High Courts07 Jun 1990
Abdul Baquee Choudhury Vs State of Assam
Gauhati High Court · (1990) 2 GLJ 18 : (1991) 1 GLR 269
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,075 of 1,245
High Courts07 Jun 1990Partly Allowed
Gouranga Chandra Paul Vs Bijoy Krishna Paul and Others
Gauhati High Court · AIR 1991 Guw 77
Arbitration Act, 1940 — Section 30, 34
High Courts02 Jun 1990Dismissed
Hindustan Ciba Geigy Limited Vs Bharat Woodworks Private Limited
Gauhati High Court · (1990) 2 GLR 164
Companies Act, 1956 — Section 434(1)
High Courts02 Jun 1990Allowed
Kameswar Brahma and Others Vs Collector of Goalpara, Kokrajahar
Gauhati High Court · AIR 1991 Guw 23
Land Acquisition Act, 1894 — Section 28
High Courts01 Jun 1990
Ronica Nagpal Baruah Vs State of Assam
Gauhati High Court · (1991) 1 GLJ 8 : (1992) 1 GLR 194
High Courts01 Jun 1990Dismissed
Paresh Chandra Das Vs Ramani Mohan Chakravorty
Gauhati High Court · (1990) 06 GAU CK 0018
Transfer of Property Act, 1882 — Section 51A, 53A
High Courts01 Jun 1990
Ronica Nag Pal Baruah Vs State of Assam & Others
Gauhati High Court · (1992) 1 GLR 194
High Courts31 May 1990Allowed
Dr. Prasanta Kumar Saws Vs The State of Assam and Others
Gauhati High Court · (1992) 1 GLR 246
High Courts30 May 1990Dismissed
Haji Arshad Ali Vs Md. Samsuddin and Another
Gauhati High Court · (1990) 05 GAU CK 0011
High Courts28 May 1990
Subhas Chandra Paul Vs State of Tripura
Gauhati High Court · (1990) 1 GLJ 521 : (1991) 1 GLR 332
Tripura Sales Tax Act, 1976 — Section 12(1), 12(1), 9(3), 9(3)
High Courts28 May 1990Allowed
Electrical Cables and Conductors Vs State of Tripura and Others
Gauhati High Court · (1991) 81 STC 216
Tripura Sales Tax Act, 1976 — Section 10, 9(4)
High Courts23 May 1990Allowed
Biswajit Sinha and Another Vs Dibrugarh University and Others
Gauhati High Court · AIR 1991 Guw 27
Constitution of India, 1950 — Article 14, 226Dibrugarh University Act, 1965 — Section 18Dibrugarh University Teachers Service Condition Ordinance, 1974 — Article 5, 5(4)(b)
High Courts22 May 1990Dismissed
Sagarmal Bhura Vs The State of Assam and Another
Gauhati High Court · (1990) 2 GLR 166
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 26
High Courts22 May 1990Allowed
Sankar Trading Vs The State of Tripura and Others
Gauhati High Court · (1990) 2 GLR 169
Tripura Sales Tax Act, 1976 — Section 9(2)
High Courts21 May 1990
Steel Authority of India Limited Vs Ashok Industries
Gauhati High Court · (1990) 2 GLJ 222 : (1992) 1 GLR 32
Civil Procedure Code, 1908 — Order 13 Rule 1, Order 8 Rule 1Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 8 Rule 1
High Courts21 May 1990Allowed
Bhagabati Bhandar Vs The State of Tripura and Others
Gauhati High Court · (1990) 2 GLR 88
Tripura Sales Tax Act, 1976 — Section 9(3)
High Courts21 May 1990Allowed
Khanindra Chandra Das Vs Smt. Kusum Das
Gauhati High Court · AIR 1991 Guw 54 : (1991) 1 DMC 176
Hindu Marriage Act, 1955 — Section 13(1), 24, 26, 28
High Courts21 May 1990
Tapan Sarkar Vs Sukpila Boro
Gauhati High Court · (1990) 2 GLJ 231
Civil Procedure Code, 1908 — Order 21 Rule 101Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101
High Courts18 May 1990
Assam State Transport Corporation Vs Smt. Kamurun Nessa Mazumdar and Others
Gauhati High Court · (1990) 2 ACC 611
Motor Vehicles Act, 1988 — Section 171
High Courts18 May 1990Dismissed
Assam State Transport Corporation Vs Kamurun Nessa Mazumdar and Others
Gauhati High Court · (1991) ACJ 464
Motor Vehicles Act, 1988 — Section 171