High Courts03 Mar 1994
Anjali Sarmah Vs State of Meghalaya and Ors.
Gauhati High Court · (1994) 1 GLJ 344
COURT ARCHIVE
Gauhati High Court judgments, 1994
271 judgments · page 12 of 14
High Courts03 Mar 1994Dismissed
Jyotirindra Bhattacharjee Vs Mrs. Sona Bala Bora and Others
Gauhati High Court · AIR 1994 Guw 99
Contract Act, 1872 — Section 12Evidence Act, 1872 — Section 114
High Courts02 Mar 1994
Tajimuddin Sheikh Vs State of Assam and Ors.
Gauhati High Court · (1994) 1 GLJ 312
High Courts02 Mar 1994Allowed
On The Death of Fazal Hoque his Legal heir Shri Sahjamal Ali and Others Vs The State of Assam and Others
Gauhati High Court · (1994) 2 GLR 30
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 51(2), 52, 59, 59(2)
High Courts01 Mar 1994
Akai Thadou Vs The North Cachar Hills
Gauhati High Court · (1994) 1 GLR 427
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 7, 8, 8(1)Constitution of India, 1950 — Article 226
High Courts23 Feb 1994
State of Assam and Others Vs Atul Chandra Das and Others
Gauhati High Court · (1995) 1 GLR 246
Assam Elementary Education (Provincialisation) Act, 1974 — Section 27, 3Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3Constitution of India, 1950 — Article 226
High Courts22 Feb 1994Allowed
Chuba Temsu Ao and Others Vs Nangponger and Others
Gauhati High Court · AIR 1994 Guw 110
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 9
High Courts22 Feb 1994Allowed
Tsukjem Jamir Vs State of Nagaland and Others
Gauhati High Court · (1994) 1 GLR 409
Representation of the People Act, 1951 — Section 123(2)
High Courts21 Feb 1994Allowed
Narayan Chandra Paul Vs The State of Tripura
Gauhati High Court · (1994) 2 GLR 271
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 167(6), 173, 173(1)Penal Code, 1860 (IPC) — Section 279, 304A, 323, 34, 447
High Courts21 Feb 1994Allowed
Surendra Nath Saikia Vs State of Assam and Others
Gauhati High Court · (1994) 2 GLR 482
Constitution of India, 1950 — Article 226Government of India Act, 1935 — Section 241(2)
High Courts18 Feb 1994
Ranjit Kumar Das Vs Rabindra Mohan Das and Ors.
Gauhati High Court · (1994) 1 GLJ 172
Civil Procedure Code, 1908 — Order 18 Rule 3ACivil Procedure Code, 1908 (CPC) — Order 18 Rule 3A
High Courts11 Feb 1994Allowed
Shri P.N. Bhattacharjee Vs Shri Kamal Bhattacharjee
Gauhati High Court · (1994) CriLJ 2924
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 244, 245, 246Income Tax Act, 1961 — Section 143(3), 271(1), 276C, 277
High Courts11 Feb 1994
Nagatangkhui Vs State of Nagaland and Others
Gauhati High Court · (1995) CriLJ 347
Criminal Procedure Code, 1973 (CrPC) — Section 41Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Feb 1994Allowed
Noitshulo Vs State of Nagaland and Others
Gauhati High Court · (1994) 1 GLR 467
High Courts08 Feb 1994
Sudhir Kumar Roy Vs State of Assam and Another
Gauhati High Court · (1995) 1 GLJ 383
High Courts07 Feb 1994Dismissed
Union of India (UOI) and Another Vs Dhirendra Chandra Sutradhar
Gauhati High Court · (1994) 1 GLR 490
Constitution of India, 1950 — Article 14, 16
High Courts07 Feb 1994Dismissed
Umesh Chandra Paul Vs Suresh Chandra Paul and Another
Gauhati High Court · AIR 1995 Guw 57
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 3 Rule 4(2), 115
High Courts07 Feb 1994
Noklentemsu ; Talichuba Vs State of Nagalan and Ors.
Gauhati High Court · (1994) 1 GLJ 509 : (1995) 2 GLR 5 : (1995) 1 GLT 32
High Courts04 Feb 1994
Commissioner of Income Tax Vs Nandalal Parshuram
Gauhati High Court · (1995) 216 ITR 393
Income Tax Act, 1961 — Section 256, 32A