High Courts12 Aug 1993
Susila Bora Vs State of Assam
Gauhati High Court · (1993) 2 GLJ 233
Constitution of India, 1950 — Article 21, 21, 226, 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,041 of 1,245
High Courts12 Aug 1993Dismissed
Shri Takhelmayum Ibochou Singh Vs State of Manipur and Another
Gauhati High Court · (1994) CriLJ 3324
Criminal Procedure Code, 1973 (CrPC) — Section 438Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 16, 17, 18, 19
High Courts12 Aug 1993Dismissed
Union of India (UOI) and Others Vs Ranjit Phatak
Gauhati High Court · (1994) 1 GLR 415
Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 226
High Courts12 Aug 1993
Chingakham Bishwarjit Singh etc. Vs State of Manipur and Others
Gauhati High Court · (1994) 2 LLJ 620
Constitution of India, 1950 — Article 14, 16
High Courts06 Aug 1993Dismissed
Sushil Kumar Das Vs State of Assam
Gauhati High Court · (1994) 1 GLR 362
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1)Penal Code, 1860 (IPC) — Section 302
High Courts05 Aug 1993Dismissed
Assam State Electricity Board Vs Surya Kanta Roy
Gauhati High Court · (1994) 1 GLR 383
High Courts05 Aug 1993Dismissed
State of Manipur Vs Revenue Tribunal and 6 Ors. and The Additional Deputy Commissioner and Others
Gauhati High Court · (1994) 1 GLR 315
Constitution of India, 1950 — Article 226, 227, 233Manipur Land Revenue and Land Reforms Act, 1960 — Section 166, 4, 5, 5(2), 93
High Courts04 Aug 1993
Income Tax OFFICER Vs SUNANDA RAM DEKA AND OTHERS.
Gauhati High Court · (1995) 216 ITR 483
Income Tax Act, 1961 — Section 144B, 276C, 277, 278B, 278E
High Courts04 Aug 1993
Income Tax Officer Vs Sunanda Ram Deka and Others
Gauhati High Court · (1995) 216 ITR 483
Income Tax Act, 1961 — Section 144B, 276C, 277, 278E
High Courts03 Aug 1993Dismissed
Lakhi Prasad Bhuyan Vs Union of India (UOI) and Others Asaduzzaman Ahmed Vs The Chairman, Tea Research Association and Others
Gauhati High Court · (1993) 2 GLR 246
Constitution of India, 1950 — Article 12, 16, 226Tea Act, 1953 — Section 10(2)
High Courts03 Aug 1993Dismissed
Binai Kunger Basumatari Vs Jaman Singh Brahma and Others
Gauhati High Court · (1993) 2 GLR 379
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Evidence Act, 1872 — Section 58Representation of the People Act, 1951 — Section 10, 9A
High Courts03 Aug 1993Dismissed
Mritunjoy Chakma Vs State of Tripura
Gauhati High Court · (2010) 1 GLT 252
Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 300, 302
High Courts03 Aug 1993
Bharat Baruah Vs State of Arunachal Pradesh
Gauhati High Court · (1998) 3 GLJ 475
High Courts30 Jul 1993
Basant Kumar Singh Vs State of Nagaland and Others
Gauhati High Court · (1993) 2 GLR 333
Constitution of India, 1950 — Article 226, 309
High Courts30 Jul 1993Allowed
Zaseveyi Venyo Vs State of Nagaland and Others
Gauhati High Court · (1993) 2 GLR 312
Constitution of India, 1950 — Article 226, 41
High Courts26 Jul 1993
Steel and Sanitaryware Enterprises and Shri Sita Ram Beriwal Vs The State of Nagaland and Others
Gauhati High Court · (1993) 2 GLR 161
Constitution of India, 1950 — Article 226Nagaland Sales Tax Act, 1967 — Section 31, 32(1), 33, 35, 39(1)Nagaland Sales Tax Rules — Rule 12
High Courts26 Jul 1993Dismissed
Ranjit Kumar Malo and Another Vs Khanindra Nath Gayan
Gauhati High Court · (1993) 07 GAU CK 0006
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 39 Rule 1, Order 39 Rule 2, 151Evidence Act, 1872 — Section 3
High Courts23 Jul 1993Allowed
Management of Tea Agency and Trading Centre Vs Sunil Kanta Nath and Another
Gauhati High Court · (1994) 1 GLR 465
Constitution of India, 1950 — Article 227
High Courts22 Jul 1993Dismissed
Ranjit Kumar Malo Das and Munindra Malo Das Vs S. Kataki
Gauhati High Court · (1994) 1 GLR 395
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 19 Rule 1, Order 19 Rule 2, Order 39 Rule 1, 151Evidence Act, 1872 — Section 3
High Courts16 Jul 1993Allowed
Genu Modi, Dangarbabu Modi and Suren Modi Vs State of Assam
Gauhati High Court · (1994) 1 GLR 398
Criminal Procedure Code, 1973 (CrPC) — Section 104, 313Evidence Act, 1872 — Section 27, 35Penal Code, 1860 (IPC) — Section 201, 302, 34