COURT ARCHIVE

Gauhati High Court judgments, 1989

274 judgments · page 13 of 14

High Courts25 Feb 1989Dismissed

K.A. Christina and B. Pyngrope and Another Vs The State of Meghalaya

Gauhati High Court · (1990) 2 GLR 423

Constitution of India, 1950 — Article 14, 226, 300AContract Act, 1872 — Section 23Meghalaya Removal of Restrictions on Use and Enjoyment of Land Act, 1980 — Section 2, 3, 4, 5, 6

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High Courts24 Feb 1989Allowed

Shri Binayendra Lal Roy and Others Vs State of Tripura and Others

Gauhati High Court · (2001) 122 STC 316

Constitution of India, 1950 — Article 226

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High Courts24 Feb 1989

Meghalaya Truck Owners Association Vs State of Meghalaya

Gauhati High Court · (1989) 1 GLJ 388 : (1989) 2 GLR 1

Assam Municipal Act, 1956 — Section 26(5), 26(5), 299, 299National Highways Act, 1956 — Section 2A, 2A

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High Courts23 Feb 1989

Sobu Angami Vs State of Nagaland

Gauhati High Court · (1989) 1 GLJ 199

Constitution of India, 1950 — Article 226, 226

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High Courts22 Feb 1989

Kajal Dey and Others Vs State of Assam

Gauhati High Court · (1989) CriLJ 1209

Criminal Procedure Code, 1973 (CrPC) — Section 41Penal Code, 1860 (IPC) — Section 147, 148, 302, 325

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High Courts17 Feb 1989

U.Belslawis Lyngdoh Vs Ka Meloris Lyngdoh

Gauhati High Court · (1989) 1 GLJ 308

Evidence Act, 1872 — Section 91, 91, 92, 92

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High Courts17 Feb 1989

Oil and Natural Gas Commission, Eastern Region, Nazira Vs Assam Board of Revenue, Gauhati

Gauhati High Court · (1989) 1 GLJ 399 : (1989) 1 GLR 223

Assam Land and Revenue Regulation, 1886 — Rule 189, 189Constitution of India, 1950 — Article 226, 226

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High Courts17 Feb 1989

G.Jaydass Vs Union of India

Gauhati High Court · (1989) 1 GLJ 328 : (1989) 2 GLR 51

Constitution of India, 1950 — Article 14, 14

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High Courts16 Feb 1989

Krishna Kanta Nath Vs Kanchan Bala Nath

Gauhati High Court · (1989) 1 GLJ 344

Criminal Procedure Code, 1973 — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts13 Feb 1989

Commissioner of Income Tax Vs Makhan Sarmah Savapandit

Gauhati High Court · (1989) 77 CTR 237 : (1989) 180 ITR 35

Income Tax Act, 1961 — Section 37

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High Courts08 Feb 1989

Chandreswar Bhattacharjee Vs Managing Partner of Banamali Tea Estate, Sibsagar

Gauhati High Court · (1989) 1 GLJ 378

Civil Procedure Code, 1908 — Order 23 Rule 3Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226, 226

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High Courts07 Feb 1989

Anath Bandhu Saha, Chakradhar Paul, Gauranga Debnath, Ramani Ranjan Debnath, Manik Lal Roy, Rekha Devi, Sankar Chandra Saha, and Arun Kanti Vs Utpal Deb Barma

Gauhati High Court · (1989) 2 GLJ 186 : (1989) 1 GLR 332

General Clauses Act, 1897 — Section 3(17), 3(17)Tripura Buildings (Lease and Rent Control) Act, 1975 — Section 20(3), 20(3), 20(4), 20(4), 22, 22Tripura Courts Order, 1950 — Section 17, 17, 19, 19

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High Courts07 Feb 1989

Shree Hanuman Bhandar Vs Commissioner of Excise, Government of Assam

Gauhati High Court · (1989) 1 GLJ 393 : (1989) 2 GLR 190

Civil Procedure Code, 1908 — Order 23 Rule 1Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 226, 226

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High Courts07 Feb 1989

Md. Syad Ali and Others Vs State of Assam

Gauhati High Court · (1989) CriLJ 2063

Criminal Procedure Code, 1973 (CrPC) — Section 2, 360, 361, 401, 482Penal Code, 1860 (IPC) — Section 147, 324, 325

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High Courts02 Feb 1989

Reazuddin Ahmed Vs Salema Nahar @ Mira

Gauhati High Court · (1989) 1 GLJ 241

Civil Procedure Code, 1908 — Order 1 Rule 10(2), 115Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 115

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High Courts29 Jan 1989

Assam Forest Products (P.) Ltd Vs Commissioner of Income Tax

Gauhati High Court · (1989) 47 TAXMAN 75

Income Tax Act, 1961 — Section 139, 139(1)(iii)(a), 139(8), 20, 215

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High Courts27 Jan 1989

Assam Forest Products (P.) Ltd. Vs Commissioner of Income Tax

Gauhati High Court · (1989) 79 CTR 83 : (1989) 180 ITR 478

Income Tax Act, 1961 — Section 139, 139(8), 215, 217, 40

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High Courts27 Jan 1989Dismissed

Jhabarmal Panda Vs Bhagawati Prasad Kedia

Gauhati High Court · AIR 1990 Guw 35

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 12, Order 32 Rule 13

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High Courts23 Jan 1989Allowed

Thatithoi Chiru and Others Vs Ningampao Kabui (deceased by L.Rs.) and Others

Gauhati High Court · AIR 1990 Guw 7

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 4, Order 13 Rule 7, Order 14 Rule 1, Order 41 Rule 27Evidence Act, 1872 — Section 77

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High Courts23 Jan 1989

Tarani Kanta Das Vs Karbi Anglong District Council

Gauhati High Court · (1989) 1 GLJ 402 : (1989) 1 GLR 147

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