High Courts13 Mar 1992
On The Death of Sole Petitioner Suranjan Deb, His Heirs Smti Sushama Rani Deb Vs Hamida Khatun Choudhury
Gauhati High Court · (1992) 1 GLJ 311
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,056 of 1,245
High Courts13 Mar 1992
Kh Ningol Ibetombi Devi Vs Pukharambam Ibomcha Dr.
Gauhati High Court · (1992) 1 GLJ 482 : (1992) 2 GLR 162
Criminal Procedure Code, 1973 — Section 125, 399Criminal Procedure Code, 1973 (CrPC) — Section 125, 399
High Courts13 Mar 1992Dismissed
Dharam Chand Joshi Vs Satya Narayan Bazaz
Gauhati High Court · AIR 1993 Guw 35
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Evidence Act, 1872 — Section 34
High Courts04 Mar 1992
Md.Jalaluddin Vs State of Assam
Gauhati High Court · (1992) 1 GLJ 287 : (1992) 1 GLR 256
Criminal Procedure Code, 1973 — Section 154, 157Criminal Procedure Code, 1973 (CrPC) — Section 154, 157
High Courts26 Feb 1992Allowed
Arun Singhvi Vs State
Gauhati High Court · (1993) 2 GLR 323
Assam Weights and Measures (Enforcement) Act, 1958 — Section 2, 23, 7Criminal Procedure Code, 1973 (CrPC) — Section 313, 375Standards of Weights and Measures Act, 1976 — Section 10, 11, 14, 20, 21
High Courts25 Feb 1992
Commissioner of Income Tax Vs Cachar Native Joint Stock Ltd.
Gauhati High Court · (1992) 198 ITR 289
Income Tax Act, 1961 — Section 72, 72(1)
High Courts24 Feb 1992Dismissed
Tanuram Tayeng Vs State of Assam and Others
Gauhati High Court · AIR 1992 Guw 124
Assam Panchayati Raj Act, 1986 — Section 73
High Courts21 Feb 1992Allowed
Shri Saingura Vs Shri F. Sapa and Others
Gauhati High Court · AIR 1992 Guw 83
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 16 Rule 1, Order 7 Rule 14(1), Order 7 Rule 14(2), Order 7 Rule 18Representation of the People Act, 1951 — Section 87
High Courts21 Feb 1992Dismissed
Gumaniram Sharma Vs State of Assam
Gauhati High Court · (1992) CriLJ 3071
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 2, 7
High Courts21 Feb 1992
Th.Biren Singh Vs State of Manipur and Ors.
Gauhati High Court · (1994) 1 GLJ 132
High Courts14 Feb 1992
State of Assam Vs Banwarilal Pipalwa
Gauhati High Court · (1992) CriLJ 3053
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 16(1), 7
High Courts11 Feb 1992
Jagadish Prasad Agarwal Vs State of Assam & Others
Gauhati High Court · (1992) 1 GLR 320
Essential Commodities Act, 1955 — Section 6A(2), 6A(2), 6E, 6E
High Courts10 Feb 1992Dismissed
Sher Alam Vs United Bank of India
Gauhati High Court · AIR 1993 Guw 25
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 34 Rule 4
High Courts05 Feb 1992
Gobinda Chandra Das Vs State of Assam & 13 Others
Gauhati High Court · (1992) 1 GLR 400
Assam Co-operative Societies Act, 1949 — Section 6A(2), 6A(2)
High Courts04 Feb 1992
B.C.Patowary Vs Union of India & Others
Gauhati High Court · (1992) 1 GLR 435
Constitution of India, 1950 — Article 226, 226
High Courts04 Feb 1992
TRD Nair and G.N. Kurup Vs Union of India (UOI) and Others
Gauhati High Court · (1992) 65 FLR 836 : (1993) 1 LLJ 868
Constitution of India, 1950 — Article 226
High Courts04 Feb 1992Allowed
Md. Alimuddin and Others Vs State of Assam
Gauhati High Court · (1992) CriLJ 3287
Penal Code, 1860 (IPC) — Section 156, 157, 302, 324, 34
High Courts03 Feb 1992
Tarajan Tea Co. (P.) Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1993) 200 ITR 12
Income Tax Act, 1961 — Section 144B, 147, 148, 153
High Courts03 Feb 1992
Subhraja Dutta; Biful Sarkar; Eunusali Ahmed; Lutfa Begum; Debojani Dihidar; Sumit Qhakravatty; Rajsokhar Das; Debangshu Chakraborty Vs State of Assam
Gauhati High Court · (1992) 1 GLJ 190