COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,086 of 1,245

High Courts19 Jun 1989Allowed

Pachhunga Vs Mrs. Zokhumi

Gauhati High Court · AIR 1990 Guw 87

Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Rule 3Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 105, 54

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High Courts16 Jun 1989Allowed

Braja Lal Banik Vs State of Tripura and Others

Gauhati High Court · (1990) 78 STC 283

Central Sales Tax Act, 1956 — Section 10, 10A, 7, 9(2)Tripura Sales Tax Act, 1976 — Section 13(3)

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High Courts16 Jun 1989Allowed

On the death of Niliswari Hazori, her heirs and Legal Representatives, Smti. Jyosoda Basumatary and Others Vs Suresh Chandra Rava and Others

Gauhati High Court · (1990) 1 GLR 96

Hindu Succession Act, 1956 — Section 14Hindu Widows Remarriage Act, 1856 — Section 2

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High Courts16 Jun 1989Dismissed

Shri Chong Norbu Lama Vs The State of Arunachal Pradesh and Others

Gauhati High Court · AIR 1990 Guw 94

Arunachal Pradesh Gram Panchayat (Constitution) Rules, 1972 — Rule 5, 6, 7, 8, 9Constitution of India, 1950 — Article 226

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High Courts15 Jun 1989

Md.Abdul Gafur @ Gafur Seikh Vs Jogendra Nath Chakraborty

Gauhati High Court · (1989) 2 GLJ 168 : (1989) 2 GLR 375

Civil Procedure Code, 1908 — Section 104(2), 106, 107(2)Civil Procedure Code, 1908 (CPC) — Section 104(2), 106, 107(2)

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High Courts09 Jun 1989Allowed

Shri Chitta Ranjan Saha Vs State of Tripura and Others

Gauhati High Court · (1990) 79 STC 51

Constitution of India, 1950 — Article 226Tripura Sales Tax Act, 1976 — Section 3

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High Courts09 Jun 1989Allowed

Studio Sen and Sen Vs State of Tripura and Others

Gauhati High Court · (1990) 79 STC 168

Central Sales Tax Act, 1956 — Section 10Tripura Sales Tax Act, 1976 — Section 2, 3

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High Courts09 Jun 1989

Employees State Insurance Corpn., Guwahati and Another Vs Krishna Press, Lakhtokia, Guwahati

Gauhati High Court · (1990) 1 GLR 87

Employees State Insurance Act, 1948 — Section 1(5), 1(5), 2(12), 2(12)

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High Courts09 Jun 1989Allowed

Brajalal Banik Vs State of Tripura and Another

Gauhati High Court · (1990) 79 STC 217

Tripura Sales Tax Act, 1976 — Section 26(1), 26(2), 26(3)

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High Courts08 Jun 1989

Jiban Chandra Deka, Bjjay Lakshmi Mahanta and Jahur Ali Vs Deputy Commissioner, Kamrup

Gauhati High Court · (1989) 2 GLJ 115 : (1989) 2 GLR 237

Assam Foodstuffs (Distribution) Control Order, 1958 — Para 22A, Para 22A, Para 3(2), Para 3(2)

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High Courts07 Jun 1989

Bipin Chandra Kalita Vs Arabinda Das

Gauhati High Court · (1989) 2 GLJ 37 : (1989) 2 GLR 323

Transfer of Property Act, 1882 — Section 106, 106

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High Courts07 Jun 1989Allowed

Employees'' State Insurance Corporation Vs Martin and Harris (Pvt.) Ltd.

Gauhati High Court · (1990) 1 GLR 30

Employees State Insurance Act, 1948 — Section 1(5), 2(9), 38, 39, 75

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High Courts07 Jun 1989Dismissed

Ramesh Sarma and Another Vs State of Assam and Others

Gauhati High Court · (1990) CriLJ 648

Criminal Procedure Code, 1973 (CrPC) — Section 319(3)Prevention of Food Adulteration Act, 1954 — Section 16, 17, 20, 20A, 7

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High Courts01 Jun 1989Dismissed

Subahu Kumar Jain Vs Jagdish Prasad Choudhury and Others

Gauhati High Court · AIR 1990 Guw 66

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts31 May 1989

Commissioner of Wealth-tax Vs Tarachand Agarwalla

Gauhati High Court · (1990) 81 CTR 79 : (1989) 180 ITR 234

Wealth Tax Act, 1957 — Section 2, 4(1), 5(1)Wealth Tax Rules, 1957 — Rule 2

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High Courts30 May 1989

Md.Lalchand Ali Vs Mustt Tarikan Begum

Gauhati High Court · (1991) 2 GLJ 530

Civil Procedure Code, 1908 — Order 6 Rule 17Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts30 May 1989

Alaur Rahman Barlaskar Vs Abdul Salam Barlaskar and Ors.

Gauhati High Court · (1991) 1 GLJ 402

Civil Procedure Code, 1908 — Order 21 Rule 97, 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 47

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High Courts26 May 1989

R.K.Yadav Vs Union of India

Gauhati High Court · (1989) 2 GLJ 451

Central Reserve Police Force Rules, 1955 — Rule 27(cc)(ii), 27(cc)(ii)Constitution of India, 1950 — Article 14, 14, 226, 226, 311(2)

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High Courts26 May 1989Dismissed

Niranjan Kumar Das Vs Ranadhir Roy and Others

Gauhati High Court · (1990) CriLJ 683

Criminal Procedure Code, 1973 (CrPC) — Section 307, 378, 378(1), 378(2), 378(3)Penal Code, 1860 (IPC) — Section 325, 34, 341

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High Courts26 May 1989

Prabin Dawka Vs State of Assam

Gauhati High Court · (1991) 1 GLJ 295

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