High Courts06 Aug 1991
Gulabrai Hanumanbox Vs Commissioner of Wealth-tax
Gauhati High Court · (1992) 198 ITR 131
Constitution of India, 1950 — Article 14Wealth Tax Act, 1957 — Section 7(1), 7(4)
COURT ARCHIVE
Gauhati High Court judgments, 1991
213 judgments · page 5 of 11
High Courts06 Aug 1991
Basantlal Jain and Co. Vs Commissioner of Income Tax
Gauhati High Court · (1992) 196 ITR 19
Income Tax Act, 1961 — Section 184, 185Partnership Act, 1932 — Section 30
High Courts19 Jul 1991
Ganeshmal Maheswari Vs State of Assam
Gauhati High Court · (1991) 2 GLJ 152
Constitution of India, 1950 — Article 226, 226
High Courts19 Jul 1991
Commissioner of Wealth-tax Vs KA Krom Rapsang Jaiaw Langsning
Gauhati High Court · (1992) 195 ITR 515
Wealth Tax Act, 1957 — Section 18, 27, 27(1)
High Courts18 Jul 1991
Pradip Sengupta Vs Ratna Sengupta
Gauhati High Court · (1992) 1 GLR 199
Criminal Procedure Code, 1973 — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts18 Jul 1991Dismissed
Mahadeolal Jalan Vs Hardeodas Iswardas
Gauhati High Court · AIR 1992 Guw 78
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 2, Order 47 Rule 7(1), 104, 104(1), 117
High Courts18 Jul 1991
Bharat Lal Hajam Vs Suprova Chanda
Gauhati High Court · (1991) 2 GLJ 167
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 66, 66
High Courts18 Jul 1991
Manohar Lal Ray Vs Union of India
Gauhati High Court · (1991) 2 GLJ 155 : (1992) 2 GLR 337
Constitution of India, 1950 — Article 226, 226
High Courts18 Jul 1991
Umesh Borgohain Vs Indian Drugs and Pharmaceuticals Ltd.
Gauhati High Court · (1991) 2 GLJ 164
Constitution of India, 1950 — Article 226, 226
High Courts15 Jul 1991Allowed
B. Purchiba Ao Vs R.K. Atoshe Sema and Others
Gauhati High Court · (1992) CriLJ 1420
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 208, 482Penal Code, 1860 (IPC) — Section 408, 409, 420, 467
High Courts06 Jul 1991
Ramesh Kumar Jain Vs K.C.Gogoi, Sadar Munsiff, Guwahati
Gauhati High Court · (1991) 2 GLJ 150 : (1992) 1 GLR 73
Contempt of Courts Act, 1971 — Section 15, 15
High Courts04 Jul 1991Allowed
Mehboob Rahman Vs State of Mizoram and Others
Gauhati High Court · (1991) 2 GLR 482
Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4, 4(1), 4(2), 4(4)
High Courts03 Jul 1991
Chozhulu Kikhi Vs State of Nagaland
Gauhati High Court · (1991) 2 GLJ 142
Constitution of India, 1950 — Article 226, 226, 309, 309Nagaland Social Security and Welfare Services Rules, 1982 — Rule 5, 5, 6(4), 6(4)
High Courts02 Jul 1991
Rajeswar Rabha Vs Khagen Chandra Kalita
Gauhati High Court · (1991) 2 GLJ 300 : (1992) 1 GLR 334
Civil Procedure Code, 1908 — Order 39 Rule 1Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts02 Jul 1991Allowed
Sarat Kumar Neog Vs State of Assam and Others
Gauhati High Court · (1992) 1 GLR 152
Assam Municipal Act, 1956 — Section 148(2), 148(3), 299Assam Sale of Pounds and Markets by Municipal Boards and Town Committees Rules — Rule 2Constitution of India, 1950 — Article 226
High Courts02 Jul 1991
Administrative Commandant, Station Headquarters, Shillong Vs U.Horju Roy
Gauhati High Court · (1991) 2 GLJ 124
Criminal Procedure Code, 1973 — Section 166, 197, 482Criminal Procedure Code, 1973 (CrPC) — Section 166, 197, 482Penal Code, 1860 — Section 148, 166, 306, 427, 447
High Courts02 Jul 1991Allowed
Noble Sales Agency Vs State of Assam and Others
Gauhati High Court · AIR 1992 Guw 46
Constitution of India, 1950 — Article 14, 299
High Courts26 Jun 1991
Rakesh Sinha (Civil Rule No.660 of 1991); Nalini Kanta Dutta (Civil Rule No.1096 of 1991) Vs State of Assam
Gauhati High Court · (1991) 2 GLJ 47
Assam Ministerial District Establishment Service Rules, 1967 — Rule 6(5), 6(5)
High Courts24 Jun 1991
Bihar Timung Vs Union of India (UOI) and Others
Gauhati High Court · (1991) 2 GLR 347
Penal Code, 1860 (IPC) — Section 302
High Courts24 Jun 1991
Raj International ; Assam Financial Corporation Vs Prakash Jute Industries (P) Limited
Gauhati High Court · (1991) 2 GLJ 519 : (1993) GLR 277 Supp
Civil Procedure Code, 1908 — Order 21 Rule 61, Order 21 Rule 65, Order 21 Rule 77, Order 21 Rule 78, 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 61, Order 21 Rule 65, Order 21 Rule 77, Order 21 Rule 78, 47