High Courts19 Sept 1991Dismissed
Santosh Kumar Roy Vs The Assam Agricultural University and Others
Gauhati High Court · (1992) 1 GLR 112
COURT ARCHIVE
Gauhati High Court judgments, 1991
213 judgments · page 4 of 11
High Courts12 Sept 1991
Shri Joyanta Borbora Vs The State of Assam and Others
Gauhati High Court · (1992) CriLJ 2147
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4, 5
High Courts11 Sept 1991Allowed
Sailesh Chandra Dey Vs Labour Court and Another
Gauhati High Court · (1992) 2 LLJ 623
Industrial Disputes Act, 1947 — Section 2, 2(2), 33C(2)
High Courts09 Sept 1991Allowed
Soumyndra Narain Chowdhury Vs State
Gauhati High Court · (1992) CriLJ 1472
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 306Essential Commodities Act, 1955 — Section 6, 7
High Courts08 Sept 1991Allowed
Ph. Nandakumar Sharma Vs The Board of Secondary Education and Others
Gauhati High Court · (1991) 2 GLR 371
Constitution of India, 1950 — Article 226
High Courts06 Sept 1991
Bimal Roy ; Faizur Rahman ; Pancham Bali Basfer ; Biju Deb : Harendra Chakaraborty Vs Food Corporation of India
Gauhati High Court · (1991) 2 GLJ 337 : (1992) 1 GLR 78
Administrative Tribunals Act, 1985 — Section 14(i)(b), 14(i)(b)
High Courts04 Sept 1991Allowed
Bimal Dey and Others Vs Food Corporation of India and Others
Gauhati High Court · (1992) 1 GLR 78
Administrative Tribunals Act, 1983 — Section 14(1)Constitution of India, 1950 — Article 226Food Corporations Act, 1964 — Section 12, 3
High Courts28 Aug 1991Dismissed
Priyadhar Nath Vs The State of Assam and Others
Gauhati High Court · (1995) 1 GLR 291
High Courts27 Aug 1991Dismissed
Dr. (Miss) E. Sharma Vs The State of Assam and Others
Gauhati High Court · AIR 1992 Guw 58
Constitution of India, 1950 — Article 226
High Courts22 Aug 1991
Phani Dhar Misra and Others Vs The Hon''ble Chief Justice, Gauhati High Court and Others
Gauhati High Court · (1992) 1 GLR 16
Constitution of India, 1950 — Article 14, 229, 309Gauhati High Court (Appointment, Conduct and Conditions of Service) Rules, 1967 — Rule 11, 14, 15, 16, 2
High Courts21 Aug 1991
Smt. Sumitra Saikia Vs The State of Assam and Others
Gauhati High Court · (1991) 2 GLR 365
High Courts19 Aug 1991
On The Death of Rahmat Ali, Firoza Khatun Vs MD.Suleman
Gauhati High Court · (1991) 2 GLJ 225
High Courts16 Aug 1991Allowed
S.K. Mehra Vs State of Assam and Another
Gauhati High Court · (1991) 2 GLR 356
Criminal Procedure Code, 1973 (CrPC) — Section 482Plantations Labour Act, 1951 — Section 2, 36, 39
High Courts09 Aug 1991
Commissioner of Wealth-tax Vs Subimal Sen, Subrata Sen and Makhanlal Agarwalla and Others
Gauhati High Court · (1992) 195 ITR 574
Wealth Tax Act, 1957 — Section 5(1)
High Courts09 Aug 1991
L.Kunjalata Devi, Heirangoithong Vs State of Manipur
Gauhati High Court · (1993) GLR 235 Supp
National Security Act, 1980 — Section 3, 3
High Courts09 Aug 1991
Kumari L.Kunjalata Devi, Heirangoithong Vs State of Manipur
Gauhati High Court · (1991) 2 GLJ 350
National Security Act, 1980 — Section 3, 3
High Courts08 Aug 1991
Commissioner of Income Tax Vs S.C. Biswas and Sons
Gauhati High Court · (1993) 201 ITR 278
Income Tax Act, 1961 — Section 185
High Courts08 Aug 1991
Commissioner of Income Tax Vs Jhabarmal Agarwalla, Netrum Beria and Ramgopal Modi
Gauhati High Court · (1992) 109 CTR 347 : (1992) 195 ITR 351
Income Tax Act, 1961 — Section 2(31), 64
High Courts08 Aug 1991
COMMISSIONER OF Income Tax Vs 1. JHABARMAL AGARWALLA. (I. T. R. NO. 3 OF 1985) 2. NETRUM BERIA (I. T. R. NO. 4 OF 1985) 3. RAMGOPAL MODI. (I. T. R. NO. 13 OF 1985).
Gauhati High Court · (1992) 109 CTR 347 : (1992) 195 ITR 351
Income Tax Act, 1961 — Section 2, 256, 5, 64Partnership Act, 1932 — Section 4