High Courts07 Jun 1994
Sushil Chandra Sarkar Vs Chayed Ali
Gauhati High Court · (1995) 2 GLJ 200
Evidence Act, 1872 — Section 114, 114
COURT ARCHIVE
Gauhati High Court judgments, 1994
271 judgments · page 8 of 14
High Courts07 Jun 1994
Collector, Mawkyrwat Sub-Division Vs Wardington Lyngdoh and Ors.
Gauhati High Court · (1995) 1 GLJ 302 : (1995) 2 GLR 369 : (1995) 2 GLT 149
High Courts06 Jun 1994
Sohani Devi Vs Rajendra Nath Kalita
Gauhati High Court · (1994) 2 GLR 164
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 11, 151, 47
High Courts06 Jun 1994Allowed
Salam Usha Sinha Vs State of Manipur and Others
Gauhati High Court · (1994) 2 GLR 337
High Courts06 Jun 1994
Commissioner of Income Tax Vs Assam Caffeine Pvt. Ltd.
Gauhati High Court · (1994) 06 GAU CK 0015
Income Tax Act, 1961 — Section 32, 43, 80J, 80J(1), 80J(1A)
High Courts02 Jun 1994
Shangshak Land Owners Holders Association Vs The State of Manipur and Others
Gauhati High Court · (1995) 2 GLR 308
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11(1), 11A, 16, 17
High Courts01 Jun 1994
Sawai Singh and Rajkumar Sharma Vs The State of Manipur and Others
Gauhati High Court · (1994) 2 GLR 280
Criminal Procedure Code, 1973 (CrPC) — Section 160, 161, 162, 163, 164Eastern Bengal and Assam Excise Act, 1910 — Section 3(9), 37, 38, 38(1), 41
High Courts01 Jun 1994
Kshetrimayum Ningol Thongram Ongbi Mema alias Memcha Devi Vs Thongram Prafullo Singh and Another
Gauhati High Court · (1994) 2 GLR 366
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2), Order 6 Rule 17, Order 7 Rule 11Family Courts Act, 1984 — Section 7
High Courts31 May 1994
Prabin Bora Vs State of Assam
Gauhati High Court · (1994) 2 GLR 334
Penal Code, 1860 (IPC) — Section 302, 303, 304
High Courts31 May 1994Dismissed
State of Manipur Vs Haokholal Thangjom, M.S. Chani (Md. Abdul Ghani)
Gauhati High Court · (1994) 2 GLR 351
Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts27 May 1994Allowed
Shree Kamrup Industries Assam Ltd. Vs State of Assam and Others
Gauhati High Court · (1994) 2 GLR 118
Assam Finance (Sales Tax) Act, 1956 — Section 3Central Sales Tax Act, 1956 — Section 14, 15, 2, 25, 5Constitution of India, 1950 — Article 141, 226, 286, 286(1), 286(3)
High Courts27 May 1994Allowed
Sorokhaibam Yaima Singh Vs State of Manipur
Gauhati High Court · (1994) 2 GLR 317
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 325, 34, 342, 345
High Courts26 May 1994Dismissed
Biren Chandra Das Vs State of Assam and Others
Gauhati High Court · (1994) 2 GLR 158
High Courts24 May 1994Dismissed
Thiyam Iboton Singh and Others Vs State of Manipur and Others
Gauhati High Court · (1994) 2 GLR 383
Civil Procedure Code, 1908 (CPC) — Section 115Munipur Land Revenue and Land Reforms Act, 1960 — Section 13
High Courts23 May 1994Allowed
Potsangbam and Others Vs Nongmaithem Maimu Singh and Others
Gauhati High Court · (1995) 2 GLR 247
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 9, Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts23 May 1994Dismissed
Md. Rahim Mia now deceased and On his Death his legal representatives Umarjan Bibi and Others Vs Md. Abdullah Mia and Thirteen Ors.
Gauhati High Court · (1995) 3 GLR 398
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145Limitation Act, 1963 — Article 55, 58, 64, 65
High Courts23 May 1994
Subhash Projects and Marketing Ltd. and Another Vs State of Mizoram and Others
Gauhati High Court · (1994) 2 GLR 183
Constitution of India, 1950 — Article 14, 226
High Courts19 May 1994Allowed
Raman Singh Nath and Others Vs State of Assam and Others
Gauhati High Court · (1994) 2 GLR 293
Assam Ministerial District Establishment Service Rules, 1967 — Rule 4, 6(5)Constitution of India, 1950 — Article 226
High Courts16 May 1994
Beikhokim @ Veikhokim @ Mayami Kukini Vs State of Manipur
Gauhati High Court · (1994) 2 GLJ 457
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 42(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42(1)