High Courts30 Apr 1992
National Plywood Indus Fries Limited Vs K.P.Mazumdar
Gauhati High Court · (1992) 1 GLJ 409
Central Excises and Salt Act, 1944 — Section 11B(2), 11B(2), 11C, 11C
COURT ARCHIVE
Gauhati High Court judgments, 1992
181 judgments · page 6 of 10
High Courts29 Apr 1992
Prahlad Kumar Ojha Vs United Industrial Bank Limited
Gauhati High Court · (1992) 1 GLJ 367 : (1993) 1 GLR 13
Civil Procedure Code, 1908 — Order 41 Rule 33, Order 41 Rule 4, Order 8 Rule 10Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4, Order 8 Rule 10
High Courts27 Apr 1992
M.Gogendra Singh; L.Gunendra Singh Vs State of Manipur
Gauhati High Court · (1992) 1 GLJ 496 : (1992) 2 GLR 416
High Courts10 Apr 1992Dismissed
Kitply Industries Limited Vs C. Syiemiang
Gauhati High Court · (1992) 62 ELT 3
Central Excise and Customs Laws (Amendment) Act, 1991 — Section 11B, 11B(3)Central Excises and Salt Act, 1944 — Section 12CConstitution of India, 1950 — Article 226
High Courts10 Apr 1992
Nihar Ranjan Sen Vs Assam Financial Corporation
Gauhati High Court · (1992) 1 GLJ 429
Civil Procedure Code, 1908 — Order 21 Rule 92(1), Order 21 Rule 94Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92(1), Order 21 Rule 94Limitation Act, 1963 — Article 134, 134
High Courts09 Apr 1992
State of Manipur Vs Tectona, Clive Road Calcutta
Gauhati High Court · (1992) 1 GLJ 486
Arbitration Act, 1940 — Section 33, 33Limitation Act, 1963 — Article 119, 119, 137, 137
High Courts06 Apr 1992Allowed
Boijayanta Barua Vs State of Assam and Others
Gauhati High Court · (1992) 1 GLR 418
National Security Act, 1980 — Section 12(2), 14(4), 9
High Courts03 Apr 1992Allowed
Shila Nath Mallik and Others Vs Balabhadra Sutradhar and Others
Gauhati High Court · AIR 1992 Guw 121
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19, Order 9 Rule 6(1)
High Courts02 Apr 1992
Radhashyam Bhowmik Vs Lalmohan Nath
Gauhati High Court · (1992) 1 GLJ 364
Civil Procedure Code, 1908 — Order 26 Rule 9Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts01 Apr 1992
The Gauhati High Court Vs The State of Assam and Others
Gauhati High Court · AIR 1993 Guw 11
Assam Judicial Service Rules, 1967 — Rule 12(1), 4(3), 5(4)Assam Services (Discipline and Appeal) Rules, 1964 — Rule 13, 14, 15, 16, 26Constitution of India, 1950 — Article 141, 234, 235, 309
High Courts01 Apr 1992
Numali Kayastha (Rajput) Vs Hemanta Kumak Baruah
Gauhati High Court · (1992) 1 GLJ 432
Civil Procedure Code, 1908 — Order 18 Rule 17, Order 41 Rule 31Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 41 Rule 31
High Courts31 Mar 1992
Commissioner of Income Tax Vs M. Pyngrope
Gauhati High Court · (1993) 109 CTR 322 : (1993) 200 ITR 106
Income Tax Act, 1961 — Section 10(26), 143, 143(3), 144, 246
High Courts30 Mar 1992Allowed
Kemo Lollen Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1995) 1 GLR 294
Arunachal Pradesh Civil Service (Competitive Examination) Regulations, 1988 — Regulation 10, 8, 9Arunachal Pradesh Civil Services Rules, 1985 — Rule 29, 7(2)Constitution of India, 1950 — Article 226
High Courts30 Mar 1992
Md Daulat Ali Vs Kohila Khatoon
Gauhati High Court · (1992) 1 GLJ 305
Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 102, 102
High Courts29 Mar 1992Allowed
Meghalaya Tourism Development Corporation Vs S.A. Builders Ltd. and Another
Gauhati High Court · AIR 1993 Guw 1
Arbitration Act, 1940 — Section 41Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 11
High Courts27 Mar 1992
Kanailal Bothra Vs Babanji Pathak
Gauhati High Court · (1992) 1 GLJ 362
Civil Procedure Code, 1908 — Order 39 Rule 1, Order 39 Rule 2Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts27 Mar 1992
Jatin Chandra Paul Vs Manjurani Paul
Gauhati High Court · (1992) 1 GLJ 297 : (1992) 2 GLR 36
Assam Urban Areas Rent Control Act, 1972 — Section 5(1)(e), 5(1)(e)Contract Act, 1872 — Section 56, 56Transfer of Property Act, 1882 — Section 108, 108, 4, 4
High Courts27 Mar 1992
Manilal Gupta and Company Vs L.Nampui, Inspecting Assistant Commissioner of Income Tax, Assessment Range IT , Guwahati
Gauhati High Court · (1992) 1 GLJ 280 : (1992) 2 GLR 84
Income Tax Act, 1961 — Section 276C, 276C, 277, 277
High Courts27 Mar 1992
Biswanath Chokhani Vs Shyama Devi Sanganaria
Gauhati High Court · (1992) 1 GLJ 344
Civil Procedure Code, 1908 — Section 21(2)Civil Procedure Code, 1908 (CPC) — Section 21(2)