High Courts25 Nov 1992Dismissed
Dilip Ranjan Dam Vs The State of Tripura and Others
Gauhati High Court · (1994) 1 GLR 53
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 1992
181 judgments · page 2 of 10
High Courts25 Nov 1992
Longtsuman Ngully Vs State of Nagaland & Others
Gauhati High Court · (1993) GLR 134 Supp
Village Development Board Model Rules, 1980 — Rule 5, 5
High Courts25 Nov 1992
Udayachal Weaving Co-Operative Society and Another Vs State of Assam and Ors.
Gauhati High Court · (1993) 1 GLJ 69 : (1993) 1 GLR 218
Assam Co-operative Societies Act, 1949 — Section 43, 43Constitution of India, 1950 — Article 226, 226
High Courts24 Nov 1992Dismissed
Jyotish Chandra Borbora Vs The Bura-Gohain Tea Co. Pvt. Ltd. and Others
Gauhati High Court · AIR 1993 Guw 89
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 115Constitution of India, 1950 — Article 227
High Courts20 Nov 1992Allowed
Nileshwar Narzary Vs State of Assam and Others
Gauhati High Court · (1993) 2 GLR 232
Constitution of India, 1950 — Article 226
High Courts16 Nov 1992
Ashish Gupta Vs State of Assam and Ors.
Gauhati High Court · (1993) 1 GLJ 65
Assam Police Manual — Rule 213 Part 5, 213 Part 5Constitution of India, 1950 — Article 14, 14, 19, 19, 21, 21National Security Act, 1980 — Section 4, 4
High Courts13 Nov 1992
Highways Construction Co. Pvt. Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1993) 111 CTR 143 : (1993) 199 ITR 702
Income Tax Act, 1961 — Section 28, 36, 36(1)
High Courts11 Nov 1992
Shri M.C. Bora Vs The Dist. Elementary Education Officer, North Lakhimpur and Others
Gauhati High Court · AIR 1993 Guw 66
Assam Elementary Education (Provincialisation) Act, 1974 — Section 12Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3
High Courts11 Nov 1992
Commissioner of Income Tax Vs Mulchand Sukmal Jain
Gauhati High Court · (1993) 110 CTR 316 : (1993) 200 ITR 528
Hindu Succession Act, 1956 — Section 19, 6Income Tax Act, 1961 — Section 171
High Courts10 Nov 1992
Commissioner of Income Tax Vs Veneer Mills Pvt. Ltd.
Gauhati High Court · (1993) 113 CTR 313 : (1993) 200 ITR 361
Income Tax Act, 1961 — Section 37
High Courts06 Nov 1992Allowed
Hussain Ali and Others Vs State of Assam
Gauhati High Court · (1993) 2 GLR 33
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts06 Nov 1992
Durgeswar Talukdar Vs Assam Rastra Bhasa Prachar Samity, Guwahati and Ors.
Gauhati High Court · (1993) 1 GLJ 10 : (1993) 1 GLR 303
Constitution of India, 1950 — Article 226, 226
High Courts05 Nov 1992
Debipada Bhattacharjee Vs The State of Assam and Others
Gauhati High Court · (1993) 2 GLR 319
Constitution of India, 1950 — Article 226
High Courts05 Nov 1992
Warren Indutrial Limited and Another Vs State of Assam and Ors.
Gauhati High Court · (1993) 1 GLJ 45
Land Acquisition Act, 1894 — Section 4, 4
High Courts02 Nov 1992
Alok Das Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1993) 2 GLR 140
Constitution of India, 1950 — Article 226
High Courts29 Oct 1992
Commissioner of Income Tax Vs Arunachal Pradesh Forest Corporation Ltd.
Gauhati High Court · (1993) 201 ITR 129 : (1993) 71 TAXMAN 571
High Courts27 Oct 1992
Jayshree Tea and Industries Limited. Vs State of Assam and Ors.
Gauhati High Court · (1993) 1 GLJ 71 : (1993) 1 GLR 430
Assam Land Revenue and Rent (Surcharge) Act, 1970 — Section 2(6), 2(6), 4, 4
High Courts25 Sept 1992Allowed
Subhash Mohan Dey Vs Satyendra Nath Bhowal and Others
Gauhati High Court · (1993) 2 GLR 235
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 5Civil Procedure Code, 1908 (CPC) — Section 147, 151, 47Limitation Act, 1963 — Article 59
High Courts22 Sept 1992
India Carbon Ltd. Vs Inspecting Assistant Commissioner of Income Tax and Another
Gauhati High Court · (1993) 200 ITR 759
Income Tax Act, 1961 — Section 28, 43B