High Courts20 Feb 1991
Sirajul Hoque Choudhury Vs On The Death of Harish Ali, His Heirs Fariz Ali
Gauhati High Court · (1991) 1 GLJ 240 : (1991) 1 GLR 315
Easements Act, 1882 — Section 60B, 60B
COURT ARCHIVE
Gauhati High Court judgments, 1991
213 judgments · page 10 of 11
High Courts19 Feb 1991
National Breweriew Ltd.
Gauhati High Court · (1991) 1 GLJ 222
Companies Act, 1956 — Section 290, 290, 303, 303, 391(2)
High Courts19 Feb 1991Dismissed
North Eastern Electricity Power Corporation Ltd. and Others Vs Lakhi Enterprise and Others
Gauhati High Court · AIR 1992 Guw 42
Civil Procedure Code, 1908 (CPC) — Section 20Evidence Act, 1872 — Section 45
High Courts15 Feb 1991Allowed
Selkholan Vs State of Nagaland and Others
Gauhati High Court · (1991) 2 GLR 241
Rules for Administration of Justice and Police in Nagaland, 1937 — Rule 14
High Courts14 Feb 1991
Khabiruddin Mazumdar Vs Mojahid Ali
Gauhati High Court · (1991) 1 GLJ 225
Specific Relief Act, 1963 — Section 34, 34
High Courts08 Feb 1991
Md.Abdul Hussain Vs MD.Akkesh Ali
Gauhati High Court · (1991) 1 GLJ 244 : (1991) 1 GLR 244
Limitation Act, 1963 — Article 65, 65
High Courts07 Feb 1991
Samarandra Kishore Endow Vs State Bank of India & Others
Gauhati High Court · (1992) 1 GLR 407
Constitution of India, 1950 — Article 226, 226
High Courts07 Feb 1991
Samarendra Kishore Endow Vs State Bank of India
Gauhati High Court · (1991) 2 GLJ 246 : (2004) 3 GLR 36
Constitution of India, 1950 — Article 226, 226, 32, 32
High Courts06 Feb 1991Allowed
Zanghina Vs Union Territory of Mizoram and Others
Gauhati High Court · (1991) 2 GLR 129
Mizo District (Land and Revenue) Rules, 1967 — Rule 25
High Courts05 Feb 1991
New India Assurance Co. Ltd. and Another Vs Nathmal Bhajanka and Others
Gauhati High Court · (1992) ACJ 276
Arbitration Act, 1940 — Section 36
High Courts05 Feb 1991Dismissed
Ram Prasad Gowala Vs Jogesh Goswami and Others
Gauhati High Court · (1991) 2 GLR 136
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 3, 40, 50, 8, 91
High Courts05 Feb 1991
Niloy Dutta Vs District Magistrate and Others
Gauhati High Court · (1991) CriLJ 2933
Constitution of India, 1950 — Article 20, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 160, 160(1)Penal Code, 1860 (IPC) — Section 178, 179
High Courts01 Feb 1991
Brojendra Kumar Paul Vs On The Death of Sachindra Chandra Laskar
Gauhati High Court · (1991) 1 GLJ 474
Civil Procedure Code, 1908 — Order 41 Rule 27Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts29 Jan 1991
In Re : Routine Handcuffing of Under Trial Prisoners and Remand To Jail Custody By The Magistrates Without Physical Production
Gauhati High Court · (1991) 1 GLJ 103
Constitution of India, 1950 — Article 14, 14, 19, 19, 21, 21
High Courts24 Jan 1991Allowed
Hemendra Prasad Barooah and Another Vs Bahadur Tea Co. P. Ltd.
Gauhati High Court · (1991) 70 CompCas 792
Companies Act, 1956 — Section 108, 109, 110, 111, 155
High Courts23 Jan 1991
Assam State Transport Corporation Vs Sri Dhirendra Chandra Das Choudhury
Gauhati High Court · (1991) 2 ACC 60
North Eastern Areas (Reorganisation) Act, 1971 — Section 56(1)
High Courts22 Jan 1991
P.G. Agarwal, District and Sessions Judge Vs L.M. Tamuly, ACS, Additional District Magistrate
Gauhati High Court · (1991) 2 GLR 224
Criminal Procedure Code, 1973 (CrPC) — Section 10(2), 10(3), 107, 144, 397Police Act, 1861 — Section 29
High Courts22 Jan 1991
Union of India Vs Sukesh Chandra Chakraborty
Gauhati High Court · (1991) 1 GLJ 136
Administrative Tribunals Act, 1985 — Section 14(1), 14(1), 29, 29
High Courts22 Jan 1991
Sheikh Mohammad Alam Vs Md. Afajuddin Ahmed
Gauhati High Court · (1991) 2 GLR 78
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 432, 451, 452Specific Relief Act, 1963 — Section 43
High Courts22 Jan 1991
Sudhir Chandra Deb Vs Parsuram Prasad Verma
Gauhati High Court · (1991) 1 GLJ 249 : (1992) 1 GLR 250
Assam Urban Areas Rent Control Act, 1972 — Section 5(4), 5(4)Civil Procedure Code, 1908 — Order 2 Rule 6, Order 2 Rule 7Civil Procedure Code, 1908 (CPC) — Order 2 Rule 6, Order 2 Rule 7