High Courts30 May 1990Dismissed
Haji Arshad Ali Vs Md. Samsuddin and Another
Gauhati High Court · (1990) 05 GAU CK 0011
COURT ARCHIVE
Gauhati High Court judgments, 1990
286 judgments · page 10 of 15
High Courts28 May 1990
Subhas Chandra Paul Vs State of Tripura
Gauhati High Court · (1990) 1 GLJ 521 : (1991) 1 GLR 332
Tripura Sales Tax Act, 1976 — Section 12(1), 12(1), 9(3), 9(3)
High Courts28 May 1990Allowed
Electrical Cables and Conductors Vs State of Tripura and Others
Gauhati High Court · (1991) 81 STC 216
Tripura Sales Tax Act, 1976 — Section 10, 9(4)
High Courts23 May 1990Allowed
Biswajit Sinha and Another Vs Dibrugarh University and Others
Gauhati High Court · AIR 1991 Guw 27
Constitution of India, 1950 — Article 14, 226Dibrugarh University Act, 1965 — Section 18Dibrugarh University Teachers Service Condition Ordinance, 1974 — Article 5, 5(4)(b)
High Courts22 May 1990Dismissed
Sagarmal Bhura Vs The State of Assam and Another
Gauhati High Court · (1990) 2 GLR 166
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 26
High Courts22 May 1990
Ravindra Kumar Sharma Vs State of Assam
Gauhati High Court · (1990) 1 GLJ 485
Penal Code, 1860 — Section 52Penal Code, 1860 (IPC) — Section 52
High Courts22 May 1990Allowed
Sankar Trading Vs The State of Tripura and Others
Gauhati High Court · (1990) 2 GLR 169
Tripura Sales Tax Act, 1976 — Section 9(2)
High Courts21 May 1990
Steel Authority of India Limited Vs Ashok Industries
Gauhati High Court · (1990) 2 GLJ 222 : (1992) 1 GLR 32
Civil Procedure Code, 1908 — Order 13 Rule 1, Order 8 Rule 1Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 8 Rule 1
High Courts21 May 1990Allowed
Bhagabati Bhandar Vs The State of Tripura and Others
Gauhati High Court · (1990) 2 GLR 88
Tripura Sales Tax Act, 1976 — Section 9(3)
High Courts21 May 1990Allowed
Khanindra Chandra Das Vs Smt. Kusum Das
Gauhati High Court · AIR 1991 Guw 54 : (1991) 1 DMC 176
Hindu Marriage Act, 1955 — Section 13(1), 24, 26, 28
High Courts21 May 1990
Tapan Sarkar Vs Sukpila Boro
Gauhati High Court · (1990) 2 GLJ 231
Civil Procedure Code, 1908 — Order 21 Rule 101Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101
High Courts18 May 1990
Assam State Transport Corporation Vs Smt. Kamurun Nessa Mazumdar and Others
Gauhati High Court · (1990) 2 ACC 611
Motor Vehicles Act, 1988 — Section 171
High Courts18 May 1990Dismissed
Assam State Transport Corporation Vs Kamurun Nessa Mazumdar and Others
Gauhati High Court · (1991) ACJ 464
Motor Vehicles Act, 1988 — Section 171
High Courts18 May 1990Dismissed
Umesh Chandra Lahkar Vs Siba Ram Deka and Others
Gauhati High Court · (1990) 2 GLR 189
Assam Urban Areas Rent Control Act, 1972 — Section 5(1)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts18 May 1990
Md Hukum Shan Ali Boxi Vs Gauhati University
Gauhati High Court · (1991) 2 GLJ 175
Constitution of India, 1950 — Article 226, 226Gauhati University Act, 1947 — Section 23(1), 23(1)
High Courts18 May 1990
India Wire Products Vs Union of India
Gauhati High Court · (1990) 1 GLJ 467
General Rules of the Indian Railways — Rule 135, 135, 145(1), 145(1)Railways Act, 1989 — Section 73, 73Sales of Goods Act, 1930 — Section 2(4), 2(4)
High Courts17 May 1990
Sukumari Dev Vs On The Death of Manindra Chandra Dev, His Legal Heirs Madan Dev
Gauhati High Court · (1990) 1 GLJ 479 : (1991) 1 GLR 236
Assam Land and Revenue Regulation, 1886 — Section 154, 154, 62, 62Transfer of Property Act, 1882 — Section 60, 60
High Courts16 May 1990Dismissed
Asman Ali Laskar alias Jamir Uddin Vs Forjan Ali Barbhuiya
Gauhati High Court · AIR 1991 Guw 58
Transfer of Property Act, 1882 — Section 106
High Courts14 May 1990Allowed
Smt. Minakshi Sarma, Smt. Jolly Talukdar and Gazi Naseem Ahmed Vs Shri P.R. Deka, Member Secretary, Selection Board for Admission to MBBS/BDS Courses and Others
Gauhati High Court · (1990) 2 GLR 64
Constitution of India, 1950 — Article 12, 15, 16, 309Medical Colleges Rules, 1989 — Rule 8
High Courts11 May 1990
Mayanglambam Achou Singh Vs Smt. Ningthoujam Ongbi Rashi Devi and Another
Gauhati High Court · (1991) 2 GLR 142
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 200, 202(1), 202(2)Penal Code, 1860 (IPC) — Section 302, 34