COURT ARCHIVE

Gauhati High Court judgments, 1989

274 judgments · page 9 of 14

High Courts07 Jun 1989

On The Death of Tulsiram Sharm Adhikari His Legal Repesentatives Purnamaya Devi Vs Hironibala Devi

Gauhati High Court · (1989) 2 GLJ 198 : (1989) 2 GLR 389

Manipur Land Revenue and Land Reforms Act, 1960 — Section 170(1), 170(1)

High Courts07 Jun 1989Allowed

Employees'' State Insurance Corporation Vs Martin and Harris (Pvt.) Ltd.

Gauhati High Court · (1990) 1 GLR 30

Employees State Insurance Act, 1948 — Section 1(5), 2(9), 38, 39, 75

High Courts07 Jun 1989Dismissed

Ramesh Sarma and Another Vs State of Assam and Others

Gauhati High Court · (1990) CriLJ 648

Criminal Procedure Code, 1973 (CrPC) — Section 319(3)Prevention of Food Adulteration Act, 1954 — Section 16, 17, 20, 20A, 7

High Courts01 Jun 1989Dismissed

Subahu Kumar Jain Vs Jagdish Prasad Choudhury and Others

Gauhati High Court · AIR 1990 Guw 66

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

High Courts31 May 1989

Commissioner of Wealth-tax Vs Tarachand Agarwalla

Gauhati High Court · (1990) 81 CTR 79 : (1989) 180 ITR 234

Wealth Tax Act, 1957 — Section 2, 4(1), 5(1)Wealth Tax Rules, 1957 — Rule 2

High Courts31 May 1989

Dipak Moormoo Vs Sonaram Phukano

Gauhati High Court · (1989) 2 GLJ 121 : (1989) 2 GLR 439

Criminal Procedure Code, 1973 — Section 245, 246Criminal Procedure Code, 1973 (CrPC) — Section 245, 246Penal Code, 1860 — Section 405

High Courts31 May 1989

Md.Abdul Jobbar Mandal Vs Rajapukhuri Samabai Samity Ltd.

Gauhati High Court · (1989) 2 GLJ 92 : (1989) 2 GLR 82

Civil Procedure Code, 1908 — Section 2(2)Civil Procedure Code, 1908 (CPC) — Section 2(2)

High Courts30 May 1989

Md.Lalchand Ali Vs Mustt Tarikan Begum

Gauhati High Court · (1991) 2 GLJ 530

Civil Procedure Code, 1908 — Order 6 Rule 17Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts30 May 1989

Alaur Rahman Barlaskar Vs Abdul Salam Barlaskar and Ors.

Gauhati High Court · (1991) 1 GLJ 402

Civil Procedure Code, 1908 — Order 21 Rule 97, 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 47

High Courts26 May 1989

Raghunath Prasad Vs State of ManipurRepresented By The Chief Secretary to the Government of Manipur

Gauhati High Court · (1989) 2 GLJ 358 : (1989) 2 GLR 296

Fundamental Rules — Rule 25, 25

High Courts26 May 1989

R.K.Yadav Vs Union of India

Gauhati High Court · (1989) 2 GLJ 451

Central Reserve Police Force Rules, 1955 — Rule 27(cc)(ii), 27(cc)(ii)Constitution of India, 1950 — Article 14, 14, 226, 226, 311(2)

High Courts26 May 1989Dismissed

Niranjan Kumar Das Vs Ranadhir Roy and Others

Gauhati High Court · (1990) CriLJ 683

Criminal Procedure Code, 1973 (CrPC) — Section 307, 378, 378(1), 378(2), 378(3)Penal Code, 1860 (IPC) — Section 325, 34, 341

High Courts26 May 1989

Prabin Dawka Vs State of Assam

Gauhati High Court · (1991) 1 GLJ 295

High Courts25 May 1989

Likram Birjit Singh Vs Oinam Budhi Singh

Gauhati High Court · (1989) 2 GLJ 94

Evidence Act, 1872 — Section 35, 35Limitation Act, 1963 — Article 64, 64

High Courts24 May 1989

Litin Chandra Das Vs State of Assam

Gauhati High Court · (1989) 2 GLJ 497

Railway Property (Unlawful Possession) Act, 1966 — Section 3(a), 3(a)

High Courts24 May 1989

Phajurman Mia Vs Paolelumg Kabui, Khullakpa

Gauhati High Court · (1989) 2 GLJ 293

Civil Procedure Code, 1908 — Section 21(2), 24Civil Procedure Code, 1908 (CPC) — Section 21(2), 24

High Courts24 May 1989

Omprakash Agarwalla Vs Sub-Divisional Officer-Cum-Collector, Tinsukia

Gauhati High Court · (1989) 2 GLJ 23

Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 3(o), 3(o)

High Courts23 May 1989

CWT Shillong Vs Tarachand Agarwalla

Gauhati High Court · (1989) 2 GLJ 45

Wealth Tax Act, 1957 — Rule 2, 2, 4(1)(b), 4(1)(b), 5(1)(iv)

High Courts23 May 1989

Md.Syed Alauddin Mia Vs Sarungbam Ibobi Singh

Gauhati High Court · (1989) 2 GLJ 31

High Courts19 May 1989

Kabrambam Lokendra Singh Vs Thoqnaojam Bira Singh

Gauhati High Court · (1989) 2 GLJ 230

Manipur Land Revenue and Land Reforms (Allotment of Land) Rules, 1962 — Rule 7(iii), 7(iii)Manipur Land Revenue and Land Reforms Act, 1960 — Section 14, 14Manipur Town and Country Planning Act, 1975 — Section 27(1), 27(1), 27(2), 27(2)