COURT ARCHIVE

Gauhati High Court judgments, 1994

271 judgments · page 2 of 14

High Courts08 Dec 1994

Assam State Electricity Board and Ors. Vs Prabin Hensua : Jattn Handique :Jasim Ali : Maniram Swargiary : Chandra Bora Mahendra Gogoi: Philip Urang: Powai Gogoi: Babul Tanti: Hemanta Konwar

Gauhati High Court · (1995) 1 GLJ 65

Constitution of India, 1950 — Article 226, 226

High Courts07 Dec 1994

Gar Ali Byabasayi Santha.Jorhat Vs State of Assam and Ors.

Gauhati High Court · (1995) 1 GLJ 119

High Courts30 Nov 1994Allowed

Shri Jogen Das and Others Vs State of Assam

Gauhati High Court · (1995) CriLJ 4136

Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 313Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 201, 302

High Courts29 Nov 1994Allowed

State of Assam and Another Vs Niranjan Ghosh

Gauhati High Court · (1995) CriLJ 1801

Criminal Procedure Code, 1973 (CrPC) — Section 172, 197, 321Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19

High Courts29 Nov 1994Dismissed

Gobinda Chandra Bora Vs Amal Kumar Barpujari

Gauhati High Court · (1995) CriLJ 1756

Criminal Procedure Code, 1973 (CrPC) — Section 210(1), 482Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 379, 414, 420

High Courts29 Nov 1994

Pabitra Mohan Daloct Vs State of Assam and Ors.

Gauhati High Court · (1995) 1 GLJ 60

Assam Panchayat Act, 1994 — Section 132, 132Constitution of India, 1950 — Article 226, 226

High Courts21 Nov 1994Dismissed

Ram Krishna Bhattacharjee Vs State of Assam and Others

Gauhati High Court · (1995) 1 GLR 261

Assam Co-operative Societies Act, 1949 — Section 63

High Courts18 Nov 1994

Chihansing Horam Vs I. Bijoy Singh, Chairman, MPSC and Another

Gauhati High Court · (1995) 1 GLR 236

Contempt of Courts Act, 1971 — Section 12, 2

High Courts18 Nov 1994

Ngangom Tikendrajit Singh and Mangsatabam Sanaton Singh Vs State of Manipur and Others

Gauhati High Court · (1995) 2 GLR 58

High Courts16 Nov 1994

Bharat Das Vs State of Assam and Ors.

Gauhati High Court · (1995) 1 GLJ 290 : (1995) 1 GLT 350

High Courts11 Nov 1994

Rajendra Singh Rautela Vs State of Assam

Gauhati High Court · (1994) 2 GLJ 467

Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts10 Nov 1994Dismissed

Ganesh Jadav and Others Vs State of Assam

Gauhati High Court · (1995) CriLJ 3748

Criminal Procedure Code, 1973 (CrPC) — Section 13, 154, 313Evidence Act, 1872 — Section 138, 155Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 326

High Courts08 Nov 1994Allowed

Padamram Payeng (Gare) @ Basanta Gare Vs State of Assam

Gauhati High Court · (1995) 3 GLR 251

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 326, 34

High Courts08 Nov 1994

Satish Chandra Kalita Vs The Assam State Transport Corporation and Others

Gauhati High Court · (1995) 1 GLR 108

Assam Services (Pension) Rules, 1969 — Rule 16, 17, 25, 68, 98Constitution of India, 1950 — Article 226

High Courts07 Nov 1994

South Kamrup (Meghalaya) Timber Merchant Association, Mirza and Another Vs State of Assam and Others

Gauhati High Court · AIR 1995 Guw 86

Constitution of India, 1950 — Article 19(1), 301Meghalaya Forest (Removal of Timber) (Regulation) Act, 1981 — Section 3Meghalaya Forest (Removal of Timber) (Regulation) Rules, 1982 — Rule 3

High Courts07 Nov 1994Dismissed

Kanak Chandra Sarma Vs Board of Secondary Education, Assam, Guwahati and Others

Gauhati High Court · AIR 1995 Guw 82

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 124

High Courts07 Nov 1994Allowed

Jay Ram Das Vs State of Assam and Others

Gauhati High Court · (1995) ACJ 1134

Constitution of India, 1950 — Article 21, 226, 32

High Courts11 Oct 1994

Assam State Electricity Board Vs Om Metal And Minerals Private Ltd.

Gauhati High Court · (1995) 1 GLJ 311 : (1995) 2 GLT 446 : (1995) 1 GLT 96

High Courts03 Oct 1994Dismissed

T. Elvis Yanthan and Others Vs State of Nagaland and Another

Gauhati High Court · (1995) 1 GLR 358

High Courts30 Sept 1994Allowed

Prabhat Chandra Saha Vs Bhimsen Verma

Gauhati High Court · (1995) 1 GLR 268

Assam Urban Areas Rent Control Act, 1972 — Section 7, 7(1), 7(2)Civil Procedure Code, 1908 (CPC) — Section 151Electricity (Supply) Act, 1948 — Section 49(1)