High Courts22 Sept 1992
K.C.Swer Vs State of Meghalaya & Ors.
Gauhati High Court · (1993) GLR 227 Supp
COURT ARCHIVE
Gauhati High Court judgments, 1992
181 judgments · page 3 of 10
High Courts22 Sept 1992
Commissioner of Income Tax Vs Bijoy Kumar Pandya
Gauhati High Court · (1993) 115 CTR 380 : (1993) 200 ITR 667
Income Tax Act, 1961 — Section 2(14), 256, 45
High Courts22 Sept 1992
United India Insurance Co. Ltd., Gauhati Vs Member, Motor Accident Claims Tribunal, Lakhimpur and Others
Gauhati High Court · (1993) ACJ 828 : AIR 1993 Guw 28 : (1994) 79 CompCas 188
Motor Vehicles Act, 1988 — Section 149, 173
High Courts10 Sept 1992Allowed
Santipur Min Silpa Samabai Samity Ltd. and etc. Vs State of Assam and Others
Gauhati High Court · AIR 1994 Guw 2
Assam Fisheries Rules, 1953 — Rule 12, 13(1)Constitution of India, 1950 — Article 14, 226Fisheries Act, 1897 — Section 6
High Courts10 Sept 1992Allowed
Manoj Kumar Sharma Vs Sadhan Roy and Another
Gauhati High Court · (1993) CriLJ 2484
Criminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 406, 420
High Courts07 Sept 1992
Shankar Prasad Banik and Another Vs Collector, Karimganj and Others
Gauhati High Court · AIR 1994 Guw 56
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 15A, 3, 4, 5A
High Courts31 Aug 1992
Kusumpara Pakaria Min Samabai Samity Ltd. Vs State of Assam and Others
Gauhati High Court · AIR 1993 Guw 95
Constitution of India, 1950 — Article 14, 226Fisheries Act, 1897 — Section 6
High Courts31 Aug 1992
Kabiraj Tudu Vs State of Assam
Gauhati High Court · (1994) CriLJ 432
Criminal Procedure Code, 1973 (CrPC) — Section 165, 172(2), 173, 174Evidence Act, 1872 — Section 118, 165Oaths Act, 1969 — Section 4(1)
High Courts28 Aug 1992Dismissed
Joyram Dutta Vs Padmeswar Dutta
Gauhati High Court · (1994) 1 GLR 501
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 2(3)Constitution of India, 1950 — Article 14, 16
High Courts28 Aug 1992
Ngakangnao Pashi Vs R.K.Mayangmi & Ors.
Gauhati High Court · (1993) GLR 201 Supp
Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100
High Courts28 Aug 1992Dismissed
Shri Yumnam Ibobi Singh and Others Vs Shri Yumnam Yaima Singh and Others
Gauhati High Court · AIR 1993 Guw 42
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, 115
High Courts26 Aug 1992
Md.Siddique Ali and Ors. Vs Md, Ali and Ors.
Gauhati High Court · (1993) 1 GLJ 81 : (1993) 1 GLR 365
Criminal Procedure Code, 1973 — Section 145, 146(1)Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)
High Courts26 Aug 1992Allowed
K.A. Mariaming Mawri and Another Vs K.A. Siem Mawri and Leitkor Mylliem Syiemship
Gauhati High Court · (1993) 2 GLR 265
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts18 Aug 1992Allowed
R. Kuovio Korhuo Vs State of Nagaland and Others
Gauhati High Court · (1994) 1 GLR 219
Nagaland Secretariat Services Rules, 1968 — Rule 18, 19, 20, 28, 28(2)
High Courts17 Aug 1992
Jadu Gopal Debnath Vs Kaminikumar Mali
Gauhati High Court · (1993) 1 GLJ 246
Tripura Land Revenue and Land Reforms Act, 1960 — Section 133(d), 133(d), 133A, 133A, 134
High Courts13 Aug 1992Dismissed
United India Insurance Co. Ltd. Vs Amitabha Dey and Others
Gauhati High Court · (1994) ACJ 642
Motor Vehicles Act, 1939 — Section 94, 95, 95(1), 95(2)
High Courts10 Aug 1992
Abdul Kadir Vs Md. Mainuddin Ahmed and Others
Gauhati High Court · (1993) CriLJ 557
Criminal Procedure Code, 1973 (CrPC) — Section 173, 378, 378(1), 378(2), 378(4)Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 7Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Aug 1992
Tripura Guardians'' Forum and Another Vs State of Tripura and Others
Gauhati High Court · AIR 1993 Guw 68
Constitution of India, 1950 — Article 14, 15, 226, 29
High Courts06 Aug 1992Allowed
Sushil Kumar Saha Vs Juran Chandra Saha
Gauhati High Court · AIR 1993 Guw 48
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 9 Rule 13
High Courts29 Jul 1992
Guwahati Medical College Students Union Vs State of Assam and Ors.
Gauhati High Court · (1993) 1 GLJ 88
Constitution of India, 1950 — Article 14, 14, 226, 226Medical Colleges of Assam and Regional Dental College (Regulation of Admission of Under Graduate Students) Rules, 1989 — Rule 7(c), 7(c), 8(j), 8(j)