High Courts08 Sept 1989
Nilakantha Pati Vs Ananta Misra and Another
Gauhati High Court · (1989) 09 GAU CK 0011
Guardians and Wards Act, 1890 — Section 25, 7
COURT ARCHIVE
Gauhati High Court judgments, 1989
274 judgments · page 5 of 14
High Courts07 Sept 1989
Heramba Kumar Sarma and Vs State of Assam and Others
Gauhati High Court · AIR 1991 Guw 1
Admission to First year M.B.B.S. and B.D.S. Courses at Dibrugarh, Gauhati and Slichar Medical Collage Rules, 1989 — Rule 13, 3Constitution of India, 1950 — Article 14, 226
High Courts07 Sept 1989
Shri Khireswar Saikia and Another Vs The State of Assam
Gauhati High Court · (1990) 1 GLR 129
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 34, 376
High Courts06 Sept 1989Allowed
Sonapur Tea Company (Pvt.) Ltd. Vs The Bakijai and Certificate Officer and Others
Gauhati High Court · (1990) 2 GLR 158
Assam Land and Revenue Regulation, 1886 — Section 63, 68, 69, 69(1), 69A
High Courts06 Sept 1989Allowed
J. Thomas and Co. (P) Ltd. Vs The Ahmed Tea Co. (P) Ltd. and Another
Gauhati High Court · AIR 1990 Guw 79
Specific Relief Act, 1963 — Section 34
High Courts06 Sept 1989
Muslim Mia Vs Union of India (UOI) and Others
Gauhati High Court · (1990) 2 GLR 369
Citizenship Act, 1955 — Section 6A, 9, 9(2)Citizenship Rules, 2009 — Rule 30Civil Procedure Code, 1908 (CPC) — Section 80
High Courts05 Sept 1989
Gopal Chandra Deuri Vs State of Assam
Gauhati High Court · (1989) 2 GLJ 342
Assam Recovery of Loans Act, 1976 — Section 2(h), 2(h), 3, 3Bengal Public Demands Recovery Act, 1913 — Section 3(6)
High Courts05 Sept 1989Dismissed
Shri Amar Jyoti Das and Others Vs The State of Assam and Others
Gauhati High Court · (1990) 2 GLR 74
Assam Supply Services Rules, 1970 — Rule 16, 17(3)Constitution of India, 1950 — Article 226
High Courts05 Sept 1989
Hasmat Khan @ Ali Vs State of Assam
Gauhati High Court · (1990) 1 GLJ 362
Criminal Procedure Code, 1973 — Section 164Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts01 Sept 1989
Assam Oil Company Limited Vs Union of India and Others
Gauhati High Court · (1991) 1 GLR 259
Central Excise Rules, 1944 — Rule 10, 10, 9B, 9B
High Courts01 Sept 1989
Shri Melhupra Vero Vs Shri Vamuzo
Gauhati High Court · (1990) 1 GLR 290
Constitution of India, 1950 — Article 216, 225, 329Representation of the People Act, 1951 — Section 100(1), 101, 80, 80A, 81
High Courts29 Aug 1989Allowed
Rameswar Bora and Another Vs Dakshinpat Satra and Another
Gauhati High Court · AIR 1990 Guw 81
Transfer of Property Act, 1882 — Section 114
High Courts18 Aug 1989
Bhupati Bhushan Dey Vs Ataur Rahman
Gauhati High Court · (1991) 1 GLJ 336
Civil Procedure Code, 1908 — Order 1 Rule 10Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts17 Aug 1989
Employees State Insurance Corporation Vs Welford Transport (Eastern India) Ltd.
Gauhati High Court · (1990) 1 ACC 134
Employees State Insurance Act, 1948 — Section 16, 4, 85B
High Courts16 Aug 1989
Moheema Ltd. (No. 2) Vs Commissioner of Income Tax and Others
Gauhati High Court · (1990) 182 ITR 377
Income Tax Act, 1961 — Section 141A, 143(1), 143(3), 209, 210
High Courts16 Aug 1989
Tazabannisa Vs Sadaruddin Ahmed
Gauhati High Court · (1989) 2 GLJ 344 : (1989) 2 GLR 261
Civil Procedure Code, 1908 — Order 6 Rule 5Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5
High Courts16 Aug 1989Allowed
Dwijendra Kumar Bhattacharjee Vs Superintendent of Taxes, Government of Tripura and Others
Gauhati High Court · (1990) 78 STC 393
Tripura Sales Tax Act, 1976 — Section 9(2), 9(3)
High Courts16 Aug 1989Dismissed
Sadau Asom Bidyut Karmi Kalyan Parishad, an Association of The Employees of The Assam State Electricity Board and Another Vs Assam State Electricity Board and Others
Gauhati High Court · (1991) 2 GLR 67
Assam State Electricity Board Employees (General Services) Regulations, 1960 — Regulation 10, 2Assam State Electricity Board Officers (Conduct) Regulations, 1932 — Regulation 10, 11, 12, 13, 14Constitution of India, 1950 — Article 12, 14
High Courts16 Aug 1989Allowed
Madan Singh Vs Taiyab Hussain
Gauhati High Court · AIR 1990 Guw 85
Specific Relief Act, 1963 — Section 6
High Courts16 Aug 1989Dismissed
Steel Industries Vs State of Tripura and Others
Gauhati High Court · (1990) 78 STC 360
Tripura Sales Tax Act, 1976 — Section 3(2)