High Courts22 Oct 1990
Oriental Fire and General Insurance Company Limited Vs J.Thomas and Company
Gauhati High Court · (1990) 2 GLJ 502
Civil Procedure Code, 1908 — Order 41 Rule 4Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4
COURT ARCHIVE
Gauhati High Court judgments, 1990
286 judgments · page 4 of 15
High Courts20 Oct 1990Allowed
Shri Sariful Hussain Vs The State of Assam
Gauhati High Court · (1991) CriLJ 3154
Assam Police Manual — Rule 92Police Act, 1861 — Section 22, 29, 42
High Courts20 Oct 1990
Ratan Kumar Dey Vs Union of India
Gauhati High Court · (1990) 2 GLJ 391
Trade Unions Act, 1926 — Section 26, 26
High Courts04 Oct 1990Dismissed
Ningthoujam Govinda Singh Vs State of Manipur and Others
Gauhati High Court · (1991) 2 GLR 265
Constitution of India, 1950 — Article 226, 341
High Courts17 Sept 1990
Assam Frontier Tea Ltd. and Another Vs Union of India (UOI) and Others
Gauhati High Court · (1991) 190 ITR 361
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 40A(10), 40A(11), 40A(9)
High Courts17 Sept 1990Allowed
Abdul Mannan and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1991) 2 GLR 94
Citizenship Act, 1955 — Section 3Civil Procedure Code, 1908 (CPC) — Section 80
High Courts17 Sept 1990
Jokai India Limited ; Bazaloni Tea Co.Ltd Vs State of Assam
Gauhati High Court · (1990) 2 GLJ 342
Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 17(1), 17(1), 17(3), 17(3)Constitution of India, 1950 — Article 226, 226
High Courts13 Sept 1990
Purbanchal Road Service Vs The State
Gauhati High Court · (1991) CriLJ 2798
Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 401, 451, 457Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1988 — Section 5(2)
High Courts10 Sept 1990
Anil Kumar Tiwari Vs State of Manipur
Gauhati High Court · (1990) 2 GLJ 448 : (1991) 1 GLR 248
Central Civil Services (Temporary Services) Rules, 1965 — Rule 5, 5Constitution of India, 1950 — Article 311, 311
High Courts07 Sept 1990
Pada Acharjee Vs Hari Pada Acharjee and Ors.
Gauhati High Court · (1991) 1 GLR 157
Civil Procedure Code, 1908 — Order 8 Rule 10Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10
High Courts07 Sept 1990
Pada Acharjee Vs Haripada Acharjee
Gauhati High Court · (1991) 1 GLJ 246
Civil Procedure Code, 1908 — Order 8 Rule 10Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10
High Courts03 Sept 1990
Nalini Ranjan Borman Vs On The Death of Nadia Chand Borman His Heirs, Smti Basana Bala
Gauhati High Court · (1990) 2 GLJ 521 : (1991) 1 GLR 154
High Courts01 Sept 1990
Saingura Vs F.Sapa
Gauhati High Court · (1991) 1 GLJ 343
Civil Procedure Code, 1908 — Order 6 Rule 17, Order 7 Rule 16Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 16Conduct of Elections Rules, 1961 — Rule 94A, 94A
High Courts30 Aug 1990
Haren Barua Vs Lalit Bhuyan
Gauhati High Court · (1990) 2 GLJ 461 : (1991) 1 GLR 255
Assam Urban Areas Rent Control Act, 1972 — Section 5(1)(c), 5(1)(c), 5(1)(e), 5(1)(e)
High Courts29 Aug 1990Dismissed
The State of Assam Vs Rakesh Chandra Paul
Gauhati High Court · (1992) CriLJ 1486
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 44A
High Courts29 Aug 1990Dismissed
Sen Bricks Vs State of Tripura and Others
Gauhati High Court · (1991) 81 STC 438
Constitution of India, 1950 — Article 226Tripura Sales Tax Act, 1976 — Section 2
High Courts29 Aug 1990Allowed
Shew Chander Mathu and Another Vs State of Assam and Another
Gauhati High Court · (1992) CriLJ 1022
Prevention of Food Adulteration Act, 1954 — Section 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 14, 16
High Courts29 Aug 1990
Commissioner of Income Tax Vs Nabadwip Chandra Dey
Gauhati High Court · (1991) 190 ITR 133
Income Tax Act, 1961 — Section 147, 256(1), 68, 69
High Courts29 Aug 1990
Commissioner of Income Tax Vs Rajmohan Saha and Others
Gauhati High Court · (1991) 190 ITR 236
Income Tax Act, 1961 — Section 184, 184(1), 185Income Tax Rules, 1962 — Rule 22