High Courts05 May 1991Allowed
Zoii Nath Sarmah and Another Vs State of Assam and Others
Gauhati High Court · (1992) CriLJ 2072
Constitution of India, 1950 — Article 226Terrorist and Disruptive Activities (Prevention) Rules, 1987 — Rule 487
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,064 of 1,245
High Courts02 May 1991
Hiren Brahma Vs State of Assam and Another
Gauhati High Court · (1992) CriLJ 1351
Constitution of India, 1950 — Article 141, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 3, 4
High Courts26 Apr 1991Dismissed
Shri Temjenkaba and Others Vs Shri Temjenwati and Others
Gauhati High Court · AIR 1992 Guw 8
Constitution of India, 1950 — Article 371ALimitation Act, 1963 — Article 30
High Courts25 Apr 1991Allowed
Abdur Rahim Vs The Union of India (UOI) and Others
Gauhati High Court · (1992) 1 GLR 29
Civil Procedure Code, 1908 (CPC) — Section 30(2), 80
High Courts24 Apr 1991Dismissed
Keshav Mohan and Another Vs State of Assam
Gauhati High Court · (1991) 2 GLR 192
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts24 Apr 1991
Mohan Tiwari and Others Vs State of Arunachal Pradesh
Gauhati High Court · (1992) CriLJ 737
Criminal Procedure Code, 1973 (CrPC) — Section 197(1)Penal Code, 1860 (IPC) — Section 409, 418
High Courts11 Apr 1991Allowed
Mahendra Kumar Lohia and Others Vs Sitaram More
Gauhati High Court · (1992) CriLJ 660
Criminal Procedure Code, 1973 (CrPC) — Section 168, 468, 468(2), 469(1), 482Penal Code, 1860 (IPC) — Section 34, 407, 500
High Courts11 Apr 1991
Subrata Gupta Vs Priya Brata Gupta & Ors.
Gauhati High Court · (1993) GLR 17 Supp
Succession Act, 1925 — Section 247, 247
High Courts10 Apr 1991Allowed
Beda Kanta Phukan Vs State of Assam
Gauhati High Court · (1991) 2 GLR 52
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A
High Courts10 Apr 1991Dismissed
Shri Ramo Barman and Others Vs Smt. Dagripriya Kachari and Others
Gauhati High Court · AIR 1992 Guw 72
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), 105, 11
High Courts10 Apr 1991
Mustt Rukshana Begum Vs Rahim Baksh and Another
Gauhati High Court · (1991) 1 GLJ 423
Criminal Procedure Code, 1973 — Section 145, 146Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts08 Apr 1991
Sarat Chandra Das Vs Lakshmi Kanta Goswami
Gauhati High Court · (1991) 2 GLJ 161 : (1992) 1 GLR 148
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 66, 66Civil Procedure Code, 1908 — Section 9Civil Procedure Code, 1908 (CPC) — Section 9
High Courts05 Apr 1991Dismissed
State of Assam Vs Gobinda Chandra Paul
Gauhati High Court · AIR 1991 Guw 104
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, Order 41 Rule 3A, 100, 96Limitation Act, 1963 — Section 5
High Courts05 Apr 1991
Nibaran Bora Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1992 Guw 54
Advocates Act, 1961 — Section 29, 32, 33
High Courts05 Apr 1991
Nagen Sharma Vs Union of India and Ors.
Gauhati High Court · (1991) 1 GLJ 409
Food Corporation of India Staff Regulations, 1971 — Regulation 74, 74
High Courts04 Apr 1991Allowed
Bapuram Dutta and Another Vs Smt. Himeswari Bora and Others
Gauhati High Court · AIR 1992 Guw 4
Civil Procedure Code, 1908 (CPC) — Section 100, 101Limitation Act, 1963 — Article 64, 65
High Courts03 Apr 1991
Commissioner of Income Tax Vs Premchand Jain (Legal representative of late Pannalal Jain)
Gauhati High Court · (1991) 190 ITR 206
Income Tax Act, 1961 — Section 147