High Courts23 Oct 1990
Anar Ali Laskar Vs Abdul Hamid
Gauhati High Court · (1990) 2 GLJ 507 : (1991) 1 GLR 361
Registration Act, 1908 — Section 17, 17Specific Relief Act, 1963 — Section 16(3), 16(3), 16(c) Expl.(i), 16(c) Expl.(i)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,070 of 1,245
High Courts22 Oct 1990Allowed
On The Death of Ambika Prasad Ram his heirs Smt Ramdasi Devi and Others Vs Shri Motilal Jain and Another
Gauhati High Court · (1991) 2 GLR 195
Evidence Act, 1872 — Section 45Specific Relief Act, 1963 — Section 16
High Courts22 Oct 1990
Tarasankar Chakravarty Vs Union of India
Gauhati High Court · (1991) 1 GLJ 114 : (1991) 1 GLR 43
Civil Procedure Code, 1908 — Section 9Civil Procedure Code, 1908 (CPC) — Section 9
High Courts22 Oct 1990Dismissed
On the death of Mazid Ali (the plaintiff) his legal heirs Mustt. Maimuna Begum and Others Vs Sri Lakshman Rabidas and Others
Gauhati High Court · AIR 1992 Guw 91
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 107, 115, 21, 21(2)Suits Valuation Act, 1887 — Section 11
High Courts22 Oct 1990
Employees State Insurance Corporation, Gauhati, Assam Vs Johar Floors, Gauhati
Gauhati High Court · (1990) 2 GLJ 493 : (1991) 1 GLR 86
Employees State Insurance Act, 1948 — Section 82(2), 82(2)
High Courts22 Oct 1990
Jagat Narayan Thakur Vs Birendra Hati Baruah
Gauhati High Court · (1990) 2 GLJ 436 : (1992) 1 GLR 317
Registration Act, 1908 — Section 28, 28
High Courts22 Oct 1990
Oriental Fire and General Insurance Company Limited Vs J.Thomas and Company
Gauhati High Court · (1990) 2 GLJ 502
Civil Procedure Code, 1908 — Order 41 Rule 4Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4
High Courts20 Oct 1990Allowed
Shri Sariful Hussain Vs The State of Assam
Gauhati High Court · (1991) CriLJ 3154
Assam Police Manual — Rule 92Police Act, 1861 — Section 22, 29, 42
High Courts04 Oct 1990Dismissed
Ningthoujam Govinda Singh Vs State of Manipur and Others
Gauhati High Court · (1991) 2 GLR 265
Constitution of India, 1950 — Article 226, 341
High Courts17 Sept 1990
Assam Frontier Tea Ltd. and Another Vs Union of India (UOI) and Others
Gauhati High Court · (1991) 190 ITR 361
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 40A(10), 40A(11), 40A(9)
High Courts17 Sept 1990Allowed
Abdul Mannan and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1991) 2 GLR 94
Citizenship Act, 1955 — Section 3Civil Procedure Code, 1908 (CPC) — Section 80
High Courts17 Sept 1990
Jokai India Limited ; Bazaloni Tea Co.Ltd Vs State of Assam
Gauhati High Court · (1990) 2 GLJ 342
Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 17(1), 17(1), 17(3), 17(3)Constitution of India, 1950 — Article 226, 226
High Courts13 Sept 1990
Purbanchal Road Service Vs The State
Gauhati High Court · (1991) CriLJ 2798
Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 401, 451, 457Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1988 — Section 5(2)
High Courts10 Sept 1990
Anil Kumar Tiwari Vs State of Manipur
Gauhati High Court · (1990) 2 GLJ 448 : (1991) 1 GLR 248
Central Civil Services (Temporary Services) Rules, 1965 — Rule 5, 5Constitution of India, 1950 — Article 311, 311
High Courts07 Sept 1990
Pada Acharjee Vs Hari Pada Acharjee and Ors.
Gauhati High Court · (1991) 1 GLR 157
Civil Procedure Code, 1908 — Order 8 Rule 10Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10
High Courts07 Sept 1990
Pada Acharjee Vs Haripada Acharjee
Gauhati High Court · (1991) 1 GLJ 246
Civil Procedure Code, 1908 — Order 8 Rule 10Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10
High Courts03 Sept 1990
Nalini Ranjan Borman Vs On The Death of Nadia Chand Borman His Heirs, Smti Basana Bala
Gauhati High Court · (1990) 2 GLJ 521 : (1991) 1 GLR 154
High Courts30 Aug 1990
Haren Barua Vs Lalit Bhuyan
Gauhati High Court · (1990) 2 GLJ 461 : (1991) 1 GLR 255
Assam Urban Areas Rent Control Act, 1972 — Section 5(1)(c), 5(1)(c), 5(1)(e), 5(1)(e)
High Courts29 Aug 1990Dismissed
The State of Assam Vs Rakesh Chandra Paul
Gauhati High Court · (1992) CriLJ 1486
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 44A