High Courts30 Mar 1994Allowed
Wimco Ltd. and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1995) 70 FLR 429 : (1995) 1 LLJ 552
Factories Act, 1948 — Section 2
COURT ARCHIVE
Gauhati High Court judgments, 1994
271 judgments · page 11 of 14
High Courts26 Mar 1994
R. C. MALPANI Vs COMMISSIONER OF Income Tax.
Gauhati High Court · (1995) 215 ITR 241
Income Tax Act, 1961 — Section 143, 256, 8
High Courts24 Mar 1994
Elbart Anal Vs State of Manipur
Gauhati High Court · (1994) 2 GLR 153
Criminal Procedure Code, 1973 (CrPC) — Section 103, 165, 43, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 37, 42, 50Post Office Act, 1898 — Section 52
High Courts24 Mar 1994Dismissed
N.L. Angshung Anal Vs State of Manipur
Gauhati High Court · (1994) CriLJ 2859
Criminal Procedure Code, 1973 (CrPC) — Section 103, 165, 43, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 37, 42, 50Post Office Act, 1898 — Section 52
High Courts24 Mar 1994Allowed
Sukumar Barman Bipin Chandra Muchahary Vs State of Assam and Others
Gauhati High Court · (1994) 2 GLR 260
Assam Municipal Act, 1956 — Section 11(1), 11(3), 26, 26(1), 26(3)
High Courts24 Mar 1994
C.C.Rangad Vs State of Meghalaya and Ors.
Gauhati High Court · (1994) 1 GLJ 320
Assam Forest Service (Class-I) Rules, 1942 — Rule 4, 4Constitution of India, 1950 — Article 226, 226Meghalaya Forest Service Rules, 1985 — Rule 6, 6
High Courts23 Mar 1994
Tripura Jute Mill Ltd. Vs Kuhinoor Begam
Gauhati High Court · (1995) 2 GLJ 310
Constitution of India, 1950 — Article 227, 227
High Courts21 Mar 1994
Ram Lakhan Singh Vs Assam Beverage Co. and Another
Gauhati High Court · (1995) 1 LLJ 574
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts21 Mar 1994Dismissed
The Rongpur Co-operative Society Limited Vs State of Assam and Others
Gauhati High Court · AIR 1995 Guw 34
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3
High Courts18 Mar 1994Dismissed
Throngokiu and Others Vs State of Nagaland and Another
Gauhati High Court · (1995) 1 GLR 250
Nagaland Services (Discipline and Appeal) Rules, 1967 — Rule 11
High Courts18 Mar 1994
Sri Achinta Mili and Others Vs State of Assam and Others
Gauhati High Court · AIR 1995 Guw 1
Constitution of India, 1950 — Article 226Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 1
High Courts18 Mar 1994
Bishwanath Boro Vs State of Assam and Others
Gauhati High Court · AIR 1995 Guw 46
Assam Land and Revenue Regulation, 1886 — Rule 21
High Courts18 Mar 1994Allowed
Heikrujam Dhananjoy Singh and Heikrujam Sarat Singh Vs The State of Manipur
Gauhati High Court · (1994) 2 GLR 288
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 37, 37(1), 37(2)
High Courts18 Mar 1994Dismissed
R.K. Nabadwip Singh Vs State of Manipur and Others
Gauhati High Court · (1994) 2 GLR 297
Constitution of India, 1950 — Article 14, 16, 226
High Courts16 Mar 1994
Commissioner of Wealth-tax Vs Ramniwas Karwa and Another
Gauhati High Court · (1994) 210 ITR 1023
Wealth Tax Act, 1957 — Section 2, 3, 4(1), 5(1)Wealth Tax Rules, 1957 — Rule 2
High Courts15 Mar 1994
Commissioner of Income Tax Vs J.N. Sarma and Others
Gauhati High Court · (1995) 124 CTR 35 : (1994) 210 ITR 1057 : (1995) 83 TAXMAN 22
Income Tax Act, 1961 — Section 256Income Tax Rules, 1962 — Rule 8(2)
High Courts15 Mar 1994
Dipjyoti Bhuyan Vs Oil and Natural Gas Commission
Gauhati High Court · (1994) 1 GLR 484
Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 17
High Courts11 Mar 1994Dismissed
K.A. Maria Kyndait Vs K.A. Mon Kyndait
Gauhati High Court · (1995) 1 GLR 4
Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Order 6Caste Disabilities Removal Act, 1850 — Section 1
High Courts09 Mar 1994
Miliancy Foster Blah Vs Ka Margarat Rose Thangkhiew
Gauhati High Court · AIR 1995 Guw 47
Christian Marriage Act, 1872 — Section 4, 80Divorce Act, 1869 — Section 17Succession Act, 1925 — Section 373
High Courts04 Mar 1994
Nripendra Roy Vs State of Assam and Ors.
Gauhati High Court · (1995) 1 GLJ 120