High Courts07 Feb 1989
Md. Syad Ali and Others Vs State of Assam
Gauhati High Court · (1989) CriLJ 2063
Criminal Procedure Code, 1973 (CrPC) — Section 2, 360, 361, 401, 482Penal Code, 1860 (IPC) — Section 147, 324, 325
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,090 of 1,245
High Courts02 Feb 1989
Reazuddin Ahmed Vs Salema Nahar @ Mira
Gauhati High Court · (1989) 1 GLJ 241
Civil Procedure Code, 1908 — Order 1 Rule 10(2), 115Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 115
High Courts29 Jan 1989
Assam Forest Products (P.) Ltd Vs Commissioner of Income Tax
Gauhati High Court · (1989) 47 TAXMAN 75
Income Tax Act, 1961 — Section 139, 139(1)(iii)(a), 139(8), 20, 215
High Courts27 Jan 1989
Assam Forest Products (P.) Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1989) 79 CTR 83 : (1989) 180 ITR 478
Income Tax Act, 1961 — Section 139, 139(8), 215, 217, 40
High Courts27 Jan 1989Dismissed
Jhabarmal Panda Vs Bhagawati Prasad Kedia
Gauhati High Court · AIR 1990 Guw 35
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 12, Order 32 Rule 13
High Courts23 Jan 1989Allowed
Thatithoi Chiru and Others Vs Ningampao Kabui (deceased by L.Rs.) and Others
Gauhati High Court · AIR 1990 Guw 7
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 4, Order 13 Rule 7, Order 14 Rule 1, Order 41 Rule 27Evidence Act, 1872 — Section 77
High Courts23 Jan 1989
Tarani Kanta Das Vs Karbi Anglong District Council
Gauhati High Court · (1989) 1 GLJ 402 : (1989) 1 GLR 147
High Courts20 Jan 1989
Commissioner of Income Tax Vs Pheros and Co. (P.) Ltd.
Gauhati High Court · (1989) 79 CTR 243 : (1989) 178 ITR 472
Assam Sales Tax Act, 1947 — Section 35AIncome Tax Act, 1961 — Section 35, 37, 37(1)
High Courts19 Jan 1989
Chandra Nath Sarma and Another Vs Mahesh Nath Sarma
Gauhati High Court · (1989) CriLJ 1330
Criminal Procedure Code, 1973 (CrPC) — Section 245, 253, 397, 401, 402Penal Code, 1860 (IPC) — Section 406, 420
High Courts19 Jan 1989
Makum Tea Company (India) Ltd. and Another Vs Commissioner of Income Tax
Gauhati High Court · (1989) 79 CTR 57 : (1989) 178 ITR 453
Income Tax Act, 1961 — Section 37, 40
High Courts12 Jan 1989
Commissioner of Income Tax Vs Secretary, Regional Committee, National Sports Club of Assam
Gauhati High Court · (1989) 180 ITR 648
Income Tax Act, 1961 — Section 11, 2(15), 256
High Courts12 Jan 1989Allowed
Abdus Salam Choudhury Vs The State of Assam and Others
Gauhati High Court · AIR 1991 Guw 9
Assam Sale of Forest Coupes and Mahal by Tender System Rules, 1977 — Rule 17, 7(4)Contract Act, 1872 — Section 5
High Courts06 Jan 1989Allowed
Nihar Sengupta Vs Union Territory of Arunachal Pradesh and Others
Gauhati High Court · (1990) 1 LLJ 184
Constitution of India, 1950 — Article 12, 226
High Courts04 Jan 1989
Abdul Walid and Others Vs Commissioner of Wealth-tax and Another
Gauhati High Court · (1990) 185 ITR 614
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 35Wealth Tax Act, 1957 — Section 18(1), 35
High Courts04 Jan 1989
Rupchand Sarkar Vs Revenue Secretary, Government of Tripura
Gauhati High Court · (1989) 1 GLJ 90 : (1989) 2 GLR 38
Constitution of India, 1950 — Article 226, 226Tripura Land Revenue and Land Reforms Act, 1960 — Section 18(2), 18(2)
High Courts21 Dec 1988
Aruna Das Vs Dipali Das
Gauhati High Court · (1989) 1 GLJ 239 : (1989) 2 GLR 122
Succession Act, 1925 — Section 373, 373, 373(4), 373(4)
High Courts21 Dec 1988Dismissed
Sri Bholaram Agarwalla Vs Ramendra Narayan Choudhury
Gauhati High Court · (1990) 1 GLR 375
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(1), Order 3 Rule 4(2), Order 4 Rule 1, Order 6 Rule 14, Order 6 Rule 15
High Courts19 Dec 1988
The New India Assurance Co. Ltd. Vs Padumi Konwar and Others
Gauhati High Court · (1989) 2 ACC 32
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts13 Dec 1988
Th.Jilla Singh; A.K.Kunjo Singh; Soibam Krishna Kumari Devi; G.Ratana Devi; Th.Yaima Singh Vs State of Manipur
Gauhati High Court · (1989) 1 GLJ 129
High Courts09 Dec 1988
Hojai Contract Carriage Syndicate Vs Presiding Officer, State Transport Appellate Tribunal
Gauhati High Court · (1989) 2 GLJ 142 : (1989) 2 GLR 357
Motor Vehicles Act, 1939 — Section 43A, 43A, 50, 50, 57, 57