High Courts23 May 1988
Madhab Dev Goswami Vs Assam State Co-Operative Marketing & Consumers Federation Ltd.and Others
Gauhati High Court · (1988) 2 GLR 108
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,096 of 1,245
High Courts17 May 1988
Md. Siraj Ali Vs State of Assam
Gauhati High Court · (1989) CriLJ 1539
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361
High Courts16 May 1988
Md.Ali Ahmed And 21 Others Vs Debendra Nath Das And Another
Gauhati High Court · (1988) 2 GLR 66
Contempt of Courts Act, 1971 — Section 13, 13
High Courts16 May 1988
Gangaram Ganpatlal & Others Vs Tuganmal Agarwalla
Gauhati High Court · (1988) 2 GLR 186
High Courts11 May 1988
Lauddin Khan Vs Director General of Police
Gauhati High Court · (1988) 2 GLJ 347
High Courts09 May 1988
Nagendra Sen Chakma Vs State of Tripura And 3 Others
Gauhati High Court · (1988) 2 GLR 50
High Courts06 May 1988Allowed
Rudreswar Dihingia Vs Pundu Mura
Gauhati High Court · (1988) 05 GAU CK 0022
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 7, 115, 151
High Courts04 May 1988
P.N.Baruah Vs State of Assam
Gauhati High Court · (1988) 2 GLJ 223
Penal Code, 1860 — Section 409Penal Code, 1860 (IPC) — Section 409
High Courts25 Apr 1988Dismissed
Chunnilal Talukdar Vs Smt. Kumudini Paul and Others
Gauhati High Court · (1988) 04 GAU CK 0019
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 2(3)
High Courts25 Apr 1988
Rengta Majhi Vs State of Assam
Gauhati High Court · (1988) 1 GLR 481
Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 377, 386, 397, 401Penal Code, 1860 (IPC) — Section 302
High Courts20 Apr 1988
Purnandar Deka Vs Tarani Kanta Sharma
Gauhati High Court · (1988) 2 GLR 181
Civil Procedure Code, 1908 — Order 16 Rule 1Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1
High Courts14 Apr 1988
Ka Shaben Rupsang Vs Chief Conservator of Forest, Meghalaya and Others
Gauhati High Court · (1988) 2 GLR 408
Criminal Procedure Code, 1973 — Section 145(4)Criminal Procedure Code, 1973 (CrPC) — Section 145(4)Khasi Siemship (Administration of Justice) Order, 1950 — Rule 13, 13
High Courts12 Apr 1988
National Transport Vs Saraswati Nag and Another
Gauhati High Court · (1988) 2 ACC 325 : (1989) ACJ 652
Motor Vehicles Act, 1939 — Section 95(2)(b)(i)
High Courts12 Apr 1988
Dinwang Lowang & Others Vs State of Arunchal Pradesh & Others
Gauhati High Court · (1988) 2 GLR 324
Arunachal Pradesh Co-operative Societies Act, 1978 — Section 77, 77, 79, 79, 85, 85
High Courts12 Apr 1988
Subash Chandra Betala Vs Dwijen Chandra Kalita
Gauhati High Court · (1989) CriLJ 1850
Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Penal Code, 1860 (IPC) — Section 329, 34, 379, 506
High Courts12 Apr 1988Dismissed
Shri Swapan Dam Vs Shri Golap Chand Gupta and Another
Gauhati High Court · (1988) 1 GLR 459
Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 451, 482Penal Code, 1860 (IPC) — Section 397
High Courts12 Apr 1988Allowed
National Transport Vs Smt. Saraswati Nag and Another
Gauhati High Court · (1990) 68 CompCas 241
Motor Vehicles Act, 1939 — Section 95(2), 96(4)
High Courts12 Apr 1988
Sashi Kanta Sarma & Anr. Vs Hem Kanta Sarma & Ors.
Gauhati High Court · (1988) 2 GLR 27
Civil Procedure Code, 1908 — Section 21, 99Civil Procedure Code, 1908 (CPC) — Section 21, 99Court Fees Act, 1870 — Section 7(iv)(c), 7(iv)(c), 7(v), 7(v)
High Courts12 Apr 1988
Someswar Gogoi Vs State of Assam and Others
Gauhati High Court · AIR 1989 Guw 49
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 226
High Courts11 Apr 1988
Shri Arun Kumar Deb Vs Smti. Himani Deb and Others
Gauhati High Court · (1988) 1 GLR 430
Civil Procedure Code, 1908 (CPC) — Section 60Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(2)