High Courts12 Jul 1994
MD. Mukibar Rahman Vs MD. Islam Ali and Others
Gauhati High Court · (1996) 1 ACC 93
Motor Vehicles Act, 1939 — Section 96(2)(b)(ii)
COURT ARCHIVE
Gauhati High Court judgments, 1994
271 judgments · page 6 of 14
High Courts12 Jul 1994
Md. Mukibar Rahman Vs Md. Islam Ali and Others
Gauhati High Court · (1995) ACJ 568
Motor Vehicles Act, 1939 — Section 96(2)(b)(ii)
High Courts12 Jul 1994
Jintu Das Vs Assam Board of Revenue, Gauhati
Gauhati High Court · (1994) 2 GLJ 139
Assam Board of Revenue Act, 1962 — Section 3(6), 3(6)
High Courts11 Jul 1994
Subir Kumar Ganguli Vs Accounts Officer (SBP) Telecom Department and Others
Gauhati High Court · (1994) 2 GLR 448
Constitution of India, 1950 — Article 226
High Courts11 Jul 1994Dismissed
Irungbam Daoji Singh Vs The State of Manipur and Another
Gauhati High Court · (1995) 1 GLR 130
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 15Central Civil Services (Conduct) Rules, 1964 — Rule 3Central Civil Services (Pension) Rules, 1972 — Rule 69, 9, 9(2), 9(5)
High Courts08 Jul 1994Allowed
Saligram and Co. and Another Vs Deputy Commissioner of Taxes and Others
Gauhati High Court · (1994) 95 STC 189
Assam Finance (Sales Tax) Act, 1956 — Section 31, 31(1), 31(2), 31(3), 31(4)
High Courts08 Jul 1994Allowed
Namburnadi Tea Company Limited Vs The Assam State Electricity Board and Others
Gauhati High Court · (1995) 1 GLR 10
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49, 49(1), 49(2)
High Courts08 Jul 1994Allowed
Manik Sarkar Vs State of Assam and Others
Gauhati High Court · (1994) 2 GLR 431
Assam General Clauses Act, 1915 — Section 26Assam Municipal Act, 1956 — Section 298, 299, 299(1), 299(1)(B), 299(2)Constitution (Seventy-Fourth Amendment) Act, 1992 — Section 298, 299
High Courts05 Jul 1994
Md. Nurul Islam and Others Vs Md. Julup Raja and Another
Gauhati High Court · (1994) 2 GLR 428
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6
High Courts05 Jul 1994Allowed
J. Longkumar Vs The Chairman, Nagaland PSC
Gauhati High Court · (1995) 1 GLR 17
University Grants Commission (Qualifications required of a person to be appointed to the Teaching Staff of Universities and Institutions Affiliated to it) Regulations, 1991 — Regulation 2University Grants Commission Act, 1956 — Section 14, 2, 26(1), 3
High Courts01 Jul 1994
Bichitra Kumar Paul and Others Vs State of Tripura and Others
Gauhati High Court · (1994) 2 GLR 220
Civil Procedure Code, 1908 (CPC) — Section 148, 149Court Fees Act, 1870 — Section 4, 6Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 10, 11, 12, 13, 18(1)
High Courts01 Jul 1994Dismissed
New India Assurance Co. Ltd. Vs Birendra Mohan De and Others
Gauhati High Court · (1996) 1 ACC 142 : (1995) ACJ 824
Motor Vehicles Act, 1988 — Section 149, 173
High Courts30 Jun 1994
Brindaban Sutradhar Vs Prafulla Sutradhar and Others
Gauhati High Court · (1994) 2 GLR 230
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401, 401(3), 439Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 325
High Courts30 Jun 1994
Md. Moinuddin Vs State of Assam and Others
Gauhati High Court · (1995) 1 GLR 33
Assam Land and Revenue Regulation, 1886 — Rule 18(2), 18(3), 18(3)Constitution of India, 1950 — Article 136
High Courts29 Jun 1994Allowed
Mukul Pathak Vs Hemen Das
Gauhati High Court · (1994) 2 GLR 236
Constitution of India, 1950 — Article 226
High Courts29 Jun 1994
Hovito Sema Vs The State of Nagaland and Others
Gauhati High Court · (1994) 2 GLR 331
Administration of Justice and Police Rules, 1971 — Rule 16Criminal Procedure Code, 1973 (CrPC) — Section 362Penal Code, 1860 (IPC) — Section 419, 420, 463, 468
High Courts29 Jun 1994Allowed
Ksh. Dinesh Singh and Others Vs Chairman, Manipur Tribal Dev. Corpn. and Others
Gauhati High Court · (1995) 1 GLR 122
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12
High Courts29 Jun 1994
Dr. Khagendra Nath Baishya Vs State of Assam and Others
Gauhati High Court · (1995) 2 GLR 1
Assam Legislative Assembly Secretariat (Recruitment and Condition of Service) Rules, 1986 — Rule 2, 3, 4, 9, 9(2)Assam Legislative Assembly Secretariat Rules, 1986 — Rule 22Constitution of India, 1950 — Article 187
High Courts27 Jun 1994Dismissed
Hem Chandra Deka Vs The State of Assam and Others
Gauhati High Court · (1995) 2 GLR 171
Assam Study Leave Rules, 1963 — Rule 3Gauhati University Leave Rules, 1966 — Rule 13, 13(1)
High Courts26 Jun 1994Dismissed
Dr. Yudhisthir Das Vs State of Tripura and Others
Gauhati High Court · (1995) 2 GLR 158
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 21, 226