High Courts21 Mar 1989
Union of India Vs Gautam Dev Gupta
Gauhati High Court · (1989) 2 GLJ 67
Constitution of India, 1950 — Article 299(1), 299(1)Contract Act, 1872 — Section 70, 70Limitation Act, 1963 — Section 18, 18
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,089 of 1,245
High Courts21 Mar 1989
Radharani Sen Vs Sri Ram Choudhury Chouhan
Gauhati High Court · (1989) 1 GLJ 357
Civil Procedure Code, 1908 — Order 39 Rule 2A, 115Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 115
High Courts16 Mar 1989Dismissed
Samir Ranjan Barman Vs Bhanu Lal Saha
Gauhati High Court · AIR 1990 Guw 68
Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 1Representation of the People Act, 1951 — Section 81, 86
High Courts15 Mar 1989
State of Assam Vs Mahalchand Binod Kumar
Gauhati High Court · (1989) 2 GLJ 70
Constitution of India, 1950 — Article 299, 299Contract Act, 1872 — Section 70, 70
High Courts15 Mar 1989
Enibomo Lotha : S.Ezung: P.Chakhesang: R.P.Lotha: Emilovio Lotha: S.Eswang: N.Phyobmo Lotha: Pyoi Lotha Vs Nagaland Public Service Commission
Gauhati High Court · (1989) 1 GLJ 284
High Courts10 Mar 1989
Subhkaran Chararia Vs Jadunanda Sharma
Gauhati High Court · (1989) 1 GLJ 304
Civil Procedure Code, 1908 — Order 21 Rule 97Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts08 Mar 1989
New India Assurance Co. Ltd. Vs Satyanath Hazarika and Others
Gauhati High Court · (1989) ACJ 685 : (1991) 72 CompCas 46
Motor Vehicles Act, 1939 — Section 95
High Courts08 Mar 1989
Rohiteswar Saikia Vs Tonu Konwar and Others
Gauhati High Court · AIR 1990 Guw 41
Civil Procedure Code, 1908 (CPC) — Section 157, 90Representation of the People Act, 1951 — Section 123(7), 83(1)
High Courts08 Mar 1989
The New India Assurance Co. Ltd. Vs Satyanath Hazarika and Others National Insurance Co. Ltd. Vs Md. Bandash Ali and Others
Gauhati High Court · (1989) 2 ACC 409 : AIR 1990 Guw 26
Land Acquisition Act, 1894 — Section 18
High Courts07 Mar 1989
Gulabrai Hanumanbux and Another and Keshoram Radheshyam and Another Vs Wealth-tax Officer/Income Tax Officer and Another
Gauhati High Court · (1989) 78 CTR 18 : (1989) 178 ITR 519
Income Tax Act, 1961 — Section 147
High Courts01 Mar 1989Allowed
The United Commercial Bank, Silchar Vs Satish Chandra Ghosh and Another
Gauhati High Court · AIR 1991 Guw 59
Civil Procedure Code, 1908 (CPC) — Section 34, 35
High Courts01 Mar 1989
N.C.Rawlley Vs State of Assam
Gauhati High Court · (1989) 1 GLJ 211
Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4(2), 4(2), 7(2)(a)(ii), 7(2)(a)(ii)
High Courts28 Feb 1989Dismissed
Smt. Bhabani Dasya and Others Vs Tulsi Ram Keot (deceased by L.Rs.) and Others
Gauhati High Court · (1989) 02 GAU CK 0008
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(3), Order 21 Rule 90, Order 21 Rule 92(3), 47
High Courts27 Feb 1989
Commissioner of Income Tax Vs M.L. Trading and Co.
Gauhati High Court · (1989) 180 ITR 582
Income Tax Act, 1961 — Section 40
High Courts25 Feb 1989Dismissed
K.A. Christina and B. Pyngrope and Another Vs The State of Meghalaya
Gauhati High Court · (1990) 2 GLR 423
Constitution of India, 1950 — Article 14, 226, 300AContract Act, 1872 — Section 23Meghalaya Removal of Restrictions on Use and Enjoyment of Land Act, 1980 — Section 2, 3, 4, 5, 6
High Courts24 Feb 1989Allowed
Shri Binayendra Lal Roy and Others Vs State of Tripura and Others
Gauhati High Court · (2001) 122 STC 316
Constitution of India, 1950 — Article 226
High Courts22 Feb 1989
Kajal Dey and Others Vs State of Assam
Gauhati High Court · (1989) CriLJ 1209
Criminal Procedure Code, 1973 (CrPC) — Section 41Penal Code, 1860 (IPC) — Section 147, 148, 302, 325
High Courts17 Feb 1989
U.Belslawis Lyngdoh Vs Ka Meloris Lyngdoh
Gauhati High Court · (1989) 1 GLJ 308
Evidence Act, 1872 — Section 91, 91, 92, 92
High Courts16 Feb 1989
Krishna Kanta Nath Vs Kanchan Bala Nath
Gauhati High Court · (1989) 1 GLJ 344
Criminal Procedure Code, 1973 — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Feb 1989
Commissioner of Income Tax Vs Makhan Sarmah Savapandit
Gauhati High Court · (1989) 77 CTR 237 : (1989) 180 ITR 35
Income Tax Act, 1961 — Section 37