Civil Procedure Code, 1908 (CPC) — Section 9Manipur Autonomous District Councils (Election of Members) Rules, 1972 — Rule 94, 99Representation of the People Act, 1951 — Section 160, 161, 161(2), 162, 163

Read judgment

High Courts20 Feb 1990Allowed

Balindra Nath Kakaty and Others Vs Beharilal Agarwalla and Others

Gauhati High Court · (1990) 2 GLR 416

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80, 80(1), 80(2), 80(3)

Read judgment

High Courts16 Feb 1990Allowed

Nitai Singha Vs State of Assam

Gauhati High Court · (1990) CriLJ 2385

Explosive Substances Act, 1908 — Section 5

Read judgment

High Courts13 Feb 1990

Md. Sahabuddin Vs State of Assam and Others

Gauhati High Court · (1990) 1 GLR 276

Read judgment

High Courts09 Feb 1990Allowed

Nagaraj Chhajar Vs Soma Priya Ghosh and Others

Gauhati High Court · (1991) ACJ 1041

Motor Vehicles Act, 1939 — Section 95, 95(2)

Read judgment

High Courts09 Feb 1990

State of Assam Vs Rabindra Chakravarty

Gauhati High Court · (1990) 1 GLJ 383

Prevention of Food Adulteration Act, 1954 — Section 13, 13, 20, 20, 20A

Read judgment

High Courts07 Feb 1990Dismissed

Md. Afsar Ali Khan Vs Mustt. Subia @ Sahida Khatun

Gauhati High Court · (1991) 2 DMC 559

Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts06 Feb 1990Allowed

The State of Assam Vs Paban Kr. Agarwalla and Another

Gauhati High Court · (1990) 2 GLR 345

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 17, 17(1), 20Prevention of Food Adulteration Rules, 1955 — Rule 17, 18

Read judgment

High Courts06 Feb 1990Dismissed

Chand Mia Vs State of Assam

Gauhati High Court · (1990) CriLJ 2387

Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts01 Feb 1990Allowed

K.S. Vohra Vs Director General of Border Security Force

Gauhati High Court · (1992) 2 LLJ 705

Border Security Force Act, 1968 — Section 30Constitution of India, 1950 — Article 311

Read judgment

High Courts23 Jan 1990Dismissed

Sriprakash Steel Industries Vs Ramapada Chaterjee and Another

Gauhati High Court · (1990) 2 GLR 430

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 8 Rule 6APatents Act, 1970 — Section 104, 105, 105(1), 106, 106(1)Specific Relief Act, 1963 — Section 41

Read judgment

High Courts19 Jan 1990

Msstt. Manjura Begum Vs Abdullah Sekh

Gauhati High Court · (1991) 2 DMC 40

Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts19 Jan 1990Allowed

Sri Basudev Biswas and Another Vs Sri Amit Kumar Ghosh and Others

Gauhati High Court · (1990) 1 GLR 440

Read judgment

High Courts19 Jan 1990Allowed

Khitish Chandra Nandi Vs Chaturbhuj Thapa and Others

Gauhati High Court · (1990) 2 GLR 25

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 6, Order 9 Rule 8, Order 9 Rule 9

Read judgment