High Courts13 May 1994
Oriental Insurance Company Ltd. Vs Imlineken and Ors.
Gauhati High Court · (1994) 1 GLJ 511
COURT ARCHIVE
Gauhati High Court judgments, 1994
271 judgments · page 9 of 14
High Courts13 May 1994
Associated Engineering Enterprise Vs Commissioner of Income Tax
Gauhati High Court · (1994) 05 GAU CK 0005
Income Tax Act, 1961 — Section 40A, 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts12 May 1994Dismissed
Lachit Bora Vs State of Assam
Gauhati High Court · (1994) 2 GLR 75
Constitution of India, 1950 — Article 226
High Courts12 May 1994
Jnanendra Kr. Paul Choudhury Vs General Insurance Corporation of India and Others
Gauhati High Court · (1995) 1 GLR 66
High Courts11 May 1994Allowed
Kumar Iron and Steel Pvt. Ltd. Vs Commissioner of Taxes and Others
Gauhati High Court · (1994) 95 STC 298
Assam Finance (Sales Tax) Act, 1956 — Section 2(6), 2(9)
High Courts09 May 1994
S.S. Ahluwalia Vs Income Tax Officer and Others
Gauhati High Court · (1996) 135 CTR 225 : (1996) 220 ITR 600
High Courts06 May 1994Dismissed
Binod Kumar Jain Vs Gauhati Municipal Corporation and Others
Gauhati High Court · AIR 1994 Guw 96
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 81
High Courts06 May 1994Dismissed
Anil Saikia and Others Vs Assam Board of Revenue and Others
Gauhati High Court · (1995) 3 GLR 11
Assam Excise Rules, 1945 — Rule 206(2), 208(4)Constitution of India, 1950 — Article 226
High Courts05 May 1994Allowed
Union of India (UOI) and Others Vs Assam Hard Board Ltd.
Gauhati High Court · (1994) 2 GLR 204
Central Excises and Salt Act, 1944 — Section 11B, 11B(4), 11B(5), 15A, 17BCivil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts05 May 1994Allowed
Robindra Nath Chetia and Another Vs Union of India (UOI) and Others
Gauhati High Court · (1995) ACJ 194
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 326, 34Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4
High Courts04 May 1994Allowed
Arati Deb Choudhury Vs State of Assam and Others
Gauhati High Court · (1994) 2 GLR 311
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 35
High Courts04 May 1994
Number 710593832 C/DVR Nagendra Pathak Vs Union of India and Ors.
Gauhati High Court · (1994) 1 GLJ 522
Central Reserve Police Force Act, 1949 — Section 11, 11Central Reserve Police Force Rules, 1955 — Rule 27(6)(cc)(ii), 27(6)(cc)(ii)
High Courts04 May 1994
Management of Glaxo India Ltd. Vs State of Assam and Others
Gauhati High Court · (1996) 3 LLJ 730
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 155
High Courts03 May 1994
Ratanlal Nath Vs The State of Tripura and Others
Gauhati High Court · (1994) 2 GLR 46
Constitution of India, 1950 — Article 14, 226, 243, 243K, 243OCriminal Procedure Code, 1973 (CrPC) — Section 164, 364Delimitation Commission Act, 1962 — Section 5
High Courts02 May 1994Allowed
State of Assam and Another Vs M.S. Associates
Gauhati High Court · AIR 1994 Guw 105
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 39
High Courts02 May 1994Allowed
Amar Kumar Sinha and Others Vs Cachar Sugar Mills Limited and Others
Gauhati High Court · (1994) 2 GLR 457
Assam State Industrial Relief Undertakings (Special Provisions) Act, 1984 — Section 3, 4, 6Constitution of India, 1950 — Article 12, 226
High Courts28 Apr 1994
Ishaque Uddin Mazumdar and Others Vs State of Assam and Others
Gauhati High Court · (1994) 2 GLR 386
Assam Elementary Education (Provincialisation) Act, 1974 — Section 27, 3Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3
High Courts28 Apr 1994
Lakheswar Baishya Vs Assam State Transport Corporation
Gauhati High Court · (1994) 2 GLJ 42
High Courts27 Apr 1994Allowed
Smt. Lalbiakthangi Vs Shri H. Duna
Gauhati High Court · AIR 1995 Guw 12
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10
High Courts27 Apr 1994Allowed
Jugal Kishore Saraf Vs State of Assam
Gauhati High Court · (1994) 2 GLR 174
Criminal Procedure Code, 1973 (CrPC) — Section 161, 239, 240, 397, 401Penal Code, 1860 (IPC) — Section 34, 405, 407