High Courts13 Sept 1993
Soru Nath Saikia Vs State of Assam and Ors.
Gauhati High Court · (1994) 1 GLJ 278
Fundamental Rules — Rule 56(a), 56(a)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,039 of 1,245
High Courts10 Sept 1993Dismissed
The State of Assam Vs Harmohan Rajbongshi and Others
Gauhati High Court · (1994) 1 GLR 26
Penal Code, 1860 (IPC) — Section 141, 143, 323
High Courts10 Sept 1993Allowed
Panbari Tea Co. Ltd., Panbari Tea Estate Vs State of Assam and Others
Gauhati High Court · (1994) 1 GLR 116
Assam Land and Revenue Regulation, 1886 — Rule 40A, 41, 45, 147, 20Constitution of India, 1950 — Article 226
High Courts10 Sept 1993
Monmohan Das ; Munindra Nath Borgohain Vs State of Assam and Ors.
Gauhati High Court · (1994) 1 GLJ 280
High Courts09 Sept 1993Dismissed
Shri Luvezo Venuh Vs State of Nagaland and Others
Gauhati High Court · AIR 1994 Guw 81
Assam Tribal Areas (Administration of Town Committees) Regulations, 1950 — Regulation 3(1), 3(3), 4(2)Naga Hills District (Constitution of Town Committee) Rules, 1954 — Rule 2, 47, 53
High Courts08 Sept 1993
Ajit Ranjan Nath and 108 Ors. all in ''D'' Company of Assam Homeguard and Parimal Chandra Das and 53 Ors. in all are in ''C'' Company of Assam Homeguard Vs The State of Assam and Others
Gauhati High Court · (1994) 1 GLR 130
Constitution of India, 1950 — Article 14, 16
High Courts08 Sept 1993
Palam Das Vs State of Assam
Gauhati High Court · (1993) 2 GLJ 388
Constitution of India, 1950 — Article 226, 226
High Courts08 Sept 1993
Surendra Shah Vs Superintending Engineer (Electrical), CPWD, Bamunimaindam, Guwahati and Ors.
Gauhati High Court · (1994) 1 GLJ 296
High Courts08 Sept 1993
Md. Zafrulla, Legal Representative of Md. Rafiulla Vs Commissioner of Income Tax
Gauhati High Court · (1994) 72 TAXMAN 231
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6Income Tax Act, 1961 — Section 159, 256(1)
High Courts08 Sept 1993
Meghalaya Plywoods Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1994) 72 TAXMAN 306
Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1, 9Income Tax Act, 1961 — Section 113, 142(1), 147, 148, 293
High Courts07 Sept 1993Dismissed
Betbari Mouza Namasudra Fishery Co-operative Society Ltd. and Secretary, Betbari Mouza Namasudra Fishery Co-op. Society Ltd. Vs The State of Assam and Kayakuchi Gaon Fishery Co-op. Society Ltd.
Gauhati High Court · (1993) 2 GLR 289
Constitution of India, 1950 — Article 226Fisheries Rules, 1953 — Rule 12
High Courts03 Sept 1993
Smti. Ralmanthangi (L) Vs Managing Director, Zoram Industrial Development Corporation Ltd.
Gauhati High Court · (1994) 1 GLR 43
Court Fees Rules — Rule 16
High Courts03 Sept 1993
Lalit Kumar Das Vs Nimati Anchalik Koibarta Sampradai Thika Aru Min Samabai Samity Ltd.and Another
Gauhati High Court · (1994) 1 GLJ 285
Fisheries Rules, 1953 — Rule 12, 12
High Courts03 Sept 1993Dismissed
Diamond Slynn, Bruce Slynn and Shirley Slynn Vs Sardar Tahil Singh and The New India Assurance Co. Ltd.
Gauhati High Court · (1993) 2 GLR 418
High Courts30 Aug 1993
Mantu Banik Vs State of Tripura
Gauhati High Court · (1994) 1 GLJ 96 : (1993) GLR 409 Supp
Criminal Procedure Code, 1973 — Section 173(2)(ii), 457Criminal Procedure Code, 1973 (CrPC) — Section 173(2)(ii), 457Penal Code, 1860 — Section 211
High Courts26 Aug 1993
Anjana Sharma Vs The Employment Officer, Town Employment Exchange, The Director of Employment and Craftsman Training, The State of Assam and The Oil and Natural Gas Commission
Gauhati High Court · (1994) 1 GLR 332
Constitution of India, 1950 — Article 226
High Courts26 Aug 1993
Joy Krishna Das Vs Samarendra Nath Uzir Dr.
Gauhati High Court · (1993) 2 GLJ 364
Civil Procedure Code, 1908 — Order 41 Rule 17, Order 41 Rule 18, 123Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 18, 123
High Courts25 Aug 1993Allowed
Oriental Insurance Company Ltd. Vs Shri Anil Chandra Das and Others
Gauhati High Court · (1996) 1 LLJ 1123
Motor Vehicles Act, 1988 — Section 147, 149Workmens Compensation Act, 1923 — Section 30
High Courts24 Aug 1993
Assam Board of Wakf Vs Khaliquor Rahman, on The Death of Khalilur Rahman his Heirs and Legal Representatives and Others
Gauhati High Court · (1994) 1 GLR 28
Civil Procedure Code, 1908 (CPC) — Section 100(1)Constitution of India, 1950 — Article 136, 226Evidence Act, 1872 — Section 93
High Courts24 Aug 1993Dismissed
A.K. Raghumani Singh and Others Vs The State of Manipur and Others
Gauhati High Court · (1995) 1 GLR 136
Constitution of India, 1950 — Article 14, 16