High Courts29 Aug 1990Dismissed
Sen Bricks Vs State of Tripura and Others
Gauhati High Court · (1991) 81 STC 438
Constitution of India, 1950 — Article 226Tripura Sales Tax Act, 1976 — Section 2
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,071 of 1,245
High Courts29 Aug 1990Allowed
Shew Chander Mathu and Another Vs State of Assam and Another
Gauhati High Court · (1992) CriLJ 1022
Prevention of Food Adulteration Act, 1954 — Section 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 14, 16
High Courts29 Aug 1990
Commissioner of Income Tax Vs Nabadwip Chandra Dey
Gauhati High Court · (1991) 190 ITR 133
Income Tax Act, 1961 — Section 147, 256(1), 68, 69
High Courts29 Aug 1990
Commissioner of Income Tax Vs Rajmohan Saha and Others
Gauhati High Court · (1991) 190 ITR 236
Income Tax Act, 1961 — Section 184, 184(1), 185Income Tax Rules, 1962 — Rule 22
High Courts27 Aug 1990Allowed
Sudhir Sarkar Vs State of Tripura
Gauhati High Court · (1992) CriLJ 13
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts27 Aug 1990
J.Kapathianga Vs State of Mizoram and Another
Gauhati High Court · (1991) 1 GLR 226
Constitution of India, 1950 — Article 226, 226
High Courts23 Aug 1990
Assam Oil Company Limited Vs Commissioner of Taxes
Gauhati High Court · (1991) 81 STC 37
Central Sales Tax Act, 1956 — Section 2
High Courts23 Aug 1990
Phukan Ch.Bayan Vs Paresh Ch.Das & Others
Gauhati High Court · (1991) 1 GLR 301
Civil Procedure Code, 1908 — Order 22 Rule 3(2)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3(2)
High Courts23 Aug 1990
Haridhar Upadhaya Vs Jitendra Lal Roy and Ors.
Gauhati High Court · (1990) 2 GLJ 266
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 50, 50, 50(b), 50(b), 8, 8
High Courts21 Aug 1990
Mutum Nilamani Singh Vs Takhelmayum Ningol Sadopam Ongbi Khomdonbi Devi
Gauhati High Court · (1991) 2 GLJ 68
Hindu Adoptions and Maintenance Act, 1956 — Section 7, 7, 9(2), 9(2)Specific Relief Act, 1963 — Section 34, 34
High Courts21 Aug 1990
Metal Stores Vs Commissioner of Income Tax
Gauhati High Court · (1990) 186 ITR 612
Income Tax Act, 1961 — Section 271(1)
High Courts20 Aug 1990
Nengtipla Laleng; Ch.Bilashini Devi; Th.Ibecha Devi; L.Kesho Singh; Basi Haokip; M.Kiranbala Devi; Neikhokin; Th.Brajagopal Singh; T.Henia Phozne Vs State of Manipur
Gauhati High Court · (1990) 2 GLJ 303 : (1991) 1 GLR 145
Fundamental Rules — Rule 9(19), 9(19)
High Courts20 Aug 1990
Hazi Abdul Khaleque Vs Mustt. Samsun Nehar
Gauhati High Court · (1991) CriLJ 1843 : (1991) 1 DMC 29
Criminal Procedure Code, 1973 (CrPC) — Section 188, 421, 431
High Courts20 Aug 1990Allowed
Md. Jainulabdin alias Nahamacha and etc. Vs State of Manipur and etc.
Gauhati High Court · (1991) CriLJ 696
Constitution of India, 1950 — Article 148(5)Criminal Procedure Code, 1973 (CrPC) — Section 42Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 37, 41, 41(2), 42
High Courts20 Aug 1990Dismissed
Ningom and Others Vs Samjamang, Chief
Gauhati High Court · (1990) 2 GLR 331
Constitution of India, 1950 — Article 342Evidence Act, 1872 — Section 57
High Courts17 Aug 1990
Uman Sing Gurung and Another Vs Seva Ram Dutta and Others
Gauhati High Court · (1992) 1 ACC 442
High Courts17 Aug 1990
Frontier Engineering (Prestressed Concrete) Pvt. Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1990) 89 CTR 191 : (1991) 191 ITR 416
Income Tax Rules, 1962 — Rule 5
High Courts17 Aug 1990
Uman Singh Gurung and Another Vs Seva Ram Dutta and Others
Gauhati High Court · (1991) ACJ 1030