High Courts10 Aug 1994Dismissed
G.A. Shimray and Others Vs State of Nagaland and Others
Gauhati High Court · (1995) 1 GLR 71
Constitution of India, 1950 — Article 309Nagaland Civil Service (Class- I) Rules, 1967 — Rule 5(c)
COURT ARCHIVE
Gauhati High Court judgments, 1994
271 judgments · page 5 of 14
High Courts10 Aug 1994
Bhanwarlal Jain Vs The Union of India (UOI) and Others
Gauhati High Court · (1994) 2 GLR 449
Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7B
High Courts10 Aug 1994
Md.Naziruddin Ahmed Vs MD.Moharram Hussain
Gauhati High Court · (1994) 2 GLJ 285
Criminal Procedure Code, 1973 — Section 146Criminal Procedure Code, 1973 (CrPC) — Section 146
High Courts08 Aug 1994Allowed
Prabin Hensua Vs Assam State Electricity Board and Others
Gauhati High Court · (1994) 2 GLR 416
Assam State Electricity Board Employees (General Services) Regulations, 1960 — Rule 9Constitution of India, 1950 — Article 14, 16, 226Electricity (Supply) Act, 1948 — Section 79
High Courts08 Aug 1994Allowed
Mahendra Singh Yadav Vs State of Arunachal Pradesh
Gauhati High Court · (1994) 2 GLR 453
Constitution of India, 1950 — Article 1
High Courts08 Aug 1994
Babulal Bawri Vs Om Prakash Sarmah
Gauhati High Court · (1994) 2 GLR 413
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts04 Aug 1994Allowed
Nagaland Police Service Association Vs State of Nagaland and Another
Gauhati High Court · (1995) 1 GLR 25
Nagaland Police Service (Class I and Class II) Rules, 1977 — Rule 15, 17, 17(1), 19, 23
High Courts29 Jul 1994Allowed
Kula Bhattacharjee Vs The Assam State Co-Operative Marketing and Consumers Federation Ltd. and Others
Gauhati High Court · (1994) 2 GLR 444
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 7, 8, 9Constitution of India, 1950 — Article 311(2)Payment of Wages Act, 1936 — Section 15
High Courts29 Jul 1994Dismissed
Pranami Dutta Mazumdar Vs Prasanta Kumar Choudhury
Gauhati High Court · (1995) 1 DMC 411
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13, 19
High Courts29 Jul 1994
H. Shamu Singh Vs State of Manipur and Others
Gauhati High Court · (1995) 1 GLR 280
Constitution of India, 1950 — Article 14, 141, 142, 16, 226
High Courts26 Jul 1994Dismissed
C. Kharkrang Vs Nikhilesh Bagchi and Others
Gauhati High Court · (1995) 1 DMC 308
High Courts26 Jul 1994
R.C. Malpani Vs Commissioner of Income Tax
Gauhati High Court · (1994) 07 GAU CK 0015
Hindu Minority and Guardianship Act, 1956 — Section 8, 8(1), 8(2), 8(3)
High Courts26 Jul 1994Allowed
S. Ali and Another Vs Union of India (UOI) and Others
Gauhati High Court · (1995) 1 GLR 127
High Courts25 Jul 1994
Syed Nazrul Islam Vs Gauhati University and Ors.
Gauhati High Court · (1994) 2 GLJ 420
Gauhati University (Modified Regulation for Four Year BE Degree Course, in Semester System) Regulations — Regulation 2(b), 2(b), 6(a), 6(a)
High Courts22 Jul 1994
Suraj Khanal Vs State of Assam and Another
Gauhati High Court · (1995) 3 GLR 383
High Courts19 Jul 1994
Sher Mohammood Vs Mst. Maimon Khatun
Gauhati High Court · (1994) 2 GLR 451
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(7), 362, 403, 482
High Courts18 Jul 1994Allowed
Md. Saifullah Wakf Estate and Another Vs Sara Devi Agarwalla alias Madhania
Gauhati High Court · (1995) 1 GLR 43
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 7 Rule 11, 148A(2)
High Courts15 Jul 1994Allowed
Bikul Chandra Dutta Vs The Assam Board of Revenue and Others
Gauhati High Court · (1995) 1 GLR 178
Assam Excise Act, 1910 — Section 36Assam Excise Rules, 1945 — Rule 223, 223(1), 223(2), 223(3), 223(4)
High Courts15 Jul 1994Allowed
Debendra Nath Taid Vs Assam Board of Revenue and Others
Gauhati High Court · (1994) 2 GLR 423
Constitution of India, 1950 — Article 226
High Courts14 Jul 1994
Md.Akiluddin Ahmed Vs Union of India and Ors.
Gauhati High Court · (1994) 2 GLJ 472