High Courts22 Sept 1989
Commissioner of Income Tax Vs Jhabarmal Agarwalla
Gauhati High Court · (1990) 88 CTR 14 : (1990) 184 ITR 431
Income Tax Act, 1961 — Section 64(1)
COURT ARCHIVE
Gauhati High Court judgments, 1989
274 judgments · page 4 of 14
High Courts22 Sept 1989
Indian Overseas Bank Vs Motilal Sunar
Gauhati High Court · (1990) 1 GLJ 316
Criminal Law (Amendment) Ordinance, 1944 — Section 11, 11, 3, 3
High Courts22 Sept 1989Dismissed
The State of Assam Vs The State Bank of Bikaner
Gauhati High Court · (1990) 1 GLR 47
Assam State Industrial Relief Undertakings (Special Provisions) Act, 1984 — Section 2(5), 3, 4Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(1), Order 9 Rule 13, 151, 51, 60Contract Act, 1872 — Section 140
High Courts21 Sept 1989
Shyama Prasad Purkayastha Vs Gauhati University and Others
Gauhati High Court · (1990) 2 GLR 172
Gauhati University Regulations — Regulation 13
High Courts20 Sept 1989
S.Sunilchandra Sharma Vs State of Manipur
Gauhati High Court · (1991) 2 GLJ 335
Manipur Police Service Rules, 1965 — Rule 5(1)(b), 5(1)(b)
High Courts20 Sept 1989
Sonai River Tea Co. Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1989) 80 CTR 255 : (1990) 182 ITR 162
Income Tax Act, 1961 — Section 144B, 251
High Courts19 Sept 1989
Kamala Kanta Saikia and Another Vs Bindo Urang and Others
Gauhati High Court · (1990) 2 ACC 159 : (1990) ACJ 325
High Courts18 Sept 1989
Om Prakash Bharuka Vs Sakuntala Bharuka
Gauhati High Court · (1990) 1 DMC 273
Guardians and Wards Act, 1890 — Section 25Hindu Marriage Act, 1955 — Section 13(1), 23(2), 23A, 27
High Courts15 Sept 1989Allowed
Shiv Kumar Daga Vs State of Assam and Another
Gauhati High Court · (1990) CriLJ 358
Criminal Procedure Code, 1973 (CrPC) — Section 245(1), 245(2), 294
High Courts15 Sept 1989Dismissed
K.M. Mathew and Others Vs P.K. Thungon
Gauhati High Court · (1990) CriLJ 244
Criminal Procedure Code, 1973 (CrPC) — Section 196, 196(2), 482Penal Code, 1860 (IPC) — Section 120B, 500, 501, 502
High Courts15 Sept 1989
The India Carbon Limited Vs The State of Assam and Others
Gauhati High Court · (1990) 1 GLR 239
Income Tax Act, 1961 — Section 139, 214, 215Negotiable Instruments Act, 1881 (NI) — Section 80Sales of Goods Act, 1930 — Section 61
High Courts15 Sept 1989
Smt. Daljeet Kaur Vs Commissioner of Income Tax
Gauhati High Court · (1990) 86 CTR 167 : (1990) 184 ITR 149
Income Tax Act, 1961 — Section 263, 263(1)
High Courts15 Sept 1989Dismissed
The Collector of Darrang and Mangaldai Vs On The Death of Prafulla Chandra Goswami, Shri Amiya kumar Goswami and Others
Gauhati High Court · (1990) 1 GLR 54
High Courts13 Sept 1989
India Carbon Ltd. Vs State of Assam
Gauhati High Court · (1990) 1 GLJ 31
Assam Sales Tax Act, 1947 — Section 35A, 35AAssam Sales Tax Rules, 1947 — Rule 42A, 42ACentral Sales Tax Act, 1956 — Section 15(a), 15(a), 9(2), 9(2)
High Courts13 Sept 1989
M.K.Lakshmikanta Singh Vs Irengbam Tompok Singh
Gauhati High Court · (1991) 1 GLJ 310
Constitution of India, 1950 — Article 363, 363, 363A, 363A
High Courts13 Sept 1989Allowed
Ramakanta Deb Roy and Another Vs Shri Amalendu Dutta and Others
Gauhati High Court · (1990) 1 GLR 332
Assam Money Lenders Act, 1934 — Section 9(2)Contract Act, 1872 — Section 10, 2, 80Evidence Act, 1872 — Section 91
High Courts12 Sept 1989
Lila Chandra Goswami Vs Vice Chancellor, Gauhati University, Gauhati
Gauhati High Court · (1989) 2 GLJ 386
High Courts12 Sept 1989
Jaswant Singh Vs Kanika Bala Deka and Others
Gauhati High Court · (1991) 1 ACC 216
Motor Vehicles Act, 1939 — Section 95(2)
High Courts11 Sept 1989Allowed
State Bank of India Vs Drugs and Scientific Distributors and Others
Gauhati High Court · (1992) 73 CompCas 352
Limitation Act, 1963 — Article 1