High Courts28 Jul 1989
Controller of Estate Duty Vs Murarilal Sovasaria
Gauhati High Court · (1989) 179 ITR 380
Constitution of India, 1950 — Article 141Estate Duty Rules, 1953 — Rule 7
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,085 of 1,245
High Courts23 Jul 1989
Arun Chandra Sarma Vs Janardan Prasad Verma
Gauhati High Court · (1989) 2 GLJ 502
Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Jul 1989
Purbanchal Bricks Industries Vs State of Tripura and Others
Gauhati High Court · (1990) 79 STC 123
Constitution of India, 1950 — Article 14, 19(1), 245, 246Tripura Sales Tax Act, 1976 — Section 21(2), 23, 24, 26, 26(3)
High Courts21 Jul 1989Allowed
Rajendra Singh Vs Superintendent of Taxes and Others
Gauhati High Court · (1990) 79 STC 10
Tripura Sales Tax Act, 1976 — Section 21, 21(1), 29, 29(5), 4Tripura Sales Tax Rules, 1976 — Rule 4
High Courts20 Jul 1989
Moheema Ltd. (No. 1) Vs Commissioner of Income Tax and Others
Gauhati High Court · (1990) 89 CTR 152 : (1990) 182 ITR 187
Income Tax Act, 1961 — Section 211, 214
High Courts18 Jul 1989
Commissioner of Income Tax Vs Goslino Mario and Others
Gauhati High Court · (2000) 241 ITR 314
Income Tax Act, 1961 — Section 10(14), 143(3), 15, 17(2), 256(1)
High Courts18 Jul 1989
Birendra Mohan Das Vs MD.Rafiquddin Barbhuyan
Gauhati High Court · (1991) 1 GLJ 288
Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 — Section 41
High Courts18 Jul 1989Dismissed
Regional Transport Authority, Gauhati and Another Vs Gauhati Transport Association and Another
Gauhati High Court · AIR 1991 Guw 70
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 64A
High Courts17 Jul 1989Allowed
Ganakanta Das and Others Vs The State of Assam
Gauhati High Court · (1990) CriLJ 219
Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 34 , 457
High Courts10 Jul 1989Allowed
Arun Bhusan Chakravarty and Others Vs State of Assam
Gauhati High Court · (1990) CriLJ 531
Criminal Procedure Code, 1973 (CrPC) — Section 385Penal Code, 1860 (IPC) — Section 399
High Courts10 Jul 1989
Ratna Das Vs Dwijendra Das
Gauhati High Court · (1989) 2 GLJ 152 : (1989) 2 GLR 241
Criminal Procedure Code, 1973 — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Jul 1989Allowed
Udaldas Panika Prallad Chandra Das and Others Vs Karbi Anglong District Council and Others
Gauhati High Court · (1990) 1 GLR 78
Constitution of India, 1950 — Article 162, 294, 295
High Courts29 Jun 1989
Union of India (UOI) and Others Vs Ram Chandra Singh
Gauhati High Court · (1990) 1 ACC 378
Railways Act, 1890 — Section 78B, 78B
High Courts28 Jun 1989Allowed
State of Assam Vs Hit Ram Deka
Gauhati High Court · (1990) CriLJ 6
Criminal Procedure Code, 1973 (CrPC) — Section 173, 2, 202(2), 204, 206Penal Code, 1860 (IPC) — Section 312, 313, 366, 376, 493
High Courts27 Jun 1989Dismissed
Maniram Saikia Vs Hira Bordoloi and Others
Gauhati High Court · AIR 1990 Guw 32
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 100, 11, 96(1)
High Courts26 Jun 1989
Shri Susan Das and Others Vs Smt. Hemlata Das
Gauhati High Court · (1990) 1 GLR 208
Criminal Procedure Code, 1973 (CrPC) — Section 259, 313, 313(1), 313(3), 313(4)Penal Code, 1860 (IPC) — Section 323
High Courts26 Jun 1989
Jitendra Nath Saikia Vs State of Assam
Gauhati High Court · (1989) 2 GLJ 136 : (1989) 2 GLR 367
Assam Settlement of Forest Coupes and Mahals by Tender System Rules, 1967 — Rule 20, 20
High Courts23 Jun 1989Dismissed
Shri Jamuna Sarma, Secretary, Greater Gauhati Rickshaw Traders Association Vs Gauhati Municipal Corporation and Others
Gauhati High Court · (1990) 1 GLR 74
Constitution of India, 1950 — Article 226Gauhati Municipal Corporation Act, 1971 — Section 1, 144, 146, 167, 167(1)
High Courts22 Jun 1989Dismissed
Mohammed Safi Abdul Raheman Shaikh Vs The Commissioner of Police and Another
Gauhati High Court · (1990) CriLJ 2758
Constitution of India, 1950 — Article 22, 22(5)
High Courts20 Jun 1989
Hina Khan Vs Superintendent, Gauhati District Jail, Gauhati
Gauhati High Court · (1989) 2 GLJ 371 : (1989) 2 GLR 253