High Courts02 Apr 1990
Binapani Purkayastha Vs Narendra Kumar Purkayastha
Gauhati High Court · (1990) 1 GLJ 461
Transfer of Property Act, 1882 — Section 58(d), 58(d), 58(g), 58(g)
COURT ARCHIVE
Gauhati High Court judgments, 1990
286 judgments · page 12 of 15
High Courts02 Apr 1990Dismissed
State of Meghalaya and Others Vs Jyotsna Das
Gauhati High Court · AIR 1991 Guw 96
Civil Procedure Code, 1908 (CPC) — Section 19
High Courts02 Apr 1990Allowed
Ashok Kumar Ghose Vs Khetra Mohan Das
Gauhati High Court · (1991) CriLJ 1769
Criminal Procedure Code, 1973 (CrPC) — Section 145, 147, 397, 482Specific Relief Act, 1963 — Section 5, 6
High Courts02 Apr 1990
Nirmalendu Das Vs Janadebi Sarda
Gauhati High Court · (1990) 1 GLJ 457
Civil Procedure Code, 1908 — Order 20 Rule 6A, Order 23 Rule 3Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 23 Rule 3
High Courts01 Apr 1990
Naresh Chandra Ghosh Vs State of Assam
Gauhati High Court · (1990) 1 GLJ 422 : (1991) 1 GLR 278
Assam Finance (Sales Tax) Act, 1956 — Item 67, Item 67
High Courts29 Mar 1990
William Leong Vs Additional Deputy Commissioner, Jaintia Hills and Another
Gauhati High Court · (1990) 2 GLJ 121
Guardians and Wards Act, 1890 — Section 6, 6, 9, 9
High Courts28 Mar 1990
Shri Subhajit Sengupta Vs The State of Tripura and Others
Gauhati High Court · (1990) 2 GLR 179
Constitution of India, 1950 — Article 226
High Courts27 Mar 1990
Dabu Munda Vs State of Tripura
Gauhati High Court · (1991) 1 GLR 293
Evidence Act, 1872 — Section 27, 27Penal Code, 1860 — Section 154, 302Penal Code, 1860 (IPC) — Section 154, 302
High Courts26 Mar 1990Dismissed
The State of Assam Vs Sri Ajit Singh Bothra and Others
Gauhati High Court · AIR 1991 Guw 87
Essential Commodities Act, 1955 — Section 3
High Courts26 Mar 1990Dismissed
Sri Bhupal Chandra Das Vs Sri Durga Barman and Others
Gauhati High Court · (1990) 1 GLR 400
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts22 Mar 1990Allowed
Sri Bajranglal More and Another Vs Purbanchal Bank Ltd. and Another
Gauhati High Court · (1990) 2 GLR 301
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts22 Mar 1990
Gauranga Aich Vs State of Assam
Gauhati High Court · (1990) 1 GLJ 513
Prevention of Food Adulteration Act, 1954 — Section 2(ia)(m), 2(ia)(m)
High Courts21 Mar 1990Dismissed
Suraj Mal Tewari Vs Union of India (UOI) and Others
Gauhati High Court · (1991) ACJ 886 : AIR 1991 Guw 35
Railways Act, 1890 — Section 78B
High Courts20 Mar 1990Dismissed
Shri Banamali Dey Vs Shri Satyendra Chanda and Others
Gauhati High Court · (1990) 2 GLR 408
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 2A(1)
High Courts20 Mar 1990Dismissed
Banamali Dey Vs Satyendra Chandra and Others
Gauhati High Court · (1990) 2 GLR 408
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 2A(1)
High Courts20 Mar 1990Allowed
Lainchhunga and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1990) 2 GLR 93
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(2)
High Courts15 Mar 1990
Md.Abdul Hussain Vs State of Assam
Gauhati High Court · (1990) 1 GLJ 337
Assam Co-operative Societies Act, 1949 — Section 32(2), 32(2)
High Courts15 Mar 1990
On The Death of Harmuj Ali Bora, His Heirs Md.Jalihur Rahan Bora Vs Mustt.Samnur Bibi
Gauhati High Court · (1990) 1 GLJ 325 : (1992) 1 GLR 188
High Courts09 Mar 1990
Pu Dosanga Vs State of Mizoram and Ors.
Gauhati High Court · (1990) 2 GLJ 97
Lushai Hills District (Village Councils) Act, 1953 — Section 25(1), 25(1)