High Courts03 Feb 1992
Sarda Plywood Industries Limited Vs L.Valvula, Collector, Customs and Central Excise
Gauhati High Court · (1992) 1 GLJ 521
Central Excises and Salt Act, 1944 — Section 11B, 11B
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,057 of 1,245
High Courts30 Jan 1992Allowed
Kandarpa Thakuria Vs The State of Assam and Others
Gauhati High Court · (1992) CriLJ 3084
Penal Code, 1860 (IPC) — Section 345, 375, 376, 457, 511
High Courts29 Jan 1992
Sakhicharan Nath Choudhury Vs Pramnath Chandra Nath & Ors
Gauhati High Court · (1993) GLR 388 Supp
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Chapter 8, Chapter 8, 39, 39, 49, 49
High Courts29 Jan 1992
Membor Gogoi Vs Renupama Rajkhowa
Gauhati High Court · (1992) 1 GLJ 149
Civil Procedure Code, 1908 — Order 6 Rule 4, Order 6 Rule 5Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, Order 6 Rule 5Representation of the People Act, 1951 — Section 83(b), 83(b)
High Courts28 Jan 1992
Nurjahan Begum Vs State of Manipur
Gauhati High Court · (1992) 1 GLJ 513 : (1992) 2 GLR 205
Constitution of India, 1950 — Article 22(5), 22(5), 226, 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1), 3(1)
High Courts27 Jan 1992
Mantaj Ali Vs State of Assam
Gauhati High Court · (1992) 1 GLJ 98 : (1992) 1 GLR 279
Assam Panchayati Raj Act, 1986 — Section 12(2)(e), 12(2)(e)
High Courts27 Jan 1992Allowed
Sri Binod Chandra Goswami Vs Dr. Anandi Ram Baruah and Another
Gauhati High Court · (1993) ACJ 284 : AIR 1993 Guw 8
Motor Vehicles Act, 1988 — Section 140, 166(1)
High Courts27 Jan 1992Dismissed
United Bank of India Vs Sri Debendra Nath Roy Choudhury
Gauhati High Court · AIR 1992 Guw 88 : (1995) 84 CompCas 791
Contract Act, 1872 — Section 176
High Courts24 Jan 1992Allowed
Hemlata Chelleng and Others Vs Guna Kanta Saikia
Gauhati High Court · (1992) 1 GLR 245
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts24 Jan 1992
Mango Ice Cream Company Vs Dena Bank
Gauhati High Court · (1992) 1 GLJ 145 : (1992) 1 GLR 143
Civil Procedure Code, 1908 — Order 17 Rule 1, 115Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, 115
High Courts24 Jan 1992
Jitendra Kumar Singh Vs Prahladrai Harlalka
Gauhati High Court · (1992) 1 GLJ 112 : (1992) 1 GLR 210
Civil Procedure Code, 1908 — Order 17 Rule 1Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1
High Courts22 Jan 1992Allowed
Jamkhohen Vs Joshep
Gauhati High Court · (1994) 2 GLR 84
Specific Relief Act, 1963 — Section 34
High Courts22 Jan 1992
Biresh Chandra Chakravarty Vs State of Assam
Gauhati High Court · (1992) 1 GLJ 147
Fundamental Rules — Rule 12A, 12A, 14A, 14A
High Courts22 Jan 1992
Madharam Thakursidas Vs Pokarmal Agarwalla
Gauhati High Court · (1992) 1 GLJ 308 : (1993) 1 GLR 220
Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Jan 1992Allowed
Md. Sahid Ali Fakir and Others Vs Union of India (UOI) and Another
Gauhati High Court · AIR 1993 Guw 9
Citizenship Act, 1955 — Section 2(1), 5Constitution of India, 1950 — Article 21, 227, 300A
High Courts21 Jan 1992Dismissed
Gopal Chai Chetri Vs State of Assam and Others
Gauhati High Court · (1992) 65 FLR 820 : (1994) 3 LLJ 623
Constitution of India, 1950 — Article 226Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4
High Courts17 Jan 1992Dismissed
Binapani Roy and Others Vs State of Tripura and Others
Gauhati High Court · (1994) 1 GLR 98
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 116Tripura Buildings (Lease and Rent Control) Act, 1975 — Section 12, 12(2), 13, 13(1), 13(3)
High Courts13 Jan 1992Partly Allowed
Miss Lipika Das Vs State of Meghalaya and Others
Gauhati High Court · AIR 1994 Guw 1
Constitution of India, 1950 — Article 226, 46
High Courts10 Jan 1992Allowed
Ranubala Sutradhar Vs State of Tripura
Gauhati High Court · (1994) ACJ 858
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 21, 22, 300, 32Penal Code, 1860 (IPC) — Section 379
High Courts10 Jan 1992Allowed
Smt. Snigdha Chaya Devi Vs Sri Akhil Chandra Sarma
Gauhati High Court · AIR 1992 Guw 95
Hindu Marriage Act, 1955 — Section 10, 13, 13A