High Courts08 Feb 1988
Nripen Kalita Vs State of Assam and Ors.
Gauhati High Court · (1988) 2 GLR 17
Assam Secondary Education (Provincialisation) (Service and Conduct) Rules, 1979 — Rule 3(v)(a), 3(v)(a)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,098 of 1,245
High Courts05 Feb 1988
Elengbam Yaima Singh Vs Elangbam Ningol Yumnam Ongbi Ashangbi Devi
Gauhati High Court · (1988) 1 GLJ 477 : (1988) 2 GLR 239
High Courts03 Feb 1988
State of Assam Vs Manik Chandra Dey
Gauhati High Court · (1989) CriLJ 1495
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 302
High Courts27 Jan 1988
Smt. Ann Sarkar Vs Anil Sarkar
Gauhati High Court · AIR 1989 Guw 44
Divorce Act, 1869 — Section 10Hindu Marriage Act, 1955 — Section 13B
High Courts27 Jan 1988
Management of Muttuck Tea Estate Vs Presiding Officer, Labour Court Assam at Dibrugarh
Gauhati High Court · (1988) 1 GLJ 356
High Courts27 Jan 1988
Wenmanard Marak Vs Smt. Poiby Momin
Gauhati High Court · AIR 1988 Guw 50
Divorce Act, 1869 — Section 11Evidence Act, 1872 — Section 58
High Courts19 Jan 1988
Nazibul Haque Mazorbhuiya Vs State of Assam
Gauhati High Court · (1988) 1 GLJ 207
High Courts07 Jan 1988
Lal Changmunga Vs Lianpari
Gauhati High Court · AIR 1988 Guw 53
Divorce Act, 1869 — Section 17
High Courts06 Jan 1988Dismissed
Sri. Jogendra Nama and Others Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1989 Guw 60
Banking Regulation Act, 1949 — Section 21, 5, 6Constitution of India, 1950 — Article 14Reserve Bank of India Act, 1934 — Section 20, 45
High Courts06 Jan 1988
Martin N.Majaw Vs Chief Election Commissioner of India
Gauhati High Court · (1988) 1 GLJ 218
Constitution of India, 1950 — Article 329, 329, 332, 332Representation of the People (Second Amendment) Act, 1987 — Section 2, 2, 9A, 9A
High Courts17 Dec 1987
Dhiresh Barman Vs District Elementary Education Officer and Others
Gauhati High Court · (1988) 1 GLR 474
Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 10, 9
High Courts16 Dec 1987
Smti. Sikmik Rajkhowa Vs State of Assam and Others
Gauhati High Court · (1988) 1 GLR 131
Assam Excise Rules, 1945 — Rule 234Civil Procedure Code, 1908 (CPC) — Section 80
High Courts15 Dec 1987
Dainik Sambad and Another Vs State of Tripura and Others
Gauhati High Court · AIR 1989 Guw 30
Constitution of India, 1950 — Article 14, 19(1), 226, 300APress Council Act, 1978 — Section 12, 13, 14
High Courts15 Dec 1987Allowed
Naga Peoples Movement For Human Rights (NPMHR) Vs Union of India (UOI) and Others
Gauhati High Court · (1988) 1 GLR 139
Armed Forces (Special Powers) Act, 1958 — Section 3, 6Constitution of India, 1950 — Article 14, 19(1), 21, 226, 23
High Courts14 Dec 1987
Ashok Khich Vs D.P. Jeswal
Gauhati High Court · (1988) 1 GLR 117
Civil Procedure Code, 1908 (CPC) — Section 115, 19, 20
High Courts08 Dec 1987
Mewalal Vs Chief Project Manager, National Hydro Electric Power Corporation, Loktak, Manipur
Gauhati High Court · (1988) 1 GLJ 261
Constitution of India, 1950 — Article 226, 226
High Courts07 Dec 1987
Md. Abdul Matin and Others Vs The State of Assam and Another
Gauhati High Court · (1988) 1 GLR 479
High Courts04 Dec 1987
Shri Gokul Chandra Hojai Vs The State of Assam and Others
Gauhati High Court · (1988) 1 GLR 283
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 16, 165, 165(1), 179, 190
High Courts03 Dec 1987Allowed
Dewan Montaz Ali Vs Mustt. Badirannessa and Others
Gauhati High Court · (1988) 1 GLR 103
Civil Procedure Code Amendment Act, 1976 — Order 14 Rule 2, Order 14 Rule 2(2)Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 147, 354, 447
High Courts01 Dec 1987
Pradip Kumar Savasoria Vs Srimati Katarina Marak and Others
Gauhati High Court · (1988) 2 ACC 383
Motor Vehicles Act, 1988 — Section 95, 96