High Courts19 Apr 1989
Commissioner of Income Tax Vs Pioneer Construction Co.
Gauhati High Court · (1990) 181 ITR 51
Income Tax Act, 1961 — Section 139(8), 185, 246
COURT ARCHIVE
Gauhati High Court judgments, 1989
274 judgments · page 11 of 14
High Courts12 Apr 1989
Hindustan General Insurance Society Ltd. Now National Insurance Co. Ltd. Vs Nilima Mahanta and Others
Gauhati High Court · (1989) 2 ACC 341
Motor Vehicles Act, 1939 — Section 95, 95(1)(i)(c)
High Courts12 Apr 1989
Md. Abdul Kadir Choudhury Vs State of Assam and Another
Gauhati High Court · (1989) CriLJ 1888
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 379, 411, 481, 482, 483
High Courts12 Apr 1989Allowed
Hindustan General Insurance Society Ltd. now National Insurance Co. Ltd. Vs Nilima Mahanta and Others
Gauhati High Court · (1990) 2 ACC 364 : (1990) ACJ 267
Criminal Procedure Code, 1973 (CrPC) — Section 108, 348, 94, 95
High Courts12 Apr 1989Allowed
The Employees'' State Insurance Corporation Vs Associated Industries (Assam)
Gauhati High Court · (1990) 1 GLR 136
Employees State Insurance (General) Regulations, 1950 — Regulation 26Employees State Insurance Act, 1948 — Section 40, 75, 85B, 85B(1)General Clauses Act, 1897 — Section 6(A)
High Courts12 Apr 1989Partly Allowed
Md. Makbul Hussain and Another Vs Must. Zubeda Khatoon and Others
Gauhati High Court · AIR 1990 Guw 33
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts11 Apr 1989Dismissed
Shri Munindra Nath Deb Adhikari Vs State of Assam and Others
Gauhati High Court · (1990) 1 GLR 18
Constitution of India, 1950 — Article 226
High Courts10 Apr 1989
Jogeswar Das Vs State of Assam
Gauhati High Court · (1989) 2 GLJ 11 : (1989) 2 GLR 25
Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978 — Section 5, 5
High Courts05 Apr 1989Allowed
Sri Chongtham Tiken Singh Vs The State of Manipur and Others
Gauhati High Court · (1990) 1 GLR 273
High Courts05 Apr 1989
Th.Kunjo Singh Vs M.Mukhi Devi
Gauhati High Court · (1989) 2 GLJ 361 : (1989) 2 GLR 452
High Courts04 Apr 1989
India Carbon Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1989) 78 CTR 3 : (1989) 180 ITR 117
Income Tax Act, 1961 — Section 37Payment of Bonus Act, 1965 — Section 15, 28
High Courts03 Apr 1989
Md.Geda Shiekh Vs MD.Mafizuddin Sheikh
Gauhati High Court · (1989) 2 GLJ 237
Limitation Act, 1963 — Article 113, 113, 30, 30
High Courts31 Mar 1989Allowed
Shri Sajal Dutta Vs The State of Assam and Others
Gauhati High Court · (1990) 1 GLR 356
Constitution of India, 1950 — Article 226
High Courts31 Mar 1989
Oriental Fire and General Insurance Company Ltd., Divisional Officer, Gauhati Vs Dotco, Badarpur, Cachar
Gauhati High Court · (1989) 2 GLJ 129 : (1989) 2 GLR 399
High Courts31 Mar 1989Dismissed
Smt. Alimon Nessa and Others Vs Sudhir Chandra Dey and Others
Gauhati High Court · AIR 1991 Guw 13
High Courts31 Mar 1989
K.H.Rabunga Vs Union of India
Gauhati High Court · (1990) 1 GLJ 246
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14
High Courts30 Mar 1989
Suiekha Ghosh Vs Panchanan Shib Bigraha
Gauhati High Court · (1989) 1 GLJ 278
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 11, 11, 3(g), 3(g)Transfer of Property Act, 1882 — Section 106, 106
High Courts30 Mar 1989
Capt.Rameshwar Lal Arya Vs Union Territory of Arunachal Pradesh
Gauhati High Court · (1989) 1 GLJ 346
Central Civil Services (Temporary Services) Rules, 1965 — Rule 2(d), 2(d), 5(1), 5(1)Constitution of India, 1950 — Article 239, 239, 239(1), 239(1), 246(4)Government of Union Territories Act, 1963 — Section 55, 55
High Courts29 Mar 1989
Budhina Hazarika Vs Hira Payeng
Gauhati High Court · (1989) 1 GLJ 288 : (1989) 2 GLR 430
Limitation Act, 1963 — Section 26, 26
High Courts21 Mar 1989
Indra Mohan Chakraborty Vs State of Assam
Gauhati High Court · (1989) 2 GLJ 82 : (1989) 2 GLR 281
Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 3, 3, 3(1), 3(1), 3(3)