High Courts16 Aug 1989
Commissioner of Wealth-tax Vs B.C. Gupta and Sons Ltd.
Gauhati High Court · (1990) 87 CTR 59 : (1990) 182 ITR 240
Wealth Tax Act, 1957 — Section 3
COURT ARCHIVE
Gauhati High Court judgments, 1989
274 judgments · page 6 of 14
High Courts14 Aug 1989Allowed
Smt. Aparajita Mukherjee and Others Vs Anil Kumar Mukherjee and Another
Gauhati High Court · AIR 1990 Guw 73
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3
High Courts11 Aug 1989
New India Assurance Co. Ltd. Vs Ka Synshar Baren and Others
Gauhati High Court · (1990) 2 ACC 436 : (1991) ACJ 508
Motor Vehicles Act, 1988 — Section 95(2), 95(2)(b)
High Courts10 Aug 1989
On the death of U. Shran Shabong his Legal Heir and Representative Ka Ivory Shabong Vs On the death of Ka Tri Synrem of Madan Laban her Legal Representative Ka Kheri Synrem and Another
Gauhati High Court · (1990) 1 GLR 340
Civil Procedure Code, 1908 (CPC) — Section 85, 86, 87, 87BConstitution of India, 1950 — Article 363United Khasi and Jaintia Hills Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 2(a)
High Courts08 Aug 1989Dismissed
Shri Arun Kumar Agarwala Vs The State of Assam
Gauhati High Court · (1990) 1 GLR 430
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 10(7), 16, 9
High Courts08 Aug 1989Dismissed
Abdul Samod Vs Sona Bibi
Gauhati High Court · (1990) 1 DMC 296
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Aug 1989
National Building Construction Corporation Ltd. Vs Malkani Construction Pvt.Ltd.
Gauhati High Court · (1989) 2 GLJ 174 : (1989) 2 GLR 411
Arbitration Act, 1940 — Section 20(4), 20(4)
High Courts08 Aug 1989Partly Allowed
Shyamal Prasad Das Vs State of Tripura and Others
Gauhati High Court · (1990) 79 STC 293
Tripura Sales Tax Act, 1976 — Section 3(2), 3(3)Tripura Sales Tax Rules, 1976 — Rule 5(2)
High Courts08 Aug 1989Dismissed
The State of Assam Vs Gopal Hotel and Restaurant and Others
Gauhati High Court · (1990) 1 GLR 210
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 17, 7
High Courts05 Aug 1989Dismissed
On the Death of Budhmal Gujrani his heirs Smti. Chanda Gujrani and Others Vs On the Death of Kashilal Agarwala his Heirs Smti Urmila Agarwala and Others
Gauhati High Court · (1990) 2 GLR 7
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts04 Aug 1989Allowed
Shri Muhibur Rahman Laskar Vs Arjan Ali and Others
Gauhati High Court · (1990) 1 GLR 113
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts03 Aug 1989Dismissed
Deputy Commissioner Vs Shri Maniya Koch and Others
Gauhati High Court · (1990) 1 GLR 372
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 25, 7, 8, 8(1)Requisitioning and Acquisition of Immovable Property Rules, 1953 — Rule 10, 10(1)
High Courts03 Aug 1989
Jatish Chandra Bhattacharjee Vs State of Assam
Gauhati High Court · (1991) 1 GLJ 273
High Courts02 Aug 1989Allowed
National Insurance Co. Ltd. and Another Vs Union of India (UOI)
Gauhati High Court · (1990) 1 ACC 137 : (1990) ACJ 825
Criminal Procedure Code, 1973 (CrPC) — Section 80
High Courts01 Aug 1989Dismissed
Shri Basanta Dutta @ Basanta Kumar Dutta and Another Vs The State of Assam
Gauhati High Court · (1990) 1 GLR 196
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 34
High Courts01 Aug 1989
Harimati Das Vs Jadav Chandra Deka
Gauhati High Court · (1990) 1 GLJ 304
Assam Land and Revenue Regulation, 1886 — Section 41, 41
High Courts01 Aug 1989
Md. Salim Khan and Others Vs Income Tax Officer and Others
Gauhati High Court · (1990) 183 ITR 587
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143(2)
High Courts28 Jul 1989
Controller of Estate Duty Vs Murarilal Sovasaria
Gauhati High Court · (1989) 179 ITR 380
Constitution of India, 1950 — Article 141Estate Duty Rules, 1953 — Rule 7