High Courts18 May 1990Dismissed
Umesh Chandra Lahkar Vs Siba Ram Deka and Others
Gauhati High Court · (1990) 2 GLR 189
Assam Urban Areas Rent Control Act, 1972 — Section 5(1)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,076 of 1,245
High Courts16 May 1990Dismissed
Asman Ali Laskar alias Jamir Uddin Vs Forjan Ali Barbhuiya
Gauhati High Court · AIR 1991 Guw 58
Transfer of Property Act, 1882 — Section 106
High Courts14 May 1990Allowed
Smt. Minakshi Sarma, Smt. Jolly Talukdar and Gazi Naseem Ahmed Vs Shri P.R. Deka, Member Secretary, Selection Board for Admission to MBBS/BDS Courses and Others
Gauhati High Court · (1990) 2 GLR 64
Constitution of India, 1950 — Article 12, 15, 16, 309Medical Colleges Rules, 1989 — Rule 8
High Courts11 May 1990
Mayanglambam Achou Singh Vs Smt. Ningthoujam Ongbi Rashi Devi and Another
Gauhati High Court · (1991) 2 GLR 142
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 200, 202(1), 202(2)Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 May 1990Dismissed
Dulu Gogoi and Others Vs State of Assam
Gauhati High Court · (1991) CriLJ 199
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts04 May 1990
Assam Biscuit Manufacturing Co. Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1990) 185 ITR 535
Income Tax Act, 1961 — Section 144B, 256(1), 32(1)
High Courts30 Apr 1990
Quinton Memoriral Hall Trust Vs Special Commissioner and Special Secretary To The Government of Meghalaya
Gauhati High Court · (1991) 2 GLJ 308
Land Acquisition Act, 1894 — Section 11A, 11A
High Courts23 Apr 1990Allowed
Prem Singh Vs The Union of India (UOI) and Others
Gauhati High Court · (1990) 2 GLR 297
Constitution of India, 1950 — Article 14, 16, 226
High Courts23 Apr 1990Allowed
Shri Ghana Kanta Lahan Vs The State of Assam and Others
Gauhati High Court · (1990) 2 GLR 105
Assam Settlement of Forest Coupes and Mahals by Tender System Rules, 1967 — Rule 14, 15, 16, 17, 6Constitution of India, 1950 — Article 226Public Demands Recovery Act — Section 7
High Courts16 Apr 1990
Athokpam Ningol Leishangthem Ongbi Mangi Devi Vs Athokpam Ningol Chonjon Devi
Gauhati High Court · (1991) 2 GLJ 235
Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100
High Courts14 Apr 1990Allowed
Sushil Kumar Ghosh Vs The State of Assam and Others
Gauhati High Court · (1990) 2 GLR 95
Assam Engineering (Flood Control Department) Service Rules, 1981 — Rule 13(2), 13(4), 13(5)Constitution of India, 1950 — Article 226
High Courts11 Apr 1990
Sushma Devi Das Vs Ashutosh Das
Gauhati High Court · (1990) 2 GLJ 47
Criminal Procedure Code, 1973 — Section 145Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts06 Apr 1990Allowed
Frontier Motor Car Co. (P) Ltd. Vs Regional Director, ESIC
Gauhati High Court · (1990) 04 GAU CK 0015
Employees State Insurance Act, 1948 — Section 2(9)
High Courts06 Apr 1990Dismissed
The Union of India (UOI) Vs D.S. Narula and Co.
Gauhati High Court · AIR 1992 Guw 13
Arbitration Act, 1940 — Section 16, 17, 30, 39Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts04 Apr 1990Dismissed
The State of Assam Vs Sri Nath Mal Goenka and Another
Gauhati High Court · (1990) 2 GLR 33
Prevention of Food Adulteration Act, 1954 — Section 12, 13(2), 13(5), 16, 17Prevention of Food Adulteration Rules, 1955 — Rule 16, 7, 7(3)
High Courts04 Apr 1990Dismissed
The State of Assam Vs Sri Sumermal Jain
Gauhati High Court · (1990) 2 GLR 99
Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(2), 10(4), 10(6)Prevention of Food Adulteration Rules, 1955 — Rule 7(1), 7(2), 7(3)
High Courts03 Apr 1990Allowed
Rafiq Islam Vs United India Insurance Co. Ltd. and Others
Gauhati High Court · (1992) ACJ 51
High Courts03 Apr 1990
Narendra Nath Hazarika Vs Lokeswar Gogoi
Gauhati High Court · (1990) 2 GLJ 338
High Courts03 Apr 1990Dismissed
Smt. Sneha Rani Deb Vs Sri Aswini Kumar Deb and Others
Gauhati High Court · (1990) 1 GLR 395
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Lunacy Act, 1912 — Section 37, 62