High Courts12 Jul 1993Allowed
Kedutso Kafpo Vs Keneingulie
Gauhati High Court · (1994) 1 GLR 145
Civil Procedure Code, 1908 (CPC) — Section 19
COURT ARCHIVE
Gauhati High Court judgments, 1993
328 judgments · page 8 of 17
High Courts12 Jul 1993Dismissed
Shri Dwijabrata Das and Others Vs Shri Debabrata Das and Another
Gauhati High Court · AIR 1994 Guw 88
Hindu Succession Act, 1956 — Section 22
High Courts10 Jul 1993
Brahmaputra Byam Sangha and Anr. Vs Shew Prasad Nimadia & Sons
Gauhati High Court · (1993) GLR 119 Supp
Civil Procedure Code, 1908 — Order 39 Rule 1Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts09 Jul 1993Allowed
Gajendra Nath Choudhury Vs Vinod Kumar Pipersenia
Gauhati High Court · (1994) 1 GLR 375
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 197(2), 197(5), 202Penal Code, 1860 (IPC) — Section 352, 362, 482, 500, 550
High Courts09 Jul 1993
Jayanta Rongpi Vs State of Assam and Ors.
Gauhati High Court · (1994) 1 GLJ 229
Constitution of India, 1950 — Schedule 6 Para 16(1), Schedule 6 Para 16(1), Schedule 6 Para 16(1)(b), Schedule 6 Para 16(1)(b), Schedule 6 Para 16(2)
High Courts09 Jul 1993Dismissed
On the Death of Appellant No. 1 his Legal Heirs - Smti Apati Bala Kalita and Others Vs Ganesh Chandra Kalita
Gauhati High Court · (1994) 1 GLR 247
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9(2), 151, 47Limitation Act, 1963 — Section 5
High Courts07 Jul 1993
Tarajan Tea Co. Pvt. Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1994) 117 CTR 179 : (1994) 205 ITR 45
Income Tax Act, 1961 — Section 144B, 263
High Courts02 Jul 1993Allowed
North Cachar Timbers Products and Mrs. Usha Vasudev and Others Vs State of Assam, The Conservator of Forests, North Eastern Cachar Hills Autonomous District Council and Asstt. Conservator of Forests, Hatikhali Range and Others etc. etc.
Gauhati High Court · (1993) 2 GLR 86
Assam Forest Regulations, 1891 — Section 3(3), 3(4), 40, 40(2)
High Courts02 Jul 1993
Biswajit Gogoi and Others Vs The State of Assam and Others
Gauhati High Court · (1994) 1 GLR 365
High Courts30 Jun 1993
Income Tax Officer Vs Dr. Bhupendra Narayan Bhattacharyya
Gauhati High Court · (1995) 124 CTR 142 : (1996) 220 ITR 490
Income Tax Act, 1961 — Section 277Penal Code, 1860 (IPC) — Section 177
High Courts30 Jun 1993Dismissed
Laishram Aber Singh Vs Pebam Subhaschandra Singh and Others
Gauhati High Court · (1994) 1 GLR 216
Civil Procedure Code, 1908 (CPC) — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 107, 145
High Courts30 Jun 1993Dismissed
The Chief Secretary Government of Manipur, The Director General of Police Vs Shri Aribam Kanhai Sharma and Fifty Eight Ors.
Gauhati High Court · (1994) 1 GLR 55
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 19(1)
High Courts29 Jun 1993
Suresh Chandra Sharma Vs Union of India
Gauhati High Court · (1993) 2 GLJ 31 : (1993) GLR 274 Supp
Constitution of India, 1950 — Article 226, 226
High Courts28 Jun 1993
Income Tax Officer Vs Sovasaria Motor Parts and Accessories Ltd. and Others
Gauhati High Court · (1995) 124 CTR 131
Income Tax Act, 1961 — Section 277
High Courts28 Jun 1993
Income Tax OFFICER Vs SOVASARIA MOTOR PARTS AND ACCESSORIES LTD. AND OTHERS.
Gauhati High Court · (1995) 216 ITR 524
Criminal Procedure Code, 1973 (CrPC) — Section 245, 277Income Tax Act, 1961 — Section 277
High Courts28 Jun 1993
Surya Prakash Maheswari Vs State of Assam
Gauhati High Court · (1996) 2 GLJ 433
Assam Purchase Tax Act, 1967 — Section 37A(3)(b)(ii), 37A(3)(b)(ii)
High Courts25 Jun 1993
Pranab Gogoi Vs Khagen Gogoi
Gauhati High Court · (1993) 2 GLJ 37
Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 7A, 7A
High Courts25 Jun 1993
Pranab Kr.Gogoi Prabin Gogoi Ghanakanta Gohain Maushumi Barua Jay Anta Gohain Vs Khagen Gogoi Pranab Gogoi Bidyawatigogoi Champawati Gogoi Anprova Gogoi
Gauhati High Court · (1993) GLR 81 Supp
Civil Procedure Code, 1908 — Order 26 Rule 9, 115Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115Court Fees Act, 1870 — Section 7(IV)(b), 7(IV)(b), 7(V)(b), 7(V)(b)
High Courts24 Jun 1993
Management of Nilpur Tea Estate Vs Presiding Officer, Labour Court & Ors.
Gauhati High Court · (1993) GLR 384 Supp
Constitution of India, 1950 — Article 226, 226