Gauhati High Court Judgments 1992

High Courts17 Dec 1992

Major General H.C.Pathak, MVC, AVSM, General Officer Commanding, 101 Area, C/O.99 A.P.O. Vs Major S.K.Sharma, 367 Company ASC (Supply), C/O.99 A.P.O.

Gauhati High Court · (1993) GLR 164 Supp

Army Act, 1950 — Section 125, 125, 126, 126, 34, 34

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High Courts17 Dec 1992

P.K.Musahary Vs State of Assam and Ors.

Gauhati High Court · (1993) 1 GLJ 107 : (1993) 1 GLR 210

Constitution of India, 1950 — Article 194, 194, 226, 226

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High Courts17 Dec 1992

On the Death of Musadilal Agarwalla , His Legal Representatives Vs Union of India and Ors.

Gauhati High Court · (1993) 1 GLJ 149

Constitution of India, 1950 — Article 226, 226, 358, 358, 359(1)Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 2, 2

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High Courts11 Dec 1992

Prafulla Sarma Bafua, Kachomari Samabai Samity Ltd., Kachomari, Nagaon Vs State of Assam and Ors.

Gauhati High Court · (1993) 1 GLJ 12

Assam Co-operative Societies Act, 1949 — Section 36(1), 36(1)

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High Courts11 Dec 1992

Mustt K.Nessa Vs H.Ali

Gauhati High Court · (1993) 1 GLJ 31 : (1993) 1 GLR 62

Constitution of India, 1950 — Article 39, 39Criminal Procedure Code, 1973 — Section 125, 125(1), 125(3)Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3)

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High Courts11 Dec 1992

Pratap Narain Adhikari Vs Anita Medhi

Gauhati High Court · (1993) 1 GLJ 24 : (1993) 1 GLR 42

Criminal Procedure Code, 1973 — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts10 Dec 1992

Sarafat Ali and Others Vs State of Assam

Gauhati High Court · (1993) CriLJ 1943

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157Penal Code, 1860 (IPC) — Section 148, 302, 324, 34Police Act, 1861 — Section 44

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High Courts04 Dec 1992

Commissioner of Income Tax Vs Doom Dooma India Ltd.

Gauhati High Court · (1993) 200 ITR 496

Income Tax Act, 1961 — Section 145

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High Courts04 Dec 1992

A. Yanger AO Vs State of Nagaland and Others

Gauhati High Court · (1994) 2 GLR 5

Constitution of India, 1950 — Article 226, 309Nagaland Civil Supplies Services Rules, 1977 — Rule 10, 11, 13, 5, 6

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High Courts03 Dec 1992

Dilip Kumar Saha Vs Union of India & Others

Gauhati High Court · (1993) GLR 340 Supp

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High Courts03 Dec 1992

Jay Prakesh Jaiswal Vs Vice Chancellor, Nehu & Others

Gauhati High Court · (1993) GLR 344 Supp

North Eastern Hill University Act, 1973 — Clause 6, Clause 6, 20, 20

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High Courts03 Dec 1992

Jai Prakash Jaiswal Vs Vice Chancellor, Nehu and Ors.

Gauhati High Court · (1993) 1 GLJ 85

North Eastern Hill University Act, 1973 — Clause 6, Clause 6, 20, 20

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High Courts03 Dec 1992

Sitarani Bedi Vs On The Death of Smti.Kamal Bedi Her Legal Heirs Opposite Parties Nos

Gauhati High Court · (1993) 1 GLJ 206 : (1993) 1 GLR 273

Civil Procedure Code, 1908 — Section 34Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts27 Nov 1992Dismissed

State Bank of India Vs Smt. Sinam Ningol Thambal Devi, Sri O. Tolen Singh

Gauhati High Court · (1994) 1 GLR 83

Negotiable Instruments Act, 1881 (NI) — Section 15, 16, 43

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High Courts27 Nov 1992

Dhansiram Agarwalla Vs Commissioner of Income Tax

Gauhati High Court · (1993) 111 CTR 39 : (1993) 201 ITR 192

Income Tax Act, 1961 — Section 139, 142(1), 147, 148, 69B

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High Courts27 Nov 1992

Md.Nurul Islam Laskar Vs State of Assam and Ors.

Gauhati High Court · (1993) 1 GLJ 58 : (1993) 1 GLR 202

Assam Co-operative Societies Act, 1949 — Section 32, 32

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High Courts27 Nov 1992

R.Ibohal Singh Vs Ch.Iboyaima Singh and Ors.

Gauhati High Court · (1993) 1 GLJ 51 : (1993) 1 GLR 325

Civil Procedure Code, 1908 — Order 41 Rule 31, 100Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100

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High Courts27 Nov 1992

Parashmal Jain; Daulatraj Jain Vs Gaya Prasad Poddar

Gauhati High Court · (1992) 1 GLJ 143

Civil Procedure Code, 1908 — Order 22 Rule 3Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3

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High Courts26 Nov 1992

Jaidav Chandra Dhingia Vs Lal bahadur Das and Ors.

Gauhati High Court · (1993) 1 GLJ 1

Constitution of India, 1950 — Article 226, 226

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High Courts26 Nov 1992

Jiba Kanta Barua Vs Assam Tea Corporation Ltd.and Another

Gauhati High Court · (1995) 1 GLJ 461

Assam Tea Corporation Limited Service Regulations, 1982 — Regulation 46, 46Constitution of India, 1950 — Article 226, 226

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Gauhati High Court judgments, 1992