High Courts16 Jul 1993
Jagannath Das and Ambi Saikia @ Ambi Das Vs Union of India (UOI) and Others
Gauhati High Court · (1994) 2 GLR 455
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,042 of 1,245
High Courts16 Jul 1993
Maling Gomba Vs Namgey Tsering
Gauhati High Court · (1993) 2 GLR 116
Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 47, 48, 50, 51, 52Constitution of India, 1950 — Article 226, 227Government of India Act, 1935 — Section 92(2), 95(2)
High Courts16 Jul 1993Allowed
Jamini Mohan Debnath and Others Vs Sukhlal Debnath
Gauhati High Court · (1994) 2 DMC 257
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts15 Jul 1993Allowed
Bijoy Singh Dugar (Jain) Vs Gauhati Municipal Corporation The Commissioner Gauhati Municipal Corporation, The State of Assam
Gauhati High Court · (1994) 1 GLR 79
Gauhati Municipal Corporation Act, 1971 — Section 144, 167Gauhati Municipal Corporation Rules — Rule 18
High Courts15 Jul 1993
Food Corporation of India Employees Union, Guwahati (Civil Rule No.1407 of 1988); Vs Food Corporation of India and Ors.
Gauhati High Court · (1994) 1 GLJ 18
High Courts15 Jul 1993
S.A. Ahluwalia Vs State of Nagaland and Others
Gauhati High Court · (1996) 135 CTR 229 : (1996) 220 ITR 523
Income Tax Act, 1961 — Section 127
High Courts15 Jul 1993
Manindra Paul Vs Pradip Kr. Paul and Others
Gauhati High Court · (1994) 1 GLR 57
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 17A, Order 41 Rule 27
High Courts14 Jul 1993
Sant Kumar Bajoria and Sunder Kumar Bajoria Vs State of Meghalaya and Others
Gauhati High Court · (1993) 2 GLR 260
Constitution of India, 1950 — Article 225, 226, 227Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 2General Clauses Act, 1897 — Section 8
High Courts13 Jul 1993Dismissed
Jorhat Industries Vs Industrial Tribunal and Others
Gauhati High Court · (1995) 1 LLJ 747
Industrial Disputes Act, 1947 — Section 33(2)
High Courts12 Jul 1993Allowed
Kedutso Kafpo Vs Keneingulie
Gauhati High Court · (1994) 1 GLR 145
Civil Procedure Code, 1908 (CPC) — Section 19
High Courts12 Jul 1993Dismissed
Shri Dwijabrata Das and Others Vs Shri Debabrata Das and Another
Gauhati High Court · AIR 1994 Guw 88
Hindu Succession Act, 1956 — Section 22
High Courts09 Jul 1993Allowed
Gajendra Nath Choudhury Vs Vinod Kumar Pipersenia
Gauhati High Court · (1994) 1 GLR 375
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 197(2), 197(5), 202Penal Code, 1860 (IPC) — Section 352, 362, 482, 500, 550
High Courts09 Jul 1993Dismissed
On the Death of Appellant No. 1 his Legal Heirs - Smti Apati Bala Kalita and Others Vs Ganesh Chandra Kalita
Gauhati High Court · (1994) 1 GLR 247
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9(2), 151, 47Limitation Act, 1963 — Section 5
High Courts07 Jul 1993
Tarajan Tea Co. Pvt. Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1994) 117 CTR 179 : (1994) 205 ITR 45
Income Tax Act, 1961 — Section 144B, 263
High Courts02 Jul 1993Allowed
North Cachar Timbers Products and Mrs. Usha Vasudev and Others Vs State of Assam, The Conservator of Forests, North Eastern Cachar Hills Autonomous District Council and Asstt. Conservator of Forests, Hatikhali Range and Others etc. etc.
Gauhati High Court · (1993) 2 GLR 86
Assam Forest Regulations, 1891 — Section 3(3), 3(4), 40, 40(2)
High Courts02 Jul 1993
Biswajit Gogoi and Others Vs The State of Assam and Others
Gauhati High Court · (1994) 1 GLR 365
High Courts30 Jun 1993
Income Tax Officer Vs Dr. Bhupendra Narayan Bhattacharyya
Gauhati High Court · (1995) 124 CTR 142 : (1996) 220 ITR 490
Income Tax Act, 1961 — Section 277Penal Code, 1860 (IPC) — Section 177
High Courts30 Jun 1993Dismissed
Laishram Aber Singh Vs Pebam Subhaschandra Singh and Others
Gauhati High Court · (1994) 1 GLR 216
Civil Procedure Code, 1908 (CPC) — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 107, 145
High Courts30 Jun 1993Dismissed
The Chief Secretary Government of Manipur, The Director General of Police Vs Shri Aribam Kanhai Sharma and Fifty Eight Ors.
Gauhati High Court · (1994) 1 GLR 55
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 19(1)
High Courts29 Jun 1993
Suresh Chandra Sharma Vs Union of India
Gauhati High Court · (1993) 2 GLJ 31 : (1993) GLR 274 Supp
Constitution of India, 1950 — Article 226, 226