COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,054 of 1,245

High Courts27 May 1992

Angtha Khuman Co-Operative Collective Farming Society Ltd. & Others Vs Konthoujam Parijat Singh & Others

Gauhati High Court · (1993) GLR 285 Supp

Civil Procedure Code, 1908 — Order 3 Rule 4(2)Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2)

High Courts27 May 1992

Nripen Mahanta Vs Assam Public Service Commission

Gauhati High Court · (1992) 1 GLJ 451

High Courts22 May 1992

O.Amarjeet Singh Vs Managing Director, Neitco Ltd.

Gauhati High Court · (1992) 1 GLJ 509 : (1992) 2 GLR 132

Constitution of India, 1950 — Article 12, 12, 14, 14

High Courts21 May 1992Dismissed

Shri Jagadish Bhuyan Vs State of Assam and Others

Gauhati High Court · (1992) CriLJ 3194

Constitution of India, 1950 — Article 15(3)Juvenile Justice Act, 1986 — Section 2Penal Code, 1860 (IPC) — Section 120B

High Courts21 May 1992Allowed

Puspadhar Saikia Vs State of Assam

Gauhati High Court · (1993) CriLJ 1474

Assam Opium Prohibition Act, 1947 — Section 20, 21, 24, 24(2), 29Constitution of India, 1950 — Article 21

High Courts14 May 1992

Jugal Kishore Agarwalla Vs Maiko Bala Nath

Gauhati High Court · (1992) 1 GLJ 490

Civil Procedure Code, 1908 — Order 41 Rule 31Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31

High Courts14 May 1992

Dilawar Hazarika Vs Par Aminder Singh

Gauhati High Court · (1992) 1 GLJ 523 : (1992) 2 GLR 12

Assam Urban Areas Rent Control Act, 1972 — Section 5(4), 5(4)

High Courts12 May 1992

Babul Ali Vs Smt. Khirada Dutta and Others

Gauhati High Court · AIR 1993 Guw 56

Civil Procedure Code, 1908 (CPC) — Section 47

High Courts11 May 1992

Senior Regional Manager, Food Corporation of India, Shillong Vs Special Judicial Officer, East Khasi Hills District, Shillong

Gauhati High Court · (1992) 1 GLJ 474

Constitution of India, 1950 — Article 227, 227Land Acquisition Act, 1894 — Section 11, 11, 18, 18, 9, 9

High Courts08 May 1992Dismissed

Subrata Das Vs Principal, G.C. College, Silchar and Others

Gauhati High Court · AIR 1992 Guw 118

Constitution of India, 1950 — Article 14, 226

High Courts07 May 1992Allowed

Yanglung and Another Vs The State of Manipur and Others

Gauhati High Court · AIR 1993 Guw 77

Constitution of India, 1950 — Article 14Manipur (Village Authorities in Hill Areas) Act, 1956 — Section 3(2)

High Courts06 May 1992

Mahmud Ali Vs State of Assam

Gauhati High Court · (1992) 1 GLJ 456 : (1992) 2 GLR 57

Criminal Procedure Code, 1973 — Section 319Criminal Procedure Code, 1973 (CrPC) — Section 319

High Courts05 May 1992Allowed

Oriental Insurance Co. Ltd. Vs Kailash Mehta and Others

Gauhati High Court · (1993) ACJ 970

Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 304A, 337

High Courts30 Apr 1992

Khudiram Chakma Vs Union Territory of Arunachal Pradesh and Others

Gauhati High Court · AIR 1992 Guw 105

Citizenship Act, 1955 — Section 6A, 6A(1), 6A(2)Foreigners Act, 1946 — Section 3Immigrants (Expulsion from Assam) Act, 1950 — Section 2

High Courts30 Apr 1992

National Plywood Indus Fries Limited Vs K.P.Mazumdar

Gauhati High Court · (1992) 1 GLJ 409

Central Excises and Salt Act, 1944 — Section 11B(2), 11B(2), 11C, 11C

High Courts10 Apr 1992Dismissed

Kitply Industries Limited Vs C. Syiemiang

Gauhati High Court · (1992) 62 ELT 3

Central Excise and Customs Laws (Amendment) Act, 1991 — Section 11B, 11B(3)Central Excises and Salt Act, 1944 — Section 12CConstitution of India, 1950 — Article 226

High Courts10 Apr 1992

Nihar Ranjan Sen Vs Assam Financial Corporation

Gauhati High Court · (1992) 1 GLJ 429

Civil Procedure Code, 1908 — Order 21 Rule 92(1), Order 21 Rule 94Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92(1), Order 21 Rule 94Limitation Act, 1963 — Article 134, 134

High Courts09 Apr 1992

State of Manipur Vs Tectona, Clive Road Calcutta

Gauhati High Court · (1992) 1 GLJ 486

Arbitration Act, 1940 — Section 33, 33Limitation Act, 1963 — Article 119, 119, 137, 137

High Courts06 Apr 1992Allowed

Boijayanta Barua Vs State of Assam and Others

Gauhati High Court · (1992) 1 GLR 418

National Security Act, 1980 — Section 12(2), 14(4), 9

High Courts03 Apr 1992Allowed

Shila Nath Mallik and Others Vs Balabhadra Sutradhar and Others

Gauhati High Court · AIR 1992 Guw 121

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19, Order 9 Rule 6(1)