High Courts08 Oct 1991
Surya Kanta Talukdar Vs Assam State Electricity Board and Others
Gauhati High Court · (1993) 2 ACC 226
Constitution of India, 1950 — Article 21, 226, 32
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,060 of 1,245
High Courts08 Oct 1991
Union of India (UOI) and Others Vs Mullick Harbans Lal and Co. and Another
Gauhati High Court · AIR 1992 Guw 103
Arbitration Act, 1940 — Section 39, 41Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 Oct 1991
Tarwn Bharali Vs State of Assam and Others
Gauhati High Court · (1991) 2 GLR 296
High Courts01 Oct 1991Dismissed
Sachan Chandra Das Vs Edilik Sangma and Others
Gauhati High Court · (1992) ACJ 972
Constitution of India, 1950 — Article 14, 21, 233, 245, 371AGeneral Clauses Act, 1897 — Section 3Motor Vehicles Act, 1988 — Section 165
High Courts30 Sept 1991
Munindra Basumatary for and on behalf of Manganada Daimary and Jadav Daimary Vs State of Arunachal Pradesh
Gauhati High Court · (1991) 2 GLR 428
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 157(1), 159Penal Code, 1860 (IPC) — Section 120B, 323, 334, 34, 342
High Courts27 Sept 1991
Mrs. Neeli Mazumdar Vs State of Assam
Gauhati High Court · (1991) 2 GLR 295
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 147, 333, 342, 418, 420
High Courts26 Sept 1991
Khargeswar Talukdar Vs The State of Assam and Others
Gauhati High Court · (1991) 2 GLR 475
High Courts26 Sept 1991Allowed
Md. Abdul Awal Vs The Deputy Commissioner and Others
Gauhati High Court · (1991) 2 GLR 477
Constitution of India, 1950 — Article 14
High Courts25 Sept 1991
Jogeshwar Doley Vs State of Assam and Others
Gauhati High Court · (1992) 1 GLR 134
Constitution of India, 1950 — Article 226
High Courts24 Sept 1991Allowed
Aristo Printers Pvt. Ltd. Vs Purbanchal Erade Centre, Guwahati
Gauhati High Court · AIR 1992 Guw 81
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Negotiable Instruments Act, 1881 (NI) — Section 138Specific Relief Act, 1963 — Section 41
High Courts23 Sept 1991
Ramapada Choudhury Vs Secretary to the Govt. of Meghalaya, P.W.D. (R and B) and Others
Gauhati High Court · (1991) 2 GLR 299
High Courts21 Sept 1991
Premier Enterprises and Others Vs The State of Meghalaya and Others
Gauhati High Court · AIR 1992 Guw 98
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 80, 80(1)
High Courts19 Sept 1991
Suruz Ahmed Vs State of Assam
Gauhati High Court · (1992) 1 GLR 69
Assam Co-operative Societies Act, 1949 — Section 31(3)
High Courts19 Sept 1991Dismissed
Santosh Kumar Roy Vs The Assam Agricultural University and Others
Gauhati High Court · (1992) 1 GLR 112
High Courts12 Sept 1991
Shri Joyanta Borbora Vs The State of Assam and Others
Gauhati High Court · (1992) CriLJ 2147
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4, 5
High Courts11 Sept 1991Allowed
Sailesh Chandra Dey Vs Labour Court and Another
Gauhati High Court · (1992) 2 LLJ 623
Industrial Disputes Act, 1947 — Section 2, 2(2), 33C(2)
High Courts09 Sept 1991Allowed
Soumyndra Narain Chowdhury Vs State
Gauhati High Court · (1992) CriLJ 1472
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 306Essential Commodities Act, 1955 — Section 6, 7
High Courts08 Sept 1991Allowed
Ph. Nandakumar Sharma Vs The Board of Secondary Education and Others
Gauhati High Court · (1991) 2 GLR 371
Constitution of India, 1950 — Article 226
High Courts06 Sept 1991
Bimal Roy ; Faizur Rahman ; Pancham Bali Basfer ; Biju Deb : Harendra Chakaraborty Vs Food Corporation of India
Gauhati High Court · (1991) 2 GLJ 337 : (1992) 1 GLR 78
Administrative Tribunals Act, 1985 — Section 14(i)(b), 14(i)(b)