High Courts02 Feb 1993
Hundung Victims of Development Throuth Its Convenor, Mr.David Mahung. Vs North Eastern Council and Ors.
Gauhati High Court · (1995) 1 GLJ 124
Constitution of India, 1950 — Article 226, 226
COURT ARCHIVE
Gauhati High Court judgments, 1993
328 judgments · page 16 of 17
High Courts01 Feb 1993
Risheswar Neog Vs State of Assam and Ors.
Gauhati High Court · (1993) 1 GLJ 157 : (1993) 1 GLR 184
Assam Co-operative Societies Act, 1949 — Section 2(1), 2(1), 2(h), 2(h)Assam Co-operative Societies Rules, 1953 — Rule 33, 33Constitution of India, 1950 — Article 226, 226
High Courts01 Feb 1993Allowed
Dhruba Lal Bhattacharyya Vs Smt. Chinu Bhattacharayya
Gauhati High Court · (1993) 02 GAU CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9
High Courts29 Jan 1993
Md. Isha Haque Vs Md. Azadur Rahman Hazarika and Others
Gauhati High Court · AIR 1993 Guw 72
Assam Urban Areas Rent Control Act, 1972 — Section 5Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts29 Jan 1993Allowed
Ramjilal Sharma and Another Vs Purushottam Lal Sharma (HUF)
Gauhati High Court · AIR 1993 Guw 63
Assam Urban Areas Rent Control Act, 1972 — Section 6Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts29 Jan 1993
Md.Safi Ahmed & Ors. Vs On The Death of Abdul Mazid, His Heirs Md.Abdul Matin & Ors.
Gauhati High Court · (1993) GLR 245 Supp
Civil Procedure Code, 1908 — Order 20 Rule 4(c)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(c)
High Courts29 Jan 1993Dismissed
Om Prakash Bharuka Vs Smt. Shakuntala Modi
Gauhati High Court · AIR 1993 Guw 38
Guardians and Wards Act, 1890 — Section 25
High Courts29 Jan 1993
Md.Safi Ahmed and Ors. Vs Md Abdul Matin and Ors.
Gauhati High Court · (1993) 1 GLJ 132
High Courts29 Jan 1993Allowed
All Manipur Government College Teachers Association and Principal, P.G.T. College Vs The State of Manipur and Others
Gauhati High Court · (1993) 2 GLR 62
Constitution of India, 1950 — Article 14, 16, 162, 163, 309Manipur Civil Service (Appointment and other service conditions of Employees of the Government Aided/Private Institution taken over by the Government) Rules, 1981 — Rule 3, 7
High Courts29 Jan 1993Allowed
Bimalendu Das Vs Smt. Manjushree Chakravarty and Another
Gauhati High Court · (1993) 01 GAU CK 0001
Evidence Act, 1872 — Section 45, 47, 63, 67, 68Succession Act, 1925 — Section 59, 60
High Courts25 Jan 1993
Naranga Lal Agarwalla @ Narangarai Agarwalla Vs State of Assam
Gauhati High Court · (1993) 2 GLJ 143
Prevention of Food Adulteration Act, 1954 — Section 10(7), 10(7), 13(2B), 13(2B)
High Courts22 Jan 1993
Rameswar Rathi and Another Vs State of Assam
Gauhati High Court · (1993) 1 GLJ 369 : (1993) 1 GLR 136
Criminal Procedure Code, 1973 — Section 313(1)(b), 465Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b), 465Prevention of Food Adulteration Act, 1954 — Section 10(7), 10(7), 13(b), 13(b)
High Courts21 Jan 1993
Rashbihari Prasad and Others Vs Parbati Kedia and Others
Gauhati High Court · (1994) ACJ 532
Motor Vehicles Act, 1939 — Section 95, 96(2)
High Courts21 Jan 1993
Jahnavi Das Vs State of Assam and Ors.
Gauhati High Court · (1993) 1 GLJ 113
Constitution of India, 1950 — Article 14, 14
High Courts21 Jan 1993
Major General H.C.Pathak Vs Major S.K.Sharma
Gauhati High Court · (1993) 1 GLJ 160
Army Act, 1950 — Section 34, 34, 35, 35, 36, 36Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Jan 1993
S.N.Bhowal and Another Vs Subash Mohan Dev
Gauhati High Court · (1993) 1 GLJ 111
Civil Procedure Code, 1908 — Order 47 Rule 1(1)(a)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1(1)(a)
High Courts20 Jan 1993
Assam Co-Operative Apex Bank Limited. Vs Tarun Kumar Chakravarty
Gauhati High Court · (1993) 1 GLJ 102 : (1993) GLR 22 Supp
Civil Procedure Code, 1908 — Order 1 Rule 9Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9
High Courts19 Jan 1993Dismissed
Ratanlal Agarwala Vs State of Assam
Gauhati High Court · (1993) CriLJ 2747
Assam General Clauses Act, 1915 — Section 30Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts18 Jan 1993
R.K.Rajmohan Singh Vs Statf Of Manipur and Ors.
Gauhati High Court · (1993) 1 GLJ 477
High Courts18 Jan 1993
R.K.Rajmohan Singh Vs State of Manipur & Ors.
Gauhati High Court · (1993) GLR 54 Supp