High Courts09 Jun 1994Allowed
State of Nagaland Vs B.N. Pant and Another
Gauhati High Court · (1994) 2 GLR 171
Criminal Procedure Code, 1973 (CrPC) — Section 313, 407Penal Code, 1860 (IPC) — Section 409
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,030 of 1,245
High Courts08 Jun 1994Allowed
Greater Guwahati United Motor Transport Association Vs The Gauhati Municipal Corporation State of Assam
Gauhati High Court · (1994) 2 GLR 376
Constitution of India, 1950 — Article 226, 265Gauhati Municipal Corporation Act, 1969 — Section 110, 144(2), 5(2), 6
High Courts08 Jun 1994
Namata Gohain Vs State of Assam and Ors.
Gauhati High Court · (1994) 2 GLJ 342
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 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 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)