High Courts03 Dec 1991
Bijoy Kumar Shaw (Dr.) Vs State of Assam
Gauhati High Court · (1992) 1 GLJ 53
Rules for Admission in Post Graduate Course in Medical Science, 1987 — Rule 7, 7
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,059 of 1,245
High Courts29 Nov 1991Dismissed
Changomol Gupta and Others Vs Smt. Maryabelle Reade Syiem and Others
Gauhati High Court · (1991) 11 GAU CK 0007
High Courts29 Nov 1991Dismissed
Gopal Chandra Choudhury Vs State of Assam and Others
Gauhati High Court · (1992) 1 GLR 6
Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 4Constitution of India, 1950 — Article 311, 320(3)
High Courts29 Nov 1991
Arun Singhvi Vs State of Assam
Gauhati High Court · (1992) CriLJ 3073
Package Commodities Act — Section 39Standards of Weights and Measures Act, 1976 — Section 2, 39, 39(1), 63
High Courts26 Nov 1991
The New India Assurance Co. Ltd. Vs Joga Maya Chetri and Others
Gauhati High Court · (1992) 1 ACC 689
High Courts26 Nov 1991
Sant Kumar Bajoria Vs State of Meghalaya
Gauhati High Court · (1991) 2 GLJ 489
Constitution of India, 1950 — Article 226, 226Land Acquisition Act, 1894 — Section 5A, 5A
High Courts25 Nov 1991
Commissioner of Income Tax Vs K.C. Bezbarua
Gauhati High Court · (1992) 106 CTR 139
Income Tax Act, 1961 — Section 139(1), 139(4), 72(1), 80
High Courts23 Nov 1991
Kemo Lollen Vs State of Arunachal Pradesh & Ors.
Gauhati High Court · (1992) 1 GLR 13
Constitution of India, 1950 — Article 226, 226
High Courts23 Nov 1991
United Bank of India Vs Sarudhan Fish Refrigeration & ICE House of Digamber Chuck, Jorhat
Gauhati High Court · (1992) 1 GLR 159
Evidence Act, 1872 — Section 74(2), 74(2), 77, 77
High Courts22 Nov 1991
Commissioner of Wealth Tax Vs Ka Drostimon Jana
Gauhati High Court · (1992) 196 ITR 937
High Courts22 Nov 1991Allowed
Shri Ratan Kumar Sarawgi Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1992 Guw 64
Constitution of India, 1950 — Article 14, 16, 299
High Courts22 Nov 1991
Binoy Krishna Goswami Vs State of Tripura
Gauhati High Court · (1991) 2 GLJ 471 : (1992) 1 GLR 128
Constitution of India, 1950 — Article 226, 226Tripura Judicial Service Rules, 1974 — Rule 14, 14, 15(1), 15(1), 21, 21
High Courts15 Nov 1991
Sadacharan K.; B.R.Bishnoi ; Awadesh Singh ; Sadacharan K.: Ashish Kumar Sen : Pavitra Kumar Das : K.G.Vijayan Pillai : Santa Bahadur Sarki Vs Union of India
Gauhati High Court · (1991) 2 GLJ 476 : (1992) 1 GLR 445
Army Rules, 1954 — Rule 115(1), 115(1), 115(2), 115(2), 116(1)Constitution of India, 1950 — Article 14, 14
High Courts14 Nov 1991
Commissioner of Income Tax Vs Smt. Saraswati Devi Singh
Gauhati High Court · (1992) 195 ITR 185
Income Tax Act, 1961 — Section 2(15A), 64(1)
High Courts13 Nov 1991Allowed
Surendra Nath Talukdar and Others Vs The Senior Regional Manager, FCI and Others
Gauhati High Court · (1991) 2 GLR 480
High Courts21 Oct 1991
Collector of Customs and Central Excise, Shillong Vs Meghalaya Plywood Ltd., Dhankheti, Shillong
Gauhati High Court · (1991) 2 GLJ 513
Civil Procedure Code, 1908 — Order 39 Rule 2ACivil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts11 Oct 1991
State of Assam Vs Pranesh Debnath and Others
Gauhati High Court · (1993) 2 ACC 357
Civil Procedure Code, 1908 (CPC) — Section 115, 141, 151, 25, 3Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 3
High Courts11 Oct 1991
Pradip Kumar Dutta Vs State of Assam
Gauhati High Court · (1991) 2 GLJ 384 : (1992) 2 GLR 138
Assam Excise Act, 1910 — Section 9, 9Assam Excise Rules, 1945 — Rule 93, 93Constitution of India, 1950 — Article 226, 226
High Courts10 Oct 1991
Canara Bank Vs Joboka Woods Private Limited
Gauhati High Court · (1991) 2 GLJ 374
Civil Procedure Code, 1908 — Order 1 Rule 10Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts08 Oct 1991
National Insurance Co. Ltd and Another Vs Usha Debi and Another
Gauhati High Court · (1993) 2 ACC 80
Motor Vehicles Act, 1988 — Section 140