High Courts22 Dec 1989Dismissed
Union of India (UOI) Vs Ram Kumar Mahabir Prasad
Gauhati High Court · (1990) 1 GLR 327
Civil Procedure Code, 1908 (CPC) — Section 15(2), 80Limitation Act, 1963 — Article 10, 18, 18(1)Railways Act, 1989 — Section 78B
COURT ARCHIVE
Gauhati High Court judgments, 1989
220 judgments · page 1 of 11
High Courts19 Dec 1989
Nikunja Mohan Choudhury : Satish Chandra Chakraborty Vs Deputy Commissioner, Karimganj District
Gauhati High Court · (1990) 1 GLJ 233
High Courts18 Dec 1989Dismissed
Sri Jagannath Mahanta Vs Md. Sadeque Ali and Others
Gauhati High Court · (1990) 1 GLR 398
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4)
High Courts18 Dec 1989Dismissed
On the death of Md. Elias his heirs Matin Ahmed and Others Vs Mullik Hussain
Gauhati High Court · (1990) 1 GLR 435
Criminal Procedure Code, 1973 (CrPC) — Section 145, 362, 482, 561A
High Courts15 Dec 1989Dismissed
The State of Assam and Others Vs Shri Anil Chandra Das
Gauhati High Court · (1990) 1 GLR 183
Limitation Act, 1963 — Section 5
High Courts15 Dec 1989Allowed
Construction and Supply Company Vs Union of India (UOI)
Gauhati High Court · (1990) 1 GLR 179
Arbitration Act, 1940 — Section 17, 28(1), 28(1)
High Courts15 Dec 1989
J.S.Sarwang and Co. Vs Union of India
Gauhati High Court · (1989) 1 GLJ 203
Arbitration Act, 1940 — Clause 3, Clause 3
High Courts12 Dec 1989Allowed
Masaddar Ali and Another Vs State of Assam
Gauhati High Court · (1990) CriLJ 1333
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Dec 1989
Longna Chahlee Konyak Vs State of Nagaland
Gauhati High Court · (1990) 1 GLJ 408
Constitution of India, 1950 — Article 39A, 39ACriminal Procedure Code, 1973 — Section 207, 227Criminal Procedure Code, 1973 (CrPC) — Section 207, 227
High Courts08 Dec 1989Allowed
Manager, Bharat Refractories Ltd. Vs Dr. Sandar Son Dkhar
Gauhati High Court · (1990) 2 GLR 29
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts06 Dec 1989Allowed
Sri Idris Bhai Vs Sri Binod Kherkhetari
Gauhati High Court · (1990) 1 GLR 438
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 179, 401Penal Code, 1860 (IPC) — Section 417, 420
High Courts06 Dec 1989Partly Allowed
Saikhom Ningthem Singh Vs Saikhom Gauramani Singh and Others
Gauhati High Court · AIR 1991 Guw 37
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 65
High Courts05 Dec 1989Allowed
Monoranjan Chakraborty Vs State of Tripura and Another
Gauhati High Court · (1991) 81 STC 291
Constitution of India, 1950 — Article 14, 19(1), 21Tripura Sales Tax Act, 1976 — Section 20, 20(1), 21, 21(2)
High Courts05 Dec 1989
Oriental Fire and Genl. Ins. Co. Ltd. Vs Ratna Bahadur Chetri and Others
Gauhati High Court · (1991) ACJ 967
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts01 Dec 1989
Abdul Fazal Vs Assam Administrative Tribunal
Gauhati High Court · (1990) 1 GLJ 108
Assam Engineering (Irrigation Department) Service Rules, 1978 — Rule 13(5), 13(5)
High Courts30 Nov 1989Dismissed
Employees'' State Insurance Corporation and Others Vs Tribune Press and Others
Gauhati High Court · (1990) 1 GLR 115
Employees State Insurance (Central) Rules, 1950 — Rule 31AEmployees State Insurance Act, 1948 — Section 39, 40, 45B, 75, 81B
High Courts30 Nov 1989
Suren Chandra Das Vs Tezpur Municipal Board
Gauhati High Court · (1990) 1 GLJ 66
High Courts30 Nov 1989
Shri Mihir Kanti Bose Vs The State of Assam
Gauhati High Court · (1990) 1 GLR 392
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts30 Nov 1989
Probodh Kumar Dihingia Vs Assam Tea Corporation Ltd.
Gauhati High Court · (1990) 1 GLJ 129
Assam Tea Corporation Limited Service Regulations, 1982 — Regulation 126, 126, 137, 137