High Courts18 Jul 1991
Manohar Lal Ray Vs Union of India
Gauhati High Court · (1991) 2 GLJ 155 : (1992) 2 GLR 337
Constitution of India, 1950 — Article 226, 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,062 of 1,245
High Courts18 Jul 1991
Umesh Borgohain Vs Indian Drugs and Pharmaceuticals Ltd.
Gauhati High Court · (1991) 2 GLJ 164
Constitution of India, 1950 — Article 226, 226
High Courts15 Jul 1991Allowed
B. Purchiba Ao Vs R.K. Atoshe Sema and Others
Gauhati High Court · (1992) CriLJ 1420
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 208, 482Penal Code, 1860 (IPC) — Section 408, 409, 420, 467
High Courts06 Jul 1991
Ramesh Kumar Jain Vs K.C.Gogoi, Sadar Munsiff, Guwahati
Gauhati High Court · (1991) 2 GLJ 150 : (1992) 1 GLR 73
Contempt of Courts Act, 1971 — Section 15, 15
High Courts04 Jul 1991Allowed
Mehboob Rahman Vs State of Mizoram and Others
Gauhati High Court · (1991) 2 GLR 482
Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4, 4(1), 4(2), 4(4)
High Courts03 Jul 1991
Chozhulu Kikhi Vs State of Nagaland
Gauhati High Court · (1991) 2 GLJ 142
Constitution of India, 1950 — Article 226, 226, 309, 309Nagaland Social Security and Welfare Services Rules, 1982 — Rule 5, 5, 6(4), 6(4)
High Courts02 Jul 1991Allowed
Sarat Kumar Neog Vs State of Assam and Others
Gauhati High Court · (1992) 1 GLR 152
Assam Municipal Act, 1956 — Section 148(2), 148(3), 299Assam Sale of Pounds and Markets by Municipal Boards and Town Committees Rules — Rule 2Constitution of India, 1950 — Article 226
High Courts02 Jul 1991
Administrative Commandant, Station Headquarters, Shillong Vs U.Horju Roy
Gauhati High Court · (1991) 2 GLJ 124
Criminal Procedure Code, 1973 — Section 166, 197, 482Criminal Procedure Code, 1973 (CrPC) — Section 166, 197, 482Penal Code, 1860 — Section 148, 166, 306, 427, 447
High Courts02 Jul 1991Allowed
Noble Sales Agency Vs State of Assam and Others
Gauhati High Court · AIR 1992 Guw 46
Constitution of India, 1950 — Article 14, 299
High Courts26 Jun 1991
Rakesh Sinha (Civil Rule No.660 of 1991); Nalini Kanta Dutta (Civil Rule No.1096 of 1991) Vs State of Assam
Gauhati High Court · (1991) 2 GLJ 47
Assam Ministerial District Establishment Service Rules, 1967 — Rule 6(5), 6(5)
High Courts24 Jun 1991
Bihar Timung Vs Union of India (UOI) and Others
Gauhati High Court · (1991) 2 GLR 347
Penal Code, 1860 (IPC) — Section 302
High Courts24 Jun 1991
Raj International ; Assam Financial Corporation Vs Prakash Jute Industries (P) Limited
Gauhati High Court · (1991) 2 GLJ 519 : (1993) GLR 277 Supp
Civil Procedure Code, 1908 — Order 21 Rule 61, Order 21 Rule 65, Order 21 Rule 77, Order 21 Rule 78, 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 61, Order 21 Rule 65, Order 21 Rule 77, Order 21 Rule 78, 47
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)
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
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
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)
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
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
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
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)