High Courts21 Mar 1989
Union of India Vs Gautam Dev Gupta
Gauhati High Court · (1989) 2 GLJ 67
Constitution of India, 1950 — Article 299(1), 299(1)Contract Act, 1872 — Section 70, 70Limitation Act, 1963 — Section 18, 18
COURT ARCHIVE
Gauhati High Court judgments, 1989
274 judgments · page 12 of 14
High Courts21 Mar 1989
Radharani Sen Vs Sri Ram Choudhury Chouhan
Gauhati High Court · (1989) 1 GLJ 357
Civil Procedure Code, 1908 — Order 39 Rule 2A, 115Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 115
High Courts16 Mar 1989Dismissed
Samir Ranjan Barman Vs Bhanu Lal Saha
Gauhati High Court · AIR 1990 Guw 68
Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 1Representation of the People Act, 1951 — Section 81, 86
High Courts15 Mar 1989
Dharmeswar Baruah Vs Union of India
Gauhati High Court · (1989) 2 GLJ 217 : (1989) 2 GLR 97
High Courts15 Mar 1989
State of Assam Vs Mahalchand Binod Kumar
Gauhati High Court · (1989) 2 GLJ 70
Constitution of India, 1950 — Article 299, 299Contract Act, 1872 — Section 70, 70
High Courts15 Mar 1989
Enibomo Lotha : S.Ezung: P.Chakhesang: R.P.Lotha: Emilovio Lotha: S.Eswang: N.Phyobmo Lotha: Pyoi Lotha Vs Nagaland Public Service Commission
Gauhati High Court · (1989) 1 GLJ 284
High Courts10 Mar 1989
Subhkaran Chararia Vs Jadunanda Sharma
Gauhati High Court · (1989) 1 GLJ 304
Civil Procedure Code, 1908 — Order 21 Rule 97Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts08 Mar 1989
New India Assurance Co. Ltd. Vs Satyanath Hazarika and Others
Gauhati High Court · (1989) ACJ 685 : (1991) 72 CompCas 46
Motor Vehicles Act, 1939 — Section 95
High Courts08 Mar 1989
Birendra Kumar Hazarika: Mahadev Singh: Abidur Rahman: S.N.Hazarika Vs State of Assam
Gauhati High Court · (1989) 1 GLJ 454
Constitution of India, 1950 — Article 226, 226, 311(2), 311(2), 311(2)(b)
High Courts08 Mar 1989
Raj Kumar Bharatia: Dulichand Agarwalla: Ram Avatar Bharatia: Ashok Kumar Bharatia: Jay Prakash Bharatia and Ors. Vs State of Assam
Gauhati High Court · (1989) 1 GLJ 372
Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 8(1), 8(1)Constitution of India, 1950 — Article 226, 226
High Courts08 Mar 1989
Management of Cinnatollia T.E., North Lakhimpur Vs Presiding Officer, Labour Court, Dibrugarh
Gauhati High Court · (1989) 1 GLJ 415 : (1989) 1 GLR 389
Constitution of India, 1950 — Article 227, 227Industrial Disputes Act, 1947 — Section 11A, 11A
High Courts08 Mar 1989
Rohiteswar Saikia Vs Tonu Konwar and Others
Gauhati High Court · AIR 1990 Guw 41
Civil Procedure Code, 1908 (CPC) — Section 157, 90Representation of the People Act, 1951 — Section 123(7), 83(1)
High Courts08 Mar 1989
The New India Assurance Co. Ltd. Vs Satyanath Hazarika and Others National Insurance Co. Ltd. Vs Md. Bandash Ali and Others
Gauhati High Court · (1989) 2 ACC 409 : AIR 1990 Guw 26
Land Acquisition Act, 1894 — Section 18
High Courts07 Mar 1989
Gulabrai Hanumanbux and Another and Keshoram Radheshyam and Another Vs Wealth-tax Officer/Income Tax Officer and Another
Gauhati High Court · (1989) 78 CTR 18 : (1989) 178 ITR 519
Income Tax Act, 1961 — Section 147
High Courts02 Mar 1989
S.H.K.Nongrum Vs Bimalendu Dasgupta
Gauhati High Court · (1989) 1 GLJ 342 : (1989) 2 GLR 125
Meghalaya Transfer of Land (Regulation) Act, 1971 — Section 3(a), 3(a)
High Courts01 Mar 1989Allowed
The United Commercial Bank, Silchar Vs Satish Chandra Ghosh and Another
Gauhati High Court · AIR 1991 Guw 59
Civil Procedure Code, 1908 (CPC) — Section 34, 35
High Courts01 Mar 1989
On The Death of Sardar Darsan Singh, His Heirs Smti.Kundan Kaur Vs Sardar Ajit Singh
Gauhati High Court · (1989) 1 GLJ 301
Assam Urban Areas Rent Control Act, 1972 — Section 5(i)(e), 5(i)(e)Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Mar 1989
N.C.Rawlley Vs State of Assam
Gauhati High Court · (1989) 1 GLJ 211
Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4(2), 4(2), 7(2)(a)(ii), 7(2)(a)(ii)
High Courts28 Feb 1989Dismissed
Smt. Bhabani Dasya and Others Vs Tulsi Ram Keot (deceased by L.Rs.) and Others
Gauhati High Court · (1989) 02 GAU CK 0008
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(3), Order 21 Rule 90, Order 21 Rule 92(3), 47
High Courts27 Feb 1989
Commissioner of Income Tax Vs M.L. Trading and Co.
Gauhati High Court · (1989) 180 ITR 582
Income Tax Act, 1961 — Section 40