High Courts07 Dec 1990
Ratish Chandra Dutta Vs Union of India
Gauhati High Court · (1991) 1 GLJ 58 : (1991) 1 GLR 121
Arbitration Act, 1940 — Section 28(1), 28(1), 39, 39
COURT ARCHIVE
Gauhati High Court judgments, 1990
286 judgments · page 2 of 15
High Courts06 Dec 1990Dismissed
Haren Hazarika Vs State of Assam and Others
Gauhati High Court · (1991) 2 GLR 384
Assam Fisheries Rules, 1953 — Rule 13Assam Land and Revenue Regulation, 1886 — Section 155, 156Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Dec 1990
Dhanu Maji @ Mardi Vs State of Assam
Gauhati High Court · (1991) 1 GLJ 56 : (1991) 1 GLR 404
High Courts05 Dec 1990
Chiranjilal Jesrasaria Vs Hanuman Prasad Chowkhani
Gauhati High Court · (1991) 2 GLJ 492
High Courts29 Nov 1990Allowed
Himangshu Kumar Nath Vs On The Death of Monmohan Nath his Heirs Mihir Kanti Nath and Others
Gauhati High Court · (1991) 2 GLR 46
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(3), Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 63
High Courts29 Nov 1990Allowed
Kutu Mia and Others Vs State of Assam and Another
Gauhati High Court · (1991) CriLJ 1977
Criminal Procedure Code, 1973 (CrPC) — Section 107, 313Penal Code, 1860 (IPC) — Section 366, 376
High Courts29 Nov 1990
Phyllasimon Lyngdoh Vs Collector of East Khasi Hills, Shillong
Gauhati High Court · (1991) 1 GLJ 5 : (1991) 1 GLR 114
Land Acquisition Act, 1894 — Section 18, 18, 30, 30
High Courts28 Nov 1990Allowed
Prafulla Chandra Mech Vs Delhi Special Police Establishment C.I.A.
Gauhati High Court · (1991) 2 GLR 170
Assam Re-organisation (Meghalaya) Act, 1969 — Section 3Constitution of India, 1950 — Article 21, 244(2), 372, 395Government of India Act, 1935 — Section 91, 92, 92(1)
High Courts28 Nov 1990Dismissed
Apurba Kumar Dhar Vs Smt. Namita Dhar and Another
Gauhati High Court · (1990) 11 GAU CK 0009
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 11
High Courts27 Nov 1990
Mazibor Rahman Vs Assam State Electricity Board
Gauhati High Court · (1991) 2 GLJ 340
Assam State Electricity Board Engineering Service Regulations, 1973 — Regulation 12, 12, 14, 14, 9
High Courts27 Nov 1990
Manager, Silcoorie Tea Estate Vs Bimola Roy
Gauhati High Court · (1991) 1 GLJ 505
Workmens Compensation Act, 1923 — Section 11(6), 11(6)
High Courts23 Nov 1990Dismissed
Gouri Ram Kalita Vs State of Assam and Others
Gauhati High Court · (1991) 2 GLR 252
Assam General Clauses Act, 1915 — Section 18Gauhati Municipal Corporation Act, 1969 — Section 12(6), 425(2), 5(2), 71, 72(6)
High Courts21 Nov 1990Allowed
Rafiquddin and Others Vs State of Assam
Gauhati High Court · (1991) 2 GLR 134
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 436
High Courts16 Nov 1990
C.K.Medhi Vs State of Assam and Ors.
Gauhati High Court · (1991) 1 GLJ 376
Assam Administrative Tribunal Act, 1977 — Section 8(4), 8(4), 9(b), 9(b)Assam Engineering (Public Works Department) Service Rules, 1978 — Rule 13(5), 13(5), 13(6), 13(6)
High Courts06 Nov 1990
Debeswar Bora Vs State of Assam
Gauhati High Court · (1990) 2 GLJ 489 : (1991) 1 GLR 1
Assam Elementary Education (Provincialisation) Rules, 1977 — Rule 3, 3, 7, 7
High Courts06 Nov 1990
Munnilal Bardanewalla Vs Assam Jute Products
Gauhati High Court · (1991) 1 GLJ 23 : (1991) 1 GLR 117
Civil Procedure Code, 1908 — Section 10, 151Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts05 Nov 1990Allowed
Sailesh Chandra Nandi Vs The Superintendent of Taxes, Government of Tripura, Agartala and Others
Gauhati High Court · (1991) 2 GLR 374
Central Sales Tax Act, 1956 — Section 10, 2
High Courts05 Nov 1990Allowed
Sundari Rubber Works Vs State of Tripura and Others
Gauhati High Court · (1991) 81 STC 200
Constitution of India, 1950 — Article 226Tripura Sales Tax Rules, 1976 — Rule 5(2)
High Courts05 Nov 1990
Projects and Services Centre Vs State of Tripura
Gauhati High Court · (1991) 2 GLJ 239
Tripura Sales Tax Act, 1976 — Section 11(1), 11(1)