High Courts20 May 1993Dismissed
Harihar Kharkatari and Others Vs State of Assam and Others
Gauhati High Court · (1994) 1 GLR 238
Constitution of India, 1950 — Article 309
COURT ARCHIVE
Gauhati High Court judgments, 1993
328 judgments · page 11 of 17
High Courts20 May 1993Allowed
Assam State Transport Corporation Vs Smt. Michitribala Das
Gauhati High Court · AIR 1994 Guw 35
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23AMotor Vehicles Act, 1939 — Section 110B, 110D
High Courts20 May 1993
Assam State Transport Corporation Vs Bichitribala Das
Gauhati High Court · (1993) 1 GLJ 535 : (1993) 2 GLR 138
Civil Procedure Code, 1908 — Order 41 Rule 23ACivil Procedure Code, 1908 (CPC) — Order 41 Rule 23A
High Courts20 May 1993Allowed
Smt. Sita Devi and Another Vs Shri Shyam Singh and Others
Gauhati High Court · (1994) CriLJ 26
Criminal Procedure Code, 1973 (CrPC) — Section 107, 161, 164, 167, 227Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 May 1993Allowed
Longrichiba AO and Others Vs Ungerchang Masomer and Others
Gauhati High Court · (1994) 2 GLR 96
High Courts18 May 1993Allowed
Mahavir Prasad Soni Vs Purushattam Agarwalla @ Babulal Agarwala
Gauhati High Court · (1993) 2 GLR 433
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96
High Courts13 May 1993Allowed
Madan Chandra Bhuyan and Others Vs Association of Scientific and Technical Officers, O.N.G.C. and Others
Gauhati High Court · AIR 1994 Guw 36
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 43 Rule 1, 115
High Courts13 May 1993Dismissed
Smt. Charu Deka Vs Smt. Umeswari Nath and Others
Gauhati High Court · AIR 1995 Guw 9
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1), 115(2)Constitution of India, 1950 — Article 227
High Courts13 May 1993Allowed
Nirupama Rajkumari and Another Vs Union of India (UOI) and Others
Gauhati High Court · (1994) ACJ 479
Motor Vehicles Act, 1939 — Section 110B
High Courts12 May 1993
Mukhash Sampradaya Vs Birash Ch. Das and Others
Gauhati High Court · AIR 1994 Guw 45
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115
High Courts11 May 1993Allowed
Nepal Chandra Saha Vs Nirmala Paul and Others
Gauhati High Court · (1993) 2 GLR 228
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Easements Act, 1882 — Section 13, 41
High Courts11 May 1993Allowed
Arun Nath Vs Dr. Rathin Datta
Gauhati High Court · (1993) 2 GLR 221
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts10 May 1993Allowed
Abdul Rouf and Others Vs State of Assam
Gauhati High Court · (1993) 2 GLR 306
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 May 1993
State of Assam Vs Shyamlal Agarwalla and Another
Gauhati High Court · (1993) 1 GLJ 498
Prevention of Food Adulteration Act, 1954 — Section 19(2), 19(2)
High Courts05 May 1993Allowed
Zeenat Fatema Rashid Vs Md. Iqbal Anwar
Gauhati High Court · (1993) 2 DMC 49
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 7
High Courts04 May 1993Allowed
Sri Jagannath Sah Vs State of Assam
Gauhati High Court · (1993) CriLJ 3704
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 342Penal Code, 1860 (IPC) — Section 411
High Courts04 May 1993
Swapan Kumar Roy Vs Project Co-Ordinator, Regional Science Centre, Jawahar Nagar & Ors.
Gauhati High Court · (1993) GLR 56 Supp
Constitution of India, 1950 — Article 12, 12, 6, 6
High Courts30 Apr 1993Allowed
Contemporary Target Pvt. Ltd. and Others Vs M.B. Enterprises and Others
Gauhati High Court · AIR 1994 Guw 7
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151Constitution of India, 1950 — Article 14, 227
High Courts29 Apr 1993
Commissioner of Income Tax Vs Assam Cold Storage Co.
Gauhati High Court · (1993) 204 ITR 540
Income Tax Act, 1961 — Section 8(2)
High Courts28 Apr 1993Dismissed
Budheswar Deka Vs State of Arunachal Pradesh
Gauhati High Court · (1993) 2 GLR 143
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 311