COURT ARCHIVE

Gauhati High Court judgments, 1990

286 judgments · page 5 of 15

High Courts28 Aug 1990

Brajendra Nath Duara Vs State of Assam

Gauhati High Court · (1991) 2 GLJ 437

High Courts27 Aug 1990Allowed

Sudhir Sarkar Vs State of Tripura

Gauhati High Court · (1992) CriLJ 13

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302

High Courts27 Aug 1990

J.Kapathianga Vs State of Mizoram and Another

Gauhati High Court · (1991) 1 GLR 226

Constitution of India, 1950 — Article 226, 226

High Courts27 Aug 1990

J.Kapthianga Vs State of Mizoram

Gauhati High Court · (1990) 2 GLJ 465

Constitution of India, 1950 — Article 226, 226

High Courts24 Aug 1990

Tilokchand Bajaj Vs Madanlal Kabra (Dead By Lrs.)

Gauhati High Court · (1991) 2 GLJ 185

Assam Urban Areas Rent Control Act, 1972 — Section 2(f), 2(f), 5, 5, 5(1)

High Courts23 Aug 1990

Assam Oil Company Limited Vs Commissioner of Taxes

Gauhati High Court · (1991) 81 STC 37

Central Sales Tax Act, 1956 — Section 2

High Courts23 Aug 1990

Hemanta Kumar Sarma ; T.C.Agarwalla ; All Assam Motor Transport Association ; Md.Abdul Rahim Khan ; Abdul Matin Khan Vs State of Assam

Gauhati High Court · (1990) 2 GLJ 350 : (1991) 1 GLR 52

Assam Requisition and Control of Vehicles Act, 1968 — Section 3, 3, 3(2), 3(2), 5, 5

High Courts23 Aug 1990

Phukan Ch.Bayan Vs Paresh Ch.Das & Others

Gauhati High Court · (1991) 1 GLR 301

Civil Procedure Code, 1908 — Order 22 Rule 3(2)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3(2)

High Courts23 Aug 1990

Haridhar Upadhaya Vs Jitendra Lal Roy and Ors.

Gauhati High Court · (1990) 2 GLJ 266

Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 50, 50, 50(b), 50(b), 8, 8

High Courts21 Aug 1990

Mutum Nilamani Singh Vs Takhelmayum Ningol Sadopam Ongbi Khomdonbi Devi

Gauhati High Court · (1991) 2 GLJ 68

Hindu Adoptions and Maintenance Act, 1956 — Section 7, 7, 9(2), 9(2)Specific Relief Act, 1963 — Section 34, 34

High Courts21 Aug 1990

Metal Stores Vs Commissioner of Income Tax

Gauhati High Court · (1990) 186 ITR 612

Income Tax Act, 1961 — Section 271(1)

High Courts20 Aug 1990

Nengtipla Laleng; Ch.Bilashini Devi; Th.Ibecha Devi; L.Kesho Singh; Basi Haokip; M.Kiranbala Devi; Neikhokin; Th.Brajagopal Singh; T.Henia Phozne Vs State of Manipur

Gauhati High Court · (1990) 2 GLJ 303 : (1991) 1 GLR 145

Fundamental Rules — Rule 9(19), 9(19)

High Courts20 Aug 1990

Hazi Abdul Khaleque Vs Mustt. Samsun Nehar

Gauhati High Court · (1991) CriLJ 1843 : (1991) 1 DMC 29

Criminal Procedure Code, 1973 (CrPC) — Section 188, 421, 431

High Courts20 Aug 1990Allowed

Md. Jainulabdin alias Nahamacha and etc. Vs State of Manipur and etc.

Gauhati High Court · (1991) CriLJ 696

Constitution of India, 1950 — Article 148(5)Criminal Procedure Code, 1973 (CrPC) — Section 42Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 37, 41, 41(2), 42

High Courts20 Aug 1990Dismissed

Ningom and Others Vs Samjamang, Chief

Gauhati High Court · (1990) 2 GLR 331

Constitution of India, 1950 — Article 342Evidence Act, 1872 — Section 57

High Courts17 Aug 1990

Uman Sing Gurung and Another Vs Seva Ram Dutta and Others

Gauhati High Court · (1992) 1 ACC 442

High Courts17 Aug 1990

Frontier Engineering (Prestressed Concrete) Pvt. Ltd. Vs Commissioner of Income Tax

Gauhati High Court · (1990) 89 CTR 191 : (1991) 191 ITR 416

Income Tax Rules, 1962 — Rule 5

High Courts17 Aug 1990

Uman Singh Gurung and Another Vs Seva Ram Dutta and Others

Gauhati High Court · (1991) ACJ 1030

High Courts17 Aug 1990

Pioneer Enterprise Vs State of Tripura

Gauhati High Court · (1990) 2 GLJ 424

High Courts09 Aug 1990

Dharam Singh Vs Kula Chandra Singh

Gauhati High Court · (1991) 1 GLJ 12 : (1991) 1 GLR 111

Civil Procedure Code, 1908 — Order 20 Rule 4Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4