ 1850
Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Penal Code, 1860 (IPC) — Section 329, 34, 379, 506
High Courts12 Apr 1988Dismissed
Shri Swapan Dam Vs Shri Golap Chand Gupta and Another
Gauhati High Court · (1988) 1 GLR 459
Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 451, 482Penal Code, 1860 (IPC) — Section 397
High Courts12 Apr 1988
Ka Shaben Rupsang Vs Chief Conservator of Forest Meghalaya
Gauhati High Court · (1988) 1 GLJ 518
Constitution of India, 1950 — Article 227, 227Criminal Procedure Code, 1973 — Section 145, 145(4)Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4)
High Courts12 Apr 1988Allowed
National Transport Vs Smt. Saraswati Nag and Another
Gauhati High Court · (1990) 68 CompCas 241
Motor Vehicles Act, 1939 — Section 95(2), 96(4)
High Courts12 Apr 1988
Sashi Kanta Sarma & Anr. Vs Hem Kanta Sarma & Ors.
Gauhati High Court · (1988) 2 GLR 27
Civil Procedure Code, 1908 — Section 21, 99Civil Procedure Code, 1908 (CPC) — Section 21, 99Court Fees Act, 1870 — Section 7(iv)(c), 7(iv)(c), 7(v), 7(v)