COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,036 of 1,245

High Courts07 Jan 1994

Assam Madhyamik Sikshak Aru Karmachari Santha Vs State of Assam and Others

Gauhati High Court · (1994) 2 GLR 395

Assam Secondary Education (Provincialisation) Act, 1977 — Section 4, 4(3), 4(4)Constitution of India, 1950 — Article 14, 309

High Courts04 Jan 1994

Iraboot Singh and Vs State of Manipur and Others

Gauhati High Court · AIR 1995 Guw 42

Constitution of India, 1950 — Article 31BManipur Land Revenue and Land Reforms Act, 1960 — Section 1, 14(2)

High Courts04 Jan 1994Allowed

Sanjib Kumar Das Vs The State of Tripura

Gauhati High Court · (1994) 2 GLR 328

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 143Penal Code, 1860 (IPC) — Section 304B, 490A

High Courts04 Jan 1994Allowed

Prahllad Nath Vs State of Assam

Gauhati High Court · (1994) 1 GLR 392

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 457

High Courts03 Jan 1994

Commissioner of Wealth-tax Vs Mahal Chand Pandia

Gauhati High Court · (1996) 219 ITR 733

Wealth Tax Act, 1957 — Section 5(1)

High Courts01 Jan 1994

Mujibur Rahman Vs Majun Ali and Ors.

Gauhati High Court · (1994) 1 GLJ 265

High Courts22 Dec 1993Allowed

Nupur Sarma Vs State of Assam and Others

Gauhati High Court · (1994) 1 GLR 303

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

High Courts21 Dec 1993Allowed

Dr. Gazi Giasuddin Ahmed Vs The Assam Administrative Tribunal and Others

Gauhati High Court · (1994) 1 GLR 477

Constitution of India, 1950 — Article 226

High Courts21 Dec 1993Dismissed

Henry Lamin and Dr. Henry Lamin Vs H. Britainwar Dan and Others

Gauhati High Court · (1994) 1 GLR 326

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 2, Order 6 Rule 4, Order 6 Rule 6Constitution of India, 1950 — Article 191Representation of the People Act, 1951 — Section 100(1), 100(4), 101, 102, 103

High Courts21 Dec 1993

The State (CBI) Vs Daya Shankar Mishra and Others

Gauhati High Court · (1994) 1 GLR 311

Criminal Procedure Code, 1973 (CrPC) — Section 197, 378, 378(2), 378(3), 417(1)Penal Code, 1860 (IPC) — Section 120B, 409, 468, 477A

High Courts20 Dec 1993

Sudhir Ranjan Mazumdar Vs Mathumog Choudhury and Another

Gauhati High Court · (1994) 2 GLJ 386

Evidence Act, 1872 — Section 92, 92

High Courts17 Dec 1993Dismissed

Md. Sauman Ali and Another Vs State of Assam

Gauhati High Court · (1994) CriLJ 2809

Civil Procedure Code, 1908 (CPC) — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 362Penal Code, 1860 (IPC) — Section 147, 147, 324, 324

High Courts14 Dec 1993

Ranu Ranjan Roy Vs State of Assam and Others

Gauhati High Court · (1994) 1 GLR 209

Constitution of India, 1950 — Article 226

High Courts07 Dec 1993

Ch. Manihar Singh and Others Vs The Chief Engineer, Irrigation and Flood Control Department, Government of Manipur and Others

Gauhati High Court · (1994) 1 GLR 471

High Courts07 Dec 1993

Tanmay Ratnapradeep Barman Roy Vs Sumit Saha and Ors.

Gauhati High Court · (1994) 1 GLJ 8

Tripura Board of Joint Entrance Examination Regulations, 1989 — Regulation 4, 4

High Courts03 Dec 1993Allowed

Mohendra Nath Saikia Vs Nuruddin Ahmed, Additional Superintendent of Police

Gauhati High Court · (1994) 1 GLR 319

Criminal Procedure Code, 1973 (CrPC) — Section 195, 196, 197, 197(1), 198Penal Code, 1860 (IPC) — Section 323, 384, 498A, 500, 506

High Courts03 Dec 1993

S.K.Awasthy Vs Union of India and Ors.

Gauhati High Court · (1994) 1 GLJ 107

Constitution of India, 1950 — Article 226, 226

High Courts03 Dec 1993Allowed

Longnak Timber Industries Pvt. Ltd. and Others Vs The State of Nagaland and Others

Gauhati High Court · (1993) 2 GLR 455

Constitution of India, 1950 — Article 301, 304Forest Produce Rules, 1969 — Rule 3Nagaland Forest Act, 1968 — Section 2, 32, 33(2), 33(2)(H), 40

High Courts01 Dec 1993Dismissed

Mahendra Kank Aria (Jain) Vs Binoy Kakoty

Gauhati High Court · (1994) 1 GLR 307

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts30 Nov 1993

Manik Chand Soni Vs Asst. Commissioner of Income Tax and Others

Gauhati High Court · (1995) 216 ITR 552

Income Tax Act, 1961 — Section 132, 132(5), 132B