COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,027 of 1,245

High Courts06 Sept 1994Dismissed

Trusses and Towers (P) Ltd. Vs Assam State Electricity Board and Another

Gauhati High Court · (1995) 3 GLR 411

Constitution of India, 1950 — Article 226Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 2, 3, 4, 5, 6

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High Courts02 Sept 1994

Ajit Kumar Bhuyan and Jayanta Baruah Vs Hiteswar Saikia the Proprietor, Printing Udyog

Gauhati High Court · (1995) 2 GLR 219

Civil Procedure Code, 1908 (CPC) — Section 151Penal Code, 1860 (IPC) — Section 120B, 499, 500, 501, 502

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High Courts01 Sept 1994Dismissed

Pranjit Kumar Das Vs State of Assam and Others

Gauhati High Court · (1995) 1 GLR 229

Assam Public Service (Ad-hoc) Appointment Rules, 1986 — Rule 2, 3(1), 3(2), 5Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3, 3(1)Constitution of India, 1950 — Article 226, 302

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High Courts31 Aug 1994Allowed

Rajendra Kumar Das Vs The Chairman, General Insurance Corporation of India and Another

Gauhati High Court · (1995) 1 GLR 221

Constitution of India, 1950 — Article 226General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 25, 3(1)Industrial Disputes Act, 1947 — Section 2S

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High Courts27 Aug 1994

Keshab Gogoi Vs Hon''ble Speaker, Assam Legislative Assembly and Others

Gauhati High Court · (1995) 1 GLR 52

Criminal Procedure Code, 1973 (CrPC) — Section 157Members of Assam Legislative Assembly (Disqualification on Ground of Defection) Rules, 1986 — Rule 6, 6(1), 6(2), 6(3), 6(4)

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High Courts19 Aug 1994

Hazarat Ali and Others Vs State of Assam

Gauhati High Court · (1995) CriLJ 1807

Penal Code, 1860 (IPC) — Section 147, 302, 324, 326, 34

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High Courts19 Aug 1994

Ranu Ranjan Roy Vs State of Assam

Gauhati High Court · (1996) 2 GLJ 507

Constitution of India, 1950 — Article 226, 226Representation of the People Act, 1951 — Section 13CC, 13CC

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High Courts16 Aug 1994Allowed

Ram Krishna Sevashram Vs The Assam Board of Revenue

Gauhati High Court · (1995) 1 GLR 326

Constitution of India, 1950 — Article 226

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High Courts10 Aug 1994Dismissed

G.A. Shimray and Others Vs State of Nagaland and Others

Gauhati High Court · (1995) 1 GLR 71

Constitution of India, 1950 — Article 309Nagaland Civil Service (Class- I) Rules, 1967 — Rule 5(c)

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High Courts10 Aug 1994

Bhanwarlal Jain Vs The Union of India (UOI) and Others

Gauhati High Court · (1994) 2 GLR 449

Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7B

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High Courts10 Aug 1994

Md.Naziruddin Ahmed Vs MD.Moharram Hussain

Gauhati High Court · (1994) 2 GLJ 285

Criminal Procedure Code, 1973 — Section 146Criminal Procedure Code, 1973 (CrPC) — Section 146

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High Courts08 Aug 1994Allowed

Prabin Hensua Vs Assam State Electricity Board and Others

Gauhati High Court · (1994) 2 GLR 416

Assam State Electricity Board Employees (General Services) Regulations, 1960 — Rule 9Constitution of India, 1950 — Article 14, 16, 226Electricity (Supply) Act, 1948 — Section 79

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High Courts08 Aug 1994Allowed