COURT ARCHIVE

Gauhati High Court judgments, 1993

328 judgments · page 3 of 17

High Courts01 Oct 1993

Chandrapur Anchalik Mean Samabai Samity Ltd. Vs State of Assam Secretary to the Govt. of Assam Fisher Deptt. Director of Fisheries, Kshiroda Kanta Bishaya

Gauhati High Court · (1994) 1 GLR 105

Assam Land and Revenue Regulation, 1886 — Section 155, 156Constitution of India, 1950 — Article 226Fisheries Act, 1897 — Section 6

High Courts01 Oct 1993Dismissed

Vijay Peoji Tea Company, Prahlad Kumar Ojaha and Hari Ram Sarma Vs Bimaleswar Goswami

Gauhati High Court · (1993) 2 GLR 390

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 196, 197, 198Penal Code, 1860 (IPC) — Section 34, 463, 466, 467, 468

High Courts01 Oct 1993

Dhaniram Saikia Vs The Gauhati University and Others

Gauhati High Court · (1994) 1 GLR 112

Conduct of Examination Rules — Rule 52Constitution of India, 1950 — Article 226

High Courts01 Oct 1993

The Assam Rice Mills Association and Shiw Bhagwan Sharma Vs State of Assam and The Director, Food and Civil Supplies

Gauhati High Court · (1993) 2 GLR 411

Constitution of India, 1950 — Article 14, 19(1), 226Essential Commodities Act, 1955 — Section 3

High Courts30 Sept 1993

Batgaon Nayapara Fishery Co-Operative Society Ltd., Barpeta Vs Bauri Fishery Co-Operative Society Ltd., Barpeta

Gauhati High Court · (1993) 2 GLJ 248 : (1993) GLR 398 Supp

Assam Land and Revenue Regulation, 1886 — Rule 12, 12Civil Procedure Code, 1908 — Section 11Civil Procedure Code, 1908 (CPC) — Section 11

High Courts30 Sept 1993

State Bank of India Vs State Bank of India Officers Association, NE Circle Represented By Is President and Ors.

Gauhati High Court · (1994) 1 GLJ 316

Constitution of India, 1950 — Article 14, 14State Bank of India Act, 1955 — Section 17, 17, 30, 30, 43, 43State Bank of India General Regulations, 1955 — Regulation 46(2), 46(2)

High Courts30 Sept 1993Dismissed

Silchar Anchalik Panchayat Mahkuma Parishad Compound Vs Anwarul Islam Burbhuyan, President, Beranga Gaon Panchayat

Gauhati High Court · (1993) 2 GLR 303

Assam Panchayati Raj (Financial) Rules, 1990 — Rule 49, 49(2), 51Assam Panchayati Raj Act, 1986 — Section 13, 2, 2(1), 71, 71(1)

High Courts30 Sept 1993Allowed

Smti. Chitra Paul and Others Vs The State of Tripura and Others

Gauhati High Court · (1994) 1 GLR 341

Constitution of India, 1950 — Article 14, 16, 16(1), 226, 37Equal Remuneration Act, 1976 — Section 2

High Courts29 Sept 1993

Bhupender Singh Vs Director of Public Instruction (Higher Education), Govt. of Assam, Governing Body Pragjyotish College and A.C. Deka and Bhagaban Moral

Gauhati High Court · (1994) 1 GLR 148

Assam Aided College Management Rules, 1976 — Rule 15, 18, 5, 7Assam Aided Colleges Employees Rules, 1960 — Rule 4, 4(1)Constitution of India, 1950 — Article 226

High Courts29 Sept 1993

Union of India Vs Prafulla Chandra Deka

Gauhati High Court · (1994) 1 GLJ 257

High Courts29 Sept 1993

Bhupen Barkataki : Mrinal Kumar Das : Haresh Chandra Baruah Vs State of Assam

Gauhati High Court · (1994) 2 GLJ 57

High Courts24 Sept 1993

Bipin Chandra Kalita Vs State of Assam and Ors.

Gauhati High Court · (1994) 1 GLJ 264

Constitution of India, 1950 — Article 226, 226

High Courts24 Sept 1993Allowed

Kheirun Bibi Vs State of Manipur

Gauhati High Court · (1994) 1 GLR 295

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 37, 37(1)Penal Code, 1860 (IPC) — Section 302

High Courts23 Sept 1993

N.Budha Singh Vs State of Manipur

Gauhati High Court · (1994) 1 GLJ 355

Constitution of India, 1950 — Article 21, 21Penal Code, 1860 — Section 302, 304 Part 2Penal Code, 1860 (IPC) — Section 302, 304 Part 2

High Courts23 Sept 1993

Nabadwip Chandra Lodh Vs Sudhir Chandra Paul

Gauhati High Court · (1994) 1 GLJ 388

Tripura Agricultural Indebtedness Relief Act, 1979 — Section 14(1), 14(1), 4(2)(ii), 4(2)(ii)

High Courts22 Sept 1993

Surya Kanta Saloi Vs Gauhati University, Represented By The Registrar, Jalukbari

Gauhati High Court · (1993) 1 GLJ 516

Limitation Act, 1963 — Article 58, 58

High Courts21 Sept 1993Allowed

G. Pantigongpou Vs State of Manipur

Gauhati High Court · (1994) 2 GLR 89

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 196, 482Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176

High Courts21 Sept 1993Allowed

Md. Isphakul Mazid Vs State of Arunachal Pradesh and Others

Gauhati High Court · (1994) 1 GLR 137

Central Civil Services (Leave) Rules, 1972 — Rule 32, 32(1), 32(2)Constitution of India, 1950 — Article 226

High Courts20 Sept 1993Dismissed

Jiban Chandra Deka and Others Vs The State of Assam and Others

Gauhati High Court · (1994) 1 GLR 268

Assam Forest Act, 1891 — Section 5Assam Land and Revenue Regulation, 1886 — Rule 13, 13A, 14, 19, 2

High Courts17 Sept 1993

Shivapada Bhattacharjee Vs State of Assam and Ors.

Gauhati High Court · (1994) 1 GLJ 307