High Courts16 Mar 1993Allowed
Sashidhara Kurup Vs Union of India (UOI) and Others
Gauhati High Court · (1994) CriLJ 375
Assam Rifles Act, 1941 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 211, 251, 252, 354
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,048 of 1,245
High Courts12 Mar 1993Allowed
Likmabam Thambal Yaima Devi and Others Vs Ph. Munindra Sharma and Others
Gauhati High Court · (1994) 2 GLR 405
Constitution of India, 1950 — Article 226, 227Manipur Land Revenue and Land Reforms (Allotment of Land) Rules, 1962 — Rule 13, 13(1), 6, 7, 9Manipur Land Revenue and Land Reforms Act, 1960 — Section 14, 14(1), 14(2), 15
High Courts12 Mar 1993Dismissed
Rajib Barooah and Another Vs Hemendra Prasad Barooah and Others
Gauhati High Court · AIR 1994 Guw 52
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, Order 39 Rule 3A, 115
High Courts11 Mar 1993
The Assam Drug Dealers Association Vs State of Assam, Assam Pharmacy Council and Pharmacy Council of India
Gauhati High Court · (1994) 1 GLR 8
Constitution of India, 1950 — Article 19(1)
High Courts11 Mar 1993
Md. Royal Ali Vs The State of Assam
Gauhati High Court · (1993) 2 GLR 468
Criminal Procedure Code, 1973 (CrPC) — Section 360, 397, 401Penal Code, 1860 (IPC) — Section 354, 448
High Courts11 Mar 1993
Md. Abdul Aziz Vs Rehman Begum
Gauhati High Court · (1993) 2 GLR 406
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2
High Courts10 Mar 1993
Nalin Chandra Hazarika Vs State of Assam and Others
Gauhati High Court · (1994) 1 GLR 1
Assam Co-operative Societies Act, 1949 — Section 32, 32(1), 92Assam Co-operative Societies Rules, 1953 — Rule 24(iii)
High Courts05 Mar 1993Dismissed
Jogoda Kanta Bhuyan Vs Assam Administrative Tribunal and Others
Gauhati High Court · (1994) 1 GLR 431
Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3, 4Revised Leave Rules, 1934 — Rule 14(2)
High Courts04 Mar 1993
Mangilal Agarwalla Vs State of Assam and Ors.
Gauhati High Court · (1993) 1 GLJ 508
High Courts02 Mar 1993
Kamal Kishore Kanoo Vs State of Assam
Gauhati High Court · (1996) 1 GLJ 582
Constitution of India, 1950 — Article 226, 226
High Courts01 Mar 1993
Gunicharan Daim Ary Vs State of Assam and Ors.
Gauhati High Court · (1993) 1 GLJ 466
National Security Act, 1980 — Section 3(2), 3(2), 3(3), 3(3)
High Courts26 Feb 1993
Rati Ranjan Bhattacharjee Vs Arun Kumar Sarkar
Gauhati High Court · (1993) 2 GLJ 19
Court Fees Act, 1870 — Section 7A, 7A, 7B, 7B, 7C, 7C
High Courts26 Feb 1993
Rati Ranjan Bhattacharjee & Others Vs Arun Kumar Sarkar
Gauhati High Court · (1993) GLR 243 Supp
Court fees Act, 1870 — Section 7A, 7A, 7D, 7D
High Courts26 Feb 1993
Bipul Behari Nag Vs MD.Mehboob Hussain and Ors.
Gauhati High Court · (1993) 1 GLJ 378 : (1993) 1 GLR 336
High Courts24 Feb 1993Allowed
United India Insurance Co. Ltd. Vs A.S. Choudhury and Others
Gauhati High Court · (1994) ACJ 654
Motor Vehicles Act, 1939 — Section 92A
High Courts24 Feb 1993
Bhuban Chandra Das Vs Bapuram Das
Gauhati High Court · (1993) 1 GLJ 231 : (1993) 1 GLR 259
Assam Co-operative Societies Act, 1949 — Section 79(1)(b), 79(1)(b)Civil Procedure Code, 1908 — Section 9Civil Procedure Code, 1908 (CPC) — Section 9
High Courts23 Feb 1993Allowed
Ramen Das and Ranjit Bharali Vs The Assam State Agricultural Marketing Board and Others
Gauhati High Court · (1994) 1 GLR 156
Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978 — Section 4Constitution of India, 1950 — Article 12, 14, 16
High Courts23 Feb 1993
Banwarilal Sikaria Vs Assistant Controller of Estate Duty and Others
Gauhati High Court · (1993) 201 ITR 79
Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 70, 70(1)
High Courts19 Feb 1993
Ajay Kumar Saharia Vs Commissioner of Wealth-tax
Gauhati High Court · (1994) 206 ITR 98
Wealth Tax Act, 1957 — Section 3, 7, 7(1)Wealth Tax Rules, 1957 — Rule 1A, 1D