High Courts02 Apr 1992
Radhashyam Bhowmik Vs Lalmohan Nath
Gauhati High Court · (1992) 1 GLJ 364
Civil Procedure Code, 1908 — Order 26 Rule 9Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,055 of 1,245
High Courts01 Apr 1992
The Gauhati High Court Vs The State of Assam and Others
Gauhati High Court · AIR 1993 Guw 11
Assam Judicial Service Rules, 1967 — Rule 12(1), 4(3), 5(4)Assam Services (Discipline and Appeal) Rules, 1964 — Rule 13, 14, 15, 16, 26Constitution of India, 1950 — Article 141, 234, 235, 309
High Courts01 Apr 1992
Numali Kayastha (Rajput) Vs Hemanta Kumak Baruah
Gauhati High Court · (1992) 1 GLJ 432
Civil Procedure Code, 1908 — Order 18 Rule 17, Order 41 Rule 31Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 41 Rule 31
High Courts31 Mar 1992
Commissioner of Income Tax Vs M. Pyngrope
Gauhati High Court · (1993) 109 CTR 322 : (1993) 200 ITR 106
Income Tax Act, 1961 — Section 10(26), 143, 143(3), 144, 246
High Courts30 Mar 1992Allowed
Kemo Lollen Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1995) 1 GLR 294
Arunachal Pradesh Civil Service (Competitive Examination) Regulations, 1988 — Regulation 10, 8, 9Arunachal Pradesh Civil Services Rules, 1985 — Rule 29, 7(2)Constitution of India, 1950 — Article 226
High Courts30 Mar 1992
Md Daulat Ali Vs Kohila Khatoon
Gauhati High Court · (1992) 1 GLJ 305
Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 102, 102
High Courts29 Mar 1992Allowed
Meghalaya Tourism Development Corporation Vs S.A. Builders Ltd. and Another
Gauhati High Court · AIR 1993 Guw 1
Arbitration Act, 1940 — Section 41Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 11
High Courts27 Mar 1992
Kanailal Bothra Vs Babanji Pathak
Gauhati High Court · (1992) 1 GLJ 362
Civil Procedure Code, 1908 — Order 39 Rule 1, Order 39 Rule 2Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts27 Mar 1992
Biswanath Chokhani Vs Shyama Devi Sanganaria
Gauhati High Court · (1992) 1 GLJ 344
Civil Procedure Code, 1908 — Section 21(2)Civil Procedure Code, 1908 (CPC) — Section 21(2)
High Courts25 Mar 1992Allowed
United Bank of India Vs Jorhat Fuel Briquetting Industry and Others
Gauhati High Court · AIR 1992 Guw 116
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34
High Courts24 Mar 1992
Nguzukhe Vs Yetomo
Gauhati High Court · (1992) 1 GLJ 371 : (1992) 2 GLR 212
Rules for Administration of Justice and Police in the Naga Hills District, 1937 — Rule 31, 31
High Courts23 Mar 1992
T.R.Manjula Das Vs State of Assam & Others
Gauhati High Court · (1993) GLR 90 Supp
Constitution of India, 1950 — Article 14, 14, 16, 16, 226
High Courts23 Mar 1992
Commissioner of Income Tax, NE Region, Shillong Vs M.Pyngrope, Shillong
Gauhati High Court · (1992) 1 GLJ 351 : (1992) 1 GLR 323
Income Tax Act, 1961 — Section 246(1)(c), 246(1)(c)
High Courts23 Mar 1992
Manjula Das (Dr.) Vs State of Assam
Gauhati High Court · (1992) 1 GLJ 435
Constitution of India, 1950 — Article 14, 14, 16, 16
High Courts20 Mar 1992
Warren Tea Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (1994) 208 ITR 301
Constitution of India, 1950 — Article 14, 226
High Courts20 Mar 1992
Shri Paothing Tangkhul Vs State of Nagaland and Others
Gauhati High Court · (1993) CriLJ 2514
National Security Act, 1980 — Section 3
High Courts20 Mar 1992
Jagadish Prasad Shah Vs State Of Meghalaya and Ors.
Gauhati High Court · (1993) 1 GLJ 485
Meghalaya Transfer of Land (Regulation) Act, 1971 — Section 3(1), 3(1)
High Courts13 Mar 1992
On The Death of the Sole Suranjan Deb, His Heirs Smti Sushama Rani Dey and Others Vs Mustt Hamida Khatun Choudhury and Others
Gauhati High Court · (1993) GLR 113 Supp