COURT ARCHIVE

Gauhati High Court judgments, 1991

213 judgments · page 9 of 11

High Courts20 Mar 1991

Shri Bacha Bora Vs The State of Assam and Others

Gauhati High Court · (1991) CriLJ 2782

Armed Forces (Special Powers) Act, 1958 — Section 3, 4, 5Constitution of India, 1950 — Article 21, 22, 226Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4

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High Courts20 Mar 1991

Peoples Union for Human Rights Vs Union of India (UOI) and Others

Gauhati High Court · AIR 1992 Guw 23

Armed Forces (Special Powers) Act, 1958 — Section 3Assam Disturbed Areas Act, 1955 — Section 3Constitution of India, 1950 — Article 21

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High Courts20 Mar 1991Dismissed

Union of India (UOI) Vs Gathia Nath and Others

Gauhati High Court · (1991) 2 GLR 237

Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(1), 8(3)

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High Courts19 Mar 1991Dismissed

Smt. C. Lalrutlungi Vs Smt. Thanpari

Gauhati High Court · AIR 1992 Guw 100

Succession Act, 1925 — Section 2, 74

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High Courts19 Mar 1991

COMMISSIONER OF WEALTH-TAX Vs KA KROM RAPSANG JAIAW LANGSNING.

Gauhati High Court · (1992) 195 ITR 514 : (1992) 65 TAXMAN 183

Income Tax Act, 1961 — Section 256

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High Courts19 Mar 1991Dismissed

K. Riachho Vs State of Mizoram and Others

Gauhati High Court · (1991) 2 GLR 485

Constitution of India, 1950 — Article 226

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High Courts18 Mar 1991

Girish Chandra Kakati Vs Union of India (UOI) and Others

Gauhati High Court · (1992) CriLJ 460

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4

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High Courts14 Mar 1991

Smt. Purnima Barua Vs Union of India (UOI) and Others

Gauhati High Court · (1991) CriLJ 2675

Armed Forces (Special Powers) Act, 1958 — Section 3, 4, 5Constitution of India, 1950 — Article 21, 22, 22(2), 226, 32Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 27

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High Courts14 Mar 1991Allowed

Bilaluddin and Others Vs The State of Assam

Gauhati High Court · (1992) CriLJ 161

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts14 Mar 1991

Debendra Nath Hazarika Vs Assam Agricultural University and Ors.

Gauhati High Court · (1993) 1 GLJ 60

Constitution of India, 1950 — Article 226, 226

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High Courts13 Mar 1991

Thuleswar Dev Mahanta Vs Premananoa Saikia and Ors.

Gauhati High Court · (1991) 1 GLJ 404

Registration Act, 1908 — Section 17, 17, 49, 49Transfer of Property Act, 1882 — Section 54, 54

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High Courts13 Mar 1991

Sujit Kumar Dhar Vs State of Assam

Gauhati High Court · (1991) 1 GLJ 254 : (1991) 1 GLR 449

Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts12 Mar 1991

Union of India Vs Kalimullah Khan

Gauhati High Court · (1991) 1 GLJ 267

Arbitration Act, 1940 — Section 34, 34Civil Procedure Code, 1908 — Section 115, 80Civil Procedure Code, 1908 (CPC) — Section 115, 80

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High Courts09 Mar 1991Allowed

Nahim Bero Vs Johar Singh Neuor

Gauhati High Court · (1991) 03 GAU CK 0019

Limitation Act, 1963 — Section 5

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High Courts07 Mar 1991

Nirmal Sonowal; Ranjit Manje Vs Assam Board of Revenue, Gauhati

Gauhati High Court · (1991) 1 GLJ 296

Assam Excise Rules, 1945 — Rule 223(2), 223(2), 223(3), 223(3)Constitution of India, 1950 — Article 226, 226

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High Courts07 Mar 1991

P.D.Lama; Mulk Singh; M.T.B.Nair; Imdongshilu AO Vs State of Nagaland

Gauhati High Court · (1991) 2 GLJ 98

Constitution of India, 1950 — Article 226, 226Nagaland Police Service (Class I and Class II) Rules, 1977 — Rule 18, 18, 18(2), 18(2), 4(11)(c)

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High Courts06 Mar 1991

Ropo Yangpo Vs Kameng Dolo

Gauhati High Court · (1991) 1 GLJ 434

Civil Procedure Code, 1908 — Order 6 Rule 16, Order 7 Rule 11Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 81(3), 81(3), 83, 83, 83(1)

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High Courts04 Mar 1991

State of Assam Vs Upendra Das and Others

Gauhati High Court · (1991) CriLJ 2930

Criminal Procedure Code, 1973 (CrPC) — Section 392Penal Code, 1860 (IPC) — Section 148, 149, 304, 34

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High Courts25 Feb 1991

Eastern Tea Estate Pvt.Ltd. Vs Arati Dutta, M/S.Chand and Tea Estate

Gauhati High Court · (1991) 1 GLR 312

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High Courts20 Feb 1991

Peoples Union for Human Rights and Others Vs Union of India (UOI) and Others

Gauhati High Court · (1991) CriLJ 1935

Armed Forces (Special Powers) Act, 1958 — Section 2, 3, 4, 5Civil Procedure Code, 1908 (CPC) — Section 150Constitution of India, 1950 — Article 139A, 226, 228, 32

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