High Courts28 Sept 1994
State of Assam Vs Goljer Ali and Others
Gauhati High Court · (1997) 1 GLR 420
Penal Code, 1860 (IPC) — Section 147, 300, 302, 325, 34
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,026 of 1,245
High Courts28 Sept 1994
Sarada Plywood Industries Ltd. Vs Union of India (UOI)
Gauhati High Court · (1994) 74 ELT 528
Central Excise Rules, 1944 — Rule 173B, 173C, 173C(5), 233, 9(2)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 35, 4, 4(1)Constitution of India, 1950 — Article 226, 265
High Courts28 Sept 1994
Banamali Deka Vs Upendra Nath Das
Gauhati High Court · (1995) 1 GLR 77
Criminal Procedure Code, 1973 (CrPC) — Section 133, 145, 145(1), 145(4), 399(1)
High Courts27 Sept 1994
Assam Madhyamik Sikshak Aru Karmachari Santha, Nagaon Vs State of Assam and Ors.
Gauhati High Court · (1996) 1 GLJ 381
Assam Secondary Education (Provincialisation) Act, 1977 — Section 4, 4, 4(4), 4(4)Constitution of India, 1950 — Article 14, 14
High Courts27 Sept 1994
Remna Juglie and Amos Mosang Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1995) 1 GLR 475
Criminal Procedure Code, 1973 (CrPC) — Section 154, 167, 167(1), 167(2), 167(2A)Penal Code, 1860 (IPC) — Section 121, 21A, 34, 386Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 20, 20(4), 3, 4
High Courts22 Sept 1994
Jalaluddin Majumdar and Others Vs State of Assam
Gauhati High Court · (1995) 1 GLR 74
Criminal Procedure Code, 1973 (CrPC) — Section 167, 437, 437(1), 437(3), 439Penal Code, 1860 (IPC) — Section 302, 323, 324, 34, 427
High Courts21 Sept 1994
Smt. Laishram Ningol Manoharmayum Ongbi Dhaniya Devi Vs Chief Secretary (Home), Government of Manipur, Secretariat (Home Department) and Others
Gauhati High Court · (1995) CriLJ 2015
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3
High Courts21 Sept 1994
Iswar Prasad Das Vs Life Insurance Corporation of India and Ors.
Gauhati High Court · (1995) 1 GLJ 479
High Courts20 Sept 1994
Jangeswar Dihingia ; Ajit Kumar Phukan Vs Assam State Electricity Board and Ors.
Gauhati High Court · (1994) 2 GLJ 325
High Courts19 Sept 1994Allowed
Jayanta Choudhury Vs Prabir Kr. Das and Others
Gauhati High Court · (1995) 1 GLR 175
High Courts17 Sept 1994Allowed
Dr. Aridhenu Kr. Dey Vs The State of Assam and Another
Gauhati High Court · (1995) CriLJ 1671
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 157(1), 197, 200Penal Code, 1860 (IPC) — Section 154, 154(3), 201, 21, 302
High Courts17 Sept 1994Allowed
Prafulla Konwar and Others Vs Dibrugarh Municipal Board and Others
Gauhati High Court · (1994) 09 GAU CK 0005
High Courts16 Sept 1994Allowed
Chandan Kumar Sarkar Vs Chief Election Commissioner, New Delhi and Others
Gauhati High Court · AIR 1995 Guw 61
Constitution of India, 1950 — Article 324, 326
High Courts14 Sept 1994Allowed
State of Nagaland Vs Temjen Jamir
Gauhati High Court · (1995) 2 GLR 29
Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 228, 239, 240Penal Code, 1860 (IPC) — Section 406, 407, 418, 423
High Courts13 Sept 1994
Juthika Barman Vs State of Assam and Others
Gauhati High Court · (1994) 2 GLR 469
Assam Aided College Management Rules, 1976 — Rule 18, 2, 3, 4, 8Constitution of India, 1950 — Article 226Gauhati University Act, 1947 — Section 21
High Courts13 Sept 1994
Sudhir Chandra Mitra Vs Md. Sujauddin Ahmed and Others
Gauhati High Court · (1995) 3 GLR 267
Assam Urban Areas Rent Control Act, 1972 — Section 13(1), 2, 5, 5(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 115Evidence Act, 1872 — Section 116, 45, 47, 73
High Courts12 Sept 1994Allowed
State of Assam and Another Vs Niranjan Ghosh
Gauhati High Court · (1995) 1 GLR 427
Criminal Procedure Code, 1973 (CrPC) — Section 172, 197, 321Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19
High Courts09 Sept 1994
Lalit Kr. Das Vs The State of Assam
Gauhati High Court · (1995) 1 GLR 37
Constitution of India, 1950 — Article 226Co-operative Societies Act, 1912 — Section 9
High Courts09 Sept 1994Dismissed
Surjya Das Vs Assam State Fisheries Development Corporation Ltd. and Others
Gauhati High Court · (1995) 1 GLR 408
Constitution of India, 1950 — Article 226
High Courts06 Sept 1994
R.K. Lal Vs State of Arunachal Pradesh
Gauhati High Court · (1995) 1 GLR 377
Constitution of India, 1950 — Article 226