High Courts03 Aug 1993
Bharat Baruah Vs State of Arunachal Pradesh
Gauhati High Court · (1998) 3 GLJ 475
COURT ARCHIVE
Gauhati High Court judgments, 1993
328 judgments · page 7 of 17
High Courts30 Jul 1993
Basant Kumar Singh Vs State of Nagaland and Others
Gauhati High Court · (1993) 2 GLR 333
Constitution of India, 1950 — Article 226, 309
High Courts30 Jul 1993Allowed
Zaseveyi Venyo Vs State of Nagaland and Others
Gauhati High Court · (1993) 2 GLR 312
Constitution of India, 1950 — Article 226, 41
High Courts26 Jul 1993
Steel and Sanitaryware Enterprises and Shri Sita Ram Beriwal Vs The State of Nagaland and Others
Gauhati High Court · (1993) 2 GLR 161
Constitution of India, 1950 — Article 226Nagaland Sales Tax Act, 1967 — Section 31, 32(1), 33, 35, 39(1)Nagaland Sales Tax Rules — Rule 12
High Courts26 Jul 1993Dismissed
Ranjit Kumar Malo and Another Vs Khanindra Nath Gayan
Gauhati High Court · (1993) 07 GAU CK 0006
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 39 Rule 1, Order 39 Rule 2, 151Evidence Act, 1872 — Section 3
High Courts23 Jul 1993
Hrangkiauva Vs State of Mizoram
Gauhati High Court · (1993) 2 GLJ 528 : (1993) GLR 404 Supp
High Courts23 Jul 1993Allowed
Management of Tea Agency and Trading Centre Vs Sunil Kanta Nath and Another
Gauhati High Court · (1994) 1 GLR 465
Constitution of India, 1950 — Article 227
High Courts22 Jul 1993Dismissed
Ranjit Kumar Malo Das and Munindra Malo Das Vs S. Kataki
Gauhati High Court · (1994) 1 GLR 395
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 19 Rule 1, Order 19 Rule 2, Order 39 Rule 1, 151Evidence Act, 1872 — Section 3
High Courts16 Jul 1993Allowed
Genu Modi, Dangarbabu Modi and Suren Modi Vs State of Assam
Gauhati High Court · (1994) 1 GLR 398
Criminal Procedure Code, 1973 (CrPC) — Section 104, 313Evidence Act, 1872 — Section 27, 35Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts16 Jul 1993
Jagannath Das and Ambi Saikia @ Ambi Das Vs Union of India (UOI) and Others
Gauhati High Court · (1994) 2 GLR 455
High Courts16 Jul 1993
Toluvi Kibami Vs State of Nagaland
Gauhati High Court · (1993) 2 GLJ 199
Constitution of India, 1950 — Article 226, 226
High Courts16 Jul 1993
Maling Gomba Vs Namgey Tsering
Gauhati High Court · (1993) 2 GLR 116
Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 47, 48, 50, 51, 52Constitution of India, 1950 — Article 226, 227Government of India Act, 1935 — Section 92(2), 95(2)
High Courts16 Jul 1993Allowed
Jamini Mohan Debnath and Others Vs Sukhlal Debnath
Gauhati High Court · (1994) 2 DMC 257
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts15 Jul 1993Allowed
Bijoy Singh Dugar (Jain) Vs Gauhati Municipal Corporation The Commissioner Gauhati Municipal Corporation, The State of Assam
Gauhati High Court · (1994) 1 GLR 79
Gauhati Municipal Corporation Act, 1971 — Section 144, 167Gauhati Municipal Corporation Rules — Rule 18
High Courts15 Jul 1993
Food Corporation of India Employees Union, Guwahati (Civil Rule No.1407 of 1988); Vs Food Corporation of India and Ors.
Gauhati High Court · (1994) 1 GLJ 18
High Courts15 Jul 1993
S.A. Ahluwalia Vs State of Nagaland and Others
Gauhati High Court · (1996) 135 CTR 229 : (1996) 220 ITR 523
Income Tax Act, 1961 — Section 127
High Courts15 Jul 1993
Manindra Paul Vs Pradip Kr. Paul and Others
Gauhati High Court · (1994) 1 GLR 57
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 17A, Order 41 Rule 27
High Courts14 Jul 1993
Sant Kumar Bajoria and Sunder Kumar Bajoria Vs State of Meghalaya and Others
Gauhati High Court · (1993) 2 GLR 260
Constitution of India, 1950 — Article 225, 226, 227Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 2General Clauses Act, 1897 — Section 8
High Courts13 Jul 1993Dismissed
Jorhat Industries Vs Industrial Tribunal and Others
Gauhati High Court · (1995) 1 LLJ 747
Industrial Disputes Act, 1947 — Section 33(2)
High Courts13 Jul 1993Allowed
Union of India (UOI), The Kendriya Vidyalaya Sangathan The Principal Kendriya Vidyalaya, Air Force Station Vs Smt. Latifa Khatun
Gauhati High Court · (1994) 1 GLR 187
Constitution of India, 1950 — Article 14, 142, 16Kendriya Vidyalaya Education Code — Section 35, 39