COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,063 of 1,245

High Courts06 Jun 1991Allowed

Shri Sampatmall Jain Vs The State of Assam

Gauhati High Court · (1992) CriLJ 919

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 156, 157, 157(1), 159Penal Code, 1860 (IPC) — Section 143, 336, 338, 343, 353

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High Courts06 Jun 1991Dismissed

Pujiba Tangkhul Vs Ganguirung Kubuini and Others

Gauhati High Court · AIR 1992 Guw 66

Evidence Act, 1872 — Section 103, 74

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High Courts06 Jun 1991Allowed

Shri Subhas Chandra Agarwalla Vs Smt. Golabi Devi Agarwalla

Gauhati High Court · AIR 1992 Guw 20

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 23, Order 18 Rule 3A, 115

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High Courts06 Jun 1991Allowed

Md. Fazir Ali Vs State of Assam and Another

Gauhati High Court · (1991) 2 GLR 35

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 385, 505Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4

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High Courts30 May 1991Allowed

Sudhangsu Kumar Deb and Others Vs Surendra Gosai

Gauhati High Court · (1991) 2 GLR 502

Limitation Act, 1963 — Article 139Transfer of Property Act, 1882 — Section 116

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High Courts29 May 1991Allowed

Nawab Burul Islam and Others Vs Khagaru Sekh and Others

Gauhati High Court · (1991) 2 GLR 153

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2A, Order 41 Rule 27, 151, 47Specific Relief Act, 1963 — Section 39

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High Courts27 May 1991

Commissioner of Wealth-tax Vs Harendra Prasad Singh and Another

Gauhati High Court · (1991) 191 ITR 387

Wealth Tax Act, 1957 — Section 5(1)

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High Courts25 May 1991

Commissioner of Income Tax Vs United Brothers

Gauhati High Court · (1992) 106 CTR 100 : (1991) 191 ITR 394

Income Tax Act, 1961 — Section 184, 186

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High Courts25 May 1991

Prafulla Gogoi Vs Tuleswari Konwar

Gauhati High Court · (1991) 2 GLJ 199

Limitation Act, 1963 — Article 65, 65

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High Courts15 May 1991

Biraj Chandra Mazumdar Vs State of Assam and Others

Gauhati High Court · (1991) 2 GLR 177

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409

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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)

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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

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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

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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

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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

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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

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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)

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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)

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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

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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

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