High Courts23 Nov 1989Dismissed
Mustt. Sunaban Bewa and Others Vs Shri Manehab Ali Sekh
Gauhati High Court · (1990) 1 GLR 190
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 54A, 66
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,081 of 1,245
High Courts21 Nov 1989Dismissed
Md. Abdul Matlib Vs State of Assam
Gauhati High Court · (1990) CriLJ 2393
Assam Liquor Prohibition Act, 1952 — Section 4Civil Procedure Code Amendment Act, 1974 — Section 293, 293(4), 294, 360
High Courts21 Nov 1989Dismissed
Ahmed Ali Vs State of Assam and Others
Gauhati High Court · (1990) CriLJ 1041
Penal Code, 1860 (IPC) — Section 147, 323, 324, 326, 62
High Courts20 Nov 1989Allowed
Khiteswar Phukan Vs Smt. Sowala Gogoi alias Phukan
Gauhati High Court · AIR 1991 Guw 61 : (1990) 1 DMC 471
Hindu Marriage Act, 1955 — Section 10, 24, 7
High Courts20 Nov 1989Allowed
Atul Gandhia and Another Vs State of Assam
Gauhati High Court · (1990) CriLJ 1049
Criminal Procedure Code, 1973 (CrPC) — Section 162(2), 360Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts17 Nov 1989Allowed
Smti. Purnima Purkayastha Vs Shri Animesh Bhattacharjee and Others
Gauhati High Court · (1990) 1 GLR 403
Assam Land and Revenue Regulation, 1886 — Section 80, 81Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19Forest Act, 1927 — Section 17
High Courts16 Nov 1989Dismissed
Kanchan Kumar Dev Vs State of Assam
Gauhati High Court · (1990) CriLJ 943
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts15 Nov 1989Allowed
Sri Rupeswar Dutta Vs Oil India Ltd. and Others
Gauhati High Court · (1990) 1 GLR 411
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 201, 302
High Courts10 Nov 1989
COMMISSIONER OF INCOME TAX Vs GOURISHANKAR KHATUWAL and BROS.
Gauhati High Court · (1991) 93 CTR 294
High Courts06 Nov 1989
Hanuman Box Agarwalla Vs Girish Chandra Gogoi and Others
Gauhati High Court · (1990) CriLJ 2250
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 167(6), 173(2), 190Penal Code, 1860 (IPC) — Section 323, 34, 447, 448Prevention of Corruption Act, 1947 — Section 5A
High Courts06 Nov 1989Allowed
Anand Traders and Another Vs S.K. Enterprises
Gauhati High Court · (1990) 1 GLR 277
Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20Sales of Goods Act, 1930 — Section 39, 39(1)
High Courts06 Nov 1989Allowed
Arfan Ali Vs Binode Bihari De and Others
Gauhati High Court · (1990) 1 GLR 228
Criminal Procedure Code, 1973 (CrPC) — Section 133, 482
High Courts06 Nov 1989
Golapchand Agarwalla Vs Madanlal Simolia (Agarwalla)
Gauhati High Court · (1990) 1 GLJ 378
Arbitration Act, 1940 — Section 47, 47Civil Procedure Code, 1908 — Order 41 Rule 33, Order 7 Rule 11Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 7 Rule 11
High Courts03 Nov 1989Allowed
Shri Govinda Misra alias Misir Vs Shri Jyotish Chandra Roy and Others
Gauhati High Court · (1990) 1 GLR 57
High Courts03 Nov 1989Allowed
Shri Baransing Bolwary Vs Tura Municipal Board and Others
Gauhati High Court · (1990) 1 GLR 99
Meghalaya Municipal Act, 1973 — Section 171(1), 171(2), 173, 177, 177(1)
High Courts02 Nov 1989Allowed
Shri Dilip Dhar and Others Vs The State of Assam
Gauhati High Court · (1990) 1 GLR 145
Penal Code, 1860 (IPC) — Section 391, 395, 412
High Courts28 Sept 1989
Saligram and Co. Vs Commissioner of Income Tax
Gauhati High Court · (1990) 185 ITR 82
Income Tax Act, 1961 — Section 22
High Courts27 Sept 1989
R.G.S. Industries Vs Commissioner of Income Tax
Gauhati High Court · (1990) 81 CTR 6 : (1990) 183 ITR 31
Income Tax Act, 1961 — Section 256(1)
High Courts26 Sept 1989
Anjali Chakraborty Vs State of Assam and Others
Gauhati High Court · (2011) 1 GLT 583
Contempt of Courts Act, 1971 — Section 10Contempt of Courts Rules, 1980 — Rule 9
High Courts26 Sept 1989Allowed
Santokh Singh Vs Divisional Engineer, Telephones, Shillong and Others
Gauhati High Court · AIR 1990 Guw 47
Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7, 7BTelegraph Rules, 1951 — Rule 439, 442, 443