COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,049 of 1,245

High Courts16 Feb 1993Dismissed

Sankar Singh Vs State of Assam and Another

Gauhati High Court · (1994) CriLJ 213

Constitution of India, 1950 — Article 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 157, 167, 167(1), 167(2), 167(2A)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 26, 27, 32, 35

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High Courts11 Feb 1993Allowed

S. Adinarayana Vs State of Nagaland and Others

Gauhati High Court · (1993) 2 GLR 152

Constitution of India, 1950 — Article 311, 311(2)Nagaland Services (Discipline and Appeal) Rules, 1967 — Rule 1

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High Courts11 Feb 1993Allowed

K. Kenneth Penyu and Others Vs State of Nagaland and Others

Gauhati High Court · (1995) 3 GLR 6

Constitution of India, 1950 — Article 14, 15, 15(1), 15(4), 16

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High Courts10 Feb 1993

Uttam Mandal Vs State of Tripura and Ors.

Gauhati High Court · (1993) 1 GLJ 225 : (1993) GLR 28 Supp

Central Civil Services (Temporary Services) Rules, 1965 — Rule 5(1), 5(1)Constitution of India, 1950 — Article 226, 226

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High Courts09 Feb 1993Allowed

Ratan Paul Vs The State of Tripura

Gauhati High Court · (1993) 2 GLR 395

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 145, 8Penal Code, 1860 (IPC) — Section 109, 302, 34

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High Courts09 Feb 1993

Mustt Lutfurnahar Begum Vs Nabab Bhuyan and Ors.

Gauhati High Court · (1993) 1 GLJ 180

Civil Procedure Code, 1908 — Order 6 Rule 17Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts05 Feb 1993

Ratanlal Saraf and Another Vs Mahabir Prasad Agarwalla and Others

Gauhati High Court · (1993) 2 GLR 327

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(2), Order 43 Rule 1, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9Constitution of India, 1950 — Article 227

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High Courts03 Feb 1993

Azad Ali Vs Housefed & Others

Gauhati High Court · (1993) GLR 260 Supp

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High Courts03 Feb 1993

Commissioner of Income Tax Vs Smt. A.M. Marbaniang

Gauhati High Court · (1993) 115 CTR 438 : (1993) 202 ITR 502

Constitution of India, 1950 — Article 366, 366(25)Income Tax Act, 1961 — Section 10(26)

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High Courts03 Feb 1993

Commissioner of Income Tax Vs Tarajan Tea Co. (P.) Ltd.

Gauhati High Court · (1993) 201 ITR 94

Income Tax Act, 1961 — Section 147, 148

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High Courts02 Feb 1993

Commissioner of Wealth Tax Vs Ramgopal Mahesh Kumar (HUF) and Another

Gauhati High Court · (1993) 115 CTR 430 : (1993) 203 ITR 621

Wealth Tax Rules, 1957 — Rule 1D

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High Courts01 Feb 1993

Risheswar Neog Vs State of Assam and Ors.

Gauhati High Court · (1993) 1 GLJ 157 : (1993) 1 GLR 184

Assam Co-operative Societies Act, 1949 — Section 2(1), 2(1), 2(h), 2(h)Assam Co-operative Societies Rules, 1953 — Rule 33, 33Constitution of India, 1950 — Article 226, 226

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High Courts01 Feb 1993Allowed

Dhruba Lal Bhattacharyya Vs Smt. Chinu Bhattacharayya

Gauhati High Court · (1993) 02 GAU CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9

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High Courts29 Jan 1993

Md. Isha Haque Vs Md. Azadur Rahman Hazarika and Others

Gauhati High Court · AIR 1993 Guw 72

Assam Urban Areas Rent Control Act, 1972 — Section 5Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

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High Courts29 Jan 1993Allowed

Ramjilal Sharma and Another Vs Purushottam Lal Sharma (HUF)

Gauhati High Court · AIR 1993 Guw 63

Assam Urban Areas Rent Control Act, 1972 — Section 6Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts29 Jan 1993

Md.Safi Ahmed & Ors. Vs On The Death of Abdul Mazid, His Heirs Md.Abdul Matin & Ors.

Gauhati High Court · (1993) GLR 245 Supp

Civil Procedure Code, 1908 — Order 20 Rule 4(c)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(c)

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High Courts29 Jan 1993Dismissed

Om Prakash Bharuka Vs Smt. Shakuntala Modi

Gauhati High Court · AIR 1993 Guw 38

Guardians and Wards Act, 1890 — Section 25

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High Courts29 Jan 1993

Md.Safi Ahmed and Ors. Vs Md Abdul Matin and Ors.

Gauhati High Court · (1993) 1 GLJ 132

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High Courts29 Jan 1993Allowed

All Manipur Government College Teachers Association and Principal, P.G.T. College Vs The State of Manipur and Others

Gauhati High Court · (1993) 2 GLR 62

Constitution of India, 1950 — Article 14, 16, 162, 163, 309Manipur Civil Service (Appointment and other service conditions of Employees of the Government Aided/Private Institution taken over by the Government) Rules, 1981 — Rule 3, 7

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High Courts29 Jan 1993Allowed

Bimalendu Das Vs Smt. Manjushree Chakravarty and Another

Gauhati High Court · (1993) 01 GAU CK 0001

Evidence Act, 1872 — Section 45, 47, 63, 67, 68Succession Act, 1925 — Section 59, 60

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