High Courts27 Apr 1994
Haren Chandra Deka Vs Chairman, Assam State Electricity Board and Ors.
Gauhati High Court · (1994) 2 GLJ 9
COURT ARCHIVE
Gauhati High Court judgments, 1994
271 judgments · page 10 of 14
High Courts26 Apr 1994Allowed
Jay Shree Tea and Industries Ltd. and Another Vs The Agricultural Income Tax Officer and Others
Gauhati High Court · (1994) 2 GLR 78
Assam Agricultural Income Tax Act, 1939 — Section 20(3), 20(C), 20(C)(1), 20(C)(2), 20(C)(3)Constitution of India, 1950 — Article 226
High Courts26 Apr 1994
Purna Chandra Barik Vs State of Assam
Gauhati High Court · (1994) 2 GLR 348
Constitution of India, 1950 — Article 14, 16(1), 16(2), 226
High Courts25 Apr 1994
Commissioner of Wealth-tax Vs Surrya Kumar Sharma
Gauhati High Court · (1996) 218 ITR 67
Wealth Tax Act, 1957 — Section 5(1)
High Courts19 Apr 1994Allowed
Kevireizeu Kerhuo Vs State of Nagaland and Others
Gauhati High Court · (1994) 2 GLR 251
Constitution of India, 1950 — Article 309
High Courts13 Apr 1994
Sharmurailatpam Brojen Sharma Phurailatpam Deveswar Sharma Vs State of Manipur and Ors.
Gauhati High Court · (1994) 1 GLJ 400
High Courts13 Apr 1994Allowed
S. Veneer and Saw Mills, Nagaland Vs State of Nagaland and Others
Gauhati High Court · AIR 1995 Guw 37
Constitution of India, 1950 — Article 245, 265Evidence Act, 1872 — Section 115Nagaland Forest Act, 1968 — Section 1
High Courts12 Apr 1994
Amrit Chandra Barkotoky Vs Assam Agricultural University and Others
Gauhati High Court · (1994) 2 GLR 301
Assam Agricultural University Act, 1968 — Section 10, 11(1), 17, 2, 23Constitution of India, 1950 — Article 14, 16, 16(1), 21, 226Road Transport Corporations Act, 1950 — Section 53
High Courts12 Apr 1994
PV Verghese Vs State of Manipur and Ors.
Gauhati High Court · (1994) 1 GLJ 424
High Courts12 Apr 1994Allowed
Sailesh Chandra Dey Vs Mahabir Finance Co.
Gauhati High Court · (1994) 2 GLR 99
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 151
High Courts11 Apr 1994
Hauzel Haukung Vs The Principal Chief Conservator of Forest, Govt. of Manipur and Another
Gauhati High Court · (1994) 2 GLR 150
Central Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 226, 311(2)
High Courts08 Apr 1994
State of Meghalaya and Others Vs Joinmanick Nosmel Giri
Gauhati High Court · AIR 1995 Guw 23
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 36Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 73
High Courts08 Apr 1994Dismissed
Purnima Das Vs District and Sessions Judge, State of Assam
Gauhati High Court · (1994) 2 GLR 291
Assam District and Sessions Judge Establishment (Ministerial) Service Rules, 1987 — Rule 6Constitution of India, 1950 — Article 226
High Courts06 Apr 1994Allowed
Laxmi Kanta Das Vs State of Tripura and Others
Gauhati High Court · (1995) 3 GLR 431
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 14, 16, 311(2)Evidence Act, 1872 — Section 123, 162
High Courts05 Apr 1994Dismissed
Holiram Terang Vs State of Assam and Others
Gauhati High Court · AIR 1995 Guw 15
Constitution of India, 1950 — Article 163, 227, 50, 94
High Courts04 Apr 1994Dismissed
Assam State Transport Corporation Vs Smt. Champa Devi Bothra and Others
Gauhati High Court · (1995) 1 ACC 65 : (1995) ACJ 455 : AIR 1995 Guw 2
Motor Vehicles Act, 1939 — Section 110B
High Courts04 Apr 1994
Omega Printers and Publishers Private Limited and Others Vs The State of Assam and Others
Gauhati High Court · (1994) 2 GLR 15
Central Sales Tax Act, 1956 — Section 2, 8(1), 8(2), 8(3)Constitution of India, 1950 — Article 14, 19, 19(1), 19(2), 226
High Courts31 Mar 1994
Commissioner of Wealth-tax Vs Parsuram Chouthmal (HUF)
Gauhati High Court · (1995) 124 CTR 327 : (1995) 211 ITR 57
Wealth Tax Act, 1957 — Section 2, 3, 4(1), 5(1)Wealth Tax Rules, 1957 — Rule 2
High Courts31 Mar 1994Allowed
State of Manipur (Central Bureau of Investigation) Vs Khumallabam Kulachandra Singh
Gauhati High Court · (1994) 2 GLR 269
Criminal Procedure Code, 1973 (CrPC) — Section 452, 454Penal Code, 1860 (IPC) — Section 420, 465, 471
High Courts31 Mar 1994Dismissed
Bendangmeren Longchar and Another Vs Merazulu and Another
Gauhati High Court · AIR 1994 Guw 109
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Specific Relief Act, 1963 — Section 34