High Courts17 Jun 1988
Chunilal Dharamchand and Others Vs Union Territory of Arunachal Pradesh and Others (at Present State of Arunachal Pradesh)
Gauhati High Court · (1988) 2 GLR 151
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,095 of 1,245
High Courts17 Jun 1988
B.V. Danny Mao Vs State of Nagaland
Gauhati High Court · (1989) CriLJ 226
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 302, 304
High Courts16 Jun 1988
Smt. Kamala Devi Todi (Legal Representative of Late Lalchand Todi) Vs Commissioner of Income Tax
Gauhati High Court · (1988) 78 CTR 128 : (1988) 174 ITR 414
Income Tax Act, 1961 — Section 139, 142(1), 143, 143(2), 144
High Courts16 Jun 1988
Surendra Prasad Singh and Others Vs Commissioner of Income Tax Commissioner of Income Tax Vs Surendra Prasad Singh and Others
Gauhati High Court · (1988) 71 CTR 125 : (1988) 173 ITR 510
Income Tax Act, 1961 — Section 139, 217, 263, 271(1), 273
High Courts16 Jun 1988
Sharma and Siddhanta Vs Commissioner of Income Tax
Gauhati High Court · (1988) 41 TAXMAN 289
Income Tax Act, 1961 — Section 147(a), 147(b), 148, 256(1)
High Courts16 Jun 1988
SMT. KAMALA DEVI TODI (LEGAL REPRESENTATIVE OF LATE LALCHAND TODI) Vs COMMISSIONER OF Income Tax.
Gauhati High Court · (1988) 78 CTR 128 : (1988) 174 ITR 414
Income Tax Act, 1961 — Section 139, 142, 143, 144, 146
High Courts15 Jun 1988
COMMISSIONER OF Income Tax Vs 1. JOY SUKHLAL SETHIA. (I.T.R. NO. 51 OF 1975) 2. KESHRICHAND SETHIA. (I.T.R. NO. 52 OF 1975).
Gauhati High Court · (1988) 72 CTR 193 : (1988) 174 ITR 405
Income Tax Act, 1961 — Section 171, 256
High Courts15 Jun 1988
Bhawani Sankar Begaria and Another Vs Ratul Dutta
Gauhati High Court · (1989) CriLJ 1069
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 273, 482Evidence Act, 1872 — Section 145, 155, 157Penal Code, 1860 (IPC) — Section 120B, 403, 406, 409, 420
High Courts13 Jun 1988
Assam Valley Supply Syndicate & Others Vs State of Assam & Other
Gauhati High Court · (1988) 2 GLR 92
Arbitration Act, 1940 — Section 20, 20Limitation Act, 1963 — Article 137, 137
High Courts10 Jun 1988
Cenral Board of Secondary Education Guardians Committee Represented By Its Secretary Sri Nalini Kumar Saha Vs State of Tripura
Gauhati High Court · (1988) 2 GLJ 14
High Courts10 Jun 1988
Sushil Borkotoki Vs Coal India Ltd., N.E.Coal Field
Gauhati High Court · (1988) 2 GLJ 321 : (1988) 2 GLR 403
Industrial Disputes Act, 1947 — Section 12(5), 12(5)
High Courts10 Jun 1988
Gunakar Sarma, Gauhati Vs Secretary, Board of Secondary Education, Assam, Gauhati & Others.
Gauhati High Court · (1988) 2 GLR 103
High Courts06 Jun 1988
Parag Engineering Works Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1989 Guw 77
Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 14
High Courts04 Jun 1988
New India Assurance Co.Ltd. Vs M.H.Gidwani
Gauhati High Court · (1988) 2 GLJ 88
High Courts04 Jun 1988
Narayan Bhattacharjee Vs State of Tripura & Ors.
Gauhati High Court · (1988) 2 GLR 247
High Courts04 Jun 1988
Saraju Bardhan Vs State of Tripura & Ors.
Gauhati High Court · (1988) 2 GLR 83
Tripura Land Revenue and Land Reforms Act, 1960 — Section 187(1), 187(1)
High Courts31 May 1988
Dinesh Chandra Majumdar & Another Vs State of Tripura And 3 Others
Gauhati High Court · (1988) 2 GLR 95
Tripura Buildings (Lease and Rent Control) Act, 1975 — Section 3, 3
High Courts26 May 1988
Sukumar Ghosh Vs State of Tripura and Others
Gauhati High Court · (1988) 2 GLR 262
High Courts24 May 1988
Jogesh Chandra Dey Vs Monoram Saikia & Another
Gauhati High Court · (1988) 2 GLR 225
Assam Urban Areas Rent Control Act, 1972 — Section 5(4), 5(4)