COURT ARCHIVE

Gauhati High Court judgments, 1993

328 judgments · page 10 of 17

High Courts09 Jun 1993Allowed

The Managing Committee, Silchar Collegiate School Vs Debipada Bhattacharjee, The State of Assam, The Inspector of Schools and The Principal, Silchar Collegiate School

Gauhati High Court · (1994) 1 GLR 202

Assam Aided Higher Secondary, High and Meddle Schools Manegement Rules, 1976 — Rule 23(5)Constitution of India, 1950 — Article 136, 21, 226, 311, 41

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High Courts08 Jun 1993Dismissed

Smt. Muhini Thakuria and Others Vs Dhiraj Kalita and Others

Gauhati High Court · (1994) ACJ 944 : AIR 1994 Guw 22 : (1994) 79 CompCas 795

Motor Vehicles Act, 1939 — Section 110A, 110B

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High Courts08 Jun 1993Dismissed

Subhash Gope and Another Vs Utpal Nandi and Another

Gauhati High Court · AIR 1994 Guw 47

Assam Municipal Act, 1956 — Section 11(3)Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1983 — Rule 3Constitution of India, 1950 — Article 14, 309

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High Courts07 Jun 1993

V.H.Varte Vs State of Manipur

Gauhati High Court · (1993) 2 GLJ 380

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High Courts07 Jun 1993

Toijam Thoibi Devi Vs State of Manipur and Ors.

Gauhati High Court · (1994) 1 GLJ 103

Constitution of India, 1950 — Article 14, 14

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High Courts07 Jun 1993

Rajkumari Premila Devi Vs State of Manipur and Another

Gauhati High Court · (1993) 2 GLR 451

Constitution of India, 1950 — Article 226

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High Courts03 Jun 1993

Sri Santi Ram Sarma Vs Smt. Kanaklata Devi

Gauhati High Court · (1993) CriLJ 3317

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 401(2), 482

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High Courts03 Jun 1993

Bogidhola Tea and Trading Co. (P.) Ltd. Vs The Assam Co-Operative Apex Bank Ltd. and Others

Gauhati High Court · (1994) 1 GLR 453

Assam Co-operative Societies Act, 1949 — Section 63Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 41 Rule 23Municipal Act — Section 84, 86

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High Courts01 Jun 1993Allowed

Smt. Sumati Debnath Vs Sunil Kumar Sen and Another

Gauhati High Court · (1994) ACJ 734 : AIR 1994 Guw 59

Evidence Act, 1872 — Section 101, 102, 103, 104Motor Vehicles Act, 1939 — Section 110B, 110CC

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High Courts28 May 1993Allowed

Swapan Saha, Rabindra Nath Kanjilal, Monoranjan Saha and Samir Chandra Saha Vs State of Assam and Assistant Labour Commissioner (Central)

Gauhati High Court · (1993) 2 GLR 133

Contract Labour (Regulation and Abolition) Act, 1970 — Section 26Criminal Procedure Code, 1973 (CrPC) — Section 11, 16, 20, 3, 3(1)

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High Courts28 May 1993Allowed

Din Dayal Podder Vs The State of Tripura and Another

Gauhati High Court · (1993) 2 GLR 131

Criminal Procedure Code, 1973 (CrPC) — Section 14Penal Code, 1860 (IPC) — Section 265, 365

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High Courts28 May 1993Allowed

Sudip Ghosh and Others Vs The State of Tripura

Gauhati High Court · (1993) 2 GLR 187

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 324, 326

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High Courts28 May 1993Dismissed

Dina Kanta Das Vs State of Assam and Others

Gauhati High Court · (1994) 1 GLR 233

Assam Services (Pension) Rules, 1969 — Rule 153Constitution of India, 1950 — Article 14, 309

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High Courts27 May 1993

Moatemsu AO Vs State of Nagaland and Others

Gauhati High Court · (1994) 2 GLR 248

Constitution of India, 1950 — Article 226Nagaland Armed Police Act, 1966 — Section 7, 9

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High Courts26 May 1993

Razoukuolie Kesot Vs State of Nagaland and Others

Gauhati High Court · (1994) 2 GLR 137

Constitution of India, 1950 — Article 226

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High Courts26 May 1993Allowed

Hitendra Nath Goswami Vs State of Assam

Gauhati High Court · (1993) 2 GLR 11

Assam Finance (Sales Tax) Act, 1956 — Section 1(3), 3(1), 42Assam General Sales Tax Act, 1993 — Section 7(1), 74Constitution of India, 1950 — Article 226

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High Courts26 May 1993Dismissed