High Courts27 Apr 1993Allowed
Hindustan Tea Company and Others Vs The State of Assam and Others
Gauhati High Court · (1993) 2 GLR 135
Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 3, 7, 7(6)Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 1993
328 judgments · page 12 of 17
High Courts27 Apr 1993
Commissioner of Income Tax Vs Shree Gopal and Co.
Gauhati High Court · (1994) 117 CTR 357 : (1993) 204 ITR 285
Income Tax Act, 1961 — Section 256, 256(1)
High Courts26 Apr 1993
Management of Doolahat Tea Estate Vs Their Workmen Represented By The Secretary, Assam Chah Karmachari Sangha
Gauhati High Court · (1993) 2 GLJ 329
Constitution of India, 1950 — Article 226, 226
High Courts26 Apr 1993
Sadik Ali and Another Vs Anandaram Gogoi
Gauhati High Court · (1993) GLR 46 Supp
Transfer of Property Act, 1882 — Section 53A, 53A, 54, 54
High Courts26 Apr 1993
Sadek Ali and Another Vs Ananda Ram Gogoi
Gauhati High Court · (1993) 1 GLJ 518
Transfer of Property Act, 1882 — Section 53A, 53A
High Courts22 Apr 1993
Surya Kanta Salai Vs Gauhati University Represented By The Registrar, Jalukbari
Gauhati High Court · (1993) GLR 51 Supp
Limitation Act, 1963 — Article 58, 58
High Courts21 Apr 1993
Latifa Khatoon Vs Union of India and Ors.
Gauhati High Court · (1993) 1 GLJ 398
High Courts21 Apr 1993
Tarajan Tea Company Pvt. Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1993) 204 ITR 218
Companies Act, 1956 — Section 217Income Tax Act, 1961 — Section 104, 104(1), 107
High Courts21 Apr 1993Allowed
Mustt. Khabiran Nessa Vs District Judge, Goalpara and Others
Gauhati High Court · AIR 1994 Guw 39
Assam Panchayati Raj (Constitution) Rules, 1990 — Rule 56Assam Panchayati Raj Act, 1986 — Section 98Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2
High Courts20 Apr 1993Allowed
The State of Meghalaya Vs The Judge, District Council Court and Sri Dayo Passah and Others
Gauhati High Court · (1993) 2 GLR 99
Constitution of India, 1950 — Article 367Criminal Procedure Code, 1973 (CrPC) — Section 438General Clauses Act, 1897 — Section 8
High Courts20 Apr 1993
State of Meghalaya Vs Autonomous District Council and Ors.
Gauhati High Court · (1993) 1 GLJ 473
Constitution of India, 1950 — Schedule 6 Para 5(1), Schedule 6 Para 5(1)
High Courts19 Apr 1993
Shakuntala Devi Killa Vs Commissioner of Income Tax
Gauhati High Court · (1993) 114 CTR 227 : (1993) 202 ITR 108 : (1993) 71 TAXMAN 284
Income Tax Act, 1961 — Section 43(5)
High Courts07 Apr 1993
G.Elsan and Ors. Vs State of Nagaland and Ors.
Gauhati High Court · (1993) 1 GLJ 382
High Courts05 Apr 1993Allowed
Sanjay Kumar Mahanta and Another Vs State of Assam and Others
Gauhati High Court · (1993) 2 GLR 170
Assam Co-operative Societies Act, 1949 — Section 32(4)Assam Co-operative Societies Rules, 1953 — Rule 26
High Courts05 Apr 1993
Amiruddin Ahmed and Another Vs State of Assam and Ors.
Gauhati High Court · (1993) 1 GLJ 395
Assam Mnnicipal Act, 1956 — Section 11(3), 11(3)Constitution of India, 1950 — Article 226, 226
High Courts01 Apr 1993Allowed
Ranjit Das Purkayastha Vs Smti Sandhya Rani Das Purkayastha and Another
Gauhati High Court · (1993) 2 GLR 18
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6(1), Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 6A(2)
High Courts01 Apr 1993Allowed
Mahiram Bora Vs State of Assam
Gauhati High Court · (1993) CriLJ 3742
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302
High Courts01 Apr 1993
Bhagawan Chandra Lakhar Vs Union of India (UOI) and Others
Gauhati High Court · (1993) 04 GAU CK 0009
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 39, 80
High Courts01 Apr 1993
Rahimuddin Sheikh Vs State of Assam and Ors.
Gauhati High Court · (1993) 1 GLJ 406
Assam Panchayati Raj (Financial) Rules, 1990 — Rule 58(8)(ii), 58(8)(ii)Constitution of India, 1950 — Article 226, 226
High Courts31 Mar 1993
Dr. Nurul Islam Vs The State of Assam and Others
Gauhati High Court · (1993) 2 GLR 164
Assam Financial Rules — Rule 145Constitution of India, 1950 — Article 226