High Courts18 Mar 1993
New India Assurance Co. Ltd. Vs Md. Makubur Rahman and Others
Gauhati High Court · (1994) 2 ACC 306 : (1995) ACJ 34
Motor Vehicles Act, 1988 — Section 168, 173
COURT ARCHIVE
Gauhati High Court judgments, 1993
328 judgments · page 14 of 17
High Courts18 Mar 1993
S.Adinaryana Vs State of Nagaland and Ors.
Gauhati High Court · (1993) 1 GLJ 362
Constitution of India, 1950 — Article 311(2), 311(2)
High Courts17 Mar 1993Dismissed
Sarda Plywood Industries Ltd. and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1993) 2 GLR 202
High Courts17 Mar 1993
Commissioner of Income Tax Vs Meghalaya Plywood Ltd.
Gauhati High Court · (1994) 116 CTR 301 : (1993) 202 ITR 343
Income Tax Act, 1961 — Section 32, 43(1)
High Courts16 Mar 1993
The Registrar, Gauhati High Court Vs Shri S.R. Barman
Gauhati High Court · (1993) CriLJ 3865
Contempt of Courts Act, 1971 — Section 2
High Courts16 Mar 1993Allowed
Sashidhara Kurup Vs Union of India (UOI) and Others
Gauhati High Court · (1994) CriLJ 375
Assam Rifles Act, 1941 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 211, 251, 252, 354
High Courts15 Mar 1993
Amala Chakraboaty Vs Anjali Das and Ors.
Gauhati High Court · (1993) 1 GLJ 345
Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Mar 1993Allowed
Ananda Bezbaruah Vs Union of India (UOI)
Gauhati High Court · (1993) CriLJ 12
Prevention of Corruption Act, 1947 — Section 227, 228, 5(1), 5(2)
High Courts12 Mar 1993Allowed
Likmabam Thambal Yaima Devi and Others Vs Ph. Munindra Sharma and Others
Gauhati High Court · (1994) 2 GLR 405
Constitution of India, 1950 — Article 226, 227Manipur Land Revenue and Land Reforms (Allotment of Land) Rules, 1962 — Rule 13, 13(1), 6, 7, 9Manipur Land Revenue and Land Reforms Act, 1960 — Section 14, 14(1), 14(2), 15
High Courts12 Mar 1993Dismissed
Rajib Barooah and Another Vs Hemendra Prasad Barooah and Others
Gauhati High Court · AIR 1994 Guw 52
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, Order 39 Rule 3A, 115
High Courts12 Mar 1993
Jitmal Maheswari and Another Vs State of Assam
Gauhati High Court · (1993) CriLJ 3637
Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 16(1), 20, 7Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9
High Courts11 Mar 1993
The Assam Drug Dealers Association Vs State of Assam, Assam Pharmacy Council and Pharmacy Council of India
Gauhati High Court · (1994) 1 GLR 8
Constitution of India, 1950 — Article 19(1)
High Courts11 Mar 1993
Md. Royal Ali Vs The State of Assam
Gauhati High Court · (1993) 2 GLR 468
Criminal Procedure Code, 1973 (CrPC) — Section 360, 397, 401Penal Code, 1860 (IPC) — Section 354, 448
High Courts11 Mar 1993
Md. Abdul Aziz Vs Rehman Begum
Gauhati High Court · (1993) 2 GLR 406
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2
High Courts10 Mar 1993
Nalin Chandra Hazarika Vs State of Assam and Others
Gauhati High Court · (1994) 1 GLR 1
Assam Co-operative Societies Act, 1949 — Section 32, 32(1), 92Assam Co-operative Societies Rules, 1953 — Rule 24(iii)
High Courts05 Mar 1993Dismissed
Jogoda Kanta Bhuyan Vs Assam Administrative Tribunal and Others
Gauhati High Court · (1994) 1 GLR 431
Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3, 4Revised Leave Rules, 1934 — Rule 14(2)
High Courts04 Mar 1993
Mangilal Agarwalla Vs State of Assam and Ors.
Gauhati High Court · (1993) 1 GLJ 508
High Courts02 Mar 1993
Kamal Kishore Kanoo Vs State of Assam
Gauhati High Court · (1996) 1 GLJ 582
Constitution of India, 1950 — Article 226, 226
High Courts01 Mar 1993
Gunicharan Daim Ary Vs State of Assam and Ors.
Gauhati High Court · (1993) 1 GLJ 466
National Security Act, 1980 — Section 3(2), 3(2), 3(3), 3(3)
High Courts26 Feb 1993
Rati Ranjan Bhattacharjee Vs Arun Kumar Sarkar
Gauhati High Court · (1993) 2 GLJ 19
Court Fees Act, 1870 — Section 7A, 7A, 7B, 7B, 7C, 7C