High Courts29 Jun 1994Allowed
Mukul Pathak Vs Hemen Das
Gauhati High Court · (1994) 2 GLR 236
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,029 of 1,245
High Courts29 Jun 1994
Hovito Sema Vs The State of Nagaland and Others
Gauhati High Court · (1994) 2 GLR 331
Administration of Justice and Police Rules, 1971 — Rule 16Criminal Procedure Code, 1973 (CrPC) — Section 362Penal Code, 1860 (IPC) — Section 419, 420, 463, 468
High Courts29 Jun 1994Allowed
Ksh. Dinesh Singh and Others Vs Chairman, Manipur Tribal Dev. Corpn. and Others
Gauhati High Court · (1995) 1 GLR 122
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12
High Courts29 Jun 1994
Dr. Khagendra Nath Baishya Vs State of Assam and Others
Gauhati High Court · (1995) 2 GLR 1
Assam Legislative Assembly Secretariat (Recruitment and Condition of Service) Rules, 1986 — Rule 2, 3, 4, 9, 9(2)Assam Legislative Assembly Secretariat Rules, 1986 — Rule 22Constitution of India, 1950 — Article 187
High Courts27 Jun 1994Dismissed
Hem Chandra Deka Vs The State of Assam and Others
Gauhati High Court · (1995) 2 GLR 171
Assam Study Leave Rules, 1963 — Rule 3Gauhati University Leave Rules, 1966 — Rule 13, 13(1)
High Courts26 Jun 1994Dismissed
Dr. Yudhisthir Das Vs State of Tripura and Others
Gauhati High Court · (1995) 2 GLR 158
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 21, 226
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
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
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
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