High Courts17 Aug 1993Dismissed
Sorokhaibam Biren Singh Vs State of Manipur and Others
Gauhati High Court · (1994) 1 GLR 279
Manipur Home Guards Act, 1966 — Section 10, 10(3), 3, 4, 4(4)Manipur Home Guards Rules, 1981 — Rule 12(4), 12(5), 7
COURT ARCHIVE
Gauhati High Court judgments, 1993
328 judgments · page 6 of 17
High Courts13 Aug 1993Allowed
Om Prakash Sharma Vs State of Assam
Gauhati High Court · (1993) 2 GLR 298
Prevention of Food Adulteration Act, 1954 — Section 13, 16(1), 7
High Courts13 Aug 1993Dismissed
Md. Pasnur Ali Vs Rufia Begum
Gauhati High Court · (1993) CriLJ 3463 : (1993) 2 DMC 329
Family Courts Act, 1984 — Section 7(2), 8
High Courts13 Aug 1993Allowed
N. Bisheswar Vs State of Manipur and Others
Gauhati High Court · (1994) CriLJ 3675
Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 144(2)National Security Act, 1980 — Section 10, 11, 3, 3(2), 3(3)
High Courts13 Aug 1993Partly Allowed
State of Tripura Vs Tapan Kumar Dhar and Another
Gauhati High Court · (1994) ACJ 461 : AIR 1994 Guw 28
Fatal Accidents Act, 1855 — Section 1A, 2Motor Vehicles Act, 1988 — Section 168
High Courts12 Aug 1993Dismissed
Shri Manoharmayum Bimal Sharma and Others Vs Secretary, Indian Counsel of Agricultural Research (ICAR) and Another
Gauhati High Court · AIR 1994 Guw 94
Manipur (Courts) Act, 1955 — Section 32
High Courts12 Aug 1993
Susila Bora Vs State of Assam
Gauhati High Court · (1993) 2 GLJ 233
Constitution of India, 1950 — Article 21, 21, 226, 226
High Courts12 Aug 1993Dismissed
Shri Takhelmayum Ibochou Singh Vs State of Manipur and Another
Gauhati High Court · (1994) CriLJ 3324
Criminal Procedure Code, 1973 (CrPC) — Section 438Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 16, 17, 18, 19
High Courts12 Aug 1993Dismissed
Union of India (UOI) and Others Vs Ranjit Phatak
Gauhati High Court · (1994) 1 GLR 415
Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 226
High Courts12 Aug 1993
Chingakham Bishwarjit Singh etc. Vs State of Manipur and Others
Gauhati High Court · (1994) 2 LLJ 620
Constitution of India, 1950 — Article 14, 16
High Courts06 Aug 1993Dismissed
Sushil Kumar Das Vs State of Assam
Gauhati High Court · (1994) 1 GLR 362
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1)Penal Code, 1860 (IPC) — Section 302
High Courts05 Aug 1993Dismissed
Assam State Electricity Board Vs Surya Kanta Roy
Gauhati High Court · (1994) 1 GLR 383
High Courts05 Aug 1993Dismissed
State of Manipur Vs Revenue Tribunal and 6 Ors. and The Additional Deputy Commissioner and Others
Gauhati High Court · (1994) 1 GLR 315
Constitution of India, 1950 — Article 226, 227, 233Manipur Land Revenue and Land Reforms Act, 1960 — Section 166, 4, 5, 5(2), 93
High Courts05 Aug 1993
Bholanath Bhattacharjee and Others Vs State of Tripura and Others
Gauhati High Court · (1994) 1 GLR 164
Constitution of India, 1950 — Article 14, 16, 16(1), 309North Eastern Areas (Reorganisation) Act, 1971 — Section 66(1)Tripura Police (Merit Promotion and Special Recruitment) Rules, 1989 — Rule 1(2), 3, 6
High Courts04 Aug 1993
Income Tax OFFICER Vs SUNANDA RAM DEKA AND OTHERS.
Gauhati High Court · (1995) 216 ITR 483
Income Tax Act, 1961 — Section 144B, 276C, 277, 278B, 278E
High Courts04 Aug 1993
Income Tax Officer Vs Sunanda Ram Deka and Others
Gauhati High Court · (1995) 216 ITR 483
Income Tax Act, 1961 — Section 144B, 276C, 277, 278E
High Courts03 Aug 1993Dismissed
Lakhi Prasad Bhuyan Vs Union of India (UOI) and Others Asaduzzaman Ahmed Vs The Chairman, Tea Research Association and Others
Gauhati High Court · (1993) 2 GLR 246
Constitution of India, 1950 — Article 12, 16, 226Tea Act, 1953 — Section 10(2)
High Courts03 Aug 1993Dismissed
Binai Kunger Basumatari Vs Jaman Singh Brahma and Others
Gauhati High Court · (1993) 2 GLR 379
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Evidence Act, 1872 — Section 58Representation of the People Act, 1951 — Section 10, 9A
High Courts03 Aug 1993
Bogjdhola Tea and Trading Company (P) Ltd. Vs Assam Co-Operative Apex Bank Ltd.
Gauhati High Court · (1993) 2 GLJ 214
Civil Procedure Code, 1908 — Order 14 Rule 2Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts03 Aug 1993Dismissed
Mritunjoy Chakma Vs State of Tripura
Gauhati High Court · (2010) 1 GLT 252
Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 300, 302