High Courts05 Nov 1990
Kinkar Deb Vs State of Tripura
Gauhati High Court · (1991) 1 GLJ 321
Tripura Sales Tax Act, 1976 — Section 29(1), 29(1), 32, 32, 32(1)(h)
COURT ARCHIVE
Gauhati High Court judgments, 1990
286 judgments · page 3 of 15
High Courts01 Nov 1990
Bhangalu Sau Vs Boloram Baruah
Gauhati High Court · (1990) 2 GLJ 484 : (1991) 1 GLR 325
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 66, 66, 68, 68
High Courts01 Nov 1990
Shankarlal Agarwalla Vs State of Assam
Gauhati High Court · (1990) 2 GLJ 516
Prevention of Food Adulteration Rules, 1955 — Rule 47, 47
High Courts31 Oct 1990Dismissed
The State of Assam Vs Shri Shiew Kumar Jain and Shiv Kumar
Gauhati High Court · (1992) CriLJ 1479
Prevention of Food Adulteration Act, 1954 — Section 11, 11(1), 16, 3(2), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 12, 7(3), 9A
High Courts31 Oct 1990Dismissed
Rizapliana Vs The State of Mizoram
Gauhati High Court · (1992) CriLJ 621
Criminal Procedure Code, 1973 (CrPC) — Section 197, 313Penal Code, 1860 (IPC) — Section 409
High Courts31 Oct 1990
Tarini Charan Das Vs On The Death Of Rajani Kanta Choudhury, His Heirs And Legal Representatives Smti Minoti Choudhury @ Niyati Choudhury
Gauhati High Court · (1990) 2 GLJ 457
Civil Procedure Code, 1908 — Order 5 Rule 12, Order 5 Rule 15, Order 5 Rule 17, Order 5 Rule 19A, Order 9 Rule 13Civil Procedure Code, 1908 (CPC) — Order 5 Rule 12, Order 5 Rule 15, Order 5 Rule 17, Order 5 Rule 19A, Order 9 Rule 13
High Courts30 Oct 1990Allowed
Md. Sekhawat Hussain Vs Narsinghlal Agarwalla
Gauhati High Court · (1991) 2 GLR 93
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 5Evidence Act, 1872 — Section 101
High Courts28 Oct 1990
Rina Choudhury Vs State of Assam
Gauhati High Court · (1990) 2 GLJ 523
Constitution of India, 1950 — Article 166, 166
High Courts26 Oct 1990
Bishekha Lata Bhuyan Vs Ram Bihari Choudhury
Gauhati High Court · (1990) 2 GLJ 472
Easements Act, 1882 — Section 60, 60
High Courts25 Oct 1990
Chana Ram Das Vs State of Assam
Gauhati High Court · (1991) 1 GLJ 77
Constitution of India, 1950 — Article 14, 14
High Courts25 Oct 1990
Dewan Mantaz Ali Vs Abul Fazal
Gauhati High Court · (1991) 2 GLJ 75
Evidence Act, 1872 — Section 43, 43Penal Code, 1860 — Section 420, 421Penal Code, 1860 (IPC) — Section 420, 421
High Courts23 Oct 1990
Lohit Chandra Sarma Vs Sidhiram Das and Others
Gauhati High Court · (1991) 1 GLR 83
High Courts23 Oct 1990
Anar Ali Laskar Vs Abdul Hamid
Gauhati High Court · (1990) 2 GLJ 507 : (1991) 1 GLR 361
Registration Act, 1908 — Section 17, 17Specific Relief Act, 1963 — Section 16(3), 16(3), 16(c) Expl.(i), 16(c) Expl.(i)
High Courts22 Oct 1990Allowed
On The Death of Ambika Prasad Ram his heirs Smt Ramdasi Devi and Others Vs Shri Motilal Jain and Another
Gauhati High Court · (1991) 2 GLR 195
Evidence Act, 1872 — Section 45Specific Relief Act, 1963 — Section 16
High Courts22 Oct 1990
Tarasankar Chakravarty Vs Union of India
Gauhati High Court · (1991) 1 GLJ 114 : (1991) 1 GLR 43
Civil Procedure Code, 1908 — Section 9Civil Procedure Code, 1908 (CPC) — Section 9
High Courts22 Oct 1990Dismissed
On the death of Mazid Ali (the plaintiff) his legal heirs Mustt. Maimuna Begum and Others Vs Sri Lakshman Rabidas and Others
Gauhati High Court · AIR 1992 Guw 91
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 107, 115, 21, 21(2)Suits Valuation Act, 1887 — Section 11
High Courts22 Oct 1990
Employees State Insurance Corporation, Gauhati, Assam Vs Johar Floors, Gauhati
Gauhati High Court · (1990) 2 GLJ 493 : (1991) 1 GLR 86
Employees State Insurance Act, 1948 — Section 82(2), 82(2)
High Courts22 Oct 1990
Damodhar Chandra Swami Vs Surendra Chandra Malakar
Gauhati High Court · (1991) 1 GLJ 82
High Courts22 Oct 1990
Jagat Narayan Thakur Vs Birendra Hati Baruah
Gauhati High Court · (1990) 2 GLJ 436 : (1992) 1 GLR 317
Registration Act, 1908 — Section 28, 28