High Courts23 Jan 1991
Assam State Transport Corporation Vs Sri Dhirendra Chandra Das Choudhury
Gauhati High Court · (1991) 2 ACC 60
North Eastern Areas (Reorganisation) Act, 1971 — Section 56(1)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,067 of 1,245
High Courts22 Jan 1991
P.G. Agarwal, District and Sessions Judge Vs L.M. Tamuly, ACS, Additional District Magistrate
Gauhati High Court · (1991) 2 GLR 224
Criminal Procedure Code, 1973 (CrPC) — Section 10(2), 10(3), 107, 144, 397Police Act, 1861 — Section 29
High Courts22 Jan 1991
Union of India Vs Sukesh Chandra Chakraborty
Gauhati High Court · (1991) 1 GLJ 136
Administrative Tribunals Act, 1985 — Section 14(1), 14(1), 29, 29
High Courts22 Jan 1991
Sheikh Mohammad Alam Vs Md. Afajuddin Ahmed
Gauhati High Court · (1991) 2 GLR 78
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 432, 451, 452Specific Relief Act, 1963 — Section 43
High Courts15 Jan 1991
Hemanti Bala Barua and 11 Others Vs State of Assam and Ors.
Gauhati High Court · (1993) 1 GLJ 278
High Courts10 Jan 1991
Makaddas Ali; Aftab Ali Vs Joy Shree Tea and Industries Ltd.
Gauhati High Court · (1991) 1 GLJ 214
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 2(e), 2(e), 66, 66
High Courts08 Jan 1991Dismissed
Musst. Jarina Khatun Vs State of Assam
Gauhati High Court · (1992) CriLJ 733
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
High Courts08 Jan 1991
Umesh Chandra Chakravarty Vs United Bank of India
Gauhati High Court · (1991) 1 GLJ 150 : (1991) 1 GLR 223
Contract Act, 1872 — Section 25(3), 25(3)Limitation Act, 1963 — Section 18, 18
High Courts07 Jan 1991
State of Assam Vs Prasenjit Narzary
Gauhati High Court · (1991) 1 GLJ 176 : (1991) 1 GLR 106
Criminal Procedure Code, 1973 — Section 10(3)Criminal Procedure Code, 1973 (CrPC) — Section 10(3)
High Courts03 Jan 1991
Nripendra Namasudra Vs State of Assam
Gauhati High Court · (1991) 1 GLJ 125
Criminal Procedure Code, 1973 — Section 154Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 11, 11
High Courts03 Jan 1991Dismissed
Shillong Municipal Board Vs Shri Bhagirath Yadav
Gauhati High Court · (1992) CriLJ 3564
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 190, 4(2), 5Meghalaya Municipality Act, 1957 — Section 10, 158, 177(1), 298, 299
High Courts02 Jan 1991
Deepanjan Guha Vs Rajesh Gupta and Others
Gauhati High Court · (1992) CriLJ 1375
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2AContempt of Courts (Gauhati High Court) Rules, 1977 — Rule 3(1), 5, 5(1), 9Contempt of Courts Act, 1971 — Section 12, 14
High Courts02 Jan 1991
Rakesh Goyal Vs Nanak Chandra Agarwal and Others
Gauhati High Court · (1991) 1 ACC 632
Motor Vehicles Act, 1988 — Section 217
High Courts02 Jan 1991
Rameswar Chaudhury Vs Ram Niranjan Mour
Gauhati High Court · (1991) 2 GLJ 62
Assam Urban Areas Rent Control Act, 1972 — Section 5, 5Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115
High Courts02 Jan 1991
Union of India Vs Barthakur Industries and Agencies
Gauhati High Court · (1991) 2 GLJ 159
Arbitration Act, 1940 — Section 32, 32, 33, 33
High Courts21 Dec 1990
Narattam Das Vs MD.Masadar Ali Barbhuiya
Gauhati High Court · (1991) 1 GLJ 113 : (1991) 1 GLR 197
Evidence Act, 1872 — Section 74(2), 74(2), 77, 77
High Courts21 Dec 1990Dismissed
Prafulla Chandra Goswami on his death his legal heirs Smt. Gouri Prova Goswami and Others Vs Natun Ashomia (P) LTD.
Gauhati High Court · (1991) 2 GLR 281
Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 4Assam State Acquisition of Lands Belonging to Religious or Charitable Institution of Public Nature Act, 1959 — Section 15, 16, 16(1), 16(3), 2Constitution of India, 1950 — Article 226
High Courts20 Dec 1990
Bhuban Valley Tea Company Vs Kulendra Kumar Kar
Gauhati High Court · (1991) 2 GLJ 415
Assam Plantation Labour Rules, 1956 — Rule 66(1)(iii), 66(1)(iii)
High Courts20 Dec 1990
Roop Singh Sandhu Vs Union of India
Gauhati High Court · (1991) 1 GLJ 30 : (1991) 1 GLR 151
Constitution of India, 1950 — Article 226, 226