High Courts03 Dec 1992
Jay Prakesh Jaiswal Vs Vice Chancellor, Nehu & Others
Gauhati High Court · (1993) GLR 344 Supp
North Eastern Hill University Act, 1973 — Clause 6, Clause 6, 20, 20
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,051 of 1,245
High Courts03 Dec 1992
Sitarani Bedi Vs On The Death of Smti.Kamal Bedi Her Legal Heirs Opposite Parties Nos
Gauhati High Court · (1993) 1 GLJ 206 : (1993) 1 GLR 273
Civil Procedure Code, 1908 — Section 34Civil Procedure Code, 1908 (CPC) — Section 34
High Courts27 Nov 1992Dismissed
State Bank of India Vs Smt. Sinam Ningol Thambal Devi, Sri O. Tolen Singh
Gauhati High Court · (1994) 1 GLR 83
Negotiable Instruments Act, 1881 (NI) — Section 15, 16, 43
High Courts27 Nov 1992
Dhansiram Agarwalla Vs Commissioner of Income Tax
Gauhati High Court · (1993) 111 CTR 39 : (1993) 201 ITR 192
Income Tax Act, 1961 — Section 139, 142(1), 147, 148, 69B
High Courts27 Nov 1992
Parashmal Jain; Daulatraj Jain Vs Gaya Prasad Poddar
Gauhati High Court · (1992) 1 GLJ 143
Civil Procedure Code, 1908 — Order 22 Rule 3Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts26 Nov 1992
Jaidav Chandra Dhingia Vs Lal bahadur Das and Ors.
Gauhati High Court · (1993) 1 GLJ 1
Constitution of India, 1950 — Article 226, 226
High Courts26 Nov 1992
Jiba Kanta Barua Vs Assam Tea Corporation Ltd.and Another
Gauhati High Court · (1995) 1 GLJ 461
Assam Tea Corporation Limited Service Regulations, 1982 — Regulation 46, 46Constitution of India, 1950 — Article 226, 226
High Courts25 Nov 1992Dismissed
Dilip Ranjan Dam Vs The State of Tripura and Others
Gauhati High Court · (1994) 1 GLR 53
Constitution of India, 1950 — Article 226
High Courts25 Nov 1992
Udayachal Weaving Co-Operative Society and Another Vs State of Assam and Ors.
Gauhati High Court · (1993) 1 GLJ 69 : (1993) 1 GLR 218
Assam Co-operative Societies Act, 1949 — Section 43, 43Constitution of India, 1950 — Article 226, 226
High Courts24 Nov 1992Dismissed
Jyotish Chandra Borbora Vs The Bura-Gohain Tea Co. Pvt. Ltd. and Others
Gauhati High Court · AIR 1993 Guw 89
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 115Constitution of India, 1950 — Article 227
High Courts20 Nov 1992Allowed
Nileshwar Narzary Vs State of Assam and Others
Gauhati High Court · (1993) 2 GLR 232
Constitution of India, 1950 — Article 226
High Courts13 Nov 1992
Highways Construction Co. Pvt. Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1993) 111 CTR 143 : (1993) 199 ITR 702
Income Tax Act, 1961 — Section 28, 36, 36(1)
High Courts11 Nov 1992
Shri M.C. Bora Vs The Dist. Elementary Education Officer, North Lakhimpur and Others
Gauhati High Court · AIR 1993 Guw 66
Assam Elementary Education (Provincialisation) Act, 1974 — Section 12Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3
High Courts11 Nov 1992
Commissioner of Income Tax Vs Mulchand Sukmal Jain
Gauhati High Court · (1993) 110 CTR 316 : (1993) 200 ITR 528
Hindu Succession Act, 1956 — Section 19, 6Income Tax Act, 1961 — Section 171
High Courts10 Nov 1992
Commissioner of Income Tax Vs Veneer Mills Pvt. Ltd.
Gauhati High Court · (1993) 113 CTR 313 : (1993) 200 ITR 361
Income Tax Act, 1961 — Section 37
High Courts06 Nov 1992Allowed
Hussain Ali and Others Vs State of Assam
Gauhati High Court · (1993) 2 GLR 33
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts05 Nov 1992
Debipada Bhattacharjee Vs The State of Assam and Others
Gauhati High Court · (1993) 2 GLR 319
Constitution of India, 1950 — Article 226
High Courts02 Nov 1992
Alok Das Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1993) 2 GLR 140
Constitution of India, 1950 — Article 226
High Courts29 Oct 1992
Commissioner of Income Tax Vs Arunachal Pradesh Forest Corporation Ltd.
Gauhati High Court · (1993) 201 ITR 129 : (1993) 71 TAXMAN 571