High Courts15 May 1991
Nepal Chandra Das Vs Astalal Das
Gauhati High Court · (1991) 1 GLJ 514 : (1992) 1 GLR 283
Specific Relief Act, 1963 — Section 19, 19, 19(b), 19(b), 19A
COURT ARCHIVE
Gauhati High Court judgments, 1991
213 judgments · page 7 of 11
High Courts15 May 1991
Atul Chandra Kharghoria, Secretary, Govt Aided Model Commercial Institute, Jorhat Vs Lutfur Rahman
Gauhati High Court · (1991) 2 GLJ 322 : (1992) 1 GLR 341
Assam Urban Areas Rent Control Act, 1972 — Section 5(c), 5(c), 5(e), 5(e)
High Courts15 May 1991Dismissed
Coal India Limited Vs Khirod Chandra Chakraborty and Another
Gauhati High Court · AIR 1992 Guw 50
Coal Mines (Nationalisation) Act, 1973 — Section 2, 3
High Courts14 May 1991Dismissed
Asher Ali Vs Sukhna Seikh (deceased by LR''s) and Others
Gauhati High Court · AIR 1992 Guw 1
Civil Procedure Code, 1908 (CPC) — Section 9Land Acquisition Act, 1894 — Section 30
High Courts14 May 1991
On The Death of Sole Appellant Jatindra Mohan Das His Heirs Smti Renu Bala Das and Others Vs Makhan Bala Das and Others
Gauhati High Court · (1991) 1 GLR 437
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 3(g), 3(g), 5, 5
High Courts14 May 1991
Samir Mazumdar Vs State of Assam
Gauhati High Court · (1991) 1 GLJ 451
Criminal Procedure Code, 1973 — Section 362, 482Criminal Procedure Code, 1973 (CrPC) — Section 362, 482
High Courts13 May 1991Allowed
Bogamal Gohain and Others Vs Lakhinath Kalita and Others
Gauhati High Court · AIR 1991 Guw 100
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 13, Order 41 Rule 31, 100, 101
High Courts08 May 1991
Nongkhogin Vs State of Manipur
Gauhati High Court · (1991) 2 GLJ 60
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1), 3(1)
High Courts07 May 1991
Smt. Takhellambam Ongbi Mombi Devi Vs The State of Manipur and Others
Gauhati High Court · (1991) CriLJ 2428
Constitution of India, 1950 — Article 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts07 May 1991
Smt. Laiphrakpam Ongbi Geeta Devi Vs The State of Manipur and Others
Gauhati High Court · (1991) CriLJ 2311
Constitution of India, 1950 — Article 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3
High Courts06 May 1991
State of Assam Vs Monglunia and Company and Ors.
Gauhati High Court · (1991) 1 GLJ 460 : (1991) 1 GLR 444
Essential Commodities Act, 1955 — Section 6A, 6A
High Courts05 May 1991Allowed
Zoii Nath Sarmah and Another Vs State of Assam and Others
Gauhati High Court · (1992) CriLJ 2072
Constitution of India, 1950 — Article 226Terrorist and Disruptive Activities (Prevention) Rules, 1987 — Rule 487
High Courts02 May 1991
Hiren Brahma Vs State of Assam and Another
Gauhati High Court · (1992) CriLJ 1351
Constitution of India, 1950 — Article 141, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 3, 4
High Courts26 Apr 1991Dismissed
Shri Temjenkaba and Others Vs Shri Temjenwati and Others
Gauhati High Court · AIR 1992 Guw 8
Constitution of India, 1950 — Article 371ALimitation Act, 1963 — Article 30
High Courts25 Apr 1991Allowed
Abdur Rahim Vs The Union of India (UOI) and Others
Gauhati High Court · (1992) 1 GLR 29
Civil Procedure Code, 1908 (CPC) — Section 30(2), 80
High Courts24 Apr 1991Dismissed
Keshav Mohan and Another Vs State of Assam
Gauhati High Court · (1991) 2 GLR 192
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts24 Apr 1991
Mohan Tiwari and Others Vs State of Arunachal Pradesh
Gauhati High Court · (1992) CriLJ 737
Criminal Procedure Code, 1973 (CrPC) — Section 197(1)Penal Code, 1860 (IPC) — Section 409, 418