High Courts26 Mar 1992
Samir Kumar Deb Barma Vs State of Tripura
Gauhati High Court · (1992) 1 GLJ 325
COURT ARCHIVE
Gauhati High Court judgments, 1992
181 judgments · page 7 of 10
High Courts25 Mar 1992Allowed
United Bank of India Vs Jorhat Fuel Briquetting Industry and Others
Gauhati High Court · AIR 1992 Guw 116
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34
High Courts24 Mar 1992
Nguzukhe Vs Yetomo
Gauhati High Court · (1992) 1 GLJ 371 : (1992) 2 GLR 212
Rules for Administration of Justice and Police in the Naga Hills District, 1937 — Rule 31, 31
High Courts23 Mar 1992
T.R.Manjula Das Vs State of Assam & Others
Gauhati High Court · (1993) GLR 90 Supp
Constitution of India, 1950 — Article 14, 14, 16, 16, 226
High Courts23 Mar 1992
Commissioner of Income Tax, NE Region, Shillong Vs M.Pyngrope, Shillong
Gauhati High Court · (1992) 1 GLJ 351 : (1992) 1 GLR 323
Income Tax Act, 1961 — Section 246(1)(c), 246(1)(c)
High Courts23 Mar 1992
Manjula Das (Dr.) Vs State of Assam
Gauhati High Court · (1992) 1 GLJ 435
Constitution of India, 1950 — Article 14, 14, 16, 16
High Courts20 Mar 1992
Warren Tea Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (1994) 208 ITR 301
Constitution of India, 1950 — Article 14, 226
High Courts20 Mar 1992
Zakil Vs Neimedo
Gauhati High Court · (1992) 1 GLJ 413 : (1992) 2 GLR 242
Rules for Administration of Justice and Police in Nagaland, 1937 — Rule 31, 31
High Courts20 Mar 1992
Shri Paothing Tangkhul Vs State of Nagaland and Others
Gauhati High Court · (1993) CriLJ 2514
National Security Act, 1980 — Section 3
High Courts20 Mar 1992
Jagadish Prasad Shah Vs State Of Meghalaya and Ors.
Gauhati High Court · (1993) 1 GLJ 485
Meghalaya Transfer of Land (Regulation) Act, 1971 — Section 3(1), 3(1)
High Courts13 Mar 1992
On The Death of the Sole Suranjan Deb, His Heirs Smti Sushama Rani Dey and Others Vs Mustt Hamida Khatun Choudhury and Others
Gauhati High Court · (1993) GLR 113 Supp
High Courts13 Mar 1992
On The Death of Sole Petitioner Suranjan Deb, His Heirs Smti Sushama Rani Deb Vs Hamida Khatun Choudhury
Gauhati High Court · (1992) 1 GLJ 311
High Courts13 Mar 1992
Kh Ningol Ibetombi Devi Vs Pukharambam Ibomcha Dr.
Gauhati High Court · (1992) 1 GLJ 482 : (1992) 2 GLR 162
Criminal Procedure Code, 1973 — Section 125, 399Criminal Procedure Code, 1973 (CrPC) — Section 125, 399
High Courts13 Mar 1992Dismissed
Dharam Chand Joshi Vs Satya Narayan Bazaz
Gauhati High Court · AIR 1993 Guw 35
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Evidence Act, 1872 — Section 34
High Courts11 Mar 1992
Sudhir Mazumpar Vs State of Assam
Gauhati High Court · (1992) 1 GLJ 290 : (1992) 1 GLR 390
High Courts04 Mar 1992
Md.Jalaluddin Vs State of Assam
Gauhati High Court · (1992) 1 GLJ 287 : (1992) 1 GLR 256
Criminal Procedure Code, 1973 — Section 154, 157Criminal Procedure Code, 1973 (CrPC) — Section 154, 157
High Courts26 Feb 1992Allowed
Arun Singhvi Vs State
Gauhati High Court · (1993) 2 GLR 323
Assam Weights and Measures (Enforcement) Act, 1958 — Section 2, 23, 7Criminal Procedure Code, 1973 (CrPC) — Section 313, 375Standards of Weights and Measures Act, 1976 — Section 10, 11, 14, 20, 21
High Courts25 Feb 1992
Commissioner of Income Tax Vs Cachar Native Joint Stock Ltd.
Gauhati High Court · (1992) 198 ITR 289
Income Tax Act, 1961 — Section 72, 72(1)
High Courts24 Feb 1992Dismissed
Tanuram Tayeng Vs State of Assam and Others
Gauhati High Court · AIR 1992 Guw 124
Assam Panchayati Raj Act, 1986 — Section 73