COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,045 of 1,245

High Courts26 May 1993Allowed

Hitendra Nath Goswami Vs State of Assam

Gauhati High Court · (1993) 2 GLR 11

Assam Finance (Sales Tax) Act, 1956 — Section 1(3), 3(1), 42Assam General Sales Tax Act, 1993 — Section 7(1), 74Constitution of India, 1950 — Article 226

Read judgment

High Courts26 May 1993Dismissed

Monoranjan Paul and Others Vs Narendra Kumar Paul and Others

Gauhati High Court · AIR 1994 Guw 64

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Evidence Act, 1872 — Section 63

Read judgment

High Courts25 May 1993

Ranjit Kr. Malo Das and Another Vs Khanindra Nath Gayan

Gauhati High Court · AIR 1994 Guw 34

Civil Procedure Code, 1908 (CPC) — Section 148A

Read judgment

High Courts24 May 1993

Binod Chandra Neog Vs State of Nagaland and Others

Gauhati High Court · (1994) 1 GLR 447

Constitution of India, 1950 — Article 226

Read judgment

High Courts20 May 1993Dismissed

Harihar Kharkatari and Others Vs State of Assam and Others

Gauhati High Court · (1994) 1 GLR 238

Constitution of India, 1950 — Article 309

Read judgment

High Courts20 May 1993Allowed

Assam State Transport Corporation Vs Smt. Michitribala Das

Gauhati High Court · AIR 1994 Guw 35

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23AMotor Vehicles Act, 1939 — Section 110B, 110D

Read judgment

High Courts20 May 1993

Assam State Transport Corporation Vs Bichitribala Das

Gauhati High Court · (1993) 1 GLJ 535 : (1993) 2 GLR 138

Civil Procedure Code, 1908 — Order 41 Rule 23ACivil Procedure Code, 1908 (CPC) — Order 41 Rule 23A

Read judgment

High Courts20 May 1993Allowed

Smt. Sita Devi and Another Vs Shri Shyam Singh and Others

Gauhati High Court · (1994) CriLJ 26

Criminal Procedure Code, 1973 (CrPC) — Section 107, 161, 164, 167, 227Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts18 May 1993Allowed

Longrichiba AO and Others Vs Ungerchang Masomer and Others

Gauhati High Court · (1994) 2 GLR 96

Read judgment

High Courts18 May 1993Allowed

Mahavir Prasad Soni Vs Purushattam Agarwalla @ Babulal Agarwala

Gauhati High Court · (1993) 2 GLR 433

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96

Read judgment

High Courts13 May 1993Allowed

Madan Chandra Bhuyan and Others Vs Association of Scientific and Technical Officers, O.N.G.C. and Others

Gauhati High Court · AIR 1994 Guw 36

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 43 Rule 1, 115

Read judgment

High Courts13 May 1993Dismissed

Smt. Charu Deka Vs Smt. Umeswari Nath and Others

Gauhati High Court · AIR 1995 Guw 9

Civil Procedure Code, 1908 (CPC) — Section 115, 115(1), 115(2)Constitution of India, 1950 — Article 227

Read judgment

High Courts12 May 1993

Mukhash Sampradaya Vs Birash Ch. Das and Others

Gauhati High Court · AIR 1994 Guw 45

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115

Read judgment

High Courts11 May 1993Allowed

Nepal Chandra Saha Vs Nirmala Paul and Others

Gauhati High Court · (1993) 2 GLR 228

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Easements Act, 1882 — Section 13, 41

Read judgment

High Courts11 May 1993Allowed

Arun Nath Vs Dr. Rathin Datta

Gauhati High Court · (1993) 2 GLR 221

Civil Procedure Code, 1908 (CPC) — Section 24

Read judgment

High Courts10 May 1993Allowed

Abdul Rouf and Others Vs State of Assam

Gauhati High Court · (1993) 2 GLR 306

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts10 May 1993

State of Assam Vs Shyamlal Agarwalla and Another

Gauhati High Court · (1993) 1 GLJ 498

Prevention of Food Adulteration Act, 1954 — Section 19(2), 19(2)

Read judgment

High Courts05 May 1993Allowed

Zeenat Fatema Rashid Vs Md. Iqbal Anwar

Gauhati High Court · (1993) 2 DMC 49

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 7

Read judgment

High Courts04 May 1993Allowed

Sri Jagannath Sah Vs State of Assam

Gauhati High Court · (1993) CriLJ 3704

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 342Penal Code, 1860 (IPC) — Section 411

Read judgment

High Courts04 May 1993

Swapan Kumar Roy Vs Project Co-Ordinator, Regional Science Centre, Jawahar Nagar & Ors.

Gauhati High Court · (1993) GLR 56 Supp

Constitution of India, 1950 — Article 12, 12, 6, 6

Read judgment