High Courts25 Jan 1993
Naranga Lal Agarwalla @ Narangarai Agarwalla Vs State of Assam
Gauhati High Court · (1993) 2 GLJ 143
Prevention of Food Adulteration Act, 1954 — Section 10(7), 10(7), 13(2B), 13(2B)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,050 of 1,245
High Courts21 Jan 1993
Jahnavi Das Vs State of Assam and Ors.
Gauhati High Court · (1993) 1 GLJ 113
Constitution of India, 1950 — Article 14, 14
High Courts21 Jan 1993
Major General H.C.Pathak Vs Major S.K.Sharma
Gauhati High Court · (1993) 1 GLJ 160
Army Act, 1950 — Section 34, 34, 35, 35, 36, 36Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Jan 1993
Assam Co-Operative Apex Bank Limited. Vs Tarun Kumar Chakravarty
Gauhati High Court · (1993) 1 GLJ 102 : (1993) GLR 22 Supp
Civil Procedure Code, 1908 — Order 1 Rule 9Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9
High Courts18 Jan 1993
R.K.Rajmohan Singh Vs Statf Of Manipur and Ors.
Gauhati High Court · (1993) 1 GLJ 477
High Courts18 Jan 1993
R.K.Rajmohan Singh Vs State of Manipur & Ors.
Gauhati High Court · (1993) GLR 54 Supp
High Courts18 Jan 1993
Commissioner of Income Tax Vs Sikaria Sons and Co.
Gauhati High Court · (1995) 216 ITR 440
Income Tax Act, 1961 — Section 263
High Courts12 Jan 1993
Jeanny Plywood Industrial Ltd. Vs Lamla, Collector Customs and Central Excise
Gauhati High Court · (1993) 2 GLR 292
Central Excises and Salt Act, 1944 — Section 11B, 11B(2), 11B(3), 11C, 11DContempt of Courts Act, 1971 — Section 2
High Courts08 Jan 1993
Commissioner of Wealth-tax Vs Manoranjan Banik and Others
Gauhati High Court · (1993) 201 ITR 383
High Courts08 Jan 1993
Girija Baruah Vs Union of India and Ors.
Gauhati High Court · (1993) 1 GLJ 169 : (1993) 1 GLR 101
Armed Forces (Special Powers) Act, 1958 — Section 4(c), 4(c)Constitution of India, 1950 — Article 226, 226
High Courts04 Jan 1993
Hindustan Paper Corporation Ltd. Vs Sohan Lal Pugalia and Ors.
Gauhati High Court · (1993) 1 GLJ 165 : (1993) 1 GLR 267
Land Acquisition Act, 1894 — Section 54, 54
High Courts17 Dec 1992
Major General H.C.Pathak, MVC, AVSM, General Officer Commanding, 101 Area, C/O.99 A.P.O. Vs Major S.K.Sharma, 367 Company ASC (Supply), C/O.99 A.P.O.
Gauhati High Court · (1993) GLR 164 Supp
Army Act, 1950 — Section 125, 125, 126, 126, 34, 34
High Courts17 Dec 1992
On the Death of Musadilal Agarwalla , His Legal Representatives Vs Union of India and Ors.
Gauhati High Court · (1993) 1 GLJ 149
Constitution of India, 1950 — Article 226, 226, 358, 358, 359(1)Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 2, 2
High Courts11 Dec 1992
Prafulla Sarma Bafua, Kachomari Samabai Samity Ltd., Kachomari, Nagaon Vs State of Assam and Ors.
Gauhati High Court · (1993) 1 GLJ 12
Assam Co-operative Societies Act, 1949 — Section 36(1), 36(1)
High Courts11 Dec 1992
Mustt K.Nessa Vs H.Ali
Gauhati High Court · (1993) 1 GLJ 31 : (1993) 1 GLR 62
Constitution of India, 1950 — Article 39, 39Criminal Procedure Code, 1973 — Section 125, 125(1), 125(3)Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3)
High Courts11 Dec 1992
Pratap Narain Adhikari Vs Anita Medhi
Gauhati High Court · (1993) 1 GLJ 24 : (1993) 1 GLR 42
Criminal Procedure Code, 1973 — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts10 Dec 1992
Sarafat Ali and Others Vs State of Assam
Gauhati High Court · (1993) CriLJ 1943
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157Penal Code, 1860 (IPC) — Section 148, 302, 324, 34Police Act, 1861 — Section 44
High Courts04 Dec 1992
Commissioner of Income Tax Vs Doom Dooma India Ltd.
Gauhati High Court · (1993) 200 ITR 496
Income Tax Act, 1961 — Section 145
High Courts04 Dec 1992
A. Yanger AO Vs State of Nagaland and Others
Gauhati High Court · (1994) 2 GLR 5
Constitution of India, 1950 — Article 226, 309Nagaland Civil Supplies Services Rules, 1977 — Rule 10, 11, 13, 5, 6
High Courts03 Dec 1992
Dilip Kumar Saha Vs Union of India & Others
Gauhati High Court · (1993) GLR 340 Supp