High Courts08 Nov 1989
Niranjan Baruah Sadau Assam Pattadar Sangha Vs State of Assam
Gauhati High Court · (1990) 1 GLJ 1
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 23, 23
COURT ARCHIVE
Gauhati High Court judgments, 1989
274 judgments · page 3 of 14
High Courts06 Nov 1989
Hanuman Box Agarwalla Vs Girish Chandra Gogoi and Others
Gauhati High Court · (1990) CriLJ 2250
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 167(6), 173(2), 190Penal Code, 1860 (IPC) — Section 323, 34, 447, 448Prevention of Corruption Act, 1947 — Section 5A
High Courts06 Nov 1989
Dewan Seikh Vs On The Death of Kshitish Chandra Mitra, His Legal Heirs Smt Bala Mitra
Gauhati High Court · (1990) 1 GLJ 452
Assam State Acquisition of Zamindari Act, 1951 — Section 21(5), 21(5), 23, 23
High Courts06 Nov 1989Allowed
Anand Traders and Another Vs S.K. Enterprises
Gauhati High Court · (1990) 1 GLR 277
Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20Sales of Goods Act, 1930 — Section 39, 39(1)
High Courts06 Nov 1989Allowed
Arfan Ali Vs Binode Bihari De and Others
Gauhati High Court · (1990) 1 GLR 228
Criminal Procedure Code, 1973 (CrPC) — Section 133, 482
High Courts06 Nov 1989
Golapchand Agarwalla Vs Madanlal Simolia (Agarwalla)
Gauhati High Court · (1990) 1 GLJ 378
Arbitration Act, 1940 — Section 47, 47Civil Procedure Code, 1908 — Order 41 Rule 33, Order 7 Rule 11Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 7 Rule 11
High Courts03 Nov 1989Allowed
Shri Govinda Misra alias Misir Vs Shri Jyotish Chandra Roy and Others
Gauhati High Court · (1990) 1 GLR 57
High Courts03 Nov 1989Allowed
Shri Baransing Bolwary Vs Tura Municipal Board and Others
Gauhati High Court · (1990) 1 GLR 99
Meghalaya Municipal Act, 1973 — Section 171(1), 171(2), 173, 177, 177(1)
High Courts02 Nov 1989Allowed
Shri Dilip Dhar and Others Vs The State of Assam
Gauhati High Court · (1990) 1 GLR 145
Penal Code, 1860 (IPC) — Section 391, 395, 412
High Courts28 Sept 1989
Saligram and Co. Vs Commissioner of Income Tax
Gauhati High Court · (1990) 185 ITR 82
Income Tax Act, 1961 — Section 22
High Courts27 Sept 1989
R.G.S. Industries Vs Commissioner of Income Tax
Gauhati High Court · (1990) 81 CTR 6 : (1990) 183 ITR 31
Income Tax Act, 1961 — Section 256(1)
High Courts26 Sept 1989
Anjali Chakraborty Vs State of Assam and Others
Gauhati High Court · (2011) 1 GLT 583
Contempt of Courts Act, 1971 — Section 10Contempt of Courts Rules, 1980 — Rule 9
High Courts26 Sept 1989Allowed
Santokh Singh Vs Divisional Engineer, Telephones, Shillong and Others
Gauhati High Court · AIR 1990 Guw 47
Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7, 7BTelegraph Rules, 1951 — Rule 439, 442, 443
High Courts25 Sept 1989Dismissed
Smti. Kameswari Saikia Vs Shri Sankarlal Sarkar
Gauhati High Court · (1990) 1 GLR 234
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
High Courts25 Sept 1989
Bajrang Tea Manufacturing Company (P) Ltd. and Others Vs The Assam State Electricity Board and Others
Gauhati High Court · AIR 1991 Guw 42
Constitution of India, 1950 — Article 212, 265, 266Electricity (Supply) Act, 1948 — Section 49
High Courts25 Sept 1989
R.G.S. Industries Vs Commissioner of Income Tax
Gauhati High Court · (1990) 51 TAXMAN 467
Income Tax Act, 1961 — Section 256(1)
High Courts25 Sept 1989Allowed
Ajijur Rahman Barbhuiya Vs Haji Moshaid Ali Laskar and Others
Gauhati High Court · AIR 1991 Guw 66
High Courts25 Sept 1989
State of Assam Vs Katwas Khan
Gauhati High Court · (1989) 2 GLJ 338
Foreigners Act, 1946 — Section 12, 12, 3(2)(c), 3(2)(c)
High Courts25 Sept 1989Allowed
Gopesh Chandra Das Vs The Chief Secretary to the Government of Assam and Others
Gauhati High Court · AIR 1990 Guw 74
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 5A, 79, 80
High Courts25 Sept 1989
Abdul Matin and Others Vs Abdul Aziz and Others
Gauhati High Court · AIR 1990 Guw 70
Civil Procedure Code, 1908 (CPC) — Section 100, 101