High Courts22 Jun 1994
Nurut Zamal Vs State of Assam
Gauhati High Court · (1994) 2 GLJ 231
Criminal Procedure Code, 1973 — Section 154, 162, 313Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 313
COURT ARCHIVE
Gauhati High Court judgments, 1994
271 judgments · page 7 of 14
High Courts22 Jun 1994Allowed
Radhey Shyam Mandal Vs Food Corporation of India and Others
Gauhati High Court · (1995) 1 GLR 441
Constitution of India, 1950 — Article 226Food Corporation of India Staff Regulations, 1971 — Regulation 31, 32, 32A, 68, 68
High Courts21 Jun 1994Dismissed
Minoo Gogoi Vs Jatindra Nath Deka and Others
Gauhati High Court · (1994) 2 GLR 233
Assam Taxation Service Rules, 1962 — Rule 20
High Courts20 Jun 1994
National Insurance Company Ltd. Vs Kakali Bhowmik
Gauhati High Court · (1995) 2 GLJ 397 : (1996) 3 GLR 330 : (1996) 2 GLT 644
Motor Vehicles Act, 1988 — Section 110B, 110B
High Courts20 Jun 1994
Tripura Government Employees Federation and Others Vs State of Tripura and Others
Gauhati High Court · (1996) 3 LLJ 725
High Courts17 Jun 1994Allowed
State of Manipur and Others Vs Yumnam Mangibabu Singh and Others
Gauhati High Court · (1995) 3 GLR 1
High Courts16 Jun 1994
COMMISSIONER OF INCOME TAX Vs ASSAM CAFFEINE PVT. LTD.
Gauhati High Court · (1996) 130 CTR 221
Income Tax Act, 1961 — Section 256(1), 43, 43(1)
High Courts16 Jun 1994
Union of India Vs State of Asssam
Gauhati High Court · (1995) 2 GLJ 421
Constitution of India, 1950 — Article 226, 226Land Acquisition Act, 1894 — Section 18, 18, 23(2), 23(2), 28A
High Courts16 Jun 1994
Hironmoy Paul Vs State of Assam and Others
Gauhati High Court · (1995) 1 GLR 456
Assam Aided College Management Rules, 1976 — Rule 18, 19, 24Assam Services (Discipline and Appeal) Rules, 1964 — Rule 7Constitution of India, 1950 — Article 166, 226
High Courts15 Jun 1994
Managing Director, ASTC Vs Shri Samir Chanda and Others
Gauhati High Court · (1994) 2 ACC 703
Motor Vehicles Act, 1988 — Section 140, 173
High Courts15 Jun 1994Allowed
Managing Director, A.S.T.C. Vs Samir Chanda and Another
Gauhati High Court · (1995) ACJ 725
Motor Vehicles Act, 1988 — Section 140, 173
High Courts15 Jun 1994
Bishnuram Gogoi Vs Jyoti Prasad Gogoi
Gauhati High Court · (1994) 2 GLJ 52
Assam Board of Revenue Regulations, 1963 — Regulation 17, 17
High Courts14 Jun 1994Allowed
Labanya Khangia Vs Assam State Electricity Board and Others
Gauhati High Court · (1994) 2 GLR 161
Constitution of India, 1950 — Article 226
High Courts10 Jun 1994
N. Suren Singh Vs Director of Education (S) Govt. of Manipur and Others
Gauhati High Court · (1994) 2 GLR 340
Manipur Education Code, 1982 — Rule 19
High Courts10 Jun 1994Allowed
K. Fairlett Shabong Vs State of Meghalaya and Others
Gauhati High Court · (1994) 2 GLR 168
Assam Supply Services Rules, 1970 — Rule 13Constitution of India, 1950 — Article 14, 15, 16, 226Meghalaya Public Service Commission (Limitation of Functions) Regulations, 1972 — Regulation 4, 4
High Courts09 Jun 1994Allowed
State of Nagaland Vs B.N. Pant and Another
Gauhati High Court · (1994) 2 GLR 171
Criminal Procedure Code, 1973 (CrPC) — Section 313, 407Penal Code, 1860 (IPC) — Section 409
High Courts08 Jun 1994Allowed
Greater Guwahati United Motor Transport Association Vs The Gauhati Municipal Corporation State of Assam
Gauhati High Court · (1994) 2 GLR 376
Constitution of India, 1950 — Article 226, 265Gauhati Municipal Corporation Act, 1969 — Section 110, 144(2), 5(2), 6
High Courts08 Jun 1994
Namata Gohain Vs State of Assam and Ors.
Gauhati High Court · (1994) 2 GLJ 342