COURT ARCHIVE

Gauhati High Court judgments, 1991

213 judgments · page 2 of 11

High Courts03 Dec 1991Allowed

A.W. Figgis and Co. Pvt. Ltd. Vs Barduar Tea and Timber Co. Ltd.

Gauhati High Court · (1992) 1 GLR 52

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 6A(2), Order 8 Rule 6A(3), Order 8 Rule 6A(4)Limitation Act, 1963 — Article 113, 115, 55, 62, 3(2)

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High Courts03 Dec 1991

Bijoy Kumar Shaw (Dr.) Vs State of Assam

Gauhati High Court · (1992) 1 GLJ 53

Rules for Admission in Post Graduate Course in Medical Science, 1987 — Rule 7, 7

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High Courts29 Nov 1991Dismissed

Changomol Gupta and Others Vs Smt. Maryabelle Reade Syiem and Others

Gauhati High Court · (1991) 11 GAU CK 0007

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High Courts29 Nov 1991Dismissed

Gopal Chandra Choudhury Vs State of Assam and Others

Gauhati High Court · (1992) 1 GLR 6

Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 4Constitution of India, 1950 — Article 311, 320(3)

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High Courts29 Nov 1991

Arun Singhvi Vs State of Assam

Gauhati High Court · (1992) CriLJ 3073

Package Commodities Act — Section 39Standards of Weights and Measures Act, 1976 — Section 2, 39, 39(1), 63

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High Courts28 Nov 1991

Ajoy Kumar Thapa Vs Chairman, Meghalaya State Electricity Board

Gauhati High Court · (1991) 2 GLJ 462 : (1992) 1 GLR 275

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High Courts26 Nov 1991

The New India Assurance Co. Ltd. Vs Joga Maya Chetri and Others

Gauhati High Court · (1992) 1 ACC 689

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High Courts26 Nov 1991

Sant Kumar Bajoria Vs State of Meghalaya

Gauhati High Court · (1991) 2 GLJ 489

Constitution of India, 1950 — Article 226, 226Land Acquisition Act, 1894 — Section 5A, 5A

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High Courts25 Nov 1991

Commissioner of Income Tax Vs K.C. Bezbarua

Gauhati High Court · (1992) 106 CTR 139

Income Tax Act, 1961 — Section 139(1), 139(4), 72(1), 80

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High Courts23 Nov 1991

Kemo Lollen Vs State of Arunachal Pradesh & Ors.

Gauhati High Court · (1992) 1 GLR 13

Constitution of India, 1950 — Article 226, 226

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High Courts23 Nov 1991

United Bank of India Vs Sarudhan Fish Refrigeration & ICE House of Digamber Chuck, Jorhat

Gauhati High Court · (1992) 1 GLR 159

Evidence Act, 1872 — Section 74(2), 74(2), 77, 77

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High Courts23 Nov 1991

United Bank of India Vs Sarudhon Fish Refrigeration and Ice House of Digambar Chauk, Jorhat

Gauhati High Court · (1991) 2 GLJ 467

Evidence Act, 1872 — Section 74(2), 74(2)

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High Courts22 Nov 1991

Commissioner of Wealth Tax Vs Ka Drostimon Jana

Gauhati High Court · (1992) 196 ITR 937

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High Courts22 Nov 1991Allowed

Shri Ratan Kumar Sarawgi Vs Union of India (UOI) and Others

Gauhati High Court · AIR 1992 Guw 64

Constitution of India, 1950 — Article 14, 16, 299

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High Courts22 Nov 1991

Binoy Krishna Goswami Vs State of Tripura

Gauhati High Court · (1991) 2 GLJ 471 : (1992) 1 GLR 128

Constitution of India, 1950 — Article 226, 226Tripura Judicial Service Rules, 1974 — Rule 14, 14, 15(1), 15(1), 21, 21

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High Courts15 Nov 1991

Sadacharan K.; B.R.Bishnoi ; Awadesh Singh ; Sadacharan K.: Ashish Kumar Sen : Pavitra Kumar Das : K.G.Vijayan Pillai : Santa Bahadur Sarki Vs Union of India

Gauhati High Court · (1991) 2 GLJ 476 : (1992) 1 GLR 445

Army Rules, 1954 — Rule 115(1), 115(1), 115(2), 115(2), 116(1)Constitution of India, 1950 — Article 14, 14

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High Courts14 Nov 1991

Commissioner of Income Tax Vs Smt. Saraswati Devi Singh

Gauhati High Court · (1992) 195 ITR 185

Income Tax Act, 1961 — Section 2(15A), 64(1)

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High Courts13 Nov 1991Allowed

Surendra Nath Talukdar and Others Vs The Senior Regional Manager, FCI and Others

Gauhati High Court · (1991) 2 GLR 480

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High Courts11 Nov 1991

Bizoy Bhusan Das Vs Governing Body, GC College, Silchar

Gauhati High Court · (1991) 2 GLJ 451 : (1993) 1 GLR 73

Assam Aided College Management Rules, 1976 — Rule 3, 3Constitution of India, 1950 — Article 12, 12, 226, 226

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High Courts08 Nov 1991

Anu Barua Vs Podumi Barman @ Barmoni Burhi

Gauhati High Court · (1991) 2 GLJ 465 : (1992) 1 GLR 331

Civil Procedure Code, 1908 — Order 9 Rule 13Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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