COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,033 of 1,245

High Courts24 Mar 1994Dismissed

N.L. Angshung Anal Vs State of Manipur

Gauhati High Court · (1994) CriLJ 2859

Criminal Procedure Code, 1973 (CrPC) — Section 103, 165, 43, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 37, 42, 50Post Office Act, 1898 — Section 52

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High Courts24 Mar 1994Allowed

Sukumar Barman Bipin Chandra Muchahary Vs State of Assam and Others

Gauhati High Court · (1994) 2 GLR 260

Assam Municipal Act, 1956 — Section 11(1), 11(3), 26, 26(1), 26(3)

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High Courts24 Mar 1994

C.C.Rangad Vs State of Meghalaya and Ors.

Gauhati High Court · (1994) 1 GLJ 320

Assam Forest Service (Class-I) Rules, 1942 — Rule 4, 4Constitution of India, 1950 — Article 226, 226Meghalaya Forest Service Rules, 1985 — Rule 6, 6

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High Courts21 Mar 1994

Ram Lakhan Singh Vs Assam Beverage Co. and Another

Gauhati High Court · (1995) 1 LLJ 574

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts21 Mar 1994Dismissed

The Rongpur Co-operative Society Limited Vs State of Assam and Others

Gauhati High Court · AIR 1995 Guw 34

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3

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High Courts18 Mar 1994Dismissed

Throngokiu and Others Vs State of Nagaland and Another

Gauhati High Court · (1995) 1 GLR 250

Nagaland Services (Discipline and Appeal) Rules, 1967 — Rule 11

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High Courts18 Mar 1994

Sri Achinta Mili and Others Vs State of Assam and Others

Gauhati High Court · AIR 1995 Guw 1

Constitution of India, 1950 — Article 226Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 1

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High Courts18 Mar 1994

Bishwanath Boro Vs State of Assam and Others

Gauhati High Court · AIR 1995 Guw 46

Assam Land and Revenue Regulation, 1886 — Rule 21

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High Courts18 Mar 1994Allowed

Heikrujam Dhananjoy Singh and Heikrujam Sarat Singh Vs The State of Manipur

Gauhati High Court · (1994) 2 GLR 288

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 37, 37(1), 37(2)

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High Courts18 Mar 1994Dismissed

R.K. Nabadwip Singh Vs State of Manipur and Others

Gauhati High Court · (1994) 2 GLR 297

Constitution of India, 1950 — Article 14, 16, 226

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High Courts16 Mar 1994

Commissioner of Wealth-tax Vs Ramniwas Karwa and Another

Gauhati High Court · (1994) 210 ITR 1023

Wealth Tax Act, 1957 — Section 2, 3, 4(1), 5(1)Wealth Tax Rules, 1957 — Rule 2

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High Courts15 Mar 1994

Commissioner of Income Tax Vs J.N. Sarma and Others

Gauhati High Court · (1995) 124 CTR 35 : (1994) 210 ITR 1057 : (1995) 83 TAXMAN 22

Income Tax Act, 1961 — Section 256Income Tax Rules, 1962 — Rule 8(2)

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High Courts15 Mar 1994

Dipjyoti Bhuyan Vs Oil and Natural Gas Commission

Gauhati High Court · (1994) 1 GLR 484

Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 17

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High Courts11 Mar 1994Dismissed

K.A. Maria Kyndait Vs K.A. Mon Kyndait

Gauhati High Court · (1995) 1 GLR 4

Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Order 6Caste Disabilities Removal Act, 1850 — Section 1

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High Courts09 Mar 1994

Miliancy Foster Blah Vs Ka Margarat Rose Thangkhiew

Gauhati High Court · AIR 1995 Guw 47

Christian Marriage Act, 1872 — Section 4, 80Divorce Act, 1869 — Section 17Succession Act, 1925 — Section 373

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High Courts04 Mar 1994

Nripendra Roy Vs State of Assam and Ors.

Gauhati High Court · (1995) 1 GLJ 120

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High Courts03 Mar 1994

Anjali Sarmah Vs State of Meghalaya and Ors.

Gauhati High Court · (1994) 1 GLJ 344

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High Courts03 Mar 1994Dismissed

Jyotirindra Bhattacharjee Vs Mrs. Sona Bala Bora and Others

Gauhati High Court · AIR 1994 Guw 99

Contract Act, 1872 — Section 12Evidence Act, 1872 — Section 114

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High Courts02 Mar 1994

Tajimuddin Sheikh Vs State of Assam and Ors.

Gauhati High Court · (1994) 1 GLJ 312

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High Courts02 Mar 1994Allowed

On The Death of Fazal Hoque his Legal heir Shri Sahjamal Ali and Others Vs The State of Assam and Others

Gauhati High Court · (1994) 2 GLR 30

Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 51(2), 52, 59, 59(2)

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