COURT ARCHIVE

Gauhati High Court judgments, 1993

328 judgments · page 5 of 17

High Courts26 Aug 1993

Anjana Sharma Vs The Employment Officer, Town Employment Exchange, The Director of Employment and Craftsman Training, The State of Assam and The Oil and Natural Gas Commission

Gauhati High Court · (1994) 1 GLR 332

Constitution of India, 1950 — Article 226

High Courts26 Aug 1993

Joy Krishna Das Vs Samarendra Nath Uzir Dr.

Gauhati High Court · (1993) 2 GLJ 364

Civil Procedure Code, 1908 — Order 41 Rule 17, Order 41 Rule 18, 123Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 18, 123

High Courts25 Aug 1993Allowed

Oriental Insurance Company Ltd. Vs Shri Anil Chandra Das and Others

Gauhati High Court · (1996) 1 LLJ 1123

Motor Vehicles Act, 1988 — Section 147, 149Workmens Compensation Act, 1923 — Section 30

High Courts24 Aug 1993

Assam Board of Wakf Vs Khaliquor Rahman, on The Death of Khalilur Rahman his Heirs and Legal Representatives and Others

Gauhati High Court · (1994) 1 GLR 28

Civil Procedure Code, 1908 (CPC) — Section 100(1)Constitution of India, 1950 — Article 136, 226Evidence Act, 1872 — Section 93

High Courts24 Aug 1993Dismissed

A.K. Raghumani Singh and Others Vs The State of Manipur and Others

Gauhati High Court · (1995) 1 GLR 136

Constitution of India, 1950 — Article 14, 16

High Courts23 Aug 1993Dismissed

The Meghalaya State Electricity Board Vs Ambunath Choudhury Crans Operator GR. 1, (Mechanical Sub-Division) M.S.E.B. Sumer), The Assam State Electricity Board and B.C. Kalita Special Crane Operator M.S.E.B. Sumer

Gauhati High Court · (1994) 1 GLR 61

Limitation Act, 1963 — Section 5

High Courts23 Aug 1993

JC No.73075 Sub Sk Mandol Vs Inspector General of Assam Rifles

Gauhati High Court · (1993) 2 GLJ 333 : (1993) GLR 307 Supp

Army Act, 1950 — Section 2, 2Army Rules, 1954 — Rule 40, 40, 40(1), 40(1)Constitution of India, 1950 — Article 226, 226

High Courts23 Aug 1993

Alak Saha and Others Vs Tripura Gramin Bank and Union of India (UOI)

Gauhati High Court · (1994) 1 GLR 44

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 141Constitution of India, 1950 — Article 133, 226

High Courts21 Aug 1993

Rajen Bhuyan Vs The State of Arunachal Pradesh and Others

Gauhati High Court · (1994) 1 GLR 364

High Courts21 Aug 1993

Uday Sankar Das Choudhury Vs Arun Paul Choudhury

Gauhati High Court · (1994) 1 GLJ 262

Criminal Procedure Code, 1973 — Section 200, 482Criminal Procedure Code, 1973 (CrPC) — Section 200, 482

High Courts20 Aug 1993

L.Laborious Manik Syiem Vs Presiding Officer, Election Tribunal and Additional Judge, Additional District Council Court, Khasi Hills, Shillong

Gauhati High Court · (1993) 2 GLJ 406

United Khasi and Jaintia Hills Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 5A, 5A

High Courts20 Aug 1993

Subhash Chandra Paul Vs Prafulla Kumar Paul

Gauhati High Court · (1993) 2 GLJ 193

Assam Urban Areas Rent Control Act, 1972 — Section 5, 5, 5(1)(c), 5(1)(c)

High Courts20 Aug 1993Allowed

Sh. Vanhnuailiana Vs State of Mizoram amd Ors.

Gauhati High Court · (1994) 1 GLR 140

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14, 16, 226

High Courts19 Aug 1993Allowed

R. Talimeren and Another Vs State of Nagaland and Others

Gauhati High Court · (1994) 1 GLR 19

Constitution of India, 1950 — Article 21, 226, 32

High Courts19 Aug 1993Allowed

Lamabam Gouramani Singh Vs The Tribunal or Presiding Officer of the Court of Tribunal and The State of Manipur and Others

Gauhati High Court · (1993) 2 GLR 422

Civil Procedure Code, 1908 (CPC) — Section 5, 5(1)Constitution of India, 1950 — Article 226, 227Manipur Land Revenue and Land Reform Rules, 1961 — Rule 134, 135

High Courts18 Aug 1993

Ramani Bhargave Vs State of Assam and Ors.

Gauhati High Court · (1994) 1 GLJ 267

Constitution of India, 1950 — Article 226, 226

High Courts18 Aug 1993

Oriental Insurance Co. Ltd. Vs Kalyani Roy and Others

Gauhati High Court · (1994) ACJ 818

Criminal Procedure Code, 1973 (CrPC) — Section 161, 95

High Courts17 Aug 1993

Helen Ghosh Vs Shri Babul Roy and Others

Gauhati High Court · (1995) 1 ACC 95

Motor Vehicles Act, 1939 — Section 110A, 110A

High Courts17 Aug 1993Dismissed

Shri Sukumar Roy and Others Vs Shri Rabindra Chandra Roy and Another

Gauhati High Court · AIR 1994 Guw 67

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3Evidence Act, 1872 — Section 114Limitation Act, 1963 — Article 64, 65

High Courts17 Aug 1993Dismissed

Smti Helen Ghosh Vs Shri Babul Roy and Others

Gauhati High Court · (1994) ACJ 1257 : AIR 1994 Guw 70

Motor Vehicles Act, 1939 — Section 110, 110(1), 110A, 93