High Courts14 Jun 1993
Sudhan Chandra Gogoi Vs Lakhyahira Das P.O.Mingmung, SUB-DIVN.Dhemaji, Ors.
Gauhati High Court · (1993) GLR 169 Supp
Assam Administrative Tribunal Act, 1977 — Section 2(e), 2(e), 9(2), 9(2)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,044 of 1,245
High Courts14 Jun 1993
Manager, Bhuyankhat Tea Estate P.O.Borhat, Sibsagar Vs Presiding Officer, Labour Court, Assam, Dibrugarh
Gauhati High Court · (1993) GLR 248 Supp
Industrial Disputes Act, 1947 — Section 33C(2), 33C(2)
High Courts14 Jun 1993
Smt. Monomoyee Barmani Vs Smt. Upeswari Barmani and Others
Gauhati High Court · AIR 1994 Guw 18
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 9Hindu Succession Act, 1956 — Section 14, 15
High Courts11 Jun 1993Allowed
Rita Lily Anthony Vs State of Assam and Others
Gauhati High Court · (1994) 2 GLR 9
High Courts10 Jun 1993Allowed
Subhash Rabidas and Sishu Karmakar Vs State of Assam
Gauhati High Court · (1993) 2 GLR 46
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Jun 1993Allowed
The Managing Committee, Silchar Collegiate School Vs Debipada Bhattacharjee, The State of Assam, The Inspector of Schools and The Principal, Silchar Collegiate School
Gauhati High Court · (1994) 1 GLR 202
Assam Aided Higher Secondary, High and Meddle Schools Manegement Rules, 1976 — Rule 23(5)Constitution of India, 1950 — Article 136, 21, 226, 311, 41
High Courts08 Jun 1993Dismissed
Smt. Muhini Thakuria and Others Vs Dhiraj Kalita and Others
Gauhati High Court · (1994) ACJ 944 : AIR 1994 Guw 22 : (1994) 79 CompCas 795
Motor Vehicles Act, 1939 — Section 110A, 110B
High Courts08 Jun 1993Dismissed
Subhash Gope and Another Vs Utpal Nandi and Another
Gauhati High Court · AIR 1994 Guw 47
Assam Municipal Act, 1956 — Section 11(3)Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1983 — Rule 3Constitution of India, 1950 — Article 14, 309
High Courts07 Jun 1993
Toijam Thoibi Devi Vs State of Manipur and Ors.
Gauhati High Court · (1994) 1 GLJ 103
Constitution of India, 1950 — Article 14, 14
High Courts07 Jun 1993
Rajkumari Premila Devi Vs State of Manipur and Another
Gauhati High Court · (1993) 2 GLR 451
Constitution of India, 1950 — Article 226
High Courts03 Jun 1993
Sri Santi Ram Sarma Vs Smt. Kanaklata Devi
Gauhati High Court · (1993) CriLJ 3317
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 401(2), 482
High Courts03 Jun 1993
Bogidhola Tea and Trading Co. (P.) Ltd. Vs The Assam Co-Operative Apex Bank Ltd. and Others
Gauhati High Court · (1994) 1 GLR 453
Assam Co-operative Societies Act, 1949 — Section 63Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 41 Rule 23Municipal Act — Section 84, 86
High Courts01 Jun 1993Allowed
Smt. Sumati Debnath Vs Sunil Kumar Sen and Another
Gauhati High Court · (1994) ACJ 734 : AIR 1994 Guw 59
Evidence Act, 1872 — Section 101, 102, 103, 104Motor Vehicles Act, 1939 — Section 110B, 110CC
High Courts28 May 1993Allowed
Swapan Saha, Rabindra Nath Kanjilal, Monoranjan Saha and Samir Chandra Saha Vs State of Assam and Assistant Labour Commissioner (Central)
Gauhati High Court · (1993) 2 GLR 133
Contract Labour (Regulation and Abolition) Act, 1970 — Section 26Criminal Procedure Code, 1973 (CrPC) — Section 11, 16, 20, 3, 3(1)
High Courts28 May 1993Allowed
Din Dayal Podder Vs The State of Tripura and Another
Gauhati High Court · (1993) 2 GLR 131
Criminal Procedure Code, 1973 (CrPC) — Section 14Penal Code, 1860 (IPC) — Section 265, 365
High Courts28 May 1993Allowed
Sudip Ghosh and Others Vs The State of Tripura
Gauhati High Court · (1993) 2 GLR 187
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 324, 326
High Courts28 May 1993Dismissed
Dina Kanta Das Vs State of Assam and Others
Gauhati High Court · (1994) 1 GLR 233
Assam Services (Pension) Rules, 1969 — Rule 153Constitution of India, 1950 — Article 14, 309
High Courts27 May 1993
Moatemsu AO Vs State of Nagaland and Others
Gauhati High Court · (1994) 2 GLR 248
Constitution of India, 1950 — Article 226Nagaland Armed Police Act, 1966 — Section 7, 9
High Courts26 May 1993
Razoukuolie Kesot Vs State of Nagaland and Others
Gauhati High Court · (1994) 2 GLR 137
Constitution of India, 1950 — Article 226