High Courts15 Dec 1989Allowed
Construction and Supply Company Vs Union of India (UOI)
Gauhati High Court · (1990) 1 GLR 179
Arbitration Act, 1940 — Section 17, 28(1), 28(1)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,080 of 1,245
High Courts15 Dec 1989
J.S.Sarwang and Co. Vs Union of India
Gauhati High Court · (1989) 1 GLJ 203
Arbitration Act, 1940 — Clause 3, Clause 3
High Courts12 Dec 1989Allowed
Masaddar Ali and Another Vs State of Assam
Gauhati High Court · (1990) CriLJ 1333
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Dec 1989
Longna Chahlee Konyak Vs State of Nagaland
Gauhati High Court · (1990) 1 GLJ 408
Constitution of India, 1950 — Article 39A, 39ACriminal Procedure Code, 1973 — Section 207, 227Criminal Procedure Code, 1973 (CrPC) — Section 207, 227
High Courts08 Dec 1989Allowed
Manager, Bharat Refractories Ltd. Vs Dr. Sandar Son Dkhar
Gauhati High Court · (1990) 2 GLR 29
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts06 Dec 1989Allowed
Sri Idris Bhai Vs Sri Binod Kherkhetari
Gauhati High Court · (1990) 1 GLR 438
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 179, 401Penal Code, 1860 (IPC) — Section 417, 420
High Courts06 Dec 1989Partly Allowed
Saikhom Ningthem Singh Vs Saikhom Gauramani Singh and Others
Gauhati High Court · AIR 1991 Guw 37
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 65
High Courts05 Dec 1989Allowed
Monoranjan Chakraborty Vs State of Tripura and Another
Gauhati High Court · (1991) 81 STC 291
Constitution of India, 1950 — Article 14, 19(1), 21Tripura Sales Tax Act, 1976 — Section 20, 20(1), 21, 21(2)
High Courts05 Dec 1989
Oriental Fire and Genl. Ins. Co. Ltd. Vs Ratna Bahadur Chetri and Others
Gauhati High Court · (1991) ACJ 967
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts01 Dec 1989
Abdul Fazal Vs Assam Administrative Tribunal
Gauhati High Court · (1990) 1 GLJ 108
Assam Engineering (Irrigation Department) Service Rules, 1978 — Rule 13(5), 13(5)
High Courts30 Nov 1989Dismissed
Employees'' State Insurance Corporation and Others Vs Tribune Press and Others
Gauhati High Court · (1990) 1 GLR 115
Employees State Insurance (Central) Rules, 1950 — Rule 31AEmployees State Insurance Act, 1948 — Section 39, 40, 45B, 75, 81B
High Courts30 Nov 1989
Suren Chandra Das Vs Tezpur Municipal Board
Gauhati High Court · (1990) 1 GLJ 66
High Courts30 Nov 1989
Shri Mihir Kanti Bose Vs The State of Assam
Gauhati High Court · (1990) 1 GLR 392
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts30 Nov 1989
Probodh Kumar Dihingia Vs Assam Tea Corporation Ltd.
Gauhati High Court · (1990) 1 GLJ 129
Assam Tea Corporation Limited Service Regulations, 1982 — Regulation 126, 126, 137, 137
High Courts29 Nov 1989
Management of Indian Oil Corporation (Assam Oil Division), Digboi Vs State of Assam
Gauhati High Court · (1989) 2 GLJ 444
Industrial Disputes Act, 1947 — Section 2(a), 2(a)
High Courts29 Nov 1989
Nareswar Konwar Vs Union of India
Gauhati High Court · (1990) 1 GLJ 112
Industrial Disputes Act, 1947 — Section 12(5), 12(5)
High Courts28 Nov 1989Allowed
Pheonix Automobile Sales and Service (P) Limited Vs Ganeshdas Ramgopal and Others
Gauhati High Court · (1990) 1 GLR 132
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), Order 21 Rule 2, Order 21 Rule 2(1), Order 21 Rule 2(2), 151Limitation Act, 1963 — Article 125
High Courts27 Nov 1989Allowed
The Collector of Kamrup Vs Harendra Nath Phukan
Gauhati High Court · (1990) 2 GLR 161
Land Acquisition Act, 1894 — Section 11, 16, 17, 17(4), 18
High Courts27 Nov 1989
Assam State Transport Corporation Vs Atul Chandra Goswami
Gauhati High Court · (1990) 2 ACC 49 : (1990) 1 ACC 534