COURT ARCHIVE

Gauhati High Court judgments, 1991

213 judgments · page 6 of 11

High Courts20 Jun 1991Allowed

Assam State Transport Corporation and Another Vs Nalin Ranjan Aditya

Gauhati High Court · (1995) 3 LLJ 852

Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)Payment of Wages Act, 1936 — Section 15, 17, 17(4), 7(2), 7(3)

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High Courts18 Jun 1991

Shri Pranab Jyoti Gogoi Vs The State of Assam and Others

Gauhati High Court · (1992) CriLJ 154

Army Rules, 1954 — Rule 180Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 34

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High Courts13 Jun 1991

Pannalal Ganguly Vs The State of Tripura and Others

Gauhati High Court · AIR 1992 Guw 55

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 226Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 27

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High Courts13 Jun 1991

Indreswar Saikia Vs Emili Choudhury

Gauhati High Court · (1994) 2 GLJ 14

Constitution of India, 1950 — Article 215, 215Contempt of Courts Act, 1971 — Section 20, 20

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High Courts07 Jun 1991

Ratneswar Das; Sarat Baruah Vs State of Assam

Gauhati High Court · (1991) 2 GLJ 21 : (1992) 1 GLR 203

Assam Excise Rules, 1945 — Rule 223(2), 223(2)

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High Courts06 Jun 1991

Kamal Electric Stores Vs Marketing India and Another

Gauhati High Court · (1991) 2 GLR 72

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10(2), Order 7 Rule 10ACourt Fees Act, 1870 — Section 30Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 557, 558, 559

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High Courts06 Jun 1991

State of Nagaland Vs Shekiye Sema; Yetovi Sema; Khehoshe Sema

Gauhati High Court · (1991) 2 GLJ 38

Constitution of India, 1950 — Article 244, 244Government of India Act, 1919 — Section 52A, 52AGovernment of India Act, 1935 — Section 91, 91, 92, 92

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High Courts06 Jun 1991Allowed

Shyama Charan Roy and Others Vs State of Assam

Gauhati High Court · (1991) 2 GLR 55

Assam Liquor Prohibition Act, 1952 — Section 1(1), 1(3), 2, 3, 4

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High Courts06 Jun 1991

Tinsukia Vastra Bhandar Vs Assam Tea Corporation Ltd.

Gauhati High Court · (1991) 72 CompCas 178

Companies Act, 1956 — Section 433, 433(1)

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High Courts06 Jun 1991Allowed

Shri Sampatmall Jain Vs The State of Assam

Gauhati High Court · (1992) CriLJ 919

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 156, 157, 157(1), 159Penal Code, 1860 (IPC) — Section 143, 336, 338, 343, 353

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High Courts06 Jun 1991Dismissed

Pujiba Tangkhul Vs Ganguirung Kubuini and Others

Gauhati High Court · AIR 1992 Guw 66

Evidence Act, 1872 — Section 103, 74

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High Courts06 Jun 1991Allowed

Shri Subhas Chandra Agarwalla Vs Smt. Golabi Devi Agarwalla

Gauhati High Court · AIR 1992 Guw 20

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 23, Order 18 Rule 3A, 115

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High Courts06 Jun 1991Allowed

Md. Fazir Ali Vs State of Assam and Another

Gauhati High Court · (1991) 2 GLR 35

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 385, 505Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4

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High Courts30 May 1991Allowed