High Courts25 May 1989
Likram Birjit Singh Vs Oinam Budhi Singh
Gauhati High Court · (1989) 2 GLJ 94
Evidence Act, 1872 — Section 35, 35Limitation Act, 1963 — Article 64, 64
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,087 of 1,245
High Courts24 May 1989
Litin Chandra Das Vs State of Assam
Gauhati High Court · (1989) 2 GLJ 497
Railway Property (Unlawful Possession) Act, 1966 — Section 3(a), 3(a)
High Courts24 May 1989
Phajurman Mia Vs Paolelumg Kabui, Khullakpa
Gauhati High Court · (1989) 2 GLJ 293
Civil Procedure Code, 1908 — Section 21(2), 24Civil Procedure Code, 1908 (CPC) — Section 21(2), 24
High Courts23 May 1989
CWT Shillong Vs Tarachand Agarwalla
Gauhati High Court · (1989) 2 GLJ 45
Wealth Tax Act, 1957 — Rule 2, 2, 4(1)(b), 4(1)(b), 5(1)(iv)
High Courts19 May 1989
Kabrambam Lokendra Singh Vs Thoqnaojam Bira Singh
Gauhati High Court · (1989) 2 GLJ 230
Manipur Land Revenue and Land Reforms (Allotment of Land) Rules, 1962 — Rule 7(iii), 7(iii)Manipur Land Revenue and Land Reforms Act, 1960 — Section 14, 14Manipur Town and Country Planning Act, 1975 — Section 27(1), 27(1), 27(2), 27(2)
High Courts19 May 1989
L.P.Gonmei Vs State of Manipur
Gauhati High Court · (1989) 2 GLJ 55 : (1989) 2 GLR 91
Assam Sales Tax Act, 1947 — Section 42, 42Criminal Procedure Code, 1973 — Section 91Criminal Procedure Code, 1973 (CrPC) — Section 91
High Courts19 May 1989
Milan Das Vs Ambika Tea Estate
Gauhati High Court · (1989) 1 GLJ 477
Criminal Procedure Code, 1973 — Section 145, 482Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts19 May 1989Dismissed
Koomsong Tea Co. Ltd. Vs The Assam Board of Revenue and Others
Gauhati High Court · (1989) 05 GAU CK 0002
Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 2(2), 40APlantations Labour Act, 1951 — Section 15
High Courts18 May 1989
All Assam Heads of The Departments Ministerial Officers Association Vs State of Assam
Gauhati High Court · (1989) 2 GLJ 25
Constitution of India, 1950 — Article 309, 309
High Courts17 May 1989
Fatemabad Tea Estate Vs Chief Executive Councillor, Barpeta Mahkuma Parlskad
Gauhati High Court · (1989) 2 GLJ 21
Assam Panchayati Raj (Financial) Rules, 1974 — Rule 88, 88Assam Panchayati Raj Act, 1972 — Section 68(i)(a), 68(i)(a), 69(i)(c), 69(i)(c)
High Courts15 May 1989
Dokan Protisthan Karmachari Sangha Vs Managing Director, M/S Nanak Singh Sujan Singh Sadana
Gauhati High Court · (1989) 2 GLJ 27 : (1989) 2 GLR 309
High Courts12 May 1989
Md. Badaruddin Ahmed Vs State of Assam
Gauhati High Court · (1989) CriLJ 1876
Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302
High Courts12 May 1989
Hem Chandra Nayak Vs State of Assam
Gauhati High Court · (1989) CriLJ 2058
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302, 376
High Courts05 May 1989
Md.Saved Ali Vs Bimal Chandra Karmakar
Gauhati High Court · (1989) 2 GLJ 111
Assam Panchayati Raj Act, 1972 — Section 138(2), 138(2), 138(3), 138(3), 151Civil Procedure Code, 1908 — Order 39 Rule 1, Order 39 Rule 2Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts03 May 1989
Commissioner of Income Tax Vs O.T. Rahman
Gauhati High Court · (1989) 180 ITR 183
High Courts03 May 1989
Jhumar Mal Jain Vs Kamakhya Temple Represented By Jhandu Prasad Sarma Doloi
Gauhati High Court · (1989) 1 GLJ 451 : (1989) 2 GLR 116
Assam Urban Areas Rent Control Act, 1972 — Section 3(2), 3(2), 4(1), 4(1)
High Courts02 May 1989Dismissed
Surendra Nath Medhi Vs State of Assam and Others
Gauhati High Court · (1994) 3 LLJ 183
Constitution of India, 1950 — Article 14, 226
High Courts26 Apr 1989
Sushil Kumar Misra Vs State of Assam
Gauhati High Court · (1989) 1 GLJ 352
Penal Code, 1860 — Section 409Penal Code, 1860 (IPC) — Section 409
High Courts26 Apr 1989
Doom Dooma Tea Co. Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1989) 78 CTR 10 : (1989) 180 ITR 126
Income Tax Act, 1961 — Section 37, 40