High Courts27 Jul 1992Allowed
Shri. Mamat Chandra Das Vs The State of Assam and Others
Gauhati High Court · AIR 1993 Guw 27
Essential Commodities Act, 1955 — Section 3
COURT ARCHIVE
Gauhati High Court judgments, 1992
181 judgments · page 4 of 10
High Courts24 Jul 1992
Satya Narayan Jha Vs Guwahati Municipal Corporation
Gauhati High Court · (2000) 3 GLJ 106
High Courts23 Jul 1992Dismissed
Kailash Chand Gaggar Vs State of Assam
Gauhati High Court · (1993) CriLJ 2632
Evidence Act, 1872 — Section 114, 13(2B)Prevention of Food Adulteration Act, 1954 — Section 11(1), 13, 13(1), 13(2), 13(2A)Prevention of Food Adulteration Rules, 1955 — Rule 4
High Courts23 Jul 1992
Nandiram Deuri Vs Lakheswar Bora
Gauhati High Court · (1993) GLR 137 Supp
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 66, 66
High Courts23 Jul 1992Allowed
Kanak Chandra Boro and Others Vs Kankaria Tea Company and Others
Gauhati High Court · AIR 1993 Guw 94
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6
High Courts20 Jul 1992
Warren Tea Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (1992) 07 GAU CK 0003
Assam Agricultural Income Tax Act, 1939 — Section 2
High Courts10 Jul 1992Allowed
Harendra Chandra Nath and Others Vs Bijoy Krishna Nath and Others
Gauhati High Court · AIR 1993 Guw 52
Limitation Act, 1963 — Article 58Specific Relief Act, 1963 — Section 34
High Courts10 Jul 1992
Balakrishna Agarwalla Vs State of Assam and Others
Gauhati High Court · (1993) GLR 192 Supp
Specific Relief Act, 1963 — Section 34, 34
High Courts10 Jul 1992
Kripesh Chandra Misra Vs Upendra Kumar Dey and Others
Gauhati High Court · (1993) GLR 140 Supp
Specific Relief Act, 1963 — Section 34, 34
High Courts10 Jul 1992Dismissed
Md. Achab Ali Vs Md. Abdul Matilib Majarbhuiya
Gauhati High Court · (1992) 07 GAU CK 0002
Transfer of Property Act, 1882 — Section 106
High Courts03 Jul 1992
Silchar Municipal Board Vs Eastern Tea Estates Pvt. Ltd. and Sri Mahitosh Purkayastha, Ex-Chairman, Silchar Municipal Board
Gauhati High Court · (1993) 2 GLR 445
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(2), Order 26 Rule 9
High Courts03 Jul 1992
Land Acquisition Collector, West Tripura Agartala Vs Jyotirindra Prasad Roy
Gauhati High Court · (1993) GLR 147 Supp
Land Acquisition Act, 1894 — Section 23, 23
High Courts03 Jul 1992Allowed
Narayan Roy Vs The State of Tripura and Others
Gauhati High Court · AIR 1993 Guw 59
Arbitration Act, 1940 — Section 8, 8(1)
High Courts03 Jul 1992Dismissed
Naresh Ch. Deb Barma (Dead) by L. Rs. Vs Sri Gopal Chandra Banerjee and Another
Gauhati High Court · AIR 1994 Guw 37
Civil Procedure Code, 1908 (CPC) — Section 114
High Courts02 Jul 1992Allowed
Sri. Amar Singh Chetri Vs Sri. Bijay Chandra Modak and Others
Gauhati High Court · AIR 1993 Guw 50
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts30 Jun 1992
State of Manipur Vs Warepam Khomdonbi Singh
Gauhati High Court · (1993) 1 GLJ 35
Criminal Procedure Code, 1973 — Section 196(1)(b)Criminal Procedure Code, 1973 (CrPC) — Section 196(1)(b)Evidence Act, 1872 — Section 27, 27
High Courts30 Jun 1992
Harendra Kumar Nag Choudhury and Ors. Vs Birendra Chandra Dey and Ors.
Gauhati High Court · (1993) 1 GLJ 99 : (1993) 1 GLR 426
Civil Procedure Code, 1908 — Order 41 Rule 22, Order 41 Rule 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33
High Courts23 Jun 1992
Deorah and Co. Vs Commissioner of Income Tax
Gauhati High Court · (1993) 200 ITR 467
Income Tax Act, 1961 — Section 170, 182, 183, 184, 185
High Courts09 Jun 1992Allowed
Nirmalendu Banikya Vs The Returning Officer and Others
Gauhati High Court · AIR 1993 Guw 82
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 83, 86
High Courts29 May 1992
Nityananda Barkakati and Another Vs Debendra Nath Choudhury
Gauhati High Court · (1993) 2 GLR 282
Criminal Procedure Code, 1973 (CrPC) — Section 442Penal Code, 1860 (IPC) — Section 23, 24, 25, 415, 420Registration Act, 1908 — Section 34, 35