High Courts28 Sept 1988
Harichand Rajput Vs Binial Christian @ Benzamin
Gauhati High Court · (1989) 1 GLJ 116 : (1989) 1 GLR 184
Limitation Act, 1963 — Section 5, 5
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,092 of 1,245
High Courts28 Sept 1988
Raj Kewal Vs North Eastern Hill University
Gauhati High Court · (1989) 1 GLJ 81
Arbitration Act, 1940 — Section 41, 41Khasi Siemship (Administration of Justice) Order, 1950 — Clause 24, Clause 24, Clause 27, Clause 27
High Courts26 Sept 1988
Commissioner of Income Tax Vs Mahatta Construction Co.
Gauhati High Court · (1989) 76 CTR 118 : (1989) 178 ITR 427 : (1989) 45 TAXMAN 87
Income Tax Act, 1961 — Section 256(1)
High Courts23 Sept 1988
Commissioner of Income Tax Vs Assam Cold Storage Co.
Gauhati High Court · (1989) 78 CTR 155 : (1989) 178 ITR 396
Income Tax Act, 1961 — Section 184, 185, 185(1), 185(2), 185(3)
High Courts20 Sept 1988
Md.Hasan Imam Abbhasi Vs Padmadhar Deka & Ors.
Gauhati High Court · (1988) 2 GLR 415
High Courts19 Sept 1988
Gopendra Kumar Dey Vs Brojendra Kumar Choudhury
Gauhati High Court · (1988) 2 GLJ 454 : (1989) 1 GLR 174
Civil Procedure Code, 1908 — Order 17 Rule 3, Order 9 Rule 8Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 8
High Courts19 Sept 1988
Indrajit Chaliha Vs Controller of Estate Duty
Gauhati High Court · (1989) 178 ITR 371
Estate Duty Act, 1953 — Section 10, 9
High Courts16 Sept 1988
Abinash Mahanta Vs Jajneswar Mahanta
Gauhati High Court · (1989) CriLJ 489
Criminal Procedure Code, 1973 (CrPC) — Section 144, 439Police Act, 1861 — Section 25, 26, 27
High Courts14 Sept 1988
Azizur Rahman Vs Harun Rashid and Others
Gauhati High Court · (1989) CriLJ 1096
Criminal Procedure Code, 1973 (CrPC) — Section 203, 204
High Courts14 Sept 1988
L/Nk Chhotelal Vs Union of India
Gauhati High Court · (1989) 1 GLJ 22 : (1989) 1 GLR 307
High Courts12 Sept 1988Partly Allowed
Union of India (UOI) and Another Vs Hari Mohan Ghosh
Gauhati High Court · (1990) ACJ 732 : AIR 1990 Guw 14
Contract Act, 1872 — Section 73Railways Act, 1980 — Section 77B
High Courts12 Sept 1988
Shri Lalit Chandra Barua Vs Assam State Warehousing Corporation and Others
Gauhati High Court · (1990) 1 GLR 298
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 23(2)Assam State Warehousing Corporation (Staff) Regulations, 1980 — Regulation 26Constitution of India, 1950 — Article 226
High Courts09 Sept 1988
Baghmari Tea Co. Ltd. Vs The Divisional Forest Officer, Darrang Division, Tezpur and Others
Gauhati High Court · AIR 1989 Guw 90
Assam Land and Revenue Regulation, 1886 — Rule 21, 37, 38Constitution of India, 1950 — Article 226
High Courts09 Sept 1988Dismissed
Ram Naresh Kanoo and Another Vs Sardar Harjashbir Singh and Others
Gauhati High Court · AIR 1990 Guw 12
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 115Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 115
High Courts08 Sept 1988
The State of Assam Vs Achit Ranjan Dey and Others
Gauhati High Court · (1989) CriLJ 1117
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 120B, 407, 409
High Courts08 Sept 1988
Ubedur Rahman Baruah Vs Krishna Prasad Baruah
Gauhati High Court · (1989) 1 GLJ 204 : (1989) 1 GLR 316
Assam Urban Areas Rent Control Act, 1972 — Section 5, 5Transfer of Property Act, 1882 — Section 114, 114
High Courts08 Sept 1988Allowed
Joyjit Das Vs State of Assam and Others
Gauhati High Court · AIR 1990 Guw 24
Evidence Act, 1872 — Section 115
High Courts07 Sept 1988
Assam Cotton Mills Vs Commissioner of Taxes
Gauhati High Court · (1990) 76 STC 6
Assam Sales Tax Act, 1947 — Section 7
High Courts06 Sept 1988
Commissioner of Wealth-Tax, North Eastern Region, Shillong Vs Kanak Chandra Sarma, Jorhat District-Sibsagar
Gauhati High Court · (1988) 1 GLR 382
Wealth Tax Act, 1957 — Section 27(3), 27(3)
High Courts06 Sept 1988
Naziruddin Laskar Vs Abeda Khatun; MD.Sunahar Ali Choudhury
Gauhati High Court · (1989) 1 GLJ 160 : (1989) 1 GLR 177
Specific Relief Act, 1963 — Section 6, 6