High Courts07 Mar 1990Allowed
Sri Hiralal Poddar and Another Vs State of Assam and Others
Gauhati High Court · (1990) 1 GLR 407
Essential Commodities Act, 1955 — Section 7
COURT ARCHIVE
Gauhati High Court judgments, 1990
286 judgments · page 13 of 15
High Courts06 Mar 1990
Anowar Sheikh Vs MD.Musebuddin Ahmed
Gauhati High Court · (1990) 1 GLJ 330
Assam Land and Revenue Regulation, 1886 — Rule 56, 56Transfer of Property Act, 1882 — Section 41, 41
High Courts05 Mar 1990
Subodh Chandra Thakur Vs Assam State Electricity Board
Gauhati High Court · (1990) 2 GLJ 114
High Courts05 Mar 1990Dismissed
Assam Small Industries Development Corporation Vs Jethmal Suresh Kumar
Gauhati High Court · (1990) 1 GLR 445
Limitation Act, 1963 — Article 1, 14, 19
High Courts05 Mar 1990Allowed
Surendra Chandra Das Vs On the Death of Jugal Kishore Kedia his heirs and Legal representatives Smti. Ginia Devi and Others
Gauhati High Court · (1990) 2 GLR 437
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 151, 153Limitation Act, 1963 — Section 5
High Courts02 Mar 1990
On the death of Upendra Nath Paul his heirs Ranjit Kumar Paul and Others Vs P. Sen and Company
Gauhati High Court · (1990) 1 GLR 418
Assam Urban Areas Rent Control Act, 1972 — Section 5(1), 5(4)
High Courts02 Mar 1990
Workmen of Dheodam Tea Estate Vs Presiding Officer, Labour Court, Dibrugarh and Another
Gauhati High Court · (1991) 1 GLR 77
Industrial Disputes Act, 1947 — Section 11A, 11A
High Courts02 Mar 1990
Purna Chandra Bora Vs Commissioner, Assam State Housing Board & Ors.
Gauhati High Court · (1991) 1 GLR 192
High Courts02 Mar 1990
Workmen of Assam Railway and Trading Company Ltd. Vs Presiding Officer, Labour Court, Dibrugarh and Ors.
Gauhati High Court · (1990) 2 GLJ 116
Constitution of India, 1950 — Article 226, 226Industrial Disputes Act, 1947 — Section 11A, 11A
High Courts22 Feb 1990
State of Assam Vs Sunil Kumar Dey
Gauhati High Court · (1991) ACJ 382
Motor Vehicles Act, 1988 — Section 110
High Courts22 Feb 1990Allowed
The Deputy Commissioner and Another Vs Shri Jamthenlal Haokip and Another
Gauhati High Court · (1990) 2 GLR 114
Civil Procedure Code, 1908 (CPC) — Section 9Manipur Autonomous District Councils (Election of Members) Rules, 1972 — Rule 94, 99Representation of the People Act, 1951 — Section 160, 161, 161(2), 162, 163
High Courts20 Feb 1990Allowed
Balindra Nath Kakaty and Others Vs Beharilal Agarwalla and Others
Gauhati High Court · (1990) 2 GLR 416
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80, 80(1), 80(2), 80(3)
High Courts16 Feb 1990Allowed
Nitai Singha Vs State of Assam
Gauhati High Court · (1990) CriLJ 2385
Explosive Substances Act, 1908 — Section 5
High Courts13 Feb 1990
Md. Sahabuddin Vs State of Assam and Others
Gauhati High Court · (1990) 1 GLR 276
High Courts09 Feb 1990Allowed
Nagaraj Chhajar Vs Soma Priya Ghosh and Others
Gauhati High Court · (1991) ACJ 1041
Motor Vehicles Act, 1939 — Section 95, 95(2)
High Courts09 Feb 1990
State of Assam Vs Rabindra Chakravarty
Gauhati High Court · (1990) 1 GLJ 383
Prevention of Food Adulteration Act, 1954 — Section 13, 13, 20, 20, 20A
High Courts08 Feb 1990
Jahidul Sikdar Vs State of Assam
Gauhati High Court · (1990) 1 GLJ 256
Evidence Act, 1872 — Section 32(1), 32(1)
High Courts07 Feb 1990Dismissed
Md. Afsar Ali Khan Vs Mustt. Subia @ Sahida Khatun
Gauhati High Court · (1991) 2 DMC 559
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 Feb 1990
Aparna Roy Choudhury Vs Director of Public Instruction, Kahilipara, Gauhati
Gauhati High Court · (1990) 1 GLJ 250 : (1991) 1 GLR 5
High Courts06 Feb 1990Allowed
The State of Assam Vs Paban Kr. Agarwalla and Another
Gauhati High Court · (1990) 2 GLR 345
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 17, 17(1), 20Prevention of Food Adulteration Rules, 1955 — Rule 17, 18