High Courts07 Apr 1988
Krishna Mohan Dutta Vs State of Tripura & Others
Gauhati High Court · (1988) 2 GLR 332
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,097 of 1,245
High Courts06 Apr 1988
B.B.Dam Vs State of Assam
Gauhati High Court · (1988) 1 GLJ 509 : (1988) 2 GLR 362
High Courts30 Mar 1988
Border Security Force (B.S.F.), Meghalaya Vs State of Meghalaya and Others
Gauhati High Court · AIR 1989 Guw 20
Commissions of Inquiry Act, 1952 — Section 2, 3
High Courts30 Mar 1988
State of Manipur Vs Y.Chandra Singh
Gauhati High Court · (1988) 2 GLJ 27
Arbitration Act, 1940 — Section 30, 30
High Courts21 Mar 1988Allowed
Mahendra Nath Das Vs The State of Assam and Others
Gauhati High Court · (1988) 1 GLR 424
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts10 Mar 1988
High Court, S/o.Jahan & 25 Others Vs Assam Board of Revenue, Gauhati & Others.
Gauhati High Court · (1988) 2 GLR 9
Assam Land and Revenue Regulation, 1886 — Chapter 10, Chapter 10, 160, 160, 163Constitution of India, 1950 — Article 226, 226
High Courts10 Mar 1988
Shri Abdul Hannan and Another Vs Shri Ghanashyam Talukdar
Gauhati High Court · (1988) 1 GLR 455
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 482Penal Code, 1860 (IPC) — Section 211, 34, 344, 365, 506
High Courts09 Mar 1988
Kiran Das Vs State of Assam
Gauhati High Court · (1988) 1 GLJ 512 : (1997) 1 GLT 226
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302
High Courts08 Mar 1988
Idris Ali and Vs Ramesha Khatun and etc. etc.
Gauhati High Court · (1990) 1 DMC 107
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 7
High Courts07 Mar 1988
Manipur Baptist Convention and Another Vs Union of India (UOI) and Others
Gauhati High Court · (1988) 1 GLR 433
Armed Forces (Special Powers) Act, 1958 — Section 3Constitution of India, 1950 — Article 23(1)
High Courts24 Feb 1988
Pabitra Kemprai Vs North Cachar Hills District Council
Gauhati High Court · (1988) 1 GLJ 419 : (1988) 2 GLR 371
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 10, 10, 20, 20, 25, 25
High Courts23 Feb 1988
Nandalal Gupta Vs Assam Government Construction Corporation
Gauhati High Court · (1988) 1 GLJ 309
High Courts18 Feb 1988Dismissed
Mahammad Sanoowar Ali Majumdar and Others Vs Asman Ali Majumdar and Others
Gauhati High Court · AIR 1989 Guw 71
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 115Transfer of Property Act, 1882 — Section 58
High Courts18 Feb 1988
Azgor Ali and Others Vs Reazuddin Miah and Others
Gauhati High Court · AIR 1989 Guw 74
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 8 Rule 3
High Courts18 Feb 1988
Hazarat Ali Mandal Vs State of Assam
Gauhati High Court · (1988) 1 GLJ 426
Penal Code, 1860 — Section 302, 34, 4Penal Code, 1860 (IPC) — Section 302, 34, 4
High Courts12 Feb 1988
Badhna Kharia Vs State of Assam
Gauhati High Court · (1988) CriLJ 1412
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts12 Feb 1988
Noorbari Tea Company (P.) Limited Vs Income Tax Officer, A-Ward and Another
Gauhati High Court · (1988) 172 ITR 162
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 2(14), 2(47), 47
High Courts11 Feb 1988
Abdul Hamid Vs State of Assam
Gauhati High Court · (1988) 2 GLJ 218
Criminal Procedure Code, 1973 — Section 161, 164, 172(2)Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 172(2)
High Courts11 Feb 1988Allowed
Naginder Singh Vs Commander 44 Border Road Task Force and Another
Gauhati High Court · AIR 1989 Guw 53
Arbitration Act, 1940 — Section 30Constitution of India, 1950 — Article 226