High Courts07 Dec 1988
Election Commission of India; Union of India, Ministry of Home Affairs Vs Bhanulal Saha
Gauhati High Court · (1989) 1 GLJ 166 : (1989) 2 GLR 17
Representation of the People Act, 1951 — Section 82, 82, 86(4), 86(4)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,091 of 1,245
High Courts07 Dec 1988
Jogamaya Ghosh Vs Digendra Chandra Ghosh
Gauhati High Court · (1989) 1 GLJ 70
Civil Procedure Code, 1908 — Order 17 Rule 2, Order 17 Rule 3Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3
High Courts06 Dec 1988
Nagendra Chandra Roy Vs Lobchand Roy
Gauhati High Court · (1989) 1 GLJ 181
Specific Relief Act, 1963 — Section 16(c), 16(c)
High Courts05 Dec 1988Dismissed
Muktinath Das Vs Smt. Brinda Das
Gauhati High Court · AIR 1990 Guw 10
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Limitation Act, 1963 — Section 5
High Courts01 Dec 1988
New India Assurance Co. Ltd. Vs Sangey Tsering and Another
Gauhati High Court · (1989) 1 ACC 411 : (1989) ACJ 304
High Courts30 Nov 1988
State Bank of India Vs State Bank of India Staff Association
Gauhati High Court · (1989) 1 GLJ 359
Constitution of India, 1950 — Article 261(3), 261(3)Industrial Disputes Act, 1947 — Section 18(1), 18(1)Specific Relief Act, 1963 — Section 38(3)(c), 38(3)(c), 41(h), 41(h)
High Courts14 Nov 1988
Chakidhar Paharia Vs State of Assam
Gauhati High Court · (1989) 1 GLJ 184
Evidence Act, 1872 — Section 27, 27Penal Code, 1860 — Section 201, 302, 376Penal Code, 1860 (IPC) — Section 201, 302, 376
High Courts14 Nov 1988
Surendra Nath Kalita Vs Assam Co-Operative Apex Bank Ltd.
Gauhati High Court · (1989) 1 GLJ 54 : (1989) 1 GLR 424
Constitution of India, 1950 — Article 12, 12
High Courts14 Nov 1988
Safur Ali Vs State of Assam
Gauhati High Court · (1989) 1 GLJ 406
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 21, 21, 8(1), 8(1)
High Courts07 Oct 1988
Border Security Force (B.S.F.) Vs State of Meghalaya and Others
Gauhati High Court · AIR 1989 Guw 81
Border Security Force Act, 1968 — Section 4Commissions of Inquiry Act, 1952 — Section 2(2), 3
High Courts06 Oct 1988Partly Allowed
French Motor Car Co. Ltd. Workers Union Vs French Motor Car Co. Ltd.
Gauhati High Court · (1990) 60 FLR 709 : (1991) 1 LLJ 107
Payment of Wages Act, 1936 — Section 15, 7(2)
High Courts06 Oct 1988
Commissioner of Wealth-tax Vs Smt. Ratni Devi Beria and Smt. Nandkishore Devi Agarwalla
Gauhati High Court · (1989) 179 ITR 202
Wealth Tax Act, 1957 — Section 27, 5, 5(1)
High Courts03 Oct 1988
Patreswar Basumatary Vs State of Assam
Gauhati High Court · (1989) CriLJ 196
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
High Courts30 Sept 1988
Subh Karan Choraria Vs Jadunandan Sharma
Gauhati High Court · (1989) 1 GLJ 149 : (1989) 1 GLR 212
Criminal Procedure Code, 1973 — Section 195(1)(b)(ii)Criminal Procedure Code, 1973 (CrPC) — Section 195(1)(b)(ii)
High Courts30 Sept 1988
Khanikar Tea Estate (P.) Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1990) 181 ITR 165
Income Tax Act, 1961 — Section 256, 32
High Courts30 Sept 1988
Imamuddin Ahmed Vs Jorhat Mahakuma Parisad & Others.
Gauhati High Court · (1988) 2 GLR 322
Assam Panchayati Raj Act, 1972 — Section 68, 68, 77(3), 77(3)
High Courts30 Sept 1988
Bhabeswr Deka Vs Kusum Deka
Gauhati High Court · (1988) 2 GLJ 465 : (1989) 1 GLR 421
Criminal Procedure Code, 1973 — Section 126(2), 399(3), 482Criminal Procedure Code, 1973 (CrPC) — Section 126(2), 399(3), 482
High Courts29 Sept 1988Allowed
Drupad Kumar Barua Vs Assam State Trans. Corpn. and Others
Gauhati High Court · (1990) ACJ 46
Penal Code, 1860 (IPC) — Section 149, 34
High Courts29 Sept 1988
Drupad Kumar Barua Vs The Assam State Transport Corporation and Others
Gauhati High Court · (1989) 2 ACC 297
Penal Code, 1860 (IPC) — Section 149, 34
High Courts28 Sept 1988
Abhash Chandra Dey Vs Durga Sah
Gauhati High Court · (1988) 2 GLJ 450 : (1989) 1 GLR 78
Penal Code, 1860 — Section 120B, 468, 471Penal Code, 1860 (IPC) — Section 120B, 468, 471